Tamil Nadu Universities Laws (Amendment) Act, 1992*
| [Tamil Nadu Act No. 3 of 1992] | [18th February, 1992] |
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 Forty-third Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 17th February, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 101, dated February 18, 1992.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Universities Laws (Amendment) Act, 1992.
(2) It shall be deemed to have come into force on the 10th day of January, 1992.
2. Amendment of Tamil Nadu Act 33 of 1965.- In section 11 of the Madurai-Kamaraj University Act, 1965 (Tamil Nadu ??? of 1965), to 5 sub-section (1), the following proviso shall be added, namely:-
"Provided that if the Chancellor does not approved by of the persons in the panel so recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.".
3. Amendment of Tamil Nadu Act 30 of 1978.- In section 11 of the Anna University Act, 1978 (Tamil Nadu ??? of 1978), to sub-section (1), the following proviso shall be added, namely:-
"Provided that if the Chancellor does not approve any of the persons in ??? panel so recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.".
4. Amendment of Tamil Nadu Act 1 of 1982.- In section 12 of the Bharathiar University Act, 1981 (Tamil Nadu Act 1 of ???), to sub-section (1), the following proviso shall be added, namely:-
"Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.".
5. Amendment of Tamil Nadu Act 2 of 1982.- In section 12 of the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of ???), to sub-section (1), the following proviso shall be added, namely:-
"Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.".
6. Amendment of Tamil Nadu Act 9 of 1982.- In section 12 of the Tamil University Act, 1982 (Tamil Nadu Act 15 of ???), to sub-section (i), the following proviso shall be added, namely:-
"Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give afresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.".
7. Amendment of Tamil Nadu Act 15 of 1984.- In section 12 of the Mother Teresa Women's University Act, 1984 (Tamil Nadu Act 15 of ???), to sub-section (1), the to following proviso shall be added, namely:-
"Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.".)
8. Amendment of Tamil Nadu Act 23 of 1985.- In section 13 of the Alagappa University Act, 1985 (Tamil Nadu Act 23 of ???), to sub-section (1), the following proviso shall be added, namely:-
"Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor.".
9. Amendment of Tamil Nadu Act 31 of 1990.- In section 11 of the Manonmaniam Sundaranar University Act, 1990 (Tamil Nadu Act of 1990), to sub-section (1), the following proviso shall be added, namely:-
"Provided that if the Chancellor does not approve any of the persons in the panel so recommended by the Committee, he may take steps to constitute another Committee, in accordance with sub-section (2), to give a fresh panel of three different names and shall appoint one of the persons named in the fresh panel as the Vice-Chancellor."
10. Repeal and saving.- (1) The Tamil Nadu Universities Laws (Amendment) Ordinance, 1992 (Tamil Nadu ??? of 1992) is hereby repealed.
(2) Notwithstanding such repeal, anything done jor any action taken under the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965) or the Anna University Act, 1978 (Tamil Nadu Act 30 of 1978) or the Bharathiar University Act, 1981 (Tamil Nadu Act 1 of 1982) or the ??? University Act, 1981 (Tamil Nadu Act 1 of 1982) or the Tamil University Act, 1982 (Tamil Nadu Act 9 of 1982) or the Mother Teresa Women's University Act, 1984 (Tamil Nadu Act 33 of 1984) or the Alagappa University Act, 1985 (Tamil Nadu Act 23 of 1985) or the Manonmaniam Sundaranar University Act, 1990 (Tamil Nadu Act 31 of 1990), as amended by the said Ordinance, shall be deemed to have been done or taken under the respective. Act, as amended by this Act.