KARNATAKA STATE UNIVERSITIES (AMENDMENT) ACT, 1976

Preamble - KARNATAKA STATE UNIVERSITIES (AMENDMENT) ACT, 1976

THE KARNATAKA STATE UNIVERSITIES (AMENDMENT) ACT, 1976

[Act No. 57 of 1976]

[27th November, 1976]

PREAMBLE

An Act to amend the Karnataka State Universities Act, 1976.

Whereas it is expedient to amend the Karnataka State Universities Act, 1976 (Karnataka Act 28 of 1976) for the purposes hereinafter appearing;

Be it enacted by the Karnataka State Legislature in the Twenty-seventh Year of the Republic of India as follows:-

 

Section 1 - Short title and commencement

(1)     This Act may be called the Karnataka State Universities (Amendment) Act, 1976.

 

(2)     It shall be deemed to have come into force on the twenty-first day of June 1976.

 

Section 2 - Amendment of section 2

In section 2 of the Karnataka State Universities Act, 1976 (Karnataka Act 28 of 1976) (hereinafter referred to as the principal Act), after clause (2), the following clause shall be inserted, namely,--

"(2A) 'Department', 'Department of Studies', 'Post Graduate Department' and 'Post Graduate Department of Studies' means the Department, Department of Studies, Post Graduate Department and Post Graduate Department of Studies in the University, run and maintained by the University".

Section 3 - Amendment of section 17

In section 17 of the principal Act, in sub-section (1), after the proviso, the following proviso shall be inserted, namely:--

"Provided further that where no person in any Department of Studies is available to act as the Dean of the Faculty or where the University does not have a Department of Studies for any Faculty, such Professor or Senior-most Reader or Teacher in a Department of Studies of an affiliated college as may be nominated by the Vice-Chancellor shall act as the Dean of the Faculty."

 

Section 4 - Amendment of section 21

In section 21 of the principal Act, after the proviso to clause (22), the following proviso shall be inserted, namely:--

"Provided further that in the Senate to be constituted for the first time after the appointed date the five representatives of students shall be nominated by the Chancellor in consultation with the Vice-Chancellor for a term of one year at a time."

 

Section 5 - Amendment of section 26

In section 26 of the principal Act, in clause (v), the following shall be added at the end, namely:--

"Where no such Professor is available then the Head of the Post-Graduate Department of Studies shall be a Member."

 

Section 6 - Amendment of section 49

In section 49 of the principal Act, in sub-clause (v) of clause (b) of sub-section (2) the words "where the Head of Department concerned is not a professor" shall be omitted.

 

Section 7 - Amendment of section 51

In section 51 of the principal Act, after sub-section (3), the following subsection shall be inserted, namely:--

"(4) Notwithstanding anything in the preceding subsections, appointments to posts in the University equivalent to Class IV posts in the State Civil Services shall be made by the Vice-Chancellor in accordance with the Statutes to be framed for this purpose."

 

Section 8 - Amendment of section 73

In section 73 of the principal Act, for the words "nine months", the words "eighteen months" shall be substituted.

 

Section 9 - Repeal of Karnataka Ordinances Nos. 10 and 24 of 1976

(1)     The Karnataka Universities (Amendment) Ordinance, 1976 (Karnataka Ordinance No. 10 of 1976) and the Karnataka Universities (Second Amendment) Ordinance, 1976 (Karnataka Ordinance No. 24 of 1976) are hereby repealed.

 

(2)     Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said Ordinances shall be deemed to have been done or taken under the principal Act as amended by this Act.