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Central Act No.25/2008
Central Universities Laws (Amendment) Act, 2008
(Received the Assent of the President on December 5, 2008 — Published in the Gazette of India, Extraordinary, Part II, Section 1, Iss. No.34, pages 1-3, dated December 5,2008).
An Act further to amend the Banaras Hindu University Act, 1915, the Delhi University Act, 1922, the Jawaharlal Nehru University Act, 1966, the North-Eastern Hill University Act, 1973 and the University of Hyderabad Act, 1974.
Be it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
1.Short title.— This Act may be called the Central Universities Laws (Amendment) Act, 2008.
CHAPTER II
AMENDMENTS TO THE BANARAS HINDU UNIVERSITY ACT, 1915
2. Amendment of Section 13.— In the Banaras Hindu University Act, 1915 (Act 16 of 1915) (hereafter in this Chapter referred to as the Banaras Hindu University Act), in Section 13, after sub-section (2), the following sub-section shall be inserted, namely:—
"(3) A copy of the accounts, together with the auditor's report, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.".
3. Insertion of new Section 13-A.— After Section 13 of the Banaras Hindu University Act, the following Section shall be inserted, namely:—
"13-A. Annual Report.— (1) The annual report of the University shall be prepared under the direction of the Executive Council and shall be submitted to the Court on or before such date as may be prescribed by the Statutes and shall be considered by the Court in its annual meeting.
(2) The Court may communicate its comments thereon to the Executive Council.
(3) A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament".
CHAPTER III
AMENDMENTS TO THE DELHI UNIVERSITY ACT, 1922
4. Amendment of Section 38.— In the Delhi University Act, 1922 (Act 8 of 1922) (hereafter in this Chapter referred to as the Delhi University Act), Section 38 shall be renumbered as sub-section (1) thereof and after sub-section (1) as so renumbered, the following sub-section shall be inserted, namely:—
"(2) A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.".
5. Amendment of Section 39.— In Section 39 of the Delhi University Act, after sub-section (2), the following sub-section shall be inserted, namely:—
"(3) A copy of the accounts, together with the audit report, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.".
CHAPTER IV
AMENDMENTS TO THE JAWAHARLAL NEHRU UNIVERSITY ACT, 1966
6. Amendment of Section 19.— In the Jawaharlal Nehru University Act, 1966 (Act 53 of 1966) (hereafter in this Chapter referred to as the Jawaharlal Nehru University Act), in Section 19, after sub-section (2), the following sub-section shall be inserted, namely:—
"(3) A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament".
7. Amendment of Section 20.— In Section 20 of the Jawaharlal Nehru University Act, after sub-section (2), the following sub-section shall be inserted, namely:—
"(3) A copy of the accounts, together with the audit report, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament".
CHAPTER V
AMENDMENTS TO THE NORTH-EASTERN HILL UNIVERSITY ACT, 1973
8. Amendment of Section 28.— In the North-Eastern Hill University Act, 1973 (Act 24 of 1973) (hereafter in this Chapter referred to as the North-Eastern Hill University Act), in Section 28, after sub-section (2), the following sub-section shall be inserted, namely:—
"(3) A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament".
9. Amendment of Section 29.— In Section 29 of the North-Eastern Hill University Act, after sub-section (3), the following sub-section shall be inserted, namely:—
"(4) A copy of the annual accounts together with the report of Comptroller and Auditor-General, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament."
CHAPTER VI
AMENDMENT TO THE UNIVERSITY OF HYDERABAD ACT, 1974
10. Amendment of Section 28.— In the University of Hyderabad Act, 1974 (Act 39 of 1974), in Section 28, after sub-section (2), the following sub-section shall be inserted, namely:—
"(3) A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.".
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