Section 30A in Tamil Nadu Private Colleges (Regulation) Act, 1976
30A. [ Continuance of taking over of management in certain cases. [Inserted by Tamil Nadu Private Colleges (Regulation) Amendment Act, 1980 (Tamil Nadu Act 2 of 1981).]
(1)Notwithstanding anything contained in this Act, or in any other law for the time being in force, or in any decree or order of any Court, Tribunal or other authority, if any private college, the management of which was taken over by the Government under section 30, could not be restored to the educational agency of such private college after the expiry of the period specified in the order made under sub-section (1) of the said section 3-(i)for the reason that a dispute as to the constitution of the educational agency or as to whether any person or body of persons is an educational agency in relation to the private college is pending in any Civil Court having jurisdiction; or(ii)for the reason that the person to whom possession of the property of such private college is to be delivered cannot be found or has no legal agent or other person empowered to accept delivery on his behalf; or(iii)for such other reasons, as may be prescribed, the Government may, in the public interest and in the interest of the collegiate education, by order in writing, continue, the taking over of the management of such private college from the date of such expiry, for such further period as may be specified in the order: Provided that the period so specified shall not, in the first instance, exceed one year but may be extended, from time to time, by any period not exceeding one year at any one time so, however, that no such order as so extended shall, in any case, remain in force for more than five years in the aggregate.(2)Save as otherwise provided in this section, the provisions of section except sub-sections (1) and (2) and other provision of this Act shall, as far as may be, apply to an order made under sub-section (1) as they apply to an order made under sub-section (1) of section 30.]
