The Calcutta University Institute ( Taking Over Of Management Of Auditorium ) Re-enacting Act, 2002

Regd. No. AT/SC-247 	
aGfje 	 No.WB/CPS/Raj- 18 (Part 111)72003 
Rothata et3ette 
 
7rglifar•x* 
Extraordinary 
Published by Authority 
 
ASVINA 18] 	 FRIDAY, OCTOBER 10, 2003 	 [SAKA 1925 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 1665-L.-10th October, 2003.—The following Act of the West Bengal Legislature, having been assented to by 
the President of India, is hereby published for general information:— 
West Bengal Act XXXVI of 2002 
THE CALCUTTA UNIVERSITY INSTITUTE (TAKING OVER OF MANAGEMENT OF 
AUDITORIUM) RE-ENACTING ACT, 2002. 
[Passed by the West Bengal Legislature.] 
[Assent of the President of India was first published in the Kolkata Gazette, Extraordinary, of 
the 10th October, 2003.1 
An Act to re-enact the Calcutta University Institute (Taking over of Management of Auditorium) Act,1985. 
WHEREAS it is expedient to re-enact the Calcutta University Institute (Taking over of West Ben. 
Management of Auditorium) Act,1985, for the purposes and in the manner hereinafter appearing ; Act XIV of 
1985. 
Short title and 
commence-
ment. 
Re-enactment 
of. West Ben. 
Act XIV of 
1985. 
Savings and 
validation. 
It is hereby enacted in the Fifty4hird Year of the Republic of India, by the Legislature of 
West Bengal, as follows :- 
1. (1) This Act may be called the Calcutta University Institute (Taking over of Management 
of Auditorium) Re-enacting Act, 2002. 
(2) It shall be deemed to have come into force on the 1st day of December, 2000. 
2. The Calcutta University Institute (Taking over of Management of Auditorium) Act, 
1985, as in force on the 30th day of November, 2000 (hereinafter referred to as the said Act), is 
hereby re-enacted subject to the modification that for sub-section (1) of section 3, the following 
sub-section shall be substituted, namely :— 
"(1) On and from the appointed day, and for a period of thirty years thereafter, the 
entire management and control of the Auditorium shall, by virtue of this Act, vest in 
the State Government". 
3. Notwithstanding anything to the contrary contained in the said Act or the rules made 
thereunder (hereinafter referred to as the said rules), anything done or any action taken under any 
provision of the said Act or the said rules before the coming into force of this Act, shall be valid 
and shall be deemed always to be valid as if the said provision were in force when such thing was 
done or such action was taken. 
By order of the Governor, 
A. K. BHATTACHARYA, 
Principal Secy. to the Govt. of West Bengal 
& Secy., Law Department. 
39 
Published by the Controller of Printing & Stationery, West Bengal and printed by Asstt. Supdt. at "Secretary to the Governor's Press, Raj Bhavan, Kolkata", 

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