Maharashtra act 013 of 2014 : The Amity University Act, 2014.

RNI^No. MAINGI2OO9/35528 Reg No. MIIIME/South-344/2014-16 1t1L1,

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. . TTtT 3iiM 3i-ç). In pursuance of clause (3) of article 348 of the Constitution of. India, the following translationⁱⁿ English of the Amity University Act, 2014 (Mah. Act No. XIII of 2014),^is hereby published under the authorìty of the Governor.^.

. By orderand in thename of thç Governor of Maharashtra,

. - H. B. PATEL,

. Principal Seoretary to Government, ' tiaw änd Judidiary Department. MAHARASHT1tA ACT^No. XIHOF 2014. (First published, after having received the assent of the Ooveroer in the

"Maharashtra Government Gazette'Ç on the 24th June 2014). An Act to provide for establishment, incorporation. and iegulation of Amity University in the State of Maharashtra^for higber education and to regulate it's functioning and for matters connected therewith or incidental thereto.

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WHEREAS it is expedienk to provid,e for the . .estab1ishmnt and incorporation and regulation of a self-financed university in the State^by the name Amity university; it is hereby enacted in the. sixty-fifth Year^of the Republie of India as follows :-

1. (1) This Act may be called as the Amity University Act, 2014. Short title

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. (2) It shall be come into force on such date, as the State Government commence- may by notificationⁱⁿ the Official Gazette, appoint. . . .. . ment. (O . i .

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(1) To establish links, collaborations and partnerships with other Higher education and research institutions in India and abroad, (m)^To institute degrees, diploma's, certificates and other academic distinctions on the basis of examinations, or any other methods of evaluation; .

(n) To establish innovative approaches for creation of seamlessness in academic structures, learning timè-frames, and working and continuous evaluation processes for nurturing and cultivation of

creativity and entrepreneurship;

(o) To pursue any other objectives as may be suggested by the Government;

(p) To ensure that the standard of the degree, diplomas, certificates and other academic distinctions conferred by a university are not lower than those laid down by the All India Council for Technical Education or the National Coimcil for Teacher Education established. under the National Council for Teacher Education Act, 1993 or the University Grants Commission Act 1956 or the Pharmacy of Council of India constituted under the Pharmacy Act, 1948 or the Bar 1993. Council of India cónstituted under the Advocates Act, 1961 or any other statutory body, as the case may be. of

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1948.

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1961.

Powers and 5 The University shall have the followrng powers and functions, Functions. namely: -

(i) to make provisions and adopt all measures (including adoption and updating of the curricula)ⁱⁿ respect of study, teaching and research, relating to the courses through traditional as well as new innovative modes including on-line education mode;

(u) to institute and confer degrees, diplomas, certificates, awards, grades, credits and academic distmctions,

(iii) to conduct and hold examinations;

(iv) to provide for the degrees, diplomas, certificates, equivalent or corresponding to the degrees, diplomas, certificates of other recognized Universities, Boards or Councils;.

(u) to take all necessary measures for setting up campus,

(vi) to set up central library, departmental libraries, museums and allied matters,

(vii) to institute añd confer honorary degrees- as may be prescribed;

(viii) to institute and award fellowships, scholarships, studentships as may be specified,,

: (ix) tc take special measures for spreading educational facilities among the educationally backward strata of the society;

(x) to encourage and promote sports and other extracurricular activities,

(xe) to create techmcal, administrative and other necessary posts and to make appointments thereto,

(xii) to undertake research projects on mutually acceptable terms and conditions

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(xiii) to provide consultancy services; . .

(xiv) to frame statûtes; ordinances, rules and regulations foi carrying out the objects of the University in accordance with thc provisions of the Act; .

(xv) to encourage an-d promote co-curricular activities foi personality development of the teachers, students and employees oi the University;

(xvi) to provide for dual degrees, dip'omas or certificates vis-a-vi other Universities on reciprocal basis within and outside the country as per instructions of the State Government, Govérnment of India anc University Gränts Commission; .

(xvii) to make such provisions for. integrated courses in different disciplines in the educational programmes of the University;

(xviii) to set-up co11ege, institutions, off-campus centers, off-shore campus and study centres, as per the instructions sued y the Statc Government, Central Government an4 University Grants Çommissioii from time to time; .

(xix) to receive donations, gifts and grants and to acquire, ho'd. manage and dispose of any property, movable or immovable, including trust oi endowed property within or öutside Maharahta. for thc purpose and objects öf the UniveÑity and to invest fund in such manner as the University thinks fit;^:

(xx) to prescribe the fee structure for various courses from time to time as per provisions of this Aát;

(xxi) to demand and ceive payments of such fees and other charges as may be specified from time to time; I

(xxii) to seek collaboratidn with other institutions on mutually acceptable terms and conditions;

(xxiii) to detçrmine salaries, remunerations, honoraria to, teachers and employees of the University in accordance with the norms, specified by the University Grants Cornmissioñ and the other reguletory bodies;

(xxiv) to organize and to undertake extra-mural teachirig and extension services;

(xxv) to establish and maintain HaIls and Hostels,

(xxvi) to recognize, supervise and control Halls .gid Hostels not maintained by the University and other accommodation for the residencé of the students and to withdraw thiy suêh recognition; (xxvii). to regulate. and enforce disciphue among students and employees of the University and to take such., disciplinary measures as may be deemed necessary;

(xxviii) to make arrangements for promoting health and generaj welfare of the students and the employees of the TJniverity;

(xxix) to co-operate with any other University in and outside the country, authority or any pûblic or private body having in view the promotion of purposes an& bbjects similal' tó thàse of the Unïersit5t fOr such purposes as may be agreed úpon, on suhterms and conditions as may, froth time to time, be specified;

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(xxx) to provide for the printing, re-printing and publication research and other work, including text books, which may be issu by the . University;

(xxxi) to do all such things as may be necessary, incidental conducive to the attainment of all or any of the objects of the Universil

(xxxii) to comply with ànd carry out directives issued by the Sta Government from time to time, with reference to above powers, duti and responsibilities of the University;

(xxxiii) to comply and follow from time to time the provisions the University Grants Commission (Establishment and Maintenan of Standards in Private Universities) Regulations, 2003 or any oth regulations^or directions issued by the University Grants Commissic

6. (1) No citizen of India shall be excluded from any office of tI .iversity or from membership of any of its autherities, bodies nmittees, or from appointment to any post, or from admission to a:

gree, diploma, certificate or other acádemic distinction or course idy on the ground only of sex, race, creed, class, caste, place of hirt igious belief or profession, or political or other opinion;

(2) The university shall adopt govermnent policy and orders issúe m time to time, in regard to the reservation for Scheduled CastE heduled Tribes, Denotified Tribes (Vimukta Jatis)/Nomadic Tribes a her Backward Classes for the purpose of admission of students in tI iiversity departments^and institutions.

(3) The University shall adopt the general policy of the Sta )vernment in regard to the welfare of various categories of weak tions of the society and minorities as directed by the State Governme m time to time.

7. The University shall be self-financed and it shall not be entiti receive any grant^or other financial assistance from the Governmen

8. (1) The sponsoring body shall establish a permanent statuto idownient Fund for the University with an amount of 5 crore rupe ich may be increased suo moto but shall not be decreased.

(2) The Endowment Fund shall be kept as security deposit to ensu ict compliance of the provisions of this Act, rules, regülations, statut ordinances made thereunder.

(3) The Government shall have the powèrs to forfeit, in the prescrib inner, a part or whole of the Endowment Fund in case the University e sponsoring body contravenes any of the provisions of this Act, rub itutes, ordinances or regulations made thereunder.

(4) Income from Endowment Fund may hé utilized for the developme infrastructure of the University but shall not be utilized to meet out t curring expenditure of the University.

(5) The amount of Endowment Fund shall be kept invested, until t 3solution of the Univérsity, by way of long term securities received .aranteed by the Government subject to the condition that this Fu all not be withdrawn without the permission of the Government. PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor

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' . iituiq W1LZ .,oL/3Tt91L % (6) The certificates of the long term securities shall be kept in the safe custody of the Government; and tli Government shall have the right to encash the deposit amount for the purpose mentioned in sub-section (3)

9. University shall also establish a fund, which shall be called the General General Fund to which following shall be credited, namely - Fund

(i) fees and other charges received by the University;

(ii) any contribution made by the sponsoring body;

(iii) any income received from consultancy and other works , undertaken by the University ;

. bequests, donations, endowments and any other grants ; and

(y) all other sums received by the University 10.. The General Fund shall be utilized for meeting all expenses, Application recurring or non-recurring in connection with the affairs of the University : General Provided that no expenditure shall be inurred by the University in Ufl

excess of the limits for total recurring expenditure and total non-recurring expenditure for the year, as may be fixed by the board of management, without the prior approval of the board. of management.

M 11. The following shall be the officers of the University, namely :- Officers of the Univer-

(i) the President; .. sity.

(ii) the Vice-Chancellor; .'.

(iii) Deans of Faculties;

(iv) the Registrar;

(u) the Chief Finance and Accounts Officer;

(vi) the Controller of Examinations; and

(vii) Such other persons in the service of the University as may be declared by the statutes to be the officers of the University.

12. (1) The President shall be appointed by the sponsoring body for President. a period of three years, with the approval of the Government in such manner.

(2) The eligibility and criteria for the post of President shall be prescribed by the rules änd regulations issued by the State Government.

(3) The President shall be the Head of the University.

(4) The President shall preside over at the meetings -of the Govermng Body and convocation of the University for Conferring Degrees, Diplomas or other academic distinctions

(5) The President shall have the following powers, namely -

(a) to call for any information or record,

(b) to appoint the Vice-Chancellor,

(c) to remove the Vice-Chancellor in accordance with the provisions of sub-section⁽⁷⁾ of section 14 of this Act; . (dY such other powers as may be specified by the statutes. PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor

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¿ 4gU T ,^VT Removal of 13. The President may be removéd from his office by the sponsoring President. body, if it; is satisfied that the incumbent has,- -

(a) Becomes insane ' and stands so declared by a competent court; or ' , ' .

