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THE JHARKHAND AGRICULTURE UNIVERSITY (AMENDMENT) ACT, 2008
THE JHARKHAND AGRICULTURE UNIVERSITY (AMENDMENT) ACT, 2008
[Act No. 14 of 2008]
PREAMBLE
An Act to Amend Jharkhand Agriculture University Act 2000 (Adopted)
Be it enacted in the fifty Ninth year of the Republic of India as follows:-
Section 1 - Short Title, Extent and Commencement
(i) This Act, may be called Jharkhand Agriculture University (Amendment) Act 2008.
(ii) It shall extend to the whole of the state of jharkhand.
(iii) It shall come into force at once.
Section 2 - Amendment of Section 21(4) of the Jharkhand Agriculture University Act 2000 (Adopted)
(i) In second proviso of Section 21 (4) of the Act in place of "65 years" "68 years" shall be substituted.
(ii) Insertion of three, new provisos after second proviso of section 21(4)-
Provided that only such person shall be eligible for the post of the Vice-Chancellor who has not attained the age of 65 years;
Provided that Vice-Chancellor shall hold office for a term of three years from the date he enters upon his office or till he attains the age of sixty-eight years, whichever is earlier;
Provided further that the Vice-Chancellor, who has not attained the age of sixty-five years may be appointed as such for a second term.
Section 3 - Repeal and Saving
(1) The Jharkhand Agriculture University (Amendment) Ordinance is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken in the exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the power conferred by or under this Act as if this Act were in force on the day on which such thing or action was done of taken.
