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THE ICFAI UNIVERSITY ACT, 2003 (AMENDMENT) ACT, 2009
THE ICFAI UNIVERSITY ACT, 2003 (AMENDMENT) ACT, 2009
[Act No. 5 of 2010]
[5th January , 2010]
PREAMBLE
An Act further to amend the ICFAI University Act, 2003
Be it enacted by the Uttarakhand Legislative Assembly in the Sixtieth Year of the Republic of India as follows--
Section 1 - Short title and commencement
(1) This Act may be called the ICFAI University (Amendment) Act, 2009.
(2) It shall come into force at once.
Section 2 - The word Uttaranchal to be read as Uttarakhand
In the ICFAI University Act, 2003 (Act No. 16 of 2003) wherever the word 'Uttaranchal' occurs it shall be read as 'Uttarakhand'.
Section 3 - Substitution of clauses (d), (j), (m) and (p) of sub-section (1) of Section 2
For clauses (d), (j), (m) and (p) of sub-section (1) of Section 2 of the principal Act, the following clauses shall be substituted, namely--
'(d) "Distance Education System" means the system of imparting education within the State through any means of information technology and communication such as multimedia, broadcasting, telecasting, on line on internet, other interactive methods, e-mail, internet, computer, e-learning, correspondence course or a combination of any two or more of such means.
(j) "Regional Centre" means a centre within the State established or maintained by the University for the purpose of coordinating, supervising the work of study centres located in the State and for performing such other functions as may be conferred on such centres by the Board of Management.
(m) "Study Centre" means a centre within the State, established, maintained and recognized by the University for the purpose of advising, counselling or for rendering such other assistance required by the students.
(p) "University" means the proposed ICFAI University established under this Act which shall function within the State of Uttarakhand and shall comply with the orders and guidelines of the University Grants Commission.'.
Section 4 - Substitution of clauses (b), (c), (g) and (h) of Section 7
In the principal Act for clauses (b), (c), (g) and (h) of Section 7 the following clauses shall be substituted, namely--
"(b) To establish the University campus in the State of Uttarakhand and to have study centres at different places within the State.
(c) To offer continuing and distance education programmes within the State.
(g) To undertake programmes for the training and development of faculty members of the university and other institutions within the State.
(h) To undertake collaborative research programmes with any organization within the State and commercialization of the technologies.".
