Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Doctor Ram Manohar Lohiya Rashtriya Vidhi Sansthan Uttar Pradesh (Sanshodhan) Adhiniyam, 2006 26 of 2006 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 9 Of U.P. Act No. 28 Of 2005 3. Amendment Of Section 14 4. Repeal And Saving Doctor Ram Manohar Lohiya Rashtriya Vidhi Sansthan Uttar Pradesh (Sanshodhan) Adhiniyam, 2006 26 of 2006 An Act further to amend the 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 September 15, 2006 and published in the U.P. Gazette, Extra, Part 1, Section (Ka), dated 18th September, 2006, pp. 2-3 1. Short Title And Commencement :- (1) This Act may be called the Doctor Ram Manohar Lohiya Rashtriya Vidhi Sansthan Uttar Pradesh (Sanshodhan) Adhiniyam, 2006. (2) It shall be deemed to have come into force on July 14, 2006. 2. Amendment Of Section 9 Of U.P. Act No. 28 Of 2005 :- I n Section 9 of Doctor Ram Manohar Lohiya Rashtriya Vidhi Sansthan Uttar Pradesh Adhiniyam, 2005, hereinafter to as the principal Act, in sub-section (1) after clause (v) appearing under the heading I-Ex-officio Members the following clause shall be inserted, namely:-- "(v-a) The Chairman, Bar Council of India.". 3. Amendment Of Section 14 :- In Section 14 of the principal Act, in sub-section (1) after clause (ii), the following clause shall be inserted, namely:-- "(ii-a) The Chairman, Bar Council of India or his nominee.". 4. Repeal And Saving :- (1) Doctor Ram Manohar Lohiya Rashtriya Vidhi Sansthan Uttar Pradesh (Sanshodhan) Adhyadesh, 2006 (U.P. Ordinance No. 5 of 2006) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at all material times.