Section 11 in Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
11. The office of [Chairman, President, Chairman-cum-Managing Director,] [Inserted by Tamil Nadu Legislature (Prevention of Disqualification) (Amendment) Act, 1971 (Tamil Nadu Act 46 of 1971).][Vice-Chairman, Vice-President,] [Inserted by the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1989 (Tamil Nadu Act 12 of 1989).] Member or Secretary of the-
(1)Advisory Committee for a Rural Extension Training Centre;(2)Advisory Committee for Iron and Steel under Agricultural Quota and Agricultural Implements;(3)Board of Examiners for Cinema Operators;(4)Board of Visitors under rule 41 of the Suppression of Immoral Traffic in Women and Girls [Tamil Nadu] [Substituted for the word ',Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Rules, 1958;(5)Committees for the selection of Auxiliary Nurse Midwife pupils;(6)Committee for the selection of Nurse Pupils;(7)Forage Resources Board;(8)[Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969.] State Film Advisory Board;(9)Managing Committees for the aftercare homes at [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and Vellore;(10)State Agricultural Advisory Committee;(11)State Campaign Committee for Freedom from Hunger;(12)State committee on Employment;(13)State Level Co-ordination Committee on Training;(14)State Social Welfare Board;(15)Allocation Committee under the Employees State Insurance (Medical Benefit) Panel System Rules, 1954.(16)Board of Examination [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].(17)Board of Studies to review the existing syllabi and curricula for the various courses conducted in the polytechnics and to suggest suitable modifications;(18)Greater [Chennai] [Substituted for 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Road Development and Traffic Planning Committee;(19)[Chennai] [Substituted for the word 'Madras ' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Road Development and Traffic Planning Committee;(20)[Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Road Development and Traffic Planning Committee;(21)Medical Service Committee;(22)Project Level Committees for Rural Industries at Nanguneri, Omalur and Sriperumpudur;(23)State Level Advisory Committee for Rural Industries;(24)Wenlock Downs Advisory Committee;(25)Inspection Committee, [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.];(26)[Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Khadi and Village Industries Board established under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Khadi and Village Industries Board Act, 1959 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 18 of 1969);(27)[Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Housing Board constituted under the Tamil Nadu State Housing Board Act, 1961 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 17 of 1961);(28)[Omitted] [Omitted by the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1983 (Tamil Nadu Act 5 of 1983).];(29)[ Panchayat Development Consultative Committee on Administration and Works, Production Programmes and Welfare Services Programmes;] [Items 29 to 58 were inserted by the Tamil Nadu Legislature (Prevention of Disqualification) (Amendment) Act, 1971 (Tamil Nadu Act 46 of 1971).](30)State Cotton Committee;(31)All India Handicrafts Board;(32)Central Advisory Committee for Consumer Co-operatives;(33)Central Committee on Employment;(34)Central Poultry Development Advisory Council;(35)Coal Development Council;(36)Committee on Untouchability, Economic Uplift and Educational Development of Scheduled Castes;(37)Court of the Forest Research Institute and Colleges, Dehra Dun;(38)Employees State Insurance Corporation;(39)Export Advisory Committee for Books and Periodicals;(40)Film Export Advisory Committee;(41)Khadi and Village Industries Committee;(42)Indian Coconut Development Council;(43)Indian Sugarcane Development Council;(44)Medical Benefit Council of the Employees' State Insurance Corporation;(45)Mental Health Advisory Committee;(46)National Committee for International Council of Scientific Unions;(47)National Committee on Training in Community Development Extension;(48)National Commission on Labour;(49)National Food and Agriculture Organisation Liaison Committee;(50)National School Health Council;(51)Panel for Air-conditioning and Refrigeration Industry;(52)Railway Catering and Passenger Amenities Committee;(53)Small Scale Industries (Official Level) Committee;(54)State Advisory Committee for the Territorial Army in Delhi;(55)Standing Technical Committee;(56)State Advisory Committee for the Territorial Army in the State of Bihar;(57)Selection Committees for the Marine Fisheries Training Centres at Colachel, Tuticorin, Mandapam, Nagapattinam, Cuddalore, Mettur and [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];(58)Tamil Nadu Agro-Industries Corporation;(59)[ Tamil Nadu State Board for Salt and Allied Chemicals;] [Inserted by the Tamil Nadu (Prevention of Disqualification) Amendment Act, 1975 (Tamil Nadu Act 53 of 1975).](60)[ Sub-Committee to fix ex-mill and ex-depot prices of yarn produced in Co-operative Spinning Mills;] [Inserted by the Tamil Nadu (Prevention of Disqualification) Amendment