The Ayush and Health Sciences University of Chhattisgarh Act, 2008

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Short title, rxt€nt
and commencem€trt
Amendment of
S€ction 2-
Amendment of
S€ction 3-
Amendmerlt
Section I l -
. CHHATTISGARH ACT
(No. I of 2018).
THE AYUSH AND HEALIII SCIENCES UNIVERSITY OF CHHATTISGARH
( AMENDMENT) ACT,2016
An Act further to amend the Ayush and Health Sciences University ofChhattisgarh
Act, 2008 (No. 2l of2008).
Be it enacted by the Chhattisgarh Legislature in the Sixty-seventh Year ofthe Republic of
India, as follows :-
l. (1) ThisAct may be called theAyush and Health Sciences Univemity of Chhattisgarh
(Amendment) Act, 2016.
(2) It extends to the whole State of Chhattisgarh.
(3) It shall come into force from the date ofits publication in the Official Gazette.
2. After clause (k) ofsection 2 ofthe Ayush and Health Sciences University of Chhattisgarh
Act,2008 (No.21 of2008), (hereinafter referred to as rhe PrincipalAct), the following
shall be inserted, namely :-
"(k-l) "Department" means depaxhnent as declared by the University."
3. In sub-section (1) ofSection 3 ofthe Principal Act,-
(D for the words "Al,ush and Health Sciences University of Chlattisgarh", the
words '?andit Deendayal Upadhyay Memorial Health Sciences and Alush
University of Cbhattisgaxh" shall be substituted;
(ii) for the punctuation semi colon ";", the punctuation colon ":" shall be
substituted; and
(iiD below sub-section (1), the following shall be inserted, naiply:-
"Provided that,-
(a) All the instrument, contract, degree, diploma, order, notification signed
in the name ofttre Ayush and Health Sciences University ofChhattisgarb
shall be deemed to be issued in the name ofPandit Deendayal Upadhyay
Memorial Health Sciences and Aytsh University of Chhattisgarh; and
(b) The cases pending before any Court, Tribunal or Authority, in which
the Ayush and Health Sciences University ofchhattisgaxh is a party
shall continue in the same manner as if this amendment has not been
made."
4. for sub-section (l l) ofSection I I ofthe hincipalAct, the following shall be substituted,
namely :-
111) The Vice-chancellor may relinquish his office by resignation in rwiting under
his hand addressed to the Chancellor"
tffinrc{qce, Qrk sq'€t zore r (3)
For sub-section (3)ofSection 14 ofthe Prlicipal Act, the following shall be substitute4
namely :-
'(3) The Registre sha[ bc appointed on deputrtion by the Stots Gov€mment."
In subsection (3) ofSection 19 offfe Principal Act, for the word "tsn", the word'seveir"
shall be subst'hse{L
In sub-section (6) of Section 3l ofthe Principol Act, fre wods'sha[ bo innoduced
shnll be deleted-
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