Preamble
Bhavnagar University (Second Amendment) Act, 1987*
| [Gujarat Act No. 24 of 1987] | [23rd July, 1987] |
An Act further to amend the Bhavnagar University Act, 1978.
It is hereby enacted in the Thirty-eighth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Bhavnagar University (Second Amendment) Act, 1987.
(2) It shall be deemed to have dome into force on the 6th June, 1987.
Section 2. Amendment of section 10 of Guj. 26 of 1978
2. Amendment of section 10 of Guj. 26 of 1978.- In the Bhavnagar University Act), 1978 (Guj. 26 of 1978) (hereinafter referred to as "the principal Act"), in section 10, in sub-section ??? to clause (a) the following proviso shall be added, namely:-
"Provided that in any case where for any reason whatsoever a person is not nominated-
(a) under sub-clause (i) by the Executive Council and the, Academic Council jointly, or by the Vice-Chancellors, or
(b) under sub-clause (iii) by the Chairman of the University Grants Commission.
it shall be lawful for the Chancellor to nominate a member to be a of the Committee in any such case."
Section 3. Repeal and Savings
3. Repeal and Savings.- (1) The Bhavnagar University (Amendment) Ordinance, 1987 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act (Guj. Ord. 2 of 1987).