Dev Sanskriti Vishwavidyalaya (First Amendment) Act, 2002*
| [Uttaranchal Act No. 6 of 2002] | [16th June, 2002] |
An Act To Further amendment for established a university sponsored by Shri Vedmata Gayatri Trust, Shantikunj, Hardwar to provide matters connected incidental thereto;
It is Hereby enacted in the Fifty-Third Year of the Republic of India as follows:-
* As passed by the Uttaranchal Legislative Assembly and assented to by the Governor on June 16, 2002.
Chapter-I
Chapter-I
1. Short title and commencement.- (1) This Act may be, called the Dev Sanskriti Vishwavidyalaya (First Amendment) Act, 2002.
(2) It shall be come into force at once.
Chapter-II
Chapter-II
2. Amendment in section 19 of principal Act.- (1) In sub-section (f) of Section 19 of the Dev Sanskriti Vishwavidyalaya Act, 2002 instead of "Two academicians nominated by the Chancellor to be inserted" Three academicians nominated by the Chancellor."