LexThe Patna University (Amendment) Act, 2017
Bihar · state statute
Open in Lexace · Ask the AI about this act
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21 vizhy 2017
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————
21 vizhy 2017
laŒ ,y0th0&01&09@2017@65 yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky
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[Bihar Act 10, 2017]
Patna University (Amendment) Act, 2017
AN
ACT
To Amend Patna Universities Act, 1976 (Bihar Act 24, 1976)
Preamble —Whereas, there shall be a University Service Commi ssion for future
appointment to the post of teachers in the Universi ties and colleges of the Bihar State in conformity
with the prescribed standards of University Grant Commission .
And, whereas, it is essential to make future appoi ntments to the posts of teachers in the
Universities of the State by making the provisions for appointment of teachers in the Patna
University Act, 1976 in conformity with the provisi ons laid down in the various
guidelines/regulations issued by the University Grants Commission from time to time.
Hence, it is necessary to amend the Act as per the guidelines/ regulations issued by the
University Grants Commission.
Be it enacted by the Legislature of the State of B ihar in the Sixty eighth year of the Republic
of India as follows:-
1. Short title and Commencement.— (1) This Act may be called The Patna University
(Amendment) Act, 2017.
(2) It shall come in force with effect from the da te which the State Government, by
notification, may fix.
2. Amendment in Section-2 of Bihar Act, 24, 1976.— Clause (za) of section 2 of the Patna
University Act, 1976 (Bihar Act 24, 1976) (hereinafter referred to as to said Act) shall be substituted
by the following:-
“(za) 'Commission' means 'Bihar State University S ervice Commission'”
3. Amendment in section-56 of the Bihar Act 24, 1976.— (1) Clause (i) of sub section (1)
of section 56 shall be deleted.
(2) Proviso of clause (iii) of sub section (1) of section 56 of the Act shall be deleted.
4. Addition of new section-56 A in the Bihar Act 24, 1 976 .— The following new section-56
A shall be added after-56 of the Act.
"56 A. Constitution of Bihar State University Servi ce Commission— The State shall
constitute a separate Bihar State University Servic e Commission for making
recommendation for appointment of University teacher".
5. Saving.— Notwithstanding the amendment made in section-2 an d clause (iii) of sub
section (1) of section-56 of this Act, anything do ne or decision or action taken prior to it shall be
deemed to have been validly done or taken and shall not be questioned on the ground of amendment.
By Order of the Governor of Bihar,
SURENDRA PRASAD SHARMA,
Secretary to Government.
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Website: http://egazette.bih.nic.in