The Tamil Nadu Public Men (Criminal Misconduct) Repeal Act, 1977

 
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The Tamil Nadu Public Men Council (Criminal Misconduct) Repeal Act, 1977 
 
Act 6 of 1977 
 
 
 
 
 
 
 
 
Keyword(s): 
Repealing Act, The Tamil Nadu Public Men (Criminal Misconduct) Act, 1973 
 
1977: T.N. Act 61 Public Men (Criminal 663 
I Misconduct) Repeal 
TAMIL NADU ACT NO. 6 OF 1977.. 
THE TAMIL NADU PUBLIC MEN (CRIMINAL 
MISCONDUCT) REPEAL ACT, 1977. 
[Received the assent of the Vice-President dischargirig 
the functions of the President on the 6th September 19'77, 
first published in the Tamil Nadu Government Gazette 
Extraordinary on the 7th September 1977 (Avani 22, 
Pinkalam (2008-Tiruvalluvar Andu)).] 
An Act to repeal the Tamil Nadu Public Men (Criminal 
Misconduct) Act, 1973. 
BE it enacted by the Legislature of the State of Tamil 
Nadu in the Twenty-eighth Year of the Republic of India 
as follows :- 
1. (1) This Act may be called the Tamil Nadu Public Short title and 
Men (Criminal Misconduct) Repeal Act, 1977. commence- 
ment. (2) It shall come into force at once. 
2. The Tamil Nadu Public Men (Criminal Misconduct) Repeal of 
Act, 1973 (Tamil Nadu Act 20f 1974) (hereinafter ref'crred Tamil Nad* 
to as the said Act) is hereby repealed. Act 2 of 1974. 
3. (1) Section 8 of the Tamil Nadu General Clauses Pendingprocee- 
Act, 1891 (Tamil Nadu Act I of 1891) shall not apply dings to abate* 
to the repeal of the said Act by this Act. etc. 
(2) Every complaint, investigation or other pro- 
ceeding made or taken under the said Act before the date 
of the commencemsnt of this Act and pending on the 
said date before the Commissicncr of Inquiries or other 
authority extrcising powcrs under the said Act shall 
abate. 
(3) No legal proceeding or remedy in respect of any 
right, privilege, obligaticn cr liability acquired, accrued 
or incurred under the said. Act shall be instituted, continued 
I or enforced under the said Act. 
I 
! 
(4) No investigation or other proceeding shall be 
made or taken under the said Act in respect of any criminal 
misconduct committed under the said Act. 
(5) Every appointment made by the Commissioner 
of Inquiries under the said Act shall cease to have effcct. ---- 
* For Statement of Objects and Reasons, see Tamil Nadu 
Government Gazette Extraordinary, dated the 19th August 1977, 
part IV-Section I, Paps 21-22. 
664 Public Men (~rtdinal [1977: T.N. Act 6 
Misconduct) Repeal 
Amendment of 4. In section 6 of the Criminal Law Amendmcnt 
Central Act 46 Act, 1952 (Central As' 46 of 1952), in cIause (a) of sub- 
of 1952. scciion (I), the cxpressi~n " or under section 15 of the 
Tamil Nadu Public Men (Criminal Misconduct) Act, 
1973 " shall be omitted. 
Procacdings 
I 
5. It is hereby declared that the repeal of the said Act 
under other by this Act shall not affect- 
laws not 
affected. (a) the operation of any other law for the time 
being in force ; or 
(b) any proceeding by way of investigation or 
otherwise which may be or might have been taken under 
auoh law against any public man as defined in the said 
Aot. 

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