BANARAS HINDU UNIVERSITY (AMENDMENT) ACT, 1966

Preamble - THE BANARAS HINDU UNIVERSITY (AMENDMENT) ACT, 1966

THE BANARAS HINDU UNIVERSITY (AMENDMENT) ACT, 1966[1]

[Act No. 52 of 1966]

[22nd December, 1966]

PREAMBLE

An Act further to amend the Banaras Hindu University Act, 1915

Be it enacted by Parliament in the Seventeenth Year of the Republic of India as follows:

 

Section 1 - Short title and commencement

(1)     This Act may be called the Banaras Hindu University (Amendment) Act, 1966.

 

(2)     It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

 

Section 2 to 21 - Section 2 to 21

Sections 2 to 21 of the Amending Act are incorporate in the principal Act at their proper places.

 

Section 22 - Power to remove difficulties

If any difficulty arises with respect to the Constitution of any authority, the appointment or election of any officer of the University or in connection with the first meeting of any authority of the University in accordance with the provisions of the principal Act as amended by this Act and of the Statutes set out in the Schedule, the Visitor may, by order, make any appointment or do anything which appear to him necessary or expedient for the proper constitution of any authority of the University or the appointment of any officer thereof or for the first meeting of any such authority of the University.

 

Section 23 - Transitional provisions

(1)     Every authority of the University shall as soon as may be after the commencement of this Act be constituted in accordance with the provisions of the principal Act as amended by this Act and of the Statutes set out in the Schedule and until any such authority is so constituted, the authority functioning immediately before such commencement shall continue to exercise all the powers and perform all the duties under the principal Act as so amended.

 

(2)     The following officers, namely, the Chancellor, the Deans of the Faculties and the Chief Proctor shall, as soon as may be after the commencement of this Act, be elected or appointed in accordance with the provisions of the principal Act as amended by this Act and of the Statutes set out in the Schedule, and the persons holding any such office immediately before such commencement shall continue to hold that office until his successor enters upon his office.

 

(3)     Notwithstanding anything contained in Section 6 of the principal Act as substituted by this Act, the person holding immediately before the commencement of this Act the office of the Treasurer shall continue to hold that office until the Finance Officer is appointed in accordance with the provisions of the principal Act as amended by this Act and of the Statutes set out in the Schedule.

 

(4)     Every officer of the University, other than those referred to in sub-sections (2) and (3), holding office immediately before the commencement of this Act shall, on and from such commencement, hold his office by the same tenure and upon the same terms and conditions as he held it immediately before such commencement.

 

(5)     The persons holing office as the Pro-Chancellor and the Pro-Vice-Chancellor immediately before the commencement of this Act shall, on such commencement, cease to hold office; and any reference to the Pro-Vice-Chancellor in any Ordinance, Regulation or rule of the University shall be construed as a reference to the Vice-Chancellor.