Andhra pradesh act 013 of 1995 : Andhra Pradesh University Acts (Amendment) Act, 1995

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh University Acts (Amendment) Act, 1995.

(2). It shall come into force on such date as the State Govern-mcntmay, by notification in the Andhra Pradesh Gazette appoint.

Section 2. Amendment of Act 16 of 1972

2. Amendment of Act 16 of 1972.- In the Jawaharlal Nehru Technological University Act, 1972.

(1). In section 2, for clause (a) the following shall bee substituted namely:-

"(a) ‘Council’ means the Executive Council of the University constituted under section 11.";

(2) in section 11,

(i) for sub-section (1) alongwith the marginal heading the following shall be substituted, namely:-

THE EXECUTIVE COUNCIL

11. Executive Council.- (1) The Executive Council, shall consist of the following persons, namely:-

Class-I-Ex-Officio Members

(i) the Vice-Chancellor;

(ii) the Rector;

(iii) The Secretary to Government in the Education Department dealing with Technical Education or an officer in the Education Department dealing with the Technical Education nominated by the Government;

(iv) the Secretary to Government in the Finance & Planning (Finance Wing) Department or an officer in the Finance and Planning (Finance Wing.) Department nominated by the Government;

(v) the Director of Technical Education.

Class-II-Other Members

(i) one senior professor of the University Colleges to be nominated by the Government.

(ii) one principal of the University Colleges to be nominated by the Government;

(iii) one principal of the affiliated colleges to be nominated by the Government;

(iv) one teacher from among the teacher of the University colleges to be nominated by the Government;

(v) one teacher from among the teachers of the affiliated colleges if my to be nominated by the Government;

(vi) four eminent persons representing Industry, Research and Development, Engineering and Technology, Architecture Fine Arts, Physical and Social Sciences and Public life etc., to be nominated by the Government";

(ii) for sub-sections (7), (8) and (9), the following shall be substituted, namely:-

"(7)(a). Every member of the Executive Council other than, Ex-Officio member shall hold office during the pleasure of the Governor:

Provided that such members shall be eligible for re-nomination, so however that no such member shall hold office successively for more than two terms;

(b) a nominated member of the Executive Council may tender resignation of his membership at any time. Such resignation shall be conveyed to the Vice-Chancellor by a letter in writing by the member and the ??? shall take effect from the date of its acceptance by the Government;

(8) All casual ??? among nominated members shall be filled by nomination by the Government.

(9) The Executive Council shall meet atleast once in three months and may meet often it necessary";

(iii) for sub-section (12) the following shall be ??? namely:-

"(12) The quorum to a meeting of the Executive Council shall be one-third of the total number of members of six persons whichever is less.".

(3) For the words "Board of Management" wherever they occur, the words "Executive Council" shall be substituted.

Section 3. Amendment of Act 11 of 1982

3. Amendment of Act 11 of 1982.- In Dr. B.R. Ambedkar Open University Act, 1982,

(1) in the Schedule, for Statute 2, alongwith the heading thereto, the following shall be substituted, namely:-

"The Executive Council

2(1) The Executive Council shall consist of the following Executive council. Persons, namely:-

Class I-Ex-Officio Members

(i) the Vice-Chancellor;

(ii) the Rector;

(iii) the Secretary to Government in the Education Department or an officer in the Education Department nominated by the Government;

(iv) the Secretary to Government in the Finance and Planning (Finance Wing,) Department or an officer in the Finance, and Planning (Finance Wing.) Department nominated by the Government;

(v) the Director of Higher Education the Commissioner of Collegiate Education.)

Class II-Other Members

(i) one senior professor of the University Colleges to be nominated by the Government;

(ii) four eminent persons of whom one shall be from among the Vice-Chancellors of Universities specified in the schedule to the Andhra Pradesh Universities Act, 1991 (Act 4 of 1991) and the others from the fields of Industries or Commerce or Legal, Engineering or Medical Professions or from such other fields of public life as the Government may consider useful to the University, to be nominated by the Government.

(2) Every member of the Executive Council other than Officio member shall hold office during the pleasure of the Governor.

(3) The Executive Council shall meet atleast once in three months and may meet often if necessary.

(4) Upon a requisition in writing signed by not less than one-third of the total number of members of the Executive Council, the Vice-Chancellor shall convene a meeting thereof on a date appointed by him which shall not be later than seven days from the date of receipt of requisition afores aid.

(5) In the absence of the Vice-Chancellor from any of the Executive Council, the members present at the meeting shall choose one among themselves to preside over the meeting.

(6) The quorum for a meeting of the Executive Council shall be one-third on the total number of members or six persons, whichever is less."

(2) For the words "Board of Management", wherever they occur, the words "Executive Council" shall be substituted.

Section 4. Amendment Act 16 of 1983

4. Amendment Act 16 of 1983.- In Sri Padmavathi Mahila Viswavidyalayam Act, 1983,

(1) in the Schedule, for Statute 2, alongwith the heading thereto, the following shall be substituted, namely:-

THE EXECUTIVE COUNCIL

2.(1) The Executive Council shall consist of the following persons, namely:

Class-I-Ex-Officio Members

(i) the Vice-Chancellor;

(ii) the Rector;

(iii) the Secretary to Government in the Education Department or an officer in the Education Department nominated by the Government;

(iv) the Secretary to Government in the Finance & Planning (Finance Wing) Department or an officer in the Finance and Planning (Finance Wing) Department nominated by the Government;

(v) the Director of Higher Education the Commissioner or Collegiate Education;

(vi) the Executive Officer of the Tirumala Tirupathi Deva sthanams:

(vii) the Director Commissioner of Women Welfare.

