LexThe Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
Tamil Nadu · state statute
Open in Lexace · Ask the AI about this actDISCLAIMER: This document is being furnished to you for your information by PRS
Legislative Research (PRS). The contents of this document have been obtained from sources
PRS believes to be reliable. These contents have not been independently verified, and PRS
makes no representation or warranty as to the accuracy, completeness or correctness. In
some cases the Principal Act and/or Amendment Act may not be available. Principal Acts
may or may not include subsequent amendments. For authoritative text, please contact the
relevant state department concerned or refer to the latest government publication or the
gazette notification. Any person using this material should take their own professional and
legal advice before acting on any information contained in this document. PRS or any persons
connected with it do not accept any liability arising from the use of this document. PRS or any
persons connected with it shall not be in any way responsible for an y loss, damage, or distress
to any person on account of any action taken or not taken on the basis of this document.
The Tamil Nadu Legislature (Prevention of Disqualification) Act,
1967
3 of 1967
Keyword(s):
Office of Profit, Disqualification of MLA's
Amendments appended: 5 of 1983, 34 of 1986, 12 of 1989, 8 of 1993, 24 of
1995, 48 of 1998, 22 of 2000, 3 of 2014, 15 of 2014
*% $#
][TAMIL NADU] ACT No. 3 OF 1967.4 J
4
THE '[TAMIL NADU] LEGISLATURE
OF DISQUALIFICATION) ACT, 1967.
[ Received the assent of the Governor on the 10th 1
first published in the Fort St. Geotge G,azet@ 09 .
12th April 1967 (Chaitra 22, 1889).]
An Act to declare that certain offices of profit
Government shall not disqualify the holders $ereof.
bdng chosen as, or for being, members of thc State Le
lature.
BP. it enacted by the Legislature d the J[State of
Nadu] in the Eighteenth Year of the Republic of In
foilows .:-
fit~ title and 1. This Act may be called the JLTatnil Na
~~~mcnta lature (Pr :vcn tion of .Disqualification) Act,
" . G $5'
(2) It shall be deemed to have come into fom oa g -
the 1st day of April 1964.
. '"id
("Atwin odacca 2. It is hereby dwlared that .none .of rthe oftbus;spod-":'j
of profit not fied in the Schedule. shall disqualify, or -shall be deemd'f4 :
to digqualify* ever to have disqualified, the holder thereof for~cbeing:
chosen as, or for being, a member. of the -kgislatiw"4
Assembly or of the Legislative Coun~ii.
--I ,.I , - 84
7
2: ' "g ?
1 These words were subqtituted for'the word *4
Tamil Nadu Adaptati,~~ of Liws Ordeir, 1959, as.
ramil Nadu Adaptation of bdws (Spcond @
1969.
2For Statement of Objects and Reasons, see Fort
Cnzette Extraordinary, dad the 25th March 1967,
Section 3, page 10.
8 This expression was substituted f~;r , {h t%~*viaq. <@to p$ .
Mp &as" by rhe Tarnil.Nadu Adaptailon of ,bq .OEdpq, ,1969. ,,=-
amended by,~ hc: TanaillNadu Adaptation ofZaws (Qecbn? 'e
meat)Order,J%% . ,, is
.,9
F.
f );... i@ o . ,: -. f.~. Act 31 tegiskatuie (Prevention oj iji~~~c~iiji~~t~o~j 6 if. , t;
X
$
:J :3. ,.[The amendment made by this section has already
'& iIIc~rpo~ated in the principal Act, namely, the Tamil
Nadu Payment of Salaries Act, 195 1 (Tamil Nadu Act XX
bfagsl) .] I r
Lb-* < .* :i'
: 4. [The amendment made by this sectiotl has already
in the principal Act, namely, the Tamlf
Act, 1963 (Tamil Nadu Act 3 of I
The Madras Legislature (Prevention of Disqmlifi- 'Madras Re- of
Ordinanw, 1966 (Madras Ordinance 4 of 1966) is wdindllce
repealed. of 1966.
THiE SCHEDULE.
,(See section 2).
1. The office of Minister of State or Deputy Minister
for the Union or for any State.
