/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
22 22 22 22 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 11 11935 935 935 935 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 652 652 652 652) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni092E/uni0902/uni0917/uni0932 /uni092E/uni0902/uni0917/uni0932 /uni092E/uni0902/uni0917/uni0932 /uni092E/uni0902/uni0917/uni0932/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 13 13 13 13 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 2013 2013 2013 2013
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PATNA UNIVERSITY (AMENDMENT) ACT, 2013
[Bihar Act 13, 2013]
AN
ACT
TO AMEND THE PATNA UNIVERSITY ACT, 1976
(Bihar Act, 24,1976)
Preamble - WHEREAS, in the educational interest of the State it is most
expedient to make the entire provisions of the appo intment on the posts of Vice-
Chancellor and Pro Vice-Chancellor in the Universit ies of the State in consonance with
the prescribed standards of University Grants Commi ssion; and in conformity with the
provisions laid down in the various regulations iss ued by the University Grants
Commission.
AND, WHEREAS, transparency and harmony in the matte r of appointment of the
Vice Chancellors and Pro Vice-Chancellor is essential;
AND, WHEREAS, in the past appointment of Vice Chan cellors and Pro-Vice
Chancellors have been made without effective consultation with the State Government.
AND, WHEREAS, the functioning of Vice Chancellor a nd Pro-Vice Chancellor
appointed vide various notifications have been stayed by the Hon'ble Supreme Court.
AND, WHEREAS, selection of Vice Chancellors and Pr o Vice-Chancellors
through search committee has been envisaged in the University Grants Commission
Regulation 2010 and as amended Regulation 2013.
AND, WHEREAS, it expedient in the interest of High er Education that Regular
Vice Chancellor and Pro-Vice Chancellor can be appo inted at the earliest in accordance
with the norms and standard of University Grants Commission;
Be it enacted by the Legislature of the State of Bi har in the sixty fourth year of the
Republic of India as follows: -
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 13 /uni0905/uni0917/u0903 /uni0924 2013
1. Short title, extent and commencement -(1) This Act may be called Patna
University (Amendment) Act, 2013.
(2) It shall come into force at once,
2. Amendment of section 11 of Bihar Act, 24 of 1976 .- In the Patna University
Act 1976 (Bihar Act 24, 1976) sub section (1) of Se ction-11 shall be substituted by the
following, namely :-
“(1) (i) Persons of the highest level of competence , integrity, morals and
institutional commitment are to be appointed as Vic e-Chancellors. The
Vice-Chancellor to be appointed should be a disting uished academician,
with a minimum of ten years of experience as Profes sor in a University
system or ten years of experience in an equivalent position in a reputed
research and / or academic administrative organization.
(ii) The selection of Vice-Chancellor should be th rough proper identification of
a Panel of 3-5 names by a Search Committee through a public notification
or nomination or a talent search process or in combination. The members of
the above Search Committee shall be persons of emin ence in the sphere of
higher education and shall not be connected in any manner with the
University concerned or its colleges. While prepari ng the panel, the search
committee must give proper weightage to academic e xcellence, exposure
to the higher education system in the country and a broad, and adequate
experience in academic and administrative governanc e to be given in
writing along with the panel to be submitted to the Chancellor.
(iii) Following shall be the constitution of the Se arch Committee.
(a) A member nominated by the Chancellor, who shall be an eminent
Scholar / Academician of national repute or a recip ient of Padma
Award in the field of education and shall be the Chairman.
(b) The Director or Head of an institute or organiz ation of national
repute, such as, Indian Institute of Technology, In dian Institute of
Science, Indian Space Research Organization, Nation al Law
University or National Research Laboratory or Vice-Chancellor of a
statutory University nominated by the Chancellor as Member.
(c) A member nominated by the State Government who shall be an
eminent Academician and have full knowledge of the academic
structure and problems of higher education of the State.”
3. Amendment of section 14 of Bihar Act, 24 of 1976 .- In the Patna University Act
1976 (Bihar Act 24, 1976) sub section (1) of Sectio n 14 shall be substituted by the
following namely :-
"(1) The Pro Vice-Chancellor shall be appointed by t he Chancellor in
consultation with the State Government in the same manner as prescribed
for appointment of Vice Chancellor. "
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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) 652-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.