Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Calicut University (Amendment) Act, 2013 19 OF 2013 CONTENTS 1. Short title and commencement 2. Amendment of section 7 3. Validation 4. Repeal and saving Calicut University (Amendment) Act, 2013 19 OF 2013 An Act further to amend the Calicut University Act, 1975. Preamble-WhEreas, it is expedient further to amend the Calicut University Act, 1975 for the purposes hereinafter appearing; Be it enacted in the Sixty-fourth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Calicut University (Amendment) Act, 2013. (2) It shall be deemed to have come into force on the 22nd day of September, 2012. 2. Amendment of section 7 :- In the Calicut University Act, 1975 (5 of 1975) (hereinafter referred to as the principal Act), in the proviso to clause (b) of sub-section (4) of section 7, for the words "one year" the words "two years" shall be substituted. 3. Validation :- Notwithstanding the expiry of the term of the Syndicate, nominated by the Chancellor as per notification No. ELEC 2/2011 dated the 22nd September 2011, under clause (b) of sub-section (4) of section 7 of the principal Act, anything done or any action taken on or after the 22nd day of September, 2012 to the date of publication of the Calicut University (Amendment) Ordinance, 2012 (55 of 2012) in the Gazette shall be deemed to have been validly done or taken under the provisions of the principal Act as amended by this Act. 4. Repeal and saving :- (1) The Calicut University (Amendment) Ordinance, 2013 (30 of 2013) is hereby repealed. (2) Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.