2. The office of Chief Government 'Whip, Deputy
Chief Gpvment Whq, Government ,,.., Whip or Parlia-
m&tary S&re&. . .
3: The office of Sheriff in the City of Madras.
*,
; - 4. .Tire office of member of any,,de\egation or Mission ,
sent outside India ti by ,.the a ~ove'inment I) for any special
Purp.OY=*
I '
I.
.! \$
<:* .i*,
degrslatiue (he vent ion of' ~&udification) ~196f :- T;N. AC~ -3'
. 5. The o6ce of member of a comrhittee (nd being
a body specified in item 1 l), set upc tedporarily for' tht '
purpose of advising the Government 'or: anydother. autlio-. :
rity in respect of any matter of public importance or.$"fr l'i
the purpose of making an inquiry into, or collecting
statistics in respect of, any such matter.
6. The office of member of any force raised main-
tained under the National Cadet Corps Act, 1948'(Central.
Act XXXI of 1948), the Territorial Army Act, 1948 '
(Central Act LVI of 1948), or the Reserve and Auxiliary
Air Forces Act, 1952 (Central Act LXII of 1952). , ,
7. The oilice of member of a Home Guard constitu-
ted under any law for tk L;ii&~ king in force in any State.
[7-A. The office of member of a District Development
Council] .
8. The office of honorary medical officer or honorary
assistant m:dical officer in any hospital maintained by the
Government.
9. The office of examiner or assistant examiner for any
examination held by the Central or State Government
or by the Unioi~ or State Public Semice Comission,
10. The office of director of the- . .
~ (2) Neyveli Lignite Corporation, Limited ;
3[(2-A) Tamil Nadu Handicrafts ~evilo~ment & :
poration Limited] ;
-
A I.2: item was inserted by section 2(1) of the Tamil Nadu
Legislature (Prevention of Disqualification) Amendmeut Act, 1971
(Tamil Nadu Act 46 of 1971). . .t
2 The sub-items (1) and (3) in item 10 were omitted by sub- section (l)(a) of section 2 of the mil Nadu Legislatae (Prevention of Disqualification) Amendmen Act, 1975 (Taulil Nadu Act 53 01
: 97s). P
a This sub-item was added, by section 2(1)(8), /hid.
*
--- - ~LUA-~ LALGUDIUU
*f >
-- =-r YLu LVL43 9
md of Visitors underide 41 of the ~u~~ris-~ .
oral Traffic in Women and Girls 2[Tamil Nadu]
-- - A A VA ~U~lLLSLLJ
i* . '[The office of chairman, membe~ or secretaj]' p *
ol the-
?.
L I
$3&'!(1). Advisory Committee far n n II~SI E-+~-~: --
. (2) Advisory Committee for Iron and Steel under:
r\gricultural Quota and Agricultural Implements ; .
h;rlir,(3) Board of Examiners far'~inema nnrrn+n-~
r,ru ,
5) Committees for the ~elirtinn A ***:l:r--
(6) Committee for the Selection of Nurse Pupils ;
(7) ora age Resources Board ; I
(8) Tamil Nadu State Film Advisnrv Rnardl
9) Managing Committees for the Aftercare Homes
ras and Vellore ;
10) State Ag~icultural Advisory Committee ;
11) State Campaign Committee for Freedom from
(12). State Committee on Employment ;
-. ---
e words' were substituted for the words "me or:- of or secretary" by sub-section 2 (a) of section 2 of the Tatoil
u LegisIature (Prevention of Disqualification) Amendment
, 1971 (Tad Nadu Act 46 of 1971).
These words were substituted for the word ''Mariras9' by the
il NaCu Ada htion of Laws Order, 1969, as mended by the
1 Nadu daptation of Laws (Send Amendment) Order,
- 8 This sub-itom was substituted for the follawibg
by parap* 3 (1) or, and the Sohedule to, the Tamil ~sdu adaptation of Laws Order 1970, which was jdecmed to have : come into force on the 14tk January 1969:-
.: '
$2
"(8) M
Y, adras State Film Advisory Board",
y -
L, '.
