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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 ¼38888½ 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%&
कोटा �व� व�व यालय (सशंोधन) अ�ध�नयम, 2012
(2012 का अ�ध�नयम स�ं यांक 25)
[रा� यपाल महोदया क� अनमु�त �दनांक 14 अ� टूबर, 2012 को �ा त हुई]
कोटा #व% व#व&यालय अ'ध�नयम, 2003 को सशंो'धत करने के
-लए अ'ध�नयम।
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�न;न-ल<खत अ'ध�नयम बनाता है: -
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#व% व#व&यालय (सशंोधन) अ'ध�नयम, 2012 है।
(2) यह 30 अ�ेल, 2012 को और से �वEृत हुआ समझा
जायेगा।
2. 2003 के राज* थान अ�ध�नयम स.ं 14 क- धारा 11 का
सशंोधन . - कोटा #व% व#व&यालय अ'ध�नयम, 2003 (2003 का
अ'ध�नयम स.ं14) क� धारा 11 क� उप-धारा (2) म4 #व&यमान
अ-भK यि� त ''बासठ वष6'' के 8 थान पर अ-भK यि� त ''सEतर वष6''
��त8 था#पत क� जायेगी।
35¼2½ jktLFkku jkt&i=] vDVwcj 17] 2012 Hkkx 4 ¼d½
3. �नरसन और . याविृ1तयां . - (1) कोटा #व% व#व&यालय
(सशंोधन) अO यादेश, 2012 (2012 का अO यादेश स.ं3) इसके &वारा
�नर-सत Pकया जाता है।
(2) ऐसे �नरसन के होत े हुए भी, उ� त अO यादेश &वारा यथा
सशंो'धत मलू अ'ध�नयम के अधीन क� गयी सम8 त बात4, कार6वाइयां या
Pकये गये आदेश इस अ'ध�नयम &वारा यथा सशंो'धत मलू अ'ध�नयम
के अधीन Pकये गये समझे जाय4गे।
�काश ग ु ता,
$मखु शासन स�चव।
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, October 17, 2012
No. F. 2 (38) 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 Kota
Vishwavidhyalaya (Sanshodhan) Adhiniyam, 2012 (2012 Ka
Adhiniyam Sankhyank 25):–
(Authorised English Translation)
THE UNIVERSITY OF KOTA (AMENDMENT) ACT, 2012
(Act No. 25 of 2012)
[Received the assent of the Governor on the 14 th day of
October, 2012]
An
Act
to amend the University of Kota Act, 2003.
Be it enacted by the Rajasthan State Legislature in the
Sixty-third Year of the Republic of India, as follows:-
Hkkx 4 ¼d½ jktLFkku jkt&i=] vDVwcj 17] 2012 35¼3½ 1. Short title and commencement.- (1) This Act may be
called the University of Kota (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. 14 of
2003.- In sub-section (2) of section 11 of the University of Kota
Act, 2003 (Act No. 14 of 2003), for the existing expression “sixty-
two years”, the expression “seventy years” shall be substituted.
3. Repeal and savings.- (1) The University of Kota
(Amendment) Ordinance, 2012 (Ordinance No. 3 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.