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THE UTKAL UNIVERSITY OF CULTURE (AMENDMENT) ACT, 2002
THE UTKAL UNIVERSITY OF CULTURE (AMENDMENT) ACT, 2002
[Received the assent of the Governor on the 29th November 2002, first published it on Extraordinary issue of the Orissa Gazette, dated the 13th December, 2302 (No. 2287)]
An Act to amend the Utkal University of Culture Act, 1999.
Be it enacted by the Legislature of the State of Orissa in the Fifty-third Year of the Republic of India as follows:—
1. Short title.
This Act may be called the Utkal University of Culture (Amendment) Act, 2002.
2. Amendment of section 9.
In section 9 of the Utkal University of Culture Act, 1999, for sub-sections (1), (2) and (3), the following sub-sections shall be substituted, namely:—
"9. (1) The Vice-Chancellor shall be appointed by the Chancellor from a panel' of three names unanimously recommended by a Committee appointed[by him consisting of three members, one nominated by University Grants Commission, one elected by the Board and the third nominated by the Government:
Provided that no person shall be eligible to be a member of the Committee if he is a member of any of the authorities of the University or an employee of the University or a College or an institution maintained or recognised by or affiliated to the University.
(2) The Committee appointed under sub-section (1) will unanimously recommend a panel of three names to the Chancellor within a period of three months from the date of its appointment.
(3) If the Committee falls to recommend unanimously a panel of three names or if the Chancellor is of opinion that none of the persons out of the said panel is suitable for appointment as Vice-Chancellor, the Chancellor may take steps to appoint another Committee in the same manner as provided under sub-section (1), to unanimously recommend a fresh panel of three names within a period of three months from the date of its appointment and shall appoint one of the person named in the fresh panel, as the Vice-chancellor."
