32. Alteration of jurisdiction of Universities and establishment of new Universities.
(1)The State Government may, by notification-(a)after the territorial jurisdiction of any University;(b)establish one or more new Universities by altering the territorial jurisdiction of all of any of the existing Universities; or(c)change the name of any University.(2)The alteration of jurisdiction, establishment of any new University or Change in the name of any existing University made under sub-section (1) shall take effect on and from such date as may be appointed in the aforesaid notification (hereinafter referred to as the appointed date).(3)The State Government may, where the circumstances so require, by general or special order, provide for all or any of the following matters arising out of or in relation to the alteration of jurisdiction, establishment of a new University or change of name made under sub-section (1) -(a)cessation of the term of office of the Vice-Chancellor and Members of Authorities, Committees and other Bodies of the concerned University or Universities, as the case may be, who were holding office as such immediately prior to the appointed date;(b)reorganization or reconstitution of the authorities, committees and other bodies of the concerned University or Universities, as the case may be;(c)administration of the affairs of the concerned Universities, University or, as the case may be, till the appointment of a new Vice-Chancellor and constitution Or reconstitution of the authorities, committees and other bodies thereof;(d)constitution or reconstitution of the authorities, committees and other bodies of the University or Universities, as the case may be;(e)amalgamation, allocation, utilization or apportionment of assets and liabilities;(f)absorption of the officers and employees of the University or Universities affected by the notification issued under sub-section (1);(g)any matter necessary, ancillary or incidental to such alteration, establishment or change In name for which this Act mid the Statutes make no provision or make insufficient provision and provisions in that behalf are necessary in the opinion of the State Government.(4)Every notification made under sub-section (1) shall, as soon as may be after it is made, be laid before the State Legislature.(5)Where as a result of an order made under sub-section (3), it is necessary to appoint a Vice-Chancellor or to reconstitute or constitute an authority, a committee or body, such appointment, reconstitution, or constitution as the case may be, shall be made within one year from the appointed date.
