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State of Gujarat - Section

Section 66 in The Gujarat Agricultural Universities Act, 2004

66. Repeal of Gujarat Agricultural University Act, 1969.

(1)With effect on and from such date as the State Government may, by notification in the Official Gazette, appoint (hereinafter referred to in this section as "the appointed day"), the Gujarat Agricultural University Act, 1969 (Gujarat 13 of 1969) shall stand repealed and the following consequences shall ensue, that is to say-
(a)the Gujarat Agricultural University established and constituted for the State of Gujarat and functioning immediately before the appointed day shall, alongwith all its authorities, stand dissolved (hereinafter referred to as "the dissolved University") and all its officers specified in or declared under section 9 of the repealed Act shall be deemed to have vacated their office;
(b)all land and all stores, articles and goods belonging to the dissolved University and situate in a University area shall pass to the University constituted for that area under this Act (hereinafter referred to as "new University"):
Provided that where the State Government is of the opinion that any goods or class of goods should be distributed otherwise than according to the situation of the goods, the State Government may issue such directions as it thinks fit for a just and equitable distribution of the goods and the goods shall pass to the new Universities accordingly;Explanation. - For the purposes of clause (b), "land" includes immovable property of every kind and any rights in or over such property;
(c)the constituent college specified in column 1 of Schedule II shall cease to be the constituent college of the dissolved University and shall become constituent college of the University mentioned against it in column 2 of the said Schedule;
(d)the unexpended balance in the general fund and the foundation fund, whether deposited in a bank or invested in securities belonging to the dissolved University immediately before the appointed day, shall, subject to all charges and liabilities affecting the same, vest in the new Universities in such proportion and in such manner as the State Government may direct;
(e)the liability of the dissolved University in respect of the provident fund account of an officer or employee of that University in service on the appointed day shall, as from that day, be the liability of the new University to which the officer or employee is allotted;
(f)all debts and obligations incurred and all contracts made by or on behalf of the dissolved University before the appointed day and subsisting on that day shall, in so far as they relate to a University area, be the debts and obligations incurred by and the contracts made by the University constituted for that area:
Provided that where the State Government is of the opinion that this clause is not applicable to an}' debt and obligation incurred or any contract made by or on behalf of the dissolved University, the State Government may issue such directions as it thinks fit for a just and equitable apportionment of the debts and obligations and contracts and the debts, obligations and contracts shall pass to the new Universities accordingly;
(g)all officers and employees in the employment of the dissolved University immediately before the appointed day shall be allocated to the new Universities by the State Government in such manner as it may direct having regard to such principles as it may, by notification in the Official Gazette, lay down, and until other provision is made in accordance with this Act, they shall receive salaries and allowances and be subject to the conditions of service to which they were entitled or subject to immediately before the appointed day:
Provided that the conditions of service applicable immediately before the appointed day to any officer or employee allotted to the new University shall not be varied to his disadvantage except with the previous approval of the State Government.
(2)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (14 of 1947) or any other law for the time being in force, a person, who has ceased to be an officer by virtue of clause (a) of sub-section (1) or an officer or servant of the dissolved University who is transferred to any of the new Universities as a result of the allotment made under clause (g) of sub-section (1), shall not be entitled to any compensation for such cesser or transfer, under this Act or any other law for the time being in force and no such claim shall be entertained by any court, tribunal or other authority.[Schedule I] [Substituted by Gujarat Act No. 9 of 2014, dated 25.7.2014.](See Clause (20) of Section 2)University Area
PARTI
THE ANAND AGRICULTURAL UNIVERSITY
1. Anand District
2. Ahmedabad District
3. Vadodara District
4. Dahod District
5. Panchmahal District
6. Kheda District
7. Mahisagar District
8. Chhotaudepur District
9. Botad District
PART II
THE JUNAGADH AGRICULTURAL UNIVERSITY
1. Amreli District
2. Bhavnagar District
3. Jamnagar District
4. Junagadh District
5. Porbandar District
6. Rajkot District
7. Surendranagar District
8. Morbi District
9. Gir Somnath District
10. Devbhumi Dwarka District
PART III
THE NAVSARI AGRICULTURAL UNIVERSITY
1. Bharuch District
2. Dang District
3. Narmada District
4. Navsari District
5. Surat District
6. Valsad District
7. Tapi District
PART IV
THE SARDAR KRUSHINAGAR DANTIWADA AGRICULTURALUNIVERSITY
1. Banaskantha District
2. Gandhinagar District
3. Kutch District
4. Mchsana District
5. Patan District
6. Sabarkantha District
7. Aravalli District.