act 008 of 2000 : Mizoram University (Amendment) Act, 2007 [Repealed]

Mizoram University (Amendment) Act, 2007 [Repealed]

ACTNO. 8 OF 2000

05 April, 2009

[Repealed by Act 4 of 2018]

An Act to amend the Mizoram University Act, 2000

Be it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows:

Section 1. Short title

This Act may be called the Mizoram University (Amendment) Act, 2007.

Section 2. Insertion of new Section 9-A

In the Mizoram University Act, 2000 (8 of 2000), after Section 9, the following section shall be inserted, namely:

9-A. The Chief Rector. The Governor of the State of Mizoram shall be the Chief Rector of the University. .

1. Received the assent of the President on 28-5-2007 and published in the Gazette of India, Extraordinary, Part II, Section 1, dated 29-5-2007, p. 1, No. 29.