LexThe Patna University (Amendment) Act, 2013
Bihar · state statute
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esa dksbZ izfrdwy ckr ds gksrs gq, Hkh fcgkj jkT; e sa izHkkoh vkj{k.k uhfr lHkh
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vfHkys[k vk;ksx }kjk gLrk{kfjr gksaxs rFkk lacaf/kr fo"k; dh ;ksX;rk lwph dks ml fo"k;
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izkIr gksus dh rkjh[k ls N% eghuksa ds Hkhrj] vk;ks x }kjk nh x;h vuq'kalk vuqlkj
fo'ofo|ky; fu;qfDr djsxhA
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fofu;eksa esa fufgr izko/kkuksa ds vuq:i jkT; ljdkj }kjk lalwfpr funs'kksa ds vkyksd esa
vk;ksx }kjk fd;k tk;xk(
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fo"k; ds de&ls&de rhu fo'ks"kK mifLFkr jgsxsaA
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fuEufyf[kr }kjk izfrLFkkfir fd;k tk;xk] ;Fkk %&
ß57- ifjfu;e }kjk fofgr dh tkusokyh p;u izfØ;k %& bl vf/kfu;e] ifjfu;e vFkok rRle;
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fy, ck/; gksaxs AÞ
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;k dh xbZ le>h tk;sxh vkSj izfrLFkkiu ;k foyksiu ds vk/kkj ij iz'uxr ugha fd;k tk;sxk ;k
dh tk;sxhA
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lafo/kku ds vuqPNsn 348 ds [kaM¼3½ ds v/khu mDr vf/ kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k
tk;sxk A
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Patna University (Amendment) Act, 2013
[Bihar Act 18, 2013]
AN
ACT
to amend Patna University Act, 1976 (Bihar Act 24, 1976)
Preamble: Whereas, in the interest of the education in the S tate it is most expedient to
make the entire provisions of the appointment to th e posts of teachers in the University
and Colleges of the Bihar State in conformity with the prescribed standards of University
Grants Commission;
And, whereas, it is essential to make appointments to the posts of teachers in the
Universities of the State by making the provisions of the appointment of teachers in the
Patna University Act, 1976 in conformity with the p rovision laid down in the various
regulations issued by the University Grants Commission.
Hence, it is necessary to amend the Act as per the regulation issued by the
University Grants Commission.
Be it enacted by the Legislature of the State of B ihar in the sixty fourth year of the
Republic of India as follows :-
1. Short tittle and Commencement.— (1) This Act may be called The Patna
University (Amendment) Act, 2013.
(2) It shall come into force at once.
2. Amendment in Section-2 of Bihar Act, 24, 1976.— In the Patna University Act,
1976 (Bihar Act 24, 1976) (hereinafter refered to a s the said Act) in Section-2
clause (za) shall be substituted by the following; namely :-
"(za) 'Commission' means Bihar Public Service Comm ission."
3. Amendment in Section 56 of Bihar Act 24, 1976.— In the said Act section-56
shall be admended as follows; namely :-
(a) before the existing clause (i) including headi ng following new sub section
(1) shall be inserted; namely :-
"56 Appointment to the post of teachers in Universi ty and their constituent
Colleges:—(1)(i) Subject to the provision mentioned in this Act and Statutes as
5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 14 /uni0905/uni0917/u0903 /uni0924 2013
far as possible the Commission shall perform the sa me function in respect of the
appointments to the sanctioned posts of the teacher s of University as are assigned
to it by Article 320 of the Constitution of India in relation to the State Service.
(ii) The Commission on the recommendation of th e State Government may organise
an eligibility test to be called "State Eligibility Test" for appointment to the posts
of Teacher (Assistant Professor) in the University and Constituent Colleges under
them. In this behalf, Commission shall invite subje ctwise application only from
such candidates who have obtained the qualification prescribed in UGC
Regulations, 2010 or as may be prescribed by the Un iversity Grants Commission
from time to time;
Provided that, such test shall be conducted by the Commission in the light of the
order issued by the State Government in confermity with the Regulations made by
the University Grants Commission.
