Tamil Nadu Societies Registration (Second Amendment) Act, 1999*
| [Tamil Nadu Act No. 45 of 1999] | [11th December, 1999] |
An Act further to amend the Tamil Nadu Societies Registration Act, 1975
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 11th December, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Societies Registration (Second Amendment) Act, 1999.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 15.- In section 15 of the Tamil Nadu Societies Registration Act, 1975 (Tamil Nadu Act 27 of 1975) (hereinafter referred to as the principal Act), after sub-section (5), the following sub-section shall be added, namely;-
"(6) Notwithstanding anything contained in sub-section (5), any person who has completed six years continuously as a member of the committee shall be eligible, after one term has elapsed from the date of his ceasing to be such member, for appointment to the committee."
3. Removal of doubts.- For the removal of doubts, it is hereby declared that every member of the committee appointed before the date of the commencement of this Act, shall continue to be such member for the period for which he would have continued as such member but for the amendment made to the principal Act by section 2 of this Act.