Anna University, Tiruchirappalli (Amendment) Act, 2007*
| [Tamil Nadu Act No. 26 of 2007] | [6th June, 2007] |
An Act to amend the Anna University, Tiruchirappalli Act, 2006
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 6th June, 2007 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Anna University, Tiruchirappalli (Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 1.- In section 1 of the Anna University, Tiruchirappalli Act, 2006 (hereinafter referred to as the principal Act), in sub-section (2), for the expression "Kanyakumari, Madurai, Tirunelveli, Thoothukudi, Virudhunagar", the expression "Dindigul, Theni," shall be substituted.
3. Amendment of section 2.- In section 2 of the principal Act, in clause (22), for the expression "Kanyakumari, Madurai, Tirunelveli, Thoothukudi, Virudhunagar", the expression "Dindigul, Theni," shall be substituted.
4. Insertion of new Chapter IX-A.- After CHAPTER IX of the principal Act, the following CHAPTER shall be inserted, namely:-
CHAPTER IX-A
TRANSFER OF COLLEGES FROM DINDIGUL AND THENI DISTRICTS
53-A. Transfer of certain colleges to the University (1) Notwithstanding anything contained in the Anna University, Coimbatore Act, 2006 (Tamil Nadu Act 42 of 2006) (hereafter in this Chapter referred to as the 2006 Act), the statutes, ordinances, regulations and orders made thereunder, on and from the date of commencement of the Anna University, Tiruchirappalli (Amendment) Act, 2007 (hereafter in this chapter referred to as the notified date), the collages in the districts of Dindigul and Theni shall be disaffiliated from the Anna University, Coimbatore to which they were affiliated on the date immediately preceding the notified date.
(2) All colleges within the districts of Dindigul and Theni which immediately before the notified date,-
(a) continue to be affiliated to, or recognised by the Anna University, Coimbatore; and
(b) provide courses of study for admission to the examination fo; degrees of the Anna University, Coimbatore shall be deemed to be colleges ??? to the Anna University, Tiruchirappalli under this Act and the provisions of this Act shall, as far as may, apply accordingly.
(3) All colleges within the districts of Dindigul and Theni which immediately before the notified date, continue to be recognized by the Anna University, Coimbatore, providing courses of study for admission to the examinations of the said University, for degrees and diplomas, shall be deemed to be colleges approved by the Anna University, Tiruchirappalli under this Act, and the provisions of this Act shall as far as may, apply accordingly.
(4) All hostels within the districts of Dindigul and Theni which continue to be recognized by the Anna University, Coimbatore immediately before the appointed day shall be deemed to be hostels recognized by the Anna University. Thuclvrappalli under this Act and the provisions of this Act shall, as far as may, apply accordingly.
53-B. Tamil Nadu Act 42 of 2006 not to apply.-(1) ??? to the provisions of sub-sections (2) to (5), the 2006 Act shall, with effect on and from ??? notified date, cease to apply in respect the districts of ??? and Theni to which to provisions of this Act ???
(2) ???
(a) the previous operation of the 2006 Act in respect of the areas to which the provisions of this Act extend, or
(b) any penalty, forfeiture or punishment incurred in respect of any offence committed against the 2006 Act, or
(c) any investigation, legal proceeding or remedy in respect of such penalty, forfeiture or punishment, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
(3) Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the Anna University, Chennai Act, 1978 (Tamil Nadu Act 30 of 1978) or the 2006 Act and in force on the notified date, shall, in so far as they are not inconsistent with this Act, continue to be in force in the districts of Dindigul and Theni until they are replaced by the statutes, ordinances and regulations to be made under this Act.
(4) Notwithstanding anything contained in this Act, the statutes, ordinances and regulations continued in force under sub-section (3) or made under this Act, every person who immediately before the notified date was a student of a college within the districts of Dindigul and Theni affiliated to or approved by the Anna University, Coimbatore shall be permitted to complete his course of study in the Anna University, Chennai and the ‘Anna University, Tiruchirappalli’ shall make arrangements for the instruction, teaching and training for such students for such period and in such manner as may be determined by the Anna University, Tiruchirappalli in accordance with the course of study in the Anna University, Chenna and such students shall, during such period, be admitted to the examinations held or conducted by the Anna University, Chennai and the corresponding degree, diploma or other academic distinctions of the Anna University, Chennai shall be conferred upon the qualified students on the result of such examinations, by the Anna University, Chennai.
(5) Subject to the provisions of sub-section (2) but without prejudice to the provisions of section 53-A and sub-sections (3) and (4) of this section, anything done or any action taken before the notified date under any provisions of the Anna University, Chennai Act, 1978 (Tamil Nadu Act 30 of 1978) or the 2006 Act in respect of the districts of Dindigul and Theni to which the provisions of this Act extend shall be deemed to have been done or taken under the corresponding provision of this Act and shall cotinue to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provision of this Act.
5. Removal of doubts.- For the removal of doubts it is hereby declared that members of the authorities of Anna University, Chennai or Anna University, Coimbatore, elected or nominated or otherwise as such members under the Anna University, Chennai Act, 1978 (Tamil Nadu Act of ??? 1978) or under the Anna University, Coimbatore Act, 2006 (Tamil Nadu Act of ??? 2006), as the case may be, from the colleges or institutions deemed to have been affiliated to the Anna University, Tiruchirappalli under sub-section (2) of section 53-A of the principal Act, as amended by the Anna University, Tiruchirappalli (Amendment) Act, 2007, and holding office as such members in any of the authorities of the Anna University, Chennai or Anna University, Coimbatore immediately before the date of commencement of the Anna University, Tiruchirappalli (Amendment) Act, 2007 shall continue to be such members till the term of office expires.