Haryana act 011 of 1996 : Guru Jambheshwar University Hisar (Amendment) Act, 1996

Section 1. Short title

1. Short title.- This Act may be called Guru Jambheshwar University Hisar (Amendment) Act, 1996.

Section 2. Amendment of preamble of Haryana Act 17 of 1995

2. Amendment of preamble of Haryana Act 17 of 1995.- For the preamble to Gum Jambheshwar University Hisar Act, 1995 (hereinafter called the principal Act), the following preamble shall be substituted, namely:-

"to establish and incorporate a teaching-cum-affiliating University to facilitate end promote ??? higher education and research with focus on studies in emerging areas of higher education including new frontiers of technology, pharmacy, environmental studies, non-conventional energy sources and management studies and also to achieve excellence in these and connected fields."

Section 3. Amendment of Section 2 of Haryana Act 17 of 1995

3. Amendment of Section 2 of Haryana Act 17 of 1995.- In section 2 of the principal Act, after clause (d), the following clause shall be inserted, namely:-

‘(dd) "Post Graduate Regional Centre" means a Post Graduate Regional Centre maintained by, or admitted to the privileges of, the University under this Act’.

Section 4. Substitution of Section 4 of Haryana Act 17 of 1995

4. Substitution of Section 4 of Haryana Act 17 of 1995.- For section 4 of the principal Act, the following section shall be substituted, namely:-

"4. Territorial exercise of powers.- (1) The limits of the areas within which the University shall exercise its powers in respect of technology, engineering, pharmacy and management colleges or institutes shall be the whole of the State of Haryana;

Provided that the limits of the areas within, which the University shall exercise its powers in respect of colleges of general education, medical education and Post Graduate Regional Centre, shall be the districts of Hisar, Sirsa, Jind and Bhiwani.

(2) Any college to be opened in the territorial limits of the University as mentioned under sub-section (1), shall with effect from the date of the enforcement of Guru Jambheshwar University Hisar (Amendment) Act, 1996, shall have to get affiliated to this University.

(3) Notwithstanding anything contained in any other law for the time being in force, any existing college, institute and Post Graduate Regional Centre within the territorial limits of the University as specified under sub-section (1), shall be deemed to be associated with and admitted to the privileges of the University and shall cease to be associated in any way with or be admitted to, any privileges of any other University:

Provided that-

(i) any student of any college, institute or Pest Graduate Regional Centre, associated with, or admitted to, the other University before the said date, who was studying for any degree or diploma examination of that University shall be permitted to complete his course in preparation thereof and the University shall hold for such students examinations in accordance with the curricula of study in force in that University for such period as may be prescribed by the Statutes, Ordinances or Regulations;

(ii) any such student may, until any such examination is held by the University, be admitted to the examination of the other University and be conferred the degree, diploma or any other privilege of that University for which he qualifies on the result of such, examination.".

Section 5. Amendment of Section 6 of Haryana Act 17 of 1995

5. Amendment of Section 6 of Haryana Act 17 of 1995.- In section 6 of the principal Act,-

(i) for clauses (a) and (b), the following clauses shall be substituted, namely:-

"(a) to provide facilities and promote studies in interdisciplinary higher education with focus in emerging areas of higher education, including new frontiers of technology, pharmacy, environmental studies, non-conventional energy sources and management studies and also to achieve excellence in these and connected fields;

(b) to hold examinations and grant degrees, diplomas and other academic distinctions or titles to persons in the fields of interdisciplinary higher education, technology, pharmacy, management etc. as laid down in the Statutes, Ordinances or Regulations;"

(ii) for clause (j), the following clause shall be substituted, namely;-

"(j) to maintain institutes, colleges of technology, pharmacy, management, interdisciplinary higher education etc. established by the University and to admit to its privileges, colleges of technology, pharmacy, management and colleges or institutes of interdisciplinary higher education in the areas specified under sub-section (1) of section 4 and to disaffiliate colleges or institutes if they are not being run as per provisions of the Act, Statutes or Ordinances contained therein;" and

(iii) in clause (p), after the word and sign "technology", the word and sign "pharmacy," shall be inserted.

Section 6. Amendment of Section 9 of Haryana Act 17 of 1995

6. Amendment of Section 9 of Haryana Act 17 of 1995.- In section 9 of the principal Act, after clause (ii), the following clause shall be inserted, namely:-

"(iia) the Pro Vice-chancellor;".

