Section 1 in Tamil Nadu Shops and Establishments Act, 1947
1. Short title, extent and commencement.
(1)This Act may be called the Tamil Nadu Shops and Establishments Act, 1947(2)It extends to the whole of the [State] [Substituted for 'Province' by the Adaptation Order of 1950] of Tamil Nadu.(3)[(a) It shall come into force in the following areas on such date as the State Government may, by notification, appoint:(i)the City of Madras,(ii)all the municipalities constituted under the Madras District Municipalities Act, 1920 (Madras Act V of 1920), and(iii)all areas within the jurisdiction of panchayats which, under rule 2 of Schedule III to the Madras Village Panchayats Act, 1950 (Madras Act X of 1950), should be deemed to be constituted under that Act, and which immediately before the commencement of that Act ,were classified by the State Government as major panchayats and all areas within the jurisdiction of panchayats constituted or reconstituted under that Act which, for the time being, are classified by the State Government as Class I Panchayats under section 5 (1) (a) of that Act.](b)The [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government may, by notification, direct that all or any of the provisions of this Act shall come in to force in any other area on such date as may be specified in such notification.[Extending the applicability of the Act to the whole State of Tamil Nadu. - G.O. Ms. No. 162, Labour and Employment (K2), dated 14th November 2018] No.II(2)/LE/980(a-1)/2018 - In exercise of the powers conferred by clause (b) of subsection (3) of Section 1 of the Tamil Nadu Shops and Establishments Act, 1947 (Tamil Nadu XXXVI of 1947), the Governor of Tamil Nadu hereby directs that the said Act shall come into force on 14th November 2018 in all the areas in the State of Tamil Nadu, where the provisions of the said Act have not been brought into force so far by invoking clauses (a) and (b) of sub-section (3) of Section 1 of the said Act.] [Notified in Tamil Nadu Government Gazette Extraordinary No. 381, Pt. II, S.2, P.1, 14th November, 2018]Chapter-1 Preliminary
