Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Universities Laws (Amendment) Act, 2007 12 of 2008 CONTENTS PART 1 :- PRELIMINARY 1. Short Title And Commencement PART 2 :- AMENDMENTS TO THE CHENNAI UNIVERSITY ACT, 1923 2. Amendment Of Section 2 3. Omission Of Chapter Ix-A 4. Insertion Of New Section 45-A PART 3 :- AMENDMENTS TO THE MADURAI-KAMARAJ UNIVERSITY ACT, 1965 5. Amendment Of Section 1 6. Amendment Of Section 2 7. Omission Of Chapter Viii-A 8. Insertion Of New Section 40-A PART 4 :- AMENDMENTS TO THE BHARATHIAR UNIVERSITY ACT, 1981 9. Amendment Of Section 1 10. Amendment Of Section 2 11. Omission Of Chapter Ix-A 12. Insertion Of New Section 46-A PART 5 :- AMENDMENTS TO THE BHARATHIDASAN UNIVERSITY ACT, 1981 13. Amendment Of Section 1 14. Amendment Of Section 2 15. Omission Of Chapter Ix-A 16. Insertion Of New Section 46-A PART 6 :- AMENDMENTS TO THE MOTHER TERESA WOMENS UNIVERSITY ACT, 1984 17. Amendment Of Section 1-A 18. Amendment Of Section 2 19. Omission Of Section 38-B 20. Amendment Of Section 38-C 21. Insertion Of New Section 38-F PART 7 :- AMENDMENTS TO THE ALAGAPPA UNIVERSITY ACT, 1985 22. Amendment Of Section 1-A 23. Amendment Of Section 2 24. Omission Of Section 52-B 25. Amendment Of Section 52-C 26. Insertion Of New Section 52-F PART 8 :- AMENDMENTS TO THE MANONMANIAM SUNDARANAR UNIVERSITY ACT, 1990 27. Amendment Of Section 1 28. Amendment Of Section 2 29. Omission Of Chapter Ix-A 30. Insertion Of New Section 46-A PART 9 :- AMENDMENTS TO THE PERIYAR UNIVERSITY ACT, 1997 31. Amendment Of Section 1 32. Amendment Of Section 2 33. Omission Of Chapter Ix-A 34. Insertion Of New Section 47-A PART 10 :- AMENDMENTS TO THE THIRUVALLUVAR UNIVERSITY ACT, 2002 35. Amendment Of Section 1 36. Amendment Of Section 4 37. Amendment Of Section 20 38. Amendment Of Section 24 39. Amendment Of Section 37 40. Amendment Of Section 38 41. Omission Of Sections 56 And 57 42. Insertion Of New Section 60-A 43. Amendment Of Schedule Tamil Nadu Universities Laws (Amendment) Act, 2007 12 of 2008 An Act further to amend the Tamil Nadu Universities Laws. 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 President of India on March 8, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.83, pages 31-34, dated March 17, 2008. PART 1 PRELIMINARY 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Universities Laws (Amendment) Act, 2007. (2) It shall come into force on such date as the State Government may, by notification, appoint. PART 2 AMENDMENTS TO THE CHENNAI UNIVERSITY ACT, 1923 2. Amendment Of Section 2 :- In Section 2 of the Chennai University Act, 1923 (T.N. Act VII of 1923) (hereafter in this Part referred to as the 1923 Act), in Clause (aaaa), the expression "and includes constituent colleges " shall be omitted. 3. Omission Of Chapter Ix-A :- Chapter IX-A of the 1923 Act shall be omitted. 4. Insertion Of New Section 45-A :- After Section 45 of the 1923 Act, the following Section shall be inserted, namely:-- "45-A. Transfer of constituent colleges from the University.-- Notwithstanding anything contained in this Act or the Statutes, Regulations, Ordinances and Orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2007, the colleges and institution specified in Schedule III shall cease to be constituent colleges of the University and the control and management of those colleges and institution shall stand transferred to the Government.". PART 3 AMENDMENTS TO THE MADURAI-KAMARAJ UNIVERSITY ACT, 1965 5. Amendment Of Section 1 :- In Section 1 of the Madurai-Kamaraj University Act, 1965 (T.N. Act 33 of 1965) (hereafter in this Part referred to as the 1965 Act), in sub-section (3), the expression "constituent colleges" shall be omitted. 6. Amendment Of Section 2 :- In Section 2 of the 1965 Act, in Clause (c), the expression "and includes constituent colleges " shall be omitted. 7. Omission Of Chapter Viii-A :- Chapter VIII-A of the 1965 Act shall be omitted. 8. Insertion Of New Section 40-A :- After Section 40 of the 1965 Act, the following Section shall be inserted, namely:-- "40-A. Transfer of constituent colleges from the University.