Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 2000*
| [Tamil Nadu Act No. 8 of 2001] | [27th June, 2001] |
An Act further 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 Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 22nd June, 2001 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 433, dated June 27, 2001.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 2000.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 27.- In section 27 of the Tamil Nadu Dr. Ambedkar Law University Act, 1996 (Tamil Nadu Act 43 of 1997) (hereinafter referred to as the principal Act),-
(1) in sub-section (3), the expression "for information" shall be omitted;
(2) after sub-section (3), the following sub-section shall be added, namely:-
"(4) On receipt of a copy of the annual report, the Government shall cause a copy of such report together with their comments thereon to be laid before the Legislative Assembly.".
3. Amendment of section 28.- In section 28 of the principal Act, after sub-section (3), the following sub-section shall be added, namely:-
"(4) The Government shall cause the annual accounts and the audit report to be laid before the Legislative Assembly.".