(13) State Level Co-ordination Committ9e on Train-
hg ;
(14) State Social Welfare Board ;
(1 5) Allocation Committee under the Employees
State Insurance (Medical Benefit) Panel System Rules,
1954 ;
1[(16) Board of Examinations, Tamil Nadu] ;
'
(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 Madras Road Development and Traffic
Planning Committee ;
(19) Madras City Road Develoipment and TrdEc
Planning Committee ;
1[(20) Tamil Nadu State Road Development an0
Trdc Planning Committee] ;
(21) Medical Service Committee ;
(22) Project bpre1, Committees for Rural Indu-
at Nanguneri, Omalur and Sripenunpudur ;
(23) State Level Advisory bCommittee for Rural
Industries ;
(24) Wenlock Downs Advisory Committee ;
1[(25) . Inspection Committe, Tamil Nadu] ;
(26) l[Tarnil Nadu State Khadi and Village Industries
Board] establirhed under the 21Tarnil Nadu Khadi and
Vilfage Industries Board Act, 1959 (a[T
18 of 1959); '
and N5tdu'J Ad
3 These expressions were substituted for the following ex ~ssion
by paragraph 3 (1) of, and the Schedula to, the Tami i' Nadu
Adaptation of Laws Order, 1970, whick was deemed to have come into force on the 14th January 1969, n;;imely:--
"(14) Board of Examinations, Madras; (20) Madras State
Road Development and Trn!?? ?l?nning Committee; 25) Ins-
pection Committee, ' Madras ;#~adra3 State Kha i and
Village Tndust ries ~onrd''. d
a These words were substituted for the word " Madras '' by the
Tamil Nadu Adaptation of Laws Order, 1969, as amended by the
Tamil Nadu Adaptation of Laws (Second Amenement) Order, 1969,
ntral Act 58 of 1962) ;
elopment Consultative Commit-
Works, Production Programmes
re Services Pr?grammbs ;
1) All-India Handicrafts Board ;
33) Central Committee on Employment ;
34) ~kntral Poulltry Development Advisory Council;
(35) Coal Development Council ;
(36) Committee on Untouchability, Economic Up-
"+ lift and Educational Development of Scheduled Castes ;
(37) Court of the Forest Research Institute and
. .& "/*
?;This* apression was substituted for the expression ''Madras
qte, Warehousing Corporasion" vide 0.0, Ms. No, 403, Food,
ated 25th &dl. 1969.
622 twgislature (Prevention of Disqtialification) [I967 : T.N. Aet 3
h ' : Lt.
. . (44) Medical Benefit Council of the Employees'
State -. Insurance Corporation ;
(4.') Mental Health Advisory Committee ;
(46) National Committee for International Counc~r
;of Scientific Unions ; . . (47) National Committee on Training in Community
Development and Extension ;
(48) National Commission on Labour ;
(49) National Food and Agriculture Orgaaisation
Liaison Committee ;
(50) National School Health Council ;
(5 1) Panel for Air-coaditioning and Refrigeration
Industry ;
(52) Railway Catering and Passenger Amenities
Committee ;
(53) Small Scale Industries (Ofijcial ~~vel) ~~mmittee ;
(54) State Advisory Committee for the Territorial
Army in Delhi ;
(55) Standing Technical Committee ;
a- - (56) State Advisory Committee for the Territorial
a. Army in the State of Bihar ;
':7) Selection Committees for the Marine: Fisheries \-
Training Centres at Colachel, Tuticorin, Mandapam,
: Nagapattinam, Cuddalore, Mettur and Madras ;
*(5 8) Tad Nadu Agro-Industries Corporation ;I
1[(59) Tamil Nadu State Board for Salt and Allied
Chemicals ;
- (60) Sub-Commi!tee to fix ex-mill and ex-depot
prices of Yarn produced in Co-operative Spinning Mills ;
(61) State Level Advisory Committee for CO-
operative Spininng Mills ;
Q ..
1"
914 Legi~htrtre (Pre!jention of [1983:T.N. Act 5
I Disuuuli ficn tion) Am mdm c.lt t
TAMIL NADU ACT NO S OF 1983."'
THE TAMIL NADU LEGISLATURE (PREVENTION
OF DZSQUALkFIChTlON) AM.P:.NDMENT
ACT, 1983.
