North Gujarat University (Amendment) Act, 1990*
| [Gujarat Act No. 8 of 1990] | [28th June, 1990] |
An Act to amend the north Gujarat University Act, 1986.
It is hereby enacted in the Forty-First Year of the Republic of India as follows:-
* Received the Assent to by the Governor on the 28th June, 1990 is hereby published for general information.
1. Short title.- This Act may be called the North Gujarat University (Amendment) Act, 1990.
2. Amendment of section 2 of Guj. 22 of 1966.- In the North Gujarat University Act, 1986 (Guj. 22 of 1986) (hereinafter referred to as "the principal Act"), in section 2, in clause (3), for the words "leading to a degree", the words "leading to a diplomas or a degree" shall be substituted.
3. Amendment of section 4 of Guj. 23 of 1986.- In the principal Act, in section 4, in clause (33), the following shall be added at the end, namely:-
"and affiliated colleges and recognised institution".
4. Amendment of section 26 of Guj. 23 of 1986.- In the principal Act, in section 26, in sub-section (2), in clause ??? for the word "teachers", the words "Principals and the teachers" shall be substituted.
5. Amendment of section 30 of Guj. 23 of 1986.- In the principal Act, in section 30, in clause (v), for the words "specialised studies" the words "specialised studies studies. Post graduated centres in affiliated colleges" shall be substituted.
6. Amendment of section 48 of Guj. 22 of 1986.- In the principal Act, for section 48, the following section shall be substituted, namely:-
"48. Post-graduate instruction, teaching and training.- Within the University area all Post-graduate instruction, teaching and training in such subject as may be prescribed by the States shall be conducted by the University or subject to the control of the University by such affiliated colleges or institution as may be prescribed by the Statutes".