Tamil Nadu Open University (Amendment) Act, 2003*
| [Tamil Nadu Act No. 11 of 2003] | [17th May, 2003] |
An Act to amend the Tamil Nadu Open University Act, 2002
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th May, 2003 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Open University (Amendment) Act, 2003.
(2) It shall be deemed to have come into force on the 28th day of October, 2002 (Tamil Nadu Act 27 of 2002).
2. Amendment of section 45.- In section 45 of the Tamil Nadu Open University Act, 2002 (hereinafter referred to as the principal Act),-
(1) for the expression "sub-section (1) of section 12", the expression "sub-section (1) of section 10" shall be substituted;
(2) for the expression "establishment of any new University", the expression "establishment of the University" shall be substituted.
3. Amendment of section 46.- In section 46 of the principal Act, for the expression "Notwithstanding anything contained in sub-section (1) of section 16, within three months from the date of establishment of any new University", the expression "Notwithstanding anything contained in sub-section (1) of section 13, within one year from the date of establishment of the University" shall be substituted.