NATIONAL INSTITUTES OF TECHNOLOGY, SCIENCE EDUCATION AND
RESEARCH (AMENDMENT) ACT, 2016 [REPEALED]
Preamble - NATIONAL INSTITUTES OF TECHNOLOGY, SCIENCE EDUCATION
AND RESEARCH (AMENDMENT) ACT, 2016 [REPEALED]
THE NATIONAL INSTITUTES OF TECHNOLOGY, SCIENCE EDUCATION AND
RESEARCH (AMENDMENT)
ACT, 2016 [REPEALED]
[Act No. 42 of 2016]
[09th August, 2016]
PREAMBLE
An Act further to amend the National Institutes of Technology,
Science Education and Research Act, 2007.
Be it enacted by Parliament
in the Sixty-seventh Year of the Republic of India as follows:-
Section 1 - Short title and commencement
(1)
This Act may be called the National Institutes of Technology,
Science Education and Research (Amendment) Act, 2016.
(2)
It shall be deemed to have come into force on the 20th day of
August, 2015.
Section 2 - Amendment of First Schedule to Act 29 of 2007
In the First Schedule to
the National Institutes of Technology, Science Education and Research Act,
2007, after serial number 30, the following serial number and the entries
relating thereto shall be inserted, namely:-
|
(1)
|
(2)
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(3)
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"31.
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National Institute of Technology,
Andhra Pradesh
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National Institute of Technology,
Andhra Pradesh.".
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Statement of Objects and Reasons - NATIONAL INSTITUTES OF TECHNOLOGY,
SCIENCE EDUCATION AND RESEARCH (AMENDMENT) ACT, 2016 [REPEALED]
STATEMENT OF OBJECTS AND REASONS
1.
The National Institutes of Technology, Science Education and
Research Act, 2007 (29 of 2007) provides for declaration of certain institutions
of technology to be institutions of national importance and to provide for
instructions and research in branches of engineering, technology, management,
education, sciences and arts and for the advancement of learning and
dissemination of knowledge in such branches and for certain other matters
connected with such institutions.
2.
Consequent upon the bifurcation of the State of Andhra Pradesh,
and as provided in section 93 of the Andhra Pradesh Reorganisation Act, 2014
and the Thirteenth Schedule to the said Act, a National Institute of Technology
has been registered as a Society under the Andhra Pradesh Society Registration
Act, 2001 on the 8th September, 2015 and the same has already started
functioning as per the approval of the Central Government.
3.
In view of the above, this Bill proposes for the establishment of
the National Institute of Technology, Andhra Pradesh with effect from the 20th
day of August, 2015, the date on which the Central Government approved the
establishment of the same.
4.
The Bill seeks to achieve the above objectives.
Repealing Act 1 - REPEALING AND AMENDING ACT, 2019
REPEALING AND AMENDING ACT, 2019
[Act No. 31 of 2019]
[08th August, 2019]
PREAMBLE
An Act to repeal certain enactments and to amend certain other
enactments.
Be it enacted by Parliament
in the Seventieth Year of the Republic of India as follows:--
1. Short
title
This Act may be called the
Repealing and Amending Act, 2019.
2. Repeal
of certain enactments
The enactments specified in
the First Schedule are hereby repealed.
3.
Amendment of certain enactments
The enactments specified in
the Second Schedule are hereby amended to the extent and in the manner
specified in the fourth column thereof.
4.
Savings
The repeal by this Act of
any enactment shall not affect any other enactment in which the repealed
enactment has been applied, incorporated or referred to; and this Act shall not
affect the validity, invalidity, effect or consequences of anything already
done or suffered, or any right, title, obligation or liability already
acquired, accrued or incurred, or any remedy or proceeding in respect thereof,
or any release or discharge of or from any debt, penalty, obligation,
liability, claim or demand, or any indemnity already granted, or the proof of
any past act or thing;
nor shall this Act affect
any principle or rule of law, or established jurisdiction, form or course of
pleading, practice or procedure, or existing usage, custom, privilege,
restriction, exemption, office or appointment, notwithstanding that the same
respectively may have been in any manner affirmed or recognised or derived by,
in or from any enactment hereby repealed;
nor shall the repeal by
this Act of any enactment revive or restore any jurisdiction, office, custom,
liability, right, title, privilege, restriction, exemption, usage, practice,
procedure or other matter or thing not now existing or in force.
THE FIRST SCHEDULE
(See section 2)
Repeals
|
Year
|
Act No.
|
Short Title
|
|
1
|
2
|
3
|
|
1850
|
XII
|
The Public Accountants' Defaults Act,
1850.
|
|
1881
|
XI
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The Municipal Taxation Act, 1881.
|
|
1892
|
X
|
The Government Management of Private
Estates Act, 1892.
|
|
1956
|
69
|
The Terminal Tax on Railway
Passengers Act, 1956.
|
|
1958
|
56
|
The Himachal Pradesh Legislative
Assembly (Constitution and Proceedings) Validation Act, 1958.
|
|
1960
|
22
|
The Cotton Transport (Amendment) Act,
1960.
|
|
1963
|
1
|
The Hindi SahityaSammelan (Amendment)
Act, 1963.
|
|
1963
|
35
|
The Dramatic Performances (Delhi
Repeal) Act, 1963.
|
|
1964
|
10
|
The Public Employment (Requirement as
to Residence) Amendment Act, 1964.
|
|
1968
|
49
|
The Delhi and Ajmer Rent Control
(Nasirabad Cantonment Repeal) Act, 1968.
|
|
1973
|
56
|
The Alcock Ashdown Company Limited
(Acquisition of Undertakings) Act, 1973.
