UNIVERSITY OF BIKANER (CHANGE OF NAME) ACT, 2009

Preamble - UNIVERSITY OF BIKANER (CHANGE OF NAME) ACT, 2009

THE UNIVERSITY OF BIKANER (CHANGE OF NAME) ACT, 2009

[Act No. 01 of 2009]

[31st January, 2009]

PREAMBLE

An Act to change the name of the University of Bikaner and to make certain amendments in the University of Bikaner Act, 2003.

Now, therefore, be it enacted by the Rajasthan State Legislature in the Fifty-ninth Year of the Republic of India, as follows:-

 

Section 1 - Short title and commencement

(1)     This Act may be called the University of Bikaner (Change of Name) Act, 2009.

 

(2)     It shall be deemed to have come into force on and from 2nd October, 2008.

 

Section 2 - Change of name of the University of Bikaner

(1)     The name of the University of Bikaner incorporated under the University of Bikaner Act, 2003 (Act No. 13 of 2003), hereinafter referred to as the principal Act, shall, as from the date of commencement of this Act, be "The Maharaja Ganga Singh University, Bikaner".

 

(2)     Any reference to the University of Bikaner in any law for the time being in force or in any indenture, instrument, or other documents shall be read and construed as a reference to that University under its name as altered by this Act.

 

(3)     Nothing in this Act shall affect the continuity of the corporate status of the said University.

 

Section 3 - Amendment

(1)     As from the date of commencement of this Act, the principal Act shall stand amended to the extent and in the manner specified in the schedule.

 

(2)     The provisions of sub-section (1) shall be without prejudice to the generality of the provisions of section 2.

 

Section 4 - Citation of the principal Act

The principal Act may be cited as the Maharaja Ganga Singh University, Bikaner Act, 2003.

 

Section 5 - Repeal and savings

(1)     The University of Bikaner (Change of Name) Ordinance, 2008 (Ordinance No. 11 of 2008) is hereby repealed.

 

(2)     Notwithstanding such repeal, all things done, actions taken or orders made under the principal Act as amendment by the said Ordinance shall be deemed to have been done, taken or made under the principal Act as amended by this Act.

 

Schedule - SCHEDULE

THE SCHEDULE

(See section 3)

Section 1.-- In sub-section (1), for the existing expression "The University of Bikaner Act", the expression "The Maharaja Ganga Singh University, Bikaner Act" shall be substituted.

Section 2.-- For clause (1), the following clause shall be substituted, namely:-

"(1) "University" means The Maharaja Ganga Singh University, Bikaner".

Section 3.-- In sub-section (1), for the existing expression "The University of Bikaner", the expression "The Maharaja Ganga Singh University, Bikaner" shall be substituted.