Tamil Nadu Universities Laws (Amendment) Act, 1986*
| [Tamil Nadu Act No. 75 of 1986] | [12th December, 1986] |
An Act further to amend the Tamil Nadu Universities Laws
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-seventh Year of the. Republic of India as follows:-
* Received the assent of the Governor on the 12th December, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
PART I
Preliminary
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Universities Laws (Amendment) Act, 1986.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
PART II
Amendment to the Madras University Act, 1923
2. Amendment of section 18, Tamil Nadu Act VII of 1923.- In section 18 of the Madras University Act, 1923 (Tamil Nadu Act VII of 1923),-
(a) in clause (a), under the heading "Ex-officio Members",-
(i) item (1-A) shall be renumbered as item (1-AAA);
(ii) before item (1-AAA), as so renumbered, the following items shall be inserted, namely:-
"(1-A) The Secretary to Government in-charge of Health and Family Welfare;
(1-AA) The Secretary to Government in-charge of Law;"
(iii) in item (2), the word "and" occurring at the, end shall be omitted;
(iv) in item (3), the word "and" shall be added at the end;
(v) after item (3), the following item shall be added, namely:-
"(4) The Director of Legal Studies."
(b) after clause (a), the following clause shall be inserted, namely:-
"(aa) In case the Secretary to Government in-charge of Education, or the Secretary to Government in-charge of Health and Family Welfare, or the Secretary to Government in-charge of Law, is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his department not lower in rank than that of Deputy Secretary to Government to attend the meetings.".
PART III
Amendment to the Madurai-Kamaraj University Act, 1965
3. Amendment of section 19, Tamil Nadu Act 33 of 1965.- In section 19 of the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965),-
(a) in clause, (a), under the heading "Class I-Ex-officio Members-
(i) item (1-A) shall be re-numbered as item (1-AAA);
(ii) before item (1-AAA), as so re-numbered, the following items shall be inserted, namely:-
"(1-A) The Secretary to Government in-charge of Health and Family Welfare;
(1-AA) The Secretary to Government in-charge of Law;"
(iii) in item (2), the word "and" occurring at the end shall be omitted;
(iv) in item (3), the word "and" shall be added at the end:
(v) after item (3), the following item shall be added, namely:-
"(4) The Director of Legal Studies."
(b) after clause (a), the following clause shall be inserted, namely:-
"(aa) In case the Secretary to Government in-charge of Education, or the "Secretary to Government in-charge of Health and" Family Welfare, or the Secretary to Government in-charge of Law, is unable to attend the meetings of the Syndicate for any reason, he may "depute any officer of his department not lower in rank than that of Deputy Secretary to Government to attend the meetings.".
PART IV
Amendment to the Bharathiar University Act, 1981
4. Amendment of section 24, Tamil Nadu Act 1 of 1982.- In section 24 of the Bharathiar University Act, 1981 (Tamil Nadu Act 1 of 1982),-
(1) in clause (b), under the heading "Class 1-Ex-officio Members",-
(i) after item (1), the following items shall be inserted, lamely:-
"(1-A) The Secretary to Government in charge of Health and Family Welfare;
(1-AA) The Secretary to Government in-charge of Law".
(ii) in item (3), the word "and" occurring at the end shall be omitted;
(iii) in item (4), the word "and" shall be added at the end;
(iv) after item (4), the following item shall be added, namely:-
"(5) The Director of Legal Studies."
(2) in clause (d), for the words "the Secretary to Government, Education Department", the words "the Secretary to Government in-charge of Education, or the Secretary to Government in-charge of Health and Family Welfare, or the Secretary to Government in-charge of Law" shall be substituted.
PART V
AMENDMENT TO THE BHARATHIDASAN UNIVERSITY ACT, 1981
5. Amendment of section 24, Tamil Nadu Act 2 of 1982.- In section 24 of the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of 1982),-
(1) In clause (b), under the heading "Class I-Ex-officio Members",-
(i) after item (1), the following items shall be, inserted, namely:-
"(1-A) The Secretary to Government in-charge of Health and Family Welfare;
(1-AA) The Secretary to Government in-charge of Law;"
(ii) in item (3), the word "and" occurring at the end shall be omitted;
(iii) in item (4) the word "and" shall be added at the end;
(iv) after item (4), the following item shall be added, namely:-
"(5) The Director of Legal Studies."
(2) in clause (d), for the words the Secretary to Government, Education Department the words "the Secretary to Government in-charge of Education, or the Secretary to Government in-charge of Health and Family Welfare, or the Secretary to Government in-charge of Law" shall be substituted.
PART VI
Amendment to the Mother Teresa Women's University Act, 1984
6. Amendment of section 23, Tamil Nadu Act 15 of 1984.- In section 23 of the Mother Terasa Women's University Act, 1984 (Tamil Nadu Act 15 of 1984),-
(1) in clause (b), under the heading "Class I-Ex-officio Members",-
(i) ??? be ???;
(ii) in item (3), the word "and" shall be added at the end;
(iii) after item (3), the following item shall be added, namely:-
"(4) The Secretary to Government in-charge of Health and Family Welfare."
(2) in clause (d), after the words "the Secretary to Government in-charge of Social Welfare", the words "or the Secretary to Government in-charge of Health and Family Welfare" shall be inserted.