Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra University Of Health Sciences (Second Amendment) Act, 2010 35 of 2010 [31 December 2010] CONTENTS 1. Short title and commencement 2. Insertion of section 22A in Mah. X of 1999 3. Amendment of section 85 of Mah. X of 1999 4. Amendment of section 86 of Mah. X of 1999 5. Substitution of section 94 of Mah. X of 1999 6. Repeal of Mah. Ord. XIV of 2010 and saving Maharashtra University Of Health Sciences (Second Amendment) Act, 2010 35 of 2010 [31 December 2010] PREAMBLE An Act further to amend the Maharashtra University of Health Sciences Act, 1998. WHEREAS both Houses of the State Legislature were in not in session; A N D WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashra University of Health Sciences Act, 1998 (Mah. X of 1999), for the purposes hereinafter appearing; and therefore promulgated the Maharashtra University of Health Sciences (Second Amendment) Ordinance, 2010 (Mah. Ord. XIV of 2010) on the 5th October 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 (Second Amendment) Act, 2010. (2) It shall be deemed to have come into force on the 5th October 2010. 2. Insertion of section 22A in Mah. X of 1999 :- After section 22 of the Maharashtra University of Health Sciences A ct, 1998 (Mah. X of 1999) (hereinafter referred to as "the Principal Act"), the following section shall be inserted, namely:--- "22A. Power of Government to specify eligibility conditions for being member of any authority of University:-- Notwithstanding anything contained in any other provisions of this Act, the Government may, in consultation with the Chancellor, by an order published in the Official Gazette, specify the eligibility conditions for being elected or nominated as a member of any authority of the University.". 3. Amendment of section 85 of Mah. X of 1999 :- I n section 85 of the principal Act; after subsection (2), the following sub-section shall be inserted, namely:--- "(2A) The Government shall cause, the audited annual accounts of the University, received by it, to be laid before each House of the State Legislature.". 4. Amendment of section 86 of Mah. X of 1999 :- Section 86 of the principal Act shall be renumbered a sub-section (1) thereof"; and after sub-section (1) as so re-numbered, the following subsection shall be added, namely:--- "(2) The Government shall cause the annual report of the University, received by it, to be laid before each House of the State Legislature.". 5. Substitution of section 94 of Mah. X of 1999 :- For section 94 of the principal Act, the following section shall be substituted namely:--- "94. Admission of students to privileges of University:-- Notwithstanding anything contained in this Act, Statutes; Ordinances, Regulations or Rules, any student who immediately prior to the date of commencement of this Act and on the date of commencement of the Maharashtra University of Health Sciences (Second Amendment) Act, 2010 (Mah. XXXV of 2010) was studying for a degree in Health Sciences in any of the Universities specified in the Schedule to this Act, shall be deemed to be the student of the University.". 6. Repeal of Mah. Ord. XIV of 2010 and saving :- (1) The Maharashtra University of Health Sciences (Second Amendment) Ordinance, 2010 (Mah. Ord. XIV of 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.