Himachal pradesh act 020 of 1987 : Himachal Pradesh Takniki Shiksha Board (Amendment) Act, 1987

Preamble

Himachal Pradesh Takniki Shiksha Board (Amendment) Act, 1987*

[Himachal Pradesh Act No. 20 of 1987]1[16th September, 1987]

An Act to amend the Himachal Pradesh Takniki Shiksha Board Act, 1986 (Act No. 14 of 1986).

It is hereby enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-eighth Year of the Republic of India as follows:-

1. Passed in Hindi by the H.P. Vidhan Sabba. For Statement of Objects and Reasons see R.H.P. Extra., dated 10-9-1987, p. 1650 and p. 1652.

* Received the assent of the Governor, Himachal Pradesh, on the 16th September, 1987 and was published in Hindi in R.H.P. Extra., dated 18-9-87 p. 1779 and in English in R.H.P. Extra., dated 18-9-1987, p. 1780

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Takniki Shiksha Board (Amendment) Act, 1987.

(2) It shall be deemed to have come into force with effect from the 16th day of June, 1987.

Section 2. Amendment of sections 24 and 27

2. Amendment of sections 24 and 27.- For the word "regulations" in sub-section (5) of section 24 and sub-section (6) of section 27 of the Himacahal Pradesh Takniki Shiksha Board Act, 1986, the word "rules" shall be substituted.

Section 3. Repeal and savings

3. Repeal and savings.- (1) The Himachal Pradesh Takniki Shiksha (Amendment) Ordinance, 1987, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act had come into force on the day on which such things was done or action was taken.

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