The Apg (Alakh Prakash Goyal) Shimla University Establishment And Regulation Amendment Act, 2024

[9 of 2025]

[27th January 2025]

PREAMBLE

AN ACT further to amend the APG (Alakh Prakash Goyal) Shimla University Establishment and Regulation Act, 2012 (Act No. 20 of 2013).

BE it enacted by the Legislative Assembly of Himachal Pradesh in the Seventy-fifth Year of the Republic of India as follows:-

Section 1. Short title.

This Act may be called the APG (Alakh Prakash Goyal) Shimla University Establishment and Regulation Amendment Act, 2024.

Section 2. Amendment of section 38.

In section 38 of the APG (Alakh Prakash Goyal) Shimla University Establishment and Regulation Act, 2012 (hereinafter referred to as the "principal Act"), for sub-section (2), the following shall be substituted, namely:-

"(2) Copies of annual report prepared under sub-section (1) shall also be presented to the Regulatory Commission and the Government. The Government shall cause such report to be laid before the Legislative Assembly."

Section 3. Amendment of section 39.

In section 39 of the principal Act, in sub-section (4), at the end, the words and sign "The Government shall cause such accounts and balance sheet to be laid before the Legislative Assembly." shall be added.