1. Short title, extent, application and commencement.
(1)This Act may be called the [Madurai-Kamaraj University Act,] [This expression was substituted for the expression 'the Madurai University Act' by section 2 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of1978) which was deemed to have come into force on the 22nd July 1978.] 1965.(2)It extends to the area comprising the districts of Madurai, Ramanathapuram, Tirunelveli and Kanyakumari in the State of Tamil Nadu.(3)It applies to all [constituent colleges,] [Inserted by Tamil Nadu Universities Laws (Amendment) Act 2002 (Tamil Nadu Act No. 35 of2002).] colleges and institutions situate within the University area and affiliated to or approved by the University in accordance with the provisions of this Act or the statutes, ordinances and regulations made thereunder and also to all colleges and institutions deemed to be affiliated to or approved by the University under this Act.(4)This section and sections 2, 3, 4, 5, 8, 9, 10, 11, 12, 13, 14, 50, 51, 52 and 53 shall come into force at once and the rest of this Act shall come into force on such date as the Government may, by notification, appoint.
