Tamil Nadu Physical Education And Sports University (Second Amendment) Act, 2007

S Tamil Nadu 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Physical Education And Sports University (Second Amendment) Act, 2007 15 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 19 3. Amendment Of Section 22 Tamil Nadu Physical Education And Sports University (Second Amendment) Act, 2007 15 of 2007 An Act further to amend the Tamil Nadu Physical Education and Sports University Act, 2004. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on the June 7, 2007 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 157, page 49, dated June 8, 2007. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Physical Education and Sports University (Second Amendment) Act, 2007. (2) It shall come into force at once. 2. Amendment Of Section 19 :- In Section 19 of the Tamil Nadu Physical Education and Sports University Act, 2004 (Tamil Nadu Act 9 of 2005) (hereinafter referred to as the principal Act), in sub-section (1), under the heading "CLASS II--OTHER MEMBERS", for clauses (a) and (b), the following clauses shall be substituted, namely:-- "(a) The Principals of the affiliated colleges; (b) The Professor and Head of all departments in the University;". 3. Amendment Of Section 22 :- In Section 22 of the principal Act, in sub-section (2), under the heading "CLASS II--OTHER MEMBERS",-- (1) for clauses (a) and (b), the following clauses shall be substituted, namely:-- "(a) Three members from among the senior faculty with high qualification, from the Departments of the University nominated by the Chancellor on the recommendation of the Vice-Chancellor by rotation according to seniority;"; (b) Two members from among the experts in physical education nominated by the Chancellor on the recommendation of the Vice- Chancellor": (2) for clause (d), the following clause shall be substituted, namely:-- "(d) Two Principals nominated by the Vice-Chancellor from among the affiliated colleges of the University by rotation;".

Act Metadata
  • Title: Tamil Nadu Physical Education And Sports University (Second Amendment) Act, 2007
  • Type: S
  • Subtype: Tamil Nadu
  • Act ID: 23343
  • Digitised on: 13 Aug 2025