West Bengal National University Of Juridical Sciences Act, 1999

Assent of the President first published in the Calcutta Gazette. Extraordinary, dated the 3rd August, 1999. An Act to establish and incorporate a National University of Juridical Sciences at Calcutta in West Bengal. Whereas the Committee appointed by the Chief Justices’ Conference on Legal Education and Training (1993) has recommended the establishment in each State of an institution on the model of the National Law School of India University at Bangalore; And whereas the All India Law Ministers’ Conference (1995) has resolved to set up in each State a Law School modelled on the lines of the National Law School of India University at Bangalore for improving the quality of professional legal education; And whereas it is considered necessary to encourage the establishment of such a national level institution of excellence in higher learning of law in the State of West Bengal; And whereas it is deemed expedient to establish the National University of Juridical Sciences for the purpose hereinafter appearing; It is hereby enacted as follows:-

Act number

Act 9 of 1999

Year

1999

Enacted on

03-08-1999

In force from

3 August 1999

Jurisdiction

West Bengal State Act

Subjects

Education

Read the full text of West Bengal National University Of Juridical Sciences Act, 1999 section by section on LawLens.

Official source: India Code