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State of Tamilnadu- Act

Tamil Nadu Universities Laws (Third Amendment) Act, 2022 .

TAMILNADU
India

Tamil Nadu Universities Laws (Third Amendment) Act, 2022 .

Act 2 of 2023

  • Published on 10 January 2023
  • Not commenced
  • [This is the version of this document from 10 January 2023.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Tamil Nadu Universities Laws.BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Seventy-third Year of the Republic of India as follows :PART-I PRELIMINARY.

1. Short title and commencement.

(1)This Act may be called the Tamil Nadu Universities Laws Short title and (Third Amendment) Act, 2022.
(2)It shall come into force at once.PART-II AMENDMENTS TO THE MADURAI-KAMARAJ UNIVERSITY ACT, 1965.

2. Amendment of section 6.

In section 6 of the Madurai-Kamaraj University Act, 1965 (hereafter in this Part referred to as the 1965 Act), in sub-section (1), in clause (a), the expression " a deaf-mute or suffering from leprosy " shall be omitted.

3. Amendment of section 43.

In section 43 of the 1965 Act, in sub-section (2), the expression " or deaf-mute or suffers from leprosy" shall be omitted.PART-III AMENDMENTS TO THE BHARATHIAR UNIVERSITY ACT, 1981.

4. Amendment of section 6.

In section 6 of the Bharathiar University Act, 1981 (hereafter in this Part referred to as Tamil Nadu Act 1 of 1982), in sub-section (1), in clause (a), the expression "a deaf-mute or suffering from leprosy" shall be omitted.

5. Amendment of section 49.

In section 49 of Tamil Nadu Act 1 of 1982, in sub-section (2), the expression " or deaf-mute or suffers from leprosy" shall be omitted.PART-IV AMENDMENTS TO THE BHARATHIDASAN UNIVERSITY ACT, 1981.

6. Amendment of section 6.

In section 6 of the Bharathidasan University Act, 1981 (hereafter in this part referred to as Tamil Nadu Act 2 of 1982) , in sub-section (1) ,in clause (a), the expression " a deaf-mute or suffering from leprosy" shall be omitted.

7. Amendment of section 49.

In section 49 of Tamil Nadu Act 2 of 1982, in sub-section (2), the expression " or deaf-mute or suffers from leprosy" shall be omitted .PART-V AMENDMENTS TO THE MOTHER TERESA WOMEN'S UNIVERSITY ACT, 1984.

8. Amendment of section 6.

In section 6 of the Mother Teresa Women's University Act, 1984 (hereafter in this Part referred to as the 1984 Act), in sub-section (1) , in clause (a), the expression "or deaf - mute or suffering from leprosy" shall be omitted.

9. Amendment of section 41.

In section 41 of the 1984 Act, in sub-section (2), the expression " or deaf-mute or suffers from leprosy" shall be omitted.PART-VI AMENDMENTS TO THE ALAGAPPA UNIVERSITY ACT, 1985.

10. Amendment of section 7.

In section 7 of the Alagappa University Act, 1985 (hereafter in this Part referred to as the 1985 Act), in sub-section (1), in clause (a), the expression " a deaf - mute or suffering from leprosy " shall be omitted.

11. Amendment of section 55.

In section 55 of the 1985 Act, in sub-section (2), the expression " or deaf-mute or suffers from leprosy" shall be omitted.PART-VII AMENDMENTS TO THE MANONMANIAM SUNDARANAR UNIVERSITY ACT, 1990.

12. Amendment of section 6.

In section 6 of the Manonmaniam Sundaranar University Act, 1990 ( hereafter in this Part referred to as the 1990 Act), in sub-section (1), in clause (a), the expression" or a deaf-mute " shall be omitted.

13. Amendment of section 49.

In section 49 of the 1990 Act, in sub-section (2), the expression "or deaf-mute" shall be omitted.PART-VIII AMENDMENTS TO THE PERIYAR UNIVERSITY ACT, 1997.

14. Amendment of section 6.

In section 6 of the Periyar University Act, 1997 (hereafter in this Part referred to as the 1997 Act), in sub-section (1), in clause (a), the expression" or a deaf-mute " shall be omitted.

15. Amendment of section 50.

In section 50 of the 1997 Act, in sub-section (2), the expression " or deaf-mute " shall be omitted .PART-IX AMENDMENTS TO THE TAMIL NADU OPEN UNIVERSITY ACT, 2002.

16. Amendment of section 18.

In section 18 of the Tamil Nadu Open University Act, 2002 (hereafter in this Part referred to as Tamil Nadu Act 27 of 2002), in sub-section (1), in clause (a, the expression "or a deaf-mute" shall be omitted.

17. Amendment of section 50.

In section 50 of Tamil Nadu Act 27 of 2002, in sub-section (2),the expression " or deaf-mute " shall be omitted.PART-X AMENDMENTS TO THE THIRUVALLUVAR UNIVERSITY ACT, 2002.

18. Amendment of section 6.

In section 6 of the Thiruvalluvar University Act, 2002 (hereafter in this Part referred to as Tamil Nadu Act 32 of 2002), in sub-section (1), in clause (a), the expression " or a deaf-mute " shall be omitted.

19. Amendment of section 49.

In section 49 of Tamil Nadu Act 32 of 2002 , in sub-section (2) , the expression " or deaf-mute " shall be omitted.PART-XI AMENDMENTS TO THE TAMIL NADU TEACHERS EDUCATION UNIVERSITY ACT, 2008.

20. Amendment of section 17.

In section 17 of the Tamil Nadu Teachers Education University Act, 2008 (hereafter in this Part referred to as the 2008 Act), in sub-section (1), in clause (a, the expression " or a deaf-mute " shall be omitted.

21. Amendment of section 47.

In section 47 of the 2008 Act, in sub-section (2), the expression Amendment of " or deaf-mute " shall be omitted.