Mizoram University (Amendment) Act, 20071
| [Act 24 of 2007] | [28th May, 2007] |
An Act to amend the Mizoram University Act, 2000
Be it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows:-
1 Received the assent of the President on 28-5-2007 and published in the Gazette of India, Extraordinary, Part II, Section 1, dated 29-5-2007, p. 1, No. 29.
1. Short title.-This Act may be called the Mizoram University (Amendment) Act, 2007.
2. Insertion of new Section 9-A.-In the Mizoram University Act, 2000 (8 of 2000), after Section 9, the following section shall be inserted, namely:-
"9-A. The Chief Rector.-The Governor of the State of Mizoram shall be the Chief Rector of the University.".