Tamil Nadu Universities Laws (Second Amendment) Act, 1992*
| [Tamil Nadu Act No. 21 of 1992] | [12th June, 1992] |
An Act further be 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 12th June, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.
PART I
PRELIMINARY
1. Short title.- This Act may be called the Tamil Nadu Universities Laws (Second Amendment) Act, 1992.
PART II
Amendments to the Madurai-Kamaraj University Act, 1985
2. Amendment of section 15.- In section 15 of the Madurai-Kamaraj University Act, 1985 (hereafter referred to as the 1965 Act), for the first proviso to clause (b), the following proviso shall be substituted, namely:-
"Provided that a member of the senate who is elected or nominated in his capacity as, a member of a particular electorate or body, of the holder, of a particular appointment, shall cease to be a member of the Senate from the date, on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be.".
3. Amendment of section 19.- In section 19 of the 1965 Act, in the proviso to clause (b), for the words "Provided also that where an elected or nominated member of the Syndicate", the following shall be substituted, namely:-
"Provided that a member of the Syndicate who 1st elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Syndicate from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the easy may be:
Provided further, that where an elected or nominated member of the Syndicate".
4. Amendment of section 24.- In section 24 of the 1965 Act, in the proviso to clause (b), for the words "Provided also that where an elected or nominated member of the Academic Council", the following shall be substituted, namely:-
"Provided that a member of the Academic Council who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Academic Council from the date on which he ceases to be a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that where an elected or nominated member of the Academic Council".
PART III
Amendments to the Anna University Act, 1978
5. Amendment of section 17.- In section 17 of the Anna University Act, 1978 (Tamil Nadu Act 30 of 1978) (hereinafter referred to as the 1978 Act), for the first proviso to sub-section (4), the following proviso shall be substituted, namely:-
"Provided that a member of the Syndicate who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Syndicate from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:".
6. Amendment of Schedule II.- In Schedule II to the 1978 Act, in Statute 9, after clause (3), the following clause shall be inserted, namely:-
"(3-A) A member of the Academic Council who is nominated in his capacity as, a member of a particular electorate or body, on the holder of a particular appointment, shall cease tote a member of the Academic Council from the date on which he ceases to be, a member of that electorate or body of the holder of that appointment, as the case may be.".
PART IV
Amendments to the Bharathiar University Act, 1981
7. Amendment of section 20.- In section 20 of the Bharaehiar University Act, 1981 (hereinafter referred to as Tamil Nadu Act 1 of 1982 (Tamil Nadu Act ??? of 1982)), for the first proviso to clause (b), the following proviso shall be substituted, namely:-
"Provided that a member of the Senate who is elected or nominated in his capacity as a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Senate from the date on which, he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:".
8. Amendment of section 23.- In section 23 of Tamil Nadu Act 1 of 1982, in subjection (2), in the proviso to clause (c); for the words "Provided further that the following shall be substituted, namely:-
"Provided that a member of the Standing Committee on Academic Affairs who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Standing Committee on Academic Affairs from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that".
9. Amendment of section 24.- In section 24 of Tamil Nadu Act 1 of 1982, in the proviso to clause (e), for the words "Provided further that", the following shall be substituted, namely:-
"Provided that a member of the Syndicate who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Syndicate from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that".
PART V
Amendments to the Bharathidasan University Act, 1981
10. Amendment of section 20.- In section 20 of the Bharathidasan University Act, 1981 (hereinafter referred to as Tamil Nadu Act 2 of 1982 (Tamil Nadu Act ??? of 1982)), for the first proviso to clause (b), the following proviso shall be substituted, namely:-
"Provided that a member of the Senate who is elected or nominated in his capacity as a member of a particular electorate or body, or the holder of a particular appointment, shall ceases to be a member of the Senate from the date on which he ceases to be, at member of that electorate or body, or the holder of that appointment, as the case may be:"
11. Amendment of Section 23.- In section 23 of Tamil Nadu Act 2 of 1982, in the proviso to clause, (c), for the words "Provided further that", the following shall be substituted, namely:-
"Provided that a member of the Standing Committee on Academic Affairs who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment shall cease to be a member of the Standing Committee on Academic Affairs from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that".
12. Amendment of section 24.- In section 24 of Tamil Nadu Act 2 of 1932, in the proviso to clause (e), for the words "Provided further that", the following shall be substituted, namely:-
"Provided that a member of the Syndicate who is elected or nominated in his capacity as, a member of a particular, electorate or body, or the holder of a particular appointment, shall cease to be a member of the Syndicate from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that".
