The Maharashtra National Law University (Amendment) Act, 2023

 

[45 OF 2023]

[03rd October 2023]

An Act further to amend the Maharashtra National Law University Act, 2014.

WHEREAS it is expedient further to amend the Maharashtra National Law University Act, 2014 for the purposes hereinafter appearing ;

it is hereby enacted in the Seventy-fourth Year of the Republic of India, as follows :-

Section - 1. Short title

This Act may be called the Maharashtra National Law University (Amendment) Act, 2023.

Section - 2. Amendment of section 35 of Mah. VI of 2014

In section 35 of the Maharashtra National Law University Act, 2014 (hereinafter referred to as the principal Act), for sub-section (3), the following sub-section shall be substituted, namely :-

" (3) The accounts when audited shall be published by the Executive Council and a copy of the accounts together with the audit report shall be placed before the General Council and also shall be submitted to the State Government within one year of the close of the financial year. The State Government shall cause the audited annual accounts of the university received by it to be laid before both Houses of the State Legislature. .

Section - 3. Amendment of section 37 of Mah. VI of 2014

In section 37 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely :-

(2)   The university shall submit the copies of the annual report along with the resolution of the General Council thereon to the State Government within one year from the conclusion of the academic year. The State Government shall lay the same before both Houses of the State Legislature at their next earliest session.