[Received the assent of the Governor on the 28th pbruary
1983, fist published ifi the Tamil Nadu Government
G2,z;tte Extraordittnry on the I st Marclt 1953 (Musi
1 7, T/:rr*thwbi, 37zji.ill~Zl~vi~~ A~11~lrt-2014).]
An A*: further to amend the Tamil Na&r Legislature
(Prevention ~j' DisqraaliJication) Act, 1967.
BE it enacted by ti c Legislature of the State of 'lailzil
Nadu in tbe rri~irty-li,mtf~ Ycilr of. tho Republic of India
as follows :-
Short title
and commence-
ment.
Amendment
of Schedule
to Tamil
Nadu Act 3
of 1967.
1. (1 This Act m~y be called tllc 'Tamil Nti~ Legis-
lature (Preventioi~ of Disqualification) Amend njrr~t Act,
1983.
(2) Section 2 except 111 so Tar as it relates 10 ~ddition
of item 11 (71) to the Schedule to the prirlcipal Act slall
be deemed to have come into force on the 9th June 1980
and the said section in so far as it relates to the addition
of item 11 (71) to the, said Scbedule shall be deemed to
have come into force on the 13th December 1982.
2. In the Schcdule to ihc Tamil Nadu Legisla-
ture . (Prevention o I^ Disqualification) Act, 1967
(Tamil N&du Act 3 of 1967) (bereinbzfore referred to
as the principal Ac , in item 11,-
(1) sub-item (Ztl), shall be omitted ;
(2) after sub-i ten1 (62),
the following sub-items #hall be added, namely :-
" (63) State Wakf Board ;
(64) Minimum Wages Advisory Committee for
employment in various trades, appointed uader section 5
of the Minimum Wages Act, 1948 (Central Act XI of
1948) ; I
(65) Minimulx Wages (State) Advisory Board,
3-ppcinted under section 7 of the Minimum Wages Act;
1948 (Central Act X1 of 1948) ;
,I - ---- * For Statement of Objecrs ud iteaons, sce ?iz/ttil ~\'odii Golvtr~i+
lnem Ga- Eutnordim;?, kit& thtt !I)& FCS~X~ it:$& pa
QP--&Esmez-,w.-i,
1983: T.N. Act 51 Legislature (Prevent ion of 915
D isqulrl ifc cat ion)
Amendment
(66) Press Accreditation Committee ,:
(67) Statc Level Advisory Commi~tec for Co-
operative Sugar Mills ;
(68) State Labour Advisory Board ;
(69) Tamil Nadu Tourism Development Corpora-
tion Limited ;
(70) Tamil Nadu Statc Tube Wells Corpcration
Limited ;
(71 ) Seco rtd Backwirrd Classes Commission con-
stitued in G.O. Ms. No. 3078, Social Welkre Depart-
ment, dated the 13th Decembex 1982 ;
(72) State Advisory Board. for National Savings ;
(73) State Industries Promotion Corporatioa of
Tamil Nadu Limited ;
(74) Tamil Nadu Small Ind~stries Development
Corporation Limited ;
(75) Tamil Nadu Industrial Investment C~rporation
Limited ;
(76) Tamil Nadu S~nall Industl-jcs Corpl,. :+ion
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 Corporatien Li~nitec?. ;
(81) Talnil Nadu Forest Plantatio~l Corporation
Limited ;
(82) Tamil Nadu Tea Plantation Corporation
~imited ;
(83) Tamil Nadu Dairy Developlnent Corporction
Limited ;
(84) Tanti1 Nadu Sugarcane Earrrz Corporation
Limited :
(85) Tamil Nadu Harijaa Housing ar~d Develop-
jnent Corporation Limited ;
(86) hmil Nadu Agro Engineering c~nd Scrvice
Co-opera tive Federation Limited .".
.Che.,following Act of the Tamil Nadu ' Legislature' received the
-:
' nt of the Gove~nor on the 7th June 1986 and is hereby published
. for .~&l:;i&~fi~~i~n .;-
. .
ACT No. 34 OF 1986.
. An Act. j~ilrflte)- :o i-lfnr~lrl rk Tanril hradrr Legislature. * :
i!
I ('7J1.c rjc?ntia,.t.. of DisqUt~lific~~tion) A ct, 1967.
