TAMIL NADU PRIVATE COLLEGES (REGULATION) AMENDMENT ACT, 2019

Preamble - TAMIL NADU PRIVATE COLLEGES (REGULATION) AMENDMENT ACT, 2019

THE TAMIL NADU PRIVATE COLLEGES (REGULATION) AMENDMENT ACT, 2019

[Act No. 09 of 2019]

[07th February, 2019]

PREAMBLE

An Act further to amend the Tamil Nadu Private Colleges (Regulation) Act, 1976.

Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-ninth Year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Tamil Nadu Private Colleges (Regulation) Amendment Act, 2019.

 

(2)     It shall be deemed to have come into force on the 18th day of December 2017.

 

Section 2 - Amendment of section 30-A

In section 30-A of the Tamil Nadu Private Colleges (Regulation) Act, 1976 (President's Act 19 of 1976) (hereinafter referred to as the principal Act), in the proviso to sub-section (1), for the expression "five years", the expression "seven years" shall be substituted.

Section 3 - Validation

Notwithstanding anything contained in the principal Act, the continuance of the taking over of the management of the ChikkaiahNaicker College, Erode by the Government during the period commencing on the 18th day of December 2015 and ending with the date of publication of this Act, in the Tamil Nadu Government Gazette and anything done or any action taken by the Government to continue the taking over of the management of the said college during the said period shall be deemed to have been validly done or taken under the principal Act, as amended by this Act.