UNIVERSITY OF AGRICULTURAL
SCIENCES (AMENDMENT) ACT, 1986 THE UNIVERSITY OF AGRICULTURAL SCIENCES
(AMENDMENT) ACT, 1986 [Act No. 14 of 1986] [29th April, 1986] An Act further to amend the University of
Agricultural Sciences Act, 1963. Whereas
it is expedient further to amend the University of Agricultural Sciences Act,
1963 (Karnataka Act 22 of 1963) for the purposes hereinafter appearing; Be it
enacted by the Karnataka State Legislature in the Thirty-seventh Year of the
Republic of India as follows:- (1)
This Act may be called the University of
Agricultural Sciences (Amendment) Act, 1986. (2)
It shall come into force on such date as the
State Government may, by notification, appoint. In the
University of Agricultural Sciences Act, 1963 (Karnataka Act 22 of 1963)
(hereinafter referred to as the principal Act), for the words "a
University", the word "Universities" shall be substituted. In
sub-section (1) of section 1 of the principal Act, for the words "the
University", the words "the Karnataka Universities" shall be
substituted. In
section 2 of the principal Act,- (a)
after claue (1), the following claue shall be
inserted, namely:- "(1A) "Amendment Act" means the University
of Agricultural Sciences (Amendment) Act, 1986;"; (b)
?for
clause (10), the following clause shall be substituted, namely.- "(10) "University" means a University
established and incorporated under section 3". In
Chapter II of the principal Act, for the heading "THE UNIVERSITY",
the heading "The UNIVERSITIES" shall be substituted. In
section 3 of the principal Act,- (1)
for the heading "Incorporation of the
University", the heading "Establishment and Incorporation of the
Universities" shall be substituted; (2)
after sub-section (1), the following
sub-section shall be inserted, namely:- (3)
Notwithstanding anything contained in
sub-section (1), on and from the date of the commencement of the Amendment
Act,- (a)
the University established under sub-section
(1), shall cease to have territorial jurisdiction over the area comprising the
Districts of Belgaum, Bellary, Bidar, Bijapur, Dharwad, Gulbarga, Raichur and
Uttara Kannada, and shall be called as the University of Agricultural Sciences,
Bangalore with headquarters at Bangalore; and (b)
there shall be established a university of
agricultural sciences called as the University of Agricultural Sciences,
Dharwad having territorial jurisdiction over the area comprising the Districts
of Belgaum, Bellary, Bidar, Bijapur, Dharwad, Gulbarga, Raichur and Uttara
Kannada with headquarters at Dharwad, which shall consist of Chancellor, a
Pro-Chancellor, a Vice-Chancellor, a Dean, a Board of Regents and an Academic
Council."; (4)
sub-section (5) shall be omitted. After
section 6 of the principal Act, the following section shall be inserted,
namely:-"7A. Transfer of certain colleges and institutions to the
University of Agricultural Sciences, Dharwad.-(1) Notwithstanding anything
contained in this Act on and from the date of the commencement of the Amendment
Act,- (a)
all colleges, attached hostels, other
buildings together with the articles of furniture, libraries, books,
laboratories, stores, instruments, apparatus, appliances and equipment and all
other property both moveable and immoveable and research and other institutions
owned and managed by the University referred to in sub-section (1) of section
3, prior to the commencement of the Amendment Act, situated within the
territorial jurisdiction of the University of Agricultural Sciences, Dharwad
shall along with all the properties, assets, liabilities and obligations stand
transferred to and vest in the University of Agricultural Sciences, Dharwad: Provided
hat the State Government may grant to the University of Agricultural Sciences,
Dharwad such additional development grant as it may deem fit for developing a
campus at Dharwad. (b)
?any
student who was studying for any examination of the University referred to in
sub-section (1) of section 3, prior to the commencement of the Amendment Act,
in the colleges transferred to the University of Agricultural Sciences,
Dharwad, shall be permitted to complete his course in the University of
Agricultural Sciences, Dharwad, which shall make arrangements for holding for
such students examinations for such period as may be prescribed in accordance
with the curricula of that University; (c)
if the University referred to in sub-section
(1) of section 3, has prior to the commencement of the Amendment Act held any
examination the result of which have not been declared though the course
requirements are conferred or issued or the results of any such examination
have not been declared though the course requirements are completed then the
University of Agricultural Sciences Bangalore may declare the results and
confer the degree. (d)
every teacher and other employee of the
University referred to in sub-section (1) of section 3 and serving in or
attached to any of the institutions situated within the territorial
jurisdiction of the University of Agricultural Sciences, Dharwad, before the
