SRINAGAR AND JAMMU CLUSTER UNIVERSITIES (AMENDMENT) ACT,
2018 THE SRINAGAR AND JAMMU CLUSTER UNIVERSITIES (AMENDMENT) ACT, 2018 [Act No. 17 of 2018] [13th September, 2018] An Act to amend the Srinagar and Jammu Cluster Universities Act,
2016. In exercise of the powers
vested under Proclamation No. P-1/18 of 2018 dated 20th June, 2018, the
Governor is pleased to enact as follows:-- (1)
This Act may be called the Srinagar and Jammu Cluster Universities
(Amendment) Act, 2018. (2)
It shall come into force from the date of its publication in the
Government Gazette. In section 10 of the
Srinagar and Jammu Cluster Universities Act, 2016, in sub-section (1), for the
words, "Chief Minister of the State", the words, "Chief Minister
of the State or the Governor, when Proclamation under section 92 of the
Constitution of Jammu and Kashmir or Article 356 of the Constitution of India,
as applicable to the State, is in operation" shall be substituted.
Preamble - SRINAGAR AND JAMMU CLUSTER UNIVERSITIES (AMENDMENT)
ACT, 2018PREAMBLE