Tamil Nadu State Housing Board (Amendment) Act, 1987*
| [Tamil Nadu Act No. 2 of 1988] | [19th January, 1988] |
An Act further to amend the Tamil Nadu State Housing Board Act, 1961
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 13th January, 1988 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 27, dated January 19, 1988.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu State Housing Board (Amendment) Act, 1987.
(2) It shall come into force on such date, as the State Government may, by notification, appoint.
2. Amendment of section 2, Tamil Nadu Act 17 of 1961.- In the Tamil Nadu State Housing Board Act, 1961 (Tamil Nadu Act 17 of 1961) (hereinafter referred to as the principal Act), in section 2,-
(i) after clause (10), the following clause shall be inserted namely:-
"(10-A) "Managing Director" means the Managing Director appointed by the Government under section 4-A;";
(ii) in clause (11), after the word "Board", the word and includes the Chairman and the Managing Director shall be added.
3. Amendment of section 4, Tamil Nadu Act 17 of 1961.- In section 4 of the principal Act,-
(i) after clause (a), the following clause shall be inserted, namely:-
"(aa) a Managing Director;";
(ii) in clause (b), for sub-clause (i), the following sub-clause shall be substituted, namely:-
"(i) official members not exceeding six, other than the Managing Director; and".
4. Insertion of new section 4-A in Tamil Nadu Act 17 of 1961.- In the principal Act, after section 4, the following section shall be inserted, namely:-
"4-A. Appointment, and terms and conditions of service, of Managing Director.- (1) The Government may appoint an officer of the Government not below the rank of,-
(i) Deputy Secretary to Government; or
(ii) Collector of a district,
as a Managing Director for the purposes of this Act.
(2) The term of Office of, and the terms and conditions of service of, the Managing Director shall be such us may be prescribed."
5. Amendment of section 7, Tamil Nadu Act 17 of 1961.- In section 7 of the principal Act, in the Explanation, after the word "Chairman", the words "or the Managing Director" shall be inserted.
6. Amendment of section 16, Tamil Nadu Act 17 of 1961.- In section 16 of the principal Act, in sub-section (2),-
(i) in clause (iii), for the word "Chairman", the words "Managing Director" shall be substituted;
(ii) in the proviso, for the word "Chairman" in two places where it occurs, the words "Managing Director" shall be substituted.
7. Amendment of section 18, Tamil Nadu Act 17 of 1961.- In section 18 of the principal Act,-
(1) in sub-section (1),-
(i) in clause (a), for the word "Chairman", the words "Managing Director" shall be substituted;
(ii) in the proviso for the word "Chairman", the words "Managing Director" shall be substituted;
(2) in sub-section (2), in clause (a), for the word "Chairman", the words "Managing Director" shall be substituted.
8. Amendment of section 21, Tamil Nadu Act 17 of 1961.- In section 21 of the principal Act, in sub-section (3), for the word "Chairman" in two places where it occurs, the words "Managing Director" shall be substituted.
9. Amendment of section 22, Tamil Nadu Act 17 of 1961.- In section 22 of the principal Act,-
(i) including the heading, for the word "Chairman", wherever, it ??? the words "Managing Director" shall be substituted;
(ii) in sub-section (2),-
(a) the figures "23" shall be omitted;
(b) in the proviso, in clause (c), for the word "Chairman's" the words "Managing Director's" shall be substituted;
(iii) in sub-section (4), for the word "Chairman's", the words "Managing Director's" shall be substituted.
10. Amendment of section 23, Tamil Nadu Act of 1961.- In 23 of the principal Act,-
(i) for section (2), the following sub-section shall be substituted namely:-
"(2) The Chairman or in his absence, the Managing ??? shall preside at a meeting of the Board."
(ii) in sub-section (3), for the words "the person president the words, the Managing Director" shall be substituted.
11. Amendment of Chapter VI, Tamil Nadu Act 17 of 1961.- In principal Act, in Chapter VI, in the heading for the were "Chairman" the words "Managing Director" shall be substituted.
12. Amendment of section 28 Tamil Nadu Act 17 of 1961.- In Section 28 of the principal Act (including the Reading), for the ??? wherever it occurs ??? the ??? word "Managing Director" shall be ???
13. Amendment of section 29, Tamil Nadu Act 17 of 1961.- In Section 29 of the principal Act (including the heading) for the word ??? wherever it occurs, the word "Managing Director" shall ???
