Back
THE UNIVERSITY OF PATANJALI ACT, 2006 (AMENDMENT) ACT, 2009
THE UNIVERSITY OF PATANJALI ACT, 2006 (AMENDMENT) ACT, 2009
[Act No. 4 of 2010]
[5th January , 2010]
PREAMBLE
An Act further to amend the University of Patanjali Act, 2006
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
This Act may be called the University of Patanjali Act, 2006 (Amendment) Act, 2009.
(2) It shall come into force at once.
Section 2 - The word Uttaranchal to be read as Uttarakhand
In the University of Patanjali Act, 2006 (Act No. 4 of 2006) wherever the word 'Uttaranchal' occurs it shall be read as 'Uttarakhand'.
Section 3 - Substitution of clauses (f), (o), (r) and (u) of sub-section (1) of Section 2
For clauses (f), (o), (r) and (u) of sub-section (1) of Section 2 of the principal Act, the following clauses shall be substituted, namely--
'(f) "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.
(o) "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.
(r) "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.
(u) "University" means the proposed University of Patanjali 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 sub-section (3) of Section 4
In the principal Act for sub-section (3) of Section 4, the following sub-section shall be substituted, namely--
"(3) The Headquarters of the University of Patanjali shall be at Haridwar, Uttarakhand and it may also have compuses or regional centres, study centre and yoga training centre, research institutes etc. in the State within its jurisdiction:
Provided that the procedure prescribed by the University Grants Commission and other statutory institutions shall have to be followed in this regard.".
Section 5 - Substitution of Section 6
In the principal Act for Section 6 the following section shall be substituted, namely--
"(6) The University may have constituent colleges, Regional Centres, Study Centres, Yoga Training and Reasearch Centres in the State. The Patanjali University may carry out collaborative research activities with any research institute and University of the State but shall have no power to admit any other college or institution to the privileges of affiliation the processor of the Regulation of University Grants Commission (Establishment and Maintenance of Standards in Private University) shall also have to be complied with in relation to the establishment of the off campus centres or study centres.".
