KERALA UNIVERSITY (AMENDMENT) ACT, 1967

Preamble - KERALA UNIVERSITY (AMENDMENT) ACT, 1967

THE KERALA UNIVERSITY (AMENDMENT) ACT, 1967

[Act No. 07 of 1967]

[ 12th July, 1967]

PREAMBLE

An Act further to amend the Kerala University Act, 1957

Whereas it is expedient further to amend the Kerala University Act, 1957, for the purposes hereinafter appearing;

Be it enacted, in the Eighteenth Year of the Republic of India as follows:-

Section 1 - Short title

This Act may be called the Kerala University (Amendment) Act, 1967.

Section 2 - Amendment of section 14

In sub-section (1) of section 14 of the Kerala University Act, 1957 (14 of 1957 (herein after referred to as the principal Act), for the words "three years", the words "four years" shall be substituted.

Section 3 - Amendment of section 18

In section 18 of the principal Act, for the words "three years", the words "four years" shall be substituted.

Section 4 - Repeal and saving

(1)     The Kerala University (Amendment) Ordinance, 1967 (2 of 1967), is hereby repealed.

(2)     Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act as if this Act had commenced on the 27th day of April, 1967.