Jawaharlal Nehru Technological University (Amendment) Act, 19901
| [Andhra Pradesh Act No. 24 of 1990] | [26th November, 1990] |
An Act further to amend the Jawaharlal Nahru Technological University Act, 1972
Be it enacted by the Legislative Assembly of the state of Andhra Pradesh is the Forty first year of the Republic of India as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 26th November, 1990 and the said assent the hereby first published on the 28th November, 1990 in the Andhra Pradesh Gazette for general information
1. Short title.- This Act may be called the Jawaharlal Nehru Technological University (Amendment) Act, 1990.
2. Amendment of section 11.- In the Jawaharlal Nehru Technological University Act, 1972 (Act 16 of 1972) (hereinafter referred to as the principal Act), in section 11, in sub-section (1), after item (iii), the following item shall be inserted, namely:-
"(iii)(a) The Secretary to Government in the Finance and Planning (Finance Wing) Department or this nominee.
3. Amendment of Schedule.- In the Schedule to the principal Act under the "I. Officers of the University", in clause 3, for sub-clause (1), the following shall be substituted, namely:-
"(1) The Finance Officer shall be as whole time officer, of the University appointed by the University from out of a panel of three officers to be obtained from the Government in the Education Department on such terms and conditions as may be prescribed by the rules made by the government in this behalf. He shall be the employee of the Government and the salary, allowances, pension and other remuneration shall be paid in the first instance out of the Consolidated Fund of the State and later recovered from the University."
4. Substitution of "Finance Officer" for "Finance Adviser-Cum-Chief Accounts Officer".- Throughout the principal Act, for the word "Financial Adviser-Cum-Chief Accounts Officer", wherever they occur, the words "Finance Officer" shall be substituted.