14. Amendment of section 30, Tamil Nadu Act 17 of 1961.- In section 30 of the principal Act,-
(i) in the heading for the word "Chairman" the words "Managing Director" shall be substituted;
(ii) in the opening portion, for the word "Chairman", the words "Managing Director" shall be substitute.
15. Amendment of section 32, Tamil Nadu Act 17 of 1961.- In section 32 of the principal Act for the word "Chairman" the words "Managing Director" shall be substituted.
16. Amendment of section 34, Tamil Nadu Act 17 of 1961.- In section 34 of the principal Act, for the word "Chairman" where ??? the words "Managing Director" shall be substituted.
17. Amendment of section 49, Tamil Nadu Act 17 of 1961.- In section 34 of the principal Act sub-section (3), for the "word "Chairperson" the words "Managing Director" shall be substituted.
18. Amendment of section 51, Tamil Nadu Act 17 of 1961.- In section 51 of the principal Act in sub-section (3), for the were "Chairman", the words "Managing Director" shall be substituted.
19. Amendment of section 52, Tamil Nadu Act 17 of 1961.- In section 52 of the principal Act, for the word "Chairman", the words "Managing Director" shall be substituted.
20. Amendment of section 58, Tamil Nadu Act 17 of 1961.- In section 58 of the principal Act, in sub-section (1), for the word "Chairman", the words "Managing Director" shall be substituted.
21. Amendment of section 93, Tamil Nadu Act 17 of 1961.- In section 93 of the principal Act, in sub-sections (2) and (5), for the word "Chairman", the words "Managing Director" shall be substituted.
22. Amendment of section 102, Tamil Nadu Act 17 of 1961.- In section 102 of the principal Act, in sub-section (1), in the opening portion, for the word "Chairman", the words "Managing Director" shall be substituted.
23. Amendment of section 104, Tamil Nadu Act 17 of 1961.- In Action 104 of the principal Act, in suit section (1) the word "Chairman" the words "Managing Director" shall be substituted.
24. Amendment of section 108, Tamil Nadu Act 17 of 1961.- In section 108 of the principal Act, in sub-section (4), for the word "Chairman", the words "Managing Director" shall be substituted.
25. Amendment of section 109, Tamil Nadu Act 17 of 1961.- In section 169 of the principal Act, in sub-section (1), in clause (a), after the words "the Chairman", the words "the Managing Director" shall be inserted.
26. Amendment of section 122, Tamil Nadu Act 17 of 1961.- In section 122 of the principal Act, in sub-section (1), in clauses (c) and (d), for the word "Chairman", the words "Managing Director" shall be substituted.
27. Amendment of section 123, Tamil Nadu Act 17 of 1961.- In section 123 of the principal Act, for the word "Chairman", the words "Managing Director" shall be substituted.
28. Amendment of section 129, Tamil Nadu Act 17 of 1961.- In section 129 of the principal Act, in clause (a), for the word "Chairman", the words "Managing Director" shall be substituted.
29. Amendment of section 134, Tamil Nadu Act 17 of 1961.- In section 134 of the principal Act,-
(i) in clause (a), after the word "Chairman", the words "and the Managing Director" shall be inserted;
(ii) in clause (c), after the word "Chairman", in two places where it occurs, the words "or the Managing Director" shall be inserted.
30. Amendment of section 136, Tamil Nadu Act 17 of 1961.- In section 136 of the principal Act,-
(i) in the heading for the word "Chairman", the words "Managing Director" shall be substituted.
(ii) in the opening portion, for the word? "Chairman", the words "Managing Director" shall be substituted.
31. Amendment of section 138, Tamil Nadu Act 17 of 1961.- In section 138 of the principal Act, after the words "Chairman or", the words "of the Managing Director or" shall be inserted.
32. Amendment of section 139, Tamil Nadu Act 17 of 1961.- In section 139 of the principal Act,-
(i) in the heading, after the word "Chairman", the words "or Managing Director" shall be inserted;
(ii) for the expression "(a) the Board, or the Chairman, or
(b) any officer or servant of the Board, written document signed in case (a) by the Chairman, and in case (b) by the said officer or servant, the following expression shall be substituted, namely:-
"(a) the Board or the Managing Director, or
(b) the Chairman, or
(c) any officer or servant of the Board,
a written document signed in case (a) by the Managing Director in case (b) by the Chairman, and in case (c) by the said officer or servant."
