Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka State Universities (Amendment) Act, 2005 02 of 2005 [16 February 2005] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 5 4. Repeal And Savings Karnataka State Universities (Amendment) Act, 2005 02 of 2005 [16 February 2005] An Act further to amend the Karnataka State Universities Act, 2000. Whereas, it is expedient further to amend the Karnataka State Universities Act, 2000 (Karnataka Act 29 of 2001) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty sixth year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka State Universities (Amendment) Act, 2005. (2) It shall be deemed to have come into force with effect from the d a t e of commencement of the Karnataka State Universities (Amendment) Act, 2004 (Karnataka Act No. 10 of 2004). 2. Amendment Of Section 3 :- In section 3 of the Karnataka State Universities Act, 2000 (Karnataka Act 29 of 2001) (hereinafter referred to as the principal Act),- (1) In sub-section (1), in clause (a), for the words "and Kanakapura and Hoskote taluks in Bangalore Rural District", the words "Bangalore Rural and Kolar" shall be substituted. (2) In sub-section (1B), for the words "the districts of Tumkur, Kolar and Bangalore Rural District excluding Kanakapura and Hosklote taluks", the words "the Tumkur district" shall be substituted. 3. Amendment Of Section 5 :- In section 5 of the principal Act, in sub-section (3), for the words "Kolar, Tumkur and Bangalore Rural Districts excluding Kanakapura and Hoskote Taluks", the words "Tumkur District" shall be substituted. 4. Repeal And Savings :- (1) The Karnataka State Universities (Amendment) Ordinance, 2004 (Karnataka Ordinance No. 1 of 2004) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action 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.