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Union of India - Act

The Visva-Bharati (Amendment) Act, 1984

UNION OF INDIA
India

The Visva-Bharati (Amendment) Act, 1984

Act 31 of 1984

  • Published in Gazette of India on 21 May 1984
  • Not commenced
  • [This is the version of this document from 21 May 1984.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Visva-Bharati Act, 1951.BE it enacted by Parliament in the Thirty-fifth Year of the Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Visva-Bharati (Amendment) Act, 1984.
(2)It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.

2. [Substitution of certain expressions for certain other expressions.].-Rep. by the Repealing and Amending Act, 1988 (19 of 1988), s. 2 and the First Schedule (w.e.f. 31-3-1988).

3. [Substitution of new section for section 3.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

4. [Insertion of new sections 5A and 5B.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

5. [Substitution of new section for section 6.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

6. [Substitution of new section for section 10.].-Rep. by s. 2 and the First Schedule, ibid (w.e.f. 31-3-1988).

7. [Substitution of new section for section 12.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

8. [Amendment of section 13.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

9. [Substitution of new section for section 14.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

10. [Omission of section 15.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

11. [Substitution of new sections for sections 16 and 17.].-Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).

12. [Amendment of section 18.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

13. [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).

14. [Substitution of new section for sections 22 and 23.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

15. [Amendment of section 24.].- Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

16. [Substitution of new section for section 25.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

17. [Substitution of new section for section 27.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

18. [Amendment of section 28.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

19. [Substitution of new sections for sections 29 and 30.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

1. 8th August, 1984, vide notification No. S.O.584(E), dated 7thAugust, 1984, see Gazette of India, Extraordinary, Part II,sec. 3(ii).

22. [Substitution of new sections for sections 35 and 36.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

24. [Insertion of new sections 44A and 44B.].-Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).

25. [Omission of First Schedule.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

26. [Amendment of Second Schedule.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

27. [Amendment of Statutes.].-Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).

28. Transitional provisions.-

(1)Every authority of the University shall, as soon as may be, after the commencement of this Act, be constituted in accordance with the provisions of the principal Act, and of the Statutes of the University, as amended by this Act and until any such authority is constituted, the authority functioning immediately before such commencement shall continue to exercise all the powers and 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 the same 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 the provisions of the principal Act and the Statutes of the University as amended by this Act and the person holding any such office immediately before such commencement shall continue to hold that office until his successor enters upon his office.
(4)The person holding the office of the Dean of Student Welfare immediately before the commencement 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.

29. Saving.-

Anything done, any action taken or any degree or other academic distinction conferred by the Visva-Bharati before the commencement of this Act shall, notwithstanding any change made by this 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 the principal Act as amended by this Act.

30. Powers of Paridarsaka (Visitor) to make appointment in certain cases.-

If any difficulty arises with respect to the establishment of any authority of the University or in connection with the first meeting of any authority of the University, the Paridarsaka (Visitor) may, in consultation with the Upacharya (Vice-Chancellor), by order make any appointment or do anything which appears to him necessary or expedient for the proper establishment of that authority or for the first meeting of that authority.