Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1989*
| [Tamil Nadu Act No. 12 of 1989] | [19th May, 1989] |
An Act further to amend Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 19th May, 1989 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, 1989.
2. Amendment of Schedule.- In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967 (Tamil Nadu Act 3 of 1967.), in item 11, in the opening paragraph, for the expression "The office of chairman, member or secretary", the expression "The office of chairman, vice-chairman, member or secretary" shall be substituted.
3. Vice-chairman of State Advisory.- The office of vice-chairman, State Advisory Board for National Savings shall not be deemed to have disqualified the holder thereof for being a member of the Legislative Assembly with effect on and from the 25th February, 1989.