|
|
1976
|
55
|
The Iron Ore Mines, Manganese Ore
Mines and Chrome Ore Mines Labour Welfare Cess Act, 1976.
|
|
1976
|
61
|
The Iron Ore Mines, Manganese Ore
Mines and Chrome Ore Mines Labour Welfare Fund Act, 1976.
|
|
1976
|
62
|
The Beedi Workers Welfare Fund Act,
1976.
|
|
1980
|
68
|
The Tea (Amendment) Act, 1980.
|
|
1981
|
62
|
The Aligarh Muslim University
(Amendment) Act, 1981.
|
|
1982
|
63
|
The Road Transport Corporations
(Amendment) Act, 1982.
|
|
1983
|
41
|
The Transformers and Switchgear
Limited (Acquisition and Transfer of Undertakings) Act, 1983.
|
|
1988
|
22
|
The Tamil Nadu Agricultural Service
Co-operative Societies (Appointment of Special Officers) Amendment Act, 1988.
|
|
1999
|
3
|
The High Denomination Bank Notes
(Demonetisation) Amendment Act, 1998.
|
|
2001
|
39
|
The Motor Vehicles (Amendment) Act,
2001.
|
|
2001
|
48
|
The Registration and Other Related
Laws (Amendment) Act, 2001.
|
|
2002
|
16
|
The Institutes of Technology
(Amendment) Act, 2002.
|
|
2002
|
43
|
The Delhi University (Amendment) Act,
2002.
|
|
2007
|
3
|
The DalmiaDadri Cement Limited
(Acquisition and Transfer of Undertakings) Amendment Act, 2006.
|
|
2007
|
28
|
The Central Road Fund (Amendment)
Act, 2007.
|
|
2009
|
21
|
The Prevention of Money-laundering
(Amendment) Act, 2009.
|
|
2009
|
22
|
The Central Industrial Security Force
(Amendment) Act, 2009.
|
|
2009
|
38
|
The Central Universities (Amendment)
Act, 2009.
|
|
2010
|
3
|
The Civil Defence (Amendment) Act,
2009.
|
|
2011
|
6
|
The Repatriation of Prisoners
(Amendment) Act, 2011.
|
|
2011
|
14
|
The Customs (Amendment and Validation)
Act, 2011.
|
|
2012
|
28
|
The National Institutes of Technology
(Amendment) Act, 2012.
|
|
2012
|
34
|
The Institutes of Technology
(Amendment) Act, 2012.
|
|
2014
|
8
|
The Governors (Emoluments, Allowances
and Privileges) Amendment Act, 2014.
|
|
2014
|
9
|
The National Institute of Technology,
Science Education and Research (Amendment) Act, 2014.
|
|
2014
|
19
|
The Andhra Pradesh Reorganisation
(Amendment) Act, 2014.
|
|
2014
|
20
|
The Telecom Regulatory Authority of
India (Amendment) Act, 2014.
|
|
2014
|
31
|
The Merchant Shipping (Amendment)
Act, 2014.
|
|
2014
|
32
|
The Merchant Shipping (Second
Amendment) Act, 2014.
|
|
2014
|
39
|
The National Capital Territory of
Delhi Laws (Special Provisions) Second (Amendment) Act, 2014.
|
|
2015
|
2
|
The Public Premises (Eviction of
Unauthorised Occupants) Amendment Act, 2015.
|
|
2015
|
3
|
The Motor Vehicles (Amendment) Act,
2015.
|
|
2015
|
5
|
The Insurance Laws (Amendment) Act,
2015.
|
|
2015
|
10
|
The Mines and Minerals (Development
and Regulation) Amendment Act, 2015.
|
|
2015
|
12
|
The Andhra Pradesh Reorganisation
(Amendment) Act, 2015.
|
|
2015
|
14
|
The Regional Rural Banks (Amendment)
Act, 2015.
|
|
2015
|
16
|
The Warehousing Corporations
(Amendment) Act, 2015.
|
|
2015
|
21
|
The Companies (Amendment) Act, 2015.
|
|
2016
|
10
|
The Election Laws (Amendment) Act,
2016.
|
|
2016
|
13
|
The High Court and the Supreme Court
Judges (Salaries and Conditions of Service) Amendment Act, 2016.
|
|
2016
|
25
|
The Mines and Minerals (Development
and Regulation) Amendment Act, 2016.
|
|
2016
|
42
|
The National Institute of Technology,
Science Education and Research (Amendment) Act, 2016.
|
|
2016
|
45
|
The Central Agricultural University
(Amendment) Act, 2016.
|
|
2016
|
48
|
The Taxation Laws (Second Amendment)
Act, 2016.
|
|
2017
|
19
|
The National Institute of Technology,
Science Education and Research (Amendment) Act, 2017.
|
|
2017
|
21
|
The Collection of Statistics
(Amendment) Act, 2017.
|
|
2017
|
25
|
The Indian Institutes of Information
Technology (Amendment) Act, 2017.
|
THE SECOND SCHEDULE
(See section 3)
Amendments
|
Year
|
Act No.
|
Short title
|
Amendments
|
|
1
|
2
|
3
|
4
|
|
1961
|
43
|
The Income-tax Act, 1961
|
In section 54GA, in the Explanation
to sub-section (1), in clause (a), after the word, brackets, letters
"clause (za)", the words and figure "of section 2" shall
be inserted.
|
|
2017
|
33
|
The Indian Institutes of Management
Act, 2017
|
(i) in section 3, in clause (f), for
the words "Director", means', the words "Director" means'
shall be substituted;
(ii) in section 36, in sub-section
(1), for the word "Ordinance", the word "Ordinances"
shall be substituted.
|