TAMIL NADU STATE HOUSING BOARD (AMENDMENT)
ACT, 1987 THE TAMIL NADU STATE
HOUSING BOARD (AMENDMENT) ACT, 1987 [Act No 02 of 1988] [13th January, 1988] An Act further to
amend the Tamil Nadu State Housing Board Act, 1961. Be
it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Thirty-eighth Year of the Republic of India as follows:-- (1) This Act may be called the Tamil Nadu State Housing
Board (Amendment) Act, 1987. (2) It shall come into force on such date, as the State
Government may, by notification, appoint. In
the Tamil Nadu State Housing Board Act, 1961 (Tamil Nadu Act 17 of 1961)
(hereinafter referred to as the principal Act), in section 2,-- (i) after clause (10), the following clause shall be
inserted, namely:-- "(10-A)
"Managing Director" means the Managing Director appointed by the
Government under section 4-A;"; (ii) in clause (11), after the word "Board",
the words "and includes the Chairman and the Managing Director" shall
be added. In
section 4 of the principal Act,-- (i) after clause (a), the following clause shall be
inserted, namely:-- "(aa)
a Managing Director;"; (ii) in clause (b), for sub-clause (i), the following
sub-clause shall be substituted, namely:-- "(i)
official members not exceeding six, other than the Managing Director; and" In
the principal Act, after section 4, the following section shall be inserted,
namely:-- "4-A. Appointment, and terms and conditions of
service, of Managing Director.-- (1) The Government may appoint an officer of the
Government not below the rank of,-- (i) Deputy Secretary to Government; or (ii) Collector of a district, as a Managing Director for
the purposes of this Act. (2) The term of Office of, and the terms and conditions
of service of, the Managing Director shall be such as may be prescribed.". In
section 7 of the principal Act, in the Explanation, after the word
"Chairman", the words "or the Managing Director" shall be inserted. In
section 16 of the principal Act, in sub-section (2),-- (i) in clause (iii), for the word "Chairman",
the words "Managing Director" shall be substituted; (ii) in the proviso for the word "Chairman" in
two places where it occurs, the words "Managing Director" shall be
substituted. In
section 18 of the principal Act,-- (1) in sub-section (1),-- (i) in clause (a), for the word "Chairman",
the words "Managing" "Director" shall be substituted; (ii) in the proviso, for the word "Chairman",
the "words "Managing Director" shall be substituted; (2) in sub-section (2), in clause (a), for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 21 of the principal Act, in sub-section (3), for the word
"Chairman" in two places where it occurs, the words "Managing
Director" shall be substituted. In
section 22 of the principal Act,-- (i) including the heading, for the word
"Chairman", wherever it occurs, the words "Managing
Director" shall be substituted. (ii) in sub-section (2),-- (a)
the
figures "23" shall be omitted; (b)
in
the proviso, in clause (c), for the word "Chairman's" the words
"Managing Director's" shall be substituted; (iii) in sub-section (4), for the word
"Chairman's", the words Managing Director's" shall be
substituted. In
section 23 of the principal Act,-- (i) for sub-section (2), the following sub-section
shall be substituted, namely:-- "(2)
The Chairman or in his absence, the Managing Director shall preside at a
meeting of the Boards"; (ii) in sub-section (3), for the words "the person
presiding", the words "the Managing Director" shall be
substituted. In
the principal Act, in Chapter VI, in the heading, for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 28 of the principal Act (including the heading), for the word
"Chairman" wherever it occurs, the words ''Managing Director"
shall be substituted. In
section 29 of the principal Act (including the heading), for the word
"Chairman" wherever it occurs, the words "Managing
Director" shall be substituted. In
section 30 of the principal Act,-- (i) in the heading, for the word "Chairman",
the words "Managing Director" shall be substituted; (ii) in the opening portion, for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 32 of the principal Act, for the word "Chairman" wherever it
occurs, the words "Managing Director" shall be substituted. In
section 34 of the principal Act, for the word "Chairman" wherever it
occurs, the words "Managing Director" shall be substituted. In
section 49 of the principal Act, in sub-section (3), for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 51 of the principal Act, in sub-section (3), for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 52 of the principal Act, for the word "Chairman", the words
"Managing Director" shall be substituted. In
section 58 of the principal Act, in sub-section (1), for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 93 of the principal Act, in sub-sections (2) and (5), for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 102 of the principal Act, in sub-section (1), in the opening portion,
for he word "Chairman", the words "Managing Director" shall
be substituted. In
section 104 of the principal Act, in sub-section (1), for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 108 of the principal Act, in sub-section (4), for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 109 of the principal Act, in sub-section (1), in clause (a), after the
words "the Chairman", the words "the Managing Director"
shall be inserted. In
section 122 of the principal Act, in sub-section (1), in clauses (c) and (d),
for the word "Chairman", the words "Managing Director"
shall be substituted. In
section 123 of the principal Act, for the word "Chairman", the words
