Rajiv Gandhi University of Health Sciences (Amendment) Act, 2007*
| [Karnataka Act No. 20 of 2007] | [8th August, 2007] |
An Act further to amend the Rajiv Gandhi University of Health Sciences Act, 1994.
Whereas, it is expedient further to amend the Rajiv Gandhi University of Health Sciences Act, 1994 (Karnataka Act 44 of 1994) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty-eighth year of the Republic of India, as follows:-
* Received the assent of the Governor on the 8th day of August, 2007 and First published in the Karnataka Gazette Extra-ordinary on the 10th day of August, 2007
STATEMENT OF OBJECTS AND REASONS
Amending Act 20 of 2007:- Ramanagara is about 50 kms from Bangalore City on the Bangalore-Mysore state highway. In order to reduce the pressure on Bangalore city to a great extent and to develop Ramanagar as an alternative city to Bangalore, the State Government is contemplating to convert Ramanagar as a district. In this regard, process has been initiated for the construction of District level offices for Revenue Police and Zilla Panchayat. It is proposed to construct a Rajiv Gandhi University of Health Sciences campus along with Medical, Dental, Pharmacy, Nursing colleges and Health complex with 250 bedded super speciality hospital and 750 bedded hi-tech hospital and other allied buildings.
Hence the Bill.
(LA Bill No. 35 of 2007. File no. DPAL 25 of shasana 2007)
[Entry 25 of list III of the Seventh Schedule to the Constitution of India)
1. Short title and commencement.- (1) This Act may be called the Rajiv Gandhi University of Health Sciences (Amendment) Act, 2007.
(2) It shall come into force at once.
2. Amendment of section 3.- In the Rajiv Gandhi University of Health Sciences Act, 1994 (Karnataka Act 44 of 1994) in section 3 in sub-section (4), for the words "shall be at Bangalore" the words "shall be at Ramanagara "shall be substituted.