PUNJAB GOVT. GAZ. (EXTRA), JULY 17, 2017 (ASAR 26, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION The 17th July, 2017
3.
No.13-Leg./2017.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 4th day of July, 2017, is hereby published for general information:
THE KHALSA UNIVERSITY (REPEAL) ACT, 2017.
(Punjab Act No. 9 of 2017) AN
ACT
to repeal the Khalsa University Act, 2016.
BE it enacted by the Legislature of the State of Punjab in the Sixty cighth Year of the Republic of lndia as follows:
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I. () This Act may be called the Khalsa University (Repeal) Act, 2017. Short tille and
(2) It shall be deemed to have come into force with effect from the 30th day of May, 2017. 2. The Khalsa University Act, 2016 (Punjab Act No. 44 of 2016), is Repealing of hereby repealed:
Provided that admission to the affected students shall be given in other appropriate educational institutions of the State of Punjab as per their eligibility, so that the interests of the students are not prejudicially affected.
VIVEK PURI,
Secretary to Government of Punjab, Depart1ment of Legal and Legislative Affairs.
1294/07-2017/Pb. Gow. Press, S.A.S. Nagar
commencement.
The Khalsa University (Repeal) Ordinance, 2017 (Punjab Ordinance Repcal. No. I of 2017), is also hereby repealed.
Punjab Act No. 44 of 2016.