BANARAS HINDU UNIVERSITY (AMENDMENT) ACT, 1969

Preamble - THE BANARAS HINDU UNIVERSITY (AMENDMENT) ACT, 1969

THE BANARAS HINDU UNIVERSITY (AMENDMENT) ACT, 1969

[Act No. 34 of 1969]

[31st August, 1969]

PREAMBLE

An Act to amend the Banaras Hindu University Act, 1915

Be it enacted by Parliament in the Twentieth 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, 1969.

 

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

Section 2 to 12 - Section 2 to 12

The provisions of sections 2 to 12 have been incorporated in the principal Act.

 

Section 13 - Transitional provisions

(1)     Every person holding office as a member of the Court or the Executive Council or the Finance Committee, as the case may be, immediately before the commencement of this Act shall, on and from such commencement cease to hold office as such:

Provided that where any such person held, immediately before such date, any other office in the University, nothing contained in this sub-section shall be construed to affect this continuance in such other office.

(2)     Until the Court or the Executive Council or the Finance Committee is constituted in accordance with the provisions of the principal Act as amended by this Act or the Statutes as modified by this Act, the Visitor may, by general or special order, direct any officer of the University to exercise the powers and perform the duties conferred or imposed by or under the principal Act as so amended or the Statutes as so modified on the Court or the Executive Council or the Finance Committee, as the case may be.

 

(3)     Notwithstanding anything contained in the principal Act or the Statutes immediately before the commencement of this Act, where this Act modifies the method of appointment to an office or the term of office of the holder thereof, the holder of such office shall, unless he resigns his office and his resignation is accepted under Statute 30, continue to exercise the functions of that office until his successor is appointed in accordance with the provisions of the principal Act as amended by this Act or the Statutes as modified by this Act and enters upon his office; and for the removal of doubts, it is hereby declared that a person holding any such office as aforesaid immediately before the commencement of this Act shall be eligible for re-appointment to that office.