"Managing Director" shall be substituted. In
section 129 of the principal Act, in clause (a), for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 134 of the principal Act,-- (i) in clause (a), after the word "Chairman",
the words "and the Managing Director" shall be inserted; (ii) in clause (c), after the word "Chairman",
in two places where it occurs, the words "or the Managing Director"
shall be inserted. If
section 136 of the principal Act,-- (i) in the heading, for the word "Chairman",
the words "Managing Director" shall be substituted; (ii) in the opening portion, for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 138 of the principal Act, after the words "Chairman or", the
words "of the Managing Director or" shall be inserted. In
section 139 of the principal Act,-- (i) in the heading, after the word "Chairman",
the words "or Managing Director" shall be inserted; (ii) for the expression "(a) the Board or the
Chairman, or (b) any officer or servant of the Board, a written
document signed in case (a) by the Chairman, and in case (b) by the said
officer or servant", the following expression shall be substituted,
namely:-- "(a) the Board or the Managing
Director, or (b) ?the Chairman, or (c) ??any officer or servant of the Boards, a written document signed in case (a)
by the Managing Director in case (b) by the Chairman, and in case (c) by the
said officer or servant." In
section 140 of the principal Act,-- (i) in the heading, for the word "Chairman",
the words "Managing Director" shall be substituted; (ii) in sub-sections (1) and (2), for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 141 of the principal Act, after the word "Chairman", the
words "or the Managing Director" shall be inserted. In
section 142 of the principal Act, for the word "Chairman " in two
places where it occurs, the words "Managing Director" shall be
substituted. In
section 144 of the principal Act, after the word "Chairman" in two
places where it occurs, the words "or the Managing Director" shall be
inserted. In
section 147 of the principal Act,-- (i) in sub-section (1), in the opening portion, for the
word "Chairman" in two places where it occurs, the words
"Managing Director" shall be substituted; (ii) in sub-section (2), for the word
"Chairman", the words "Managing Director" shall be
substituted. In
section 150 of the principal Act, after the words "Chairman or", the
words "as Managing Director or" shall be inserted. In
section 151 of the principal Act,-- (i) in the heading, for the word "Chairman",
the words "Managing Director" shall be substituted; (ii) for the word "Chairman", the words
"Managing Director" shall be substituted. In
section 152 of the principal Act,-- (i) in the heading, for the words "Chairman",
the words "Managing Director" shall be substituted: (ii) for the word "Chairman", the words
"Managing Director" shall be substituted. In
section 153 of the principal Act, for the word "Chairman" in two
places where it occurs, the words "Managing Director" shall be
substituted. In
section 154 of the principal Act, in sub-section (2), for the word
"Chairman" the words "Managing Director" shall be substituted. In
section 156 of the principal Act, in sub-section (2),-- (i) in clause (a), for the expression "the
Chairman and all the members of the Board", the expression "all the
members of the Board including the Chairman and the Managing Director"
shall be substituted; (ii) in clause (b), for the words "and the
Chairman", the words "the Chairman and the Managing Director"
shall be substituted. In
section 157 of the principal Act, in sub-section (2),-- (i) in clause (a), for the expression "the
Chairman and all the members of the Board", the expression "all the
members of the Board including the Chairman and the Managing Director"
shall be substituted; (ii) in clause (b), for the words "and the
Chairman", the words "the Chairman and the Managing Director"
shall be substituted. In
section 160 of the principal Act,-- (i) in sub-section (1), after the words "make
rules", the words "whether prospectively or retrospectively"
shall be inserted; (ii) in sub-section (2), in clause (f), for the word
"Chairman", the words "Managing Director" shall be
substituted; (iii) for sub-section (4), the following sub-section
shall be substituted, namely:-- "(4)
Every rule made under this Act shall as soon as possible after it is made, be
placed on the table of the Legislative Assembly and if, before the expiry of
the session in which it is so placed or the next session, the Assembly makes
any modification in any such rule or the Assembly decides that the rule should
not be made, the rule shall thereafter have effect only in such modified form
or be of no effect, as the case may be so however, that any such modification
or annulment shall be without prejudice to the validity of anything previously
done under that rule.". In
section 161 of the principal Act, in sub-section (2), in clause (d), for the
word "Chairman", the words "Managing Director" shall be
substituted. (i) If any difficulty arises in giving effect to the
provisions of the principal Act, as amended by this Act, the Government may
make such order not inconsistent with the provisions of the principal Act, as
amended by this Act, as may appear to them to be necessary or expedient for the
purpose of removing the difficulty: Provided
that no such order shall be made after the expiration of two years from the date
of commencement of this Act. (ii) Every order made under this section shall, as soon
as after it is made, be placed on the table of the Legislative Assembly.
Preamble - TAMIL NADU STATE HOUSING
BOARD (AMENDMENT) ACT, 1987PREAMBLE