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State of Rajasthan - Act

Matsya University, Alwar (Change of Name) Act, 2014

RAJASTHAN
India

Matsya University, Alwar (Change of Name) Act, 2014

Act 11 of 2014

  • Published on 1 January 2014
  • Commenced on 1 January 2014
  • [This is the version of this document from 1 January 2014.]
  • [Note: The original publication document is not available and this content could not be verified.]
Matsya University, Alwar (Change of Name) Act, 2014(Rajasthan Act No. 11 of 2014)Statement of Objects and Reasons (Rajasthan Act No. 11 of 2014). - Looking to the historical background of Saint Bhartrihari and to keep his memory immortal the State Government has decided to propose to change the name of the Matsya University, Alwar to Raj Rishi Bhartrihari Matsya University, Alwar. The Bill seeks to achieve the aforesaid objectives.Hence the Bill.[Received the assent of the Governor on the 3rd day of July, 2014]An Act to change the name of the Matsya University, Alwar and to make certain amendments in the Matsya University, Alwar Act, 2012.Be it enacted by the Rajasthan State Legislature in the Sixty-fifth Year of the Republic of India, as follows:-

1. Short title and commencement.

(1)This Act may be called the Matsya University, Alwar (Change of Name) Act, 2014.
(2)It shall come into force at once.

2. Change of name of the Matsya University, Alwar.

(1)The name of the Matsya University, Alwar incorporated under the Matsya University, Alwar Act, 2012 (Act No. 27 of 2012), hereinafter referred to as the principal Act, shall, as from the date of commencement of this Act, be the Raj Rishi Bhartrihari Matsya University, Alwar.
(2)Any reference to the Matsya University, Alwar in any law for the time being in force or in any 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 to this Act.
(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 Raj Rishi Bhartrihari Matsya University, Alwar Act, 2012.The Schedule(See section 3)Long Title. - In long title, for the existing expression "Matsya University at Alwar", the expression "Raj Rishi Bhartrihari Matsya University at Alwar" shall be substituted.Section 1. - In sub-section (1), for the existing expression "the Matsya University, Alwar", the expression "the Raj Rishi Bhartrihari Matsya University, Alwar" shall be substituted.Section 2. - For the existing clause (o), the following clause shall be substituted, namely:-
(o)"University" means the Raj Rishi Bhartrihari Matsya University, Alwar incorporated under section 3;.
Section 3. - In sub-section (1), for the existing expression "the Matsya University, Alwar ", the expression "the Raj Rishi Bhartrihari Matsya University, Alwar" shall be substituted.