Tamil Nadu Agricultural University (Amendment) Act, 2000*
| [Tamil Nadu Act No. 45 of 2000] | [4th December, 2000] |
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 Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 4th December, 2000 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Agricultural University (Amendment) Act, 2000.
2. Amendment of section 18.- In section 18 of the Tamil Nadu Agricultural University Act, 1971 (Tamil Nadu Act 18 of 1971), after sub-section (2), the following sub-section shall be inserted, namely:-
"(2-A) In case the Secretary to Government, Finance Department, is unable to attend the meetings of the Board, for any reason, he may depute any officer of his department not lower in rank than that of Joint Secretary to Government to attend the meetings. The officer so deputed shall have the right to take part in the discussions of the meetings and shall have the right to vote."