The Pratap University, Jaipur Act, 2011

भाग 4 (क) राजस्थान राज-पत्र, सितम्बर 15, 2011
19(35)
LAW (LEGISLATIVE
 DRAFTING)
 DEPARTMENT
(Group-II)
NOTIFICATION
Jaipur, September 15, 2011
No. F. 2(25) Vidhi/2/2011.-In
 pursuance of Clause (3) ofArticle 348 of the Constitution of India, the Governor is pleased to
authorise the publication in the Rajasthan Gazette of the following
translation in the English language of the PratapVishwavidhyalaya,
Jaipur Adhiniyam, 2011 (2011 Ka Adhiniyam Sankhyank 20):-
(Authorised English Translation)
THE PRATAP UNIVERSITY, JAIPUR AСТ, 2011
(Act No. 20 of 2011)
[Received the assent of the Governor on the 12th day of
September, 2011]
An
Act
to provide for establishment and incorporation of the Pratap
University, Jaipur in the State of Rajasthan and matters connected
therewith and incidental thereto.
Whereas, with a view to keep pace with the rapid
development in all spheres of knowledge in the world and the
country, it is essential to create world level modern research and
study facilities in the State to provide state of the art educational
facilities to the youth at their door steps so that they can make out
of them human resources compatible to liberalized economic and
social order of the world;
And whereas, rapid advancement in knowledge and
changing requirements of human resources makes it essential that a
resourceful and quick and responsive system of educational
research and development be created which can work with
entrepreneurial zeal under an essential regulatory set up and such a
system can be created by allowing the private institutions engaged
in higher education having sufficient resources and experience to
establish universities and by incorporating such universities with
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