Madras University and the Madurai-Kamaraj University (Amendment) Act, 1993*
| [Tamil Nadu Act No. 7 of 1994] | [24th January, 1994] |
An Act farther to Amend the Madras University Act, 1923 and the Madurai-Kamaraj University Act, 1965
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 19th January, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 39, dated January 24, 1994.
1. Short title and commencement.- (1) This Act may be called the Madras University and the Madurai-Kamaraj University (Amendment) Act, 1993.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of Tamil Nadu Act VII of 1923.- In section 18 of the Madras University Act, 1923 (Tamil Nadu Act VII of 1923),-
(1) in clause (a), under the heading "Other Members",-
(a) in item (2), the word "and;" occurring at the end shall be omitted;
(b) for the proviso, the following: shall be substituted, namely:-
"(4) Three University Professors from among the Heads of Departments of study and research, schools of excellence or centres of advanced studies, nominated by the Chancellor on the recommendation of the Vice-Chancellor, by rotation among such departments, schools and centres;
(5) One University Reader nominated by the Vice-Chancellor, by rotation according to seniority; and
(6) One University Lecturer nominated by the Vice-Chancellor, by rotation according to seniority.
(2) in clause (b), the proviso beginning with the words "Provided also that a member of the Syndicate shall cease to be a member" and ending with the words "wholetime teacher of the University" shall be omitted.
3. Amendment of Tamil Nadu Act 33 of 1965.- In section 19 of the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965),-
(1) clause (a), under the hading "Class II-Other Member",-
(a) in item (2), the word "and" occurring at the end shall be omitted;
(b) for the proviso, the following shall be substituted, namely:-
"(4) Three University Professors from among the Heads of Department of study and research, schools of excellency or centres of advanced studies, nominated by the Chancellor on the recommendation of the Vice-Chancellor, by rotation among such departments, schools and centres;
(5) One University Reader nominated by the Vice-Chancellor, by rotation according to seniority; and
(6) One University Lecturer nominated by the Vice-Chancellor, by rotation according to seniority.
(2) in clause (b) the proviso beginning with the words "Provided also that a member of the Syndicate shall cease to be a member" and ending with the words "wholetime teacher of the University" shall be omitted.