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TAMIL NADU BACKWARD CLASS CHRISTIANS AND BACKWARD CLASS MUSLIMS AMENDMENT ACT, 2008
T.N. Act No.51/2008
TAMIL NADU BACKWARD CLASS CHRISTIANS AND BACKWARD CLASS MUSLIMS (RESERVATION OF SEATS IN EDUCATIONAL INSTITUTIONS INCLUDING PRIVATE EDUCATIONAL INSTITUTIONS AND OF APPOINTMENTS OR POSTS IN THE SERVICES UNDER THE STATE) AMENDMENT ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on November 28, 2008 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.364, page 231-232, dated December 2, 2008.
Explanatory Statement: SeeT.N. Ordinance No.9/2008 – Refer 2008 (2) CTAR 1.150)
An Act to amend the Tamil Nadu Backward Class Christians and Backward Class Muslims (Reservation of Seats in Educational Institutions including Private Educational Institutions and of appointments or posts in the services under the State) Act, 2007.
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:—
1.Short title and commencement.—(1) This Act may be called the Tamil Nadu Backward Class Christians and Backward Class Muslims (Reservation of Seats in Educational Institutions including Private Educational Institutions and of appointments or posts in the services under the State) Amendment Act, 2008.
(2) It shall be deemed to have come into force on the 22nd day of October 2008.
2.Amendment of long title.- In the long title to the Tamil Nadu Backward Class Christians and Backward Class Muslims (Reservation of Seats in Educational Institutions including Private Educational Institutions and of appointments or posts in the services under the State) Act, 2007 (hereinafter referred to as the principal Act), the expression “Backward Class Christians and” shall be omitted.
3. Amendment of Section 1.— In Section 1 of the Principal Act, in sub-section (1), the expression “Backward Class Christians and” shall be omitted.
4. Amendment of Section 2.— In Section 2 of the Principal Act, clause (a) shall be omitted.
5. Amendment of Section 3.— In Section 3 of the Principal Act,- (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. Amendment of Section 4.- In Section 4 of the principal Act,-
(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. Amendment of Section 5.- In Section 5 of the principal Act,-
(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;
8. Repeal and saving.- (1) The Tamil Nadu Backward Class Christians and Backward Class Muslims (Reservation of Seats in Educational Institutions including Private Educational Institutions and of appointments or posts in the services under the State) Amendment Ordinance, 2008 (Tamil Nadu Ordinance 9 of 2008) 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.
