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CENTRAL UNIVERSITIES (AMENDMENT) ORDINANCE, 2009
No.8 of 2009
Promulgated by the President in the Sixtieth Year of the Republic of India.
An Ordinance to amend the Central Universities Act, 2009.
WHEREAS Parliament is not in session and the President is satisfied that circumstances exist which render it necessary for her to take immediate action;
NOW, THEREFORE, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, the President is pleased to promulgate the following Ordinance:-
Short title and commencement:-
1. (1) This Ordinance may be called the Central Universities (Amendment) Ordinance, 2009.
(2) It shall come into force at once.
Insertion of section 3A:-
2. After section 3 of the Central Universities Act, 2009 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
Special provision with respect to the State of Jammu and Kashmir:-
“3A. (1) The Central University of Jammu and Kashmir established under sub-section (4) of section 3 shall be known as the Central University of Kashmir, and its territorial jurisdiction shall be limited to the Kashmir Division of the State of Jammu and Kashmir.
(2) There shall be established a university, which shall be a body corporate, to be known as the Central University of Jammu having its territorial jurisdiction extending to the Jammu Division of the State of Jammu and Kashmir.
(3) All assets and liabilities of the Central University of Jammu and Kashmir in respect of the territory of Jammu Division of the State of Jammu and Kashmir shall stand transferred to be the assets and liabilities of the Central University of Jammu.
(4) Anything done or any action taken by the University of Jammu and Kashmir in respect of the territory of Jammu Division of the State of Jammu and Kashmir shall be deemed to have been done or taken by the Central University of Jammu.
(5) Any suit or legal proceedings instituted or continued by or against the Central University of Jammu and Kashmir in respect of the territory of Jammu Division of the State of Jammu and Kashmir shall be deemed to be instituted or continued by or against of the Central University of Jammu”.
Amendment of the First Schedule to the principal Act:-
3. In the First Schedule to the principal Act, for serial number 5 and the corresponding entries against it, the following serial numbers and entries and shall be substituted, namely:-
|
Serial No. |
Name of the State |
Name of the University |
Territorial jurisdiction |
|
“5 |
Jammu and Kashmir |
Central University of Kashmir |
Kashmir Division of the State of Jammu and Kashmir |
|
5A. |
Jammu and Kashmir |
Central University of Jammu |
Jammu Division of the State of Jammu and Kashmir”. |
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