Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Universities (Second Amendment) Act, 2015 44 of 2015 [31 December 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 82 of Mah. XXXV of 1994 3. Repeal of Mah. Ord. XX of 2015 and saving Maharashtra Universities (Second Amendment) Act, 2015 44 of 2015 [31 December 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 (Second Amendment) Ordinance, 2015 on the 30th October 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 (Second Amendment) Act, 2015. (2) It shall be deemed to have come into force on the 30th October 2015. 2. Amendment of section 82 of Mah. XXXV of 1994 :- In section 82 of the Maharashtra Universities Act,1994 (hereinafter referred to as " the principal Act "), to sub-section (3), the following proviso shall be added, namely :- " Provided that, the management seeking permission to open a new college or institution of higher learning from the academic year 2016-2017 shall apply in the prescribed form to the Registrar of the University on or before the 31st December 2015.". 3. Repeal of Mah. Ord. XX of 2015 and saving :- (1) The Maharashtra Universities (Second Amendment) Ordinance, 2015, is hereby repealed.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, as amended by this Act.