Madras University and Madurai-Kamaraj University (Second Amendment) Act, 1979*
| [Tamil Nadu Act No. 9 of 1980]* | [13th March, 1980] |
An Act further to amend the Madras University Act, 1923 and the Madurai-Kamaraj University Act, 1965.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirtieth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 7th November, 1979, Part IV-Section, Page 501.
* Received the assent of the President on the 7th March, 1980, first published in the Tamil Nadu Government Gazette Extraordinary, on the 13th March, 1980 (Masi 30, Chitharthi-2011-Thiruvalluvar Aandu)
PART I
Preliminary
1. Short title and commencement.- (1) This Act may be called the Madras University and Madurai-Kamaraj University (Second Amendment) Act, 1979.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
PART II
Amendments to the Madras University Act, 1923
2. Amendment of section 14, Tamil Nadu Act VII of 1923.- In section 14 of the Madras University Act, 1923 (Tamil Nadu Act VII of 1923) (hereinafter referred to as the 1923 Act), in sub-section (a), under the heading "Ex-Officio Members", item (4) shall be omitted.
3. Amendment of section 18, Tamil Nadu Act VII of 1923.- In section 18 of the 1923 Act, in sub-section (a), under the heading "Ex-Officio Members",-
(i) item (1) shall be renumbered as item (1-A);
(ii) before item (1-A) as so renumbered, the following item shall be inserted, namely;-
"(1) The Secretary to Government in-charge of Education;"
4. Amendment of section 26, Tamil Nadu Act VII of 1923.- In section 26 of the 1923 Act, in sub-section (1), for item (ii), the following item shall be substituted, namely:-
"(ii) The Secretary to Government in-charge of Finance or any officer nominated by him;".
PART III
Amendments to the Madurai-Kamaraj University Act, 1965
5. [The amendments made by these sections have already been incorporated in the principal Act, namely, the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965).]
6. [The amendments made by these sections have already been incorporated in the principal Act, namely, the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965).]
7. [The amendments made by these sections have already been incorporated in the principal Act, namely, the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965).]