Madras University and the Annamalai University (Amendment) Act, 1992*
| [Tamil Nadu Act No. 1 of 1993] | [8th January, 1993] |
An Act further to amend the Madras University Act, 1923 and the Annamalai University Act, 1928
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-third Year, of the ??? of India as follows:-
* Received the assent of the Governor on the 5th January, 1993 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 7, dated January 8, 1993.
1. Short title, extent and commencement.- (1) This Act may be called the Madras University and the Annamalai University (Amendment) Act, 1992.
(2) It shall come into force at once.
2. Amendment of Tamil Nadu Act VII of 1923.- In section 11 of the Madras University Act, 1923 (Tamil Nadu Act VII of 1923), to sub-section (1), the following proviso shall be added, namely:-
‘Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the committee, he may take steps to constitute another; committee, in accordance with sub-section (2), to give a fresh ??? of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.’.
3. Amendment of Tamil Nadu Act VI of 1923.- In Station 12 of the Annaimalai University Act, 1923 (Tamil Nadu Act I of 1929), to sub-section (1), the following proviso shall be added, namely:-
"Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the Founder, he may call for a fresh panel of three different names from the Founder and shall appoints one of the persons named in the fresh panel at the Vice-Chancellor.".