Gujarat Universities Laws (amendment) Act, 2013, India-legitquest

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GUJARAT UNIVERSITIES LAWS (AMENDMENT) ACT, 2013

GUJARAT UNIVERSITIES LAWS (AMENDMENT) ACT, 2013

Preamble - GUJARAT UNIVERSITIES LAWS (AMENDMENT) ACT, 2013

THE GUJARAT UNIVERSITIES LAWS (AMENDMENT) ACT, 2013

[Act No. 13 of 2015]

[07th April, 2015]

PREAMBLE

An Act further to amend the Acts relating to certain Universities in the State

It is hereby enacted in the Sixty-fourth Year of the Republic of India as follows:--

Section 1 - Short title

This Act may be called' the Gujarat Universities Laws (Amendment) Act, 2013.

Section 2 - Amendments of Acts relating to certain Universities in the State

Each of the Acts specified in the second column of the Schedule shall be amended in the manner and to the extent specified against it in the third column thereof.

Schedule - SCHEDULE

SCHEDULE

Sr.	Short title	Extent of Amendment
1	2	3
1.	The Gujarat University Act, 1949 (Bom. L of 1949).	Amendment of Sec. 10 of Bom. L of 1949. Amendment of Sec. 16 of Bom. L of 1949. Amendment of Sec. 19 of Bom. L of 1949.	1. In Sec. 10, in sub-sec. (6), for the words "the Chancellor", the words "the State Government" shall be substituted. 2. In Sec. 16, in sub-sec. (1), under the heading "Class II-Ordinary Members", in paragraph (D), in clauses (i) and (ii), for the words "the Chancellor" wherever they occur, the words "the State Government" shall be substituted. 3. In Sec. 19, in sub-sec. (1), in clause (xi), for the words "the Chancellor", the words "the State Government" shall be substituted.
2.	The Sardar Patel University Act, 1955 (Guj. XL of 1955).	Amendment of Sec. 10 of Guj. 40 of 1955.	In Sec. 10, in sub-sec. (6), for the words "the Chancellor", the words "the State Government" shall be substituted.
3.	The Veer Narmad South Gujarat University Act, 1965 (Guj. 38 of 1965).	Amendment of Sec. 10 of Guj. 38 of, 1965.	In Sec. 10, in sub-sec. (6), for the words "the Chancellor", the words "the State Government" shall be substituted.
4.	The Saurashtra University Act, 1965 (Guj. 39 of 1965).	Amendment of Sec. 10 of Guj. 39 of 1965.	In Sec. 10, in sub-sec. (6), for the words "the Chancellor", the words "the State Government" shall be substituted.
6.	The Gujarat Ayurved University Act, 1965 (Guj. 40 of 1965).	Amendment of Sec 10 of Guj. 40 of 1965.	In Sec. 10,-- (i) in sub-sec. (IB), for the words "the Chancellor", the words "the State Government" shall be substituted; (ii) in sub-sec. (4), for the words "the Chancellor", the words "the State Government" shall be substituted.
6.	The Maharaja Krishna Kumar Sinhji Bhavnagar University Act, 1978 (Guj. 26 of 1978).	Amendment of Sec. 10 of Guj. 26 of 1978. Amendment of Sec. 11-A of Guj. 26 of 1978. Amendment of Sec. 15 of Guj. 26 of 1978. Amendment of Sec. 18 of Guj. 26 of 1978. Amendment of Sec. 63 of Guj. 26 of 1978.	1. In Sec. 10,-- (i) In sub-sec. (1), the words "the Chancellor in consultation with" shall be deleted; (ii) in sub-sec. (3), for the words "and shall recommend to the Chancellor", the words "and shall recommend to the State Government" shall be substituted; (iii) in sub-sec. (6), for the words "the Chancellor", the words "the State Government" shall be substituted. 2. In Sec. 11-A, in sub-sec. (1), for the words "the Chancellor", the words "the State Government" shall be substituted. 3. In Sec. 15, in sub-sec. (1), under the heading "Class II-Ordinary Members", in paragraph (B), in clause (i), for the words "the Chancellor", the words "the State Government" shall be substituted. 4. In Sec. 18, in sub-sec. (1), in clause (v), of the words "the Chancellor", the words "the State Government" shall be substituted. 5. In Sec. 63, in sub-sec. (1), for the words "the Chancellor", the words "the State Government" shall be substituted.
