act 016 of 1915 : Central Universities Laws (Amendment) Act, 2008 [Repealed]

Central Universities Laws (Amendment) Act, 2008 [Repealed]

ACTNO. 16 OF 1915

12 May, 2008

2[Repealed by Act 4 of 2018, S. 3 and Sch. II]

An Act further to amend the Banaras Hindu University Act, 1915, the Delhi University Act, 1922, the Jawaharlal Nehru University Act, 1966, the North-Eastern Hill University Act, 1973 and the University of Hyderabad Act, 1974

Be it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:

Prefatory Note Statement of Objects and Reasons. There are provisions in the Acts of the Central Universities for laying of the annual reports and audited accounts before both Houses of Parliament in order to apprise Parliament of the working and finances of the Central Universities except in the Banaras Hindu University Act, 1915, the Delhi University Act, 1922, the Jawaharlal Nehru University Act, 1966, the North-Eastern Hill University Act, 1973 and the University of Hyderabad Act, 1974. It is, therefore, necessary to incorporate provisions in the aforesaid Acts for the purpose of making obligatory the laying of the annual reports and audited accounts before both Houses of Parliament.

2. The Bill seeks to achieve the above objects.

Chapter 1

PRELIMINARY

Section 1. Short title

This Act may be called the Central Universities Laws (Amendment) Act, 2008.

Chapter 2

AMENDMENTS TO THE BANARAS HINDU UNIVERSITY ACT, 1915

Section 2. Amendment of Section 13

In the Banaras Hindu University Act, 1915 (16 of 1915) (hereinafter in this Chapter referred to as the Banaras Hindu University Act), in Section 13, after sub-section (2), the following sub-section shall be inserted, namely:

(3) A copy of the accounts, together with the auditor's report, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament. .

Section 3. Insertion of new Section 13-A

After Section 13 of the Banaras Hindu University Act, the following section shall be inserted, namely:

13-A. Annual report. (1) The annual report of the University shall be prepared under the direction of the Executive Council and shall be submitted to the Court on or before such date as may be prescribed by the Statutes and shall be considered by the Court in its annual meeting.

(2) The Court may communicate its comments thereon to the Executive Council.

(3) A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament. .

Chapter 3

AMENDMENTS TO THE DELHI UNIVERSITY ACT, 1922

Section 4. Amendment of Section 38

In the Delhi University Act, 1922 (8 of 1922) (hereinafter in this Chapter referred to as the Delhi University Act), Section 38 shall be renumbered as sub-section (1) thereof and after sub-section (1) as so renumbered, the following sub-section shall be inserted, namely:

(2) A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament. .

Section 5. Amendment of Section 39

In Section 39 of the Delhi University Act, after sub-section (2), the following sub-section shall be inserted, namely:

(3) A copy of the accounts, together with the audit report, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament. .

Chapter 4

AMENDMENTS TO THE JAWAHARLAL NEHRU UNIVERSITY ACT, 1966

Section 6. Amendment of Section 19

In the Jawaharlal Nehru University Act, 1966 (53 of 1966) (hereinafter in this Chapter referred to as the Jawaharlal Nehru University Act), in Section 19, after sub-section (2), the following sub-section shall be inserted, namely:

Section 7. Amendment of Section 20

In Section 20 of the Jawaharlal Nehru University Act, after sub-section (2), the following sub-section shall be inserted, namely:

Chapter 5

AMENDMENTS TO THE NORTH-EASTERN HILL UNIVERSITY ACT, 1973

Section 8. Amendment of Section 28

In the North-Eastern Hill University Act, 1973 (24 of 1973) (hereafter in this Chapter referred to as the North-Eastern Hill University Act), in Section 28, after sub-section (2), the following sub-section shall be inserted, namely:

Section 9. Amendment of Section 29

In Section 29 of the North-Eastern Hill University Act, after sub-section (3), the following sub-section shall be inserted, namely:

(4) A copy of the annual accounts together with the report of Comptroller and Auditor-General, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament. .

Chapter 6

AMENDMENTS TO THE UNIVERSITY OF HYDERABAD ACT, 1974

Section 10. Amendment of Section 28

In the University of Hyderabad Act, 1974 (39 of 1974), in Section 28, after sub-section (2), the following sub-section shall be inserted, namely:

1. Received the assent of the President on 5-12-2008 and published in the Gazette of India, Extraordinary, Part II, Section 1, dated 5-12-2008, pp. 1-3.

2. Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.