Punjab act 004 of 2018 : The Maharaj Ranjit Singh Punjab Technical University (Second Amendment) Act, 2017 (4 of 2018)

Department
  • Department of Technical Education

PUNJAB GOVT. GAZ. (EXTRA), JANUARY 17, 2018

(PAUSA 27, 1939 SAKA)

PART I

GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

Phe 17th January, 2018

AI

No.4-Leg./2018.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 22nd day of December, 2017, is hereby published for general information:-

THE MAHARAJA RANJIT SINGH PUNJAB TECHNICAL

UNIVERSITY (SECOND AMENDMENT) ACT, 2017.

(Punjab Act No. 4 of 2018)

AN

ACT

further to amend the Maharaja Ranjit Singh Punjab Technical University Act, 2014.

BE it enacted by the Legislature of the State of Punjab in the Sixty -

eighth Year of the Republic of India as follows:-

1. (1). This Act may be called the Maharaja Ranjit Singh P unjab Technical Short title and

University (Second Amendment) Act, 201 7. commencement.

(2) It shall come into force on and with effect from the date of it s

publication in the Official Gazette.

> In the Maharaja Ranjit Singh Punjab Technical University Act, 2014 Amendment in

i 'ncipal Act), in section

5, for sub-section (2), Section 5 of (hereinafter referred to as the principal Act)

(2) aie As of the following sub-section shall be substituted, namely:-

2015.

"(2) Notwithstanding anything contained in any other law for the time being in force, one-time choice shall be given to the colleges which come under the territorial limits of the University to get themselves affiliated with the University of their choice i.e. either with the 1.K. Gujral Punjab Technical University, J alandhar or the Maharaja Ranjit Singh Punjab Technical University, Bathinda. Such one-time choice may be exercised by the concerned college within a period of six months from the date of publication of this Act. However, the new colleges, established within the territorial limits specified in sub-section (1), on or after the date of publication of

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PUNJAB GOVT GAZ (EXTRA), JANUARY 17. 2018 22

(PAUSA 27, 1939 SAKA)

this Act shall be affiliated with the Maharaja Ranjit Singh Punjab Technical University, Bathinda:

Provided that all such students, who were admitted during the academic session 2015-16 in any college affiliated to the University, may exercise their option to study for any degree or diploma examination, with the LK. Gujral Punjab Technical University, Jalandhar by continuing to study in the existing college and in that case, the degree or diploma shall be awarded by the I.K. Gujral Punjab Technical University, Jalandhar.".

3. In the principal Act, in section 20, sub-section (2) shall be omitted. Amendment in However, such omission, shall not affect the validity, invalidity, effect or mae nes ' : : ; . Lo unjab Act 5 0

consequences of anything already done or suffered, or any right, title, obligation : 2015. or liability already acquired, accrued or incurred by virtue of the sub-section so omitted.

VIVEK PURI,

Secretary to Government of Punjab, Department of Legal and Legislative A ffairs. 1419/1-2018/Pb. Govt. Press, S.A.S. Nagar

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