Tamil Nadu G.D. Naidu Agricultural University (Amendment) Act, 1992*
| [Tamil Nadu Act No. 16 of 1992] | [2nd May, 1992] |
An Act further to amend the Tamil Nadu G.D. Naidu Agricultural University Act, 1971
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 1st May, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 260, dated May 2, 1992.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu G.D. Naidu Agricultural University (Amendment) Act, 1992.
(2) It shall come into force at once.
2. Amendment of section 1.- In section 1 of the Tamil Nadu G.D. Naidu Agricultural University Act, 1971 (Tamil Nadu Act 8 of 1971) (hereinafter referred to as the principal Act), for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) This Act may be called the Tamil Nadu Agricultural University Act, 1971."
3. Amendment of section 2.- In section 2 of the principal Act, for clause (q) the following clause shall be substituted, namely:-
"(q) "University" means the Tamil Nadu Agricultural University established under section 3."
4. Amendment of section 3.- In section 3 of the principal Act, in sub-section (1), for the expression "by the name Tamil Nadu G.D. Naidu Agricultural University", the expression "by the name Tamil Nadu Agricultural University" shall be substituted.
5. Amendment of section 40.- In section 40 of the principal Act, for the expression "Tamil Nadu G.D. Naidu Agricultural University", occurring in two places, the expression "Tamil Nadu Agricultural University" shall be substituted.
6. Construction of references to "Tamil Nadu G.D. Naidu Agricultural University" and "Tamil Nadu G.D. Naidu Agricultural University Act".- References to "Tamil Nadu G.D. Naidu Agricultural University" and "Tamil Nadu G.D. Naidu Agricultural University Act" in any Act or in any rule, notification, proceeding, order, regulation, by-law or other instrument made or issued under such Act or "statutes" and "regulations" made or continued in force under the principal Act shall be construed as references to "Tamil Nadu Agricultural University" and "Tamil Nadu Agricultural University Act", respectively.
7. Legal proceedings.- Where immediately before the date of publication of the Tamil Nadu G.D. Naidu Agricultural University (Amendment) Act, 1992 in the Tamil Nadu Government Gazette, any legal proceedings are pending to which the "Tamil Nadu G.D. Nadu Agricultural University" is a party, "Tamil Nadu Agricultural University" shall be deemed to be substituted for the "Tamil Nadu G.D. Naidu Agricultural University" in those proceedings.