Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra National Law University (Amendment) Act, 2015 45 of 2015 [31 December 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 28 of Mah. VI of 2014 3. Repeal of Mah. Ord. XXI of 2015 and saving Maharashtra National Law University (Amendment) Act, 2015 45 of 2015 [31 December 2015] An Act to amend the Maharashtra National Law University Act, 2014. 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 to amend the Maharashtra National Law University Act, 2014 for the purposes hereinafter appearing ; and, therefore, promulgated the Maharashtra National Law University (Amendment) Ordinance, 2015 on the 10th November 2015 ; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Sixty-sixth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Maharashtra National Law University (Amendment) Act, 2015. ( 2 ) It shall be deemed to have come into force on the 10th November 2015. 2. Amendment of section 28 of Mah. VI of 2014 :- In section 28 of the Maharashtra National Law University Act, 2014 (hereinafter referred to as "the principal Act"), for subsection (3), the following sub-section shall be substituted, namely :- "(3)(a) The Vice-Chancellor shall be a person who is,- (i) an academician; and (ii) either professor of law in a college on a post approved by a university or the professor of law in a university. (b) The Vice-Chancellor shall hold office for a term of five years, which shall be renewable for the term of five years, by a resolution to that effect by the Executive Council or till he attains the age of sixtyfive years, whichever is earlier. ( c ) Notwithstanding anything contained in clause (b), the ViceChancellor shall continue to hold the office till his successor enters upon the office. Explanation.-For the purposes of this sub-section the term university shall have the same meaning as assigned to it in clause (f) of section 2 of the University Grants Commission Act, 1956.". 3. Repeal of Mah. Ord. XXI of 2015 and saving :- (1) The Maharashtra National Law University (Amendment) Ordinance, 2015, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provisions of the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.