Preamble
| [Chhattisgarh Act No. 27 of 2006] | [2nd September, 2006] |
An Act to amend the Chhattisgarh Swami Vivekanand Technical University Act, 2004 (No. 25 of 2004).
Be it enacted by the Chhattisgarh Legislature in the Fifty-seventh year of the Republic of India, as follows:-
Section 1. Short title, extent and commencement
1. Short title, extent and commencement.- (1) This Act may be called the Chhattisgarh Swami Vivekanand Technical University (Amendment) Act, 2006:
(2) It extends to the whole State of Chhattisgarh.
(3) It shall come into force from the date of its publication in the Official Gazette.
Section 2. Definition
2. Definition.- In this Act, unless the context otherwise requires,-
"Principal Act" means Chhattisgarh Swami Vivekanand Technical University Act, 2004 (No. 25 of 2004).
Section 3. Amendment of Section 15
3. Amendment of Section 15.- In Section 15 of the Principal Act, for the word "two" the word "five" shall be substituted.