Section 22A in Tamil Nadu General Clauses Act, 1891
22A. Construction of references to Minister in Acts, etc.
- Any reference to any Minister (including the Chief Minister) in any Act or in any rule, notification, order, regulation, by-law or other instrument made or issued, under such Act, shall, during the period of operation of a Proclamation issued by the President under article 356 of the Constitution in respect of the State of Tamil Nadu, be construed as a reference to the Governor or to such adviser to the Governor or to such other officer, as the Government may, by notification, specify in this behalf and different notifications may be issued in respect of different Acts and instruments made or issued thereunder.[Chapter IV] [Chapter IV was inserted by the Adaptation Order of 1937.] Application to Ordinances and Regulations
