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THE CHHATTISGARH KUSHABHAU THAKRE PATRAKARITA AVAM JANSANCHAR UNIVERSITY (AMENDMENT) ACT, 2005
THE CHHATTISGARH KUSHABHAU THAKRE PATRAKARITA AVAM JANSANCHAR UNIVERSITY (AMENDMENT) ACT, 2005
[Act No. 15 of 2005] [Published in Chhattisgarh Rajpatra (Asadharan) dated 25-8-2005 Pages 388(5-9).]
[25th August, 2005]
PREAMBLE
An Act to amend the Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004.
Be it enacted by the Chhattisgarh Legislature in the Fifty-sixth Year of the Republic of India as follows: --
Section 1 - Short title and commencement
(1) This Act may be called the Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University (Amendment) Act, 2005.
(2) It extends to the whole State of Chhattisgarh.
(3) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Definition
In this Act, unless the context otherwise requires:--
(i) "Principal Act" means the Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004 (No. 24 of 2004);
(ii) "Schedule" means Schedule appended to this Act.
Section 3 - Amendment of Section 2
Clause (nine) of Section 2 of the Principal Act shall be omitted.
Section 4 - Amendment of Section 3
For sub-section (1) of Section 3 of the Principal Act, the following sub-section shall be substituted:--
"(1) University shall be established in the name of Kushabhau Thakre Patrakarita Avam Jansanchar Vishwavidyalaya.
The University shall be a corporate body which shall have the Kuladhipati and members of Executive Council, Academic Council and all persons who may hereafter become such officers or members thereof so long as they continue to hold such office or membership".
Section 5 - Amendment of Section 10
For sub-section (2) of Section 10 of the Principal Act, following sub-section shall be substituted, namely:--
"The Kuladhipati shall be an honorary officer by virtue of his office and shall, when present, preside the convocation of the University,"
Section 6 - Amendment of Section 11
(i) Sub-section (8) of Section 11 of the Principal Act, for words "Six months" the words "one year" shall be substituted.
(ii) After sub-section (8) of Section 11 of the Principal Act, the following proviso shall be added:--
"Provided that the Kuladhipati may, if he considers it necessary or expedient to do so, appoint a Committee after consultation with the State Government consisting of an educationist, an administrative expert and a financial expert to aid and advise the Kulpati in exercise of his powers and performance of functions".
Section 7 - Amendment of Section 12
For sub-section (6) of Section 12 of the Principal Act, the following sub-section shall be substituted:--
"In the event of the occurrence of any vacancy including a temporary vacancy in the office of Kulpati by reason of his illness, leave, death, resignation or otherwise Dean of any faculty or the senior most Professor of the University teaching department nominated by the Kuladhipati in consultation with the State Government for that purpose shall act as Kulpati until the date on which Kulpati appointed under sub-section (1) or sub-section (7) of Section 11, enters, as the case may be, upon his office:
Provided that the arrangement contemplated in this sub-section shall not continue for a period of more than six months.
Section 8 - Amendment of Section 13
(1) In sub-section (1) of Section 13 of the Principal Act, the following words shall be omitted:--
"And shall in the absence of the Kuladhipati preside at the meeting of the General Council" and "member of General Council".
(2) Sub-section (9) of Section 13 of the Principal Act, the words "General Council" shall be omitted.
(3) In sub-section (9) of Section 13 of the Principal Act, for the words "six months" the words "one year" shall be substituted.
Section 9 - Amendment of Section 14
In sub-section (1) of Section 14 of the Principal Act, the words "General Council" shall be omitted.
Section 10 - Amendment of Section 16
Clause (one) of Section 16 of the Principal Act shall be omitted.
Section 11 - Amendment of Section 17
Section 17 of the Principal Act shall be omitted.
Section 12 - Amendment of Section 18
Section 18 of the Principal Act shall be omitted.
Section 13 - Amendment of Section 19
Section 19 of the Principal Act shall be omitted.
Section 14 - Amendment of Section 20
Section 20 of the Principal Act shall be omitted.
Section 15 - Amendment of Section 21
Section 21 of the Principal Act shall be omitted.
Section 16 - Amendment of Section 22
(1) In clause (three) of sub-section (1) of Section 22 of the Principal Act, for the words "two scholars related to Journalism nominated by the Speaker" the words "three members of the Legislative Assembly nominated by the Speaker" shall be substituted.
(2) Clause (eight) of sub-section (1) of Section 22 of the Principal Act, shall be omitted.
Section 17 - Amendment of Section 23
(1) In clause (four) of Section 23 of the Principal Act, for the words "place before the General Council for its consideration" the words "to pass the same" shall be substituted.
