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Sections
Section 1 - Short title and commencement
NATIONAL LAW SCHOOL OF INDIA
(AMENDMENT) ACT, 1992
Preamble - NATIONAL LAW SCHOOL OF INDIA (AMENDMENT) ACT, 1992
[1]THE NATIONAL LAW SCHOOL OF INDIA (AMENDMENT) ACT, 1992
[Act No. 03 of 1993]
[01st February, 1993]
PREAMBLE
An Act to amend
the National Law School of India Act, 1986.
Whereas, it is
expedient to amend the National Law School of India Act, 1986 (Karnataka Act 22
of 1986) for the purposes hereinafter appearing;
Be it enacted by
the Karnataka State Legislature in the Forty-third Year of the Republic of
India as follows.--
Section 1 - Short title and commencement
(1)
This Act may be called the National Law School of India
(Amendment) Act, 1992.
(2)
The provisions of Section 4 shall come into force at once
and the rest of the provisions shall be deemed to have come into force on the
Fourteenth day of May, 1992.
Section 2 - Amendment of Section 9
In sub-section (1)
of Section 9 of the National Law School of India Act, 1986 (Karnataka Act 22 of
1986) (hereinafter referred to as the principal Act), for the words
"supreme authority" the words "Chief Advisory Body" shall
be substituted.
Section 3 - Amendment of the Schedule
In the Schedule to
the principal Act, for clause 5, the following shall be substituted, namely.--
"5. Powers of
the General Council.--
The General
Council shall have the following powers namely.--
(1)
To review from time to time the broad policies and
programme of the School and suggest measures for the improvement and
development of the School.
(2)
To consider and pass the resolution on the Annual Report,
financial estimates and the audit reports on such accounts.
(3)
To perform such other functions as it may deem necessary
for the efficient functioning and administration of the School".
Section 4 - Repeal and savings
(1)
The National Law School of India (Amendment) (No. 2)
Ordinance, 1992 (Karnataka Ordinance No. 9 of 1992) is hereby repealed.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 principal Act, as amended by this Act.