1
I317 'il c~li~r.ic.tl I>y 111c I,c*g,isl;it LII'L ol' ll~c Slatc of Tnr~iil Nadu in the - .,
Tlliity-se,yeath Sear ol' ~h. Republic: ot' India as follows :-
1. Short ti+t&d.ATlis ' Act .niRYy !be 6alled' thk' %mil ~adi ~=~is-
Iature @reyen@w, 05 Pisqpalification) Amendment Act, 1986:
. .. - '
2:*.~-mkndmn~-o/ Schedrilc Id' Tdnlil Nn& Act 3 of fi67.-1n
the Schedule t,o the Tamil Nadu Legislature (Prevention of Disqualifi-
cation) Act, 1967 (Tamil--Ngdu _ - _.. - 'Act 35f 1967),-
--
(1) in it~~-, $lO),Ilaf tei' sub-item (2-a);' the. .following sub-item
shall be inserted, namely -:- . - . .
" (2-b) Tamil Nadu ~ockward Classes Economic Develop-
, iaeht. Corporation . (P~Siva te) Limited.. ";
I '
.. 42) in item (Il),' afler sub-iten) (8(i), the following sub-item
sh$II" be2 added, namely :-
.' 9. ,, -
3. Certai* Ljici~.: of Strjtc Drganising ~ornhiiltce for Ne/i.ir,-u Ylcvak
~ehdros nor io di.sqilulifj!.--The office of the Chajrnlan, Member or Secretary of the State 01-ganisiug Comjiittie for Nehru Yuvak Kendras shall: dot!bcc. dienicci to' h'ave disqualili k tl the holder thereof,
fbi!.b&g- a rnelnbd ol thc ldqisletive Asselnhly with c-ficct on and
from the 28th January 1981. .- ,
.:I;,' .''. ', ; . . :. ".. , . . . . - .. . - . . . . - ' -. rf.t \ 7:
a, - (By o~:(lcr of the ~ovc~t,'d,il--i
S. VADl VEI.. IJ,
Commissiojzer and -Secretary lo Go vryrr&,
L - -. - .. . - J-ntv Depcrrt~~ent. . i
TA~IL~NADU GO)/ ERNMENT CiAZETrE EMRAORDlNARY 23
p- - - f ---- - -----------._-_--,
I
The following Act of the Tamil Nadu Legislative Assembly received the
assent of the Governor on the 31st March 1993 and is hereby published for
general information :- 4
ACT No. 8 OF 1993.
Alt Act fu+ther to amen& the Tm'l Nadu Legislature ('Prevention of
I
i 1
DisqzcccZijication) Act 1967. ' 4
r 'i*
" .$& it enscted b; the Legixgislstibe Assembly of the State of Tamil Nadu in
the FOM-fodh Y3arTof the 2lepublie of India as follo~vs :-
--"ps- - ,
+" .
.< -1; 1. This dht may be ded the Tamil Nadu Legislature (Prevention of Short it/^.
, , , -%qwfication) Amendment Act. 1993.
-'&* r .." .?. xr;- p-- , ,cC * .y c-f . e to the'~arni1 Nadu Legislature (Prevention of Dis- Amen&e~ O,
7, h itern 11,-
"-!
Sched&.
" +,"? t* ?.\
id thi opening pep~ph, for the expredoi " The offce of
an, vim-chairman, member or secretary ", the expression " The office
t, vicezcbaban, vice-president, member or secretary " . ...I + -f
' Tb)*for sub-item (85). t%k following sub-item skl1 be substituted,
. .
' "r
Tamil Nadu AdiLDravidar Housing and Development - Corpo-
= "",3- '-',1* ,
(87$;+ . 6' ' follow in^ sub-items shall be added,
?*;*?
