Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra University Of Health Sciences (Amendment) Act, 2010 17 of 2010 [20 July 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 14 Of Mah. X Of 1999 3. Repeal Of Mah. Ord. Vi Of 2010 And Saving Maharashtra University Of Health Sciences (Amendment) Act, 2010 17 of 2010 [20 July 2010] In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra University of Health Sciences (Amendment Act, 2010 (Mah. Act No. XVTI of 2010), is hereby published under the authority of the Governor. By order and in the name of the Governor of Maharashtra, H. B. Patel, Secretary to Government, Law and Judiciary Department. (First published, after having received the assent of the Governor, in the Maharashtra Government Gazette on the 20th July 2010.) An Act further to amend the Maharashtra University of Health Sciences Act, 1998 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 f take immediate action further to amend the Maharashtra University of Health Sciences Act, 1998, for the purposes hereinafter appearing; and, therefore, promulgated the Maharashtra University of Health Sciences (Amendment) Ordinance, 2010, on the 30th June 2010; And whereas it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Sixty-first Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra University of Health Sciences (Amendment) Act, 2010. (2) It shall be deemed to have come into force on the 30th June 2010. 2. Amendment Of Section 14 Of Mah. X Of 1999 :- In section 14 of the Maharashtra University of Health Sciences Act, 1998 (hereinafter referred to as " the principal Act".), in sub- section (7), for the words " a term not exceeding six months " the words " a term not exceeding twelve months " shall be substituted. 3. Repeal Of Mah. Ord. Vi Of 2010 And Saving :- (1) The Maharashtra University of Health Sciences (Amendment) Ordinance, 2010, is hereby repealed.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 or taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.