Tamil Nadu Dr. M.G.R. Medical University, Madras (Second Amendment) Act, 1991*
| [Tamil Nadu Act No. 42 of 1991] | [31st October, 1991] |
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-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 31st October, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Dr. M.G.R. Medical University, Madras (Second Amendment) Act, 1991.
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), to sub-section (1), the following proviso shall be added, namely:-
"Provided that if the, Chancellor is of the opinion that none of the persons in the panel so recommended by the Committee is suitable for appointment as Vice-Chancellor the Chancellor 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.