िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 7 येेेें ठ 1935 (श0) (संंंं0 पटना 426) पटना, मंगलंंं वार, 28 मई 2013 fof/k foHkkx
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vf/klwpuk,a
28 ebZ 2013
la[;k&,y0th0&1&6@2013@yst% 90 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 25 ebZ] 2013 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
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vk;ZHkÍ Kku fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e] 2013
[fcgkj vf/kfu;e 9] 2013]
vk;ZHkÍ Kku fo'ofo|ky; vf/kfu;e] 2008 ¼fcgkj vf/kfu;e 24] 2008½ dk la'kks/ku djus ds fy, vf/kfu;eA
izLrkouk %&vk;ZHkÍ Kku fo'ofo|ky; ds iz'kklfud lqn`<+hdj.k ds fy, vk;ZHkÍ Kku fo'ofo|ky; vf/kfu;e] 2008 esa dfri; mica/kks dk la'kks/ku rFkk dfri; izko/kkuksa dk tksM+uk vko';d gSA Hkkjr x.kjkT; ds pkSlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk ;g fuEufyf[kr :i esa vf/kfu;fer gks%& 1- laf{kIr uke] foLrkj ,oa izkjEHk A& ¼1½ ;g vf/kfu;e vk;ZHkÍ Kku fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e] 2013 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g jkti= esa bldh vf/klwpuk ds izdk'ku dh frfFk ls izo`r gksxkA
2- fcgkj vf/kfu;e 24] 2008 dh /kkjk&9 dk izfrLFkkiu A & fcgkj vf/kfu;e 24] 2008 dh /kkjk&9 fuEufyf[kr }kjk izfrLFkkfir dh tk;xh %&
^^9& fo'ofo|ky; ds inkf/kdkjh A& fo'ofo|ky; ds fuEufyf[kr inkf/kdkjh gksaxs%& ¼1½ dqyifr
¼2½ izfrdqyifr
¼3½ Mhu
¼4½ jftLVªkj
¼5½ foÙkh; lykgdkj
¼6½ foÙk inkf/kdkjh
¼7½ ijh{kk fu;a=d
¼8½ iqLrdky;k/;{kA
¼9½ ,sls vU; inkf/kdkjh ftUgs ifjfu;e }kjk fo'ofo|ky; dk inkf/kdkjh
?kksf"kr fd;k tk, A Þ
3- fcgkj vf/kfu;e 24] 2008 dh /kkjk&12 ds ckn ubZ /kkjk&12d] 12[k vkSj 12x dk var%LFkkiuA& ÞmDr vf/kfu;e dh /kkjk&12 ds ckn fuEufyf[kr ubZ /kkjk,W var%LFkkfir dh tk;xh %& Þ12dß ¼1½ izfrdqyifr %& izfrdqyifr [;kfr izkIr fo)ku gksaxs A
¼2½ izfrdqyifr dh fu;qfDRk jkT; ljdkj }kjk dh tk,xhA
¼3½ izfrdqyifr viuk in /kkj.k djus dh frfFk ls rhu o"kksaZ dh inkof/k ds fy, in /kkj.k djsxk vkSj vxyh ,d inkof/k ds fy, iqufuZ;qfDr dk ik= gksxkA inkof/k dh lekfIr ds i'pkr~ jkT; ljdkj izfrdqyifr ls ;FkkfofufnZ"V vof/k] tks dqy ,d o"kZ ls vf/kd ugh gksxh] rd in ij cus jgus dh vis{kk dj ldsxhA
¼4½ izfrdqyifr dh ifjyfC/k;k¡ ,oa vU; lsok 'kÙksZ ogh gksaxh tks tks jkT; ljdkj }kjk fofgr dh tk;A
12 [k & izfrdqyifr dh 'kfDr;k¡] drZO; ,oa d`R; %&izfrdqyifr dqyifr ds fu;a=.kk/khu fo'ofo|ky; ds vdknfed ,oa iz'kklfud dk;Zdykiks ds dq'ky lapkyu ,oa i;Zos{k.k dk mÙkjnk;h gksxkA 12 x & izfrdqyifr dks in ls gVk;k tkuk A & ;fn fdlh le; rFkk ;Fkko';d tk¡p iM+rky ds i'pkr~ jkT; ljdkj dks ;g izrhr gks fd izfrdqyifr &
¼d½ bl vf/kfu;e] ifjfu;eks ;k v/;kns'kks ds v/khu mls vf/kjksfir fdlh drZO; ds fuoZgu djus esa foQy gks x;k gS] vFkok
