Tamil Nadu State Council for Higher Education (Amendment) Act, 1999*
| [Tamil Nadu Act No. 34 of 1999] | [17th June, 1999] |
An Act to Amend the Tamil Nadu State Council for Higher Education Act, 1992
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th June, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu State Council for Higher Education (Amendment) Act, 1999.
(2) It shall come into force at once.
2. Amendment of section 4.- In section 4 of the Tamil Nadu State Council for Higher Education act, 1992, after clause (b), the following clause shall be inserted, namely:-
"(bb) the Secretary to Governor, ex-officio;"