NATIONAL INSTITUTES OF TECHNOLOGY (AMENDMENT) ACT, 2012 [REPEALED]

Preamble - THE NATIONAL INSTITUTES OF TECHNOLOGY (AMENDMENT) ACT, 2012 [REPEALED]

THE NATIONAL INSTITUTES OF TECHNOLOGY (AMENDMENT) ACT, 2012 [REPEALED]

[Act No. 28 of 2012]

An Act to amend the National Institutes of Technology Act, 2007.

[7th June, 2012]

PREAMBLE

Be it enacted by Parliament in the Sixty-third Year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the National Institutes of Technology (Amendment) Act, 2012.

 

(2)     It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

Section 2 - Amendment of long title

In the National Institutes of Technology Act, 2007 (hereinafter referred to as the principal Act), in the long title, for the words "certain institutions of technology", the words "certain institutions of technology, science education and research" shall be substituted.

Section 3 - Amendment of section 1

In section 1 of the principal Act, in sub-section (1), for the words "National Institutes of Technology", the words "National Institutes of Technology, Science Education and Research" shall be substituted.

Section 4 - Amendment of section 2

In section 2 of the principal Act, for the words "the Schedule", the words "the First Schedule and the Second Schedule" shall be substituted.(29 of 2007.)

Section 5 - Amendment of section 3

In section 3 of the principal Act,-

(i)       in clause (c), for the words "the Schedule" at both the places where they occur, the words "the First Schedule and the Second Schedule" shall be substituted;

 

(ii)      in clause (d), after the word and figures "section 30", the words, brackets, figures and letter "or sub-section (1) of section 30A, as the case may be," shall be inserted;

 

(iii)     in clause (g), for the words "the Schedule", the words "the First Schedule and the Second Schedule" shall be substituted;

 

(iv)    in clause (k), for the words "the Schedule", the words "the First Schedule and the Second Schedule" shall be substituted;

 

(v)      in clause (m), for the words "the Schedule", the words "the First Schedule and the Second Schedule" shall be substituted.

Section 6 - Amendment of section 4

In section 4 of the principal Act, in sub-section (1), for the words "the Schedule", the words "the First Schedule and the Second Schedule" shall be substituted.

Section 7 - Amendment of section 6

In section 6 of the principal Act, in sub-section (1), in clause (h), the words "and the Deputy Director" shall be omitted.

Section 8 - Amendment of section 11

In section 11 of the principal Act,-

(i)       for the word "Institute" wherever it occurs, the words "Institute mentioned in the First Schedule" shall be substituted;

 

(ii)      in clause (e), the word "and" occurring at the end shall be omitted;

 

 

(iii)     after clause (f), the following clause shall be inserted, namely:-

"(g) the Director of the Indian Institute of Technology in whose zone the Institute is located, or his nominee, not below the rank of a Professor.".

Section 9 - Insertion of new section 11A

After section 11 of the principal Act, the following section shall be inserted, namely:-

"11 A. Board of Institutes of Second Schedule.--

The Board of every Institute mentioned in the Second Schedule shall consist of the following members, namely:-

(a)      the Chairperson to be nominated by the Visitor;

 

(b)      Secretary, Department of Higher Education, Government of India, or his nominee not below the rank of the Joint Secretary to the Government of India, ex officio;

 

(c)      Director of the Institute, ex officio;

 

(d)      Director of Indian Institute of Science, Bangalore, ex officio;

 

(e)      Director of one of the Indian Institutes of Technology, to be nominated by the Central Government;

 

(f)       two Secretaries to the Government of India, to be nominated by the Central Government representing its Scientific or Industrial Ministries;

 

(g)      Chief Secretary of the State in which the Institute is located, or his nominee not below the rank of the Joint Secretary to the Government of India, ex officio;

 

(h)     two professors of the Institute to be nominated by the Senate;

 

(i)       two eminent scientists, to be nominated by the Council, having special knowledge or practical experience in respect of education, engineering or science, one of whom shall be a woman; and

 

(j)       Financial Advisor, Ministry of Human Resource Development, ex officio.".

Section 10 - Amendment of section 12

In section 12 of the principal Act,-

(i)       in clause (c), after the figures "11", the words, brackets, letters and figures "and clause (h) of section 11A" shall be inserted;

 

(ii)      in clause (d), after the word and figures "section 11", the words, figures and letter "or section 11 A, as the case may be," shall be inserted;

 

(iii)     in clause (f), after the figures "11", the words, brackets, letters and figures "and clauses (c) and (h) of section 11A" shall be inserted.

