Tamil Nadu Agricultural University (Amendment) Act, 1991*
| [Tamil Nadu Act No. 12 of 1991] | [9th February, 1991] |
An Act further to amend the Tamil Nadu Agricultural University Act, 1971
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 9th February, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural University (Amendment) Act, 1991.
(2) It shall be deemed to have come into force on the 26th day of October, 1990.
2. Amendment of section 1.- In section 1 of the Tamil Nadu Agricultural University Act, 1971 (Tamil Nadu Act 8 of 1971) (hereinafter referred to as) the principal Act), for sub-section (1) the following sub-section shall be substituted, namely:-
"(1) This Act may be called the Tamil Nadu G.D. Naidu Agricultural University Act, 1971."
3. Amendment of section 2.- In section 2 of the principal Act, for clause (q), the following clause shall be substituted, namely:-
"(q) "University" means the Tamil Nadu G.D. Naidu Agricultural University established under section 3."
4. Amendment of section 3.- In section 3 of the principal Act, in sub-section (1), for the expression "by the name Tamil Nadu Agricultural University", the expression "by the name Tamil Nadu G.D. Naidu Agricultural University" shall be substituted.
5. Amendment of section 5.- In section 40 of the principal Act, for the expression "Tamil Nadu Agricultural University", occurring in two places, the expression "Tamil Nadu G.D. Naidu Agricultural University" shall be substituted.
6. Construction of references to "Tamil Nadu Agricultural University" and "Tamil Nadu Agricultural University Act".- References to "Tamil Nadu Agricultural University" and "Tamil Nadu Agricultural University Act" in any Act or in any rule, notification, proceeding, order, regulation, by-law or other instrument made or issued under such Act or "statutes" and "regulation" made or continued in force under the principal Act shall be construed as references to "Tamil Nadu G.D. Naidu Agricultural University" and "Tamil Nadu G.D. Naidu Agricultural University Act respectively.
7. Legal proceeding.- Where immediately before the 26th October, 1990, any legal proceedings are pending to which the "Tamil Nadu Agricultural University" in a party, "Tamil Nadu G.D. Naidu Agricultural University" shall be deemed to be substituted for the "Tamil Nadu Agricultural University" in those proceedings.
8. Repeal and saving.- (1) The Tamil Nadu Agricultural University (Amendment) Ordinance, 1990 (Tamil Nadu Act 7 of 1990) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the and Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.