Tamil Nadu Tamil New Year (Declaration) Act, 2008*
| [Tamil Nadu Act No. 2 of 2008] | [8th February, 2008] |
An Act to provide for declaring the first day of "Thai" as Tamil New Year and the matters connected therewith or incidental thereto
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th February, 2008 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Tamil New Year (Declaration) Act, 2008.
(2) It shall come into force at once.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "English Calendar Year" means a period of twelve months starting from the 1st day of January and ending with the 31st day of December;
(b) "Government" means the Government of Tamil Nadu (Tamil Nadu Act 30 of ???).
3. Declaration of Tamil Nedu Year.- Notwithstanding anything contained in any law for the time being in force, or in usage or custom to the contrary, it is hereby declared that (Tamil Nadu Act ??? 8 of 2007),-
(1) The first day of the Tamil month "Thai" shall be celebrated as the/Tamil New Year;
(2) the Tamil Year shall commence on the first day of the Tamil month "Thai" and end with the last day of the Tamil month "Margazhi".
4. Tamil year to be followed.- (1) All Government Offices and Boards, Corporations, Industrial Establishments, Public Sector Undertakings and local bodies, established or constituted by the Government under any law or order or notification, shall follow the Tamil Year as specified in section 3.
(2) In all Government Orders, Tamil Nadu Government Gazette, District Gazettes and other Government publications. Tamil Year shall be indicated in accordance with section 3 along with the English Calendar Year.
5. Power of Government to give directions.- The Government may issue such orders and directions of a general character as they consider necessary for carrying out the purposes of this Act.
6. Power to remove difficulties.- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by an order published in the Tamil Nadu Government Gazette make such provisions, not inconsistent with the provisions of this Act, as appear to them to be necessary or expedient for removing the difficulty.
Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.
7. Orders to be placed Before the Legislative Assembly.- Every order issued or made under this Act shall, as soon as possible, after it is issued or 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 order or the Assembly decides that the order should not be issued or made, the order shall thereafter have effect only in such modified form or ??? 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 order.