(1) This Act may be called the Visva-Bharati (Amendment)Act, 1984.
(2) It shall come into force on such date1as the Central Government may, by notification in theOfficial Gazette, appoint.
[Substitution of certain expressions for certain other expressions.].--Rep. by the Repealing andAmending Act, 1988 (19 of 1988), s. 2 and the First Schedule (w.e.f. 31-3-1988).
[Substitution of new section for section 3.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Insertion of new sections 5A and 5B.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Substitution of new section for section 6.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Substitution of new section for section 10.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Substitution of new section for section 12.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Amendment of section 13.].--Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
[Substitution of new section for section 14.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Omission of section 15.].--Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
[Substitution of new sections for sections 16 and 17.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Amendment of section 18.].--Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
[Substitution of new section for sections 19, 20 and 21.].--Rep. by s. 2 and the First Schedule,ibid. (w.e.f. 31-3-1988).
[Substitution of new section for sections 22 and 23.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Amendment of section 24.].-- Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
[Substitution of new section for section 25.].--Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
[Substitution of new section for section 27.].--Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
[Amendment of section 28.].--Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
[Substitution of new sections for sections 29 and 30.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Amendment of section 32.].--Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
[Amendment of section 34.].--Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
[Substitution of new sections for sections 35 and 36.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Substitution of new sections for sections 37 and 38.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Insertion of new sections 44A and 44B.].--Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
[Omission of First Schedule.].--Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
[Amendment of Second Schedule.].--Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
[Amendment of Statutes.].--Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
(1) Every authority of the University shall, as soon as may be, afterthe commencement of this Act, be constituted in accordance with the provisions of the principal Act, andof the Statutes of the University, as amended by this Act and until any such authority is constituted, theauthority functioning immediately before such commencement shall continue to exercise all the powersand perform all the duties under the principal Act and the Statutes, so amended.
(2) The Upacharya(Vice-Chancellor), the Karma-Sachiva(Registrar), the Artha-Sachiva (Treasurer)and the Granthagarika(Librarian) holding office immediately before the commencement of this Act,shall, on and from such commencement hold their respective offices for the same tenure and upon thesame terms and conditions as they held it immediately before such commencement.
(3) The Acharya (Chancellor), Adhyakshas of the Institutes and the Chatra-Parichalaka (Proctor)shall, as soon as may be, after the commencement of this Act, be appointed in accordance with theprovisions of the principal Act and the Statutes of the University as amended by this Act and the personholding any such office immediately before such commencement shall continue to hold that office untilhis successor enters upon his office.
(4) The person holding the office of the Dean of Student Welfare immediately before thecommencement of this Act, shall continue to hold that office until the Director of Physical Education,Sports, National Service and Student Welfare enters upon his office.
Anything done, any action taken or any degree or other academic distinction conferredby the Visva-Bharati before the commencement of this Act shall, notwithstanding any change made bythis Act in the constitution of the Samsad (Court), the Karma-Samiti (Executive Council), the Siksha-Samiti(Academic Council), or any other authority of the University, be valid as if such thing were done,action were taken or degree or other academic distinction were conferred under the provisions of theprincipal Act as amended by this Act.
If any difficultyarises with respect to the establishment of any authority of the University or in connection with the firstmeeting of any authority of the University, the Paridarsaka (Visitor) may, in consultation with theUpacharya (Vice-Chancellor), by order make any appointment or do anything which appears to himnecessary or expedient for the proper establishment of that authority or for the first meeting of thatauthority.