¼[k½ bl jhfr ls dk;Z fd;k gS tks fo'ofo|ky; ds fgrksa ds izfrdwy gS] vFkok ¼x½ fo'ofo|ky; ds dk;Zdykiksa ds izca/ku esa vleFkZ jgk gSa] rks jkT; ljdkj] bl rF; ds gksrs gq, Hkh fd izfrdqyifr dh inkof/k lekIr ugha gqbZ gS] fyf[kr vkns'k }kjk] rFkk mlesa dkj.kks dk mYys[k djrs gq, vkns'k esa ;FkkfofufnZ"V frfFk ls] izfrdqyifr ds in ls eqDr dj ldsxhA ¼?k½ mi;qZDr dafMdk&¼x½ ds v/khu rcrd dksbZ vkns'k ikfjr ugh fd;k tk,xk tcrd fd izLrkfor mfYyf[kr vk/kkjksa] ftlij dkjZokbZ izLrkfor gks] dks vf/kdfFkr djrs gq,] lwpuk rkfey u dj nh x;h gks vkSj izLrkfor vkns'k ds fo:) dkj.k n'kkZus gsrq ;qfDr;qDr volj izfrdqyifr dks u fn;k x;k gksAß
4- fcgkj vf/kfu;e 24] 2008 dh /kkjk&14 ds ckn ubZ /kkjk&14d dk var%LFkkiu A& mDr vf/kfu;e dh /kkjk&14 ds ckn fuEufyf[kr ubZ /kkjk var%LFkkfir dh tk,xh %& Þ14 d & foÙkh; lykgdkjA &¼1½ foÙkh; lykgdkj fo'ofo|ky; ds iw.kZdkfyd
inkf/kdkjh gksaxsA
¼2½ foÙk lykgdkj dh fu;qfDRk jkT; ljdkj }kjk dh tk,xh] ftl ij fu;qfDr@izfrfu;qfDRk ds ek/;e ls Hkkjrh; ys[kkijh{kk ,oa ys[kk lsok ds inkf/kdkjh ;k fdlh vU; ys[kk lsok ds inkf/kdkjh vFkok pkVZM ,dkmV+sV ¼lhŒ,Œ½ dh fu;qfDr dh tk ldsxhA
2
¼3½ foÙkh; lykgdkj dh fu;qfDRk mldh fu;qfDr dh rkjh[k ls rhu o"kksaZ ds fy, gksxh] ijUrq jkT; ljdkj] bl rF; ds gksrs gq, Hkh fd foÙkh; lykgdkj dh inkof/k lekIr ugh gqbZ gS] foÙkh; dnkpkj vFkok drZO;ksa ds fuoZgu esa foQyrk vFkok v{kerk ds vk/kkj ij dkj.kks dk mYys[k djrs gq, fyf[kr vkns'k }kjk vkns'k esa ;FkkfofufnZ"V frfFk ls foÙkh; lykgdkj dks lsokeqDr dj ldsxhA
¼4½ mi&/kkjk ¼3½ ds v/khu rc rd dksbZ vkns'k ikfjr ugha fd;k tk,xk tc rd fd izLrkfor mfYyf[kr vk/kkjksa] ftl ij dkjZokbZ izLrkfor gks] dks vf/kdfFkr djrs gq,] lwpuk rkfey u dh xbZ gks vkSj izLrkfor vkns'k ds fo:) dkj.k n'kkZusa gsrq ;qfDRk;qDRk volj foÙkh; lykgdkj dks u fn;k x;k gksA
¼5½ foÙkh; lykgdkj dh ifjyfC/k;k¡ ,oa lsok'kÙksZa fo'ofo|ky; }kjk jkT; ljdkj ds vuqeksnu ls fofgr dh tk,xhA
¼6½ foÙkh; lykgdkj fo'ofo|ky; ds dqyifr ds fu;a=.kk/khu fo'ofo|ky; ds foÙkh; vuq'kklu ,oa i;Zos{k.k dk+ mÙkjnk;h gksxkAß
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
28 ebZ 2013
la0 ,y0th0&1&6@2013@91@yst%A—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 25 ebZ] 2013 dks vuqer vk;ZHkV~V Kku fo'ofo|ky;¼la'kks/ku½vf/kfu;e]2013 dk fuEufyf[kr vaxzsth vuqokn fcgkj jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn 348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd̀r ikB le{kk tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
The Aryabhatta Knowledge University (Amendment) Act, 2013 [Bihar Act 9, 2013]
AN
ACT
To amend the Aryabhatta Knowledge University Act, 2008 (Bihar Act 24 ,2008)
Preamble:—For administrative consolidation of Aryabhatta Knowledge University, it is expedient to amend certain provisions and to add certain new provisions in The Aryabhatta Knowledge University Act, 2008.
