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State of Rajasthan - Act

University of Bikaner (Change of Name) Act, 2009

RAJASTHAN
India

University of Bikaner (Change of Name) Act, 2009

Act 1 of 2009

  • Published on 1 January 2009
  • Commenced on 1 January 2009
  • [This is the version of this document from 1 January 2009.]
  • [Note: The original publication document is not available and this content could not be verified.]
University of Bikaner (Change of Name) Act, 2009(Act No. 1 of 2009)Last Updated 21st May, 2019(Received the assent of the Governor on the 31st day of January, 2009)An Act to change the name of the University of Bikaner and to make certain amendment in the University of Bikaner Act, 2003.Now, therefore, be it enacted by the Rajasthan State Legislature in the Fifty-ninth year of the Republic of India, as follows: -

1. Short title and commencement.

(1)This Act may be called the University of Bikaner (Change of Name ) Act, 2009.
(2)It shall be deemed to have come into force on and from 2.10.2008.

2. Change of name of the University of Bikaner.

(1)The name of the University of Bikaner incorporated under the University of Bikaner Act, 2003 (Act No. 13 of 2003), hereinafter referred to as the principal Act, shall, as from the date of commencement of this Act, be "The Maharaja Ganga Singh University, Bikaner".
(2)Any reference to the University of Bikaner in any law for the time being in force or my indenture, instrument, or other documents shall be read and construed as a reference to that University under its name as altered by this Act.
(3)Nothing in this Act shall affect the continuity of the corporate status of the said University.

3. Amendment.

(1)As from the date of commencement of this Act, the principal Act shall stand amended to the extent and in the manner specified in the schedule.
(2)The provisions of sub-section (1) shall be without prejudice to the generality of the provisions of Section 2.

4. Citation of the principal Act.

- The principal Act may be cited as the Maharaja Ganga Singh University, Bikaner Act, 2003.

5. Repeal and savings.

(1)The University of Bikaner (Change of Name) Ordinance, 2008 (Ordinance No. 11 of 2008) is hereby repealed.
(2)Notwithstanding such repeal, all things done, actions taken or orders made under the principal Act as amendment by the said Ordinance shall be deemed to have been done, or made under the principal Act as amended by this Act.The Schedule(See Section 3)Section 1. - In sub-section (1), for the existing expression The University of Bikaner the expression "The Maharaja Ganga Singh University, Bikaner Act" shall be substituted.Section 2. - For clause (1), the following clause shall be substituted, namely:-
(1)"University" means The Maharaja Ganga Singh University, Bikaner.Section 3. - In sub-section (1), for the existing expression "The University of Bikaner", expression "The Maharaja Ganga Singh University, Bikaner" shall be substituted.