Gujarat Ayurved University (Amendment) Act, 1982*
| [Gujarat Act No. 22 of 1982] | [22nd July, 1982] |
An Act further to amend the Gujarat Ayurved University Act, 1965.
It is hereby enacted in the Thirty-third Year of the Republic of India, as follows:-
* (Received the assent of the Governor on 22nd July, 1982 and published in the "Gujarat Government Gazette" on the 27th July, 1982)
1. Short title.- This Act may be called the Gujarat Ayurved University (Amendment) Act, 1982.
2. Amendment of section 15 of Guj. 40 of 1965.- In the Gujarat Ayurved University Act, 1965 (Guj. 40 of 1965) (hereinafter referred to as "the principal Act"), in section 15, in sub-section (1), under the heading "Class-I-Ex-Officio Members", in paragraph (B), for clause (iii), the following clause shall be substituted, namely:-
"(iii) The Director, Indian System of Medicine and Homoeopathy, Gujarat State;".
3. Amendment of section 19 of Guj. 40 of 1965.- In the principal Act, in section 19, in sub-section (1), for clause (ii), the following clause shall be substituted, namely:-
"(ii) the Director, Indian System of Medicine and Homoeopathy, Gujarat State.".