Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com National Academy Of Legal Studies And Research University (Amendment) Act, 2010 6 of 2010 [12 February 2010] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 5-A. Act 34 Of 1998 3. Repeal Of Ordinances Of 2010 National Academy Of Legal Studies And Research University (Amendment) Act, 2010 6 of 2010 [12 February 2010] A BILL FURTHER TO AMEND THE NATIONAL ACADEMY OF LEGAL STUDIES AND RESEARCH UNIVERSITY ACT, 1998. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty first Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the National Academy of Legal Studies and Research University (Amendment) Act, 2010. (2) It shall be deemed to have come into force on and from the 4th February, 2010. 2. Insertion Of New Section 5-A. Act 34 Of 1998 :- In the National Academy of Legal studies and Research University Act, 1998 after section 5 the following section shall be inserted namely,- 5-A. "Reservation of seats for admission of the students into the courses.--There shall be reservation of seats in the courses in favour of Scheduled Castes, Scheduled Tribes, Physically challenged persons, Women and resident students of Andhra Pradesh as may be prescribed. However, the reservations to the resident students shall be to the candidates who passed qualifying examination in the educational institutions in the State and Common Law Admission Test (CLAT) and to the extent of twenty percent of the sanctioned intake of courses in the University. 3. Repeal Of Ordinances Of 2010 :- The National Academy of Legal Studies and Research University (Amendment) Ordinance, 2010 is hereby repealed.