\,
GOVERNMENT OF TAMIL NADU
2008
[Regd. No. TN/CCNl1 1 7/2006-08. [Price: Rs. 21.60 Paise.
TAMIL NADU
GOVERNMENT
EXTRAORDINARY
GAZETTE
PUBLISHED BY AUTHORITY
No. 3641
CHENNAI, TUESDAY, DTCEMBER 2, 2OO8
Karthigai 17, Thiruvalluvar Aandu-2039 Part lV-Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
ACTS
No 47 of 2008-Tamil Nadu Payment of Salaries (Second Amendment) Act .. No 48 ol 2008*Tamil Nadu Medicare Service Persons and Medicare Service lnstitutions (Prevention of Violence and Damage or Loss to Property) Act 225-226 No 49 of 2008-Tamil Nadu Value Added Tax (Second Amendment) Act 227-228 No. 50 of 2008-Tamil Nadu Value Added Tax (Third Amendment) Act 229 No. 51 of 2008-Tamil Nadu Backward Class Christians and Backward Class Muslims (Reservation of Seats tn Educational lnstitutions including Private Educaiional lnstitutions and of appointments or posts in the services under the State) Amendment Act
No. 52 of 2008- Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Act
No. 53 of 2008-Tarril Nadu Appropria,tion (No.3) Act
No. 54 of 2008-Chennai Ciiy Police (Extension to the Chennai City Suburban Area) Act, ".
No 55 of 2008-Tamil Nadu Municipal Corporations Laws (Amendment) Act
No 56 of 2008-Tamil Nadu Laws (Special Provisions) Act
No. 57 of 2008-Tamil Nadu Municipal Laws (Seventh Amendment) Act
No. 58 of 2008-Tamil Nadu Panchayats (Eighth Amendment) Act..
No. 59 of 2008-Tamil Nadu Panchayats (Ninth Amendment) Act
No 60 of 2008-Tamil Nadu Sales Tax (Settlement of Arrears) Act
No 6'1 of 2008-Tamil Nadu Town and Country Planning (Amendment) Act
No. 62 of 2008-Tamil Nadu Co-operative Societies (Third Amendment) Act Pages.
222-223
aal alaLa t'aoL
. 235-24A 241-245
. 247-251 i l3J-l3b 1R-7
'4.A
259
tol ,A?-?AA 2A7 _)49 .. 269-273 DTP-|V-2 Ex. (364)
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TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 231
The following Act of ihe Tamil Nadu Legislative Assembly received the assent of the Governor on the 28th November 2008 and is hereby published for general information:*
ACT No. 51 OF 2008.
An Act to amend the Tamil Nadu Backward Class Christians and Backward Class Muslims (Resewation of Seats in Educational lnstitutions including Private Educatianal lnstitutions and of appointments or posfs in the services under the State) Act, 2007.
Be rt enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of lndia as follows;-
1. (1) This Act may be called the Tamil Nadu Backward Class Christians and Short title and Backward Class Muslims (Reservation of Seats in Educational lnstitutions including Private commence- Educational lnstitutions and of appointments or posts in the services under the State) ment. Amendment Act. 2008.
(2) lt shall be deemed to have come into force on the 22nd day of October 2008. Tamil Nadu 2. ln the long title to the Tamil Nadu Backward Class Christians and Backward Class Amendment ol Acl Muslims (Reservation of Seats in Educational lnstitutions including Private Educational long title. 33 of 2007 lnstitutions and of appointments or posts in the services under the State) Act, 2007 (herernafter referred to as the principal Act), the expression "Backward Class Christians and" shall be omitted.
3. ln section 1 of the principal Act, in sub-section (1), the expression "Backward Amendment of Class Christians and" shall be omitted. section1.
4. ln section 2 of the principal Act, clause (a) shall be omitted. Amendment of sectlon2.
5. ln section 3 of the principal Act,- Amendmenr of section 3.
(1) in the marginal heading, the expression "Backward Class Christians and" shall be omitted;
(2) the expression "Backward Class Christians and" in two places where it occurs. shall be omitted;
(3) the expression "three and one half per cent and" shall be omitted;
(4) the expression "respectively," shall be omitted.
6. ln section 4 of the principal Act,- Amendment of section4.
(1)the expression "Backward Class Christians and" in two places where it occurs, shall be omitted;
(2) the expression " three and one half per cent and" shall be omitted;
(3) the expression "respectively," shall be omitted.
7. ln section 5 of the principal Act,* Amendment ol section 5.
(1) the expression "Backward Class Christians and" shall be omitted;
(2) the expression "Backward Class Christians or" in two places where it occurs, shall be omitted,
(3) the expression ", as the case may be," shall be omitted.
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232 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Repeal and B. (1) The Tamil Nadu Backward Class Christians and Backward Class Muslims Tamil Nadu saving. (Reservation of Seats in Educational lnstitutions including Private Educational lnstitutions ordinance and of appointments or posts in the services under the State) Amendment Ordinance, I of 2008"
2008 is hereby repealed.
(2) i{otwithstanding 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. (By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government, Law Department.
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