33. Amendment of section 140, Tamil Nadu Act 17 of 1961.- In section 140 of the principal Act,-
(i) In the ??? for the word "Chairman", the words "Managing Director" shall be substituted.
(ii) in sub-sections(1) and (2), for the word "Chairman", the words "Managing Director" shall be substituted.
34. Amendment of section 141, Tamil Nadu Act 17 of 1961.- In section 141 of the principal Act, after the word "Chairman" the words "or the Managing Director" shall be inserted.
35. Amendment of section 142, Tamil Nadu Act 17 of 1961.- In Section 142 of the principal Act for the word "Chairman" in two places where it occurs the words "Managing Director" shall be substituted.
36. Amendment of section 144, Tamil Nadu Act 17 of 1961.- In Section 144 of the principal Act for the word "Chairman" in two places where it occurs the words "Managing Director" shall be substituted.
37. Amendment of section 147, Tamil Nadu Act 17 of 1961.- In Section 147 of the principal Act,-
(i) in sub-section (1), in the opening portion, for the word "Chairman" in two places where it occurs the words "Managing Director" shall be substituted.
(ii) in sub-section (2), for the word "Chairman" the words "Managing Director" shall be substituted.
38. Amendment of section 150, Tamil Nadu Act 17 of 1961.- In Section 150 of the principal Act for the word "Chairman" in two places where it occurs the words "Managing Director" shall be substituted.
39. Amendment of section 151, Tamil Nadu Act 17 of 1961.- In Section 151 of the principal Act,-
(i) in the heading, for the word "Chairman" the words "Managing Director" shall be substituted.
(ii) for the word "Chairman" the words "Managing Director" shall be substituted.
40. Amendment of section 152, Tamil Nadu Act 17 of 1961.- In Section 152 of the principal Act,-
(i) in the heading, for the word "Chairman" the words "Managing Director" shall be substituted.
(ii) for the word "Chairman" the words "Managing Director" shall be substituted.
41. Amendment of section 153, Tamil Nadu Act 17 of 1961.- In Section 153 of the principal Act for the word "Chairman" in two places where it occurs the words "Managing Director" shall be substituted.
42. Amendment of section 154, Tamil Nadu Act 17 of 1961.- In Section 154 of the principal Act, in sub-section (2), for the word "Chairman" the words "Managing Director" shall be substituted.
43. Amendment of section 156, Tamil Nadu Act 17 of 1961.- In Section 156 of the principal Act, in sub-section (2),-
(i) in clause (a), for the expression "the Chairman and all, the members of the Board", the expression "all the members of the Board" including the Chairman and the Managing Director" shall be Substituted;
(ii) in clause (b), for the words "and the "Chairman" the words "the Chairman and the Managing Director" shall be substituted.
44. Amendment of section 157, Tamil Nadu Act 17 of 1961.- In section 157 of the principal Act, in sub-section (2).-
(i) in clause (a), for the expression "the Chairman and all the members of the Board", the expression "all the members of the Board including the Chairman and the Managing Director" shall be substituted
(ii) in clause (b), for the words "and the Chairman", "the Chairman and the Managing Director" shall be substituted.
45. Amendment of section 160, Tamil Nadu Act 17 of 1961.- In section 160 of the principal Act,-
(i) in sub-section (1), after the words "make rules", the words "whether prospectively or retrospectively" shall be inserted
(ii) in sub-section (2), in clause (f), for the word "Chairman", the words "Managing, Director" shall be substituted;
(iii) for sub-section (4), the following sub-section shall be substituted, namely:-
"(4) Every rule made under this Act shall as soon as possible after it is made, be placed on the table of the Legislative Assembly and if, before the expiry of the session in which it is so placed or the next session, the Assembly makes any modification in any such rule or the Assembly decides that the rule should not be made, the rule shall there after 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."
46. Amendment of section 161, Tamil Nadu Act 17 of 1961.- In section 161 of the principal Act, in sub-section (2), in clause (d), for the word Chairman", the words "Managing Director" shall be substituted.
47. Power to remove difficulties.- (i) If any difficulty arises in giving effect to the provisions of the principal Act, as amended by this Act, the Government may make such order not inconsistent with the provisions of the principal Act, as amended by this Act, as may appear to them to be necessary or expedient for the purpose of removing the difficulty:
Provided that no such order shall be made after the expiration of two years from the date of commencement of this Act.
(ii) Every order made under this section shall, as soon as after it is made, be placed on the table of the Legislative Assembly.