Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu University Laws (Second Amendment) Act, 2010 28 of 2010 CONTENTS PART 1 :- PRELIMINARY 1. Short Title And Commencement PART 2 :- AMENDMENTS TO THE ANNA UNIVERSITY OF TECHNOLOGY, TIRUCHIRAPPALLI ACT, 2006 2. Amendment Of Section 1 3. Amendment Of Section 2 PART 3 :- AMENDMENTS TO THE ANNA UNIVERSITY OF TECHNOLOGY, TIRUNELVELI ACT, 2007 4. Amendment Of Section 1 5. Amendment Of Section 2 Tamil Nadu University Laws (Second Amendment) Act, 2010 28 of 2010 An Act further to Amend certain University Laws. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty- first Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on June 11, 2010 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 176, page 171, dated June 11, 2010. PART 1 PRELIMINARY 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Universities Laws (Second Amendment) Act, 2010. (2) It shall come into force on such date as the Government may, by notification, appoint. P A R T 2 AMENDMENTS TO THE ANNA UNIVERSITY OF TECHNOLOGY, TIRUCHIRAPPALLI ACT, 2006 2. Amendment Of Section 1 :- In Section 1 of the Anna University of Technology, Tiruchirappalli Act, 2006 (Tamil Nadu Act 41 of 2006) (hereinafter in this Part referred to as the 2006 Act), in sub-section (2), for the expression "Dindigul, Theni, Nagapattinam, Pudukkottai, Ramanathapuram, Sivagangai", the expression "Nagappattinam, Pudukkottai" shall be substituted. 3. Amendment Of Section 2 :- In Section 2 of the 2006 Act, in Clause (22), for the expression "Dindigul, Theni, Nagapattinam, Pudukkottai, Ramanathapuram, Sivagangai", the expression "Nagappattinam, Pudukkottai" shall be substituted. P A R T 3 AMENDMENTS TO THE ANNA UNIVERSITY OF TECHNOLOGY, TIRUNELVELI ACT, 2007 4. Amendment Of Section 1 :- In Section 1 of the Anna University of Technology, Tirunelveli Act, 2007 (Tamil Nadu Act 28 of 2007) (hereinafter in this Part referred to as the 2007 Act), in sub-section (2), for the expression "Thoothukudi, Virudhunagar and Madurai", the expression "Thoothukudi and Virudhunagar" shall be substituted. 5. Amendment Of Section 2 :- In Section 2 of the 2007 Act, in Clause (22), for the expression "Thoothukudi, Virudhunagar and Madurai", the expression "Thoothukudi and Virudhunagar" shall be substituted.