NATIONAL LAW SCHOOL OF INDIA (AMENDMENT) ACT, 2011

Preamble - THE NATIONAL LAW SCHOOL OF INDIA (AMENDMENT) ACT, 2011

THE NATIONAL LAW SCHOOL OF INDIA (AMENDMENT) ACT, 2011

[Act No. 19 of 2011]

[02nd April, 2011]

PREAMBLE

An Act further 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 sixty first 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, 2011.

 

(2)     It shall come into force at once.

Section 2 - Amendment of section 2

In the National Law School of India Act, 1986 (Karnataka Act 22 of 1986) (hereinafter referred to as the Principal Act), in section 2, for clause (13) the following shall be substituted, namely:-"(13) "visitor" means the visitor of the school".

Section 3 - Amendment of section 7

In section 7 of the principal Act, in sub-section(1) including the proviso, the following shall be substituted, namely:-

? (1) The Chief Justice of India or his nominee who is a sitting Judge of the Supreme Court shall be the visitor of the School.?

Section 4 - Substitution of the word "chancellor"

For the word "chancellor" wherever they occur in the Principal Act, the word "visitor" shall be substituted.