Preamble
*Utkal University of Culture (Amendment) Act, 2002**
| [Orissa Act No. 15 of 2002] | [29th November, 2002] |
An Act to amend the Utkal University of Culture Act, 1999.
Be it enacted by the Legislature of the State of Orissa in the Fifty-third Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Utkal University of Culture (Amendment) Act, 2002
Section 2. Amendment of Section 9
2. Amendment of Section 9.- In section 9 of the Utkal University of Culture Act, 1999 (Orissa Act 9 of 1999), for sub-sections (1), (2) and (3), the following sub-sections shall be substituted, namely:-
"9.(1) The Vice-Chancellor shall be appointed by the Chancellor from a panel of three names unanimously recommended by a Committee appointed by him consisting of three members, one nominated by University Grants Commission, one elected by the Board and the third nominated by the Government:
Provided that no person shall be eligible to be a member of the Committee if he is a member of any of the authorities of the University or an employee of the University or a College or an institution maintained or recognised by or affiliated to the University.
(2) The Committee appointed under sub-section (1) will unanimously recommend a panel of three names to the Chancellor within a period of three months from the date of its appointment.
(3) If the Committee falls to recommend unanimously a panel of three names or if the Chancellor is of opinion that none of the persons out of the said panel in suitable for appointment as Vice-Chancellor, the Chancellor may take steps to appoint another Committee in the same manner as provided under sub-section (1), to unanimously recommend a fresh panel of three names within a period of three months from the date of its appointment and shall appoint one of the person named in the fresh panel, as the Vice-Chancellor."