(2) Sub-clause (a) of clause (five) of Section 23 of the Principal Act, shall be omitted.
(3) For clause (seventeen) of Section 23 of the Principal Act, the following clause shall be substituted,--
"(a) (1) Extra mural teaching and research,
(2) University extension activities,
(3) Distance teaching,
(b) (1) Physical training,
(2) Students Welfare,
(3) Sports and Athletic activities,
(4) Social Service Schemes,
(5) National Cadet Corps."
Section 18 - Amendment of Section 24
In sub-section (4) of Section 24 of the Principal Act, the following sub-section shall be substituted:--
"Four members shall form the quorum, out of the presence of Kulpati and one member either from clause (five) or (six) of sub-section (1) shall be essential in the committee".
Section 19 - Amendment of Section 29
For clause (f) of sub-section (1) of Section 29 of the Principal Act, the following clause shall be substituted,--
"the payment of travel and other allowances to the members of authorities and committees as may be prescribed."
Section 20 - Amendment of Section 30
(1) For sub-section (2) of Section 30 of the Principal Act, the following sub-section shall be substituted,--
"The accounts of the University shall be audited atleast once in every year at intervals of not more than 15 months by the auditors of the Local Fund Audit of the State,"
(2) For sub-section (4) of Section 30 of the Principal Act, the following sub-section shall be substituted,--
"A copy of the audited accounts together with the audit report shall be submitted by the Executive Council to the State Government and the same shall be laid on the table of the Legislative Assembly."
Section 21 - Amendment of Section 31
For sub-section (2) of Section 31 of the Principal Act, the following sub-section shall be substituted,--
"The prepared Annual Report shall be submitted to the Executive Council for approval."
Section 22 - Amendment of Section 40
In clause (four) of sub-section (1) of Section 40 of the Principal Act the words "from a panel submitted by the Academic Council of five experts in the subject" shall be omitted.
Section 23 - Amendment of Section 42
In sub-section (6) of Section 42 of the Principal Act, for the words "Technical Education/Public Relation" the words "Higher Education Department" shall be substituted.
Section 24 - Amendment of Section 43
In sub-section (1) of Section 43 of the Principal Act, for the words and figure "direct that the provisions of Sections 11, 12, 21, 24, 34, 35 and 41 shall as from the date specified in the Notification (hereinafter in this section referred to as the appointed date) apply to the University" the words "direct that the provisions of Sections 11, 22 and 25 shall as from the date specified in the Notification (hereinafter in this section referred to as the appointed date), apply to the University subject to modification specified in the First Schedule appended to this Act" shall be substituted.
Section 25 - Amendment of Section 49
In clause (one) of sub-section (2) of Section 49 of the Principal Act, for the words "Secretary Public Relation" the words "Secretary Higher Education" shall be substituted.
Section 26 - Amendment of Section 51
In sub-section (1) of Section 51 of the Principal Act, the words "The General Council" shall be omitted.
Section 27 - Amendment of Section 55
Section 55 of the Principal Act shall be omitted.
Section 28 - Amendment of Section 56
Section 56 of the Principal Act shall be omitted.
Schedule - SCHEDULE
SCHEDULE
[See Section 43]
1. Appointment of Kulpati.--
Kulpati shall be appointed by the Kuladhipati in consultation with the State Government and may be removed by the Kuladhipati in the like manner.
2. Executive Council.--
(1) Subject to the control of the State Government the Executive Council shall be the executive body of the University and shall consist of the following persons, namely:--
|
(1) Kulpati |
Chairman |
|
(2) Principal Secretary/Secretary Public Relations. |
Member |
|
(3) Principal Secretary/Secretary Finance. |
Member |
|
(4) Principal Secretary/Secretary Higher Education. |
Member |
|
(5) One Dean of Faculty nominated by the Kuladhipati. |
Member |
|
(6) Registrar |
Secretary |
(2) The terms of all members of the Executive Council shall be co-extensive with the period of operation of the Notification issued under Section 43.
(3) Three members of the Executive Council shall form a quorum.
3. Academic Council.--
(1) The Academic Council shall be constituted of the following members, namely:--
|
(1) Kulpati |
Chairman |
|
(2) Registrar |
Secretary |
|
(3) Two teachers of the University Teaching Departments nominated by the Kulpati. |
Member |
|
(4) An Educationist nominated by the Kuladhipati |
Member |
(2) The term of all member of the Academic Council shall be co-extensive with the period of operation of the notification issued under Section 43.
