(1) This Act may be called the Tamil Nadu Non-trading Companies Act, 1972.

(2) It extends to the whole of the State of Tamil Nadu.

(3) It shall come into force on such date as the State Government may, by notification, appoint.

(4) It shall apply to a company as defined in section 2 of this Act.

In this Act, unless the context otherwise requires, company means a company formed and registered under this Act or an existing company formed and registered under any of the previous companies laws specified in clause (ii) of sub-section (1) of section 3 of the Companies Act, 1956 (Central Act 1 of 1956), which is a non-trading corporation within the meaning of entries 43 and 44 of the Union List in the Seventh Schedule to the Constitution, with objects confined to the State of Tamil Nadu.

The provisions of the Companies Act, 1956 (Central Act 1 of 1956), as for the time being in force shall, so far as may be, apply to the incorporation, regulation and winding up of companies to which this Act applies:

Provided that

(i) the powers conferred on the Central Government by those provisions shall be exercisable and may be exercised by the State Government;

(ii) the State Government may, by notification

(a) delegate all or any of such powers to such authority or officer, and subject to such conditions, restrictions and limitations as may be specified in the notification; and

(b) relax, omit, add to or vary any provision of the aforesaid Central Act hereby made applicable to companies to which this Act applies; and

(iii) the powers, duties and functions of the Registrar under the said provisions shall be exercised, discharged and performed by such person as may be appointed by the State Government, by name or by virtue of office, to be the Registrar in relation to companies to which this Act applies.

The State Government may make rules for carrying out all or any of the purposes of this Act.

(1)(a) All rules made under this Act shall be published in the Tamil Nadu Government Gazette and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.

(b) All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are published.

(2) Every rule made or notification issued under this Act shall as soon as possible, after it is made or issued, be placed on the table of both Houses of the Legislature, and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such rule or notification or both Houses agree that the rule or notification should not be made or issued, the rule or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.

The Indian Companies Act, 1913 (Central Act VII of 1913), in its application to the State of Tamil Nadu excluding the transferred territory and in so far as it relates to matters specified in entry 32 of the State List in the Seventh Schedule to the Constitution, and so much of the law, if any, in force in the transferred territory corresponding to the aforesaid Central Act are hereby repealed.

Explanation. For the purpose of this section, the expression transferred territory shall mean the Kanyakumari district and the Shencottah taluk of the Tirunelveli district.

1. For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 28th March, 1972, Part IV Section 3, Pages 63-64.

2. Received the assent of the Governor on the 10th May, 1972, first published in the Tamil Nadu Government Gazette Extraordinary on the 16th May, 1972 (Vaisakha 26, 1894)