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TAMIL NADU CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2012
ACT No. 5 of 2012
TAMIL NADU CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2012
An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the Tamil Nadu Co-operative Societies (Amendment) Act, 2012.
(2) It shall be deemed to have come into force on the 21st day of November 2011.
Tamil Nadu Act 30 of 1983
Amendment of section 89
2. In section 89 of the Tamil Nadu Co-operative Societies Act, 1983 (hereinafter referred to as the principal Act), in the proviso to sub-section (1), for the expression “ten years and six months”, the expression “eleven years” shall be substituted.
Tamil Nadu Ordinance 1 of 2012
Repeal and saving
3. (1) The Tamil Nadu Co-operative Societies (Amendment) Ordinance, 2012 is hereby repealed.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.
ACT No. 14 OF 2012.
TAMIL NADU CO-OPERATIVE SOCIETIES (SECOND AMENDMENT) ACT, 2012
An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the Tamil Nadu Co-operative Societies (Second Amendment) Act, 2012.
(2) It shall come into force at once.
Tamil Nadu Act 30 of 1983
Amendment of section 89
2. In section 89 of the Tamil Nadu Co-operative Societies Act, 1983, in the proviso to sub-section (1), for the expression “eleven years”, the expression “eleven years and six months” shall be substituted.
ACT No. 37 of 2012.
TAMIL NADU CO-OPERATIVE SOCIETIES (THIRD AMENDMENT) ACT, 2012
An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:-–
Short title and commencement.
1. (1) This Act may be called the Tamil Nadu Co-operative Societies (Third Amendment) Act, 2012.
(2) It shall be deemed to have come into force on the 3rd day of August 2012.
Tamil Nadu Act 30 of 1983.
Amendment of section 21
2. In section 21 of the Tamil Nadu Co-operative Societies Act, 1983 (hereinafter referred to as the principal Act), in sub-section (2), in clause (i),-
(a) after the expression “by the board”, the expression “or by the general body, where there is no board” shall be inserted;
(b) in the first proviso, after the expression “the board” in two places where it occurs, the expression “or the general body, as the case may be,” shall be inserted;
(c) in the second proviso, after the expression “the board”, the expression “or the general body, as the case may be,” shall be inserted.
Tamil Nadu Ordinance 14 of 2012
Repeal and saving
3. (1) The Tamil Nadu Co-operative Societies (Third Amendment) Ordinance, 2012 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.
ACT No. 38 of 2012.
TAMIL NADU CO-OPERATIVE SOCIETIES (FOURTH AMENDMENT) ACT, 2012
An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the Tamil Nadu Co-operative Societies (Fourth Amendment) Act, 2012.
(2) It shall be deemed to have come into force on the 6th day of October 2012.
Tamil Nadu Act 30 of 1983
Insertion of new section 33-A
2. After section 33 of the Tamil Nadu Co-operative Societies Act, 1983 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:—
“33-A. Tamil Nadu State Co-operative Societies Election Commission.—
(1) The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to a co-operative society shall vest in the Tamil Nadu State Co-operative Societies Election Commission consisting of a Tamil Nadu State Co-operative Societies Election Commissioner.
(2) The Tamil Nadu State Co-operative Societies Election Commissioner shall be appointed by the Government.
(3) No person shall be qualified for appointment as Tamil Nadu State Co-operative Societies Election Commissioner unless he is or has been an officer of the Government not below the rank of Secretary to the Government.
(4) The Tamil Nadu State Co-operative Societies Election Commissioner shall hold office for a term of five years from the date on which he enters upon his office:
Provided that a person appointed as Tamil Nadu State Co-operative Societies Election Commissioner shall retire from office if he completes the age of sixtyfive years during the term of his office.
(5) Subject to the provision of sub-section (3), the conditions of service of the Tamil Nadu State Co-operative Societies Election Commissioner shall be such as may be prescribed.
(6) The Government may make available to the Tamil Nadu State Co-operative Societies Election Commission such staff as may be necessary for the discharge of the functions conferred on the Tamil Nadu State Co-operative Societies Election Commission by sub-section (1).”.
Tamil Nadu saving.
Ordinance 17 of 2012
Repeal and saving
3. (1) The Tamil Nadu Co-operative Societies (Fourth Amendment) Ordinance, 2012 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 amendment by this Act.
ACT No. 46 of 2012
TAMIL NADU CO-OPERATIVE SOCIETIES (FIFTH AMENDMENT) ACT, 2012
An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the Tamil Nadu Co-operative Societies (Fifth Amendment) Act, 2012.
(2) It shall come into force at once.
Tamil Nadu Act 30 of 1983
Amendment of section 89
2. In section 89 of the Tamil Nadu Co-operative Societies Act, 1983, in the proviso to sub–section (1), for the expression “eleven years and six months”, the expression “eleven years, eight months and twenty days” shall be substituted.
