LexThe University of Nalanda (Repeal) Act 2010
Bihar · state statute
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[Bihar Act 26, 2010]
University of Nalanda (Repeal) Act 2010
AN
ACT
Preample :—To repeal University of Nalanda Act 2007.
Government of India intends to establish Nalanda U niversity through a Central
Act . This University shall take place of the Unive rsity of Nalanda established through
University of Nalanda Act 2007. State Government is in agreement with it. Central
Cabinet has agreed to let the Nalanda University Ac t 2010 to be tabled in the Monsoon
Session of the Parliament on the condition that the State Government repeals University
of Nalanda Act 2007. In this way,before the Parliam ent enacts on this subject , It is
necessary that the University of Nalanda Act 2007 a s enacted by the Government of
Bihar be repealed .
N
OW THEREFORE , be it enacted by the Legislature of the State of Bihar, in the
Sixty First Year of the Republic of India as follows:-
1. Short title ,extent and Commencement — (1) This Act may be called University
of Nalanda (Repeal) Act 2010.
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force at once.
2. Repeal and savings —(1) University of Nalanda Act, 2007 is hereby repealed.
(2) Notwithstanding such repeal, any action, proce eding or anything initiated in
exercise of the power conferred by or under the Act repealed under the sub section (1)
shall continue to bevalid until the Central Government enacts the Act.
By order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
Secretary.
————
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/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 637-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
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