date of commencement of the Amendment Act, shall as from such date stand
transferred to the appropriate cadre or category of pasts in the University of
Agricultural Sciences Dharwad. Provided
that any teacher or other employee so transferred may within ninety days or
within such further period not exceeding six months as the State Government may
by order direct, from the date of commencement of Amendment Act apply to the
State Government for transfer to the University of Agricultural Sciences,
Bangalore and the decision of the State Government thereon shall be final; (e)
any teacher or other employee of the
University of Agricultural Sciences, Bangalore who desires to get transferred
to the University of Agricultural Science, Dharwad may within ninety days or
within such further period not exceeding six months as the State Government may
by other direct, from the date of commencement of the Amendment Act, apply to
the State Government for transfer to the University of Agricultural Sciences,
Dharwad and decision of the State Government thereon shall be final; (f)
the State Government may in consultation with
the Vice-Chancellors of the University of Agricultural Sciences. Bangalore and
the University of Agricultural Sciences, Dharwad, determine the excess teaching
and other employees, if any, in these Universities and transfer the staff so in
excess to the University of Agricultural Sciences, Bangalore or the University
of Agricultural Sciences, Dharwad, as the case may be, after following such
principles and procedure as it may consider appropriate." In
section 9 of the principal Act, for clauses (8), (9) and (10), the following
clause shall be substituted, namely:- "(8)
The Directors of Instruction". In
section 12 of the principal Act, after sub-section (3), the following
sub-section shall be inserted, namely:- "(3A) Notwithstanding anything contained in
sub-sections (2) and (3), the first Vice-Chancellor of the University of
Agricultural Sciences, Dharwad shall be appointed by the Chancellor on the
recommendation of the State Government". In
sub-section (1) of section 18 of the principal Act, for the words "The
Director of Instruction, Dharwad, the Director of Instruction, Veterinary
College, Hebbal and the Director of Instruction, Agricultural College,
Hebbal", the words "The Directors of Instruction" shall be
substituted. In
sub-section (3) of section 27 of the principal Act, for clauses (c), (d) and
(e), the following clause shall be substituted, namely:- "(c)
The Directors of Instruction". After
section 47 of the principal Act, the following section shall be inserted,
namely:-"47A. Co-ordination committee.- (1)
As soon as may be after the commencement of
the Amendment Act, the State Government shall constitute a co-ordination
committee which shall consist of the following officers of each of the
University, namely:- (i)
Vice-Chancellor; (ii)
Dean; (iii) Director of Research; (iv)
Director of Extension; (v)
RegistrarThe Vice-Chancellor and the
Registrar of each University shall be appointed as the Chairman and the
Secretary respectively of the committee for a period of one year by rotation. (2)
The Committee shall discuss matters and make
recommendations relating to agricultural education, research and extension
education in the State and on any other academic matter. (3)
The Vice-Chancellors shall take necessary
action for implementation of the recommendations made by the committee". Notwithstanding
anything contained in the principal Act as amended by this Act,- (a)
the Vice-Chancellor of the University of
Agricultural Sciences, Dharwad may for a period of one year from the
commencement of Amendment Act and subject to the provisions of the principal
Act, as amended by Amendment Act, discharge all or any of the functions of the
University for the purpose of carrying out the provisions of the principal Act
as amended by Amendment Act and for that purpose may exercise power or perform
all or any of the duties which by the principal Act are to be exercised or
performed by any officer or authority of the University not being an officer or
authority in existence at the time when such powers are exercised or such
duties are performed; (b)
until Statutes and Regulations are made by
the University of Agricultural Sciences, Dharwad, the Statutes and Regulations
applicable to the University of Agricultural Sciences, Bangalore as in force on
the date of commencement of Amendment Act shall be deemed to be the Statutes
and Regulations made under this Act by the University of Agricultural Sciences,
Dharwad: Provided
that the Vice-Chancellor may with the approval of the Chancellor make such
modifications and adaptations therein as he may consider necessary. If any
difficulty arises in giving effect to the provisions of Amendment Act, the
State Government may, by order published in the official Gazette, make such
provisions as may appear to it necessary or expedient for the purpose of
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 Amendment Act.
Preamble - UNIVERSITY OF AGRICULTURAL
SCIENCES (AMENDMENT) ACT, 1986PREAMBLE