(b) Been convicted by a courtfor ny offence involving moral turpitude; or ' ' '

(c) Become: an undischarged insolvent and stands so declared by a competent court; or. ,

(d) Become physically unfit and incapablé of discharging the ' ' functions or dutjes of the offtc due to protracted illness . or physical disability ; or

(e) Willfully omitted or refused tó carry out the provisions of this

. . Act or has' comrnitthd breach of any of the terms and òonditions of the

. . ' service contract or any other conditions laid- dwn by the Statutes, or '. has abused ' the powers vested in him or. if the continuance of the :- ' president in the office has- become , detrimental to the interests of the University: , '. . "'

Provided 'that, 'the President shall be given a reasonable opportunity' to show-cause - by the sponsoring . body before taking recourse to clause (d) and (e) for his removaL from the said office. Vice- 14. (1) The Vice-Chancellor shall be appointed by the President, on Chancellor. such terms and conditions as may be specified by statutes, from a panel of three persons recommended by the Governing "Body and shall, subject to the provisions contained in sub-section (7), hold office for a term of three years :

Provided that, after the expiry of the term of three years, a person shall be eligible for re-ap'pôiiìtment' f6r ànother term of three years Provided further th't, "theVice'-Chãnellor shall continue tó 'hold office even after the expiry' of «his term tìll new 'Vicé-Chancellorjoins, however, - in any case,. . this period shall not - exceed oe year.

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(2) The Vice-Chancellor shall be the principal executive and academic officer of the University and shall havG the superintendence and control over the affairs of the University and ehall execute the decisions of various authorities of the University. -

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(3) The Vice-Chancellor shall preside over at the convocation of the University in the absence of the Pesident, ' .

(4) If in the opinion of the Vice-Chancellor, it i nessary . to take immediate action on any matter for which powers are conferred on any other authorIty by or under this Act, he may tùe suh atión as he deems necessary and shall at the' earliest opportunity thersafter report his action to such officer or authority as would have. in the ordinary course dealt with the matter : .

Provided that, if in the ôpinion of the coneerned officér or authority such action should not have been' taken by the Vice-Chancellor, then such case shall be referred . to -the- President, whose decisión thereon shall be final.

(5) If, in the opinion of the Vice-Chancellor, any decision of any authority of the University is dutside the powers conferred by this Act or PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor

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MITffi r1ivJr L statutes, ordinances, regilations or rules made thereunder or is likely to be prejudicial to the interests of the University, he shall request the concerned authority to revise its decision within fifteen days from the date of decision and in case the authority refuses to revise such decision wholly or partly or fails to take any. decision within fifteen days , then such matter shall be referred to the President and his decision thereon shall be final. The ViceChancellor shall exercise such powers and perform such duties as may be specified by the statutes or the ordinances.

(7) If at any time upon representation made or otherwise and after making such inquiry as may b deemed icsary, the sitüation so warrants and if the continuance of the Vice-chancellor is not in the interests of the University, the President with approvaL of governing body may, by an order in writing . stating the reasons. therein, ask the Vice-Chancellor^to relinquish his office from such, date as may be specified in the order Provided that before taking an action under this sub-section, the Vice- Chancellor shall be given an opportunity of being heard.

15. (1) The Deans of Fácultìesshall be appthnted by the President Deans of in such manner and on such terms and conditions of service as may^be Faculties. specified by the statutes. .

(2) The Deans f Faculties shall.assist the Vice-Chancellor in managing the academic and other. affairs of. the. University and shall exercise such powers and perform such functions as may be prescribed by the regulations or be entrusted by the President and Vice-Chancellor 16 (1) The Registrar shall be appointed by the President in such manner and on such terms and conditions of service as may be specified by the statutes .

(2) The Registrar shall be the chief administrative officer of the University. Subject to the decisión of the aúthorities of thé University, he shall have the power to entér into agreement, contraàt, sign documents and authenticate records on behalf of the University. He shall exercise such powers and perform such duties as may be specified by. the statutes.

(3) The Registrar shall be the Member-Secretary of the Governing Body, Board of Management and Academic Council, but shall not have the right to vote.

(4) The registrar shall be the custodian. of tue records, the common seal and such other property of the University as the Governing Body may, commit to his charge

(5) The registrar shall exercise such other powers and perform such other duties as prescribed by or under the Act or assigned to him, from time to time, by the Vice-Chancellor. .

Registrar.

17. (1) The Controller of Examinations shall be appointed by the Controller^of President in such manner and on such terrnsand conditionsTofservice^as Examinations. may be specified by the statutes.

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(2) The Controller of Examinations shall be .. the Princip&i officer-in- charge of the conduct of exarnixiatns and tests of the University and declarations of their results. He shall discharge his functions' ixnde? the superintendence, directions and guidance of the Vice-Chancellor. He shall be a full-time salaried officer of the University and shall work directly under the direction and control of the Vice-Chancellor of the iR1TI 31-- PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor

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VTT 'T1T1 3TT, ; TT University. His appointment shall be for a term of three years and he shall be eligible for reappointment for only one more term of three years. The qualifications and experience for the purpose of selection of the Controller shall be such as may be prescribed.- .

(3) The Controller of Examination shall be responsible for

(a) Preparing and announcing in advance the calendar of examinations;

(b) Arrangement for printing of question papers;

(c) Arrangement for the timely publication of result of examinations and other tests;

(d) Taking disciplinary action where necessary against the candidates, paper-setters, examiners, moderators, or any other persons connected with examinations and found guilty of maipractices in relations to the examinations;

(e) Reviewing from time to time, the results of University examinations and forward, reports thereon to the Academic Council;

(t) Controller shall exercise such other power and perform such other duties as may be prescribed or assigned to him. Chief 18. (1) The ChiefFinance and Accounts Officer shall be the principal Finance and finance, accounts and audit officer of the University.' Accounts ' '

Officer. (2) The Chief Finance and Accounts Officer shall be appointed in such manner and shall exercise such powers and perform such duties as may be specified by the statutes.

Other Officers. 19. (1) The University may appoint such other officers as may be necessary for its functioning.

(2) The manner of appointment of other officers of the University and their powers and functions shall be such as may be specified by the statutes. Authorities of 20. The following shall be the authorities of the University, namely :-

University. .

(a) The Governing Body ;

(b) The Board of Management

(c) The Academic Council

(d) The Board of xaininations ; and

(e) Such other authorities as may be declared by the statutes to be the authorities of the University.

Governing 21 (1) The Governing Body of the University shall consist of the Body following members, namely -

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(a) the President ; '

(b) the Vice-Chancellor ; , , , , , .

(c) five persons, nominated by the 'sponsoring body out of whom

. two shall be eminent 'educationists one expert of management or information technology from outside . the University, nominated^{by the} President ; ' '

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(d) -two persons, nominated.by^..theState Government ; ..

(e) two representatives^of the ihdiiiés to be nominated by the president ;^.

(t) the Registrar of the University who shall be a non-voting invitee to the Governing Body.

(2) The Governing Body shall be the supreme authority of the

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(3) The Governìng Body shall have the following powers, namely '.

(a) to proyi4e general superintendence and directions and to control functioning of the University by using all such powers as are provided by this^Act or the statutes, ordinances, regulations or rules made thereunder

(b) to review the decisions of . other authorities of the University in case they are not in conformity with the provisions of this Act or the statutes, ordinances, regulations or rules made thereundçr

(c) to approve the budget and annual report of the University

(d) to lay down the policies to be followed by the University

(e) to recommend to the sponsoring body about the voluntary liquidation of.the University if a situation arises when smooth functioning^of the University does not remain possible, in spite of all efforts ; and

(t) such other powers as may be prescribed by the statutes.

(4) The Governing Body shall meet at least thrice in a calendar year.

(5) The quorum for meetings of the Governing Body shall be five.

22. (1) The Board of Management shall consist of the following Board^of members, namely :- Management.

(a) the Vice-Chancellor;^. . . .

(b) two members of the Governing Body, nominated by the sponsoring body;^{. '}

(e) two Deans of the University, by rotation, to be nominated by the Vice-Chancellor;

(d) three persons, who are not the members of the Governing Body, nominated by the sponsoring body; and

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(e) three persons from amongst the teachers, nominated by the body.

(2) The Vice-Chancellor shall be the Chairperson of the Board of Management.^.

(3) The powers and functions of the Board of Management shall be such as may be specified by the statutes. . . -

(4) The Board of Management shall meet at least once in every two months.

(5) The quorum for meetings of the Board of Management shall be five.

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T#IW'W?MI . of3TmT , Academic 23. (1) The .AcadèthicCounèi1 shall consist of the Vice-Chancellor Council. and such other members a r.ay.be specified by the Statutes.

(2) The Vice-Chancellor shall be the Chairperson of the Academic Council.

(3) The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act and the rules, statutes and ordinances made thereunder, co-ordinate and exercise general supervision over the academic policies of the University.

(4) The quorum for meetings of the Academic Council shall be such as may be specified by the stEtutés . .

Board of 24 (1) The Board of Examination shall be the authority for conducting Examination. the examination and making policy decisions in regard to organizing and holding examinations, improving the system of examinations, appointing the paper-setters, examiners rnoderatorsànd also prepare the schedule of dates of holding examinations and decláratin of results. The Board of Examination hould also oversee and regulate the conduct of examinations ìn study centers,^or any center related to the University.

(2) The Board of Examination shall consist of following members namely

(a) The Vice Chancellor-Chairman,

(b) The Controller of Examination-Member Secretary;

(c) Professor of each subject-Member;

(d) One evaluation expert, co-opted by the Bbard of xaminatiorì-Member.

