Thiruvalluvar University (Amendment) Act, 2006*
| [Tamil Nadu Act No. 3 of 2006] | [2nd February, 2006] |
An Act further to amend the Thiruvalluvar University Act, 2002
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 2nd February, 2006 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Thiruvalluvar University (Amendment) Act, 2006.
2. Amendment of section 12.- In section 12 of the Thiruvalluvar University Act, 2002, in sub-section (3), for the expression "shall not be eligible for a second term in the same University", the expression "shall be eligible for re-appointment for a further period of three years" shall be substituted.