Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil University (Amendment) Act, 2003 20 of 2003 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 24 3. Amendment Of Section 25 Tamil University (Amendment) Act, 2003 20 of 2003 An Act further to amend the Tamil University Act, 1982. 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 Committee on papers laid on the table of the House in its 42nd Report has stated that there are provisions in certain Universities Acts for placing the Annual Reports and the Annual Accounts of the University before the Legislature and therefore, the committee has suggested to take necessary action to make similar provisions in the Acts of the other Universities also including the Tamil University Act, 1982 (Tamil Nadu Act 9 of 1982). The Government have therefore, decided to make provisions in the Tamil University Act, 1982 for laying the Annual Report and Annual Accounts of the Tamil University, before the Legislature by the Government by amending the said Act suitably. 2. The Bill seeks to give effect to the above decision. 1. Received the assent of the Governor on the 18th May, 2003 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No. 137, dated 20th May, 2003. 2. Vide T.N. Bill No. 13 of 2003 - Published in Tamil Nadu Government Gazette, Issue No. 127, dated 81" May, 2003. 1. Short Title And Commencement :- (1) This Act may be called the Tamil University (Amendment) Act, 2003. (2) It shall come into force at once. 2. Amendment Of Section 24 :- (1) Section 24 of the Tamil University Act, 1982 (Tamil Nadu Act 9 of 1982) (hereinafter referred to as the principal Act), shall be renumbered as sub-section (1) of that Section and in sub-section (1) as so renumbered, the expression "for information" shall be omitted; (2) After sub-section (1) as so renumbered, the following sub- section shall be added, namely.- "(2) On receipt of a copy of the annual report, the Government shall cause a copy of such report together with their comments thereon to be laid before the Legislative Assembly." 3. Amendment Of Section 25 :- In Section 25 of the principal Act, after sub-section (3), the following sub-section shall be added, namely:- "(4) The Government shall cause the annual accounts and the audit report together with their comments to be laid before the Legislative Assembly.".