Preamble
Gujarat Ayurved University (Amendment) Act, 1977*
| [Gujarat Act No. 13 of 1978] | [18th February, 1978] |
An Act further to amend the Gujarat Ayurved University Act, 1965.
It is hereby enacted in the Twenty-ninth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Gujarat Ayurved University (Amendment) Act, 1977.
Section 2. Amendment of section 9 of Guj. 40 of 1905
2. Amendment of section 9 of Guj. 40 of 1905.- In the Gujarat Ayurved University Act, 1965 (Guj. 40 of 1905), in section 9,-
(1) for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) The Governor of Gujarat for the time being shall be the Chancellor of the University.";
(2) sub-section (2) shall be deleted.
Section 3. Repeal and savings
3. Repeal and savings.- (1) The Gujarat Ayurved University (Amendment) Ordinance, 1977 (Guj. Ord. II of 1977) is hereby repealed.
(2) Notwithstanding such repeal, anything clone or any action taken under the Gujarat Ayurved University Act, 1965 (Guj. 40 of 1965), as amended by the said Ordinance shall be deemed to have been done or taken under the said Act as amended by this Act, as if this Act had come into force on the date on which the said Ordinance had come into force.