Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 2000*
| [Tamil Nadu Act No. 22 of 2000] | [31st May, 2000] |
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 Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 31st May, 2000 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 2000.
(2) Section 2, except in so far as it relates to the addition of item 11(99) to the Schedule to the principal Act, shall come into force at once and the said section in so far as it relates to the addition of item 11(99) to the said Schedule shall be deemed to have come into force on the 23rd day of September, 1996.
2. Amendment of Schedule.- In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967 (Tamil Nadu Act 3 of 1967.) (hereinbefore referred to as the principal Act), in item 11, after sub-item (98), the following sub-items shall be added, namely:-
"(99) Sports Development Authority of Tamil Nadu;
(100) District Man-power Planning and Employment Generation Council;
(101) Tamil Nadu Palm Products Development Board.".