LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group-II)
NOTIFICATION
Jaipur, October 8, 2007 No.F. 21 (17) Vidhi-2/2007.—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 English language of the Rajasthan Private Vishwavidhyalaya (NIRSAN) Adhiniyam, 2007 ( 2007 Ka Adhiniyam Sankhyank 10)
(Authorised English Translation)
THE RAJASTHAN PRIVATE UNIVERSITIES
(REPEAL) ACT, 2007
(ACT NO. 10 OF 2007)
(Received the assent of the Governor on the 5th day of October, 2007)
An
Act
to repeal the Rajasthan Private Universities Act, 2005.
Be it enacted by the Rajasthan State Legislature in the F i f t y - e i g h t h Y e a r o f t h e Re p u b l i c o f India, as follows:-
1. Short title and commencement: -
1. This Act may be called the Rajasthan Private Universities (Repeal) Act, 2007.
1
2. It shall be deemed to have come into force on and from 5 thJuly,
2007.
2. Repeal of Rajasthan Act No. 10 of 2005:-
The Rajasthan Private Universities Act, 2005 (Act No. 10 of 2005) is hereby repealed.
3. Repeal:-
The Rajasthan Private Universities (Repeal ) Ordinance 2007 (Ordinance No. 2 of 2007) is hereby repealed.
Mahesh Bhagwati, Principal Secretary to the Government.
2