Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com National University Of Advanced Legal Studies (Amendment) Act, 2008 6 of 2009 CONTENTS 1. Short title and commencement 2. Amendment of preamble 3. Amendment of Section 3 4. Amendment of Section 12 5. Amendment of Section 17 6. Amendment of Section 27 7. Insertion of Section 46A 8. Repeal and Saving National University Of Advanced Legal Studies (Amendment) Act, 2008 6 of 2009 An Act to amend the National University of Advanced Legal Studies Act, 2005. Preamble. -Whereas, it is expedient to amend the National University of Advanced Legal Studies Act, 2005 for the purposes hereinafter appearing; BE it enacted in the Fifty-ninth Year of the Republic of India as follows; - 1. Short title and commencement :- (1) This Act may be called the National University of Advanced Legal Studies (Amendment) Act, 2008. (2) It shall be deemed to have come into force on the 9th day of June, 2008. 2. Amendment of preamble :- In the preamble of the National University of Advanced Legal Studies Act, 2005 (27 of 2005) (hereinafter referred to as the principal Act), the words "on self finance basis" in the last paragraph shall be omitted. 3. Amendment of Section 3 :- In sub-section (1) of Section 3 of the principal Act, the words "Self Financing" shall be omitted. 4. Amendment of Section 12 :- In Section 12 of the principal Act after item (xi), the following items shall be inserted, namely: - "(xia) The Principal Secretary, Finance Department, Government of Kerala; (xib) A member nominated by the Executive Council of the Higher Education Council from among its members;". 5. Amendment of Section 17 :- In sub-section (2) of Section 17 of the principal Act, - (i) in item (vi), after the existing words, the following words shall be added, namely; - "or an officer of the Higher Education Department not below the rank of Joint Secretary to Government nominated by him;"; (ii) in item (vii), after the existing words, the following words shall be added, namely: - "or an officer of the Law Department not below the rank of Joint Secretary to Governement nominated by him;"; (iii) after item (xii), the following items shall be added, namely:- "(xiii) The Principal Secretary to Government, Finance Department or an officer of the Finance Department not below the rank of Joint Secretary to Government nominated by him; (xiv) A member nominated by the Executive Council of the Higher Education Council from among its members; (xv) Two legal experts nominated by the Government, of which one shall be a woman." 6. Amendment of Section 27 :- In sub-section (1) of Section 27 of the principal Act, for clause (a), the following clause shall be substituted, namely: - "(a) One nominee of the Bar Council of Kerala.". 7. Insertion of Section 46A :- After Section 46 of the principal Act, the following Section shall be inserted, namely: - "46A. Power of the Government to give direction. -The Government shall have the power to direct the University to consider the instructions of the Government made from time to time in respect of the determination of the fee and admission of the students to the University: Provided that on such direction the decision of the Executive Council shall be final.". 8. Repeal and Saving :- (1) The National University of Advanced Legal Studies (Amendment) Ordinance, 2008 (21 of 2008) is here by repealed. (2) Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.