15B. [ Bar on University and its authorities. [Inserted by the Amendment Act 23 of 2002. Thereafter substituted by the Amendment Act 11 of 2006.]
- The Goa University or for that matter any authority under the Goa University Act, 1984 (Act 7 of 1984), shall not have any powers to make any statute dealing with the age of retirement or extension in service of any teaching staff or any other employee of the Goa University or any teaching staff or any other employee of aided or non-aided colleges affiliated to the said University and if any such powers stand conferred on any authority under the provisions of the said Act, 1984, they shall, to that extent, stand repealed. Any statute so made or existing shall, to the extent it contravenes any of the provisions of the Goa University (Amendment) Act, 2006, be deemed to be void and of no effect.]
