Tamil Nadu Dr. M.G.R. Medical University, Madras (Second Amendment) Act, 1992*
| [Tamil Nadu Act No. 20 of 1992] | [9th June, 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 8th June, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 338, dated June 9, 1992.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Dr. M.G.R. Medical University, Madras (Second Amendment) Act, 1992.
(2) It shall come into force at once.
2. Amendment of section 12.- In section 12 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 (2), after the expression "to ensure that the provisions of this Act, the statutes, ordinances and regulations", the expression "except section 35-A" shall be inserted.
3. Insertion of new section 35-A.- After section 35 of the principal Act, the following section shall be inserted, namely:-
"35-A. Selection and admission of candidates to Government colleges ??? institutions.- Notwithstanding anything contained in section 35 or in any other provisions of this Act,-
(a) the Government shall be the competent authority to select and admit candidates to a course of study or training in the Government colleges and institutions and to a course of study or training in private colleges and institutions to which this Act applies, in respect of seats under Government quota; and
(b) the Government may specify by general or special order, the policy, guidelines, method and procedure for selection of candidates for admission to a course of study or training in Government colleges and institutions and to a course of study or training in private colleges and institutions to which this Act applies, in respect of seats under Government quota.
Explanation.-In this section, the expression "seats under Government quota" means the seats reserved in a course of study or training in private colleges or private institutions to which this Act applies, to be filled in by the Government from among the approved list of candidates selected for admission."