Tamil Nadu Dr. M.G.R. Medical University, Madras (Amendment) Act, 1992*
| [Tamil Nadu Act No. 8 of 1992] | [23rd February, 1992] |
An Act further to amend the Tamil Nadu Dr. M.G.R. Medical University, Madras Act, 1987
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 23rd February, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Dr. M.G.R. Medical University, Madras (Amendment) Act, 1992.
(2) It shall be deemed to have come into force on the 10th day of January, 1992.
2. Amendment of section 10.- In section 10 of the Tamil Nadu Dr. M.G.R. Medical University, Madras Act, 1987 (Tamil Nadu Act 37 of 1987.) (hereinafter referred to as the principal Act), in sub-section (1), for the proviso, the following proviso shall be substituted, 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."
3. Removal of doubts.- For the removal of doubts, it is hereby declared that the provisions of section 10 of the principal Act, as amended by this Act, shall apply to any panel of names recommended by the Committee referred to in sub-section (2) of that section for appointment as Vice-Chancellor and pending consideration with the Chancellor immediately before the date of the publication of this Act in the Tamil Nadu Government Gazette.
4. Repeal and saving.- (1) The Tamil Nadu Dr. M.G.R. Medical University, Madras (Amendment) Ordinance, 1992 (Tamil Nadu Ordinance 4 of 1992.) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.