8 OF 2024 [01ST March 2024] 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-fifth Year of the Republic
of India as follows:- PART 1 PRELIMINARY (1)
This Act may be called the Tamil Nadu
Universities Laws (Amendment) Act, 2024. (2)
It shall come into force at once. PART 2 AMENDMENT TO THE BHARATHIAR
UNIVERSITY ACT, 1981 In section 14 of the Bharathiar
University Act, 1981, in sub-section (1), in the proviso to clause (ii), for
the expression "fifty-eight years", the expression "sixty
years" shall be substituted. PART 3 AMENDMENT TO THE BHARATHIDASAN
UNIVERSITY ACT, 1981 In section 14 of the Bharathidasan
University Act, 1981, in sub-section (1), in the proviso to clause (ii), for
the expression "fifty-eight years", the expression "sixty
years" shall be substituted. PART 4 AMENDMENT TO THE ALAGAPPA
UNIVERSITY ACT, 1985 In section 15 of the Alagappa
University Act, 1985, in the second proviso to sub-section (3), for the
expression "fifty-eight years", the expression "sixty
years" shall be substituted. PART 5 AMENDMENT TO THE MANONMANIAM
SUNDARANAR UNIVERSITY ACT, 1990 In section 13 of the Manonmaniam
Sundaranar University Act, 1990, in sub-section (1), in the proviso to clause
(ii), for the expression "fifty-eight years", the expression
"sixty years" shall be substituted. PART 6 AMENDMENT TO THE PERIYAR
UNIVERSITY ACT, 1997 In section 14 of the Periyar University
Act, 1997, in sub-section (1), in the proviso to clause (ii), for the
expression "fiftyeight years", the expression "sixty years"
shall be substituted. PART 7 AMENDMENT TO THE TAMIL NADU OPEN
UNIVERSITY ACT, 2002 In section 13 of the Tamil Nadu Open
University Act, 2002, in sub-section (1), for the proviso to clause (b), the
following proviso shall be substituted, namely : - "Provided that the Registrar shall
retire on attaining the age of sixty years or on the expiry of the period
specified in this clause, whichever is earlier;". PART 8 AMENDMENT TO THE THIRUVALLUVAR
UNIVERSITY ACT, 2002 In section 14 of the Thiruvalluvar
University Act, 2002, in sub-section (1), for the proviso to clause (ii), the
following proviso shall be substituted, namely : - "Provided that the Registrar shall
retire on attaining the age of sixty years or on the expiry of the period
specified in this clause, whichever is earlier;". PART 9 AMENDMENT TO THE TAMIL NADU
TEACHERS EDUCATION UNIVERSITY ACT, 2008 In section 12 of the Tamil Nadu
Teachers Education University Act, 2008, in sub-section (1), for the proviso to
clause (b), the following proviso shall be substituted, namely : - "Provided that the Registrar shall
retire on attaining the age of sixty years or on the expiry of the period
specified in this clause, whichever is earlier;".Tamil Nadu Universities Laws (Amendment)
Act, 2024