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Rajasthan act 025 of 2013 : VIT University, Jaipur (Change of Name) Act, 2013

Preamble

VIT University, Jaipur (Change of Name) Act, 20131

[Act 25 of 2013][15th September, 2013]

An Act to change the name of the VIT University, Jaipur and to make certain amendments in the VIT University, Jaipur Act, 2012.

Be it enacted by the Rajasthan State Legislature in the Sixty-fourth Year of the Republic of India, as follows-

1 Received the assent of the Governor on the 15th day of September, 2013.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the VIT University, Jaipur (Change of Name) Act, 2013.

(2) It shall be deemed to have come into force on and from 7th June, 2013.

Section 2. Change of name of the VIT University, Jaipur

2. Change of name of the VIT University, Jaipur.- (1) The name of the VIT University, Jaipur incorporated under the VIT University, Jaipur Act, 2012 (Act 11 of 2012), hereinafter referred to as the principal Act, shall, as from the date of commencement of this Act, be "The Vivekananda Global University, Jaipur".

(2) Any reference to the VIT University, Jaipur in any law for the time being in force or in any indenture, instrument, or other documents shall be read and construed as a reference to that University under its name as altered by this Act.

(3) Nothing in this Act shall affect the continuity of the corporate status of the said University.

Section 3. Amendment

3. Amendment.- (1) As from the date of commencement of this Act, the principal Act shall stand amended to the extent and in the manner specified in the schedule.

(2) The provisions of sub-section (1) shall be without prejudice to the generality of the provisions of Section 2.

Section 4. Citation of the principal Act

4. Citation of the principal Act.- The principal Act may be cited as the Vivekananda Global University, Jaipur Act, 2012.

Section 5. Repeal and savings

5. Repeal and savings.- (1) The VIT University, Jaipur (Change of Name) Ordinance, 2013 (Ordinance 8 of 2013) is hereby repealed.

(2) Notwithstanding such repeal, all things done, actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been done, taken or made under the principal Act as amended by this Act.

Schedule

Schedule

THE SCHEDULE

(See Section 3)

Preamble.- In preamble, for the existing expression "the VIT University, Jaipur", the expression "the Vivekananda Global University, Jaipur" shall be substituted.

Section 1.- In sub-section (1), for the existing expression "the VIT University, Jaipur Act", the expression "the Vivekananda Global University, Jaipur Act" shall be substituted.

Section 2.- For clause (za), the following clause shall be substituted, namely-

"(za) "University" means the Vivekananda Global University, Jaipur."

Section 3.- In sub-section (1), for the existing expression "the VIT University, Jaipur", the expression "the Vivekananda Global University, Jaipur" shall be substituted.

Notification

LAW (LEGISLATIVE DRAFTING) DEPARTMENT (GROUP II)

NOTIFICATION

Jaipur, September 16, 2013

No. F. 2(33) Vidhi/2/2013.- In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan Gazette of the following translation in the English language of the VIT Vishwavidyalaya, Jaipur (Nam Parivartan) Adhiniyam, 2013 (2013 Ka Adhiniyam Sankhyank 25)-