Tamil Nadu Medical University (Amendment) Act, 1987*
| [Tamil Nadu Act No. 50 of 1987] | [15th December, 1987] |
An Act to amend the Tamil Nadu Medical University Act, 1987
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 11th December, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 755, dated December 15, 1987.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Medical University (Amendment) Act, 1987.
(2) It shall be deemed to have come into force on the 24th September, 1987.
2. Amendment of section 1, Tamil Nadu Act 37 of 1987.- For sub-section (1) of section 1 of the Tamil Nadu Medical University Act, 1987 (Tamil Nadu Act 37 of 1987) (hereinafter referred to as the principal Act), the following sub-section shall be substituted, namely:-
"(1) This Act may be called the Dr. M.G.R. Medical University, Tamil Nadu, Act, 1987.".
3. Amendment of section 2, Tamil Nadu Act 37 of 1987.- In section 2 of the principal Act, for clause (q), the following clause shall be substituted, namely:-
"(q) "University" means the Dr. M.G.R. Medical University, Tamil Nadu;".
4. Amendment of section 3, Tamil Nadu Act 37 of 1987.- In section 3 of the principal Act, in sub-section (1), for the expression "by the name "The Tamil Nadu Medical University"." the expression "by the name "The Dr. M.G.R. Medical University, Tamil Nadu"." shall be substituted.
5. Substitution of the expression "the Dr. M.G.R. Medical University, Tamil Nadu", for the expression "the Tamil Nadu Medical University" in Tamil Nadu Act 37 of 1987.- Throughout the principal Act, except in sub-section (1) of section 1, clause (q) of section 2 and sub-section (1) of section 3, for the expression "the Tamil Nadu Medical University wherever it occurs, the expression "the Dr. M.G.R. Medical University, Tamil Nadu" shall be substituted.
6. Repeal and Saving.- (1) The Tamil Nadu Medical University (Amendment) Ordinance, 1987 (Tamil Nadu Ordinance 6 of 1987), is hereby repealed.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.