PART VI
Amendments to the Tamil University Act, 1982
13. Amendment of section 18.- In section 18 of the Tamil University Act, 1882 (hereinafter referred to as Tamil Nadu Act 9 of 1982), for the first proviso to clause (b), the following proviso shall be substituted, namely:-
"Provided that a member of the Senate who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Senate from the date on which he cases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:".
14. Amendment of section 21.- In section 31 of Tamil Nadu Act 9 of 1982, in the proviso to clause (e), for the words "Provided further that", the following shall be substituted, namely:-
"Provided that a member of the Syndicate who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Syndicate from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that".
PART VII
Amendments to the Mother Teresa Women's University Act, 1984
15. Amendment of section 20.- In section 20 of the Mother Teresa Women's University Act, 1984 (Tamil Nadu Act 15 of 1984) (hereinafter referred to as the 1984 Act), in the proviso to clause (c) for the words "Provided further that", the following shall be substituted, namely:-
"Provided that a member of the Academic Committee who is nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the, Academic Committee from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that".
16. Amendment of section 23.- In section 23 of the 1984. Act, in the proviso to clause (e), for the words "Provided further that", the following shall be substituted; namely:-
"Provided that a member of the Executive Council who is nominated in his capacity as a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Executive Council from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that".
PART VIII
Amendments to the Alagappa University Act, 1985
17. Amendment of section 21.- In section 21 of the Alagappa University Act, 1985 (Tamil Nadu Act 23 of 1985) (hereinafter referred to as the 1985 Act), for the first proviso to clause (c), the following proviso shall be substituted, namely:-
"Provided that a member of the Senate who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease no be a member of the Senate, from the date on which he ceases to be, a member of that electorate or body or the holder of that appointment, as the case may be:".
18. Amendment of section 24.- In section 24 of the 1985 Act, in sub-section (2), in the proviso to clause (d), for the words "Provided further that", the following shall be substituted, namely:-
"Provided that a member of the Standing Committee on Academic Affairs who is nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Standing Committee on Academic Affairs from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that".
19. Amendment of section 25.- In section 25 of the 1985 Act, in the proviso to clause (e), for the words "Provided further that", the following shall be substituted, namely:-
"Provided that a member of the Syndicate who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Syndicate from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that".
PART IX
Amendments to the Manonmaniam Sundaranar University Act, 1990
20. Amendment of section 19.- In section 19 of the Manonmaniam Sundaranan University Act, 1990 (Tamil Nadu Act 31 of 1990) (hereinafter referred to as the 1990 Act), for the first proviso to clause (b), the following proviso shall be substituted, namely:-
"Provided that a member of the Senate who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Senate from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:".
21. Amendment of section 25.- In section 23 of the 1990 Act, in sub-section (2), in the proviso to clause (c) for the words "Prorated that", the following shall be substituted, namely:-
"Provided that a ??? of the Standing Committee on ??? Affairs who is elected ??? as a member of a particular ??? or body, or the holder ??? appointment, shall cease to be ??? of the Standing Committee on Academic Affairs from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that".
22. Amendment of section 23.- In section 23 of the 1990 Act, in the proviso to clause (e), for the words "Provided that", the following shall be substituted, namely:-
"Provided that a member of the Syndicate who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder; of a particular appointment, shall cease, to be a member of the Syndicate from the date on which he ceases to be, a member of that electorate or body, or the holder of that appointment, as the case may be:
Provided further that".
PART X
23. Removal of doubts.- For the removal of doubts, it is hereby declared that, notwithstanding anything contained in any law for the time? being in force ordn any, judgment, decree or order of any court, every person who had been elected or nominated to the Senate, the Syndicate, the Academic Council, the Standing Committee on Academic Affairs, the Academic Committee or the Executive Council, as the case may be, of the Madurai-Kamaraj University, the Annai University, the Bharathiar University, the Bharathidasaja University, the Tamil University, the Mother Teresa Women's University, the Alagappa University or the Manonmaniam Suadapanar University, as the case may be, in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, and who had ceased to be, a member of that electorate or body, or the holder of that appointment, but holding office as a member in any of the aforesaid authorities of the University concerned immediately before the date of the publication of this Act in the Tamil Nadu Government Gazette, shall cease to be a member of that authority in the University concerned on the date of the publication of this Act in the Tamil Nadu Government Gazette.