Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras University (Amendment) Act, 1942 03 of 1942 [03 March 1942] CONTENTS 1. Short title 2. Omitted 3. Validation of degrees, titles, etc., already conferred Madras University (Amendment) Act, 1942 03 of 1942 [03 March 1942] PREAMBLE An Act further to amend the Madras University Act, 1923. Whereas doubts have arisen as to whether the quorum prescribed by sub-section (2) of section 17 of the Madras University Act, 1923 (Madras Act VII of 1923), for meetings of the Senate should be present at convocations of the University and meetings of the Senate, held for the purpose of conferring degrees, titles, diplomas and other academic distinctions; And whereas it is expedient to remove these doubts and also to validate the proceedings at all convocations and meetings held for the purpose aforesaid, at which the said quorum was not present; 2[It is hereby enacted as follows:--] 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 16th December 1941--Part IV-A, page 192. 2. These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948). 1. Short title :- This Act may be called the Madras University (Amendment) Act, 1942. 2. Omitted :- 1[* * *] 1. Section 2 has been repealed by Madras Act XI of 1952. 3. Validation of degrees, titles, etc., already conferred :- No degree, title, diploma or other academic distinction conferred at any convocation of the University or meeting of the Senate, held before the commencement of this Act shall be deemed to be invalid merely on the ground that the quorum prescribed by subsection (2) of section 17 of the said Act was not present at such convocation or meeting.