Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil University (Amendment) Act, 2008 21 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 3. Amendment Of Section 4-A 4. Validation Tamil University (Amendment) Act, 2008 21 of 2008 Statement of Objects and Reasons2 At present there is no provision in the Tamil University Act, 1982 (Tamil Nadu Act 9 of 1982) enabling the University to provide instructions and training in certain branches of learning and to hold examination and to confer degree on persons who have pursued an approved course of study in the University. The Government have, therefore decided to amend Sections 4 and 4-A of the said Act for the above purpose. 2. As the University has started Post Graduate Degree Courses from 13.2.2002 and conducted examinations, the Government have decided to validate the above action of the University. 3. The Bill seeks to give effect to the above decisions. PREAMBLE 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- ninth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on May 22, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 159, page 71, dated May 23, 2008. 2. Vide L.A. Bill No. 17 of 2008 -- Published in T.N. Govt. Gazette, Extra., Part IV, Section 1, Issue No. 108, pages 65-66, dated April 10, 2008. 1. Short Title And Commencement :- (1) This Act may be called the Tamil University (Amendment) Act, 2008. (2) It shall be deemed to have come into force on the 13th day of February 2002. 2. Amendment Of Section 4 :- In Section 4 of the Tamil University Act, 1982 (Tamil Nadu Act 9 of 1982) (hereinafter referred to as the principal Act), after clause (11), the following clause shall be added, namely:-- "(12) to provide for instruction and training in such branches of learning as it may determine and to provide for the advancement and dissemination of knowledge.". 3. Amendment Of Section 4-A :- In Section 4-A of the principal Act, after clause (1), the following clause shall be inserted, namely:-- "(1-A) to hold examinations and to confer degrees on persons who shall have pursued an approved course of study in the University.". 4. Validation :- Notwithstanding anything contained in the principal Act, the action of the University in having provided instruction and training in such branches of learning as it had determined with effect on and from the 13th day of February 2002 under clause (12) of Section 2 of the principal Act, as added by this Act and in having held examinations and in having conferred degrees, on persons who have pursued an approved course of study in the University under clause (1-A) of Section 4-A of the principal Act as inserted by this Act, and anything done or any action taken by the University during the period commencing on the 13th day of February 2002 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette shall be deemed to have been validly done or taken under the principal Act as amended by this Act.