Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1986*
| [Tamil Nadu Act No. 34 of 1986] | [7th June, 1986] |
An Act further to amend the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th June, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1986.
2. Amendment of Schedule to Tamil Nadu Act 3 of 1967.- In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967 (Tamil Nadu Act 3 of 1967),-
(1) in item (10) after sub-item (2-a) the following sub-item shall be inserted, namely:-
"(2-b) Tamil Nadu Backward Classes Economic Development Corporation (Private) Limited.";
(2) in item (11), after sub-item (86), the following sub-item shall be added, namely:-
"(87) State Organising Committee for Nehru Yuvak Kendras.".
3. Certain offices of State Organising Committee for Nehru Yuvak Kendras not to disqualify.- The office of the Chairman, Member or Secretary of the State Organising Committee for Nehru Yuvak Kendras shall not be deemed to have disqualified the holder thereof, for being a member of the Legislative Assembly with effect on and from the 28th January, 1981.