(3) The powers, functions and terms of the- Board of Examinations shall. be such as may be laid . down by the statutes. Other 25. The composition, constitution, powers and functions of other Authorities, authorities 'of the University shall be such as may be specified by the statutes.

Dis- 26. A person shall be disqualified for being a member of any of the qualifications. authorities or bodies of the University, if he,-

(i) is of unsound mind and stands so declared by a competent court; or

(ii) has been convicted of any offence mvolving moral turpitude, or .

(iii) is conducting or engaging himself in private coaching classes; or

(iv) has been punished for indulging in or promoting unfair practices^in: the conduct. of any examination, in any form, anywhere. Vacancies not 27 No act or proceeding of any authority or body of the tlmversity to invalidate shall be invalid merely by reason of any vacancy or defect in the constitution the thereof. .

proceedings .

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authority or .........

body of the,

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' MRI' !TT .2I14 4f41 VWy-aT, , L !T ' 28. In case there occurs any casual vacancy in any authority or body Filling of of the University, due to death, resignation or removal of a member, the casual same shall be filled, as early as possib1e by the persoiiorbody who appoints Vacancies. or nominates the member whose place becomes vacant and person appointed or nominated to a casual vacancy shall be a member of ttch :authority or body for the residue of the term for which the person whose place he fills would have been member.

(1) The authorities or officers of the University may constitute Committees. committees with such terms of reference as may be necessary for specific tasks to be performed by such committees.

(2.) The constitution of such committees shall be such as may be specified

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by the statutes.

30. (1) The First Statutes of the University shall be made by the First Governing Body and shall be submitted to the Government for its approval. Statutes.

(2) Subject to the provisions of this Act, and the rules made thereunder, the First Statutes of the University may provide for all or any of the following matters, namely : .

(a) the constitution, -powers and functions of the authorities and other bodies of the University as may be constituted from time to time;

(b) the terms and conditions of appointment of the Vice-Chancellor and his powers and functions;

(c) the manner of appointment and terms and conditions of service of the Deans of Faculties, Registrar and Chief Finance and Accounts Officer and their powers and functions;

(d) the manner of appointmént and terms and conditions of service of the employees and their powers and functions;

(e) the terms and conditions of service of empIcyees of the University;

(t) . the procedure for arbitration in case of disputes between employees, students and the University;

(g) the conferment of honorary degrees;

(h) the provisions regarding exemption of students from payment of tuition fee and for awarding to them scholarships and fellowships;

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(i) provisions regarding the policy of admissions, including

. regulation of reservation of seats;

(j) provisions regarding fees to be charged from the students; and

(k) provisions regarding number of seats in different courses.

(3) The Government shall consider the First Statutes, submitted by the University and shall give its approval thereon within four months from the date of its receiptwith such modifications, if any, as it may deem necessary.

(4) The Government shall publish the First Statutes, as approved by it, in the Official Gazette and thereafter, the First Statutes shall come into force from date. of such publication.

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l4i'(lç Vfl 4th1;h'uI ; o/aTi1 Subsequent 31. (1) Stibject to the provisions of this Act and the rules made Statutes. thereunder, the subsequent statute s of the University may. provide for all or äny öf the following thàttérs , tiitiy :

(a) creation of iew authrities of the Univei sity,

(b) accounting: policy and mnancia1. procedure;

(c) representation of teachers in the authorities of the University;

(d) creation of new departments and abolition or restructuring of existing department;

(e) institution of medals and prizes; w

(f) creation of posts and procedure for abolition of posts;

(g) revision of fees;

(h) alteration of the number of seats in different syllabi; and

(i) all other matters which under the. provisions of this Act are to be speçified by the statutes. .

(2) The statutes of the University other than the First Statutes shall be made by the Board f Management with the approval of the Governing Body.

(3) The Board of Management may, from time to time, make new or additional statutes or may amend or repeal the statutes so made in the manner hereinafter provided in this sectiOn :

Provided that, the Board of Management shall not make any statute or any amendment of the statutes affecting the status, powers or constitution of any existing authority of the University until such authority has been given an opportunity of expressing an opinion on the proposal, and any opinion so expressed shall bö in writing and shall be considered by the Governing Body. .

(4) Every such statute or addition to the statutes or any amendment or repeal of the statutes shall be subject to the approval of the Government:

Provided that, no statutes shall be made by the Board of Management affecting the discipline of.sti4ents and standards of instruction, education and examination except in cónsultation with the Academic Council. First 32. (1) The First Ordinances of the University shall be made by the Ordinances. Vice-Chancellor which, after being approved by the Governing Body, shall be submitted to the Government for its approval

(2) Subject to the provisions of this Act or the rules or statutes made thereundér, the BOard ofManagement may make such First Ordinances with the approvai of the Governing Body as it deems appropriate for the furtherance of the objects ofthe University and such ordinances may provide for all or any of the following matters, iamely

(a) the admissioxi of students to the University and their enrolment as such;

(b) the courses of study to be1aid down forthe degrees, diplomas and certificates of the University; .

(c) the award of the degrees, diplomas, éertificates and other academic distinctions, the minimum qualifications for the same and the means to be taken relating to the granting and obtaining of the same;

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(d) the conditions for awarding of fellowships, scholarships, stipends, medals and prizes; : ..

(e) the conduct of examinations, including th terms of office and manner of appointment and the duties of ékamining bodies, examiners and moderators; .

(t) fees to be charged.fo r the yauz&es, exminations, degrees and diplomas^of the Univerity; .

(g) the conditions of residence of the st.idents in the hostels of the University; . . . . . .(; , .

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(h) provisions regarding disciplinary action agàínst the students;

(i) the creation, compòsition andfunations of any other body which is considered necessary for improving the ácadémic life of the University;

. . (j) the manner of co-operation and collaboration with other Universities and institutions of higher education; and

(k) all other matters which by this Act or statutes made there- under are required to be provided by the ordinances.

(3) The Government shall consider the First Ordinances submitted by Vice-Chancellor under sub-section (2) and shall give its approval within four months from the date of its receipt, with such modifications, if any as it may deem necessary.

33. (1) AIl ordinances other than the First Ordinanés shall be made Subsequent by the Academic Council which afte. being approved by the Board of Ordinance. Management shall be submitted to the Governing Body for its approval.

(2) The Academic Council shall either modify the ordinances incorporating the suggestions of the Board^of Management and the Governing Body or give reasons for not incorporating the suggetions, and shall return the ordinances along with such reasons, if any, the Board of Management and the Governing Body shall considerthe comments öf the Academic Council and shall approve the ordinances^of the University with or without such modification and then the ordinances , as approved by the Governing Body shall come into force -

34. The authorities^of theUniverty. may, subject^to the prior approval Regulations. Il of the Board of Management, make regulations, consistent with this Act, the rules, statutes and the ordinances made thereunder,^for the conduct

.

of their own business and of the committees appointed by them.⁰

35. (1) Admission in the University shall be made strictly on the idissions. - basis óf merit.

(2) Merit for admissioñ in the University may be determined either oïi the basis of marks or grade obtained in the qualifying examinatiàrì for admission and aàhievements in co-curricular and extracurricular aôtivities or on the basis of marks or grade obtained in the entrance test conducted at State level either by^an association ofthe Universities conducting similar courses or by any agency of the State . : . .

Provided that, admission in professional and technical courses shall be made only through entrance test.

1Tt 3--

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(3) Seats for admission in the University, for the students belonging to Scheduled Castes, Scheduled Tribes, Virnukta Jattis, Nomadic Tribes, Other Backward. Classes and handicapped students, shall be reserved as per the policy of the State Government:

Provided that the total reservation in any case shall not exceed 50%.

(4) Out of the total approved intake capacity, 70% of the seats shall be reserved for the students having Domicile of Maharashtra. Fee Structure. 36. (1) The University may, from time to time, prepare its fees structure and sent it for approval of the committee constituted by the State Gvernznent. fer. thepurpose. ,

(2) The Government shall constitute a Fee Structure Review committee, iii the manner as may . be prescribed, to review the fee structure proposals received from University.

.(3) The chairman for the committee mentioned under sub-section (2) shall be a Retired Justice from Supreme Court or High Court. The chairman for the committee shall be recommended by the Hon'ble High Court.

(4) The committee ahall consider the fees structure prepared by the University, review it and shall submit its recommendations to the Government after taking into consideration whether the proposed fee is -

. (a) Sufficient for :-

(i) Generating resources for meeting the recurring expendithre^of the University; and

. (ii) The savings reqùired for the further development of the Universtty; and

(b) not unreasonìably excessive,

(5) Alter receipt of the recommendations under sub-section (4), if the Government is satisfied, it may approve the fee structure. The fee structure approved^: by the Governìment shalL remain valid until next revision.

(6) State Government shall not reimbtirse aiiy fees or shall not take any finanoial liability ftr students belonging to the backward classes admitted into the Self-financed University. .

(7) The Uversity shall notcharge any fees, by whatever name called, other than that fr which it is entitled under sub-section (5). Prohibition of 37 (1 ) No capitatiGn fee shall be collected by or on behalf of Amity Capitation University or by any person who is in charge of, or is responsible for, the ee. manágement of such institution, from r in relation to any student in consideration of his admission to and prosecution of any course of study or of his promotion to a higher standard or class in such institution. As provided by the Maharashtra Educational Institutions (Prohibition of Mah VI Capitation Fee) Act, 1987 Collection of capitation fee is prohibited ) of 1988

(2) Notwithstanding anything contained in sub-section (1), the management may in good faith collect or accept donations in cash or kind, in the prescribed manner, from benevolent persons or organization or public trusts or any other associatian ofpersons, for opening of new educational institutions of for creation of endowment fund for award of scholarship, prizes or the like, but while collecting or accepting such donations the management shall not reserve any seats in any educational institution run by it in consideration of such donations. PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor

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. Where in consideration of acptjng such donations any seat is reserved for admission to any student in such .iistitution such acceptanceof donation shall be deemed to be collection of capitation fee.

