Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998*
| [Tamil Nadu Act No. 17 of 1998] | [16th June, 1998] |
An Act to amend the Tamil Nadu Dr. Ambedkar Law University Act, 1996
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th June, 1998 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998.
(2)(a) Sections 3, 4 and 6 shall be deemed to have come into force on the 8th August, 1997.
(b) Section 5 shall be deemed to have come into fores on the 17th March, 1998.
(c) Section 2 shall come into force at once.
2. Amendment of section 29.- In section 29 of the Tamil Nadu Dr. Ambedkar Law University Act, 1996 (Tamil Nadu Act 43 of 1997) (hereinafter referred to as the principal Act), in sub-section (1), under the heading "Class II-Other Members", after item (f), the following items shall be added, namely:-
"(g) Two members nominated by the Government from among the eminent Advocates from the mofussil Bar Associations.
(h) Two members nominated by the Government from among the Presidents of the district Bar Associations by rotation.".
3. Amendment of section 68.- In section 68 of the principal Act,-
(1) in sub-section (1),-
(a) for the expression "Madras University Act", the expression "Chennai University Act" shall be substituted;
(b) for the expression "and the Bharathidasan University Act, 1981", the expression "the Bharathidasan University Act, 1981 and the Manonmaniam Sundaranar University Act, 1990 (Tamil Nadu Act 31 of 1990)" shall be substituted;
(2) in sub-section (4),-
(a) for the expression "University of Madras", the expression "University of Chennai" shall be substituted;
(b) for the expression "and Bharathidasan University", the expression "Bharathidasan University and Manonmaniam Sundaranar University" shall be substituted;
(3) in sub-section (5),-
(a) for the expression "University of Madras", the expression "University of Chennai" shall be substituted;
(b) for the expression "and Bharathidasan University", the expression "Bharathidasan University and Manonmaniam Sundaranar University" shall be substituted;
(4) in sub-section (6), in clause (b),-
(i) for the expression "University of Madras", the expression "University of Chennai" shall be substituted;
(ii) for the expression "or the Bharathidasan University", the expression "the Bharathidasan University or the Manonmaniam Sundaranar University" shall be substituted.
4. Amendment of section 69.- In section 69 of the principal Act,-
(1) in sub-section (1),-
(a) for the expression "Madras University Act", the expression "Chennai University Act" shall be substituted;
(b) after the expression "the Bharathidasan University Act, 2981", the expression "the Manonmaniam Sundaranar University Act, 1990 (Tamil Nadu Act 31 of 1990)" shall be inserted;
(c) in the proviso, for the expression "University of Madras", the expression "University of Chennai" shall be substituted.
(2) in sub-section (4),-
(a) for the expression "University of Madras" in two places where it occurs, the expression "University of Chennai" shall be substituted;
(b) for the expression "and Bharathidasan University" in two places where it occurs, the expression "Bharathidasan University and Manonmaniam Sundaranar University" shall be substituted;
(3) in sub-section (5),-
(a) for the expression "University of Madras", the expression "University of Chennai" shall be substituted;
(b) for the expression "and Bharathidasan University", the expression "Bharathidasan University and Manonmaniam Sundaranar University" shall be substituted;
5. Amendment of section 70.- In section 70 of the principal Act, in sub-section (2),-
(a) for the expression "University of Madras", the expression "University of Chennai" shall be substituted;
(b) for the expression "and the Bharathidasan University", the expression "the Bharathidasan University and the Manonmaniam Sundaranar University" shall be substituted.
6. Amendment of the Schedule.- In the Schedule to the principal Act, under the heading "Government Law Colleges,",-
(a) in item 1, for the word "Madras", the word "Chennai" shall be substituted;
(b) after item "4. Government Law College, Coimbatore", the following item shall be added, namely:-
"5. Government Law College, Tirumelveli.".