Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Dr. Babasaheb Ambedkar Technological University And The Maharashtra Universities (Amendment) Act, 2009 1 of 2010 [07 January 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 12 Of Mah. Xxii Of 1989 3. Amendment Of Section 12 Of Mah. Xxxv Of 1994 4. Repeal Of Mah. Ord. Xxii Of 2009 And Saving Dr. Babasaheb Ambedkar Technological University And The Maharashtra Universities (Amendment) Act, 2009 1 of 2010 [07 January 2010] PREAMBLE An Act further to amend the Dr. Babasaheb Ambedkar Technological University Act, 1989 (Mah. XXII of 1989) and the Maharashtra Universities Act, 1994 (Mah. XXXV of 1994). WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed- which rendered it necessary for him to take immediate action further to amend the Dr. Babasaheb Ambedkar Technological University Act, 1989 (Mah. XXII of 1989) and the Maharashtra Universities Act, 1994 (Mah. XXXV of 1994), for the purposes hereinafter appearing; and, therefore, promulgated the D r . Babasaheb Ambedkar Technological University and the Maharashtra Universities (Amendment) Ordinance, 2009 (Mah. Ord. XXII of 2009) on the 31st August 2009; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Sixtieth Year of the Republic of India as follows:-- 1. Short Title And Commencement :- (1) This Act may be called the Dr. Babasaheb Ambedkar Technological University and the Maharashtra Universities (Amendment) Act, 2009. (2) It shall be deemed to have come into force on the 31st August 2009. 2. Amendment Of Section 12 Of Mah. Xxii Of 1989 :- I n section 12 of the Dr. Babasaheb Technological University Act, 1989 (Mah. XXII of 1929), in sub-section (7), for the words "until a period of six months" the words "until a period of twelve months" shall be substituted. 3. Amendment Of Section 12 Of Mah. Xxxv Of 1994 :- In section 12 of the Maharashtra Universities Act, 1994 (Mah. XXXV of 1994), in sub-section (7), for the words "a term not exceeding six months" the words "a term not exceeding twelve months" shall be substituted. 4. Repeal Of Mah. Ord. Xxii Of 2009 And Saving :- (1) The Dr. Babasaheb Ambedkar Technological University and the Maharashtra Universities (Amendment) Ordinance, 2009 (Mah. Ord. XXII of 2009) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the Dr. Babasaheb Ambedkar Technological University Act, 1989 (Mah. XXII of 1989), or, as the case may be, the Maharashtra Universities Act, 1994 (Mah. XXXV of 1994), as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the relevant Act, as amended by this Act.