Andhra Pradesh act 15 of 2015 : The Sri Venkateswara Veterinary University (Amendment) Act, 2015.

Department
  • Department of Animal Husbandry & Dairy Development & Fisheries Department
Ministry
  • Ministry of Home
Summary

EOG

Enforcement Date

25 Apr 2017

2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PAg lV-B Substitution of long title. Act 18 of 2005, Amendment of section 2. 2. ln‘ Sri Venkateswara Veterinary University Act, 2005, (here' after referred to as the principal Act), for the long title, the following shall be substituted, namely:- “An Act to 'provide for the establishment and incorporation of a teaching and a "ating university in Veterinary Sciences in the State of Andhra Pradesh and for the matters connected therewith or incidental thereto". 3. In section 2 of the principal Act,- (1) after clause (a), the following clauses shall be inserted, namely:- “(aa)‘ affiliated college/educational institution’ means a college/ educational institution affiliated to the university providing courses of study qualifying students for admission to university examinations in accordance with the Regulations; - (ab)‘affiliated college’ means a college within the U ersity area aff' prescribed, '(2) after clause (d), the following clause shall be inserted, namely:- “(da) ‘college' means a college established ted to, or and maintained by, or a recognized by the University. . (3) after clause (f), the following clause shall be inserted, namely,- “(fa) 'institution’ means an institution offering academic programmes or research in Veterinary sciences, Dairy and Fishery as defined in the Act and includes a Polytechnic”. iated to the university in accordance with the conditions *l'OBER 8, 2015 ANDHRA PRADESH GAZETTE EXTRAORDINARY 5 11. 12. In section 41 of the principal Act, for clause (v), the following clause shall be substituted namely,- “(v) aft" nation or recognition including conditional affi nation or recognition of colleges and polytechnics and withdrawal of such affiliation and for all other matters necessary for carrying out all or any of the purposes of the Ac After section 46, the following shall be added, namely:— u 46-A. (1) All colleges and Transfer 30d Polytechnics offering _Aff”lat|°n 0f Veternary and animal Private 00"9963 sciences/ diary/ fishery courses in the private sector affiliated to other Universities in the State prior to commencement of‘Sri Venkateswara Veterinary University (Amendment) Act, 2015, if any, shall be deemed to have been disaffiliated and a ated to Sri Venkateswara Veterinary University for academic control and management; (2) All colleges and polytechnics offering Veterinary and animal sciences/diary/fishery courses in the private sector, after commencement of Sri Venkateswara Veterinary University (Amendment)Act, 2015, shall take affiliation only from Sri Venkateswara Veterinary University for academic control and management: Provided that polytechnic colleges affiliation/regulation of all colleges whether in government or private sector shall be done by a “Regulatory body" like Para-Veterinary Council once it is constituted by government; Amendment of section 41. Insertion New section 46-A

6 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART Na ________________-____1 (3) On and from the commencement of _Sri Venkateswara Veterinary University (Amendment) Act, 2015, no college shall offer certificate/diploma/degree courses in Veterinary and animal sciences/diarylfishery without affiliation of Sri Venkateswara Veterinary University and no Polytechnic colleges whether in Government or in Private sector shall offer such Certificate/ Diploma/ ‘ Degree Courses unless approved by the Regulatory body constituted by Government under the proviso to sub-section (2) in such manner as may be prescribed”. C.S.S.V. DURGA PRASAD, Secretary to Government, Law Department. Printed by the Commissioner of Printing, at A.P. Legislative Assembly Printing Press, Hyderabad. Registered No. HSE/49. [Price : Rs. 1.50 Paise] ‘A RIGHT TO . INFORMATION , eaoiécéa-g maéiffia’aaa THE AN DHRA PRADESH GAZETTE PART IV-B EXTRAORDINARY PUBLISHED BY AUTHORITY N0. 15] HYDERABAD, THURSDAY, OCTOBER 8, 2015. ANDHRA PRADESH ACTS, ORDINANCES AND REGULATIONS Etc., The following Act of the Andhra Pradesh Legislature received the assent of the'Governor on the 3rd October, 2015 and the said assent is hereby first published on the 8‘" October, 2015 in theAndhra Pradesh Gazette for general information. ACT NO. 15 OF 2015 AN ACT TO AMEND SRI VENKATESWARA VETERINARY UNIVERSITY ACT, 2005. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty - sixth Year of the Republic of lndia as follows:- 1. (1) This Act may be called Sri Venkateswara Short title and Veterinary University (Amendment) Act, 2015. commencement. (2) It shall come into force on such date as the Government may, by notification, appoint. A15 [1]

Amendment of action 8. Amendment of section 19. Amendment of section 20. Amendment of section 22. ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART lfi (cb) to institute courses of study and to hold examinations for, and to confer Post Graduate lUnder Graduate degrees to the Private Colleges in Veterinary, Diary & Fishery Sector affiliated by the University”. 7. In section 8 of the principal Act, in sub-section (1), after the words “maintained", the words “or affiliated" shall be inserted. 8. in section 19 of the principal Act. in sub-section (2), after clause (I), the following shall be added, namely:- “(m) one person to be nominated by the Chancellor from among the Scientists of lndian Veterinary Research Institute (lVRl), lzatnagar, Bareily (U.P)." 9. In section 20'of the principal Act, in subsection (1), after clause (i), the following clause shall be added, namely,- "(j) to affiliate or recognise Veterinary, Diary & Fishery colleges/educational institutions including conditional affiliation or recognition of the colleges or educational institutions and to withdraw such affiliation or recognition on the recommendation of the Academic Council". 10. In section 22 of the principal Act. in sub—section (2), in clause (b), after sub—clause (ii), the following sub-clause shall be added namely,- "(iii) for the grant of affiliation or recognition or withdrawal of such affiliation or recognition of Veterinary, Dairy & Fishery colleges/ education institutions”.

OéOBER 8. 2015 ANDHRA PRADESH GAZETTE EXTRAORDINARY 3 (4) after clause (h), the following clauses shall be inserted namely:- “(ha) ‘ polytechnic‘ means a polytechnic offering courses under ‘veterinary, dairy and fishery sciences’ as defined in the Act; (hb) ‘recognized college or recognized institution’ means a college or institution as the case may be recognized by the University under the conditions prescribed". 4. In section 3 of the PrincipalAct, after sub-section Amendment of (1), the following shall be inserted,namely:- section 3- "(1A) the University shall be a teaching, research, extension and affiliating University". 5. In section 4 of the principal Act, after the words Amendment of “processing and marketing in Veterinary, seem“- Animal and Fishery Sciences", the words “and to streamline the Veterinary Education, affiliate, recognise the colleges imparting Veterinary, Diary and Fishery education" shall be added at the end. Amendment of 6. In section 6 of the principal Act,- section 6. (1) after clause (a), the following clause shall be inserted, namely:- “(aa) to affiliate or recognise Veterinary Colleges or Polytechnics and to withdraw such affiliation or recognition in the manner as may be prescribed". (2) after clause (c), the following clauses shall be inserted, namely:- “(ca) to institute courses of study and to hold examinations for, and to confer diplomas to the Private Polytechnics in Veterinary, Dairy & Fishery Sector affiliated by the University;

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