Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Doctor Ram Manohar Lohiya Rashtriya Vidhi Sansthan Uttar Pradesh (Dwitiya Sanshodhan) Adhiniyam, 2006 35 of 2006 CONTENTS 1. Short Title 2. General Amendment In U.P. Act No. 28 Of 2005 3. Amendment Of Section 5 4. Amendment Of Section 12 5. Amendment Of Section 16 6. Amendment Of Section 18 7. Amendment Of Section 21 8. Amendment Of Section 25 9. Amendment Of Section 27 Doctor Ram Manohar Lohiya Rashtriya Vidhi Sansthan Uttar Pradesh (Dwitiya Sanshodhan) Adhiniyam, 2006 35 of 2006 An Act further to amend Doctor Ram Manohar Lohiya Rashtriya Vidhi Sansthan Uttar Pradesh Adhiniyam, 2005 It is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:-- 1. Received the assent of the Governor on November 16, 2006 and published in the U.P. Gazette, Extra, Part 1, Section (Ka), dated 17th November, 2006, pp. 3-4 1. Short Title :- This Act may be called Doctor Ram Manohar Lohiya Rashtriya Vidhi Sansthan Uttar Pradesh (Dwitiya Sanshodhan) Adhiniyam, 2006. 2. General Amendment In U.P. Act No. 28 Of 2005 :- I n Doctor Ram Manohar Lohiya Rashtriya Vidhi Sansthan Uttar Pradesh Adhiniyam, 2005, hereinafter referred to as the principal Act, for the words "Rashtriya Vidhi Sansthan Uttar Pradesh Adhiniyam" "Rashtriya Vidhi Sansthan" and "Sansthan" wherever occurring including heading, marginal headings, short title and definitions the words "National Law University Uttar Pradesh Act", "National Law University" and "University" shall respectively be substituted. 3. Amendment Of Section 5 :- In Section 5 of the principal Act, in clause (xiv) for the words "readership", the words "Associate/Assistant Professorship" shall be substituted. 4. Amendment Of Section 12 :- In Section 12 of the principal Act, in sub-section (1) for the words "at least fifteen days notice", the words "at least ten days notice" shall be substituted. 5. Amendment Of Section 16 :- In Section 16 of the principal Act, in clause (ii) for the words "constituted by regulations for the purpose", the words "constituted under Section 25 in such manner as may be prescribed", shall be substituted. 6. Amendment Of Section 18 :- In Section 18 of the principal Act, in sub-section (1) for the words "fifteen days notice", the words "ten days notice" shall be substituted. 7. Amendment Of Section 21 :- In Section 21 of the principal Act, in sub-section (1), in clause (vii) for the words "the Readers and Lecturers of the Sansthan", the words "the Associate Professors/Assistant Professors and Lecturers of the University" shall be substituted. 8. Amendment Of Section 25 :- In Section 25 of the principal Act, in sub-section (2), in clause (iii) (b) for the words "in the field of Sansthans administration", the words "in the field of the administration of this University" shall be substituted. 9. Amendment Of Section 27 :- In Section 27 of the principal Act,-- (a) in sub-section (1) for the words "from amongst persons", the words "from amongst eminent academicians or educationist or professors of eminence in the field of law" shall be substituted. (b) In sub-section (4) the words "are till he/she completes the age of sixty-five years, whichever is earlier" shall be omitted.