Ex-IV-2(207) *. [41]
e @ | [Regd. No. TN/CCN/467/2012-14
‘GOVERNMENT OF TAMIL NADU : [R. Dis. No. 197/2009.
' 2016 - [Price: Rs. 52.80 Paise.
TAMIL NA\jDU A
GOVERNMENT GAZETTE
EXTRZ fiA‘R_i_DINARY" PUBLISHED BY AUTHORITY
, SEPTEMBER 15, 2016
. Aavani 30, Thunmugi, Thiruvalluvar Aandu—2047
—_—_——————————————— e
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
ACTS : | Pages
No.12 of 2016—Tamil Nadu District Municipalities '(Amen'dment) Act, 2016 42-45
No.13 of 2016—Tamil Nadu Municipal Corporation Laws (Second Amendment)
_ Act, 2016 .. 47-48
No.14 of 2016—Tamil Nadu Goverriment Servants (Conditions of. Service) Act, 2016 49-138
No.16 of 2016-Tamil Nadu Fiscal Re's'!ponsibimy (Amendment) Act, 2016 139
No.16 of 2016—Tamil Nadu Music and Fine Arts University (Amendment) Act, 2016.. 141-142
No:17 of 2016-—Tamil-Nadu Appropriation (No.2) Act, 2016 143-149
No.18 of 2016—Taril Nadu Appropriation. (No.3) Act, 2016 151-153
No.19 of 2016—Tamil Nadu Appropriation (No.4) Act, 2016 155-157
No.20 of 2016—Tamil Nadu A‘ppro‘pn_'atio\n (No.5) Act, 2016 159-160
No.21 of 2016—Tamil Nadu. Appropriation (No.6) Act, 2016 161-152v
No.22 of 2016—Tamit Nadu Appropriation (No.7) Act, 2016 163-165
No.23 of 2016—Tamil Nadu Appropriation (No.8) Act, 2016 167-169
No.24 of 2016—Tamil Nadu Appropriation (No.9) Act, 2016 171-172
: T»AMIL‘W, NADU GOVERNMENT GAZETTE EXTRAORDINARY 141
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 14th September 2016 and is hereby published for general
information: —
ACT No. 16 OF 2016.
An Act to amend the Tamil Nadu Music and Fine Arts University Act, 2013.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu. in the
Sixty-seventh Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Music and Fine Arts University Shorttitle and
(Amendment) Act, 2016. mmenmt.mence'
(2) ॥ shall come into force on such date as the State Government may, :
by notification, appoint.
Tamil Nadu 2. In section 11 of the Tamil Nadu Music and Fine Arts University Act, 2013 Amendment of
2A0°1‘ 330 of (hereinafter referred to as the principal Act), in sub-section (2), for the expression ~ section 11.
' “The nominee of the Government”, the expression “The nominee of the Chancellor”
shall be substituted.
3. In section 13 of the principal Act, in sub-section (1), for clause (a), the Amendment of
following clause shall be substituted, namely:— section 13.
“(a) The holder of the post of Registrar shall be a person not lower in rank
than that of a Professor of the University. If no Professor of the University is
available, then, an Associate Professor of the University or college or an officer
of the Government not lower in rank than that of the Deputy Secretary to
Government may be appointed as Registrar;”.
4. In section 19 of the principal Act, in sub-section (2), under the heading Amendmentof
“Class Il - Other Members® after item (d), the following item shall be added, section 19.
namely.— '
“(e) Two Principals nominated by the Vice-Chancellor from among the
affiliated colleges other than the colleges specified in the Schedule.”.
5. In section 22 of the principal Act, in sub-section (1), under the heading Amendmentof
“Class | ~ Ex-officio Members”, after item (9). the following item shall be added, section 22.
namely:—
“(h) Principal of Kalaikaveri Fine Arts College, Tiruchirappalli.”.
6. In section 55 of the principal Act,— Amendment of
section 55.
Ex-IV-2(207)—5
(1) for sub-section (1), the following sub-section shall be substituted,
namely:-
“(1) Subject to the provisions of sub-sections (2) to (6), the Chennai
University Act, 1923 (Tamil Nadu Act VII of 1923), the Madurai-Kamaraj University
Act, 1965 (Tamil Nadu Act 33 of 1965) and the Bharathidasan University Act, 1981
(Tamil Nadu Act 2 of 1982) (hereafter in this section referred to as the University
Acts) shall, with effect on and from the appointed date, cease to apply in respect
of colleges specified in the Schedule.
Explanation.—For the purpose of sub-section (1), “appointed date”
means,—
(@) in so far as it relates to the colleges specified in Part-I of the
Schedule, the date appointed under sub-section (4) of section 1;
WL, e e
142
थक दर रा
‘NADU GOVERNMENT GAZETTE EXTRAORDINARY
कि
TAMIL
Omission of
section 57.
Substitution of
Schedule.
Ex-1V-2(207)—~5¢
© (b) in so far as‘it relates to the colleges specified in Part-ll of the
Schedule the date of commencement of the Tamil Nadu Music and Fine Arts
University (Amendment) Act, 2016.",
7
8.
(2) in sub-section (4), for the expression “Chennai University, Bharathidasan
University”, occurring in six places, the expression “Chennai University, Madurai-
Kamaraj University or Bharathidasan University" shall be substituted,
(3) in $0/0-5601011 (5), for the expression “Chennai University and
Bharathidasan University” occurring in two places, the expression “Chennai University,
Madurai-Kamaraj University. and Bharathidasan University” shall be substituted.
Section 57 of the principal Act shall be omitted.
For the Schedule, the following Schedule shall be substituted, namely:—
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-
’ “THE SCHEDULE
(See sections 1 (3), 6 and 55)
PART - |
Tamil Nadu Government Music College, Chennai.
Tamil Nadu Government Music College, Madurai.
Tamil Nadu Government Music College, Tiruvaiyaru.
Tamil Nadu Government Music College, Coimbatore.
Government Fine Arts College, Chennai.
Government Fine Arts College, Kumbakonam.
Government College for Architecture and Sculpture, Mamallapuram.
Kalaikaveri Fine Arts College, Tiruchirappalli.
PART - Il
Tamil IsaiKalloori, Raja Annamalai Mandram, Chennai.
. Sathguru Sangeetha Vidyalayam, Madurai.”.
(By order of the Governor)
S.S. POOVALINGAM,
Secretary to Government (In-charge),
Law Department.
o
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