Section 11 - Amendment of section 17

In section 17 of the principal Act,-

(a)      in sub-section (1), the words "and Deputy Director" shall be omitted;

 

(b)      for sub-section (5), the following sub-section shall be substituted, namely:-

"(5) The Deputy Director of every Institute shall be appointed to such manner and on such terms and conditions as may be laid down by the Statutes and shall exercise such powers and perform such duties as may be assigned to him by this Act or the Statutes or by the Director.".

Section 12 - Amendment of section 24

In section 24 of the principal Act, the words "and Deputy Director" shall be omitted.

Section 13 - Amendment of section 30

In section 30 of the principal Act, in sub-section (1), for the word "Schedule", the words "First Schedule" shall be substituted.

Section 14 - Insertion of new section 30A

After section 30 of the principal Act, the following section shall be inserted, namely:-

"30A. Establishment of Council for the Institutes of Second Schedule.

(1)     With effect from such date as the Central Government may, by notification, specify to this behalf, there shall be established for all the Institutes specified in column 3 of the Second Schedule, a central body to be called the Council.

 

(2)     The Council under sub-section (1) shall consist of the following members, namely:-

 

(a)      the Minister in charge of the Ministry or Department of the Central Government having administrative control of the technical education, ex officio, Chairman;

 

(b)      the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of the technical education, ex officio, Vice-Chairman;

 

(c)      the Chairperson of every Board of the Institutes mentioned to the Second Schedule, ex officio;

 

(d)      the Director of every Institute mentioned to the Second Schedule, ex officio;

 

(e)      the Chairman, University Grants Commission, ex officio;

(f)       the Director General, Council of Scientific and Industrial Research, ex officio;

?

(g)      four Secretaries to the Government of India to represent the Ministries or Departments of the Central Government dealing with bio-technology, atomic energy, information technology and space, ex officio;

 

(h)     the Chairman, Defence Research and Development Organisation, ex officio;

 

(i)       not less than three, but not more than five persons to be nominated by the Visitor, at least one of whom shall be a woman, having special knowledge or practical experience in respect of education, industry, science or technology;

 

(j)       three members of Parliament, of whom two shall be chosen by the House of the People and one by the Council of States:

Provided that the office of member of the Council shall not disqualify its holder for being chosen as or for being, a member of either House of Parliament;

(k)      two Secretaries to the State Government, from amongst the Ministries or Departments of that Government dealing with technical education where the Institute is located, ex officio;

 

(l)       Financial Adviser, dealing with the Human Resource Development Ministry or Departments of that Government dealing with technical education where the Institute is located, ex officio; and

 

(m)    one officer not below the rank of the Joint Secretary to the Government of India in the Ministry or Department of the Central Government having administrative control of the scientific or technical education, ex officio, Member-Secretary.".

Section 15 - Amendment of section 31

In section 31 of the principal Act, in sub-section (2), after the word and figures "section 30", the words, brackets, letters and figures "and clause (j) of sub-section (2) of section 30A" shall be inserted.

Section 16 - Amendment of section 37

In section 37 of the principal Act,-

(i)       in clause (a), after the words "every Institute", the words "mentioned in the First Schedule" shall be inserted;

 

(ii)      after clause (b), the following clauses shall be inserted, namely:-

"(c) ??recruitment process and disciplinary proceedings, which had commenced before the commencement of the National Institutes of Technology (Amendment) Act, 2012, shall be completed, mutatis mutandis, in accordance with the relevant provisions in force immediately before such commencement.

Explanation.-Recruitment process for a post may be taken to have commenced from the date of publication of the advertisement inviting application for the post, and disciplinary proceedings against an employee of the Institute may be taken to have commenced on the date of issue of charge sheet for major penalty or show cause notice for minor penalty to such employee;

(d) ??all matters, which are meant to be provided through Statutes and Ordinances under sections 25 and 27, respectively, shall, till such Statutes and Ordinances are made, be governed, mutatis mutandis, by the corresponding provisions in force immediately before the commencement of this Act.".

Section 17 - Transitional provisions in respect of Institutes of Second Schedule

Notwithstanding anything contained in this Act-

(a)      the Board of every Institute specified in the Second Schedule functioning as such immediately before the commencement of this Act shall continue to so function until a new Board is constituted for that Institute under this Act, but on the constitution of a new Board under this Act, members of the Board holding office before such constitution shall cease to hold office;

 

(b)      every Senate constituted in relation to every Institute before the commencement of this Act shall be deemed to be the Senate constituted under this Act unless a Senate is constituted under this Act for that Institute but on the constitution of new Senate under this Act, members of the Senate holding office before such constitution shall cease to hold office.