38. At the beginning of each academic session and in any case not Examinations. later than 30th June of every calendar year, the University shall prepare and publish a semester-wise or annual, as the case may be, Schedule of Examinations for each and every course conducted by it and shall strictly adhere to such Schedule

Explanation. - Schedule of Examination means a table giving details t about the time, day and date of the cOmmencement of each paper which is a part^of a Scheme of Examinations and shall also include the details about the practical examinations:

Provided that, if for any reason whatsoever, University is unable to follow this Schedule, it shall, as soon as practicable, submit a report to thé Government giving the detailed reasons for making a departure. from the published Schedule of Examination. The Government may, thereon, issue such directions as it may deem fit for better compliance in future.

39.

(1) The University shall strive to declare the results of every Declaration examination conducted by it within thirty days from the last date of the of Results. examination for a particular course and.. shall in any case declare the results latest within forty-five days from such date :

Provided that, if for any reason whatsoever, the University is unable to finally declare the results ofany examination within the period of forty- five days, it shall submit a report incorporating the detailed reasons for such delay to the Government. The- Government may, thereon,. issuer such directions as it may deem fit for better compliance in future.

(2) No examination or the results of an examination shall be held invalid only for the reasons that the University has not follOEwed the Schedule of Examination as stipulated in sectiOn 38 and in this section.

40. The convocation of the University shall be held in every academic Convocation. year in the manner as m.ay be specified by the statutes for conferring degrees, diplomas or for any other purpose. '

- 41. The University shaH obtain accreditation from the National j Council of AssesSment and Accreditation (NAAC), Bangalore within three years of its establishment and inform the Govern ment and such other

regulating bodies which are connected with the cour ses taken up by the

University about the grade provided^by NAAC to the University Umversity

shall get renewed such accreditation at an interval of every five years

thereafter.

42. Notwithstanthng anything contained in this Act, the Umversity shall be bound to comply with all the rules, regulations, norms,^etc of the regulating boches and provide all such facilities and assistance to such boches as are required by them to discharge their duties and carry out their functions

Accreditation

of the

University..

University to

follow rules,

regulation,

norms etc. of

the

regulating

bodies.

48 (1) The annual report of the Umversity shall be prepared by the Annual Board of Management which shall include among other matters, the steps Report takem by the University towards the fulfillment of its objects and shall^be approved by the Governing Body and copy of the sanie shall be submitted to the sponsoring body.

T'T 3T13--'3

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11I(l TT ,ùJ1L4,I aTrn,

(2) Copies of thé aiùival report prepared under sub-section (1) shall also be presented. to the Government.

(3) The State Government shall cause such report to be laid before each house of the State Legislature. . .

Annual 44 (1) The annual accounts including balance sheet of the University accounts 1rI shall be prepared under the directions of the Board of Management and au the annual accounts shall be audited at least once in every year by the auditors appointed by the University for this purpose.

(2) A copy of the annual accounts together with the audit report shall be submitted to the Governing Body

(3) A copy of the annual accounts and audit report along with the observations of the Governing Body shall be submitted to the sponsoring body.

(4) Copies of annual accounts nnd balance sheet prepared under sub- section (1) shall also be presented to the Government.

(5) The advice of the Government, if any, arising out of the accounts artd. audit report of the University shall be placed before the Governing and the Governing Body. shall issue such directions, as it may deem fit and compliance thereof shall be reported to the Government. Powers of the 45. (1) For the purpose of ascertaining the standards of teaching, Government examination and research . or any other matter relating to the University, to inspect the the Government may, after consultation with the Vice-Chancellor, cause niversity. an assessment to be made in such manner as may be prescribed, by such person or persons^as it may deem fit.

(2) The Government shall communicate to the University its recommendations in regard to the result of such assessment for corrective action and the University shall take such corrective measures as are necessary so as to ensure the compliance of the recommendations.

. (3) If the University fai1 to comply with the recommendations made under sub-section (2) within a reasonable time, the Government may give such directions as it may deem fit which shall be binding on the University. eoi:: 46. (1) The sponsoring body may dissolve the University by giving a by sponsoring nOtice to this effect to the Government, the employees. and the students of body. the University at least. one year in advance : .

Provided that dissolution of the University shall have effect only after the last batches of students of the regular courses have completed their courses and they have been awarded degrees, diplomas^or awards, as the

.

case may be.

(2) On the dissolution of the Umversity all the assets and liabilities of the Umversity shall vest in the sponsoring body Provided that in case the sponsoring body dissolves the University before twenty-five years of its establishment all the assets of the Umversity shall vest in the Government' free' from all encumbrances. Special 47. (1) If it appears to the Government that the University has powers of the contravened any of the prvisiÓns of this Act or the rules, statutes or

G

State ordinances made thereunder or has contravened an of the directions overnmen issued by it under this Act or has ceased to carry out any of the undertakings circumstances. given under section 5 of the Amity Uìiiversìty Act, 2014 or a situation of Mah. ... XIIIof

2014.

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t HJ'U 11B9 flL4 J4 ;r a/w financial mis-management or. ma1-adiinistration has arisen in the University, it shall issue notice requiring the University to show cause within forty- five days as . to why an order of its liquidation shoild not be. made.

(2) If the Government, on receipt öf reply of thé University on the notice issued under sub-section (1), is satisfied that there is a prima facie case of contravening all or any of the provisions of this Act or the rules, statutes or ordinances made thereunder or ofcontravening directions issued . by it under this Act or of ceasing to carry out the undertaking given under Mah. section 5 of the Amity University Act, 2014 or of financial mis-management XIII of or mal-administration, it shall make an order of such enquiry as it may consider necessary.

(3) The Government shall, for the purpose of any enquiry under sub- section (2), appoint an inquiry officer or officers to inquire into any of the allegations and to make report thereon.

(4) The inquiry officer or officers appointed under sub-section (3) shall

.

have the same powers as are vested in a civil court . under the Code of Civil L of Procedure, 1908 while trying a suit in respect of the following matters,

J 1908.

. namely :-

(a) Summoning and enforcing the attendance of any person and examining him on oath;

(b) requiring the discovery and production of .any such . document or any other material as iìay be predicable in evidence;

(c) requisitioning any public record from any court office; and

(d) any other matter which may be prescribed.

(5) The inquiry officer or officers, inquiring under this Act, shall be deemed to^be a civil court^for the purposes of section 195 and Chapter 26 2 of of the Code of Criminal Procedure, 1973.

1974. . . . . . .

(6) On receipt of the enquiry report from the officer or officers appointed under sub-section (3), if the Government is satisfied that the University has óontravened all or any of the provisions of this^Act or the rules, statutes, or . ordinances made theri.mder or has vio1atedany of the directions issued by it under this Act or has ceased to carry. out the Mah. undertakings given by it under section 5 of the Amity UniversityAct, 2014 XIII of or a situation of financial mis-management and mal-administration has 2014. arisen in the University which threatens the academic standard of the University, it shall issue orders for the liquidation of thè University and appoint an aministrator.

(7) The administrator appointed under sub-section (6) shall have all the powers and be subject^to all the duties of the Governing Body and the Board of Management under this Act and shall administer the affairs^of the University until the last batch^of the students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards, as the case may^be.

(8) After having awarded the degrees, diplomas or awards, as the case may be, to the last batches of the students of the regular courses, the administrator shall make a report to this effect to the Government. PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor

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(9) On receipt of the report under subection (8), the Government shall, by notificati&n in the Official Gazette, iue an order dissolving the University and from the date of publication of such notification, the University shall stand dissolved and all the assets and liabilities^of the University shall vest in the sponsoring body from such date. Power to 48. (1) The Government may, by notification in the Official Gazette, make Rules. make rules for carrying out the provisions of this Act.

(2) Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:- t

(a) Matter to be prescribed under clause (d) of sub-section (4) of section 47; and :

(b) other matters which are required to be, or may be, prescribed by rules under this Act.

(3) All the ruiles made under this Act shall be laid, as soon as may be after they are so made, before the State Legislative Assembly, while it is in session, for a period of not less than ten days which may be comprised in one session or in two successive sessions, and if, before the expiry of the sessiofl in which they are so laid or of the session immediately following, the State Legislature makes any modifTcation in any^of such rules or agrees that any such rules should not be made, such ruiles shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder. Power to 49. (1 ) If any difficulty arises in giving effect to the provisions of this

.

remove Act, the Government may, by order published in the Official Gazette, make difficult:es.

provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty.

(2) Every order-made under this section shall, as soon as may be after it is made, be laid before the State Legislative Assembly. Regu1atory 5TO. A Regulatory' BóaM shall be established as an independent body Board. by the State Government in such manner 'as may be prescribed, for the purpOse of providing a regulatory methanism and for the purpose of ensuri-ng appropriate standards of teaching. examination, research, extension programme, protection^of interest 'of the students and reasonable service conditions of the employees are being maintaizieci by the University. PDF compression, OCR, web optimization using a watermarked evaluation copy of CVISION PDFCompressor

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4- 5t.4ItH.uI I.I , o/3fl^, There shall be a secretarial committee in order to verify and Secretarial ensure fulfillment of the tasks as per the undertakings provided by the Committee. sponsoring body and compliance to the guidelines for self-financed University as per GR^No. USG. 2006/(254/2006)/UNI-4, dated 29th May 2013. The Committee shall submit its report to the Government. The State Government shall then, publish the notification, only after which the shall become operational.

