THE CENTRAL
UNIVERSITIES (AMENDMENT) ACT, 2014 [Act No. 35 of 2014] [17th December, 2014] An Act further to
amend the Central Universities Act, 2009. Be
it enacted by Parliament in the Sixty-fifth Year of the Republic of India as
follows:-- (1) This Act may be called the Central Universities
(Amendment) Act, 2014. (2) It shall come into force on such date as the
Central Government may, by notification in the Official Gazette, appoint. After section 3A
CENTRAL UNIVERSITIES (AMENDMENT) ACT, 2014
Preamble - THE CENTRAL UNIVERSITIES
(AMENDMENT) ACT, 2014PREAMBLE
"3B. Special provision with respect to State
of Bihar.--
(1) The Central University of Bihar established under
sub-section (4) of section 3 shall be known as the Central University of South
Bihar, having its territorial jurisdiction extending to the territory in the
south of River Ganges in the State of Bihar, as specified in the First Schedule
to this Act.?
(2) There shall be established a University, which
shall be a body corporate, to be known as the Mahatma Gandhi Central
University, having its territorial jurisdiction extending to the territory in
the north of the River Ganges in the State of Bihar, as specified in the First
Schedule to this Act.".
Section 3 - Amendment of First Schedule
In
the First Schedule to the principal Act, for serial number 1 and the entries
relating thereto, the following serial numbers and entries shall be
substituted, namely:--
|
Serial No. |
Name of the State |
Name of the University |
Territorial Jurisdiction |
|
1. |
Bihar |
Central
University of South Bihar |
Territory
in the South of the River Ganges in the State of Bihar |
|
1A. |
Bihar |
Mahatma
Gandhi Central University |
Territory
in the north of the River Ganges in the State of Bihar |
Statement of Objects and Reasons -
CENTRAL UNIVERSITIES (AMENDMENT) ACT, 2014
STATEMENT OF OBJECTS
AND REASONS
(1) The Central Universities Act, 2009 was enacted to
establish and incorporate Universities for teaching and research in various
States and to provide for matters connected therewith or incidental thereto.
The Act provided, inter alia, for the establishment of a Central University in
the State of Bihar by the name of Central University of Bihar.
(2) The extent of the territory of the State of Bihar
being large, its requirement for access to, and quality in, the higher
education is not being adequately met with just one Central University in that
State. Hence, establishment of one more Central University, in addition to the
existing one, is felt necessary in the State of Bihar.
(3) Therefore, it is proposed to establish a Central
University with its territorial jurisdiction in the north of the river Ganges
in the State of Bihar (Mothihari in East Champaran) in the name of
"Mahatma Gandhi Central University". As this place was the
"Karmabhoomi" of the father of the nation, where he successfully
experimented with the idea of "Satyagrah" during the "Neel
Andolan" at Champaran in 1917, it is considered appropriate to name the
University in his name.
(4) The Central University of Bihar that exists as of
now is proposed to be re-named as "Central University of South
Bihar". The territorial jurisdiction of this university shall extend to
the territory to the south of river Ganges in the State of Bihar.
(5) The Central Universities (Amendment) Bill, 2014,
provides-
(a) for establishment of one more Central University in
the State of Bihar in the name of "Mahatma Gandhi Central
University"; and
(b) for renaming the existing Central University in the
State of Bihar as the Central University of South Bihar.
(6) The Bill seeks to achieve the above objectives.