BAHRA UNIVERSITY (ESTABLISHMENT AND REGULATION) AMENDMENT ACT, 2012

Preamble - BAHRA UNIVERSITY (ESTABLISHMENT AND REGULATION) AMENDMENT ACT, 2012

THE BAHRA UNIVERSITY (ESTABLISHMENT AND REGULATION) AMENDMENT ACT, 2012

[Act No. 22 of 2012]

PREAMBLE

An Act further to amend the Bahra University (Establishment and Regulation) Act, 2010 (Act No. 2 of 2011).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Sixty-third Year of the Republic of India as follows:-

Section 1 - Short title

This Act may be called the Bahra University (Establishment and Regulation) Amendment Act, 2012.

Section 2 - Amendment of section 3

In section 3 of the principal Act, after clause (h), the following new clauses (i) and (j) shall be inserted, namely:--

"(i) ??to engage in areas of specialization with proven ability to make distinctive contributions to the objectives of the University education system that is academic engagement clearly distinguishable from programmes of an ordinary nature that lead to conventional degrees in arts, science, engineering, medicine, dental, pharmacy, management, etc. routinely offered by conventional institutions; and

(j) ???to establish broad-based, and viable under graduate, post graduate and research programmes in several disciplines with firm interdisciplinary orientation and linkages.".

Section 4 - Amendment of section 10

In section 10 of the principal Act, after second proviso, the following third proviso shall be inserted, namely:--

"Provided further that no portion of income and property of the University shall be paid or transferred directly or indirectly, by way of dividend, bonus or otherwise, howsoever, by way of profit to the persons who were at any time or are members of the University or to any of them or any person claiming through them; provided that nothing herein contained shall prevent the payment in good faith of remuneration to any member thereof or other person as consideration for any service rendered to the University or for travelling or other allowances and such other charges.".

Section 5 - Amendment of section 18

In section 18 of the principal Act, in clause (c), for the word "five", the word "three" shall be substituted.

Section 6 - Amendment of section 19

In section 19 of the principal Act,-

(a)      in sub-section (1), for clauses (b) to (d), the following clauses shall be substituted, namely:-

"(b) ??Deans of Faculties not exceeding two (by rotation based on seniority);

(c)??? ?two persons, nominated by the sponsoring body from amongst eminent educationists or from management field;

(d) ???two eminent academicians to be nominated by the Government in consultation with the Regulatory Commission;";

(b)      after clause (d) as so substituted, the following new clauses (e) and (0 shall be inserted, namely:-

"(e) ?two persons from amongst the teachers (from Professors, Associate Professors), by rotation based on seniority; and (f) the Registrar shall be the Member Secretary."; and 

(c)      after sub-section (5), the following new sub-section (6) shall be inserted, namely:-

"(6) ?The Board of Management of the University shall be independent of the Sponsoring Body with full autonomy to perform its academic and administrative functions.".

Section 7 - Amendment of section 31

In section 31 of the principal Act, in sub-section (5), for the words "State Government" the words "Regulatory Commission" shall be substituted.

Section 8 - Amendment of section 32

In section 32 of the principal Act, in sub-section (1), after the words "for its approval", the words and figures "before 31st December of every preceding academic year alongwith the approval of courses granted by the Regulatory Commission" shall be inserted and the first proviso appearing below sub-section (1) shall be omitted.

Section 9 - Amendment of section 33

In section 33 of the principal Act, in the proviso, for the word "Government", wherever it occur, the words "Regulatory Commission" shall be substituted.

Section 10 - Amendment of section 34

In section 34 of the principal Act, in sub-section (1), in the proviso, for the word "Government" wherever it occur, the words "Regulatory Commission" shall be substituted.

Section 11 - Substitution of section 36

For section 36 of the principal Act, the following section shall be substituted, namely:-

"36. Accreditation of the University.- 

The University shall obtain accreditation from the National Council of Assessment and Accreditation (NAAC), Bangalore, as per the guidelines issued by the National Assessment and Accreditation Council from time to time and inform the Government and such other regulating bodies which are connected with the courses taken up by the University about the grade provided by NAAC to the University and the University shall get renewed such accreditation after such period as may be prescribed.".

Section 12 - Amendment of section 38

In section 38 of the principal Act, in sub-section (2), after the words "presented to", the words "the Regulatory Commission and" shall be inserted.

Section 13 - Amendment of section 39

In section 39 of the principal Act,-

(a)      in sub-section (4), after the words "presented to the", the words "Regulatory Commission and the" shall be inserted.; and

 

(b)      in sub-section (5), for the word "Government" wherever it occur, the words "Regulatory Commission and the Government" shall be substituted.

Section 14 - Amendment of section 40

In section 40 of the principal Act,-

(a)      in sub-section (1), after the words "the Government", the words "or the Regulatory Commission" shall be inserted; and

 

(b)      in sub-sections (2) and (3), after the words "the Government", the words and signs "or the Regulatory Commission, as the case may be," shall be inserted.