Be it enacted by the Legislature of the State of Bihar in the sixty-fourth year of the Republic of India as follows:
1. Short title, Extent and commencement.-—(1) This Act may be called the Aryabhatt Knowledge University (Amendment) Act, 2013.
(2) It shall extend to whole of the State of Bihar
(3) It shall come into force from the date of its publication, by notification in the official gazette.
2. Substitution of Section-9 of Bihar Act 24 of 2008.—Section-9 of the Bihar Act 24 of 2008, shall be substituted by the following:-
"9-Officers of the University- The following shall be the officers of the University:—
(1) the Vice-Chancellor;
(2) the Pro-Vice Chancellor;
(3) the Deans;
(4) the Registrar;
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(5) the Financial Advisor;
(6) the Finance Officer;
(7) the Examination Controller;
(8) the Librarian;
(9) such other officers as may be declared by the Statutes to be officers of the University."
3. Insertion of new Section 12A, 12B and 12C after Section 12 of Bihar Act 24 of 2008- After section-12 of the said Act, the following new sections shall be inserted :-
"12A-(1) The Pro-Vice Chancellor shall be scholar of eminence;
(2) The Pro-Vice Chancellor shall be appointed by the State Government;
(3) The Pro-Vice Chancellor shall hold his office for a term of three years from the date on which he enters upon his office and he shall be eligible for re-appointment for next one term. The State Government may require the Pro-Vice Chancellor to continue in the office for such period which will not exceed the total period of one year and as may be specified by the Government after expiry of the term;
(4) The emoluments and other conditions of service of the Pro-Vice Chancellor shall be as may be prescribed by the State Government.
12B- Powers, Duties and Functions of the Pro-Vice Chancellor :- The Pro-Vice Chancellor shall be responsible for skillful conduct of the academic & administrative affairs and supervision of the university under the control of the Vice-chancellor.
12C - Removal of the Pro-Vice Chancellor:- If at any time and after such enquiry as may be considered necessary, it appears, to the State Government that the Pro-Vice Chancellor-
(a) has failed to discharge any duty imposed upon him, by or under this Act, the Statutes, the Ordinances, or
(b) has acted in a manner prejudicial to the interests of the University, or
(c) has been incapable of managing the affairs of the University, The State Government, may, notwithstanding the fact that the term of office of the Pro-Vice Chancellor has not expired, terminate the appointment of the Pro-Vice Chancellor, by an order in writing stating the reasons thereof, from the date as may be specified in the order.
(d) No order shall be passed under sub section (c) above till the proposed mentioned grounds, on which action has been proposed, shall be served and adequate opportunities to show cause has been given to the Pro-Vice Chancellor."
4. Insertion of new section 14A after section 14 of Bihar Act 24 of 2008.- After section-14 of the said Act, the following new section shall be inserted :—
"14A- The Financial Adviser.- (1) The Financial Advisor shall be whole time officer of the University;
(2) The Financial Advisor shall be appointed by the State Government, officers of Indian Audit & Accounts Service or officers of any other Accounts Service or Chartered Accountant may be appointed through appointment/deputation;
(3) The appointment of the Financial Advisor shall be for three years from the date of appointment, but the State Government, notwithstanding the fact that the term of office of the Financial Advisor has not expired, may terminate the service of the Financial Advisor by an order in writing stating the reasons thereof from the date as may be specified in the order on the ground of financial misbehavior or failure to discharge his duty or incompetence;
(4) No order shall be passed under Sub-section-(3) till the proposed mentioned grounds, on which action has been proposed, shall be served and adequate opportunities to show cause has been given to the Financial Advisor;
(5) The emoluments and other conditions of service of the Financial Advisor shall be as prescribed by the University with the approval of State Government;
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(6) The Financial Advisor shall be responsible for Financial discipline and supervision of the university controlled by the Vice-Chancellor."
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government. —————
अधी1क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु6ित। बहार गजट (असाधारण) 426-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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