Preamble
| [Chhattisgarh Act No. 34 of 2002] | [27th December, 2002] |
An Act further to amend the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973.
Be it enacted by the Chhattisgarh Legislature in the Fifty-Third year of the Republic of India as follows:-
Preamble
| [Chhattisgarh Act No. 9 of 2002] | [18th April, 2002] |
An Act To Amend The Chhattisgarh Vishwavidyalaya Adhiniyam, 1973.
Be it enacted by the Chhattisgarh Legislature in the Fifty-third Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Chhattisgarh Vishwavidyalaya (Sanshodhan) Adhiniyam, 2002 (No. 34 of 2002).
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2. Amendment of Section 20
2. Amendment of Section 20.- The Clause (xix) of sub-section (1) of Section 20 of the Chhattisgarh Vishwavidyalaya Adhiniyam 1973 (No. 22 of 1973) shall be omitted.
Section 3. Amendment of Section 14. Enrollments conditions of service, terms of office and vacancy in the office of kulapati
3. Amendment of Section 14, Enrollments conditions of service, terms of office and vacancy in the office of kulapati.- After the second proviso of sub-section (1) of Section 14 of the Principal Act, the following proviso shall be substituted; namely:-
"Provided further that the person concerned shall ??? to hold office on attaining the aye of 65."
Section 4. Amendment of Section 20. Constitution of the Court
4. Amendment of Section 20, Constitution of the Court.- In item (twenty) of sub-section (1) of Section 20 of the Principal Act, the word "twenty five lakh" shall be substituted in place of "one lakh."
Section 5. Amendment of Section 23, Executive Council
5. Amendment of Section 23, Executive Council.- (1) Clause (iii) of sub-section (1) of Section 23 of the Principal Act shall be omitted:
(2) In clause (ix) of sub-section (1) of Section 23 of the Principal Act following shall be inserted, namely:-
"Three persons, one each from the Field of Agriculture. Industry or Commerce Education Area and Social Work shall be nominated by the Kuladhipati on the recommendation of the State Government,"
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Chhattisgarh Vishwavidyalaya (Sanshodhan) Adhiniyam 2002 (No. 9 of 2002).
(2) This Act shall come into force on such date as the State Government may, by notification, appoint in Official Gazette.
Section 2. Amendment of Section 7, Territorial Jurisdiction
2. Amendment of Section 7, Territorial Jurisdiction.- (1) In the proviso of sub-section (1) of Section 7 of the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973 (No. 22 of 1973), (hereinafter called the Principal Act), the word "Pt. Ravishankar Shukla Vishwavidyalaya, Raipur" shall be substituted in place of "Awadhesh Pratap Singh Vishwavidyalaya, Rewa".
(2) In clause (A) of sub-section (3) of Section 7 of the Principal Act, the word "Indira Gandhi Krishi Vishwavidyalaya, Raipur under the Indira Gandhi Krishi Vishwavidyalaya Adhiniyam, 1987" shall be substituted in place of "Jawahar Lal Neharu Krishi Vishwavidyalaya Adhiniyam, 1963 (No. 12 of 1963).