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 Repeal and savings.- (1) The Himachal Pradesh Takniki Shiksha (Amendment) Ordinance, 1987, is hereby repealed.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