Guru Jambheshwar University, Hisar (Second Amendment) Act, 1996*
| [Haryana Act No. 3 of 1998] | [17th November, 1997] |
An Act to amend Guru Jambheshwar University, Hisar Act, 1995
Be if enacted by the Legislature of the State of Haryana in the Forty-seventh Year of the Republic of India as follows:-
* [Received the assent of the Governor on 17th November, 1997 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 3/98, dated 13th January, 1998].
1. Short title.- This Act may be called Guru Jambheshwar University, Hisar (Second Amendment) Act, 1996.
2. Amendment of preamble to Haryana Act 1 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-affialating University to facilitate and promote studies and research in emerging areas of higher education with focus on new frontiers of technology, pharmacy, environmental Studies, non-conventional energy sources and management Studies, and also to achieve excellence in these and connected fields.".
3. 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 area within which the University shall exercise its powers, Shall be such as the Government may, from time to time by notification, specify:
Provided that different areas may be Specified for different faculties.
(2) Notwithstanding anything contained in any other law for the time being in force, any college Situated within the limits of the area Specified under sub-section (1) shall, with effect from such date as may be notified in this behalf by the Government, 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, and different dates may be notified for different colleges:
Provided that-
(i) any student of any College, Institute or Pose Graduate Regional Centre, Sirsa, 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) cay 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.".
4. Amendment of section 6 of Haryana Act 17 of 1995.- In section 6 of the principal Act,-
(i) in clause (a), for the words "interdisciplinary higher education with focus", the words "and research" shall be Substituted;
(ii) in clause (b), for the word "interdisciplinary", the words "emerging areas of" shall be substituted;
(iii) for clause (j), the following clause shall be substituted, namely:-
"(j) to maintain institutes, colleges of technology, pharmacy, management, Post Graduate Regional Centre, Sirsa etc., established by the University and to admit to its privileges, colleges of technology, pharmacy, management and colleges or institutes 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.".
5. Amendment of section 11 of Haryana Act 17 of 1995.- For sub-section (1) of section 11 of the principal Act the following sub-sections shall be substituted, namely:-
"(1) The Vice-Chancellor Shall be appointed or removed, as the case may be, by the Chancellor on the advice of the Government.
(1A) The Chancellor may, on the advice of the Government, cause an inquiry to be held in accordance with the principles of natural justice, and remove the Vice-Chancellor from office, if lie is found on such inquiry, to be a person patently unfit to be continued in such office.".
6. Insertion of section 11-B in Haryana Act 17 of 1995.- After Section 11-A of the principal Act, the following section shall he inserted, namely:-
"11-B Registrar.- (1) The Registrar shall be appointed by the Government on such terms and conditions as may be determined by the Government.
(2) The Registrar shall exercise such powers and perform such duties as may be prescribed by the Statutes.".
7. Amendment of section 21 of Haryana Act 17 of 1995.- In section 21 of the principal Act,-
(i) in Sub-section (2), for the word's and signs "The Executive Council may, from time to time," the words and signs "Government or the Executive Council may, from time to time," shall be substituted;
(ii) in sub-section (4), for the words "passed by the Incentive Council", the words "passed by the Government or the Executive Council" shall be substituted; and
(iii) after sub-section (4), the following sub-section shall be added, namely:-
"(5) If there is any contradiction or overlapping in the statues so made, repealed or amended, the Statutes made, repealed or amended by the Government shall have overriding effect.".
8. Amendment of section 26 of Haryana Act 17 of 1995.- In sub-section (4) of section 26 of the principal Act, for the words "interdisciplinary higher education and research with focus on Studies", the word's "Studies and research" shall be Substituted.
9. Amendment of Schedule to Haryana Act 17 of 1995.- In the Schedule to the principal Act,-
(a) in Statute 2,-
(i) clause (i) shall be omitted; and
(ii) in clause (iii), for the words "Vice-Chancellor may appoint for the purpose", the words "Vice-Chancellor may appoint temporarily for the purpose till regular appointment is made by the Government" shall be substituted.
(b) in Statute 14,-
(i) for clause (6), the following clause shall be Substituted namely:-
"(6) Non-Conventional Subjects in the Faculty of Humanities and Foreign languages;";
(ii) in clause (9), the words "in the emerging areas of higher education" shall be added at the end.
10. Repeal.- Guru Jambheshwar University, Hisar (Second Amendment) Ordinance, 1996 (Haryana Ordinance No. 2 of 1996) and Guru Jambheshwar University, Hisar (Third Amendment) Ordinance, 1996 (Haryana Ordinance No. 3 of 1996) are hereby repealed.