[14
OF 2025] [01st
January 2025] An Act further to amend the
Maharashtra Public Universities Act, 2016. WHEREAS both Houses of the
State Legislature were not in session; AND WHEREAS the Governor of
Maharashtra was satisfied that circumstances existed which rendered it
necessary for him to take immediate action further to amend the Maharashtra
Public Universities Act, 2016, for the purposes hereinafter appearing ; and,
therefore, promulgated the Maharashtra Public Universities (Amendment)
Ordinance, 2024 on the 15th October 2024 ; AND WHEREAS it is expedient
to replace the said Ordinance by an Act of the State Legislature ; it is hereby
enacted in the Seventy-fifth Year of the Republic of India as follows. (1)
This Act may be called the Maharashtra Public
Universities (Second Amendment) Act, 2024. (2)
It shall be deemed to have come into force on
the 15th October 2024. In section 3 of the
Maharashtra Public Universities Act, 2016 (hereinafter referred to as "the
principal Act") 2016, in sub-section (6), in clause (b), for sub-clause
(i), the following sub-clause shall be substituted, namely. "
(i) constitute a cluster university comprising of cluster of colleges or
institutions, fulfilling such norms or criteria and complying such terms and
conditions as laid down by the Central Government or the State Government or
the University Grants Commission, from time to time, and shall specify therein
the lead college or institution and constituent colleges or institutions of
such university ;". (1)
The Maharashtra Public Universities
(Amendment) Ordinance, 2024,is hereby repealed. (2)
Notwithstanding such repeal, anything done or
any action taken (including any notification or order issued) under the
corresponding provisions of the principal Act, as amended by the said
Ordinance, shall be deemed to have been done, taken or, as the case may be,
issued under the corresponding provisions of the principal Act, as amended by
this Act.The Maharashtra Public Universities (Second Amendment) Act, 2024
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