Preamble
| [Jharkhand Act No. 9 of 2007] | [21st June, 2007] |
An Act to amend the Jharkhand State Universities Act, 2000 (Adapted)
Be it enacted by the legislature of the Stateof Jharkhand in the Fifty Seventh year of Republic of India as follows:-
Section 1. Short title, extent and commencement
1. Short title, extent and commencement:-
(i) This Act may be called Jharkhand State Universities (Amendment) Act, 2006;
(ii) It shall come into force on such date as the State Government, may by notification in the official Gazette, appoint;
(iii) It shall extend to the whole of the State of Jharkhand.
Section 2. Insertion of sub-section as sub-section-1(ii), at the end of sub-section 1(1) of section-3 of Jharkhand State Universities Act, 2000 (Adapted) hereinafter referred to as the said Act
2. Insertion of sub-section as sub-section-1(ii), at the end of sub-section 1(1) of section-3 of Jharkhand State Universities Act, 2000 (Adapted) hereinafter referred to as the said Act:- The following sub-section will be inserted as sub-section 1(m) at the end of sub-section 1(3) of section-3 of the said Act.
"3(1)(m) Nilaniber-Pitamber University having the headquaters at Medininagar and the jurisdiction over the whole of the Palamau Division."