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State of Gujarat - Act

Gujarat University (Amendment) Act, 1961

GUJARAT
India

Gujarat University (Amendment) Act, 1961

Act 4 of 1961

  • Published on 29 March 1961
  • Not commenced
  • [This is the version of this document from 29 March 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to amend the Gujarat University Act, 1949.It is hereby enacted in the twelfth Year of the Republic of India as follows:-* (Received the assent of the Governor on 29th March, 1961 and published in the "Gujarat Government Gazette" on the 29th March 1961)

1. Short title.- This Act may be called the Gujarat University (Amendment) Act, 1961.

2. Amendment of section 4 of Bom.L. of 1949.- In section 4 of the Gujarat University Act, 1949 (Bom.L. of 1949), (hereinafter referred to as the "principal Act"), in clause (27) for the proviso the following shall be substituted, namely:-

"Provided that English may continue to be the medium-
(i)of instruction and examination for such period as may from time to time be prescribed by the Statutes until the end of May 1966 in respect of such subjects and courses of study as may be so prescribed,
(ii)of instruction and examination for such period as may from time to time be prescribed by the Statutes until the end of May 1968 in respect of post-graduate instruction, teaching and training in subjects comprised in Faculties of Agriculture and Technology including Engineering and until the end of May 1969 in respect of post-graduate instruction, teaching and training in the subjects comprised in the Faculty of Medicine, and
(iii)of examination at two successive examinations in any subjects held next after the period proscribed under clause (i) or as the case may be, the period prescribed under clause (ii), in respect of those candidates who during such period have failed to appear in or pass the respective examination held with English as the medium of Examination in the same subjects:
Provided further that nothing in this clause shall affect the use of English as the medium of instruction and examination in respect of English as a subject."

3. Amendment of section 25 of Bon. L of 1949.- (1) In section 25 of the principal Act, for sub-sections (2) and (3) the following shall be substituted, namely:

"(2) Each Board shall consist of the following members:-I-Ex-Officio Members(i)Such members of the Faculty under which the Board is constituted as may be assigned to it by the Syndicate after ascertaining the wishes of the members concerned:Provided that-(a)no member of the Faculty shall be assigned to more than two Boards under the Faculty, and(b)no assignment of a member so made shall be changed during the term of his office except when one or both Boards are reconstituted, in which case he shall have the option to choose one of the Boards so reconstituted and be assigned accordingly.II-Co-opted Members(ii)Three persons to be, co-opted by the. Board from among recognised post-graduate teachers of the subject or group of subjects for which the Board is constituted:Provided that in the event of there being no recognised post-graduate teacher in the University Area, it shall be competent for the Board to co-opt such teacher or teachers in the affiliated colleges as hold the status of at least professor of any subject for which the Board is constituted.
(3)The Chairman shall be elected by the members of the Board from amongst themselves."
(2)Insertion of section 38A in Bom.L. of 1949.- sub-section (1) shall taken effect from such date as the State Government may by order specify.

4. Affiliated collages and recognised institutions to comply with pertaining to medium of instruction.- In Chapter VI of the principal Act after section 38, the following section shall be inserted, namely:-

"38A (1) Every affiliated college and recognised institution, shall in respect of the medium of instruction, teaching, training and examination therein, comply with the provisions made in that behalf by this Act, and the Statutes, Ordinances and Regulations made under it.
(2)If any affiliated college or recognised institution contravenes the provisions of sub-section (1), then notwithstanding anything contained in the other provisions of this Act-
(a)the rights conferred on such college or institution by the affiliation or recognition shall stand withdrawn from the date of such contravention, and
(b)such college or institution shall cease to be an affiliated college or recognised institution for the purposes of this Act.
(3)Any dispute under sub-section (1) or (2) be referred to the Chancellor. The Chancellor shall decide the dispute and his decision shall be final."

5. Repeal of Gujarat Ordinance No. XI of 1960.- The Gujarat University (Amendment) Ordinance, 1960 (Guj. Ord. No. XI of 1960) is hereby repealed and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904 (Bom. I of 1904) shall apply to such repeal as if that Ordinance were an enactment.