[Act No. 22 of 1968] [18th October, 1968] An Act to establish and incorporate a teaching, affiliating
and residential University at Rewa. Be it enacted by the Madhya Pradesh Legislature in the
Nineteenth Year of the Republic of India as follows:- (1)
This Act may be called the
Awadhesh Pratap Singh Vishwavidyalaya Adhiniyam, 1968. In this Act, unless the context otherwise requires,- (a) "University" means the
Awadhesh Pratap Singh Vishwavidyalaya; (b) the words and expressions used in this
Act and not defined herein but defined in the Ravishankar University Act, 1963
(13 of 1963), shall have the meanings assigned to them in that Act. (1) The Chancellor, first Vice-Chancellor
and Rector, if any, of the University and the first members of the Court, of
the Executive Council and of the Academic Council of the University and all
persons who may hereafter become such officers or members are, so long as they
continue to hold such office or membership, hereby constituted a body corporate
by the name of the Awadhesh Pratap Singh Vishwavidyalaya. (2) The University shall have perpetual
succession and a common seal and shall sue and be sued by the said name. (3) Subject to the provisions of this Act,
the University shall be competent to acquire and hold properly, both movable
and immovable, to lease, sell or otherwise transfer any movable or immovable
property which may have become vested in, or may have been acquired by it for
the purposes of the University and to contract and do all other things
necessary for the purposes of this Act. (4) The headquarters of the University
shall be located at Rewa. (1)
Save as otherwise provided
in this Act, the powers conferred on the University by or under this Act shall
extend to the areas comprised within the limits of the revenue districts of
Rewa, Satna, Sidhi, Shahdol, Chhatarpur, Panna and Tikamgarh: Provided that the State Government may authorise the
University to associate or admit to any of its privileges colleges situated
within the State outside the aforesaid limits in accordance with the provisions
of this Act and Statutes made thereunder. (2)
Notwithstanding anything
contained in any other law for the time being in force, no college or
educational institution situate within the aforesaid limits shall be associated
in any way with or be admitted to any privileges of any other University
incorporated by law in India and any such privileges granted by any such other
University to any educational institutions within these limits prior to the 1st
day of July, 1968 shall be deemed to be withdrawn on that date. (3) Nothing in this section shall apply to
any educational institution- (a) imparting instructions exclusively in
music and fine arts or either of them and admitted or deemed to be admitted to
the privileges of the Indira Kala Sangit Vishwa Vidyalaya of Khairagarh under
the Indira Kala Sangit Vishwa Vidyalaya Act, 1956 (XIX of 1956); or (b) imparting instructions exclusively in
agriculture and allied sciences and admitted or deemed to be admitted to the
privileges of the Jawaharlal Nehru Krishi Vishwa Vidyalaya under the Jawaharlal
Nehru Krishi Vishwa Vidyalaya Act, 1963 (12 of 1963). Notwithstanding anything contained in this Act or the
Statutes, Ordinances and Regulations made thereunder- (i)
any student of a college
situate within the territorial limits of the University and affiliated to the
University of Saugar; or (ii) any other student; who immediately prior to the 1st day of July, 1968 was
studying or was eligible, as the case may be, for any examination of the University
of Saugar, shall be permitted to complete his course in preparation therefor
and the University shall provide for such period, not exceeding three years,
and in such manner as may be prescribed by the Statutes for the instruction
teaching, training and examination of such students in accordance with the
course of studies of the University of Saugar. In sub-section (1) of section 5 of the University of Saugar
Act, 1946 (XVI of 1916), the words "Rewa, Satna, Sidhi, Shahdol,
Chhatarpur, Panna and Tikamgarh" shall be omitted. Save as otherwise provided in this Act, the provisions of
the Ravishankar University Act, 1963 (13 of 1963), other than sections 3, 5, 58
and 67 shall apply to the University, subject to the modifications specified in
the schedule as if these provisions formed part of this Act. (b) for items (ix) and (x), substitute the following items,
namely:- "(ix) the Commissioner, Rewa
Division, (x) the President Municipal Council,
Rewa." Notwithstanding anything contained in this Act- (i) the Secretary to Government of Madhya
Pradesh in the Education Department shall, till the first Vice-Chancellor is
appointed under the second proviso to sub-section (]) of section 12 of the
Ravishanker University Act, 1963 (13 of 1963), as applicable to the University,
act ex-officio as the first Vice-Chancellor and shall, for the purposes of this
Act, be deemed to be the first Vice-Chancellor; (ii) the first Vice-Chancellor may, with respect
to any examination to be held by the University within a period of one year
from the 1st day of July 1968, make such arrangements with the University of
Saugar as may be necessary to conduct the examinations properly and upon such
arrangements being made, any examinations conducted by the University of Saugar
shall, for all purposes of this Act, be deemed to be the examinations conducted
by the University; (iii) until the university is duly constituted
under section 3, it shall, for the purposes of this Act, be deemed to be so
constituted The Awadesh Pratap Singh Vishwavidyalaya Adhyadesh, 1968 (4
or 1968), and the Awadesh Pratap Singh Vishwa vidyalaya (Sanshodhan) Adhyadesh,
1968 (8 of 1968), are hereby repealed. SCHEDULE (See section 7) As from the coming into force of the Awadesh Pratap Singh
Vishwavidyalaya Adhiniyam, 1968, the Ravishankar University Act, 1963 (13 of
1963), shall be read and construed as if the general amendment made throughout
the said Act by Awadesh Pratap Singh, Vishwavidyalaya Adhyadesh, 1968 (4 of
1968), had not been made. Section 12-In sub-section (1), for the second proviso substitute the
following, namely:- "Provided further that the first Vice-Chancellor shall
be directly appointed by the State Government". Section 16- In sub-section (1), for the proviso, substitute the
following, namely:- "Provided that the first Registrar shall be appointed
by the State Government and he shall hold office for such period, not exceeding
three years, and on such terms and conditions as the State Government may
determine." Section 19-In sub-section (1),- (a)
for item (vi) substitute
the following items, namely:- "(vi) Minister for Education,
Madhya Pradesh; (vi-a) Deputy Minister or Deputy
Ministers for Education, if any, (b)
for items (ix) and (x),
substitute the following items, namely:- "(ix) the Commissioner, Rewa
Division, (x) the President Municipal Council,
Rewa THE AWADHESH PRATAP SINGH VISHWAVIDYALAYA
ADHINIYAM, 1968
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