LexThe Aryabhatta Knowledge University (Amendment) Act, 2013
Bihar · state statute
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28 ebZ 2013
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ftlij egkefge jkT;iky fnukad 25 ebZ] 2013 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk
ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
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ljdkj ds lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 28 /uni092E/uni0908 2013
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[fcgkj vf/kfu;e 9] 2013 ]
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fy, vf/kfu;eA
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2008 esa dfri; mica/kks dk la'kks/ku rFkk dfri; izko/kkuksa dk tksM+uk vko';d gSA
Hkkjr x.kjkT; ds pkSlBosa o"kZ esa fcgkj jkT; fo/k ku eaMy }kjk ;g fuEufyf[kr :i esa vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj ,oa izkjEHk A& ¼1½ ;g vf/kfu;e vk;ZHkÍ Kku fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e]
2013 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g jkti= esa bldh vf/klwpuk ds izdk'ku dh frfFk ls izo`r gksxkA
2- fcgkj vf/kfu;e 24] 2008 dh /kkjk&9 dk izfrLFkkiu A & fcgkj vf/kfu;e 24] 2008 dh /kkjk&9
fuEufyf[kr }kjk izfrLFkkfir dh tk;xh %&
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¼1½ dqyifr
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?kksf"kr fd;k tk, A Þ
3- fcgkj vf/kfu;e 24] 2008 dh /kkjk&12 ds ckn ubZ / kkjk&12d] 12[k vkSj 12x dk
var%LFkkiuA& ÞmDr vf/kfu;e dh /kkjk&12 ds ckn fuEufyf[kr ubZ /kkjk,W var%LFkkfir dh tk;xh %&
Þ12dß ¼1½ izfrdqyifr %& izfrdqyifr [;kfr izkIr fo)k u gksaxs A
¼2½ izfrdqyifr dh fu;qfDRk jkT; ljdkj }kjk dh tk, xhA
¼3½ izfrdqyifr viuk in /kkj.k djus dh frfFk ls rhu o"kksaZ dh inkof/k ds fy, in /kkj.k djsxk
vkSj vxyh ,d inkof/k ds fy, iqufuZ;qfDr dk ik= gksx kA inkof/k dh lekfIr ds i'pkr~ jkT;
ljdkj izfrdqyifr ls ;FkkfofufnZ"V vof/k] tks dqy ,d o"kZ ls vf/kd ugh gksxh] rd in ij
cus jgus dh vis{kk dj ldsxhA
¼4½ izfrdqyifr dh ifjyfC/k;k¡ ,oa vU; lsok 'kÙksZ o gh gksaxh tks tks jkT; ljdkj }kjk fofgr dh
tk;A
12 [k & izfrdqyifr dh 'kfDr;k¡] drZO; ,oa d`R; %&i zfrdqyifr dqyifr ds fu;a=.kk/khu fo'ofo|ky; ds
vdknfed ,oa iz'kklfud dk;Zdykiks ds dq'ky lapkyu ,oa i;Zos{k.k dk mÙkjnk;h gksxkA
12 x & izfrdqyifr dks in ls gVk;k tkuk A & ;fn fdlh le; rFkk ;Fkko';d tk¡p iM+rky ds i'pkr~ jkT;
ljdkj dks ;g izrhr gks fd izfrdqyifr &
¼d½ bl vf/kfu;e] ifjfu;eks ;k v/;kns'kks ds v/khu mls vf/kjksfir fdlh drZO; ds fuoZgu djus esa
foQy gks x;k gS] vFkok
¼[k½ bl jhfr ls dk;Z fd;k gS tks fo'ofo|ky; ds fgr ksa ds izfrdwy gS] vFkok
¼x½ fo'ofo|ky; ds dk;Zdykiksa ds izca/ku esas vleFk Z jgk gSa] rks jkT; ljdkj] bl rF; ds gksrs gq,
Hkh fd izfrdqyifr dh inkof/k lekIr ugha gqbZ gS] fy f[kr vkns'k }kjk] rFkk mlesa dkj.kks dk
mYys[k djrs gq, vkns'k esa ;FkkfofufnZ"V frfFk ls] izfrdqyifr ds in ls eqDr dj ldsxhA
¼?k½ mi;qZDr dafMdk&¼x½ ds v/khu rcrd dksbZ vkns'k ikfjr ugh fd;k tk,xk tcrd fd izLrkfor
mfYyf[kr vk/kkjksa] ftlij dkjZokbZ izLrkfor gks] dk s vf/kdfFkr djrs gq,] lwpuk rkfey u dj
nh x;h gks vkSj izLrkfor vkns'k ds fo:) dkj.k n'kkZus gsrq ;qfDr;qDr volj izfrdqyifr dks u
fn;k x;k gksAß
4- fcgkj vf/kfu;e 24] 2008 dh /kkjk&14 ds ckn ubZ / kkjk&14d dk var%LFkkiu A& mDr
vf/kfu;e dh /kkjk&14 ds ckn fuEufyf[kr ubZ /kkjk var%LFkkfir dh tk,xh %&
Þ14 d & foÙkh; lykgdkjA &¼1½ foÙkh; lykgdkj fo'ofo| ky; ds iw.kZdkfyd
inkf/kdkjh gksaxsA
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ek/;e ls Hkkjrh; ys[kkijh{kk ,oa ys[kk lsok ds inkf /kdkjh ;k fdlh vU; ys[kk lsok ds
inkf/kdkjh vFkok pkVZM ,dkmV+sV ¼lhŒ,Œ½ dh fu;qfDr dh tk ldsxhA
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 28 /uni092E/uni0908 2013
¼3½ foÙkh; lykgdkj dh fu;qfDRk mldh fu;qfDr dh rkj h[k ls rhu o"kksaZ ds fy, gksxh] ijUrq jkT;
ljdkj] bl rF; ds gksrs gq, Hkh fd foÙkh; lykgdkj dh inkof/k lekIr ugh gqbZ gS] foÙkh;
dnkpkj vFkok drZO;ksa ds fuoZgu esa foQyrk vFkok v{ kerk ds vk/kkj ij dkj.kks dk mYys[k
djrs gq, fyf[kr vkns'k }kjk vkns'k esa ;FkkfofufnZ"V frfFk ls foÙkh; lykgdkj dks lsokeqDr dj
ldsxhA
