Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Non-Government Educational Institutions (Amendment) Bill, 2011 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 7, Rajasthan Act No. 19 Of 1992 3. Repeal And Savings Rajasthan Non-Government Educational Institutions (Amendment) Bill, 2011 A Bill further to amend the Rajasthan Non-Government Educational Institutions Act,1989. Be it enacted by the Rajasthan State Legislature in the Sixty-second Year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Rajasthan Non-Government Educational Institutions (Amendment) Act, 2011. (2) It shall be deemed to have come into force on and from 31 st January, 2011. 2. Amendment Of Section 7, Rajasthan Act No. 19 Of 1992 :- For the existing sub-section (1) of section 7 of the Rajasthan Non- Government Educational Institutions Act, 1989 (Act No.19 of 1992), the following shall be substituted, namely:- "(1) No aid shall be claimed by an institution as a matter of right and an aid granted under the provisions of this Act or the rules made thereunder may be stopped by the State Government at any time.". 3. Repeal And Savings :- (1) The Rajasthan NonGovernment Educational Institutions (Amendment) Ordinance, 2011 (Ordinance No. 01 of 2011) is hereby repealed. (2) Notwithstanding such repeal, all actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been taken or made under the principal Act as amended by this Act.