The Committee shall consist of Secretaries of Higher and Technical Education Department, Finance Department and Planning Department

I

I

ON BEHALF OF GOVERNMENT PRINTIN STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY SHRI PARSHURAM JAGANNATH GOSAVI. PRINTED

AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJ1 SUSHASH ROAD, CFIARNJ ROAD, MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTIN STATIONERY AND PUBLICATIONS, 21-A, NETAJI SUBMASFI ROAD, CI-IARNI ROAD, MUMBAI⁴⁰⁰004, EDITOR : SHRI PARSHURAM JAGANNATIl

GOSAVI.

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(«cc4i) wiìii niutt rTTJ 3TIfbT fw1RT I1c4I«IU) ?Tt fgtioii i-icii it, 1Pt * iui Jt 3* 3 quiç frcii 'it; (1Iìk1) 1JtL6I fjiî ¿4jrJqIcpì 1i«{1 11igii^Ut it 11TR* 311fùf 'ii44cP T 3ft ici 'iiqiii

(.i8Ici) 1ii4i li4I q4q,( .5iuÌ' 1I'iI-1 4I'I^'Zd , q(ugI1Iì 11T 't;

- (quç) 1i1 °iici iiT ick it uiici 31T g)*1ik1I, lT t11 i'iii1I 1i.ii ciic*ii ugql jctÌi ri?î iiirÌ iiiÌci ct;ìui «i

*11 «)I'4 i1t;

() ILÖq%.t qu j3lTI 'ii)i.i ?g q,Iit) qit, j.14I ,1q)II'1 ijqflçu

(q)cl) ¼w'ii 'T4fT qu iw ii-i 1i

1c1R .l«cflc1 iTr 4 Tftt uì;

(i1r) 1iw'.iii 3IfT, 'igtçi TFu ii«iic*i

4fl 3jiqi 1iiitì ii.i ìt ut;

(cdì'4) íii41 3wiPr (tii' iit4ìi iftju) 1jigi, oo 1î 1wtfl .41l)'fl cuI 1Iii'i 1t 1 fikî *.r çç1ç1 iut 31Jt d4.uI

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25

'15Il 'TIW 'n iicuiui IIPI W, [9 , o/31Tg , UI i4 «liuiì (O iI.((1Iu1I utçql iiifli*i 1r'r, r, r, *, m, i4i 1r 1rî ci;ìg ft^i«u q*uIg riii ìuii .icrj.i iî ciiuu fUTi, ¿soiq;ì fr «r1çqc4; cUJç I1UII, 11'5I 1î 1IÇ içci fcugIgIj lit ci;1uiçqi IÇII^r uici çIici, 11uIg 1î _ iti i1it* íT 31Tf ii«i iouici 1T^R1;

() 1#(1 I1?it, .51kÍlc1 114MÌ, iíFi ïiiMÌ, fi iii«' kiiì 1tlI4c fiiîttq iw.i 1iwi1iii r ugtq q)iqfl, 1ii4 i41 îiî iftr ii.i.ii' ìuT ii«ii a1a f 311kT 1iiî

() 1it4o, ii«ii'i co)a^1kr ue1I1 'f ÇqfrU.(, H1IMI({kl tiociki 1i%T 1k9qIcpj.tqI iuii11, ii«-irii 1TR'T 1)uII1I 31t 1it4ìo 14lILì 41Ii1c1^3T ii«iii ct1uiì 39Ç11 lî 1ìe dIl::c1 qqçI.(

1R1 . (O 14t4ìI«I ii q* çqq

T. f iIi* gjgii iw ni

() 1T 3Ñ1RTr c'iiifl 11iwi, i1ii 1r Tt tiî c1c1') cbIcl'ì i1giçi'irì ':i1i1iidì cp.ugi« çiPiÌ î *it ur cugJçi () rIgI ft MIg)J1 f î atriî içì 3iifr c'iic"fl^* gfl1igei, 311W 1î tkili .vhi.i ìr rr cìuiç.qì^ufl JIkMMI, 1R1T jj j1uf ç1'j f1r 'ivu qugiq 3Ñg aï. ('ir) çifi14-i 11ouIIe1I iii 1w4ìoiuii TP1f «14Fii tci* qug« q,ug r, z:T ii'uii 31T?ff 1 ii1ue.ii iiî îq uii n. (') i;i1iìft 'qi t, 1.ii'lit1 1i4i '*i4ct rfrft i,«.iiii c4iuici u11. ït î 3 3Th1 ïr i«i w iicÌc'qi 1r^x4 fi ijçcflccii ìiii ljlugIl

(s.L) 1jçci4l 91icfl1 ijiguqqi 1ei1 iiiui.i 1'rtii* ii«.itii ciiqic, ?i1r () Th*13 ci cìiiict1ii iiiicii, ìeii ìuu ugJt 3f11 31,1çfl1.

1%lgUT f. t

(T) Íji'iitii ìc.11 i;

(t) uci)ii^__ iai iiçi.i (?i;1) .1.i:lq) 31TtJT ift t)uiici 'i iiir Íiuii __ quj (Eg) F1, kUP1, çii1ifl ?R IMÌ *çi ; ii1br (tiN) Íi4ìii iiqi mir.

tiî *î'i- i'vqi ll1R°T fft^uj ìiî iiuiuu^_ NRT3T o. 1rf ig 1w'R, mg uqi1?1 ii1 1î *iici9 fmfÑî ît __ gI«ugç T: t, __ 1tqI '«ii4ll,gig, iirici _ icii __ 1iiqi ciiiu ir gg1«iì iuî 'igçi1 qtzc1i Ut .*iivl __ iqi eig1T 3l1 1 vn ;fl

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M5NI !flR ua'i 1T [9 /3 ,

. M4 t4oI tî 31iTft :-

()^3t;

(Ì;î) ;

(;î) iiii 3fT1

(ï) i.i1c;

(tiTî) Ir î .3i1$iÛ; (vr) r 1i4iq, ;

(1?r) 1w't 4i1T U1t 3ff,^Ufl c4qçfl.

. (O ì" i31T fki niiii iR in ic\ () 312T LJçIllW uiii q,ugç () 31T t 1w4kIt4I WI

('e) .3W1T t íieiii ol1I Cth) tït, içIqi 1r qgj cfr(Ug«TJqJ Ì1RT 4WT 1%1

(&) 311TT '11qI( 4cflv1 :-

() q;Ìuç HI1ÇÛ íT gM MIiIUÌ;

(ig) ç:jq.fl dt ;

(TI) 31111rRT1 'S T () T ftçl1R 11I '1ÇI1 () 1111t q(ugI(1 31

. 3lTq q).(uIJ. Tfl ()^{ift ai*} i1'r ugiçigu-ì I1 311e; (1g) fi 31T:W 31?4?1 3i«ii^uII 311I11t?IT IM4Icl t .5iIc311e;

(ii) 3TT R1T 1V;Q4ì 311e ít ìr qJgJç1 ('a) q'friii j fllJ 3fl1Tft 3* 31TI'T t1ffTt^11T gE.su1I,1 314 54IVkfl i* ; () f* r 31MTT cç^11g tii.sugitì io 311e 1T i1T Rl 1rr .3* ; lT T Ji^uçq iÌ ucøii 1T, fift?i ç'qj 31 quIçqI1 içíiqi 1 1T 311e ; fr iciucpì jjq gj^gii 1T ?ft UF T icic4 «ug I4IT.qI * 3111q*(cp 11 311e ii wq),1q 4,i1ì it th 'i 1iiî iî 'içmii ir:

1 () 1î (w) òiiivii î 'içii q,ugq iikq

;gi çuugui4 gc1ì

gçIg%.i

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' 'Ifl '(WIg 1lc1I'uI^1PT W, iJ og/a1TTi I,

. (O jjc4ç, Iq)R« ?i;1 oqqí1zqi iFieit, gfli.qiij 141:11 q.(ugç 3TTf 31t icil4( ïtîî q,.(u1IÇt *f 3:flJT *, (9) ti* i?M1ⁱⁱ d«rl.1I î, i;î tr.ei ccciFcii '1 RJT fr:

çfli iii4i, ift .iiui1^ftr ç4ìì tfl:

t1 d1IUI 3T , ¶c.1l% ?ft r ift ft i IM4c1

31Tq^cî %lmlr qug 1T9Ìr, ?11lT, )uçq î qitft ai1 «uiI

RT.

() U 1w4ri q*û 1i1iq i1it aii1'r 1wtRii 1111JT 3:I1f,T ig Íi4ui i4ji íî wíudiî ugjfl () 321TT 11Tk'1 3UTlR

C.') ziT flq9?.qI %TI1 T 31f1 î ctç, ci,)uicciiì iiî q(ugJç1 31T .i«ki 3T ttiii i6dç1, iiçttio iiì iì31i4q, 31*^3T 311 fit, 5iiic4 ft cpi4gi çqi-, icqii viq, ít HI11lu) çl14I ÌE1T T 3ÑF11 1î i1t1n 31'Hçflç.1 iiî írzî« fr 311T ,tq! qc:

11, 1l 31ft i M, ir iïriÑ fr ifïuiÑ

:rt 3T ig(ui, 3zrTt, 1I'(IY- 4IdIfl *t cIII'Û'I TT 11*T 3:iiITr 3Tr.

(k) Pw4iy.qi q;uicit r a1ifiî 1T ciiii4ì q,(ugç 4ri:1.eM, 3I1T, :jgi q.(ugul .5jIqI I14q)l.(itqI Ti 3Ti, 1T 1ii'i'tu fW T'1 ugt 31 9, fit, ffT1 S1.TUTIT tuiiu TÑU _ «ii 31W 3W1T frUî fi?ft ii1î in Iiu1ii J14uì iî 3jT: t q.(ug« liî, fî m 1i*keii 3ii qUIç l4Zt '?W1T TIt ?T, t 34Ttt Iii'u4 ggu 3fb fv

(F.) 41i1gHiA 1r ff?r q).(u4fç II

o;1r{gI1.

