North Gujarat University (Amendment) Act, 2003*
| [Gujarat Act No. 2 of 2003] | [1st March, 2003] |
An Act further to amend the North Gujarat University Act, 1986.
It is hereby Enacted in the Fifty-fourth Year of the Republic of India as follows:-
* Received the Assent to by the Governor on the 1st March, 2003 is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the North Gujarat University (Amendment) Act, 2003.
(2) It shall come into force at once.
2. Amendment of long title.- In the North Gujarat University Act, 1986 (Guj. 22 of 1986) (hereinafter referred to as "the principal Act"), in the long title, for the words "the North Gujarat University", the words "the Hemchandracharya North Gujarat University." shall be substituted.
3. Amendment of section 1 of Guj. 22 of 1986.- In the principal Act, in section 1, in sub-section (1), for the words and figures "the North Gujarat University Act, 1986", the words and figures "the Hemchandracharya North Gujarat University Act, 1986." shall be substituted.
4. Amendment of section 2 of Guj. 22 of 1986.- In the principal Act, in section 2, in clause (16), for the words "the North Gujarat University Act", the words "the Hemchandracharya North Gujarat University Act" shall be substituted.
5. Amendment of section 3 of Guj. 22 of 1986.- In the principal Act, in section 3, in sub-section (1), for the words "The North Gujarat University", the words "The Hemchandracharya North Gujarat University" shall be substituted.
6. Insertion of new section 79A in Guj. 22 of 1986.- In the principal Act, after section 79, the following new section shall be inserted, namely:-
"79A. Construction of references to North Gujarat University Act, 1986 and North Gujarat University in existing laws, instruments, etc.- (1) As from the commencement of the North Gujarat University (Amendment) Act, 2003 (Guj. 2 of 2003) (hereinafter referred to as "the said Act"), any reference in any existing law or instrument or document-
(a) to the expression "the North Gujarat University Act, 1986" shall be construed as if it were a reference to "the Hemchandracharya North Gujarat University Act, 1986" and
(b) to the expression "the North Gujarat University" shall be construed as if it were a reference to "the Hemchandracharya North Gujarat University".
(2) Any act done by, or any suit or other proceeding filed by or against the North Gujarat University before the commencement of the said Act shall be deemed to have been done or, as the case may be, filed by or against the Hemchandracharya North Gujarat University.
Explanation.-For the purpose of this section "existing law" means any enactment of a Legislature of any other competent authority in relation to matters specified in Lists II and III in the Seventh Schedule to the Constitution of India as in force in any part of the State of Gujarat immediately before the commencement of the said Act and includes any statute, ordinance, rule, bye-law, regulation, order, notification, scheme, form or other instrument having the force of law made, prescribed or issued under any such enactment.".