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State of Rajasthan - Act

The University of Rajasthan (Amendment) Act, 1988

RAJASTHAN
India

The University of Rajasthan (Amendment) Act, 1988

Act 10 of 1988

  • Published on 22 July 1988
  • Commenced on 22 July 1988
  • [This is the version of this document from 22 July 1988.]
  • [Note: The original publication document is not available and this content could not be verified.]
The University of Rajasthan (Amendment) Act, 1988Act No. 10 of 1988[Received the Assent of the Governor on the 15th day of October, 1988].An Act further to amend the University of Rajasthan Act, 1946.Be it enacted by the Rajasthan State Legislature in the Thirty-ninth Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the University of Rajasthan (Amendment) Act, 1988.
(2)It shall be deemed to have come into force on 22nd July 1988.

2. Amendment of Section 5, of the University of Rajasthan Act, 1946.

- In Section 5 of the University of Rajasthan Act, 1946,-
(a)for the expression "its constituent colleges", the expression "all its constituent colleges" shall be substituted;
(b)between the expression "institutions and institutes" and the expression " all such colleges" the expression "other than the Institute of Correspondence Studies" shall be inserted and shall be deemed to have always been inserted;
(c)after the expression "other than the Institute of Correspondence Studies" inserted as aforesaid, the expression "and all other colleges, institutions and institutes situated within the Municipal limits of Jaipur" shall be inserted; and
(d)for the expression "and the Malviya Regional Engineering College, Jaipur and the Engineering College, Kota.', the expression ",all the Engineering colleges, institutions and institutes in the State except the M.B.M. Engineering College, Jodhpur, and such other colleges institutions and institutes in the State as the State Government may, by notification in the Official Gazette, direct" shall be substituted.

3. Repeal and Savings.

(1)The University of Rajasthan (Amendment) Ordinance, 1988 (Ordinance No. 5 of 1988) is hereby repealed.
(2)Notwithstanding such repeal, all things done, actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been done, taken or made under the principal Act as amended by this Act.