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THE CHHATTISGARH VISHWAVIDYALAYA (SANSHODHAN) ACT, 2008
THE CHHATTISGARH VISHWAVIDYALAYA (SANSHODHAN) ACT, 2008
[Act No. 18 of 2008] [Published in Chhattisgarh Rajpatra (Asadharan) dated 2-9-2008 Pages 520(9-11).]
[2nd September, 2008]
PREAMBLE
An Act to amend the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973 (No. 22 of 1973).
Be it enacted by the Chhattisgarh Legislature in the Fifty-ninth Year of the Republic of India as follows:--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Chhattisgarh Vishwavidyalaya (Sanshodhan) Act, 2008.
(2) It extends to the whole State of Chhattisgarh.
(3) It shall tome into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 4
For clause (xvii) of Section 4 of the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973 (No. 22 of 1973) (hereinafter referred to as the Principal Act), the following clause shall be substituted, namely:--
(xvii) University means,--
(a) The University deemed to be established under this Act and specified in Part-I (Revised) of the second schedule.
(b) The University, which may be established after the commencement of this Act and specified in Part II (Revised) of the second schedule.
Section 3 - Amendment of Section 5
In sub-section (i) of section 5 of the Principal Act, for the word and figure "Part-I" wherever they occur the word and figure "Part I (Revised)" shall be substituted.
Section 4 - Amendment of sub-section (i-a) of Section 5
In sub-section (i-a) of section 5 of the Principal Act, for the word and figure "Part-II" wherever they occur the word and figure "Part II (Revised)" shall be substituted.
Section 5 - Amendment of Section 15-A
In sub-section (i) of section 15-A of the Principal Act, for the word and Figure "Part-II" the word and figure "Part-II (Revised)" shall be substituted.
Section 6 - Amendment of Section 16
In the proviso of sub-section (2) of Section 16 of the Principal Act, for the word and figure "Part-II" the word and figure "Part-II (Revised)" shall be substituted.
Section 7 - Addition of Chapter XIII
After Chapter XII of the Principal Act, the following chapter shall be added, namely:--
CHAPTER XIII
Miscellaneous Provisions
70. Power of State Government.--(1) Subject to the provisions of this Act, and the Statutes, Ordinance and Regulations made thereunder, the State Government shall have powers to issue orders to the University on any of the following and incidental matters:--
(i) Division of money, property (movable and immovable) belonging to the University on its reorganization.
(ii) Constitution of authorities/bodies of the University.
(iii) Regarding distribution, transfer of employees (teaching, non-teaching all category) amongst the University.
(iv) Regarding special allowance to the employees of the University.
(v) Regarding territorial jurisdiction of the University established under Part-I (Revised) and Part-II (Revised) of the Second Schedule.
(vi) Any other matter in consultation with the Vice-Chancellor of the University.
However, the orders shall not be issued after 2 years of commencement of this (Amendment) Act, 2008.
(2) All the orders/notifications issued under sub-section (1) shall be laid before the State Legislature.
(3) In case of any dispute on the order issued under sub-section (1) of this section, the matter shall be placed before the kuladhipati and he shall refer the matter to a tribunal and the decision of the tribunal shall be final and binding on all.
(4) (a) Statutes, Ordinances, Regulations (Implementation).-- All the statutes, ordinances, regulations in force before the commencement of this (Amendment) Act, 2008 in Pt. Ravishankar Shukla University, Raipur shall be treated as statutes, ordinances, regulations of University of Jagdalpur
(b) All the statutes, ordinances, regulations in force before the commencement of this (Amendment) Act, 2008 in Guru Ghasidas University, Bilaspur shall be treated as statutes, ordinances, regulations of University or Ambikapur.
THE SECOND SCHEDULE
Part I (Revised)
[See Section 2 (ii)]
|
S. No. |
Name of the University |
Headquarter |
Territorial Jurisdiction |
|
(1) |
(2) |
(3) |
(4) |
|
1. |
Pt. Ravishankar Shukla University |
Raipur |
Areas comprised within the limits of the revenue Districts of Raipur, Durg, Rajnandgaon, Kabirdham, Mahasamund and Dhamtari. |
Part II (Revised)
[See Section 4 (xvii)]
|
S. No. |
Name of the University |
Headquarter |
Territorial Jurisdiction |
|
(1) |
(2) |
(3) |
(4) |
|
1. |
Guru Ghasidas Vishwavidyalaya |
Bilaspur |
Areas comprised within the limits of the revenue Districts of Bilaspur, Korba, Janjgir-Champa and Raigarh. |
|
2. |
Bastar Vishwavidyalaya |
Jagdalpur |
Areas comprised within the limits of revenue Districts of Kanker, Bastar, Dantewada, Narayanpur and Bijapur. |
|
3. |
Sarguja Vishwavidyalaya |
Ambikapur |
Areas comprised within the limits of the revenue Districts of Sarguja, Jashpur and Korea. |
