Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Open University (Amendment) Act, 2003 11 of 2003 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 45 3. Amendment Of Section 46 Tamil Nadu Open University (Amendment) Act, 2003 11 of 2003 An Act to amend the Tamil Nadu Open University Act, 2002. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows- Statement of Objects and Reasons2 The Tamil Nadu Open University was established on the 28th October 2002. As per Section 46 of the Tamil Nadu Open University Act, 2002 (Tamil Nadu Act 27 of 2002), the first Registrar shall be appointed within a period of three months from the date of establishment of the University. But the period of three months has already lapsed. Hence, the Government have decided to amend the said Section 46 of the said Act extending the period of three months to one year so as to enable the Government to appoint the first Registrar within a period of one year from the date of establishment of the Tamil Nadu Open University. 2. The Bill seeks to give effect to the above decision. 1. Received the assent of the Governor on the 17rd May, 2003 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No. 136,dated 19th May, 2003. 2. Vide T.N. Bill No. 14 of 2003. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Open University (Amendment) Act, 2003 (Tamil Nadu Act 27 of 2002). (2) It shall be deemed to have come into force on the 28th day of October 2002. 2. Amendment Of Section 45 :- In Section 45 of the Tamil Nadu Open University Act, 2002 (hereinafter referred to as the principal Act),- (1) for the expression "sub-section (1) of Section 12", the expression "sub-section (1) of Section 10" shall be substituted; (2) for the expression "establishment of any new University", the expression "establishment of the University" shall be substituted. 3. Amendment Of Section 46 :- In Section 46 of the principal Act, for the expression "Notwithstanding anything contained in sub-section (1) of Section 16, within three months from the date of establishment of any new University", the expression "Notwithstanding anything contained in sub-section (1) of Section 13, within one year from the date of establishment of the University " shall be substituted.