Section 1 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
1. Short title, extent, application and commencement.
(1)This Act may be called the Tamil Nadu Dr. Ambedkar Law University Act, 1996.(2)It extends to the whole of the State of Tamil Nadu.(3)It applies to -(a)every Law college specified in the Schedule which are deemed to be affiliated to the University under this Act;(b)every other law college or institute situated within the University area which may be affiliated to, or approved by, the University in accordance with the provisions of this Act, statutes, ordinance or regulations; and(c)every college or institution situated within the University area, which conducts any course of study or imparts any training which may qualify for the award of any degree, diploma or other academic distinction in law by the University.(4)This section and sections 2, 3, 4, 5, 6, 7, 8, 9,10,11,12,13,14,15,16, 17,21,48,49,50,52,61,63,64,65,68,69 and 71 shall come into force at once and the remaining provisions of this Act shall come into force on such [date] [Sections 3, 4 and 6 shall be deemed to have come into force on the 8th day of August 1997. Section 5 shall be deemed to have come into force on the 17th day of March 1998.] as the Government may, by notification appoint, and different dates may be appointed for different provisions of this Act.
