FEBRUARY 17, 2019] ANDHRA PRADESH GAZETTE EXTRAORDINARY 1
Registered No. HSE/49. [Price : Rs.1-00 Paise
THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 1] AMARAVATI, SUNDAY, 17th
FEBRUARY, 2019.
ANDHRA PRADESH ACTS, ORDINANCES AND
REGULATIONS Etc.,
The following Act of the Andhra Pradesh Legislature received the assent of the Governor on the 16thFebruary, 2019 and the said assent is hereby first published on the 17thFebruary, 2019 in the Andhra Pradesh Gazette for general information :-
ACT No. 1 of 2019
AN ACT FURTHER TO AMEND DAMODARAM SANJIVAYYA
NATIONAL LAW UNIVERSITY ACT, 2008.
Be it enacted by the Legislature of the State of Andhra Pradesh in the Seventieth Year of the Republic of India, as follows:-
1. (1) This Act may be called Damodaram Sanjivayya National Law University (Amendment) Act, 2019.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In Damodaram Sanjivayya National Law University Act, 2008 (hereinafter referred to as the principal Act), in section 8,-
(i) In the marginal heading, before the words, "Chancellor of the University." the words, "Visitor and" shall be inserted.
(ii) The existing sub-section (1) shall be renumbered as sub- section (2).
Short title and
commencement.
Amendment of
Section 8.
Act No. 32 of 2008.
J. 5 /19 [1]
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2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B
(iii) Before sub-section (2), as so renumbered, the following sub- section shall be inserted, namely,-
"(1) (i) The Chief Justice of the Supreme Court of India, or his nominee from among the sitting judges of the Supreme Court of India shall be the Visitor of the University.
(ii) The Visitor shall have the right to call for the report on any matter pertaining to the affairs of the University and suggest recommendations to the General Council of the University.".
3. In the Principal Act, in Section 35, for sub-section (4), the following shall be substituted, namely,-
"(4) The accounts of the University shall be audited by the Accountant General, Andhra Pradesh or any other auditor appointed by him.".
4. In the Principal Act, in Section 43, in clause (iii), after the expression
"Non Resident Indians.", the expression "/Non Resident Indians sponsored."
shall be added.
Amendment of
Section 35.
Amendment of
Section 43.
DUPPALA VENKATARAMANA,
Secretary to Government, Legal and Legislative Affairs & Justice, Law Department.
Printed by the Commissioner of Printing, at A.P. Legislative Assembly Printing Press, Amaravati.
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