Tamil Nadu Agricultural University (Second Amendment) Act, 1992*
| [Tamil Nadu Act No. 5 of 1993] | [17th March, 1993] |
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-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th February, 1993 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 138, dated March 17, 1993.
1. Short title.- This Act may be called the Tamil Nadu Agricultural University (Second Amendment) Act, 1992.
2. Amendment of section 11.- In section 11 of the Tamil Nadu Agricultural University Act, 1971 (Tamil Nadu Act 8 of 1971) (hereinafter referred to as the principal Act), in sub-section (3), for the words "five years", the words "three years" shall be substituted.
3. Vice-Chancellor to cease to hold office.- Notwithstanding anything contained in the principal Act, as amended by this Act, or in any other law for the time being in force, or in any judgment, decree or order of any court or other authority, the Vice-Chancellor of the Tamil Nadu Agricultural University holding office as such immediately before the date of the publication of this Act in the Tamil Nadu Government Gazette shall, on and from the date of such publication, cease to hold office as such Vice-Chancellor.