Tamil nadu act 003 of 1942 : Madras University (Amendment) Act, 1942

Preamble

Madras University (Amendment) Act, 1942*

1[Tamil Nadu Act No. 3 of 1942]2[3rd March, 1942]

An Act further to amend the Madras University Act, 1923

Whereas doubts have arisen as to whether the quorum prescribed by sub-section (2) of section 17 of the Madras University Act, 1923, (1[Tamil Nadu Act VII of 1923) for meetings of the Senate should be present at convocations of the University and meetings of the Senate, held for the purpose of conferring degrees) titles, diplomas and other academic distinctions;

And Whereas it is expedient to remove those doubts and also to validate the proceedings at all convocations and meetings held for the purpose aforesaid at which the said quorum was not present;

3[It is hereby enacted as follows:-]

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 16th December, 1941-Part IV-A, page 192.

3 These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Tamil Nadu Re-enacting (No. II) Act, 1948 (Tamil Nadu Act VIII of 1948).

* Received the assent of the Governor on the 18th February, 1942; first published in the Fort St. George Gazette on the 3rd March, 1942

Section 1. Short title

1. Short title.- This Act may be called the Madras University (Amendment) Act, 1942.

Section 2. [Omitted]

2. [Omitted]- 4[* * *]

4 Section 2 was repealed by Tamil Nadu Act XI of 1952.

Section 3. Validation of degrees, titles, etc., already conferred

3. Validation of degrees, titles, etc., already conferred.- No degree, title, diploma or other academic distinction conferred at any convocation of the University or meeting of the Senate, held before the commencement of this Act shall be deemed to be invalid merely on the ground that the quorum prescribed by sub-section (2) of section 17of the said Act was not present at such convocation or meeting.

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