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State of Gujarat - Act

Gujarat Ayurved University (Amendment) Act, 1968

GUJARAT
India

Gujarat Ayurved University (Amendment) Act, 1968

Act 11 of 1968

  • Published on 8 April 1968
  • Not commenced
  • [This is the version of this document from 8 April 1968.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Gujarat Ayurved University Act, 1965.It is hereby enacted in the Nineteenth Year of the Republic of India as follows:-* [Received the assent of the Governor on 8th April, 1968 and published in the "Gujarat Government Gazette" on the 19th April, 1968]

1. Short title and commencement.- This Act may be called the Gujarat Ayurved University (Amendment) Act, 1968.

2. Amendment of long title of Guj. 40 of 1965.- In the long title of the Gujarat Ayurved University Act, 1965 (Guj. 40 of 1965) (hereinafter referred to as "the principal Act"), for the words "teaching and training" the words "teaching, training and research" shall be substituted.

3. Amendment of section 14 of Guj. 40 of 1965.- In section 14 of the principal Act, in clause (iv), for the word "Boards" the word "Board" shall be substituted.

4. Amendment of section 15 of Guj. 40 of 1965.- In section 15 of the principal Act, in sub-section (1), under the heading "Class II Ordinary Members" for paragraph (B) the following shall be substituted, namely:-

"(B) Seven members to be nominated by the State Government out of whom-
(i)one shall be a person recommended by Shri Gulabkunverba Ayurvedic Society, Jamnagar as its representative,
(ii)two shall be persons recommended by the Ministry of Health, Family Planning and Urban Development of the Government of India, and
(iii)one shall be from amongst distinguished educationists.".

5. Amendment of section 10 of Guj. 40 of 1965.- In section 19 of the principal Act, in sub-section (1)-

(ai)after clause (ii), the following clause shall be inserted, namely:-
"(ii-a) the Advisor, Indigenous System of Medicine, Ministry of Health, Family Planning and Urban Development of the Government of India";(aa-i) in clause (v), for the words "three members" the words "one member" shall be substituted;
(i)after clause (vi), the following clause shall be inserted, namely:-
"(vii) two members to be elected by members who are elected or nominated to the Senate under section 15(1) Class II Ordinary Members, (A)(iii) or (B) from amongst themselves.";
(ii)in the proviso-
(a)for the brackets and figures "(vi)" the brackets and figures "(vii)" shall be substituted, and
(b)for the words "or a registered graduate" the words "or a registered graduate or member of the Senate" shall be substituted.

6. Amendment of section 57 of Guj. 40 of 1965.- In section 57 of the principal Act, in sub-section (1), in clause (b), for the words "one year" the words "two years" shall be and shall be deemed always to have been substituted.

7. Transitional provision.- (1) Any person who, immediately before the commencement of this Act holds office as a member under paragraph (B) under the heading "Class II-Ordinary Members" in sub-section (1) of section 15 of the principal Act shall, notwithstanding that the holding of office by such person as such member is rendered inconsistent with the provisions of the said paragraph (B) as amended by this Act, continue to hold office until the expiry of six months from the date of the commencement of this Act or until the nomination of members is made under the said paragraph (B) as amended by this Act, whichever is earlier.

(2)The term of office of the members to be elected to the Syndicate for the first time under clause (vii) of sub-section (1) of section 19 of the principal Act shall be coterminous with the term of office of the members elected to the Syndicate under clause (vi) of sub-section (1) of section 19 of the principal Act before the commencement of this Act and holding office immediately before such commencement.