Section 3 in The Indian Institutes of Management (Amendment) Act, 2023
3. Amendment of section 5.
In section 5 of the principal Act,—(i)in clause (d),—(a)for the words "every person employed by every existing Institute", the words "every person, other than a Director employed by every existing Institute" shall be substituted;(b)after the second proviso, the following proviso shall be inserted, namely:—"Provided also that the provisions of the first proviso shall also be applicable to the Directors of the Institutes;";(ii)after clause (f), the following Explanation shall be inserted, namely:—Explanation.—For the removal of doubts, it is hereby clarified that in relation to the Indian Institute of Management, Mumbai, the reference to the following expressions in sections 4 and 5—(i)“On and from the commencement of this Act”;(ii)“before such commencement”;(iii)“before commencement of this Act”; and(iv)“before the commencement of thisAct”, shall be construed as the reference to the date on which the provisions of the Indian Institutes of Management (Amendment) Act, 2023 comes into force.
