Tamil Nadu Registration of Veterinary Practitioners (Amendment) Act, 1993*
| [Tamil Nadu Act No. 35 of 1993] | [24th December, 1993] |
An Act further to Amend the Tamil Nadu Registration of Veterinary Practitioners Act, 1957
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fourth Year of the Republic, of India as follows:-
* Received the assent of the Governor on the 23rd December, 1993 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 676, dated December 24, 1993.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Registration of Veterinary Practitioners (Amendment) Act, 1993.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 4.- In section 4 of the Tamil Nadu Registration of Veterinary Practitioners Act, 1957 (Tamil Nadu ??? XXI of 1957) (hereinafter referred to as the principal Act), after sub-section (4), the following sub-section shall be added, namely:-
"(5) Save as otherwise provided by or under this Act, elected and nominated members of the Council shall hold office for a term of three years from the date of their election or nomination and shall be eligible for re-election of re-nomination.
3. Amendment of section 16.- In section 16 of the principal Act, in sub-section (2), clause (b) shall be omitted.