7.	The Hemchandracharya North Gujarat University Act, 1986 (Guj. 22 of 1986).	Amendment of Sec. 10 of Guj. 22 of 1986.	1. In Sec. 10,-- (i) In sub-sec. (1), the words "the Chancellor in consultation with" shall be deleted; (ii) in sub-sec. (3), for the words "and shall recommend to the Chancellor", the words "and shall recommend to the State Government" shall be substituted; (iii) in sub-sec. (6), for the words "the Chancellor", the words "the State Government" shall be substituted.
		Amendment of Sec. 12 of Guj. 22 of 1986	2. In Sec. 12, in sub-sec. (1), in clause (b), for the words "the Chancellor", the words "the State Government" shall be substituted.
		Amendment of Sec. 1G of Guj. 22 of 1986	3. In Sec. 16, in sub-sec. (1), under the heading "Class II-Ordinary Members", in paragraph (C), in clause (i), in sub-clause (a), for the words "the Chancellor", the words "the State Government" shall be substituted.
		Amendment of Sec. 19 of Guj. 22 of 1986	4. In Sec. 19, in sub-sec. (1) in clause (xi), for the words "the Chancellor", the words "the State Government" shall be substituted.
		Amendment of Sec. 74 of Guj. 22 of 1986	5. In Sec. 74, in sub-sec. (1), for the words "the Chancellor", the words "the State Government" shall be substituted.
8.	The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003 (Guj. 5 of 2003)	Amendment of Sec. 10 of Guj. 5 of 2003.	1. In Sec. 10,-- (i) In sub-sec. (1), the words "the Chancellor in consultation with" shall be deleted; (ii) in sub-sec. (3), for the words "and shall recommend to the Chancellor", the words "and shall recommend to the State Government" shall be substituted; (iii) in sub-sec. (6), for words "the Chancellor", the words "the State Government" shall be substituted; (iv) in sub-sec. (7), for the words "the Chancellor", the words "the State Government" shall be substituted.
		Amendment of Sec. 12 of Guj. 5 of 2003.	2. in Sec, 12, in sub-sec, (1), in clause (b), for the words "the Chancellor", the words "the State Government" shall be substituted.
		Amendment of Sec. 16 of Guj. 5 of 2003.	3. In Sec. 16, in sub-sec. (1), under the heading "Class II-Ordinary-Members", in paragraph (B), in clause (i), in sub-clause (a), for the words "the Chancellor", the words "the State Government" shall be substituted.
		Amendment of Sec. 19 of Guj. 5 of 2003.	4. In Sec. 19, in sub-sec. (1), in clause (xi), for the words "the Chancellor", the words "the State Government" shall be substituted
9.	The Gujarat Agricultural Universities Act, 2004 (Guj. 5 of 2004).	Amendment of In Sec: 10-- Sec. 10 of Guj. 5 (i) in sub-sec. (1), in clause (a), the words of 2004. "the Chancellor in consultation with" shall be deleted; (ii) in sub-sec. (3), for the words "the Chancellor", the words "the State Government" shall be substituted; (iii) in sub-sec. (4), in the proviso, in clause (b), for the words "the Chancellor", the words "the State Government" shall be substituted; (iv) in sub-sec. (6), for the words "the Chancellor", the words "the State Government" shall be substituted; (v) in sub-sec. (8), for the words "the Chancellor" and "his opinion", the words "the State Government" and "its opinion" shall be substituted respectively.