('3) 11I1Ç1 FaJç.'qlg'(, 5T 3IU aii1î iiq 11 31ft cujç'qj 1k1ciWf li r , ir^-

3:I4T, ieiiii' iioii 3iiiici 14 uiii

1 3T 11iw1Rj1 31N$ )i« it'r:

T?L J44l cugqc, 311M ¿6uiu) g%1cÌ * uici

JIuIi1 . (O iuuaiu 3441Ttt 1i.jcì t 1Íkii4l1II 411i uciici 1 3Wff 11* 3d11&

11JT 31Tr^Tjq içflg q(u4I T.

() Iwiii 3ír L 1i4i' i1q g iwiiii qugj

11tJ I21 cflci 31rfr * ffr^uii fir ar iifùr^jij giiiq,i Ì41uqIç1 T1 .dgiî qcfl.i aii1r n qcqi m cici. (O i«fiva 11:jci, 'iíígij 3fffl «f 1qi 31t R1lg( 31%1tJ1

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M5I'I UlW uigu iuuui IPTT, , o/T91LL () ç11I; T 1iii siii'iq, iir 3ïr. i4ii iuîiiî 1iu1i« 3Tì;1;r, Piw4ìi uiitii, 1r çgj

,. * 31m1TIfl9 qugtJ 3, qu

ïr 31ft

() ii1ic T, iigi'iq 15oIqI, iIg1ç laI1I 3Tt, w uitii

(c) i4ig î 1iiÑ1ctii aiftT, iiiiq, ii iîfr f ìí 3W11, i4ìiit 11M114F 'iiçi 3T. () 14c4 , 31tTv1R1ft T içci 1l quçi ïn r *j;î 3lTt 3l5Tt1T 3ft *ìci.

.

(O TtiT gfli1gHIgI: 3T1T .3#1 T ii4iq.^r '3T1T ii 3lit iclIc1' 3121Tt uiii () iTirI;iicpT, Íi4orrqj

1HkIc4ì iiçii4ì

f

?iÏ 1iw4kwi lÑTt 31 311iT ft, gu) 1ii.iigtç4ì i* 4uiii rq ?1T1t 11'jci î çcìii 3*t 31TIT 9) ci iî ÇçIc 1c4d11I tTT a1. jj4(ql?Jq1 14ii 11 41(1 t 3Vft 31t 39i 31.

() tïìiî ii1iq' 'iuçi^{it :-}

() iïfft wn^ì;

() .11I1qjTJql 1lT ;

'f

(iT) ÌitT itr 'ciitiu T1T;

() MIr, Titi, f14I41q q'Ìuçì oiq htitrr iiw lq*(Iç1 '1Icôç1' , 31I1?4 3Tt * 1Tt 1Ù%1T th4iift^ic ;

(:) iji' itifî 1Mill .ÌÌ 3T1T 3T1T ciì'1 3ii ;

(it) ici T, 3T1T 1î TT 3flq,ugIç1 1 3T1T 31T 3Tt'T 3ft

. (O î 1T 31T t iI4ìoI'c4I 9I ff î iii 4îît ()^{T 1} î 31ÑTTft 1ifl, 11i1 rrr ftM 31T1r t 1:i1F ugJ ii fgj ft⁾

. () 1w&sii, 311ft gtuqi«iì i1ic' jç ii 3iiFTtft R 31fiTt. () tii g 1fFzrfT aiiír iÑ afïr^ci t g{1jgij 14i1.^ugç 3ft .3iiçi.

1w1

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29

o in;;i iiiv ITt 'g O/3NW L IIÌ O. Íii4ìtfl uiÑk jìiwi-ìu) *icci :-

(ni) .1igiiq, 1*

() 4llH ;

(TI) 1iRc ;

() riÌî ; 3111

() 14EILI14 ìt1l ft

:g1.4q) (O 1w4ÌoIT.qI f4te.Iq 4'ScIl lÇ1tV1I 3iI'1 3Tt :- (T; () 1i';

(tr) iiq ii o1ldnì ; uct Ìî i1ld trvrir

d4«-ctk1 ; 31T1* 'ckii irqi r itici cmi iicki¹ ;

(ET) 'vi tR cxqc{

() iii4iÍi Cfr(IgI1; ÌR 1i1ift;

i () l'Iy j(p1q, 'i'Scó4l 1ç1Ç'1 R iii.i1:4çi () jjgtec4, 1ii4ìr ii1 wtur

() itqI11) 1cóI(1 tt {tTTt i4cRv.i () T 3#1 1iî 1î ik

qu4ç1 3iii 3TT 31t1iT t NIt 3(%UT 1ri iit 311fT wori q,l1q,J ii4iui ;

(vi) Pioii ,n1cpuijoeii 1uii, g gigiiitiqi, ç'c4II4) qj fî 1igiiií 39'T 'iicici 9 T ucc1, 31T1r t; (Tr) 1i4ìoii i4I« IIP 1MR1 lu-«ii k"ì; () %1)k lñft kit;

() r q'.iìi t1LI1; q,J1q, çU) u)^nt aifr tiftfit r 4ìi 'i i14) Frti*i dt ;

(r) fÙ9 qugç ?ft ('e) 1v-ii W f 1);lM r i .

(t) oI1:qI qI«Ic1q' iuqçj q1 t 4Jq; % (O 'ici Ìî içitii 3jf :-

(i) l4.A'!; () i41iic , 1gI41c 4c,ii

(11) .iiiiPi1in 1c1gI Íii'i1oi Ìr Ñi; (EI) ii'ici ci 1I111l1I(1 T Ii'4Ii 145cóIT4I '1k1Çi'k'1 3iT, oq1311t

.

(:) 1TÌ%31q, liSoM-ì VÇI, ftr () T, iitii 3WTT 3T.

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30

MI(I5 Iffi 'un'i iuiuui 1TT R, 3JJT , o/3TNW L () o4q;f 3:I11iT . t, g1Uigiii ÍiF qucç ('e) oqqj T 4q j4ei iT i

(ti) c411M;f 4.soitqi iuj tiî

L (O PE1Igfl11b),

T

() Ik! 1 tiiiFtii 31T 3T1. () 1I'4ç^t, Pq4I41ll ï1i Íi*i 3T1 31T1rTr 3ÑITTTT ciç.ii 311t ç'qIK'(ì qI Piiki, Uieiiii.ii '5iItMI iiT1Jt iii iîf't 11E1I4ìIqI uII 1NRuT t1ZvF

() t[rqi q)i'1IWì uqj ., 1$iF qugJç ft 3

L (O T 31ft , * - î î w î

%1)(ulI1q, 1Tf cfl- &urîd, 1igiq ift IijcIì or iÌii&it çiwgi ì ill1 ii*'i 1?f Ï 'ii«iì 1lUlI iIi°í 3T'T* 1r 11Ñ'ìd! ÍR1 ciìuicÌ i5 t)ugç uii-i ftifkr qtiî i ir ?qi

()^{tmî ;j} ìi «çi) lr ir :-

(ni) i_; .

() T1Ir ¡:j4;iq, -

(Tr) 14gIqI -

.. (') 1T 'i *4i ii 'i ijiiii r -

() iïÌt i1'rr iÍPigiipi fifkr qugiçi g' iiiiiu 3j«ç 1ii'ìiqit,qzR1, 1iPiÍ uiii

! çiiiiiu1 3i«cfki.

'.^(tI 11IìqIT.qI fî 4aIq;Ì q;uiçqi

wTT1r lî l.SoIt4l )'1iii tRt

(ii)

(tR) 3T%T:9çi.jitii 3i?r'i 31 311T uIc4 3T1Tt ft 31?T

(;) î: ¿ifl cpug ?1 31fT i"iíì Iq,:4ugj1; TT f lMlc1 3; ('g) 1ìT?flRT, q;ìuiçì ft, ì1 *fcici Gq4i 4I1 itii .t1I1.1I 1ç'qii 1T fiî uc 3.

9. w4l.1I quiç.qIì 1r q,)uiç 5?i 1î cpj4ci1 t ft WÇil

. . _____ _____ _______ _________ iwttqi çqj ci1ui fkr 3ïik fr çqi1I çi tq. .3ïruì i'ii'i

"

11 3mïw " cXuII 1î SoIì q)I4cIÌ

.

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31

11I,u 1T 3«I4IU! T'T W, , O/3TI9T4 , !T EI MIpIq ft k & W.IEaI Ç4I4I TT Ml1I41I 1î lTT 'T iì ii Ilt4I^UJÇ 1*. fî 4jçftI )uíì wí ftr iicci, i ft

i çqI.I 1TftLlJ, cqq4W, icíÌ 4qflI fî Íq*qji iqi r fî T !l1itt(1 i1(ll E4!( «U 3111JT 1IkPIq) ftr 'igii fî i'i1iFii d1 , ir1t fiî ir ci ït içqiii

çflii 3TU11ftT 3Tt.

