Gujarat Affiliated Colleges and Universities Services Tribunals Laws (Amendment) Act, 1991*
| [Gujarat Act No. 7 of 1994] | [16th April, 1994] |
An Act to amend the Gujarat Affiliated Colleges Services Tribunal Act, 1982 and the Gujarat Universities Services Tribunal Act, 1983.
It is hereby evicted in the Forty-fifth Year of the Republic of India as follows:-
* Received the Assent to by the President on the 16th April, 1994 is hereby published for general information.
1. Short title.- This Act may be called the Gujarat Affiliated Colleges and Universities Services Tribunals Laws (Amendment) Act, 1991 (Guj. 9 of 1982).
2. Amendment of section 2 of Guj. 9 of 1982.- In the Gujarat Affiliated Colleges Services Tribunal Act, 1982, in section 2, in clause (i),-
(1) the words "or, as the case may be," shall be deleted;
(2) the following shall be added at the end, namely:-
"or, as the case may be, the North Gujarat University Act, 1986" (Guj. 22 of 1986).
3. Amendment of Guj. 1 of 1988.- In the Gujarat Universities Services Tribunal Act, 1983 (Guj. 1 of 1988),-
(1) in section 2, in clause (e).-
(a) the, words, "or, as the case may be," shall be deleted;
(b) the following shall be added at the end, namely:-
"or as the case may be, the North Gujarat University Act, 1986" (Guj. 22 of 1986);
(2) in the Schedule, the following now entry shall be added at the end, namely:-
| "6. The North Gujarat (Guj. 22 of 1986). | (1) Section 68 shall be deleted. |
| University Act, 1986 | (2) In section 69, for sub-section (2), the following sub-section shall be substituted, namely:- "(2) The decision of the Tribunal shall be final and no suit shall lie in any civil court in respect of the matter decided by the Tribunal, Every request made under sub-section (1) shall be deemed to be submission to arbitration upon the terms of this section within the meaning of the Arbitration Act, 1940 (X of 1940) and the provisions of that Act, shall apply accordingly.". |