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THE CHHATTISGARH VISDWAVIDYALAYA (SANSHODHAN) ADHINIYAM, 2005
THE CHHATTISGARH VISDWAVIDYALAYA (SANSHODHAN) ADHINIYAM, 2005
[Act No. 14 of 2005] [Published in Chhattisgarh Rajpatra (Asadharan) dated 25-8-2005 Pages 390(1-2).]
[25th August, 2005]
PREAMBLE
An Act to amend the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973.
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 Vishwavidyalaya (Sanshodhan) Adhiniyam, 2005.
(2) It shall come into force from the date of its publication in the official Gazette.
Section 2 - Definition
In this Act unless context otherwise requires:--
"Principal Act" means the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973 (No. 22 of (973).
Section 3 - Amendment of Section 4 (xxv)
Sub-section (xxv) of Section 4 of the Principal Act shall be omitted.
Section 4 - Amendment of Section 19(i)
Sub-section (i) of Section 19 of the Principal Act shall be omitted.
Section 5 - Amendment of Section 20
Section 20 of the Principal Act shall be omitted.
Section 6 - Amendment of Section 21
Section 21 of the principal Act shall be omitted.
Section 7 - Amendment of Section 22
Section 22 of the Principal Act shall be omitted.
Section 8 - Amendment of Section 23
For Section 23 of the Principal Act the following shall be inserted after sub-section (i):--
"(ia) Five members of the State Legislative Assembly to be nominated by State Legislative Assembly."
Section 9 - Amendment of Section 47
"The annual report of the University shall be passed by the Executive Council on or before such date as may be prescribed by the Statutes. The University shall thereafter, send a copy of the annual report to the State Government and the State Government shall, as soon as may be, cause the same to be laid on the table of the State Legislative Assembly",
Section 10 - Amendment of Section 48
In sub-section (2) of Section 48 of the Principal Act, the word "Court" shall be omitted.
Section 11 - Amendment of Section 52
(i) In sub-section (1) of Section 52 of the Principal Act, for the word and figures "20 to 25" the word and figures "23 to 25" shall be substituted.
(ii) In Section 52 of the Principal Act, wherever the word "Court" occurs, it shall be omitted.
Section 12 - Amendment of Third Schedule
In the para (2) of the Third Schedule of the Principal Act, Section 20, 21 and 22 and shall be omitted.
