Tamil Nadu Agricultural University (Amendment) Act, 1993*
| [Tamil Nadu Act No. 4 of 1994] | [16th January, 1994] |
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-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th January, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Agricultural University (Amendment) Act, 1993.
2. Amendment of section 18.- In section 18 of the Tamil Nadu Agricultural University Act, 1971 (Tamil Nadu ??? 1971) (hereinafter referred to as the principal Act), to sub-section (4), the following proviso shall be added, namely:-
"Provided that a member of the Board, 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 Board 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."
3. Amendment of section 22.- In section 22 of the principal Act, to sub-section (3), the following proviso shall be added, namely:-
"Provided that a member of the Academic Council who is nominated in his capacity as 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 the holder of that appointment.
4. Removal of doubts.- For the removal of doubts, it is hereby declared that, notwithstanding anything contained in any law for the time being in force or in any judgment, decree or order of any court, every person who had been elected or nominated to the Board of Management or the Academic Council, as the case may be, of the Tamil Nadu Agricultural 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 Tamil Nadu Agricultural University 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 of the Tamil Nadu Agricultural University on the date of such publication.