TAMIL
UNIVERSITY (AMENDMENT) ACT, 2012 THE TAMIL UNIVERSITY
(AMENDMENT) ACT, 2012][1] [Act No. 41 of 2012] An Act further to
amend the Tamil University Act, 1982. Be
it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Sixty-third Year of the Republic of India as follows:-- (1) This Act may be called the Tamil University
(Amendment) Act, 2012. (2) It shall be deemed to have come into force on the
2nd day of August 2012. In
Section 12 of the Tamil University Act, 1982 (Tamil Nadu Act 9 of 1982)
(hereinafter referred to as the principal Act), in the Third Proviso to
sub-section (3), for the expression "sixty-five years", the
expression "seventy years" shall be substituted. (1) Tamil Nadu Ordinance 12 of 2012 (1) The Tamil
University (Amendment) Ordinance, 2012 is hereby repealed. (2) Notwithstanding such repeal, anything done or any
action taken under the principal Act, as amended by the said Ordinance, shall
be deemed to have been done or taken under the principal Act, as amended by
this Act. [1] Received the assent of the Governor of
Tamil Nadu on November 14, 2012 --Published in Tamil Nadu Government Gazette,
Extraordinary, Part IV, Section 2, Iss. No. 322, Page 287, dated November 16,
2012.
Preamble - THE TAMIL UNIVERSITY
(AMENDMENT) ACT, 2012PREAMBLE