Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Annamalai University (Amendment) Act, 2014 25 OF 2014 [15 December 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 11 3. Amendment of section 55 4. Amendment of section 56 5. Repeal and saving Annamalai University (Amendment) Act, 2014 25 OF 2014 [15 December 2015] An Act to amend the Annamalai University Act, 2013. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty- fifth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Annamalai University (Amendment) Act, 2014. (2) It shall be deemed to have come into force on the 22nd day of September 2014. 2. Amendment of section 11 :- In section 11 of the Annamalai University Act, 2013 (hereinafter referred to as the principal Act), in sub-section (1), for clause (a), the following clause shall be substituted, namely:- "(a) The holder of the post of Registrar shall be an academician not below the rank of a Professor of any University and shall possess the qualifications prescribed by the University Grants Commission;". 3. Amendment of section 55 :- In section 55 of the principal Act, in sub-section (2), for the expression "one year", the expression "two years" shall be substituted. 4. Amendment of section 56 :- In section 56 of the principal Act, in sub-section (2), for the expression "one year", the expression "two years" shall be substituted. 5. Repeal and saving :- (1) The Annamalai University (Amendment) Ordinance, 2014 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.