Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Gujarat - Section

Section 1 in The Gujarat Agricultural Universities Act, 2004

1.

[Statement of Objects and Reasons. - The State Government has enacted the Gujarat Agricultural Universities Act, 2004 where under in all four Agricultural Universities have been established at An and, Junagadh, Navasari and Dantiwada. The Indian Council of Agricultural Research has prepared a Model Act for Agricultural Universities in India. In this connection, the Central Government has suggested all the State Government to incorporate the provisions of the Model Act in their existing Agricultural University Acts in order to bring uniformity in running of the administration of the Agricultural Universities.It is, therefore, considered necessary to amend some of the existing provisions of the said Act and accordingly it is intended to carry out certain amendments among others in respect of the appointment of the Vice-Chancellor, the person who would perform duties in the absence of the Vice-Chancellor, addition of members in the Board of Management, establishment of the Research Council and the Extension Education Council in place of the Agricultural Research Organisation and the Agricultural Extension Education Organisation, respectively. Schedule I to the said Act is proposed to be substituted by a new Schedule I, as a result of creation of new districts thereby specifying the area of each University.This Bill seeks to amend the said Act to achieve the aforesaid objects.]1. Gujarat Government Gazette, Extraordinary, Part IV, Extra No. 8, dated 25.6.2014, p. 8-6(First published, after having received the assent of the Governor in the "Gujarat Government Gazette", on the 6th March, 2004).An Act to establish and incorporate teaching and affiliating Universities for imparting education in agriculture and allied sciences in the State of Gujarat to be known as the Anand Agricultural University, the Junagadh Agricultural University, the Navsari Agricultural University and the Sardar Krushinagar Dantiwada Agricultural University.It is hereby enacted in the Fifty-fifth Year of the Republic of India as follows:-