Guru Jambheshwar University Hisar (Amendment) Act, 1999*
| [Haryana Act No. 19 of 1999] | [2nd November, 1999] |
An Act further to amend Guru Jambheshwar University, Hisar Act, 1995
Be it enacted by the Legislature of the State of Haryana in the Fiftieth Year of the Republic of India as follows:-
* [Received the assent of the Governor on 2nd November, 1999 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 25/99, dated 14th December, 1999].
1. Short title.- This Act may be called Guru Jambheshwar University Hisar (Amendment) Act, 1999.
2. Amendment of section 11 of Haryana Act 17 of 1995.- For sub-section (1) of section 11 of Guru Jambheshwar University, Hisar Act, 1995 (hereinafter called the principal Act), the following sub-section shall be substituted, namely:-
"(1) The Government shall constitute a Selection Committee consisting of one nominee of the Chancellor and two nominees of the Executive Council, which shall prepare a panel of at least three names, in alphabetical order, from which the Chancellor shall appoint the Vice-Chancellor, on the advice of the Government. The terms and conditions of service of the Vice-Chancellor, shall be determined by the Chancellor, on the advice of the Government.".
3. Substitution of section 11-B of Haryana Act 17 of 1995.- For section 11-B of the principal Act, the following section shall be substituted, namely:-
"11B. Registrar.- (1) The Registrar shall be appointed by the Chancellor on the advice of the Government.
(2) The Registrar shall be Chief Administrative Officer of the University. He shall work directly under the ??? direction and Control of the Vice-Chancellor."
4. Amendment of section 21 of Haryana Act 17 of 1995.- In section 21 of the principal Act,-
(i) in sub-section (2), for the words and signs "Government or the Executive Council may, from time to time", the words and signs "The Executive Council may, from time to time," shall be substituted;
(ii) in sub-section (4), for the words "passed by the Government or the Executive Council", the words "passed by the Executive Council" shall be substituted;
(iii) for sub-section (5), the following sub-section shall be substituted, namely:-
"(5) Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, other suo motu or on the advice of the Government, may direct the Executive Council, to make, amend or repeal the Statutes in respect of any matter specified by him and if the Executive Council fails to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the executive Council for its inability to comply with such direction, make, amend or repeal the Statutes suitably.".
5. Amendment of section 35 of Haryana Act 17 of 1995.- In sub-sections (1) and (2) of section 35 of the principal Act, after the word "Hisar", the words "and Sirsa" shall be omitted.
6. Amendment of schedule to Haryana Act 17 of 1995.- In clause (iii) of Statute 2 of the Schedule to the principal Act, for the word "Government", the words "Chancellor on the advice or Government" shall be substituted.