Dr. M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991*
| [Tamil Nadu Act No. 9 of 1991] | [8th February, 1991] |
An Act farther to amend the Dr. M.G.R. Medical University, Tamil Nadu, Act, 1987
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th February, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Dr. M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991.
(2) It shall be deemed to have come into force on the 10th day of December, 1990.
2. Amendment of section 1.- For sub-section (1) of section 1 of the Dr. M.G.R. Medical University, Tamil Nadu, Act, 1987 (Tamil Nadu Act 37 of 1987.) (hereinafter referred to as the principal Act), the following sub-section shall be substituted, namely:-
"(1) This Act may be called the Tamil Nadu Dr. M.G.R. Medical University, Madras, Act, 1987.".
3. Amendment of section 2.- In section 2 of the principal Act, for clause (q), the following clause shall be substituted, namely:-
"(q) "University" means the Tamil Nadu Dr. M.G.R. Medilcal University, Madras;".
4. Amendment of section 3.- In section 3 of the principal Act, in sub-section (1), for the expression "by the name "The Dr. M.G.R. Medical University, Tamil Nadu".", the expression "by the name "The Tamil Nadu Dr. M.G.R. Medical University, Madras"." shall be substituted.
5. Substitution of the expression "the Tamil Nadu Dr. M.G.R. Medical University, Madras", for the expression "the Dr. M.G.R. Medical University, Tamil Nadu" in Tamil Nadu Act 37 of 1987.- Throughout the principal Act, except in sub-section (1) of section 1, clause (q) of section 2 and sub-section (1) of section 3, for the expression "the Dr. M.G.R. Medical University, Tamil Nadu", wherever it occurs, the expression "the Tamil Nadu Dr. M.G.R. Medical University Madras" shall be substituted.
6. Construction of references to "Dr. M.G.R. Medical University, Tamil Nadu".- References to "Dr. M.G.R. Medical University, Tamil Nadu" and "Dr. M.G.R. Medical University, Tamil Nadu, Act" in any Act or in any rule, notification, proceeding, order, regulation, by-law, or other instrument made or issued under such Act or "statutes", "ordinances" and "regulations" made or continued in force under the principal Act shall be construed as references to "Tamil Nadu Dr. M.G.R. Medical University, Madras" and "Tamil Nadu Dr. M.G.R. Medical University, Madras, Act", respectively.
7. Legal proceedings.- Where immediately before the 10th day of December, 1990, any legal proceedings are pending to which the "Dr. M.G.R. Medical University, Tamil Nadu" is a party, "Tamil Nadu Dr. M.G.R. Medical University, Madras" shall be deemed to be substituted for the "Dr. M.G.R. Medical University, Tamil Nadu" in those proceedings.
8. Repeal and saving.- (1) The Dr. M.G.R. Medical University, Tamil Nadu (Amendment) Ordinance, 1990 (Tamil Nadu Ordinance 11 of 1990) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.