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((((संसंसंसं0000 पपपपटना टना टना टना 652652652652) ) ) ) पपपपटनाटनाटनाटना,,,, मंगलमंगलमंगलमंगलवारवारवारवार,,,, 13131313 अगः तअगः तअगः तअगः त 2013201320132013
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PATNA UNIVERSITY (AMENDMENT) ACT, 2013
[Bihar Act 13, 2013]
AN
ACT
TO AMEND THE PATNA UNIVERSITY ACT, 1976
(Bihar Act, 24,1976)
Preamble - WHEREAS, in the educational interest of the State it is most
expedient to make the entire provisions of the appointment on the posts of Vice-
Chancellor and Pro Vice-Chancellor in the Universities of the State in consonance with
the prescribed standards of University Grants Commission; and in conformity with the
provisions laid down in the various regulations issued by the University Grants
Commission.
AND, WHEREAS, transparency and harmony in the matter of appointment of the
Vice Chancellors and Pro Vice-Chancellor is essential;
AND, WHEREAS, in the past appointment of Vice Chancellors and Pro-Vice
Chancellors have been made without effective consultation with the State Government.
AND, WHEREAS, the functioning of Vice Chancellor and Pro-Vice Chancellor
appointed vide various notifications have been stayed by the Hon'ble Supreme Court.
AND, WHEREAS, selection of Vice Chancellors and Pro Vice-Chancellors
through search committee has been envisaged in the University Grants Commission
Regulation 2010 and as amended Regulation 2013.
AND, WHEREAS, it expedient in the interest of Higher Education that Regular
Vice Chancellor and Pro-Vice Chancellor can be appointed at the earliest in accordance
with the norms and standard of University Grants Commission;
Be it enacted by the Legislature of the State of Bihar in the sixty fourth year of the
Republic of India as follows: -
4 �बहार गजट (असाधारण), 13 अगः त 2013
1. Short title, extent and commencement-(1) This Act may be called Patna
University (Amendment) Act, 2013.
(2) It shall come into force at once,
2. Amendment of section 11 of Bihar Act, 24 of 1976.- In the Patna University
Act 1976 (Bihar Act 24, 1976) sub section (1) of Section-11 shall be substituted by the
following, namely :-
“(1) (i) Persons of the highest level of competence, integrity, morals and
institutional commitment are to be appointed as Vice-Chancellors. The
Vice-Chancellor to be appointed should be a distinguished academician,
with a minimum of ten years of experience as Professor in a University
system or ten years of experience in an equivalent position in a reputed
research and / or academic administrative organization.
(ii) The selection of Vice-Chancellor should be through proper identification of
a Panel of 3-5 names by a Search Committee through a public notification
or nomination or a talent search process or in combination. The members of
the above Search Committee shall be persons of eminence in the sphere of
higher education and shall not be connected in any manner with the
University concerned or its colleges. While preparing the panel, the search
committee must give proper weightage to academic excellence, exposure
to the higher education system in the country and abroad, and adequate
experience in academic and administrative governance to be given in
writing along with the panel to be submitted to the Chancellor.
(iii) Following shall be the constitution of the Search Committee.
(a) A member nominated by the Chancellor, who shall be an eminent
Scholar / Academician of national repute or a recipient of Padma
Award in the field of education and shall be the Chairman.
(b) The Director or Head of an institute or organization of national
repute, such as, Indian Institute of Technology, Indian Institute of
Science, Indian Space Research Organization, National Law
University or National Research Laboratory or Vice-Chancellor of a
statutory University nominated by the Chancellor as Member.
(c) A member nominated by the State Government who shall be an
eminent Academician and have full knowledge of the academic
structure and problems of higher education of the State.”
3. Amendment of section 14 of Bihar Act, 24 of 1976.- In the Patna University Act
1976 (Bihar Act 24, 1976) sub section (1) of Section 14 shall be substituted by the
following namely :-
"(1) The Pro Vice-Chancellor shall be appointed by the Chancellor in
consultation with the State Government in the same manner as prescribed
for appointment of Vice Chancellor."
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अधी,क, सिचवालय मुिणालय,
�बहार, पटना �ारा ूकािशत एवं मु1ित।
�बहार गजट (असाधारण) 652-571+400-ड�0ट�0पी0।
Website: http://egazette.bih.nic.in