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THE CHHATTISGARH VISHWAVIDYALAYA (SANSHODHAN) ADHINIYAM, 2002
THE CHHATTISGARH VISHWAVIDYALAYA (SANSHODHAN) ADHINIYAM, 2002
[Act No. 9 of 2002]
PREAMBLE
An Act to amend the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973.
Be it enacted by the Chhattisgarh Legislature in the Fifty-third 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, 2002 (No. 9 of 2002).
(2) This Act shall come into force on such date as the State Government may, by notification, appoint in Official Gazette.
Section 2 - Amendment of Section 7
(1) In the proviso of sub-section (1) of Section 7 of the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973 (No. 22 of 1973), (hereinafter called the Principal Act), the word "Pt. Ravishankar Shukla Vishwavidyalaya, Raipur" shall be substituted in place of "Awadhesh Pratap Singh Vishwavidyalaya, Rewa".
(2) In clause (A) of sub-section (3) of Section 7 of the Principal Act, the word "Indira Gandhi Krishi Vishwavidyalaya, Raipur under the Indira Gandhi Krishi Vishwavidyalaya Adhiniyam, 1987" shall be substituted in place of "Jawahar Lal Neharu Krishi Vishwavidyalaya Adhiniyam, 1963 (No. 12 of 1963)."
Section 3 - Amendment of Section 14
After the second proviso of sub-section (1) of Section 14 of the Principal Act, the following proviso shall be substituted; namely:--
"Provided further that the person concerned shall cease to hold office on attaining the age of 65."
Section 4 - Amendment of Section 20
In item (twenty) of sub-section (1) of Section 20 of the Principal Act, the word "twenty five lakh" shall be substituted in place of "one lakh."
Section 5 - Amendment of Section 23
(1) Clause (iii) of sub-section (1) of Section 23 of the Principal Act shall be omitted.
(2) In clause (ix) of sub-section (1) of Section 23 of the Principal Act, following shall be inserted, namely:--
"Three persons, one each from the field of Agriculture, Industry or Commerce, Education Area and Social Work shall be nominated by the Kuladhipati on the recommendation of the State Government."