-- Notwithstanding anything contained in this Act or the Statutes, Regulations, Ordinances and Orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2007, the colleges specified in Clause (cc) of Section 2 shall cease to be constituent colleges of the University and the control and management of those colleges shall stand transferred to the Government". PART 4 AMENDMENTS TO THE BHARATHIAR UNIVERSITY ACT, 1981 9. Amendment Of Section 1 :- In Section 1 of the Bharathiar University Act, 1981 (T.N. Act 1 of 1982) (hereafter in this Part referred to as Tamil Nadu Act 1 of 1982), in sub-section (3), the expression "constituent colleges " shall be omitted. 10. Amendment Of Section 2 :- In Section 2 of Tamil Nadu Act 1 of 1982, in Clause (d), the expression "and includes constituent colleges" shall be omitted. 11. Omission Of Chapter Ix-A :- Chapter IX-A of Tamil Nadu Act 1 of 1982 shall be omitted. 12. Insertion Of New Section 46-A :- After Section 46 of Tamil Nadu Act 1 of 1982, the following Section shall be inserted, namely:-- "46-A. Transfer of constituent colleges from the University.-- Notwithstanding anything contained in this Act or the Statutes, Regulations, Ordinances and Orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2007, the colleges specified in the Schedule shall cease to be constituent colleges of the University and the control and management of those colleges shall stand transferred to the Government.". PART 5 AMENDMENTS TO THE BHARATHIDASAN UNIVERSITY ACT, 1981 13. Amendment Of Section 1 :- In Section 1 of the Bharathidasan University Act, 1981 (T.N. Act 2 of 1982) (hereafter in this Part referred to as Tamil Nadu Act 2 of 1982), in sub-section (3), the expression "constituent colleges " shall be omitted. 14. Amendment Of Section 2 :- In Section 2 of Tamil Nadu Act 2 of 1982, in Clause (d), the expression "and includes constituent colleges" shall be omitted. 15. Omission Of Chapter Ix-A :- Chapter IX-A of Tamil Nadu Act 2 of 1982 shall be omitted. 16. Insertion Of New Section 46-A :- After Section 46 of Tamil Nadu Act 2 of 1982, the following Section shall be inserted, namely:-- "46-A. Transfer of constituent colleges from the University.-- Notwithstanding anything contained in this Act or the Statutes, Regulations, Ordinances and Orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2007, the colleges specified in the Schedule shall cease to be constituent colleges of the University and the control and management of those colleges shall stand transferred to the Government.". PART 6 AMENDMENTS TO THE MOTHER TERESA WOMENS UNIVERSITY ACT, 1984 17. Amendment Of Section 1-A :- In Section 1-A of the Mother Teresa Womens University Act, 1984 (T.N. Act 15 of 1984) (hereafter in this Part referred to as the 1984 Act), dause (a) shall be omitted. 18. Amendment Of Section 2 :- In Section 2 of the 1984 Act, in Clause (ad), the expression "and includes a constituent college " shall be omitted. 19. Omission Of Section 38-B :- Section 38-B of the 1984 Act shall be omitted. 20. Amendment Of Section 38-C :- In Section 38-C of the 1984 Act, sub-sections (1) and (1-A) shall be omitted. 21. Insertion Of New Section 38-F :- After Section 38-E of the 1984 Act, the following Section shall be inserted, namely:-- "38-F. Transfer of constituent colleges from the University.-- Notwithstanding anything contained in this Act or the Statutes, Regulations, Ordinances and Orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2007, the colleges specified in Clause (ae) of Section 2 shall cease to be constituent colleges of the University and the control and management of those colleges shall stand transferred to the Government.". PART 7 AMENDMENTS TO THE ALAGAPPA UNIVERSITY ACT, 1985 22. Amendment Of Section 1-A :- In Section 1-A of the Alagappa University Act, 1985 (T.N. Act 23 of 1985) (hereafter in this Part referred to as the 1985 Act), Clause (a) shall be omitted. 23. Amendment Of Section 2 :- In Section 2 of the 1985 Act, in Clause (ad), the expression "and includes a constituent college " shall be omitted. 24. Omission Of Section 52-B :- Section 52-B of the 1985 Act shall be omitted. 25. Amendment Of Section 52-C :- In Section 52-C of the 1985 Act, sub-sections (1) and (1-A) shall be omitted. 26. Insertion Of New Section 52-F :- After Section 52-E of the 1985 Act, the following Section shall be inserted, namely:-- "52-F. Transfer of constituent colleges from the University.