National Law School of India (Amendment) Act, 2004*
| [Karnataka Act No. 15 of 2004] | [4th March, 2004] |
An Act further to amend the National Law School of India Act, 1986.
Whereas it is expedient further to amend the National Law School of India Act, 1986 (Karnataka Act 22 of 1986) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty fifth year of the Republic of India as follows:-
* Received the assent of the Governor on the 4th day of March, 2004 and First published in the Karnataka Gazette Extra-ordinary on the 6th day of March, 2004
STATEMENT OF OBJECTS AND REASONS
Based on the suggestion made on 28.1.2000 by the Search Committee for preparing panel of names for appointment of Director of National Law School of India University it is considered necessary to amend the National Law School of India Act, 1986 to change the nomenclature of the post of "Director" and "Visitor" as Vice-Chancellor and Chancellor respectively to be on par with other Universities.
Hence the Bill.
(L.C. Bill No. 7 of 2004)
(Entries 25 and 26 of List III of the Seventh Schedule to the Constitution of India)
1. Short title and commencement.- (1) This Act may be called the National Law School of India (Amendment) Act, 2004.
(2) It shall come into force at once.
2. Amendment of section 2.- In section 2 of the National Law School of India Act, 1986 (Karnataka Act 22 of 1986) (hereinafter referred to as the principal Act),-
(1) for clause (5), the following shall be substituted, namely:-
"(5) "Vice Chancellor" means the Vice Chancellor of the School"
(2) for clause (13), the following clause shall be substituted, namely:-
"(13) "Chancellor" means the Chancellor of the School."
3. Substitution of the words, "Visitor" and "Director".- For the words "Visitor" and "Director" wherever they occur in the principal Act, the words "Chancellor" and "Vice Chancellor" shall respectively be substituted.