Punjab act 019 of 2016 : The Maharaja Ranjit Singh State Technical University (Amendment) Act, 2016.

Department
  • Department of Technical Education

PUNJAB GOV'T, GAZ. (EXTRA), MAY 19, 2016 73 (VYSK 29, 1938 SAKA)

PART 1

GOVERNMENT OF PUNJAB DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,

PUNJAB

NOTIFICATION

The 19th May, 2016

No. 22-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th day of April, 2016, is hereby published for general information:- THE MAHARAJA RANJIT SINGH STATE TECHNICAL

UNIVERSITY (AMENDMENT) ACT, 2016.

(Punjab Act No. 19 of 2016)

AN

Act

Jurther to amend the Maharaja Ranjit Singh State Technical University Act, 2014.

Be: it enacted by the Legislature of the State of Punjab in the Sixty- seventh Year of the Republic of India, as follows:-

1. (1) This Act may be called the Maharaja Ranjit Singh State Short title and Technical University (Amendment) Act, 2016. commencement. (2) It shall come into force at once.

2. Inthe Maharaja Ranjit Singh State Technical University Act, 2014 Amendment in (Punjab Act No. 5 of 2015), for the words "Maharaja Ranjit Singh State PunjabActs of vw. Technical University", wherever occurring, except in section 30, the words "Maharaja Ranjit Singh Punjab Technical University" shall be substituted.

VIVEK PURI, Secretary to Government of Punjab,

Department of Legal and Legislative Affairs.

1015/05-2016/Pb. Govt. Press, S.A.S, Nagar