Tamil Nadu Transparency in Tenders (Amendment) Act, 2002*
| [Tamil Nadu Act No. 43 of 2002] | [15th November, 2002] |
An Act further to amend the Tamil Nadu Transparency in Tenders Act, 1998
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 15th November, 2002 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Transparency in Tenders (Amendment) Act, 2002.
(2) It shall be deemed to have come into force on the 30th day of September 2002.
2. Amendment of section 16.- In section 16 of the Tamil Nadu Transparency in Tenders Act, 1998 (Tamil Nadu Act 43 of 1998) (hereinafter referred to as the principal Act), in clause (c), for the words "two years", the words "four years" shall be substituted.
3. Amendment of section 21.- In section 21 of the principal Act, the proviso shall be omitted.
4. Repeal and saving.- (1) The Tamil Nadu Transparency in Tenders (Amendment) Ordinance, 2002 (Tamil Nadu Ordinance 8 of 2002) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.