Year : 2011
PREAMBLE
An Act to amend the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry Act, 2008.
Be it enacted by Parliament in the Sixty-second Year of the Republic of India as follows:-
This Act may be called the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry (Amendment) Act, 2011.
In section 28 of the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry Act, 2008, in sub-section (1),-
(a) For the words "one year", at both the places where they occur, the words "three and one-half years" shall be substituted;
(b) In the proviso, for the words "Provided that", the following shall be substituted, namely:-
"Provided that the employees, who have, or as the case may be, who have not, exercised their option and not transferred out of the Institute as on the date of coming into force of the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry (Amendment) Act, 2011, may exercise their option afresh before the specified period:
