Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Gujarat - Act

Bhavnagar University (Amendment) Act, 1991

GUJARAT
India

Bhavnagar University (Amendment) Act, 1991

Act 3 of 1991

  • Published on 5 March 1991
  • Not commenced
  • [This is the version of this document from 5 March 1991.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Bhavnagar University Act, 1978.It is hereby enacted in the Forty-second Year of the Republic of India as, follows:-* Received the Assent to by the Governor on the 5th March, 1991 is hereby published for general information.

1. Short title.- This Act may be called the Bhavnagar University (Amendment) Act, 1991.

2. Amendment of section 10 of Guj. 28 of 1978.- In the Bhavnagar University Act, 1978 (Guj. 26 of 1978) (hereinafter referred to as "the principal Act"), in section 2, in clause (3), for the words "leading to a degree", of section the words "leading to a diploma or degree" shall be substituted.

3. Amendment of section 10 of Guj. 26 of 1978.- In the principal Act in section 10, in sub-section (6), alter the words "in absence of the Pro-Vice-Chancellor", the words "one of the Deans or" shall be inserted.

4. Amendment of section 20 of Guj. 26 of 1978.- In the principal Act, in section 20, in sub-section (1),-

(1)after clause (vi), the following clause shall be inserted, namely:-"(vii) two principals of colleges to be nominated by the Vice-Chancellor by rotation, in the manner specified by the-Statutes":
(2)in the proviso,-
(a)for the brackets and figure "(vi)", the brackets and figure "(vii)" shall be substituted;
(b)for the words "or, as the case may be, a Head of the recognised institutions", the words, "a Head of the recognised institution or, as the case may be, a Principal of a College" shall be substitute.

5. Amendment of section 30 of Guj. 26 of 1978.- In the principal Act, in section 30, in clause (v), for the words "specialised studies", the words "specialised studies. Post-graduate centres in affiliated colleges" shall be substituted.

6. Amendment of section 43 of Guj. 26 of 1978.- In the principal Act, for section 43, the following section shall be substituted, namely:-

"43. Post-graduate instruction, teaching and training. Within the University area all post-graduate instruction, teaching and training in such subjects as may be prescribed by the Statutes shall be conducted by the University or subject to control of the University by such affiliated colleges or institutions as may be prescribed by the Statutes."