Tamil Nadu Universities Laws (Amendment) Act, 1991*
| [Tamil Nadu Act No. 26 of 1991] | [18th September, 1991] |
An Act further to amend the Tamil Nadu Universities Lams
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-second Year of the Republic of India as fellows:-
* Received the assent of the Governor on the 17th September, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 437, dated September 18, 1991.
1. Short title.- This Act may be called the Tamil Nadu Universities Laws (Amendment) Act, 1991.
2. Amendment of Tamil Nadu Act VII of 1923.- In section 14 of the Madras University Act, 1923 (Tamil Nadu Act ??? of 1923), in the proviso to clause (b), for the words "Provided also that", the following shall be substituted, namely:-
"Provided that a member of the Legislative Assembly of the State of Tamil Nadu shall ??? to be a member of the Senate from the date on which he ceases to be a member of the Legislative Assembly of the State of Tamil Nadu:
Provided further that".
3. Amendment of Tamil Nadu Act VII of 1929.- In section 33 of the Annamalai University Act, 1928 (Tamil Nadu Act VII of 1929), to sub-section (4), the following proviso shall be added, namely:-
"Provided that a member of the Tamil Nadu Legislative Assembly shall case to be a member of the Senate from the date on which he ceases to be a member of the Tamil Nadu Legislative Assembly."
4. Amendment of Tamil Nadu Act 33 of 1965.- In section 15 of the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965), in the proviso to clause, (b), for the words "Provided also that", the following shall be substituted, namely:-
"Provided that a member of the Legislative Assembly of the State of Tamil Nadu shall cease to be a member of the Senate from the date on which he ceases to be a member of the Legislative Assembly of the State of Tamil Nadu:
Provided further that".
5. Amendment of Tamil Nadu Act I of 1982.- In section 20 of the Bharathiar University Act, 1981 (Tamil Nadu Act I of 1982), in the proviso to clause (b), for the words "Provided further that", the following shall be ???, namely
"Provided that is member of the Tamili Nadu Legislative Assembly shall cease to be a member of the Senate from the date on, which he ceases to be a member of the Tamil Nadu Legislative Assembly:
Provided further that".
6. Amendment of Tamil Nadu Act 9 of 1982.- In section 20 of the Bharathidasan University Act, 1981 (Tamil Nadu Act 9 of 1982), in the proviso to clause (b), for the words "Provided further that", the following shall be substituted, namely:-
Provided that a member of the Tamil Nadu Laudative Aasembly shall to be a member of the Senate from the date on which he ceases to be a ??? of the Tamil Nadu Legislative Assembly:
Provided further that".
7. Amendment of Tamil Nadu Act 9 of 1982.- In section 18 of the Tamil University Act, 1982 (Tamil Nadu Act 9 of 1982), in the proviso to (c), for the words "Provided further that", the following shall be substituted, namely:-
"Provided that a member of the Tamil Nadu Legislative Assembly shall ??? to be a member of the Senate from the date on which he ??? to be a member of the Tamil Nadu Legislative Assembly:
Provided further that".
8. Amendment of Tamil Nadu Act 23 of 1985.- In section 21 of the Alagappa University Act, 1985 (Tamil Nadu Act 23 of 1985), in the proviso to clause (c), for the words "Provided further that", the following shall be substituted, namely:-
"Provided that a member of the Tamil Nadu Legislative Assembly shall case to be a member of the Senate from the date on which he ceases to be a member of the Tamil Nadu Legislative Assembly:
Provided further that".
9. Amendment of Tamil Nadu Act 31 of 1990.- In section 19 of the Manonmaniam Sundaranar University Act, 1990 (Tamil Nadu Act 31 of 1990), in the proviso to clause (b) for the words "Provided that", the following shall kc substituted, namely:-
"Provided that a member of the Tamil Nadu Legislative Assembly shall cease to be a member of the Senate from the date on which he ceases to be a member of the Tamil Nadu Legislative Assembly:
Provided further that".
10. Removal of doubts.- (1) For the removal of doubts, it is hereby declared that, notwithstanding anything contained in any law for the time being in force or in any judgment decree or order of any court person who had been elected the Senate of the Madras University, the ??? University, the Madurai-Kamaraj University, the Bharathiar University, the Bharathidasan University, the Tamil University, the Alagappa University or the Manonmaniam Sundaranar University in his capacity as a member of the Legislative Assembly and who had ceased to be a member of the Legislative Assembly but holding ??? as a member of the Senate immediately before the date of the publication of this Act in the Tamil Nadu Government Gazette, shall cease to be a member of the Senate of the University concerned on the date of the publication of this Act in the Tamil Nadu Government Gazette.
(2) Every person who ceases to be a member of the Senate by reason of the operation of this Act shall cease to be a member of the Syndicate, Academic Council or any other authority of the University of which he may happen to be a member by virtue of his membership of the Senate.