MADRAS STATE (ALTERATION OF NAME) ACT, 1968 [REPEALED] [1][MADRAS
STATE (ALTERATION OF NAME) ACT, 1968 [Act No. 53 of 1968] [20th December, 1968] An Act to alter the name of the State of Madras. BE it enacted by Parliament
in the Nineteenth Year of the Republic of India as follows: - (1)
This Act may be called The Madras State (Alteration of Name) Act,
1968. (2)
It shall come into force on such date as the Central Government
may, by notification in the Official Gazette, appoint. In this Act, unless the
context otherwise requires, - (a)
"appointed day" means the date appointed under
sub-section (2) of section 1 for the coming into force of this Act; (b)
"appropriate Government" means, as respects a law
relating to a matter enumerated in List I in the Seventh Schedule to the
Constitution, the Central Government, and as respects any other law, the State
Government; (c)
"law" includes any enactment. Ordinance, regulation,
order, bye-law, rule, scheme, notification or other instrument having the force
of law in the whole or any part of the State of Madras. As from the appointed day,
the State of Madras shall be known as the State of Tamil Nadu. In sub-clause (a) of clause
(2) of article 31A
Preamble 1 - MADRAS STATE (ALTERATION OF NAME) ACT, 1968PREAMBLE
Section 5 - Amendment of First and Fourth Schedules to the Constitution
(1)
In the First Schedule to the Constitution, under the heading
"1. THE STATES", for the figure and the word "7.Madras",
the figure and words "7. Tamil Nadu" shall be substituted.
(2)
In the Fourth Schedule to the Constitution, for the figure and
word "8. Madras," the figure and words "8. Tamil Nadu"
shall be substituted.
Section 6 - Power to adapt laws
(1)
For the purpose of giving effect to the alteration of the name of
the State of Madras by section 3, the appropriate Government may, before the
expiration of one year from the appointed day, by order, make such adaptations
and modifications of any law made before the appointed day, whether by way of
repeal or amendment as may be necessary for expedient, and thereupon every such
law shall have effect subject to the adaptations and modifications so made.
(2)
Nothing in sub-section (1) shall be deemed to prevent a competent
Legislature or other competent authority from repealing or amending any law
adapted or modified by the appropriate Government under the said sub-section.
Section 7 - Power to construe laws
Notwithstanding that no provision or
insufficient provision has been made under section 6 for the adaptation of a
law made before the appointed day, any Court, Tribunal or authority required or
empowered to enforce such law may construe the law in such manner, without
affecting the substance, as may be necessary or proper in regard to the matter
before the Court, Tribunal or authority.
Section 8 - Legal proceedings
Where immediately before the appointed day any
legal proceedings are pending to which the State of Madras is a party, the
State of Tamil Nadu shall be deemed to be substituted for the State of Madras
in those proceedings.
Repealing Act 1 - TWO-MEMBER CONSTITUENCIES (ABOLITION) AND OTHER LAWS REPEAL ACT, 2001
THE
TWO-MEMBER CONSTITUENCIES (ABOLITION) AND OTHER LAWS REPEAL ACT, 2001
[Act, No.
47 of 2001]
[14th
September, 2001]
PREAMBLE
An Act to
repeal the Two-Member Constituencies (Abolition) Act, 1961 and certain other
enactments.
Be it enacted by Parliament
in the Fifty-second Year of the Republic of India as follows: --
1. Short title
This Act may be called the
Two-Member Constituencies (Abolition) and other Laws Repeal Act, 2001.
2. Repeal of enactments
The enactments specified in
the Schedule are hereby repealed.
THE SCHEDULE
(See section 2)
Repeal of Enactments
|
Sl. No. |
Name
of the Act |
Year |
Act
No. |
|
1. |
The Two-Member Constituencies
(Abolition) Act |
1961 |
1 |
|
2. |
The Madras State (Alteration of Name)
Act |
1968 |
53 |
|
3. |
The West Bengal Legislative Council
(Abolition) Act |
1969 |
20 |
|
4. |
The Mysore State (Alteration of Name)
Act |
1973 |
31 |
|
5. |
The Laccadive, Minicoy and Amindivi
Islands (Alteration of Name) Act |
1973 |
34 |
|
6. |
The Andhra Pradesh Legislative
Council (Abolition) Act |
1985 |
34 |
|
7. |
The Tamil Nadu Legislative Council
(Abolition) Act |
1986 |
40 |
Statement of Objects and Reasons - MADRAS STATE (ALTERATION OF
NAME) ACT, 1968
STATEMENT OF OBJECTS AND REASONS
1.
The Government of Madras forwarded to the Central Government in
September, 1967, the resolution passed unanimously by the Legislative Assembly
and the Legislative Council of Madras in July, 1967, recommending that the name
of the State of Madras be changed into "Tamil Nadu" and requested the
Central Government to bring forward the necessary legislation in Parliament to
give effect to the resolution. The Bill provides for such alteration of the
name of the State of Madras and contains the necessary amendments to the
provisions of the Constitution and also consequential provisions.
2.
As required by the proviso to article 3 of the Constitution, the
President referred the Bill to the Legislature of the State of Madras for
expressing its views thereon and that Legislature has approved the enactment of
the Bill by Parliament.
[1] Repealed
by The Two-Member Constituencies (Abolition) and
Other Laws Repeal Act, 2001 (47 of 2001) w.e.f. 14.09.2001.