3. The Bill seeks to give effect to the above decision.
Statement of Objects and Reasons - Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002). - In the Acts governing the Municipal Corporations, Municipalities and Town Panchayats in this State there is no specific provision requiring the Mayor, Deputy Mayor or Councillor of Municipal Corporations and the Chairman, Vice-Chairman or Councillor of Municipalities and Town Panchayats to obtain the permission of the Government before undertaking a trip to any foreign country in his official capacity. However, by convention the holders of the aforesaid offices are seeking the permission of the Government before they leave for abroad. It has been considered necessary to make a specific provision in the Acts concerned providing for the above purpose and the penalty for violation of such provision.2. The Government have, therefore, decided to amend the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) and the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) suitably for the purpose. As the provisions of the Coimbatore City Municipal Corporation Act, 1981 are applicable to the Tiruchirapalli, Tirunelveli and Salem Municipal Corporations also by virtue of section 8 of the respective Acts governing those Municipal Corporations, the amendments to be made to the said Tamil Nadu Act 25 of 1981 will stand extended to the said Municipal Corporations.3. The Bill seeks to give effect to the above decision.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 9th May 2002.Statement of Objects and Reasons - Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 45 of 2002). - The Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002) and the Mother Teresa Women's University (Amendment) Act, 2002 (Tamil Nadu Act 30 of 2002) were enacted to amend the Acts relating to the Madurai-Kamaraj University, Bharathiar University, Bharathidasan University, Alagappa University, Manonmaniam Sundaranar University, Periyar University and Mother Teresa Women's University so as to convert the Government colleges as the constituent colleges of the respective Universities and to transfer the employees of the Government colleges to the said Universities. Representations were received from various quarters to retain the status of employees transferred to the Universities as Government servants and to continue to apply the rules and orders governing the service conditions in respect of such employees. The Government, after considering the representations, decided to amend the said Tamil Nadu Acts, suitably for the said purpose.2. Accordingly, the Tamil Nadu Universities Laws (Amendment) Amendment Ordinance, 2002 (Tamil Nadu Ordinance 10 of 2002) was promulgated by the Governor on the 13th October 2002 and the same was published in the Tamil Nadu Government Gazette Extraordinary, dated the 16th October 2002.3. The Bill seeks to replace the said Ordinance.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 30th October 2002.Received the assent of the Governor on the 7th May 1985 and published in Part IV-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 9th May 1985.An Act to provide for the establishment and incorporation of a University at Alagappa Nagar in Sankarapuram Panchayat in Karaikudi talukWhereas Late Dr. Rm. Alagappa Chettiar has constituted the Dr. Alagappa Chettiar Educational Trust and endowed certain properties for the said Trust and established certain colleges and other educational institutions at Karaikudi in which instructions in higher education is imparted;And Whereas it is desirable to establish a University of unitary type for imparting higher education in teaching, physical training and post-graduate courses in Arts and Science;And Whereas the Trustees of the said Trust have agreed with the Government to hand over Dr. Alagappa Chettiar Teachers Training College, the Alagappa College of Physical Education and the Alagappa College at Karaikudi, together with all the properties attached thereto to the Government;And Whereas the Trustees of the said Trust have passed a resolution for transferring the lands and buildings of the aforesaid institutions along with other properties attached thereto in favour of the Government for the purpose of establishing a University at Karaikudi and a deed of transfer to this effect has been duly executed by the said Trust;And Whereas the Government have decided to accept the aforesaid transfer and to take over certain liabilities of the said institutions administered by the said Trust, to establish a University consisting of Dr. Alagappa Chettiar Teachers Training College, the Alagappa College of Physical Education and the post-graduate departments of the Alagappa College at Karaikudi and to name the University as "the Alagappa University".Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-sixth Year of the Republic of India as follows:-