Class II-Other Members

(i) One senior professor of the University Colleges to be nomination by the Government;

(ii) one Principal of the University Colleges to be nominated by the Government;

(iii) four eminent persons of whom three shall be women members from the fields of Industries or Commerce or Legal Engineering or Medical professions or from such other fields from public life as the Government may consider useful to the University to be nominated by the Government.

(2) Every member of the Executive Council other than Ex-officio member shall hold office during the pleasure of the Governor.

(3) The Executive Council shall meet atleast once in there months and may meet often if necessary.

(4) Upon a requisition in writing signed by not less than one-third of the total number of members of the Executive Council, the Vice-Chancellor shall convene a meeting thereof on a date appointed by him which shall not be later than seven days from the date of receipt of requisition aforesaid.

(5) In the absence of the Vice-Chancellor from any meeting of the Executive-Council, the members present at the meeting shall choose one among themselves to preside over the meeting.

(6) The quorum for a meeting of the Executive, Council shall be one-third of the total number of members or six persons whichever is less."

(2) For the words "Board of Management", wherever they occur, the words "Executive Council" shall be substituted.

Section 5. Amendment of Act 27 of 1985

5. Amendment of Act 27 of 1985.- In the Telugu University Act, 1985:-

(1) In the Schedule, for statute 4, alongwith heading thereto, the following shall be substituted, namely:

"THE EXECUTIVE COUNCIL

4.(1) The Executive Council shall consist of the following Executive Council. Persons, namely:-

Class I-Ex-Officio Members

(i) the Vice-Chancellor;

(ii) the Rector;

(iii) the Secretary to Government in the Education Department or an Officer in the Education Department nominated by the Government;

(iv) the Secretary to Government in the Finance and Planning (Finance Wing.) Department or an Officer in the Finance and Planning. (Finance Wing) Department nominated by the Government;

(v) the Director of Higher Education the Commissioner of Collegiate Education;

(vi) the Director of Cultural Affairs.

Class-II-Other Members

(i) one senior professor of the University/Colleges to be nominated by the Government;

(ii) one Principal/Dean of the University Colleges to be nominated by the Government;

(iii) one Principal of the affiliated colleges to be nominated by the Government;

(iv) four eminent persons connected with Telugu language, literature and culture as the Government may consider useful to the University, to be nominated by the Government.

(2) Every member of the Executive Council other than Ex-Officio member shall hold office during the pleasure of the Governor

(3) The Executive Council shall meet atleast once in three months and may meet often if necessary.

(4) Upon a requisition in writing signed by not less than one-third of the total number of members of the Executive Council, the Vice-Chancellor shall convene a meeting there of or a date appointed by him which shall not be later than seven days from the date of receipt of requisition aforesaid

(5) In the absence of the Vice-Chancellor from any meeting of the Executive Council the members present at the meeting shall choose ??? themselves to preside over the meeting.

(6) The quorum for a meeting of the Executive Council shall be one-third of the total member of members or six persons whichever is less."

(2) For the words "Board of Management", wherever they occur, the words "Executive Council" shah be substituted.

Section 6. Amendment of Act 4 of 1991

(6) Amendment of Act 4 of 1991.- In the Andhra Pradesh Universities Act, 1991,-

(i) for section 18 alongwith the heading the following shall bi substituted namely:-

The Executive Council

18(1). The Executive Council shah consist of the following executive Council, persons namely:-

Class I-Ex-Officio Members:

(i) the Vice-Chancellor;

(ii) the Rector;

(iii) the Secretary to Government in the Education Department or an officer in the Education Department nominated by the Government;

(iv) the Secretary to Government in the Finance and Planning (Finance Wing) Department or an officer in the Finance and Planning (Finance Wing) Department nominated by the Government;

(v) the Director of Higher Education/the Commissioner of Collegiate Education:

Provided that in the case of Sri Venkateswara University, Tirupati, the Executive Officer, Tirumala Tirupathi Devasthanams, Tirupati shall also be the Ex-Officio Member.

Class II-Other Members:

(i) one senior professor of the University Colleges to be nominated by the Government;

(ii) one Principal of the University Colleges to be nominated by the Government;

(iii) one Principal of the affiliated Colleges to be nominated by the Government;

(iv) one teacher from among the teachers of the University Colleges to be nominated by the Government;

(v) one teacher from among the teachers of the affiliated Colleges to be nominated by the Government;

(vi) four eminent persons representing industry, agriculture, trade, commerce, education, public life, ??? work etc. to be nominated by the Government.

(2) Every member of the Executive Council other than ex-Officio Member shall hold office during the pleasure of the Governor.

(3) The Executive Council shall meet atleast once in three months and may meet often if necessary.

(4) Upon a requisition in writing signed by not less than one third of the total number of members of the Executive Council, the Vice-Chancellor shall convene a meeting thereof on a date appointed by him which shall not he later than seven days from the date of receipt of requisition aforesaid.

(5) In the absence of the Vice-Chancellor from any meeting of the Executive Council, the members present at the meeting shall choose one among themselves to preside over the meeting.

(6) The quorum for a meeting of the Executive Council shall be one-third of the total number of members or six persons whichever is less."

(7) For the words "Board of Management" wherever they occur, the words "executive Council" shall be substituted.

Section 7. Transitional Provision

(7) Transitional Provision.- On and from the commencement of this Act, all members of the Board of Management other than the Ex-Ofiicio members of the respective Universities holding offices of such members shall cense to hold such offices ??? the Ex-Officio members of the respective Boards of Management shall discharge the functions of the Board of Management conceited till such time the new Executive Council is re-constituted in accordance with the provisions of the principal Act concerned as amended by this Act.