Tamil Nadu Physical Education and Sports University (Amendment) Act, 2007*
| [Tamil Nadu Act No. 14 of 2007] | [6th June, 2007] |
An Act to amend the Tamil Nadu Physical Education and Sports University Act, 2004
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 6th June, 2007 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Physical Education and Sports University (Amendment) Act, 2007.
(2) It shell be deemed to have come into force on the 15th day of March, 2006.
2. Amendment of section 54.- In section 54 of the Tamil Nadu Physical Education and Sports University Act, 2004 (hereinafter referred to as the principal Act), in sub-section (1), for the expression "one year", the expression "two years" shall be substituted.
3. Validation.- Notwithstandng anything contained in the principal Act, the committees constituted under sub-section (5) of section 54 or continued as such committees during the period commencing on the 15th day of March, 2006 and ending with the date of publication of the Tamil Nadu Physical Education and Sports University (Amendment) Act, 2007 in the Tamil Nadu Government Gazette shall be deemed to have been validly constituted or continued in accordance with law, and any power exercised or duty performed by such committees during that period shall be deemed to have been validly exercised or performed by the committees, as if the principal Act as amended by this Act had been in force at all material times.