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Section 1499 in The National Institutes of Technology, Science Education and Research, 2007
1499.
[5th June, 2007.]An Act to declare [certain institutions of technology, science education and research] [Substituted for the words "certain institutions of technology" by Act No. 28 of 2012 (w.e.f. 7.6.2012)] to be Institutions of national importance and to provide for instructions and research in branches of engineering, technology, management, education, sciences and arts and for the advancement of learning and dissemination of knowledge in such branches and for certain other matters connected with such institutions.BE it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows :| Transitional provisions for Institutes in Second Schedule6 |
| National Institutes of Technology (Amendment) Act No. 28 OF 201217. Transitional provisions in respect of Institutes of Second Schedule.-Notwithstanding anything contained in this Act--(a) the Board of every Institute specified in the Second Schedule functioning as such immediately before the commencement of this Act shall continue to so function until a new Board is constituted for that Institute under this Act, but on the constitution of a new Board under this Act, members of the Board holding office before such constitution shall cease to hold office;(b) every Senate constituted in relation to every Institute before the commencement of this Act shall be deemed to be the Senate constituted under this Act unless a Senate is constituted under this Act for that Institute but on the constitution of new Senate under this Act, members of the Senate holding office before such constitution shall cease to hold office.18. Power to remove difficulties.- 18.(1) If any difficulty arises in giving effect to the provisions of the National Institutes of Technology (Amendment) Act, 2012, the Central Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as may appear to it to be necessary or expedient for removing the difficulty :Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.(2) Every order made under this section shall, as soon as may be after it is made, be laid before each House of Parliament.] |