HARYANA AND PUNJAB AGRICULTURAL UNIVERSITIES (PUNJAB
AMENDMENT) ACT, 2005 THE HARYANA AND PUNJAB AGRICULTURAL UNIVERSITIES
(PUNJAB AMENDMENT) ACT, 2005 [Act No. 15 of 2005] [22nd July, 2005] An Act further to amend the Haryana and Punjab
Agricultural Universities Act, 1970, in its application to the State of Punjab. Be it enacted by the Legislature of the
State of Punjab in the Fifty-sixth Year of the Republic of India as follows :-- (1) This Act may be called the Haryana and Punjab
Agricultural Universities (Punjab Amendment) Act, 2005. (2) It shall come into force at once. In
the Haryana and Punjab Agricultural Universities Act, 1970 (hereinafter
referred to as the principal Act), in section 2, in clause (b), the words and
sign "live-stock production and management," shall be omitted. In
the principal Act, in section 7, in clause (a), the words and sign
"veterinary and animal science," shall be omitted. In
the principal Act, in section 9, in clause (a), the words and sign
"veterinary and animal sciences," shall be omitted. In
the principal Act, in section 13, in sub-section (3),-- (a) clause (e) and entries relating thereto, shall be
omitted. (b) in clause '(h), in sub-clause (ii),-- (i) for the words "or live-stock breeders having
experience of and interest in scientific farming and live-stock
improvement", the words "having experience of, and interest in
scientific farming" shall be substituted; and (ii) in clause (iii), the words and sign
"manufacturers or livestock breeders," shall be omitted. In
the principal Act, in section 24, in sub-section (2), clause (e) and the
entries relating thereto, shall be omitted.
Preamble - HARYANA AND PUNJAB
AGRICULTURAL UNIVERSITIES (PUNJAB AMENDMENT) ACT, 2005PREAMBLE