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Kerala act 013 of 1988 : The Gandhiji University (Dissolution of The senate and The Syndicate) Act, 1988

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. .

Reg. No.

KLJTVNIIZ

Govcmmrnr of

Kai-alt 1%

1988

'

KERALA

GAZEH HE

'

EXTRAORDINARY

PUBLISHED B'IAUTHORnTY _

E

3151:

May 1988 Vol.XXXlII] "

Trivandrum,

Tuesday,

-——-——

[No. 471 10th

Jyaistha

1910

=2.- '

_.—-,-7 g'4'-

GOVERNMENT OFKERALA

g J

v

Law

(Legislation-C) Department

NOTIFICATION

'

No.

3513|Leg. Cl|88|Law. Dated,

Trivandrum,

3lst

May, 1988|

.

10m

Jyaistha,

1910.

h

In

pursuance of clause

(3)

of

article

348 of

the Constitution of

India,

the Governor is

pleased

to authorise the

publication inthe Gazette of

the

following

translation in the

English language of the

GaudhiJi University

(Dissolution

of the

Senate and the Syndicate) Act, 1988 (13 of

1988). k.

.:

By

orderofthe

Governor, .a

P.

GOPINATHA

PILLAI,

Special Secretary (Law).

.

«.4 mmmn AND

PUBLISHED By THE

s.

c.

P. AT THE

GOVERNMENT

PRESS,

TRIVANDRUM, 1988

~

3312107|MC. ,_

, .4

-<'

2

2

(English

Translation)

ACT 13OF

1958

L

THE GANDHIJI UNIVERSITY

(DISSOLUTION

OF THE

SENATE AND THE

SYNDICATE)

ACT,

1988

(Received the

assentofthe

Governor onthe22nd

day of

April, 1988 and

published

as Act 13 of

1988 inthe

Kerala

Gazette Extra- ordinary No. 357datedthe22nd

April,

1988).

An

Act to

provide

for

the dissolutwn

of

the

Senate

and the' Syndicate of the

Gandhiji

University. Preamble—WHEREAS itisconsidered necessaryin the

interest of the

Gandhiji

University

and in

the

public

interest to

dissolve

the Senate and

the

Syndicate

of the

Gandhiji University

and to entrust the powers and functions

of the

Senate

and the

Syndicate temporarily to theVice-Chancellor of the

Gandhiji Umversxty;

BE

it enacted

in

the

Thirty-ninth

Year of the

Republic

of

India as follows:-~—

1.

Short title

and

commencement—(1)

This Act may

be called the

Gandhiji University

(Dissolution'of

the

Senate

and the Syndicate) Act,

1988.

'

(2) It

shallbe

deemed to have come into

force on the

24th day of

December,

1987.

2.

Definitions.—-In

this

Act,—- (a)

"Gandhiji UniverSIty"

means the

Gandhiji University constituted under the

Gandhiji

Universfiy

Act,

1985

(12 of

1985):

(b)

"Senate"

and "Syndicate"

meanstheSenate and the Syndicate ofthe

Gandhiji Univers1ty; (c)

"Vice-Chancellor" meansthe

Vice-Chancellor of the Gandhiji University.

3.

Dissolution

of

the Senate and the

Syndicate—Notwith- standing anythmg

containedin the

Gandhiji University

Act,

1985

(12 of

1985), on andfrom

thedateofcommencement

of this

Act, Ellie

Senate and the

Syndicate

shall,

by

virtue of

this

Act

stand 380 ve. .

4

j 1} fl

4.

Consequences of

Dissolution—0n the

dissolution

of the Senate and the

Syndicate

under section

3,

all the members of the Senate and the

Syndicate

shall be deemed to have vacated their offices as such.

5. Powers and

functions of

the

Senate and

the

Syndicate

to be exercised

by the

Vice-Chancelkrr.—All

or

any

of the powers and

the functions of

the Senate and

the

Syndicate except

the power of the Senate to review the action of the

Syndicate

as

provtded

in sub- section

(1)

of section

19

of

the

Gandhiji UniverSity

Act,

1985

(12

of

1985), may.

during

the interval between the' dlshOlutiOl'l of

the Senate and the

Syndicate

under section 3

and

the reconstitution of the Senate and the

Syndicate

in

pursuance

of

section

6,

be exercised and

performed,

as far as

may be,

and to such extent as the Govern- ment

may determine,

by

the

Vice-Chancellor.

6.

Reconstitution

of

the Senate

and the

Syndicate—The

Senate and the

Syndicate

shall

be reconstituted in

accordance with the provisions of the

Gandhiji University Act. 1985(12 of

1985),

within one

year

from the date

of commencement

of this Act. -

7. Removal

of difiiculties.—'(1)

If any difficulty

arises

in giving

effect tothe

provisions ofthis

Act,_ theGovernmentmay, as occasion may require,

by

order,

not inconmstent

with

the

provisions ~of this

Act,

remove such

difficulty.

(2)

Every

ordermadeunder

sub-section

(1)

shallbe published in theGazetteand

shall, assoonas maybe,

after it is made, he-laid before theState

Legislature. .

8.

Repeal

and

saving—(1)

The

Gandhiji

University

(Dissolu- tion of the Senate

and the

Syndicate)

Ordinance,

1987 (

7 of

1987),

is

hereby repealed.

(2)

Notwithstanding

such

repeal,

anything done or

any action taken under the said Ordinance

shallbedeemedto

have been done or taken under this

Act.