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RAJASTHAN GAZETTE
Extraordinary lkf/kdkj izdkf’kr Published by Authority
vkf'ou 25] cq/kokj] 'kkds 1934&vDVwcj 17] 2012 Asvina 25, Wednesday, Saka 1934–October 17, 2012
Hkkx 4 ¼d½ jktLFkku fo/kku eaMy ds vf/kfu;eA
foffoffoffof/k ¼fo/kk;h izk:i.k½ foHkkx/k ¼fo/kk;h izk:i.k½ foHkkx/k ¼fo/kk;h izk:i.k½ foHkkx/k ¼fo/kk;h izk:i.k½ foHkkx ¼xqzi&2½¼xqzi&2½¼xqzi&2½¼xqzi&2½ vf/klwpuk
t;iqj] t;iqj] t;iqj] t;iqj] vDVwcj 17vDVwcj 17vDVwcj 17vDVwcj 17] 2012] 2012] 2012] 2012 la[;k ila[;k ila[;k ila[;k i---- 2 ¼32 ¼32 ¼32 ¼37777½ fof/k@2@2012½ fof/k@2@2012½ fof/k@2@2012½ fof/k@2@2012----&&&&jktLFkku jkT; fo/kku&e.My
dk fuEukafdr vf/kfu;e] ftls jkT;iky egksn;k dh vuqefr fnukad 14 vDVwcj] 2012 dks izkIr gqbZ] ,rn~}kjk loZlk/kkj.k dh lwpukFkZ izdkf’kr fd;k tkrk gS%&
महाराजा गगंा सहं �व व�व�यालय, बीकानेर (सशंोधन) अ�ध�नयम,
(2012 का अ�ध�नयम स"ं यांक 24)
[रा� यपाल महोदया क� अनमु�त �दनांक 14 अ� टूबर, 2012 को �ा त हुई]
महाराजा गगंा %सहं 'वि* व व+यालय, बीकानेर अ.ध�नयम, 2003
को और सशंो.धत करने के %लए अ.ध�नयम ।
भारत गणरा�य के �तरसठव8 वष: म8 राज;थान रा�य 'वधान-मडंल
�न>न%ल?खत अ.ध�नयम बनाता है:-
1. स%ं&'त नाम और *ारंभ.- (1) इस अ.ध�नयम का नाम महाराजा
गगंा %सहं 'वि* व व+यालय, बीकानेर (सशंोधन) अ.ध�नयम, 2012 है।
(2) यह 30 अ�ेल, 2012 को और से �वFृत हुआ समझा
जायेगा।
2. 2003 के राज. थान अ�ध�नयम स.ं 13 क0 धारा 11 का
सशंोधन.- महाराजा गगंा %सहं 'वि* व व+यालय, बीकानेर अ.ध�नयम,
2003 (2003 का अ.ध�नयम स.ं13) क� धारा 11 क� उप-धारा (2) म8
33¼2½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½
'व+यमान अ%भL यि� त ''बासठ वष:'' के ; थान पर अ%भL यि� त ''सFतर
वष:'' ��त; था'पत क� जायेगी।
3. �नरसन और 1 याविृ4तयां.- (1) महाराजा गगंा %सहं
'वि* व व+यालय, बीकानेर (सशंोधन) अN यादेश, 2012 (2012 का
अN यादेश स.ं2) इसके +वारा �नर%सत Oकया जाता है।
(2) ऐसे �नरसन के होत े हुए भी, उ� त अN यादेश +वारा यथा
सशंो.धत मलू अ.ध�नयम के अधीन क� गयी सम; त बात8, कार:वाइयां या
Oकये गये आदेश इस अ.ध�नयम +वारा यथा सशंो.धत मलू अ.ध�नयम
के अधीन Oकये गये समझे जाय8गे।
�काश ग ु ता,
*मखु शासन स�चव।
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, October 17, 2012
No. F. 2 (37) Vidhi/2/2012.–In pursuance of Clause (3) of
Article 348 of the Constitution of India, the Governor is pleased
to authorize the publication in the Rajasthan Gazette of the
following translation in the English language of the Maharaja
Ganga Singh Vishwavidhyalaya Bikaner (Sanshodhan) Adhiniyam,
2012 (2012 Ka Adhiniyam Sankhyank 24):–
(Authorised English Translation)
THE MAHARAJA GANGA SINGH UNIVERSITY,
BIKANER (AMENDMENT) ACT, 2012
(Act No. 24 of 2012)
[Received the assent of the Governor on the 14 th day of
October, 2012]
An
Act
Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 33¼3½
further to amend the Maharaja Ganga Singh University, Bikaner
Act, 2003.
Be it enacted by the Rajasthan State Legislature in the
Sixty-third Year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may
be called the Maharaja Ganga Singh University, Bikaner
(Amendment) Act, 2012.
(2) It shall be deemed to have come into force on and
from 30 th April, 2012.
2. Amendment of section 11, Rajasthan Act No. 13 of
2003.- In sub-section (2) of section 11 of the Maharaja Ganga
Singh University, Bikaner Act, 2003 (Act No. 13 of 2003), for the
existing expression “sixty-two years”, the expression “seventy
years” shall be substituted.
3. Repeal and savings.- (1) The Maharaja Ganga Singh
University, Bikaner (Amendment) Ordinance, 2012 (Ordinance
No. 2 of 2012) 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.
izdk'k xqIrk] Principal Secretary to the Government.
_________
Government Central Press, Jaipur.