Public Men (Criminal Misconduct) Repeal Act, 1977
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-eighth Year of the Republic of India as follows:
Section 1. Short title and commencement
(1) This Act may be called the Tamil Nadu Public Men (Criminal Misconduct) Repeal Act, 1977.
(2) It shall come into force at once.
Section 2. Repeal of Tamil Nadu Act 2 of 1974
The Tamil Nadu Public Men (Criminal Misconduct) Act, 1973 (Tamil Nadu Act 2 of 1974) (hereinafter referred to as the said Act) is hereby repealed.
Section 3. Pending proceedings to abate, etc.
3. Pending proceedings to abate, etc. (1) Section 8 of the Tamil Nadu General Clauses Act, 1891 (Tamil Nadu Act I of 1891) shall not apply to the repeal of the said Act by this Act.
(2) Every complaint, investigation or other proceeding made or taken under the said Act before the date of the commencement of this Act and pending on the said date before the Commissioner of Inquiries or other authority exercising powers under the said Act shall abate.
(3) No legal proceeding or remedy in respect of any right, privilege, obligation or liability acquired, accrued or incurred under the said Act shall be instituted, continued or enforced under the said Act.
(4) No investigation or other proceeding shall be made or taken under the said Act in respect of any criminal misconduct committed under the said Act.
(5) Every appointment made by the Commissioner of Inquiries under the said Act shall cease to have effect.
Section 4. Amendment of Central Act 46 of 1952
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Section 5. Proceedings under other laws not affected
It is hereby declared that the repeal of the said Act by this Act shall not affect
(a) the operation of any other law for the time being in force; or
(b) any proceeding by way of investigation or otherwise which may be or might have been taken under such law against any public man as defined in the said Act.
1. For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 19th August, 1977, Part IV-Section 1, Pages 21-22.
2. Received the assent of the Vice-President discharging the functions of the President on the 6th September, 1977, first published in the Tamil Nadu Government Gazette Extraordinary on the 7th September, 1977 (Avani 22, Pinkalam (2008-Tiruvalluvar Andu))
3. In section 6 of the Criminal Law Amendment Act, 1952 (Central Act 46 of 1952), in clause (a) of sub-section (1), the expression or under section 15 of the Tamil Nadu Public Men (Criminal Misconduct) Act, 1973 shall be omitted.