Act, 1975 (Tamil Nadu Act 53 of 1975).](61)[ State Level Advisory Committee for Co-operative Spinning Mills;] [Inserted by the Tamil Nadu (Prevention of Disqualification) Amendment Act, 1975 (Tamil Nadu Act53of 1975).](62)[ Committee for selecting drama scripts and troupes on Family Planning;] [Inserted by the Tamil Nadu (Prevention of Disqualification) Amendment Act, 1975 (Tamil Nadu Act 53 of 1975).](63)[ State Wakf Board;] [Items 63 to 86 were inserted by the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1983 (Tamil Nadu Act 5 of 1983).](64)Minimum Wages Advisory Committee for employment in various trades, appointed under section 5 of the Minimum Wages Act, 1948 (Central Act XI of 1948);(65)Minimum Wages (State) Advisory Board, appointed under section 7 of the Minimum Wages Act, 1948 (Central Act XI of 1948);(66)Press Accreditation Committee;(67)State Level Advisory Committee for Co-operative Sugar Mills;(68)State Labour Advisory Board;(69)Tamil Nadu Tourism Development Corporation Limited;(70)Tamil Nadu State Tube Wells Corporation Limited;(71)[ Second Backward Classes Commission constituted in G. O. Ms. No. 3078, Social Welfare Department, dated 13.12.1982;] [This Commission has been made permanent and renamed as the Tamil Nadu Backward Classes Commission.](72)State Advisory Board for National Savings;(73)State Industries Promotion Corporation of Tamil Nadu Limited;(74)Tamil Nadu Small Industries Development Corporation Limited;(75)Tamil Nadu Industrial Investment Corporation Limited;(76)Tamil Nadu Small Industries Corporation Limited;(77)Tamil Nadu Textile Corporation Limited;(78)Tamil Nadu Ceramics Limited;(79)Tamil Nadu Handloom Finance and Trading Corporation Limited;(80)Tamil Nadu Theatre Corporation Limited;(81)Tamil Nadu Forest Plantation Corporation Limited;(82)Tamil Nadu Tea Plantation Corporation Limited;(83)Tamil Nadu Dairy Development Corporation Limited;(84)Tamil Nadu Sugarcane Farm Corporation Limited;(85)[ Tamil Nadu Adi-Dravidar Housing and Development Corporation Limited;] [In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967, in item 11, in the opening paragraph for the expression 'The office of chairman, vice-chairman, member or secretary', the expression 'The office of chairman, president, vice-chairman, vice-president, member or secretary', has been substituted by the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1993 (L.A. Bill No.4 of 1993). In view of the change in the nomenclature of the Corporation 'Tamil Nadu Harijan Housing and Development Corporation Limited' as specified in sub-item (85) in item 11 of the Schedule to the said Act, the following sub-item has been substituted namely, 'Tamil Nadu Adi-Dravidar Housing and Development Corporation Limited' by the said Amendment Act, 1993. Sub-items 88 to 97 were inserted by the said Amendment Act, 1993.](86)[ Tamil Nadu Agro-Engineering and Service Co-operative Federation Limited;] [Items 63 to 86 were inserted by the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1983 (Tamil Nadu Act 5 of 1983).](87)[ State Organising Committee for Nehru Yuvak Kendras;] [In item (10), sub-item (2-B) and in item (11), sub-item 87 were inserted by the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1986 (Tamil Nadu Act 34 of 1986).](88)[ Tamil Nadu Water Supply and Drainage Board constituted under the Tamil Nadu Water Supply and Drainage Board Act, 1970 (Tamil Nadu Act 4 of 1971);] [In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967, in item 11, in the opening paragraph for the expression 'The office of chairman, vice-chairman, member or secretary', the expression 'The office of chairman, president, vice-chairman, vice-president, member or secretary', has been substituted by the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1995 (L.A. Bill No. 4 of 1993). In view of the change in the nomenclature of the Corporation 'Tamil Nadu Harijan Housing and Development Corporation Limited' as specified in sub-item (85) in item 11 of the Schedule to the said Act, the following sub-item has been substituted namely, 'Tamil Nadu Adi-Dravidar Housing and Development Corporation Limited' by the said Amendment Act, 1993. Sub-items 88 to 97 were inserted by the said Amendment Act, 1993.](89)Tamil Nadu Corporation for Development of Women Limited;(90)(a)Tamil Nadu Co-operative Milk Producers' Federation;(b)District Co-operative Milk-producers' Unions;(91)Tamil Nadu Fisheries Development Corporation Limited;(92)Tamil Nadu Leather Development Corporation;(93)Tamil Nadu Slum Clearance Board established under the Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 (Tamil Nadu Act 11 of 1971);(94)[ Tamil Nadu Text Book and Educational Services Corporation;] [Substituted for '(94) Tamil Nadu Text Book Corporation Limited;' by Act No. 15 of 2014,dated 2.9.2014, w.r.e.f. 27.9.2013.](95)Tamil Nadu Handloom Weavers' Co-operative Society;(96)Tamil Nadu Poultry Development Corporation;(97)Tamil Nadu Medicinal Plant Farms and Herbal Medicine Corporation Limited;(98)State Council for Vocational Training;(99)Sports Development Authority of Tamil Nadu;(100)District Man Power Planning and Employment Generation Council;(101)Tamil Nadu Palm Products Development Board.
