Section 24A in Madurai-Kamaraj University Act, 1965
24A. Restriction for election or nomination to Senate, Syndicate and Academic Council in certain cases.
- [(1) Notwithstanding anything contained in sections 15,19 or 24, any person who has completed two terms of three years each, continuously in any one or two of the following authorities of the University namely:-(i)the Senate,(ii)the Syndicate, and(iii)the Academic Councilshall be eligible after a period of three years has elapsed from the date of his ceasing to be such member, for election or nomination to any of the above mentioned authorities.Provided that for the purpose of this sub-section, if a person was elected or nominated to one authority and such person became a member of another authority by virtue of the membership in the first mentioned authority, the period for which he held office in the first mentioned authority alone shall be taken into account] [This clause was substituted by the Tamil Nadu Universities Laws (Amendment) Act, 1997 (Tamil Nadu Act No.41 of 1998)].(2)Nothing in sub-section (1) shall have application in respect of-(i)ex-officio members referred to in section 15 (a) Class I, but not including members of the Syndicate who are not otherwise members of the Senate referred to in item (10);(ii)ex-officio members referred to in section 19 (a) Class I and(iii)ex-officio members referred to in section 24 (a) Class I; but not including members of the Syndicate who are not otherwise members of the Academic Council referred to in item (5)."
