CHHATTISGARH
VISHWAVIDYALAYA (SANSHODHAN) ADHINIYAM, 2002 THE CHHATTISGARH
VISHWAVIDYALAYA (SANSHODHAN) ADHINIYAM, 2002 [Act No. 9 of 2002] An Act to amend the
Chhattisgarh VishwavidyalayaAdhiniyam, 1973. Be
it enacted by the Chhattisgarh Legislature in the Fifty-third Year of the
Republic of India as follows :-- (1) This Act may be called the Chhattisgarh
Vishwavidyalaya (Sanshodhan) Adhiniyam, 2002 (No. 9 of 2002). (2) This Act shall come into force on such date as the
State Government may, by notification, appoint in Official Gazette. (1) In the proviso of sub-section (1) of Section 7 of
the Chhattisgarh VishwavidyalayaAdhiniyam, 1973 (No. 22 of 1973), (hereinafter
called the Principal Act), the word "Pt. RavishankarShuklaVishwavidyalaya,
Raipur" shall be substituted in place of "AwadheshPratap Singh
Vishwavidyalaya, Rewa". (2) In clause (A) of sub-section (3) of Section 7 of
the Principal Act, the word "Indira Gandhi KrishiVishwavidyalaya, Raipur
under the Indira Gandhi KrishiVishwavidyalayaAdhiniyam, 1987" shall be
substituted in place of "JawaharLalNeharuKrishiVishwavidyalayaAdhiniyam,
1963 (No. 12 of 1963)." After
the second proviso of sub-section (1) of Section 14 of the Principal Act, the
following proviso shall be substituted; namely:-- "Provided
further that the person concerned shall cease to hold office on attaining the
age of 65." In
item (twenty) of sub-section (1) of Section 20 of the Principal Act, the word
"twenty five lakh" shall be substituted in place of "one
lakh." (1) Clause (iii) of sub-section (1) of Section 23 of
the Principal Act shall be omitted. (2) In clause (ix) of sub-section (1) of Section 23 of
the Principal Act, following shall be inserted, namely:-- "Three
persons, one each from the field of Agriculture, Industry or Commerce,
Education Area and Social Work shall be nominated by the Kuladhipati on the
recommendation of the State Government."
Preamble - THE CHHATTISGARH
VISHWAVIDYALAYA (SANSHODHAN) ADHINIYAM, 2002PREAMBLE