[m I“ mam “Ha, am Km 4 (s) fz-‘m .-— Rf 5, 1992i mm In} fifw(fimfilmw) rim ' "mm W, we 5. 1992 m w. 2 (l5)fifil—2l92.<flmm (um rum :1 My WWW.fi§WIW1fiV€R€fifiRfiYFfiN c Ii, 1992‘! m a? mam-aw :wfivafmmi:— mm (mm) ufizfilw. 1992 ((99211 uf‘afww aw! 17) [trams Rim n‘r :1wa ram: 4 aé. x99: :1 m if] Irwin f‘i'wfzvmw wlifan. mar 23 uh a’n'naa m T; l‘aq wfizfia': I ’Irrtfl mm: % swim?" i'zr' 3 11mm 2m ram-mu fanfafua arfdfazw “WI 3 :— L arena an“ m mztw.—( 1) w «firm: mm: min (nu. fwraw (mm) cfufiw, 1992 3' (2) *1: Ever 1w ah! , 2. "in fmfremw In aw-zfiaa'w.—( I) win harms: ufafima, m1 (”:7 4n man with q. as). fxi “if ur'r. {a qufiu w m 3. i mm mm m: Emma u an {a nfiafin 31 W37 mil: i “2517: mm m fiwfimaw” 31'" I (2) arm: 1w finfl fwfit if It Fm Rh, {an iv in: {aria 3! “in fulfwmm-‘i m rsfi in} fair I] fail! fi, Ia ‘1':wa m1 afium-«fizfiamwfi‘ fittfnmisr‘afdfi fairiwfim min-rah :a’rmm mi arm-I v. I
. ‘3) :a aria-Fm i, Mam w flé 57W - _ :4‘ ~37 ufin‘ww :1 mm. mm W} Twin-ray min-"an, :9 L ”minim warm: ufsfwn my mu | ‘1‘! atr-wm (I) it - aim: ' % WW 1? mm: “Iran: am: F-aa‘r Maia-mm; m‘ufifi" nfquwzra‘r min): 5‘ l9>' rmva afar?“ 11'. as a? a“ : rta‘z’m, — x5 _ - f afar“: w‘l am 2 i? m (In a ma :7, far-1mm aw: xfawfiqa In! ' «rim, wig:- “m; Mihiiwrwf‘ ‘a I? Wain: ‘a :12: av aa’w mfim V513 «W: mii'fi {aim-:76: «’fwfa : l"l warm (1) ii, 3%me “Ha-b. [autumn % 3:} szafamarr ninmfwa x. saw :2, Sti'wwfvr. azin‘x I file}. In, um vfim LA“ (LEGISLATIVL DRAFTIBG) D‘PARTIVEL "f NOTIFICATION Jaipur, May 5, 1992. (Act_1‘:10:l76f1992.)_ [Received the assem of the Governor on ihe 41h day of May, 1992). ' a
‘V'T it?! {lawn air-'11.!“ s we; w \_‘._‘ _, , An ‘ Act to amend the University of Ajmer Act, 1987. ‘ Be it enacted by the Rajast‘nan State legislature in the Forty-third Year of the Republic of India as follows:— . 1. Short title and commencement—(ll This Act may be called the University of Ajmer (Amendmentl Act, 1992. (2) It shall come into iorce at once. 2. ”flange of name of the University 01 Aime-r.— (l) The name of the University of Ajmer incnmmted under the University of Ajmer Act. 1987 {Rajasuian Act No. 38 of 1987). hereinafter referred to as the principal Act. shall as from the date of commencement of this Act he the “Maharshi Dayanand Saraswati University", (2) Any reierence to the University of Ajmer in any law for‘the time being in force or in any indenture. instrument or other document shall be read and mm:- trued as a reference to that University under its name as altered by this Act. (3) Nothing in th‘u Act shall affect the continum' of the corporate status of the said University. ' ' 3. Citatiun of the principal Act—The principal Act shall henCelorth be cited as the f'Mahaxshi Demand Saraswati University Act, 1987". . 4. Amendment of section I, Rajasthan Act No, 38 of 1981—111 sub-section (1) of section 1 of the principal Act, for the expression ‘University of Ajmer Act“. ‘the expression “Maharshi Dayanand Saraswati University Act” shall be substituted. . s
, n' mun-II um, in 5, 1992 mu 3) x... ' 5. Amendment of secfion 2, Rajasthnn Act Na‘ 58' of ESL—For clause (5) of section 2 of the principal Act: the following clause shall be substituted, namely:— “(s) “University" means the Maharsbi Dayanand Saraswan' University embhshed by and under this Act”. ‘ 6. Amendment of section 3, Rajasthan An No, 38 of 1981—11) sub-section (1) of section 3 of the principal Ad, for the expression “The University of Ajmer“,'the expression “The Maharshi Dayanand Saraxwati University" shall be substituted. V i it iaw Secretary to the Government Government Central Press, Jaipur