Section 18 - Power to remove difficulties

(1)     If any difficulty arises in giving effect to the provisions of the National Institutes of Technology (Amendment) Act, 2012, the Central Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as may appear to it to be necessary or expedient for removing the difficulty:

Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.

(2)     Every order made under this section shall, as soon as may be after it is made, be laid before each House of Parliament.

Section 19 - Amendment of Schedule

(1)     The Schedule to the principal Act shall be numbered as the First Schedule and in the First Schedule as so numbered, after Sl. No. 20 and the entries relating thereto, the following shall be inserted, namely:-

(2)     After the First Schedule as so numbered, the following Schedule shall be inserted, namely:-

"THE SECOND SCHEDULE

[See sections 3(g), (m), 4(1) and 11 A]

Statement of Objects and Reasons - NATIONAL INSTITUTES OF TECHNOLOGY (AMENDMENT) ACT, 2012 [REPEALED]

STATEMENT OF OBJECTS AND REASONS

(1)     At present, there are twenty National Institutes of Technology which are governed by the National Institutes of Technology Act, 2007 (29 of 2007). The said Act came into force on 15th August, 2007. This Act declares these Institutions as Institutions of national importance. Admissions in National Institutes of Technology are based on the ranks secured by the candidates appearing at the All India Engineering Entrance Examination conducted by the Central Board of Secondary Education.

 

(2)     On the recommendation of the Scientific Advisory Council to the Prime Minister, five new institutions, each named as the Indian Institute of Science Education and Research have been established at Kolkata, Pune, Mohali, Bhopal and Thiruvananthapuram. The vision of these institutes encompasses creation of Institutes of the highest caliber in which teaching and education in basic sciences will be totally integrated with the state-of-the-art research. These Institutes will be devoted to undergraduate and postgraduate teaching in sciences in an intellectually vibrant atmosphere of research and will actively forge strong relationship with existing universities and colleges and network with laboratories and institutions, as also to establish advanced research laboratories and central facilities.

 

(3)     For the aforesaid purposes, it has been felt that it is necessary to bring all the five Indian Institutes of Science Education and Research under the said Act and to declare them as Institutions of national importance. Further, it is proposed to strengthen the networking of National Institutes of Technology and the Indian Institutes of Science Education and Research by giving representation in their Board of Governors to the Indian Institute of Technology and also to bring the appointment procedure of the Deputy Director of National Institutes of Technology in line with that of Indian Institutes of Technology. Therefore, it is necessary to amend the said Act. The Bill, inter alia, provides:-

 

(i)       to declare all the five Indian Institutes of Science Education and Research to be the Institutions of national importance and for that purpose, insertion of the Second Schedule in the said Act, enlisting therein the Indian Institutes of Science Education and Research and consequential amendments in various provisions of the Act;

 

(ii)      insertion of a new section 11A for the constitution of the Board of Governors for Science and Educational Research Institutions specified in the proposed Second Schedule;

(iii)     insertion of a new section 30A to establish a common Council for all the Institutes of Science Education and Research specified in the proposed Second Scheduled;

 

(iv)    to strengthen the networking of National Institutes of Technology and the Indian Institutes of Science Education and Research by giving representation in their Board of Governors to the Indian Institute of Technology in whose "territory" or "zone" the National Institute of Technology or the Indian Institute of Science Education and Research falls;

 

(v)      to bring the appointment procedure of the Deputy Director of the National Institutes of Technology in line with that of Indian Institutes of Technology.

 

(4)     The Bill seeks to achieve the above objectives.

Repealing Act 1 - REPEALING AND AMENDING ACT, 2019

REPEALING AND AMENDING ACT, 2019

[Act No. 31 of 2019]

[08th August, 2019]

PREAMBLE

An Act to repeal certain enactments and to amend certain other enactments.

Be it enacted by Parliament in the Seventieth Year of the Republic of India as follows:--

1. Short title

This Act may be called the Repealing and Amending Act, 2019.

2. Repeal of certain enactments

The enactments specified in the First Schedule are hereby repealed.

3. Amendment of certain enactments

The enactments specified in the Second Schedule are hereby amended to the extent and in the manner specified in the fourth column thereof.

4. Savings

The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;

nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;

nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.

THE FIRST SCHEDULE

(See section 2)

Repeals

THE SECOND SCHEDULE

(See section 3)

Amendments