1 ~adu-.-dofaf&~ Supply ar d Drainage Board constituted
il Nadu Water Supply and Drtinage Board Act, 1970 (Tamil
1
t r
X 'I'
($9) Tamil Nadu Cdntporation for Development of Women, Limited;
(90) /amil Nsdu coiGerative . - NiIE Produce~s' Federation :
r (9l)kmil Nsdu, Fisheries Development Corporation Limited ;
(92; i Tamil *~adu Zeath'pr Development Corporation :
Nadu Slum Clearance Board establiqhed under1 the
/ (Improvement and Clearance) Act, 1971 (Tamil
Nadu Act 11 of 1971) ;
(94) Tamil Nadu Text Book Corporation Limited ;
(95) Tamil Nadu Handloom Weaver$ Co-operative Society ;
(96) Tamil Nadu Poultry ~evelo~ment Corporation ;
(97) Tamil Nadu Medir;ind Plant Farms and EIerbal Medicine Cor-
poratio~&imited. ".
(By ordd of the Governor.)
M. MUNIRAMAN,
Secretary to Government, Law Department.
%
'PRm AND PUBL(SHU) BY THE DIRECTOR OF STATIONERY AND PRINTING. MADRAS.
ON BEHALF OF THEGOVERNVL'JT OF TAMIL NA~U
:A Group) IV-2 Ex. (167)-2
I IRe&etsr;ed No. M-t
WtNMENT OF TAMiL NADU L
1995
..
s -- .,
P --" i ;. . I P -
TA~MIL NADU
GOVERNMENT GAZE
, EXTRAORDINARY PUBLISHED BY AUTHORITY
B";". 4.*<*F< <* ,: - " u\ ,',+. , 3" "at*? d"Q. P-+**. r,?. , . .. , * - - Y\~-: c *,.
, 'qs-x--- *
So. 356' MADRAS, MONDAY, JULY 10, 1995
Aani 26, Yuva, Thiruvalluvar Aandu -2026
p Part IV-Siction 2
< -\I
Td Nrdu Acts and Or-?
<
--I ,%., /----
/
,a.
The following Act of the Tamil Nadu Legis1at;ve Assembly rewived the assent
of the Governor on the 9th July 1995 and is hereby publish4 for gewra!
f information s-
ACI' No. 24 OF 1995. I I
(2) Clause (a) of section 2 shall be deemed to have come into force on the 2 1 r:i
clay of May 1993 and clause (h) of section 2 shall be deemed to bave come ink) I
force on the 5th day of November 1993.
2. In the Schedule to the Tamil Nadu Legislature (Prevention of Disquaation' mend
. Act, lB67, in item 11,- l
(a) in tho opening paragraph, for the expression "The office of chairman$
id~t,Vi~6~hairman,",theexpression"The ofice of the chairman, president,
irman-cum-xnanagiag director, vicwhirman," shall be substituted ;
(b) for sub-item (go), tho following sub-item shall be substituted, name@ : -
"(90) (a) Tamil Nadu Co-operative Milk Producers' Federatiqn;
@) District Co-operafive Milk Producers' Unions ;".
(By order of the Governor) 1 I
M. MUNIKAMAN, 9
Sec retary to Go~~emment. I
Luw D~prrrfnicnr.
ON BEHALF OF THE GOVERNMENT OF 1'AXlIL FiADV. 1
( 81 1 !4
An Art firther to amend the Tamil Nadu Legislature (Prevention c f Disqua6;
fication) Act, 1967.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu h thLr
C"- Forty-sixth Year of the Republic of India as follows : -
t 1. (I) This Act may be call4 the Tamil Nadu Legislatme (Prevention of Short commence titlo and
' I
I
1
I
i Disqualification) Amendment Act, 1995.
h ment. I
169
-
The following Act of the Tamil Nadu Legislative Assembly received the asseni
of the Governor on the 231-(1 Decembe! 1998 and is hereby published for
general information :-
ACT NO. 48 OF 1998.
An Act Jurther to amend the Tamil Nadu Legislature (Prevention of Dirqiralijicarion)
Act, 1967.
BE it enacted by tho Legislative Assembly of the State af Tatall Nadu in the
Forty-ninth Year of the Republic of India as follows :-
1. This Act may be called the Tamil Nadu Legislatule (Prtnention of Short title.
Disqualification) Amendment Act, 1998.
2. In the Schedule to the Tamil Nad u Legislature (Preventiorl of Disqualifi- Amendment ot
cation) Act, 1967, in item 11, after sub-item (971, the following sub-item shall be Scthedule.
added, namely :-
"(98) State Council for Vocational Training."
