Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Patna University (Amendment) Act, 2006 3 of 2006 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 64 Of Act 3. Savings Patna University (Amendment) Act, 2006 3 of 2006 An Act to amend the Patna University Act, 1976 (Bihar Act 24 of 1976) Be it enacted by the Legislature of the State of Bihar in the fifty seventh year of the Republic of India as follows:- 1. Assented by Governor of Bihar on 31.3.2006 Published in Bihar Gazette (Ex. Ord.) on 31.3.2006. 1. Short Title And Commencement :- (1) This Act may be called the Patna University (Amendment) Act, 2006 (2) It shall come into force at once. 2. Amendment Of Section 64 Of Act :- Clause (a) of Section 64 of The Patna University Act, 1976 (Bihar Act 24 of 1976) shall be substituted by the following "(a) Notwithstanding anything to the contrary contained in any Act, Rules Regulation, Statutes or Ordinance, the date of retirement of a teacher employee of the University or of a College shall be the date on which attains the age of sixty two years. The date of retirement of a teacher employee wil be the same which would be decided by the University Grant Commission in future. The date of retirement of non-teaching employee (other than the inferior servant shall be the date on which he attains the age of sixty two years: Provided that the University shall, in no case, extend the period of service of any of the teaching or non-teaching employee after he attains the. age of sixty two years as the case may be: Provided further also that re-appointment of teachers after retirement may be made in appropriate cases up to the age of sixty five years in the manner laid down in the Statutes made in this behalf in accordance with the guidelines of the University Grants Commission." 3. Savings :- Notwithstanding amendment in Section 64 (a) of The Bihar Act 24 of 1976, anything already done or any action taken under old Section 64(a) shall not be called in question and further shall not be open to scrutiny in pursuance of amendment in Section 64 (a) of The Bihar Act 24 of 1976.