Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1993*
| [Tamil Nadu Act No. 8 of 1993] | [31st March, 1993] |
An Act further to amend the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 31st March, 1993 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, 1993.
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,-
(a) in the opening paragraph, for the expression "The office of ??? vice-chairman, member or secretary", the expression "The office ??? chairman, president, vice-chairman, vice-president, member or secretary shall be Substituted;
(b) for sub-item (85) the following sub-item shall be substituted, namely:-
"(85) Tamil Nadu Adi-Dravidar Housing and Development ???
(???) ??? sub-item (87) the following sub-items shall be added, ???
(88) Tamil Nadu Water Supply and Drainage Board constituted ??? Tamil Nadu Water Supply and Drainage Board Act, 1970 (Tamil Nadu Act 4 of 1971);
(89) Tamil Nadu Corporation for Development of Women Limited;
(90) Tamil Nadu Co-operative Milk Producers' Federation;
(91) Tamil Nadu Fisheries Development Corporation Limited;
(92) Tamil Nadu Leather Development Corporation;
(93) Tamil Nadu Slum Clearance Board established under the Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 (Tamil Nadu Act 11 of 1971);
(94) Tamil Nadu Text Book Corporation Limited;
(95) Tamil Nadu Handloom Weavers' Co-operative Society;
(96) Tamil Nadu Poultry Development Corporation;
(97) Tamil Nadu Medicinal Plant Farms and Herbal Medicine Corporation Limited.".