PATNA UNIVERSITY (AMENDMENT) ACT, 1966

Preamble - PATNA UNIVERSITY (AMENDMENT) ACT, 1966

THE PATNA UNIVERSITY (AMENDMENT) ACT, 1966

[Act No. 10 of 1966]

PREAMBLE

An Act To Amend The Patna University Act, 1961.

Be it enacted by the Legislature of the State of Bihar in the seventeenth Year of the Republic of India as follows:-

Section 1 - Short title and commencement.--

(1)     This Act may be called the Patna University (Amendment) Act, 1966.

(2)         It shall come into force at once.

Section 2 - Substitution of new section for section 5 of Bihar Act III of 1962.--

For section 5 of the Patna University Act, 1961 (Bihar Act III of 1962), the following section shall be substituted and shall be deemed to have been substituted with effect from the 16th July 1965, namely:-

"5. Territorial jurisdiction of the university.-

Save as otherwise provided in this Act, the territorial jurisdiction of the university shall extend to the local areas within the Patna Municipal Corporation bounded by the river Ganga on the north, the main railway lines on the south, the Patna-Digha Railway lines from Patna Junction to the railway crossing on the Bailey Road and thereafter the Boring Canal Road on the west and a straight line on the east joining the B.N.R. Training College and mile post number 337 on the main railway line; and no educational institution beyond the said territorial jurisdiction shall form part of or be admitted to the privileges of the university; and no educational institution within those limits shall similarly form part of or be recognised by or seek admission to any privileges of any other university incorporated by law in India, and any such recognition granted by any such other university to any such institution within those limits prior to the commencement of this Act shall be deemed to be withdrawn on the commencement of this Act:

Provided that nothing in this section shall affect the provisions of the Kameshwar Singh Darbhanga Sanskrit Vishwa-vidyalaya Act, 1960 (Bihar Act VI of 1960)".