Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Universities (Amendment) Act, 2015 8 OF 2015 [26 March 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 12 of Mah. XXXV of 1994 3. Repeal of Mah. Ord. IV of 2015 and saving Maharashtra Universities (Amendment) Act, 2015 8 OF 2015 [26 March 2015] 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 circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Universities Act, 1994, for the purposes hereinafter appearing; and, therefore, promulgated the Maharashtra Universities (Amendment) Ordinance, 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 Universities (Amendment) Act, 2015. (2) It shall be deemed to have come into force on the 4th March 2015. 2. Amendment of section 12 of Mah. XXXV of 1994 :- I n section 12 of the Maharashtra Universities Act, 1994, (hereinafter referred to as " the principal Act ") in sub-section (7), for the words " a term of not exceeding twelve months " the words " a term of not exceeding eighteen months " shall be substituted. 3. Repeal of Mah. Ord. IV of 2015 and saving :- (1) The Maharashtra Universities (Amendment) Ordinance, 2015 is hereby repealed.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 principal Act, 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 principal Act.