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State of Tamilnadu - Section

Section 57 in Annamalai University Act, 2013

57. Removal of doubts.

(1)For removal of doubts, it is hereby declared that-
(a)the Vice-Chancellor of the Annamalai University, appointed under the Annamalai University Act, 1928 (hereinafter in this section referred to as the 1928 Act) and holding office as such immediately before the commencement of this Act shall cease to be the Vice-Chancellor of the University;
(b)the Registrar of the Annamalai University, holding office as such immediately before the commencement of this Act shall cease to be the Registrar of the University;
(c)members of the authorities of the Annamalai University, elected or nominated or otherwise as such members under the 1928 Act and holding office as such members in any of the authorities of the Annamalai University, immediately before the commencement of this Act shall cease to be such members.
(2)Within three months from the date of commencement of this Act or such further period not exceeding six months as the Government may, by notification specify, the Administrator appointed under sub-section (1) of section 55 shall make arrangements for re-constituting the Syndicate, the Academic Council and other authorities of the University in accordance with the provisions of this Act;
(3)The Syndicate, Academic Council and other authorities of the University re-constituted under sub-section (2) shall commence to exercise their functions on such date as the Government may, by notification, specify in this behalf.
(4)Until such time the Syndicate, Academic Council and other authorities of the University are duly constituted under sub-section (2), the Administrator appointed under sub-section (1) of section 55 may constitute any committee comprising of officers, temporarily to exercise and perform any of the powers and duties of such authorities.
(5)It shall be the duty of the Administrator to draft such statutes, ordinances and regulations as may be necessary and submit them to the respective authorities for their disposal. Such statutes, ordinances and regulations when framed shall be published in the Tamil Nadu Government Gazette.