59. Special Provision for better administration of University in certain circumstances.
(1)If the State Government on receipt of a report or otherwise, is satisfied that a situation has arisen in which the administration of the University cannot carried out in accordance with the provisions of the Act, without detriment to the interests of the University, and it is expedient in the interest of the University so to do, it may by notification for reasons to be mentioned therein, direct that the provisions of sub-section (2), (3), (4) and (5) shall, as from the date specified in the notification (hereinafter in this section referred to as the appointed date), apply to the University.(2)The notification issued under sub-section (1) (hereinafter referred to as the notification) shall remain in operation for a period of one year from the appointed date and the State Government may, from time to time, extend the period by such further period as it may think fit so however that the total period of operation of the notification does not exceed three years.(3)As from the appointed date the Vice-Chancellor, holding office immediately before the appointed date, shall notwithstanding that the term of office has not expired vacate his office, and the Chancellor shall immediately after the issue of the notification appointed the Vice-Chancellor who shall hold, office during the period of operation of the notification ;Provided that the Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government and may be, removed by the Chancellor in the like manner :Provided further that the Vice-Chancellor may notwithstanding the expiration of the period of operation of the notification, continue to hold office thereafter until his successor enters upon office but this period shall not exceed one year.(4)As from the appointed date the following consequences shall ensue, namely :-(i)every person holding office as a member of the Board or the Academic Council, as the case may be, immediately before the appointed date shall cease to hold that office;(ii)until the Board or Academic Council, as the case may be, is reconstituted, Vice-Chancellor appointed under sub-section (3) shall exercise the powers and perform the duties conferred or imposed by or under this Act, on the Board or Academic Council:Provided that the Chancellor may, if he considers it necessary so to do, appoint a Committee consisting of an educationist, and administrative expert and a financial expert to assist the Vice-Chancellor so appointed in exercise of such powers and performance of such duties(5)Before the expiration of the period of operation of the notification or immediately as early as practicable, thereafter, the Vice-Chancellor shall take steps to constitute the Board and Academic Council in accordance with the provisions of the Act, and the Board and Academic Council as so constituted shall begin to function on the date immediately following the date of expiry of the period of operation of the notification or the date on which the respective bodies are so constituted whichever is later :Provided that if the Board and Academic Council are not constituted before the expiration of the period of operation of the notification, the Vice-Chancellor shall on such expiration, exercise the powers of each of these authorities subject to prior approval of the Chancellor till the Board or Academic Council, as the case may be, is to constituted.
