Tamil Nadu Dr. M.G.R. Medical University, Madras (Third Amendment) Act, 1991*
| [Tamil Nadu Act No. 39 of 1991] | [22nd 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 22nd 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 (Third Amendment) Act, 1991.
2. Amendment of section 45.- In section 45 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 a member of the Tamil Nadu Legislative Assembly elected to the Senate shall cease to be a member of the Senate from the date on which he ceases to be a member of the Tamil Nadu Legislative Assembly.".
3. Removal of Doubts.- For the removal of doubts, it is hereby declared that, notwithstanding anything contained, in any law for the time being in force or in any judgement, decree or order of any Court, every, person who had been elected to the Senate of the Tamil Nadu Dr. M.G.R. Medical University, Madras in his capacity as a member of the Tamil Nadu Legislative Assembly and who had ceased to be a member of the Tamil Nadu Legislative Assembly but holding office as a member of the Senate immediately before the date of the publication of this Act in the Tamil Nadu Government Gazette, shall cease to be a member of the Senate of the said University on the date of the publication of this Act in the Tamil Nadu Government Gazette.