HARYANA GOVT. GAZ. (EXTRA). JUNE 7, 2017 (JYST. 16, 1939 SAKA) 199
PART I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 7th Jime, 2017
No. Leg. 18/2017.— The following Act of the Legislature of the State of Haryana received
the assent of the Governor of Haryana on the 30th May, 2017 and is hereby published for general
information:-
.
HARYANA ACT N0. 18 OF 2017
YMCA UNIVERSITY OF SCIENCE AND TECHNOLOGY, FARIDABAD
(AMENDMENT) ACT, 2017
AN
ACT
funher to amend the YMCA University ofScience and Technology,
Faridabad Act, 2009.
Be it enacted by the Legislature of the State of Haryana in the Sixty-eighth Year of the
Republic of India as follows:~
1. This Act may be called YMCA University of Science and Technology, Faridabad
51‘0““le
(Amendment) Act. 2017.
2. in section 2 of the YMCA University of Science and Technology, Faridabad Act, 2009 Amendmenmf
, . .
_
section 2 of
(heremafier called the principal Act),
Emma Act 21
(i) for clause (b), the following clause shall be substituted, namely:
—
(”2009‘
‘(b) “college" means a college maintained by, or admitted to the privileges of the
University;’;
\I
(ii) for clauses (h) and (i), the following clauses shall be substituted, namely:
-
‘(h) “institution” means an academic institution, not being a college, maintained
by, or admitted to the privileges of the University;
(i) “regional centre” means a regional centre maintained by, or admitted to the
privileges of the University;’;
(iii) for clause (R), the following clause shall be substituted, namely:—
‘(k) “recognized teachers" means such persons as are approved by the University
for the purpose of imparting instructions in the college, institution or
regional centre admitted to the privileges of the University;’.
3. After section 3 of the principal Act, the following section shall be inserted, namelyz- Insef‘ion 0?
section 3A in
“SA Territorial exercise of powers.- (1) The limits of the area within which the E$$aAc121
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) Any college to be opened in the territorial limits of the University as
mentioned under sub—section (1), shall have to get affiliated to this University.
HARYANA GOVT. GAZ. (EXTRA), JUNE 7, 2017 (JYST. 16, 1939 SAKA)
199
information:-
1.
PART I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 7th Jime, 2017
No. Leg. 18/2017.— The following Act of the Legislature of the State of Haryana received
the assent of the Governor of Haryana on the 30th May, 2017 and is hereby published for general
HARYANA ACT N0. 18 OF 2017
YMCA UNIVERSITY OF SCIENCE AND TECHNOLOGY, FARIDABAD
(AMENDMENT) ACT, 2017
AN
ACT
funher to amend the YMCA University of Science and Technology,
Faridabad Act, 2009.
Be it enacted by the Legislature of the State of Haryana in the Sixty-eighth Year of the
Republic of India as follows:~
This Act may be called YMCA University of Science and Technology, Faridabad
(Amendment) Act, 2017.
2.
3.
in section 2 of the YMCA University of Science and Technology, Faridabad Act, 2009
(hereinafier called the principal Act),—
(0
(ii)
(iii)
for clause (b), the following clause shall be substituted, namely: —
‘(b) “college" means a college maintained by, or admitted to the privileges of the
University;’;
\I
for clauses (h) and (i), the following clauses shall be substituted, namely: -
‘(h) “institution” means an academic institution, not being a college, maintained
by, or admitted to the privileges of the University;
i “re ional centre” means a re ional centre maintained b , or admitted to the
E‘ . ‘ g y
privileges of the Universrty;’;
for clause (R), the following clause shall be substituted, namely:—
‘(k) “recognized teachers" means such persons as are approved by the University
for the purpose of imparting instructions in the college, institution or
regional centre admitted to the privileges of the University;’.
After section 3 of the principal Act, the following section shall be inserted, namely:-
“3Ar 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) Any college to be opened in the territorial limits of the University as
mentioned under sub—section (1), shall have to get affiliated to this University.
Short title,
Amendment of
section 2 of
Haryana Act 2l
of 2009.
Insertion of
section 3A in
Haryana Act 21
of 2009.
200 HARYANA GOVT. GAZ. (EXTRAJJUNE 7, 2017 (IYST. 16, 1939 SAKA)
(3) Notwithstanding anything contained in any State law for the time being in
force, any college, institution or regional centre situated within the limits of the area
specified under subsection (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«
any student of any college, institution or regional centre, 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;
any such student may, until any such examination is held by the
University, he admitted to the examination of the other university and
be conferred the degree, diploma or any other privilege of that
university for which he qualified on the result of such examination”.
Amendment of 4. In section 5 of the principal Act,—
section 5 of
Haryana Act 2i (i)
of 2009,
(ii)
in clause (t), for the sign “.” existing at the end, the sign “;” shall be substituted;
and
after clause (t), the following clauses shall be added, namely:-
“(0)
(V)
to maintain institutions, colleges and regional centers established by the
University and to admit to its privileges, colleges, institutions and regional
centers in the area specified under sub—section (1) of section 3A and to
disaffiliate colleges, institutions or regional centers, if they are not being run
as per provisions of the Act, Statutes or Ordinances contained therein;
to declare a college, institution, regional center or a department as an
autonomous college, institution or regional centre or a department, as the
case may be”.
KULDIP JAIN,
Secretary to Government, Haryana,
Law and Legislative Department.
553820L.R,——H,GiP,, Chd.
200 HARYANA GOVT. GAZ. (EXTRAJJUNE 7, 2017 (IYST. 16, 1939 SAKA)
(3)
Notwithstanding anything contained in any State law for the time being in
force, any college, institution or regional centre situated within the limits of the area
specified under subsection (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«
any student of any college, institution or regional centre, 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;
any such student may, until any such examination is held by the
University, he admitted to the examination of the other university and
be conferred the degree, diploma or any other privilege of that
university for which he qualified on the result of such examination”.
Amendment of 4. In section 5 of the principal Act,—
section 5 of
Haryana Act 2i (i)
of 2009,
(ii)
in clause (t), for the sign “.” existing at the end, the sign “;” shall be substituted;
and
after clause (t), the following clauses shall be added, namely:-
“(0)
(V)
to maintain institutions, colleges and regional centers established by the
University and to admit to its privileges, colleges, institutions and regional
centers in the area specified under sub—section (1) of section 3A and to
disaffiliate colleges, institutions or regional centers, if they are not being run
as per provisions of the Act, Statutes or Ordinances contained therein;
to declare a college, institution, regional center or a department as an
autonomous college, institution or regional centre or a department, as the
case may be”.
KULDlP JAIN,
Secretary to Government, Haryana,
Law and Legislative Department.
553820L.R,——H,GiP,, Chd.