Preamble
Guru Jambheshwar University Hisar (Amendment) Act, 2003*
| [Haryana Act No. 10 of 2003] | [1st April, 2003] |
An Act further to amend Guru Jambheshwar University Hisar Act, 1995
Be it enacted by the Legislature of the State of Haryana in the Fifty-fourth Year of me Republic of Indians follows:-
Section 1. Short title
1. Short title.- This Act may be called Guru Jambheshwar University Hisar (Amendment) Act, 2003.
Section 2. Amendment of section 9 of Haryana Act 17 of 1995
2. Amendment of section 9 of Haryana Act 17 of 1995.- Clause (iia) of section 9 of Guru Jambheshwar University Hisar Act, 1995 (hereinafter called the principal Act), shall be omitted.
Section 3. Amendment of section 11 of Haryana Act 17 of 1995
3. Amendment of section 11 of Haryana Act 17 of 1995.- For sub-section (3) of section 11 of the principal Act, the following sub-section shall be substituted, namely:-
"(3) If the Vice-Chancellor is unable to perform his duties owing to his temporary incapacity on account of illness or any other reason, or the office of the Vice-Chancellor falls vacant due to death, resignation or otherwise, the Chancellor may made arrangements for the performance of duties of the Vice-Chancellor until the existing Vice-Chancellor is able to resume his office or until a regular Vice-Chancellor is appointed, as the case may be.".
Section 4. Omission of section 11-A of Haryana Act 17 of 1995
4. Omission of section 11-A of Haryana Act 17 of 1995.- Section 11-A of the principal Act shall be omitted.