Tamil Nadu Agricultural University (Third Amendment) Act, 1992*
| [Tamil Nadu Act No. 52 of 1992] | [14th October, 1992] |
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 14th October, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Agricultural University (Third 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), to sub-section (1), the following proviso shall be added, namely:-
"Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the committee, he may take steps to constitute another committee, in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor."