Section 5 in The University of Rajputana (Change of Name) Act, 1956
5. Citation of the Principal Acts.
- The Principal Acts may be cited together as the University of Rajasthan Act.The Schedule(See section 4)Amendment in the Principal Acts.Section 2. - For clause (f) the following shall be substituted, namely:"(f) 'University' means the University of Rajasthan".Section 3. - In sub-section (1), for the words "The University of Rajputana" the words "The University of Rajasthan" shall be substituted.Section 21. - In sub-section (1):-(i)for clause (ii), the following shall be substituted, namely:-"(ii) the Deans of all the faculties."(ii)clause (iii) shall be omitted.Notification[No. F.1(1) Edu/B/52, dated 21-2-1957, Published in the Rajasthan Gazette, Part IV-C, Extraordinary, dated 28-3-1957.]In pursuance of sub-section (2) of section 1 of the University of Rajputana (Change of name) Act, 1956 (Rajasthan Act 46 of 1956), the State Government hereby appoints the 1st day of July, 1957, to be the date on which the said Act shall come into force.
