Tamil Nadu Open University (Amendment) Act, 2006*
| [Tamil Nadu Act No. 4 of 2006] | [2nd February, 2006] |
An Act further 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-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 2nd February, 2006 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Open University (Amendment) Act, 2006.
2. Amendment of section 10.- In section 10 of the Tamil Nadu Open University Act, 2002,-
(1) in sub-section (3), for the expression "shall not be eligible for a second term", the expression "shall be eligible for re-appointment for a further period of three years" shall be substituted;
(2) in sub-section (4), for the expression "the senior-most Professor of the University shall exercise the powers and perform the current duties of the Vice-Chancellor", the expression "the Syndicate shall, as soon as possible, make the requisite arrangements for exercising the powers and performing the current duties of the Vice-Chancellor" shall be substituted.