University of Health Sciences (Amendment) Act, 19901
| [Andhra Pradesh Act No. 5 of 1990] | [2nd April, 1990] |
An Act further to Amend the University of Health Sciences Act, 1986
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-first Year of the Republic of India, as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 2nd April, 1990 and the said assent is hereby first published on the 7th April, 1990 in the Andhra Pradesh Gazette for general information:-
1. Short title and commencement.- (1) This Act may be called the University of Health Sciences (Amendment) Act, 1990.
(2) It shall be deemed to have come into on the 5th February, 1990.
2. Amendment of section 11.- In the University of Health Sciences Act, 1986, (Act 6 of 1986) in section 11, in sub-section (1), for the words "Chief Minister", the word "Governor" shall be substituted.
3. Repeal of Ordinance 8 of 1990.- The University of Health Sciences (Amendment) Ordinance, 1990 is hereby repealed.