Preamble
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:-
Section 1. Short title and commencement
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.
Section 2. Amendment of Schedule
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".