Section 7. Amendment of Section 11 of Haryana Act 17 of 1995

7. Amendment of Section 11 of Haryana Act 17 of 1995.- For sub-section (3) of section 11 of the principal Act, the following sub-section shall be substituted, namely:-

"(3) If the Vice-Chancellor is unable to perform his duties owing to his temporary incapacity on account of illness or any other reason, or the office of the Vice-Chancellor falls vacant due to death, resignation or otherwise, the Pro Vice-Chancellor shall perform the duties of the Vice-Chancellor until the existing Vice-Chancellor is able to resume his office or until a regular Vice-Chancellor is appointed, as the case may be. In the absence of both Vice-Chancellor and Pro Vice-Chancellor, the Chancellor shall make arrangements for the duties of the Vice-Chancellor to be performed by some authority until the existing Vice-Chancellor or Pro Vice-Chancellor resumes office or until regular Vice-Chancellor or Pro Vice-Chancellor is appointed, as the case may be."

Section 8. Insertion of Section 11-A in Haryana Act 17 of 1995

8. Insertion of Section 11-A in Haryana Act 17 of 1995.- After section 11 of the principal Act, the following section shall be inserted, namely:-

"11-A. Pro Vice-Chancellor.- (1) The Pro Vice-Chancellor shall be appointed by the Chancellor an such terms and conditions of service as may be determined by him.

(2) The Pro Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term:

Provided that no person shall be appointed to, or Continue in, the office of the Pro Vice-Chancellor, if, he has attained the age-of 65 years irrespective of the fact that his term has not expired.

(3) The Pro Vice-Chancellor shall exercise supervision and control over the affairs of such branches of the University administration as are assigned to him by the Vice-Chancellor.".

Section 9. Amendment of Section 26 of Haryana Act 17 of 1995

9. Amendment of Section 26 of Haryana Act 17 of 1995.- For sub-section (4) of section 26 of the principal Act the following sub-section shall be substituted, namely:-

"(4) The Government may, every year, provide grant-in-aid to facilitate and promote interdisciplinary higher education and research with focus on studies in emerging areas of higher education including new frontiers of technology, pharmacy, environmental studies, non-conventional energy sources and management studies, and also to, achieve excellence in these and connected fields in the manner prescribed by the Government from time to time.".

Section 10. Amendment of Section 35 of Haryana Act 17 of 1995

10. Amendment of Section 35 of Haryana Act 17 of 1995.- In section 35 of the principal Act, in sub-sections (1) and (2), after the word "Hissar", the words "and Sirsa" shall be inserted.

Section 11. Amendment of Schedule to Haryana Act 17 of 1995

11. Amendment of Schedule to Haryana Act 17 of 1995.- In the Schedule to the principal Act,-

A. after statute 1, the following statute shall be inserted, namely:-

"1-A. Powers and duties of Pro Vice-Chancellor.- (1) The Pro Vice-Chancellor shall be ex-officio Vice-Chairman of the Executive Council, the Academic Council, the Finance Committee, the Selection Committee and shall, in the absence of the Vice-Chancellor, preside aver the meetings of the Executive Council, the Academic Council, the Finance Committee and the Selection Committee.

(2) It shall be the duty of the Pro Vice-Chancellor to see, in the absence of the Vice-Chancellor, that the provisions of the Act, the Statutes, the Ordinances and the Regulations are duly observed and he shall take all necessary steps to ensure such observance.

(3) The Pro Vice-Chancellor, in the absence of the Vice-Chancellor, shall have the power to convene or cause to be convened meetings of the Court, the Executive Council, the Academic Council, the Finance Committee and any other authority or body of the University.

(4) The Pro Vice-Chancellor shall exercise general control over the affairs of those branches of the University administration that are assigned to him by the Vice-Chancellor and shall give effect in those branches to the decisions of the authorities of the University.";

B. in statute 6, in clause (a), after sub-clause (ii), the following sub-clause shall be inserted, namely:-

"(ii-a) The Pro Vice-chancellor;";

C. in statute 8, in part I after clause (i), the following clause shall be inserted, namely:-

"(i-a) The Pro Vice-Chancellor;";

D. in statute 10, in part I, after clause (i), the following clause shall be inserted, namely:-

"(i-a) The Pro Vice-Chancellor;";

E. in statute 12, in clause (1), in part I, after sub-clause (a), the following sub-clause shall be inserted, namely:-

"(a-i) The Pro Vice-Chancellor (Vice-Chairperson)";

F. in statute 14,-

(i) in clause (6), the words "Non-Conventional subjects in the" shall be omitted; and

(ii) in clause (9), the words "in the emerging areas of higher education" shall be omitted;

G. in statute 20, in clause (1), after sub-clause (i), the following sub-clause shall be inserted, namely:-

"(i-a) The Pro Vice-Chancellor;".

Section 12. Repeal

12. Repeal.- Guru Jambheshwar University, Hisar (Amendment) Ordinance, 1995 (Haryana Ordinance No. 10 of 1995), is hereby repealed.