The rajasthan private universities (repeal) act, 2007

LAW (LEGISLATIVE DRAFTING) DEPARTMENT  
(Group-II) 
NOTIFICATION 
Jaipur, October 8, 2007 
 
No.F. 21 (17) Vidhi-2/2007.—In pursuance of clause (3) of Article 348 of    the 
Constitution of India, the Governor is pleased to authorize the publication 
in the Rajasthan Gazette of the following translation in        English language of 
the Rajasthan Private Vishwavidhyalaya (NIRSAN) Adhiniyam, 2007         
( 2007 Ka Adhiniyam Sankhyank 10) 
 
 
(Authorised English Translation) 
 
THE RAJASTHAN PRIVATE UNIVERSITIES 
(REPEAL) ACT, 2007 
 
(ACT NO. 10 OF 2007) 
 
(Received the assent of the Governor on the 5th 
day of October, 2007) 
 
An 
 
Act 
 
to repeal the Rajasthan Private Universities Act, 2005.  
 
 
Be it enacted by the Rajasthan State Legislature in the F i f t y- e i g h t h 
Y e a r of  t h e R e p u b l i c of  India, as follows:- 
 
1. Short title and commencement: - 
 
1. This Act may be called the Rajasthan Private Universities 
(Repeal) Act, 2007 . 
 
2. It shall be deemed to have come  into  force on and from 5 th  July , 
2007 . 
 
 
2. Repeal of Rajasthan Act No. 10 of 2005:- 
 
The Rajasthan Private Universities Act, 2005  (Act No. 10 of 2005) is 
hereby repealed. 
 
3. Repeal:-  
 
The Rajasthan Private Universities (Repeal ) Ordinance  2007 
(Ordinance No. 2 of 2007) is hereby repealed. 
 
 
 
Mahesh Bhagwati,  
Principal Secretary to the Government. 
 

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