The Arni University (Establishment And Regulation) Amendment Act, 2024

[27 of 2025]

[13th February 2025]

PREAMBLE

AN ACT further to amend the Arni University (Establishment and Regulation) Act, 2009 (Act No. 23 of 2009).

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 Arni University (Establishment and Regulation) Amendment Act, 2024.

Section 2. Amendment of section 38.

In section 38 of the Arni University (Establishment and Regulation) Act, 2009 (hereinafter referred to as the "principal Act") for sub-section (2), the following shall be substituted, namely:-

"(2) Copies of the 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.