The Institute of Chartered Financial Analysts of India University (Mizoram) (Amendment) Act, 2013

NOTIFICA TION
No. H. 12018/154/2005-LJD, the 12 th August, 2013.     The following Act of the Mizoram Legislative
Assembly, which received the assent of the Governor of Mizoram is hereby published for general information.
The Institute of Chartered Financial Analysts of India University (Mizoram) (Amendment) Act, 2013
(Act No. 10 of 2013)
{Received the assent of the Governor of Mizoram on the 25th July, 2013}.
AN
ACT
to amend the Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006
(Act No. 4 of 2006) (hereinafter referred to as the Principal Act).
It is enacted by the Legislative of the State of Mizoram in the Sixty fourth year of the Republic of
India as follows :-
1. Short title and 1) This Act may be called the Institute of Chartered Financial Analysts
commencement of India University (Mizoram) (Amendment) Act, 2013.
2) It shall come into force on such date as the State Government may by
notification in the Official Gazette, appoint.
2. Amendment of Clause (XXVII) and (XXIX) of Section 2 of the Principal Act, shall be
Section 2.- deleted.
3. Amendment of In Section 7 of the Principal Act -
Section 7.- (1) In Clause (a), the words, “(Leading to the CFA Charter and Designation)”
shall be deleted.
(2) In Clause (e), the words, “The Council of Chartered Financial Analyst
and” shall be deleted.
The Mizoram GazetteEXTRA ORDINARY
Published by Authority
VOL - XLII      Aizawl,    Wednesday  14.8.2013      Sravana   23,    S.E.  1935,     Issue No. 417
RNI  No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
--
- 2 -Ex-417/2013
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/500
4. Amendment of In Clause (c) of Section 8 of the Principal Act, the words, “the CFA Charter
Section 8.- and Designation,” shall be deleted.
5. Amendment of For Section 31 of the Principal Act, the following section shall be substituted,
Section 31.- namely :-
“31. The Board of Governors may, with the approval of the State Government
make new or additional Rules or amend or repeal the Rules.”
6. Amendment of the The words, “The Institute of Chartered Financial Analysts of India” wherever
Principal Act.- it appears shall be substituted by an abbreviation, “ICFAI”.
P. Singthanga,
Secretary,
Law & Judicial Department,
Govt. of Mizoram.

‹ Prev All Mizoram acts Next ›