Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Telugu University (Amendment) Act, 1994 24 of 1994 [12 August 1994] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 8 3. Insertion Of New Section 9A 4. Repeal Of Ordinance 2 Of 1994 Telugu University (Amendment) Act, 1994 24 of 1994 [12 August 1994] AN ACT FURTHER TO AMEND THE TELUGU UNIVERSITY ACT, 1985. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-fifth Year of the Republic of India as follows:- * Received the assent of the Governor on the 10th August, 1994. For Statement of objects and Reasons, Please see Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 14th July, 1994 at Page 3. 1. Short Title And Commencement :- (1) This Act may be called the Telagu University (Amendment) Act, 1994. (2) It shall be deemed to have come into force on the 29th April, 1994. 2. Amendment Of Section 8 :- In the Telugu University Act, 1985(Act 27 of 1985) (hereinafter referred to as the Principal Act), in section 8, after clause (1), the following shall be inserted, namely:- "(1A) the Pro-Chancellor;" 3. Insertion Of New Section 9A :- In the principal Act, after section 9, the fallowing new section shall be inserted, namely:- 9A. "Pro-Chancellor---(1) The Pro-Chancellor of the University shall be nominated ay the Chancellor and, shall hold office for a period of three years. (2) In the absence of the Chancellor or during the Chancellors inability to act, the Pro-Chancellor shall perform all the functions of the Chancellor.". 4. Repeal Of Ordinance 2 Of 1994 :- The Telugu University (Amendment) Ordinance, 1994 is hereby repealed.