Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1995*
| [Tamil Nadu Act No. 24 of 1995] | [10th July, 1995] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 9th July, 1995 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 356, dated July 10, 1995.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1995.
(2) Clause (a) of section 2 shall be deemed to have come into force on the 21st day of May, 1993 and clause (b) of section 2 shall be deemed to have come into force on the 5th day of November, 1993.
2. Amendment of Schedule.- In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification Act, 1967 (Tamil Nadu ??? of 1967.), in item 11,-
(a) in the opening paragraph, for the expression "The office of chairman, president, vice-chairman," the expression "The office of the chairman, president, chairman-cum-managing director, vice-chairman," shall be substituted;
(b) for sub-item (90), the following sub-item shall be substituted, namely:-
"(90)(a) Tamil Nadu Co-operative Milk Producers' Federation;
(b) District Co-operative Milk Producers' Unions".