1977: T.N. Act 61 Public Men (Criminal 663
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Misconduct) Repeal
TAMIL NADU ACT NO. 6 OF 1977..
THE TAMIL NADU PUBLIC MEN (CRIMINAL
MISCONDUCT) REPEAL ACT, 1977.
[Received the assent of the Vice-President dischargirig the functions of the President on the 6th September 19'77, first published in the Tamil Nadu Government Gazette Extraordinary on the 7th September 1977 (Avani 22, Pinkalam (2008-Tiruvalluvar Andu)).]
An Act to repeal the Tamil Nadu Public Men (Criminal Misconduct) Act, 1973.
BE it enacted by the Legislature of the State of Tamil Nadu in the Twenty-eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Tamil Nadu Public Short title and Men (Criminal Misconduct) Repeal Act, 1977. commence- ment.
(2) It shall come into force at once.
2. The Tamil Nadu Public Men (Criminal Misconduct) Repeal of Act, 1973 (Tamil Nadu Act 20f 1974) (hereinafter ref'crred Tamil Nad*
to as the said Act) is hereby repealed. Act 2 of 1974.
3. (1) Section 8 of the Tamil Nadu General Clauses Pendingprocee- Act, 1891 (Tamil Nadu Act I of 1891) shall not apply dings to abate*
to the repeal of the said Act by this Act. etc.
(2) Every complaint, investigation or other pro- ceeding made or taken under the said Act before the date of the commencemsnt of this Act and pending on the said date before the Commissicncr of Inquiries or other authority extrcising powcrs under the said Act shall abate.
(3) No legal proceeding or remedy in respect of any right, privilege, obligaticn cr liability acquired, accrued or incurred under the said. Act shall be instituted, continued I or enforced under the said Act.
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! (4) No investigation or other proceeding shall be made or taken under the said Act in respect of any criminal misconduct committed under the said Act.
(5) Every appointment made by the Commissioner of Inquiries under the said Act shall cease to have effcct. ----
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 19th August 1977, part IV-Section I, Paps 21-22.
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664 Public Men ( ~ r t d i n a l [1977: T.N. Act 6 Misconduct) Repeal
Amendment of 4. In section 6 of the Criminal Law Amendmcnt
Central Act 46 Act, 1952 (Central As' 46 of 1952), in cIause (a) of sub- of 1952. scciion (I), the cxpressi~n " or under section 15 of the Tamil Nadu Public Men (Criminal Misconduct) Act,
1973 " shall be omitted.
Procacdings
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5. It is hereby declared that the repeal of the said Act
under other by this Act shall not affect-
laws not affected. (a) the operation of any other law for the time being in force ; or
(b) any proceeding by way of investigation or otherwise which may be or might have been taken under auoh law against any public man as defined in the said
Aot.
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