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State of Tamilnadu- Act

Tamil Nadu Co-operative Societies (Fifth Amendment) Act, 2022

TAMILNADU
India

Tamil Nadu Co-operative Societies (Fifth Amendment) Act, 2022

Act 47 of 2022

  • Published on 28 December 2022
  • Not commenced
  • [This is the version of this document from 28 December 2022.]
  • [Note: The original publication document is not available and this content could not be verified.]
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 Seventy-third Year of the Republic of India as follows:—

1. Short title and commencement.

(1)This Act may be called the Tamil Nadu Co-operative Societies (Fifth Amendment) Act, 2022.
(2)It shall come into force at once.

2. Amendment to section 34.

In section 34 of the Tamil Nadu Co-operative Societies Act, 1983, in sub-section (1), in clause (c), sub-clause (ii) shall be renumbered as sub-clause (iii) andbefore sub-clause (iii) as so renumbered, the following sub-clause and proviso shall be inserted, namely:—
(ii)is employed in any co-operative society or is a Government servant engaged in the administration or audit of Co-operative societies:
Provided that the disqualification in sub-clause (ii) shall not apply to a person from being elected or nominated as a member of a board of any registered society composed exclusively of such employees of the co-operative society or of such Government servants; or”.