«1)4rqI. () PE1ILMÌll WI1cp(uIk1 íÍi iït i1ici' ai-4ìi 31ff iiiçqi, 31W 11J(!4^9T

() 31T1 «P1cqi1 iî Íkui.i 1f ugç

MSigM.^O. (O Pinw' l.iScólMi ID4Ö1; Ç1.e411 qugç T Fn«.1lq, 11 qugçt

() .T a1iî ii1î jg1jtq 1'(c1li

4 ?T l4l t :-

() cugi 311T, lLlI 3111T 4aI1 t,

31R 31TTT;

; () 11 31l1JT';T 3;1-{r;

(Tr) l«PtK1 itiit 1jqd1 3I1iT

çqi1

()^I

() Í414)c:sJT.qI i-ikii^{qi ai i#;} (tr) 1l!a 1T1r 1k'c iiiic4I 1içiii iiicci iciçi'iicN iiciì; () 1R1;IT2^UT;

(t) t uIç1:1 J14Ï11 kUT%11 3111't ifiî 1ifl u1.1t,lI ç1'(ç1c

() 34IzÇI i1uiïïî 31T1V1TT 11I1T cT; (:51) îiT.i iiii fT i ; 31*

(z) fi 31*it 1f wqiit iiki i*ir c1çç. () 11R, iw1i 4qi Ti fig iîlî î Çigik qu ççi k zm iiq , î ç'ii*i, ïiî _ Piíii , * wr iiiii 11.qitqI 311w, i.ncii

() tkt-ii 'Figi uii',irn 31* c'i,ci.& *tif iflfjgi.i, 31IT Mfi4l 11icPI4Ij.1 1*11c1 'flrtq4. () 1 31tzlTr 1.çjì 31* iic41 1 irî itr -ic1(I r fr i1iiì î *r :-

() 1I'ndtqI

.() %Uf 31* 1û cI)I44Çû;

(il)

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M5J'IÇ IflI rzr lieAuJ T'T 'ITT, jr , oIUW L () *1 11T1 1Fd1 3t11T 1j«'i fI1T1 5ì fï ift iìt ; () tidi u« u;

(t) I1I1 q(u1I qiçfl; ()^Uì;

(r) iiiii iiiit r iit iiii 'ii uì ; () T 1f11TTT c1(çl31* 4fl1i14ii MIF rt () i1i ggi41«, 11yIL1I L4f1;g11 , 1.coI:qI 14Sc6lcp.1 q.(ugç

() QTTtF1 aIc'1t, fî 3iiui '11P11I1 {?T 1 fî^zu 11 9 I aiw fî

1T) -, P1I11IThII )uç 1eii.i aic'ir, i*ciiciii iuii t ugç 44c1 31T WU1NT 3;Tt t zrtr uw '4jg.j qu p', T q,uiçfl gurr * aïtbr 311T 4i.scc qui Tt # .3T1

. 11 -iiq4.i fw q,ugçj () 3TlT 1Í11'q'4 fr^iut 1î fiiii* iiiçflì^u tiî^{rf- iii dÌ u} iii.iitii i-iii i*r .i«d1:

,qt ft, iFiii.c ciitcii'i, iìwi iscxtq., ÍitiWì frr, 32Tq;, 1rrur «tTor -z1iT1 *îr i-i q,)ujii Lffg qu vn ç . (O 1rìo" 3*1, q,.(tIç1 ?1t,ii 3iiik, 1iiii'iq l.fl-qçl[ w'enic«, HF1IU1I ii-iiiÌ c'IIt'I Ugç1

I

T1kq1'IT fî -ii vi iiii.iin 1r nrgii cicjcl.ii Thr tijr, /

,11T4Ft, 1E1I4)ItqI Ii'ii qiçi-ti u1tIc iiq, iaiu iiii, ir

.

311 qiwiu) t 3T1kr '3* 3111 R1k1Í, iqì r* fiar uic1 iiq9ii f*$ () 1LI41 T4T t k 1w 'uir _ g.j(çuf i; () 14wLiìd1I1 11lT, IÇ1cbI, M11FU[ gj.j) fft anr; (1)^T, gç1qr, 3.111IuI cqiit 1-n.i 31t9t

. u.qITI1I kIÇ1 q,.(ugttqI i*.ïir qigrqi i1iii ; () ÍIqfl, i*ïft 4f;

() tiî , rigH tT %f ¡T

141fì

(i.) 1iii'1ìiuit 'iiî 31* '1çP14'I TtT1%T i*ici'iiii uciRcit iiqi'iii

(g) w4i''n Iicii«it iff; () 4tt (I4I4I iiftî^ì; () 1J4ITql RVlT uiiiiì î1t^{1Z1 3T} 31lT q,)uIçqI) &aI.1r1 rrn, ï4; IR1TI R--

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33

e'l,I 'Iffi 'u'iig .iiiiiiui 'fl'T o/4W4J^{, *} (st) wfîujrî içii t iii'ift iq*4 quqi .iuii ;

(z) î 31T cRIc'1 1I 4fl114I1I t^11t 3fl« q,ug 3iicigq,çii 31* T 3T11

() )q () 3T; _ cii^41I 1IIIc1( flT1 fT Ir iî 'l1IId q;ìui :hççi tim acii T1 'kdÇ1Í«,^T 31IIi.1T, * iii i.1ict)I9Ij.1 TR i-qi4i 3Tl ii-«ii kr.

cl,I U. (O gqj iiicqRiti i4 aiikr IflcM1 qU( m 3*r. ¿ii'ii Ifrc1( 14I11b iII.II II-4klkì Ç4IT.1Ic4 IcPUIcI tft. () wgflgçtig, iir ¿i&iuu 1iiii ¿cot« 1r aiiiî* j*iiii 3i9 uiti i°)k,^3i* 3T1t RuIk1, 1utdì 1i1l1, 3Tkr oiii iiq,ì '.uii fr Pigtiq iiÍi 3Í1TTf 1w 3llíbr 3;r1T hiçciki 15T .31W 'iiii-ti iici 31Tt1t c'u-ici', 1iiii l.1I.qçlI o;l11IçI

f1g41. L 1W4'cÍ1I i1wunr, qi*ì «Ídìi cei..qckii ç.qjtqJcp.1 I1j:lc1 qU4I1 'iIV«4I iic'qi 14*T T 311r 3111'1 ciiv4 °iici '1Iç 1, 'R1gH aiitr *r gjtqj .+jiii 31 1í11 T ?it. r. . (O Ijiifloii* ugi igiii t 3iii uirçi

() i4icii u1kii itiuii iug qçi' '31*T TìR'.4 Icl jî 1î ui,ft LlJd%úçlliçt LHdç1( T444i4 rí rtu aii fr rwr ci,i arr c1Iç1IuII-1I ]1 FIÌ ii fî i'iri c,1uicì iun

I'7q t t1% 1iorq jw fî vft rî aiîiit f1ftr î :

lIg«IP4q, çti1q, 3T'1*T%ft r î tï4 uii .

() F:R4r 3f.:1#(1 Jl4-llÇa, fT:Lcl1 1?ft, :ir uvlIçIrL J.flij(«^%ir jiq,1çii 3tiT1 íiwitctii 1iitaoiiifr ìii 11TTTRT iiiiii

:

qff{f 1ur 31R1Ut to qq'T 3#1 ()^U*r ugi«^1Ot 3O 1TtF T, iivci 3*RT iì-4it -it elugtÇt

RT. (O 1'4'ci', cÌOL w«i iî iibr rt iii.ii ir 31qÌ'1-uk1Iì cqi «ÍiçìT.qI iiiidì ioPiii r. () 11I4ìtcb%.1 M ivii i«iigiii 31TT f1?1 uiii 3TT Ti mt î 3I1T i1ic t.

() * () 31 i HPicfltI T, «1 iiciiicìvi 1T^3T -qIgM4Içfl1 i1ii ijcl Ficìii iiirt, iiiiiii 1iii ciuii () iÍkcíì, ieii4ìi;ì^{ig ii iÌî _} 1ki fiî iiî aifr si«,i1ci ft-

311f JT

(ni) (ini) '5ii lt 1iiiui 4U4flÇfl ; 3111T (;î) Iiiru iiunjÌ 3iiqt ft ;

() 1?F .11Muì fl Rt;

'Ti i-ìi ii'i.ijqì 3wvqi

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Il5IIm 'Iffi 'i'ng. «ucvi %1ITT W, , o/3TIW L eI

(t) 31;* II«.iIVì 1I-qcfl f. II'11I-'l 1I-q(1I *1t 'It R1 t, J1T 4ci î (EL) ÌÇ1Ç4I 1I'lI« WITcíkl 1iwiT«idì qujçii MII1tç1i q)(uU R1 TT qur 1 g

('9) iF1(()^bjç

ÌT1Ì uuII 3 Uft

9. () ji1tÌ 1iw4ii 3TT _ qIigçì, fî ft '3iii i*4t4i TI'III 1ii-i 31T 311T içu 3* 31W oqqf

Ic'iit 3111t ü 3T1t TT cti 1î Fii iìçiici

çqIlIq'1 fitceiiii ticiì1 quiç IM t1i) 1Il *1RfT. iici iuc '^T ir (1i-i tFft 51T) 1ii t Titr q,.u4l« *a 'ii

T .

(R) -rr () c4,ig 31* 4I4-II*I, U11T q,(u.qIcp1(ç1I 1TT lbqqI, gi1ci)r î 1Tt Ft '1 MM 1-M oq4çfl fî fiî iiPic cq fî )UI C1d1I g1td4Iq1 f tiî '(1lç1 "4 T11T1 31T k4kRa, 44T'M, * r4MÍ1 44.qt ciTh.Jic'iiì¹ⁱⁱ gf'i 31T uIgjq çqjç q,)ujç mr ni 4uIt(RT. -

3T1T uigj 'ççqii, 31T '4f'ci quçqJ 1itirii ugt,1I)^- T1 ugIç1 .3ilfÌ aivft *uvft c4ìq,R1; t qt fr^it 31* 3T 41I1u4Içt

. -

. w Ijii;ii-i.iT IcB'H 311t c,uIçqIì iicfli ck c1i o iei w. 3itr ïr 31ff 1iiÌ, * itlfict^r i*iç'kqi * itniic «iPig fr, i1iF,

gi1iq, Ìit r 3ii1r ï1i Ìî 31T'T 31 i*jil i-

ui._riÌ 3i'j'ca^gi 3T, WTI .3jqj ', 1t

.. ;.1iq g4c44T4l 1M1 Iii r 31t 3*^3IT i *111Il a:rT. ) g c;1utçqi ct,uii«ii, P1EAI4ì w^,

tîtî *1kt1 111R t t 3T ît _ r1ct iR quIRl 3IgJÇ1 1Iq.q1 Q1'.( II'11Ic1I 'l1 1Tt lIc^fT1 1I9 )ugI1I 1W Ç4MIu) 3 f

. (O 1ii4, ii b)1I Ti 1T i1M 1 i«ieiii titî fii'rci * '«II i«i airrì uirii tr n1r quic 1ft1ii i1.iicpigii iR1ui 1g«jiqi

tT, 1f 'a-i:iia;ì« 1icqI flfr1 311, 31Tç1i1çqi quç) iÌiî 1qii * u1 q*(uIi;jc iE1I4ìcI1I lT 1* R1 , *, 311T íifl ci'iicii't ruÌ i (H:iU'il 1i 3igtçi «s rIFr 11b4l^{iT T tT}

Trkr.