(iii) Every year the Commission shall invite sub ject wise applications for appointment
to the posts for Teacher (Assistant Professor) in t he University and their
constituent College only from such candidates who h ave passed the National
Eligibility Test conducted by the University Grants Commission/Council for
Scientific and Industrial Research/State Eligibilit y Test and obtained minimum
qualification prescribed by the University Grants C ommission Regulations, 2010
or as may be prescribed from time to time;
Provided that, the candidates who have obtained P h.D.Degree on the basis
of Minimum Standard and Procedure Regulation, 2009 framed by the University
Grants Commission for M.Phil/Ph.D.Degree, shall be exempted from passing the
National Eligibility Test.
(iv) The subjectwise vacancies including the pr esumed vacancies of the next calendar
year alongwith the reservation roster shall be forw arded to the Commission by the
University upto thirty first December every year.
(v) The University shall make appointments to the posts of Teachers, duly sanctioned
and communicated by the State Government, only on t he recommendation of the
Commission and no appointment to the post of teache rs shall be made by the
University without the recommendation of the Commis sion. Commission shall
comply with the conditions laid down in this sectio n for making recommendations
for appointment to the posts of teachers of the University according to their need.
(vi) The commission shall prepare a subjectwise merit list against the vacancies
communicated by the University on the basis of the interview from among the
candidates applied for under clause(iii). The subje ct wise list shall contain the
names of the candidates in order of merit double in number of the vacancies,
however the commission shall forward only one name at a time to the University
for appointment against vacancy;
Provided that, the Commission shall recommend the names to the University in
order of merit and on the basis of reservation rost er sent by the University in
conformity with the laws applicable to reservation in appointments in the State.
Notwithstanding anything contrary to the provision of this Act, Statute, the
reservation policy prevalent in the Bihar State sha ll be applicable to all the
appointments.
(vii) All the proceedings of the Commission shal l be completed on daily basis itself,
which includes minutes of the meeting, the list of the candidates on the basis of
merit. The records pertaining to the merit list sha ll be signed by the Commission
and the merit list of subject concerned shall be fi nalised on the last day of the
interview of that subject.
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 14 /uni0905/uni0917/u0903 /uni0924 2013
(viii) The merit list prepared by the Commission shall be valid for one year from the
date of its issue. On receipt of the recommendation s of the Commission under
clause (vi) the Unversity shall make appointments a s per the recommendation of
the commission within six months from the date of its receipt.
(ix) In respect of appointment, dismissal, remov al, termination of service or demotion
of teachers of the University and Constituent Colle ge, the University shall take
action in consulation with the Commission in prescribed manner.
(x) The Board for selection of candidated for a ppointments to the posts of teacher of
the University Departments and constituent Colleges shall be constituted by the
commission in view of the directions communicated by the State Government in
conformity with the provisions prescribed in the re gulations circulated by the
U.G.C. from time to time;
Provided that at least three experts of the subjec ts concerned shall attend the
meeting of Board organised for making recommendations for appointment.
(b) Before existing clause (i) a bracket and number as sub section "(2)" shall be added
and the word "teachers" wherever occured in this su b-section shall be substituted
by the word "Principal".
4. Substitution of Section 57 of the Bihar Act 24, 1976.—In the said Act section 57
shall be substituted by following nemely :-
"57. Procedure of selection to be prescribed by the Statute:—
Notwithstanding any thing contained in any provisio n of this Act, Statute or any
other laws for the time being in force, the Selecti on Committee constituted under
section 56(2) shall be bound by the procedure of se lection prescribed under this
Act."
5. Saving.— Notwithstanding the subsitution of section 56(1) an d 56(2) of this Act,
anything done or decision and action taken prior to it shall be deemed to have been
validly done or taken and shall not be questioned o n the ground of the subsitutuion
or deletion.
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—————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 659-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in