(By Order of the Governor ,)
I
TAMIL NADLJ (;OVEKNMENrI' GAZE I TE EXrI'RAORDINARY 07 &,
t -- - -- - - -- - - - - - -- -- -
I
llie folloi~~ng Act of the I'am~l U~riu L.~~IS~J~ILC i\\\c~iihly ICCCI\C‘(I the ~<\cnt of the 1
(;o\e~~ior on the 31st May 2000 rind IS Iicreby publ~slied fo~ gt.nc~.al 11 fo~mat~on -
tI<"I' 80. 22 OF 2000.
,4n /III.I/IOI. lo rrncc~nrl I/IL~ T~IIIII~ ~VII~/II L~,~I\/(IIIII (, (1'1.ol C>IIII~II of DI\~I~~I/~~IL(I/IOII)
Act. 1967
13t ~t enacted by the Leg~slat~ve Assen~bly of the State of fanill Nadu In the F~fty-f~rst Year
4 of the Republ~c of Ind~a as foilows.-
1. ( 1 ) Th~s Act may be called the 'Tam~l Nadii 1-eg~slatu~e (I' e\ clltton of L)~sclu~l~f~ca- hl1(11( IIIIC
t~on) Amenrlment Act, 2000. ~11~1
cotiInicI1 C-
~ncn!
(2) Sect~on 2, except In so far as it relates to the add~tl n of Item 11 (99) to the
Schedule to the pr~ncipal Act. shall come Into force at once and t e sa~d sectloll In so far as
11 elates to the add~tion of ~tcni I I (99) to the sa~d Schedule shall be deemed to have come
Into torce on the 23rd day of September 1996.
&
1am11 VJ~I~I 2. In the Schedule to the Tan111 Nadu Leg~slature (Preventlo 1 1 of D~squalification) Act, Amendment
1 1967 (here~nbefore referred to as the p~~nc~pal Act), In Iten1 I 1, after sub-~tem (98), the of
i')07 follow~ng sub-ltems shall be added, namely:- Schedul
"(99) Sports Developme~lt Authority of Tamil Nadu;
(100) District Man-power Planning and Employnlent Generation Council;
( 10 1 ) Tamil Nadu Palm Products Development Board.".
(By order of the Governor)
5TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
An Act further to amend the Tamil Nadu Legislature (Prevention of
Disqualification) Act, 1967.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-
fifth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Legislature (Prevention of
Disqualification) Amendment Act, 2014.
(2) It shall come into force at once.
2. In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification) Act,
1967, the following item shall be added at the end, namely:—
“12. The office of the chairman, chairperson, director or member of any statutory
or non-statutory body, other than those specified above, on being elected, appointed or
nominated to such office by the Legislative Assembly or the State Government, as the
case may be, if the holder of such office is not entitled to any remuneration other than
compensatory allowance.
Explanation.—For the purposes of this item,—
(a) “compensatory allowance” means any sum of money payable to the holder of
an office by way of daily allowance, conveyance allowance, house rent allowance or
travelling allowance for the purpose of enabling him to recoup any expenditure incurred
by him in performing the functions of that office;
(b) “statutory body” means any corporation, committee, commission, authority,
board, society, trust (by whatever name called) or other body of persons, whether
incorporated or not, established by or under any law for the time being in force;
(c) “non-statutory body” means any body of persons other than a statutory body.”.
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 26th February 2014 and is hereby published for general information:—
ACT No. 3 OF 2014.
Short title and
commence-
ment.
Tamil Nadu Act
3 of 1967.
Amendment of
Schedule.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 53
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 2nd September 2014 and is hereby published for general information:—
ACT No. 15 OF 2014.
An Act further to amend the Tamil Nadu Legislature (Prevention of
Disqualification) Act, 1967.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Sixty-fifth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Legislature (Prevention of
Disqualification) Second Amendment Act, 2014.
(2) It shall be deemed to have come into force on the 27th day of September,
2013.
2. In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification)
Act, 1967, in item 11, for sub-item (94), the following sub-item shall be substituted,
namely:—
“(94) Tamil Nadu Text Book and Educational Services Corporation;”.
(By Order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendment of
Schedule.
Tamil Nadu
Act 3 of 1967.