Tamil Nadu Public Libraries (Amendment) Act, 2007*
| [Tamil Nadu Act No. 20 of 2007] | [6th June, 2007] |
An Act further to amend the Tamil Nadu Public Libraries Act, 1948
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 6th June, 2007 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Public Libraries (Amendment) Act, 2007.
(2) It shall be deemed to have come into force on the 24th day of January, 2007.
2. Amendment of section 5.- In section 5 of the Tamil Nadu Public Libraries Act, 1948 (Tamil Nadu Act XXIV of 1948) (hereinafter referred to as the principal Act), for sub-section (5), the following sub-section shall be substituted, namely:-
"(5) The members of every Local Library Authority shall elect a Chaman and a Vice-Chairman from among themselves.".
3. Validation.- Notwithstanding anything contained in the principal Act or the rules made thereunder, the election of Vice-Chairman by the members of the Local Library Authority, City of Chennai, on the 24th day of January, 2007 shall, for all purposes, be deemed to be and to have always been, validly held in accordance with law as if the principal Act as amended by this Act had been in force at all material times when such election had been held.