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LAW (LEGISLATIVE DRAFT ING) DEPARTMENT
I (GROUP-II)
NOTIFICATION
Jaipur, February 3, 2009
No. F.2(4)Vidhi/2/2009.-In pursuance of Clause (3) of
Article 348 of the Constitution on India, the Governor is pleased to
authorise the publication in the Rajasthan Gazette of the following
translation in the Enlish language of the Bikaner Vishwavidhyalaya
(Nam Parivartan) Adhiniyam, 2009 (2009 Ka Adhiniyam
Sankhyank l):-
(Authorised English Translation)
THE UNIVERSITY OF BIKANER (CHANGE OF NAME)
ACT, 2009
(Act No. l of 2009)
(Received the assent of the Governor on the 31" day of
January, 2009) '
An
Act
to change the name— of the University of Bikaner and to make
certain amendments in the University of Bikaner Act, 2003.
Now, therefore, be it enacted by the Rajasthan State Legislature
as (4) name was, mt}; » “43,,2ogawam 4 (if)
in the Filly-ninth Year ol‘thc Republic oflndia. as follows:—
1. Short title and commencement.— (1) This Act may be
called the University of Bikaner (Change ofNamc) Act. 2009.
(2) It shall be deemed to have come into force on and from
2"“ October, 2008.
2. Change of name of the University of Bikaner.— (l) The
name of the University of Bikaner incorporated under the
University of Bikaner Act, 2003 (Act No. 13 of 2003), hereinafter
referred to as the principal Act, shall, as from the date of
commencement of this Act, be "The Maharaja Ganga Singh
University, Bikaner".
(2) Any reference to the University of Bikaner 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.
s
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.
4. Citation of the principal Act.— The principal Act may be
cited as the Maharaja Ganga Singh University, Bikaner Act, 2003.
5. Repeal arid savings.— (1) The University of Bikaner
(Change of Name) Ordinance, 2008 (Ordinance No. 11 of 2008) is
hereby repealed.
(2) Notwithstanding such repeal, all things done, actions
taken or orders made under the principal Act as amendment, by the
said Ordinance shall be deemed to have been done, taken or made
under the principal Act as amended by this Act.
4
THE SCHEDULE
. (See section 3)
e existing expression
Section 1. — ln sub-section (1), for th
"The University of Bikaner Act", the expression
Ganga Singh University, Bikaner Act" shall be substituted.
2. — For clause (1), the following clause shall be
"The Maharaja
Section
substituted, namely:—
"(D "University" means The Maharaja Ganga Singh
University, Bikaner".
Section 3. —— In sub-section (1),
VI
Principal Secretary to the
/
5
Government Central Press, Jaipur.