ॢबहर [सधरण [क ॢबहर सरकर हर क०शत
(स पटन 3) पटन
laŒ ,yŒthŒ&1&15@2015@ ftlij egkefge jkT;iky fnukad 24 fy;s izdkf'kr fd;k tkrk gSa A
नबंधन सं या
गजट
5 भा 1 3 श व५ह प०तवर, 2 [ग त 215 fof/k foHkkx
———
vf/klwpuk,a
27 vxLr 2015 yst% 123—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] vxLr 2015 dks vuqefr ns pqds gS] blds }kjk loZ&lk/kkj.k dh lwpuk ds fcgkj&jkT;iky ds
eukst dqekj
ljdkj ds la;qDr lfpo A
ं ं पी0ट0-40
a s q s q s S s Z w s s vkns'k ls]
]
s a q
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2 ॢबहर गजट [सधरण 27 अग त 2015
vk;ZHkê Kku fo'ofo|ky; ¼la'kks/ku½ Z a sZ a sZ a s vf/kfu;e] 2015
[fcgkj vf/kfu;e 17]2015]
vk;ZHkê Kku fo'ofo|ky; vf/kfu;e] 2008 ¼fcgkj vf/kfu;e 24] 2008½ dkZZZ la'kks/ku djus ds fy, a s s sa s s sa s s s vf/kfu;e A izLrkoukzzz %& pw¡fd] ekuuh; loksZPp U;k;ky; us flfoy vihy la[;k 6831@2013 ¼,lŒ,yŒihŒ ¼lhŒ½ la[;k 8066@2013 ls mn~Hkwr½ MkWŒ jke roD;k flag cuke fcgkj ljdkj ,oa vU; esa jkT; ds fo'ofo|ky;ksa esa dqyifr ds in ij fu;qfDr ds fy, p;u ds ikjn'khZ <+ax dh vko';drk ij cy fn;k gS; pw¡fd] ekuuh; mPpre U;k;ky; us jkT; ljdkj ,oa dqykf/kifr ds chp lkFkZd vkSj izHkkoh ijke'kZ dh xqatkb'k ,oa lhek dks vko';d ekuk gS;
pw¡fd] jkT; ds fo'ofo|ky;ksa esa dqyifr ds in ij fu;qfDr gsrq ,d leku ekunaM ds fy, izko/kku djuk lehphu gS;
pw¡fd] vU; ckrksa ds lkFk&lkFk ;g 'kÙkZ gS fd jkT; ds fo'ofo|ky;ksa esa jkT; ljdkj ,oa dqykf/kifr ds chp lkFkZd ,oa izHkkoh ijke'kZ ds i'pkr~ dqyifr ds in ij fu;qfDr dh tkuh gS; Hkkjr-x.kjkT; ds fN;klBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj ,oa izkjEHkAa a za a za a z & ¼1½ ;g vf/kfu;e vk;ZHkê Kku fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e] 2015 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g 19 vxLr 2013 ls izo`Ùk le>k tk,xkA
2- fcgkj vf/kfu;e 24] 2008 dh /kkjk 10 esa la'kks/kuAsa a ssa a ssa a s & vk;ZHkê Kku fo'ofo|ky; vf/kfu;e] 2008 ¼fcgkj vf/kfu;e 24] 2008½ dh /kkjk 10 dh mi/kkjk ¼2½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %& ^^¼2½ dqyifr jkT; ljdkj ds ijke'kZ ls] bl /kkjk dh mi/kkjk ¼3½ ds v/khu xfBr lfefr }kjk vuq'kaflr 3&5 O;fDr;ksa ¼uke o.kkZØe ls O;ofLFkr gksaxs½ ds iSusy ls dqykf/kifr }kjk fu;qDr fd, tk,¡xsA** fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj] ljdkj ds la;qDr lfpo A 27 vxLr 2015
laŒ ,yŒthŒ&1&15@2015@yst% 124—fcgkj fo/kku eaMy }kjk ;Fkkikfjr egkefge jkT;iky }kjk 24 vxLr 2015 dks vuqer fcgkj jkt iapk;r ¼la'kks/ku½ vf/kfu;e] 2015 dk fuEufyf[kr vaxzsth vuqokn fcgkj jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd̀r ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj] ljdkj ds la;qDr lfpo A
Aryabhatta Knowledge University (Amendment) Act, 2015 [Bihar Act 17,2015]
AN
ACT
To Amend the Aryabhatta Knowledge University Act, 2008 Preamble : Whereas, in Civil Appeal No. 6831/2013 (Arising from SLP (C) 8066/2013, Dr. Ram Tawakya Singh Vs. State of Bihar and others Hon'ble Supreme Court has emphasized and need for transparent mode of selection for appointment to the post of Vice-Chancellors of the State Universities,
Whereas, Hon'ble Supreme Court has considered scope and ambit of meaningful and effective consultation between State Government and the Chancellor; Whereas, It is expedient to provide for Uniform criteria for appointment to the post of Vice-Chancellor of the State Universities;
Whereas, in other State Universities it is interalia, stipulated that appointment of Vice- Chancellor has to be made after meaningful and effective consultation between state Government and the Chancellor.
Be it enacted by the Legislature of the State of Bihar in the sixty sixth year of Republic of India as follows:-
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3 बहार गजट (असाधारण), 27 अग त 2015
1. Short title, extent and commencement.- (1) This Act may be called Aryabhatta Knowledge University (Amendment) Act, 2015.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall be deemed to have come into force with effect from 19thAugust 2013.
2. Amendment in Section 10 of Bihar Act 24 of 2008.- Sub Section (2) of Section-10 of the Aryabhatta Knowledge University Act, 2008 (Bihar Act 24, 2008 shall be substituted by the following:-
" (2) The Vice Chancellor shall be appointed by the Chancellor in consultation with the State Government from a panel of 3-5 names recommended (the names being arranged in the alphabetical order) by a committee constituted under sub-section (3)."
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to Government.
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[ध¡क स०चवलय म१णलय ॢबहर पटन हर क०शत eव# म१ॢ त?
ॢबहर गजट
[सधरण 973%5'1+400%ड+ट,+प+?
Website: http://egazette.bih.nic.in
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