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State of Manipur - Section

Section 1 in The Manipur University Act, 1980

1. Short title and commencement.

(1)This Act may be called the Manipur University Act, 1980.
(2)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act:Provided that the State Government may, by such notification, appoint one date from which the Act shall come into force in respect of under-graduate education a inclusive of education in a professional college and by a separate notification, appoint another date from which the Act shall came into force in respect of post-graduate education and research.
(3)On and from the date on which this Act comes into force in respect of under-graduate education and education in Professional Colleges, the Gauhati University as constituted under the Gauhati University Act, 1947 (Assam Act XVI of 1947) shall cease to exercise jurisdiction over such educational institutions established and maintained by the Government of Manipur, such educational institutions recognised by the Government of Manipur, and such Degree Colleges as defined under Section 2 (d) of the Act as are recognised by that University ; and the Statutes, Ordinances, Regulations and Rules of the Gauhati University shall not be operative in so far as they relate to such institutions, and the Manipur University shall exercise authority and jurisdiction over all such educational institutions from the aforesaid date.
(4)
(a)On and from the date on which this Act comes into force in respect of post-graduate education and research, the Jawaharlal Nehru University as constituted under the Jawaharlal Nehru University Act, 1966 (Act No. 53 of 1966) shall cease to exercise jurisdiction over the Centre of Post-Graduate Studies, Imphal;
(b)The State Government of Manipur may make provisions for the transfer of employees from the Jawaharlal Nehru University Centre of Post-Graduate Studies, Imphal to the Manipur University ; and
(c)The Legislature of Manipur may by law provide for the transfer of the assets, liabilities and rights of the Jawaharlal Nehru University, Centre of Post-Graduate Studies, Imphal to the Manipur University :
Provided that no such law shall be required to be made if the Jawaharlal Nehru University transfers the assets, liabilities and rights of the Centre of Post-Graduate Studies, Imphal to the Manipur University.