Tamil Nadu Universities Laws (Amendment) Act, 1989*
| [Tamil Nadu Act No. 29 of 1989] | [13th August, 1989] |
An Act further to amend the Tamil Nadu Universities Laws
Be it enacted by the Legislative Assombly of the State of Tamil Nadu in the Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 11th September, 1989 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 524, dated August 13, 1989.
PART I
Preliminary
1. Short title, extent and commencement.- (1) This Act may be called the Tamil Nadu Universities Laws (Amendment) Act, 1989.
(2) It shall come in to, force at once.
PART II
Amendment to the Madras University Act, 1923
2. Omission of Section 5-A.- Section 5-A of the Madras University Act, 1523 (hereinafter referred to as the principal Act), shall be omitted.
3. Amendment of Section 14.- In section 14 of the principal Act, in clause (b),-
(a) the expression "and such member shall be eligible for election or nomination for not more than another period of three years" shall be omitted;
(b) the first proviso shall be omitted;
4. Amendment of section 18.- In section 18 of the principal Act, in clause (b),-
(a) the expression and such members shall be eligible Tor election or nomination for not more than another period of three years shall be omitted;
(b) the first proviso shall be omitted;
(c) the Explanation shall be omitted.
5. Amendment of section 23.- In section 23 of tits principal Act, in clause (b),-
(a) the expression "and such members shall be eligible for election or ??? for not more than another period or three years" shall be ???;
(b) the first proviso shall be omitted;
(c) the Explanation shall be omitted.
PART III
Amendment to the ??? University Act, 1928
6. Amendment of section 33.- In the ??? University Act, 1928 (hereinafter referred to as the ??? Act), in sub-section (1) of section 33, for the portion beginning with the words "shall, except in the case of ex-officio member." and ending with the expression "21st December, 1981", the following shall be substituted, namely:-
"shall except in the case of ex-officio members hold office upto the date of the next reconstitution".
7. Amendment of section 33-A.- Section 33-A of the principal Act shall be omitted.
PART IV
Amendment to the Madurai-Kamaraj University Act, 1965
8. Amendment of section 15.- In the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 15) (hereinafter referred to as the principal Act), in section 15, in clause (b),-
(a) the expression "and such members shall be eligible for election or nomination for not more than another period of three years" shall be omitted;
(b) the first proviso shall be omitted;
(c) the Explanation shall be omitted.
9. Amendment of section 19.- In section 19 or the principal Act, in clause (b),-
(a) the expression "and such members shall be eligible for election or nomination for not more than another period of three years" shall be omitted;
(b) the first proviso shall be omitted;
(c) the Explanation shall be omitted.
10. Amendment of section 24.- In section 24 of the principal Act, in clause (b),-
(a) the expression "and such members shall be eligible for election or nomination for not more than another period of three years" shall be omitted;
(b) the first proviso shall be omitted;.
(c) the Explanation shall be omitted.
11. Amendment of section 24-A- Section 24-A of the principal Act shall be omitted.
PART V
Amendments to the Anna University Act, 1978
12. Amendment of section 17.- In the Anna University Act, 1978 (Tamil Nadu Act 30 of 1978) (hereinafter referred to as the principal Act) in section 17, in sub-section (4),-
(a) the expression "and such members shall, be eligible for election or nomination for not more than another term of three years" shall be omitted;
(b) the second proviso and the Explanation thereunder shall be omitted.
13. Omission of section 17-A.- Section 17-A of the principal Act shall be omitted.
14. Amendment of Schedule II.- In the principal Act, in Schedule II, in Statute 9, in clause (3), the portion beginning with the expression "and such members" and ending with the expression "21st December, 1981" shall be omitted.
PART VI
Amendments to the Bharathiar University Act, 1978
15. Omission of section 7.- In the Bharathiar University Act, 1981 (Tamil Nadu Act 1 of 1982) (hereinafter referred to as the principal Act), section 7 shall be omitted.
16. Amendment of section 20.- In section 20 of the principal Act, in clause (b),-
(a) the expression "and such members shall-be eligible for election or nomination for not more than another period of three years" shall be omitted;
(b) the first proviso shall be omitted;
17. Amendment of section 23.- In section 23 of the principal Act, in sub-section (2), in clause (c),-
(a) the expression "and such members shall be eligible for election for not more than another period of three years" shall be omitted;
(b) the first proviso shall be omitted;
18. Amendment of section 24.- In section 24 of the principal Act, in clause (e),-
(a) the expression "and such members shall be eligible for election nomination for not more than another period of three years" shall be omitted;
(b) the first proviso shall be omitted.
PART VII
Amendments to the Bharathiar University Act, 1978
19. Omission of section 7.- In the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of 1982) (hereinafter referred to as the principal Act), section 7 shall be omitted.
20. Amendment of section 20.- In section 20 of the principal Act, in clause (b),-
(a) the expression "and such members shall be eligible for election or nomination for not more than another period of three years" shall be omitted;
(b) the first proviso shall be, omitted.
21. Amendment of section 23.- In section 23 of the principal Act, in sub-section (2), in clause (c),-
(a) the expression "and such members shall be eligible for election for not more than another period of three years" shall be omitted;
(b) the first proviso shall be omitted.
22. Amendment of section 24.- In section 24 of the principal Act, in clause (e),-
(a) the expression "and such members shall be eligible for election or nomination ??? of three years" ???
PART VIII
Amendments to the Tamil University Act, 1982
23. Omission of section 7.- In the Tamil University Act, 1982 (Tamil Nadu Act 9 of 1982) (hereinafter referred to as the principal Act), section 7 shall be omitted.
24. Amendment of section 18.- In section 18 of the principal Act, in clause (c),-
(a) the expression "and such members shall be eligible for election or nomination for not more than another period of three years" shall be omitted;
(b) the first proviso shall omitted.
25. Amendment of section 21.- In section 21 of the principal Act, in clause (e),-
(a) the expression "and such members shall be eligible for election or nomination for not more than another period of three years" shall be omitted;
(b) the first proviso shall be omitted.
PART IX
Amendments to the Mother Teresa Women's University Act, 1984
26. Omission of section 21.- In the Mother Teresa Women's University Act, 1984 (hereinafter referred to as the principal Act), section 7 shall be omitted.
27. Amendment of section 20.- In section 20 of the principal Act, in clause (c),-
(a) the expression and such members shall be eligible for nomination ??? than another period of three years shall be omitted:-
(b) the first proviso shall be omitted.
28. Amendment of section 23.- In section 23 of the principal Act, in clause (e),-
(a) the expression and such members shall be eligible for nomination for not more than another period of three years shall be omitted;
(b) the first proviso shall be omitted.
PART X
Amendments to the Alagappa University Act, 1985
29. Omission of section 8.- In the Alagappa University Act, 1985 (hereinafter referred for as the principal Act), section 3 shall be omitted.
30. Amendment of section 21.- In section ??? of the principal Act, in clause (c),-
(a) the expression and such members shall be eligible for election or ??? nation for not more than another period of three years shall be omitted;
(b) the first proviso shall be omitted.
31. Amendment of section 24.- In section 24 of the principal Act, in sub-section (2), in clause (d),-
(a) the expression and such members shall be eligible for nomination for not more than another period or three years shall be omitted:
(b) the first proviso shall be omitted.
32. Amendment of section 25.- In section 25 of the principal Act, in clause (e),-
(a) the expression and such members shall be eligible for election or nomination for not more than another period of three years shall be omitted;
(b) the first proviso shall be omitted.