Preamble
| [Kerala Act No. 11 of 1988] | |
An Act further to amend the Gandhiji University Act, 1985
whereas it is expedient further to amend the Gandhiji University Act, 1985, for the purposes hereinafter appearing;
Be it enacted in the Thirty-ninth 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 Gandhiji University (Amendment and Special Provisions) Act, 1988.
(2) Section 9 shall be deemed to have come into force on the 15th day of October 1985 and the remaining provisions shall be deemed to have come into force on the 28th day of January 1988.
Section 2. Amendment of long title
2. Amendment of long title.- In the long title to the Gandhiji University Act, 1985 (12 of 1985) (hereinafter referred to as the principal Act), for the expression "Gandhiji University", the expression "Mahatma Gandhi University" shall be substituted.
Section 3. Amendment of section 1
3. Amendment of section 1.- In sub-section (1) of section 1 of the principal Act, for the expression "the Gandhiji University Act" the expression "the Mahatma Gandhi University Act" shall be substituted.
Section 4. Amendment of section 2
4. Amendment of section 2.- In clause (31) of section 2 of the principal Act, for the expression "Gandhiji University" the expression "Mahathma Gandhi University" shall be substituted.
Section 5. Amendment of section 3
5. Amendment of section 3.- In sub-section (1) of section 3 of the principal Act, for the words "by the name of the Gandhiji University" the words "by the name of the Mahatma Gandhi University" shall be substituted.
Section 6. Substitution of the expression "Mahatma Gandhi University" for the expression "Gandhiji University" in Act 12 of 1985
6. Substitution of the expression "Mahatma Gandhi University" for the expression "Gandhiji University" in Act 12 of 1985.- Throughout the principal Act, except in the long title, sub-section (1), of section 1, clause (31) of section 2 and sub-section (1) of section 3, for the expression "Gandhiji University" wherever it occurs, the expression "Mahatma Gandhi University" shall be substituted.
Section 7. Construction of references to "Gandhiji University" "Gandhiji University Act" and "Gandhiji University Fund"
7. Construction of references to "Gandhiji University" "Gandhiji University Act" and "Gandhiji University Fund".- (1) References to "Gandhiji University" and "Gandhiji University Act" in any Act or in any rule, notification, proceeding, order, regulation, bye-law or other instrument made or issued under such Act or in any rule or order made or continued in force under the principal Act, shall be construed as references to "Mahatma Gandhi University" and "Mahatma Gandhi University Act" respectively.
(2) Any reference to "Gandhiji University Fund" in the Principal Act or in any rule or order made or continued in force under the Principal Act, shall be construed as reference to "Mahatma Gandhi University Fund".
Section 8. Legal proceedings
8. Legal proceedings.- Where immediately before the commencement of this Act any legal proceedings are pending to which the "Gandhiji University" is a party, the "Mahatma Gandhi University" shall be deemed to be substituted for the "Gandhiji University" in those proceedings.
Section 9. Omission of section 96A
9. Omission of section 96A.- Section 96A of the principal Act shall be omitted.
Section 10. Repeal and saving
10. Repeal and saving.- (1) The Gandhiji University (Amendment and Special Provisions) Ordinance, 1988 (5 of 1988), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the Principal Act amended by this Act.