KARNATAKA
STATE UNIVERSITIES (AMENDMENT) ACT, 2009 THE KARNATAKA STATE UNIVERSITIES (AMENDMENT) ACT, 2009 [Karnataka Act No. 15 of 2009] [14th August, 2009] An Act further to amend the Karnataka State
Universities Act, 2000. Whereas,
it is expedient further to amend the Karnataka State Universities Act, 2000
(Karnataka Act 29 of 2001), for the purposes hereinafter appearing; Be it
enacted by the Karnataka Legislature in the Sixtieth year of the Republic of
India, as follows.-- (1)
This Act may be called the Karnataka State
Universities (Amendment) Act, 2009. (2)
It shall come into force on such date as the
State Government may, by notification, appoint. In
Section 3 of the Karnataka State Universities Act, 2000 (Karnataka Act 29 of
2001) (hereinafter referred to as the "principal Act"), in
sub-section (1).-- (1)
In clause (d), the words "Chitradurga, Davanagere"
shall be omitted; (2)
After sub-section (1-B), the following shall
be inserted, namely.--"(1-C) There shall be established the Davanagere
University with headquarters at Davanagere and territorial jurisdiction
extending over the districts of Davanagere and Chitradurga". In
Section 5 of the Principal Act, after subsection (3), the following shall be
inserted, namely.-- (4)
Any privilege enjoyed from the Kuvempu University by the colleges or
educational institutions situated in Chitradurga and Davanagere Districts
before the date of commencement of the Karnataka State Universities (Amendment)
Act, 2009 shall, with effect from such date as may be specified by the State
Government in this behalf, be deemed to be withdrawn and all such colleges or educational
institutions previously admitted to the privileges of, or affiliated to, the
Kuvempu University shall be deemed to be admitted to the privileges of, or
affiliated to, the Davanagere University". In
Section 14 of the Principal Act, after the fourth proviso to sub-section (4),
the following shall be inserted, namely.-- "Provided
also that notwithstanding anything contrary contained in this section, the
First Vice-Chancellor of the Davanagere University shall be appointed by the
State Government subject to such terms and conditions as may be specified by
it". The
Special Officer appointed by the. State Government for the purpose of taking
steps to establish the Davanagere University shall exercise such of the powers
and perform such of the functions of the University and the Vice-Chancellor as
may be specified by the State Government, until the First Vice-Chancellor as
appointed. (1)
It shall be the duty of the First
Vice-Chancellor to make Vice- Chancellor to make arrangements for constituting
the Syndicate, Academic Council and other authorities of the Davanagere
University within six months of the date of commencement of the Karnataka State
University (Amendment) Act, 2009 or such longer period not exceeding one year
as the Chancellor may direct. (2)
The Authorities constituted under sub-section
(1) shall commence to exercise their powers and perform their functions Chancellor
may specify in this behalf. (1)
Notwithstanding anything contained in the
Principal Act as amended by the amendment Act, the First Vice-Chancellor may,
with the previous approval of the Chancellor, discharge all or any of the
functions of the Davanagere University for the purpose of carrying out the
provisions of the Principal Act as amended by the amendment Act and for that
purpose may exercise any power or perform any duty which by the principal Act
as amended by the Amendment Act is to be exercised or performed by any
Authority of the University until such Authority comes into existence as
provided by the principal Act as amended by the Amendment Act. (2)
All Statues, Ordinances, Regulations and
Rules made by the Kuvempu University applicable to the affiliated colleges or
other educational institutions which are deemed to be affiliated to Davanagere
University under Section 5 of the principal Act shall be deemed to be Statutes,
Ordinances, Regulations and Rules made by the Davanagere University and shall
continue as such till the Davanagere University makes its own Statutes,
Ordinances, Regulations or Rules: Provided
that the Vice-Chancellor may with the approval of the Chancellor make such
modification and adaptations therein as he may consider necessary. Notwithstanding
anything contained in the Principal Act as amended by the amendment Act or the
Statutes, Ordinances, Regulations or Rules made thereunder, where immediately
before the commencement of the amendment Act.-- (a)
any student was studying for a degree of the
Kuvempu University in accordance with the Statues, Ordinances, Regulations or
Rules in force he may until such examination is provided by the Davanagere
University be admitted to the examination of the Kuvempu University and e
conferred with the degrees or diplomas for which he qualifies on the result of
such examination. (b)
The Kuvempu University have held any
examinations, the result of which has been published but the degrees or
diplomas relating thereto have not been conferred or issued or the result of
any such examination has not been published by the Kuvempu University then such
examination shall be deemed to have been held by the Kuvempu University. If any
difficulty arises in giving effect to the provisions of the amendment Act, the
State Government may, by order published in the Official Gazette, make such
provision as may appear to it necessary or expedient for the purposes of
removing the difficulty: Provided
that no such order shall be made after the expiry of the period of two years
from the date of commencement of amendment Act.
Preamble 1 - THE KARNATAKA STATE UNIVERSITIES
(AMENDMENT) ACT, 2009