Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bhavnagar University (Amendment) Act, 2012 1 OF 2012 [15 March 2012] CONTENTS 1. Short title 2. Amendment of long title of Guj. 26 of 1978 3. Amendment of section 1 of Guj.26 of 1978 4. Amendment of section 2 of Guj.26 of 1978 5. Amendment of section 3 of Guj.26 of 1978 6. Insertion of new section in Guj.26 of 1978 Bhavnagar University (Amendment) Act, 2012 1 OF 2012 [15 March 2012] AN ACT further to amend the Bhavnagar University Act, 1978. It is hereby enacted in the Sixty-third Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Bhavnagar University (Amendment) Act, 2012. 2. Amendment of long title of Guj. 26 of 1978 :- In the Bhavnagar University Act, 1978 (hereinafter referred to as "the principal Act"), in the long title, for the words "Bhavnagar University", the words "Maharaja Krishnakumarsinhji Bhavnagar University" shall be substituted. 3. Amendment of section 1 of Guj.26 of 1978 :- In the principal Act, in section 1, in sub-section (1), for the words and figures "the Bhavnagar University Act, 1978", the words and figures "the Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978" shall be substituted. 4. Amendment of section 2 of Guj.26 of 1978 :- In the principal Act, in section 2, in clause (16), for the words "the Bhavnagar University", the words "Maharaja Krishnakumarsinhji Bhavnagar University" shall be substituted. 5. Amendment of section 3 of Guj.26 of 1978 :- In the principal Act, in section 3, in sub-section (1), for the words " T h e Bhavnagar University", the words "Maharaja Krishnakumarsinhji Bhavnagar University" shall be substituted. 6. Insertion of new section in Guj.26 of 1978 :- In the principal Act, after section 68, the following new section shall be inserted, namely :- "68A. Construction of reference to the Bhavnagar University Act, 1978 and the Bhavnagar University in existing laws, instruments, etc. (1) As from the commencement of the Bhavnagar University (Amendment) Act, 2012 (hereinafter referred to as "the said Act"), any reference in any existing law or instalment or document- (i) to the expression "the Bhavnagar University Act, 1978" shall be construed as if it were a reference to "the Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978", and (ii) to the expression "The Bhavnagar University" shall be construed as if it were a reference to "Maharaja Krishnakumarsinhji Bhavnagar University". (2) Any act done by, or any suit or other proceeding filed by or against the Bhavnagar University before the commencement of the said Act shall be deemed to have been done or, as the case may be, filed by or against Maharaja Krishnakumarsinhji Bhavnagar University. Explanation:- For the purpose of this section "existing law" means any enactment of a Legislature or any other competent authority in relation to matters specified in List II and List III in the Seventh Schedule to the Constitution of India as in force in any part of the State of Gujarat immediately before the commencement of the said Act and includes any statute, ordinance, rule, bye-law, regulation, order, notification, scheme, form or other instrument having the force of law made, prescribed or issued under any such enactment.".