AYUSH AND HEALTH SCIENCES UNIVERSITY OF CHHATTISGARH (AMENDMENT) ACT, 2016

Preamble - AYUSH AND HEALTH SCIENCES UNIVERSITY OF CHHATTISGARH (AMENDMENT) ACT, 2016

THE AYUSH AND HEALTH SCIENCES UNIVERSITY OF CHHATTISGARH (AMENDMENT) ACT, 2016

[Act No. 01 of 2018]

[25th April, 2016]

PREAMBLE

An Act further to amend the Ayush and Health Sciences University of Chhattisgarh Act, 2008 (No. 21 of 2008).

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

Section 1 - Short title, extent and commencement

(1)     This Act may be called the Ayush and Health Sciences University of Chhattisgarh (Amendment) Act, 2016.

 

(2)     It extends to the whole State of Chhattisgarh.

 

(3)     It shall come into force from the date of its publication in the Official Gazette.

Section 2 - Amendment of Section 2

After clause (k) of Section 2 of the Ayush and Health Sciences University of Chhattisgarh Act, 2008 (No. 21 of 2008), (hereinafter referred to as the Principal Act), the following shall be inserted, namely:-

"(k-1) "Department" means department as declared by the University."

Section 3 - Amendment of Section 3

In sub-section (1) of Section 3 of the Principal Act,-

(i)       for the words "Ayush and Health Sciences University of Chhattisgarh", the words "Pandit Deendayal Upadhyay Memorial Health Sciences and Ayush University of Chhattisgarh" shall be substituted;

 

(ii)      for the punctuation semi colon ";", the punctuation colon ":" shall be substituted; and

 

(iii)     below sub-section (1), the following shall be inserted, namely:-

"Provided that,-

(a)      All the instrument, contract, degree, diploma, order, notification signed in the name of the Ayush and Health Sciences University of Chhattisgarh shall be deemed to be issued in the name of Pandit Deendayal Upadhyay Memorial Health Sciences and Ayush University of Chhattisgarh; and

 

(b)      The cases pending before any Court, Tribunal or Authority, in which the Ayush and Health Sciences University of Chhattisgarh is a party shall continue in the same manner as if this amendment has not been made."

Section 4 - Amendment of Section 11

For sub-section (11) of Section 11 of the Principal Act, the following shall be substituted, namely:-

"(11) The Vice-chancellor may relinquish his office by resignation in writing under his hand addressed to the Chancellor."

Section 5 - Amendment of Section 14

For sub-section (3) of Section 14 of the Principal Act, the following shall be substituted, namely:-

"(3) The Registrar shall be appointed on deputation by the State Government."

Section 6 - Amendment of Section 19

In sub-section (3) of Section 19 of the Principal Act, for the word "ten", the word "seven" shall be substituted.

Section 7 - Amendment of Section 31

In sub-section (6) of Section 31 of the Principal Act, the words "shall be introduced" shall be deleted.