-- Notwithstanding anything contained in this Act or the Statutes, Regulations, Ordinances and Orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2007, the colleges specified in Schedule II shall cease to be constituent colleges of the University and the control and management of those colleges shall stand transferred to the Government.". PART 8 AMENDMENTS TO THE MANONMANIAM SUNDARANAR UNIVERSITY ACT, 1990 27. Amendment Of Section 1 :- In Section 1 of the Manonmaniam Sundaranar University Act, 1990 (T.N. Act 31 of 1990) (hereafter in this Part referred to as the 1990 Act), in sub-section (3), the expression "constituent colleges " shall be omitted. 28. Amendment Of Section 2 :- In Section 2 of the 1990 Act, in Clause (d), the expression "and includes a constituent college " shall be omitted. 29. Omission Of Chapter Ix-A :- Chapter IX-A of the 1990 Act shall be omitted. 30. Insertion Of New Section 46-A :- After Section 46 of the 1990 Act, the following Section shall be inserted, namely:-- "46-A. Transfer of constituent college from the University.-- Notwithstanding anything contained in this Act or the Statutes, Regulations, Ordinances and Orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2007, the college specified in Clause (dd) of Section 2 shall cease to be constituent college of the University and the control and management of that college shall stand transferred to the Government.". PART 9 AMENDMENTS TO THE PERIYAR UNIVERSITY ACT, 1997 31. Amendment Of Section 1 :- In Section 1 of the Periyar University Act, 1997 (T.N. Act 45 of 1997) (hereafter in this Part referred to as the 1997 Act), in sub- section (3), the expression "constituent colleges" shall be omitted. 32. Amendment Of Section 2 :- In Section 2 of the 1997 Act, in Clause (d), the expression "and includes constituent colleges " shall be omitted. 33. Omission Of Chapter Ix-A :- Chapter IX-A of the 1997 Act shall be omitted. 34. Insertion Of New Section 47-A :- After Section 47 of the 1997 Act, the following Section shall be inserted, namely:-- "47-A. Transfer of constituent colleges from the University.-- Notwithstanding anything contained in this Act or the Statutes, Regulations, Ordinances and Orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2007, the colleges specified in the Schedule shall cease to be constituent colleges of the University and the control and management of those colleges shall stand transferred to the Government.". PART 10 AMENDMENTS TO THE THIRUVALLUVAR UNIVERSITY ACT, 2002 35. Amendment Of Section 1 :- In Section 1 of the Thiruvalluvar University Act, 2002 (T.N. Act 32 of 2002) (hereafter in this Part referred to as the 2002 Act), in sub- section (3), the expression "constituent" shall be omitted. 36. Amendment Of Section 4 :- In Section 4 of the 2002 Act, in Clause (9), in sub-Clause (a), the expression "or in a constituent college" shall be omitted. 37. Amendment Of Section 20 :- In Section 20 of the 2002 Act, in subsection (1), in Clause (g), for the expression "constituent colleges", the expression "Government Colleges " shall be substituted. 38. Amendment Of Section 24 :- In Section 24 of the 2002 Act, in item (a), in sub-item (35), the expression "constituent colleges" shall be omitted. 39. Amendment Of Section 37 :- In Section 37 of the 2002 Act, in subsection (3), the expression "or of a constituent college" shall be omitted. 40. Amendment Of Section 38 :- In Section 38 of the 2002 Act, the expression "a constituent college or" shall be omitted. 41. Omission Of Sections 56 And 57 :- Sections 56 and 57 of the 2002 Act shall be omitted. 42. Insertion Of New Section 60-A :- After Section 60 of the 2002 Act, the following Section shall be inserted, namely:-- "60-A. Transfer of constituent colleges from the University.-- Notwithstanding anything contained in this Act or the Statutes, Regulations, Ordinances and Orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2007, the colleges and institutions specified in the Schedule shall cease to be constituent colleges of the University and the control and management of those colleges and institutions shall stand transferred to the Government.". 43. Amendment Of Schedule :- In the Schedule to the 2002 Act, far the expression "See Sections 2(e), (1) and 56", the expression "See Sections 2(e) and 2 (l) " shall be substituted.