Tamil nadu act 009 of 1993 : Madras University and Annamalai University (Second Amendment) Act, 1992

Section 1. Short title

PART I

PRELIMINARY

1. Short title.- This Act may be called the Madras University and Annamalai University (Second Amendment) Act, 1992.

Section 2. Amendment of section 14

PART II

AMENDMENTS TO THE MADRAS UNIVERSITY ACT, 1923

2. Amendment of section 14.- In section 14 of the Mardas University Act, 1923 (Tamil Nadu Act VII of 1923) (hereinafter referred to as the 1923 Act), for the first Proviso to clause (b), the following proviso shall be substituted, namely:-

"Provided that ??? Senate who is elected or nominated as, a member of a particular electorate or body, or the holder ??? shall case to be a member of the Senate from ??? on which he ceases to be a member of that electorate or body, or ??? of that appointment, as case may be:"

Section 3. Amendment of section 18

3. Amendment of section 18.- In section 18 of the 1923 Act, in the proviso to clause (b), for the words "Provided also that where an elected or nominated member of the Syndicate", the following shall be substituted, namely:-

"Provided that a member of the Syndicate who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the syndicate from the date on which he ceases to be, a member of that ??? or body, or the holder of that appointment, as the case may be:

Provided further that where an elected or nominated number the Syndicate".

Section 4. Amendment of section 23

4. Amendment of section 23.- In section 23 of the 1923 Act, in the proviso to clause (b), for the words "Provided also that where an elected or nominate ??? of the Academic Council", the following shall he substituted, namely:-

"Provided that a number of the ??? is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Academic Council from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may he:

Provided further that where and or ??? Academic Council".

Section 5. Amendment of section 33

PART III

AMENDMENT TO THE ANNAMALAI UNIVERSITY ACT, 1928

5. Amendment of section 33.- In section 33 of the Annamalai University Act, 1928 (Tamil Nadu Act I of 1928), for sub-section (4) (including the proviso thereto), the following sub-section shall be substituted, namely:-

"(4) A number of the Senate, the Academic Council or the Syndicate who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Senate, the Academic Council or the Syndicate, from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be.".

Section 6. Removal of doubts

PART IV

6. Removal of doubts.- For the removal of doubts, it is hereby declared that, notwithstanding anything contact in any law for the time being in force or in any judgment, decrees order of any court, every person, who had been elected of nominated to the Senate, the Syndicate or the Academic Council, of the Madras University or of the Annamalai University in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, and who had ceased to be, a member of that electorate or body, or the holder of that appointment, but holding office as a member in any of the aforesaid authorities of the University concerned immediately before the date of the publication of this Act in the Tamil Nadu Government Gazette, shall cease to be a member of that authority in the University concerned on the date of the publication of this Act in the Tamil Nadu Government Gazette.