1. Short title, extent, application and commencement.
(1)This Act may be called the Bharathiar University Act, 1981.(2)It extends to the area comprising the districts of Coimbatore, Nilgiris and [Periyar] [Now Erode District.] in the State of Tamil Nadu.(3)[It applies to all [* * *] [Substituted by section 8 of Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).], 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, ordinance and regulations made there under 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, 9, 10, 11, 12, 13, 14, 15, 16, 18, 19, 45, 54, 55, 56 [* * *] [The expression '64' was omitted by Tamil Nadu Universities Laws (Amendment) Act, 2007 (Tamil Nadu Act 12 of 2008)] and 65 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.
