Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Universities (Amendment) Act, 2011 16 of 2011 [21 April 2011] CONTENTS 1. Short title and commencement 2. Amendment of section 82 of Mah. XXXV of 1994 3. Repeal of Mah. Ord. IV of 2011 and saving Maharashtra Universities (Amendment) Act, 2011 16 of 2011 [21 April 2011] PREAMBLE An Act further to amend the Maharashtra Universities Act, 1994. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that the circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Universities Act, 1994 (Mah. XXXV of 1994) for the purpose hereinafter appearing; and, therefore, promulgated the Maharashtra University (Amendment) Ordinance, 2011 (Mah. Ord. IV of 2011) on the 14th February 2011; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature, it is hereby enacted in the Sixty- second Year of the Republic of India as follows:--- 1. Short title and commencement :- (1) This Act, may be called the Maharashtra Universities (Amendment) Act, 2011. (2) It shall be deemed have come into force on the 14th February 2011. 2. Amendment of section 82 of Mah. XXXV of 1994 :- In section 82 of the Maharashtra Universities Act, 1994 (Mah. XXXV of 1994) (hereinafter referred to as "the principal Act"),-- (a) in sub-section (4), for the words "on or before the last day of December of the year" the words "on or before the first day of May of the year" shall be substituted (b) in sub-section (5), in the second proviso,-- (i) for the words and figures "academic year 2001-2002" the words and figures "academic year 2011-2012" shall be substituted; (ii) for the words and figures "on or before 15th July of the year" the words and figures "on or before 15th June of the year" shall be substituted. 3. Repeal of Mah. Ord. IV of 2011 and saving :- (1) The Maharashtra Universities (Amendment) Ordinance, 2011 (Mah. Ord. IV of 2011) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case maybe, under the corresponding provisions of the principal Act, as amended by this Act.