10.	The Shree Somnath Sanskrit University Act, 2005 (Guj. 25 of 2005).	Amendment of Sec. 20 of Guj. 25 of 2005.	In Sec. 20, in sub-sec. (1),-- (i) clause (iv) shall be deleted; (ii) in clause (v), for the words "two", the words "four eminent and" shall be substituted.
11.	The Gujarat Technological University Act, 2007 (Guj. 20 of 2007).	Amendment of Sec. 11 of Guj. 20 of 2007.	In Sec. 11,-- (i) in sub-sec. (1), the words "the Chancellor in consultation with" shall be deleted; (ii) in sub-sec. (3), for the words "the Chancellor", the words "the State Government" shall be substituted; (iii) in sub-sec. (7), for the words "the Chancellor", the words "the State Government" shall be substituted; (iv) in sub-sec. (8), for the words "the Chancellor" occurring at two places, the words "the State Government" shall be substituted.
12.	The Kamdhenu University Act, 2009 (Guj. 9 of 2009)	Amendment of Sec. 12 of Guj. 5 of 2009.	1. In Sec. 12,-- (i) in sub-sec. (1), in clause (a), the words "the Chancellor in consultation with" shall be deleted; (ii) in sub-sec. (3), for the words "the Chancellor", the words "the State Government" shall be substituted; (iii) in sub-sec. (6), for the words "the Chancellor" wherever they occur, the words "the State Government" shall be substituted; (iv) in sub-sec. (7), for the words "the Chancellor", the words "the State Government" shall be substituted; (v) in sub-sec. (8), in clause (v), for the words "the Chancellor", the words "the State Government" shall be substituted; (vi) in sub-sec. (9), for the words "the Chancellor", the words "the State Government" shall be substituted;
		Amendment of Sec. 21 of Guj. 5 of 2009	2. In Sec. 21, in sub-sec. (1), for the words "The Chancellor", the words "The State Government" shall be substituted.
13.	The Children's University Act, 2009 (Guj. 15 of 2009).	Amendment of Sec. 12 of Guj. 15 of 2009.	1. In Sec. 12 -- (i) in sub-sec. (1), the words "in consultation with the Chancellor" shall be deleted; (ii) in sub-sec. (3), for the words "the Chancellor", the words "the State Government" shall be substituted; (iii) in sub-sec. (5), for the words "the Chancellor" the words "the State Government" shall be substituted; (iv) in sub-sec. (6), the words "in consultation with the Chancellor" shall be deleted.
		Amendment of Sec. 13 of Guj. 15 of 2009	2. In Sec. 13,-- (i) in sub-sec. (4), for the words "the Chancellor" occurring at two places the words "the State Government" shall be substituted; (ii) in sub-sec. (5), the words "the Chancellor in consultation with" shall be deleted.
14.	The Indian Institute of Teacher Education, Gujarat Act, 2010 (Guj. 8 of 2010).	Amendment of Sec. 12 of Guj. 8 of 2010.	1. In Sec. 12,-- (i) in sub-sec. (1), the words "in consultation with the Chancellor" shall be deleted; (ii) in sub-sec. (3), for the words "the Chancellor", the words "the State Government" shall be substituted; (iii) in sub-sec. (5), for the words "the Chancellor", the words "the State Government" shall be substituted; (iv) in sub-sec. (6), the words "in consultation with the Chancellor" shall be deleted.
		Amendment of Sec. 13 of Guj. 8 of 2010.	2. In Sec. 13 -- (i) in sub-sec. (4), for the words "the Chancellor" occurring at two places, the words "the State Government" shall be substituted; (ii) in sub-sec. (5), the words "the Chancellor in consultation with" shall be deleted.
		Amendment of Sec. 3 of Guj. 8 of 2010.	3. In Sec. 38, in sub-sec. (1), for the words "the Chancellor" occurring at two places, the words "the State Government" shall be substituted.

GUJARAT UNIVERSITIES LAWS (AMENDMENT) ACT, 2013