() 1î, r c111I. 1IÍ q-Jgç1 'TII 1t^T11 1:uF1 iî c4RuII qÌbiç 1T 1î iìî IcPM 3T «4iu4jç flit. TT1 W--3

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MI'I 1ffii uiii (4flgicui SIFt R, , o/'4 , w1:1. 'io. iJI.fldIdH 1TTT, it,çIq ït quflqic1 lri MqÌ"11Iq41I 1i1 q»uii 3TlT Ic IIr44d iff

1Iw4ìI4 . ii4, *r Ti aiî, urk cii iTrift, iviì Tìith 3Ñ Pi&'i ir uiiii . 1i4ìi. çiqp iiciii *-ir iiciìi 31T 1iiiq iSo11I, fi4iii wì ¿jiq.i (q) 1ii u,I4I cpac.I. Í41I4ìd, c'ii-ici wi'irr iiiçt 3iít l'n . .T 3Ñ1jz1q1r iì ir^3T Íiqi'i, 1igiiq, 4 1ijgii, xiui çqi '31.:A4M.1 1Ì 3RifT 3T11 311T 1.SÍ1! f, ____ ____ M q,ç tg isui«i 4i.soii.1I jT iiiq iisiiiiu1 Uì w1.«uI, 1.,t1(uI 4.1q,Rq)

if 'L (O fii4itii gt1q, 311M U, lT'T4 9R uui T m, 1E1ILícI;Ì ç.qji( 1T1I 'jcIc1 Ìii '441'1ilI *ri 3*r 3lTT it 1iiii coI).%1 q(ugç1 1 3ITT ïit i)iq iscxi« uii r.

() z-rq (O 3*rR 'ci ciÍci 'jgjçijtqi U1!d

()^TT 1TF1, 311T '11M, Ti1 I4I1I '1PT uitì

i1i "e. (O t4i iicAçi« cjq aIqI q'ici

vkIMT. ìt 3111bR1T M411I'Hiì II4ÌcI 1T vci I1M T51T () cii1q, c'1Ic1ì1 i'iT giç'ii«, CP1«i 1i 1iiiici lIc.1I Uii () I1gI1q) ioit.0 uIugI4, 1I1c4 cti')T 3icic.iitI¹t4)ic* 4so« () ì-r1T (O *ii 'cii cn1q, ç4jrqI ç1IciçIT.qI^îft

(k) 1i'flii pìr iciiici 1rr 'iiuiii ui.irn q1uiçiiì i'içqii, 1igiiiq, o5J.11-I'( rluR1 1 3lllbT iigiiq 1TT idìci 3dbî ciicki 31.1LII1.1IIç1 II.1.1lç.1I f4U4ç

1II . (O nTiït 1*, 'qT r i4Ìi ir 14ici

1I11Tr^ug is;r w.i)uiii'ii4 iT, w *r îr rir ït fî ;; oftTiq.1, ?1 q(ugç 3iii&iÌ q,(J4vu1I qq.flT4 () 1T:1 iii 3TIT 4flui, ciu Íi4iì 1iiiii

q)c1 3T11 1ji, ;ií1i 314ici.ii'ciì ÍiFicfl iiggq, 3rr ç'qiiiu 3ft

36

M5I'I TR19 uai'i ugt(u, II1TT 'W, T , o/3T1 , () EJI4ìcIti1T «gi4i., irsï çIÍ4 wIq1cp [q 1rtî:

1T, 4I.q)g1q i4wLrr44I 4I4)T14I Lit« c1411 'J1 ti«i , 4 tHici 31fr _ ui T , ?f .

9. . (O II*I1MI 31 lkj3^3T1 IE1I4ÌÖI-Ì '1T 3lWT )uIc1I içcÌ ffi fî ç'qic'fl g q;juiì fIT, g1r.s fr^{3ii 4}* 3* 1t^iî II..1I1 ugI(1 3Wcl1 q;uçqi 1IIi ViiI t 3T fiî³ⁱ Pit4c T . T1T5ITT 3;T?ft )ugi q1v iwii

.

1î _ ii*1iii 1TÍFME 3ç'f 3R*, ii«-u« 1k^aii r 'ïmr Iii4ot *11N1 qugjq 31Tt uqId * ltc1 'iiJ1« iiiï .3 1w4ici^çj () tl)-TT (O aT* kU4IÇ1 d1lcI 1I'd1 1cIÇI1, t 311Ñtk2Tt f;î uaicì 1t; R1i 1r 3ikr^zir 4 fr )ujçq cicM ii ii' - 1îit 3dl1g4jI.q jq.j djI 114i ViI f5t 31í íi4ìi 311111, T RET. k T -q,ç1l.4I ft f'1 TU fit 311fi

.

¡kQqg(4I41I 1»1jt«.1Ii fts1qui gi.qiçi TFt im flggq) 1 3Tff iîr kr. - () 1TR; 1Ì-JR () 31 ìuiçii ciflriii w)*iM, cp)UIçqIì 3T11iU1fft cfl 3l1bt ig 1M rH1I T 31 31iFf fi

(") It*Th^uiI

lç1tìç1, çioqitfl «iki 1citut 1i gu[

T .

d«l(1I(1 31ÍT 3ficflcr

(i) cÑi oqqç(k T u) ¶ 311iT (1'.1Ñ1uI i;

() 1j«oqI14g41 llI1çi *r î q;u1Il ç«igi 1î q;uj 1)T q'iii !11*;

(TI) tuii iiiucii 1T igiiiji uci «q* * 'iiq1; 1î () qugç 3Tft qujçfl)

(t)

ÍkîiT (k ciim i1î ci c4'ì i1tt*,

41! 'lT5ITt 3flft Øf2ff giii«icì IP4I qgg f.jU1J () *TT () 1* 1ii i 34qI-qlq1 fct T1qi-iq4T 3T1 w' f1I4 T 1î çqj(Iç.fl lïr, r«rig iîrkr ir 1r ìuçqi içj4l vii ci4I 1îî f11e1frl 11 IcI z4UIc4IÏ 1iii øY qi1 fr *t Íw4ìc, q ' ai Ici iiFt

T . iIiii fî aii1 311f'r qlH iTTt ïfî 1Ij

.

37

M1'Cl rr IJtMI iIUUI m n, w *, o/3IT , Ft qEj1( S1II11 ?T*ftTT icui ii*ii« () () 3*iii ir iiiii, u11R4ki 1w4Ìo q,.(uq1 3ukrt 3l1bT ft R1rÍ iI4Ikjl 31 1i4 kjIl T 31* 31T 11iI4Ikj'1 1i4iti 4 î çi1 cci 1wi fif ìciìi. 1-T qug (O tiiiii , 31ITIzrTft sr1'* tiiì 3ifT, 1i^1T R._ () ijciiI4ì 1'1t gcii, 311t1Hift çqiq

I1I 9^,

()^{'3 1T} * () t1T 1 ('ET)^31* ffcgii.i^{T; 31*} ()^T 3111q1, 1í i'ivi fT

311T

() 'zu q,ul(1 rm '4c1 3lci' 1t Rícii i4M1I 31T11frIt, 311RT?tí5T iiI)'.iIi^T 31Í41* fì1;1 r T 1i î cii çcí1q'RU TT iioII i uqç '?1t 31* 1T 31Ñk1R11 311T ft* * iiiii iî crti 'ici .l.ilL1 (R1TL apir q,)utç4'ì tqiiçi 1 M4aiT quç) çj 3TT ìuIc11iÌ 1 quici R iiic1 Tt «eicl ift , 1q, ft *:4.)L1l(1 34111T 1î 15T iiiI11i, i1*1!d R1*t iÑ, 3TTî hççii fiî riij __ 'ì1i fftw iî un

3Tuit () T 31I'IcTh1I c4UII tI*lii,

5U4J (t'T4Iç1 aiikr it cug« ir qt rcici

,1T 311T2TT lcli 'kci IÇi'kI Tî c1ì T

() r 1Hfr1 c,[ugIfl 311T 31TT, t1GUIIc1 31I1Pic1 I1c1 1'c6l14 Ç1ÇI .

jO 11g1q ;t Ti1p1 ?L qu w41*1I, 31* 31ZlF, 1TÌ1T, ¶«ii tiî jF;:ici Ç'iWì iii tfi*ur' i-i-i

titiur cii 31-Q1T iitidì t iT1

q)ugJç1 f 31IT Ì11 i jcp ij i!i

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s '1J'(I' im 'u»tg iuuui %flT , O/3T9T L EI t. i. ii'í 1;ijq) ;o ()'iìulI iïrî Piug,j.i «1cflg .iiq1iq, i-i 311r Ti'ìtkiicìi HI'icl ç1rqjtqI igii.iii:4ì '-scituíì q)ug(«l 'jPid1 uritì ii «Fi «Fciì 3ir. iticfl 111T 31TT 3icii'i c'ii'ici' Ft TT 31ÑI9T T1 dt 3il'r _ *1'T

.

p.çup i*rivî fpT, f ?w 3n1'r fî M *ft ft -.

39

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