Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com University Laws (Second Amendment) Act, 1979 23 of 1979 CONTENTS 1. Short Title And Commencement 2. Amendment Of Act 30 Of 1971 3. Amendment Of Act 17 Of 1974 4. Amendment Of Act 5 Of 1975 University Laws (Second Amendment) Act, 1979 23 of 1979 An Act further to amend the Cochin University Act, 1971, the Kerala University Act, 1974 and the CalicutUniversity Act, 1975 WHEREAS it is expedient further to amend the Cochin University Act, 1971, the Kerala University Act, 1974 and the Calicut University Act, 1975, for the purposes hereinafter appearing; BE it enacted in the Thirtieth Year of the Republic of India as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the University Laws (Second Amendment) Act, 1979. (2) Section 2 shall be deemed to have come into force on the 1 st day of February, 1976 and the remaining provisions of this Act shall come into force at once. 2. Amendment Of Act 30 Of 1971 :- In section 16 of the Cochin University Act, 1971, (30 of 1971) after sub-section (3A), the following sub-section shall be inserted, namely:- (3B) Notwithstanding anything contained in this Act or in the Statutes, no person elected under item (2) under the heading Elected Members in section 15 shall cease to be a member of the Senate merely on the ground that he has ceased to be employed or normally resident within the territorial limits of the University. 3. Amendment Of Act 17 Of 1974 :- In section 18 of the Kerala University Act 1974 (17 of 1974), after sub-section (3A), the following sub-section shall be inserted, namely:- (3B) Notwithstanding anything contained in this Act or in the Statutes, no person elected under item (2) under the heading Elected Members in section 17 shall cease to be a member of the Senate merely on the ground that he has ceased to be employed or normally resident within the territorial limits of the University. 4. Amendment Of Act 5 Of 1975 :- In section 18 of the Calicut University Act, 1975 (5 of 1975), after sub-section (3A), the following sub-section shall be inserted, namely:- (3B) Notwithstanding anything contained in this Act or in the Statutes no person elected under item (2) under the heading Elected Members in section 17 shall cease to be a member of the Senate merely on the ground that he has ceased to be employed or normally resident within the territorial limits of the University.