Tamil Nadu Physical Education and Sports University (Second Amendment) Act, 2007*
| [Tamil Nadu Act No. 15 of 2007] | [7th June, 2007] |
An Act further 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 7th 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 (Second Amendment) Act, 2007.
(2) It shall come into force at once.
2. Amendment of section 19.- In section 19 of the Tamil Nadu Physical Education and Sports University Act, 2004, (hereinafter referred to as the principal Act), in sub-section (1), under the heading "CLASS II-OTHER MEMBERS", for clauses (a) and (b), the following clauses shall be substituted, namely:-
"(a) The Principals of the affiliated colleges;
(b) The Professor and Head of all departments in the University;
3. Amendment of section 22.- In section 22 of the principal Act, in sub-section (2), under the heading "CLASS II-OTHER MEMBERS",-
(1) for clauses (a) and (b), the following clauses shall be substituted, namely:-
"(a) Three members from among the senior faculty with high qualification, from the Departments of the University nominated by the Chancellor on the recommendation of the Vice-Chancellor by rotation according to seniority;";
(b) Two members from among the experts in physical education nominated by the Chancellor on the recommendation of the Vice-Chancellor:
(2) for clause (d), the following clause shall be substituted, namely:-
"(d) Two Principals nominated by the Vice-Chancellor from among the affiliated colleges of the University by rotation;".