¼4½ mi&/kkjk ¼3½ ds v/khu rc rd dksbZ vkns'k ikfjr ugha fd;k tk,xk tc rd fd izLrkfor
mfYyf[kr vk/kkjksa] ftl ij dkjZokbZ izLrkfor gks] d ks vf/kdfFkr djrs gq,] lwpuk rkfey u dh
xbZ gks vkSj izLrkfor vkns'k ds fo:) dkj.k n'kkZusa gsrq ;qfDRk;qDRk volj foÙkh; lykgdkj dks
u fn;k x;k gksA
¼5½ foÙkh; lykgdkj dh ifjyfC/k;k¡ ,oa lsok'kÙksZa f o'ofo|ky; }kjk jkT; ljdkj ds vuqeksnu ls
fofgr dh tk,xhA
¼6½ foÙkh; lykgdkj fo'ofo|ky; ds dqyifr ds fu;a=.kk /khu fo'ofo|ky; ds foÙkh; vuq'kklu ,oa
i;Zos{k.k dk+ mÙkjnk;h gksxkAß
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
28 ebZ 2013
la0 ,y0th0&1&6@2013@91@yst% A—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky
}kjk fnukad 25 ebZ] 2013 dks vuqer vk;ZHkV~V Kku fo'ofo|ky;¼la'kks/ku½vf/kfu;e]2013
dk fuEufyf[kr vaxzsth vuqokn fcgkj jkT;iky ds izkf/ kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls
Hkkjrh; lafo/kku ds vuqPNsn 348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB
le{kk tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
The Aryabhatta Knowledge University (Amendment) Act, 2013
[Bihar Act 9, 2013]
AN
ACT
To amend the Aryabhatta Knowledge University Act, 2008 (Bihar Act 24 ,2008)
Preamble :—For administrative consolidation of Aryabhatta Kn owledge University, it is
expedient to amend certain provisions and to add ce rtain new provisions in The Aryabhatta
Knowledge University Act, 2008.
Be it enacted by the Legislature of the State of Bi har in the sixty-fourth year of the
Republic of India as follows:
1. Short title, Extent and commencement.-— (1) This Act may be called the
Aryabhatt Knowledge University (Amendment) Act, 2013.
(2) It shall extend to whole of the State of Bihar
(3) It shall come into force from the date of its publication, by notification in the
official gazette.
2. Substitution of Section-9 of Bihar Act 24 of 2008.— Section-9 of the Bihar Act 24
of 2008, shall be substituted by the following:-
“9-Officers of the University -
The following shall be the officers of the University:—
(1) the Vice-Chancellor;
(2) the Pro-Vice Chancellor;
(3) the Deans;
(4) the Registrar;
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 28 /uni092E/uni0908 2013
(5) the Financial Advisor;
(6) the Finance Officer;
(7) the Examination Controller;
(8) the Librarian;
(9) such other officers as may be declared by the Statutes to
be officers of the University."
3. Insertion of new Section 12A, 12B and 12C after Section 12 of Bihar Act 24 of
2008 - After section-12 of the said Act, the following new sections shall be inserted :-
"12A -(1) The Pro-Vice Chancellor shall be scholar of eminence;
(2) The Pro-Vice Chancellor shall be appointed by the State Government;
(3) The Pro-Vice Chancellor shall hold his office for a term of three years from the
date on which he enters upon his office and he shal l be eligible for re-appointment for next
one term. The State Government may require the Pro- Vice Chancellor to continue in the
office for such period which will not exceed the to tal period of one year and as may be
specified by the Government after expiry of the term;
(4) The emoluments and other conditions of service of the Pro-Vice Chancellor shall be as
may be prescribed by the State Government.
12B - Powers, Duties and Functions of the Pro-Vice Chan cellor :- The Pro-Vice Chancellor
shall be responsible for skillful conduct of the ac ademic & administrative affairs and
supervision of the university under the control of the Vice-chancellor.
12C - Removal of the Pro-Vice Chancellor:- If at any t ime and after such enquiry as may be
considered necessary, it appears, to the State Government that the Pro-Vice Chancellor-
(a) has failed to discharge any duty imposed upon him, by or under this Act, the
Statutes, the Ordinances, or
(b) has acted in a manner prejudicial to the inter ests of the University, or
(c) has been incapable of managing the affairs of the University,
The State Government, may, notwithstanding the fac t that the term of office of the
Pro-Vice Chancellor has not expired, terminate the appointment of the Pro-Vice Chancellor,
by an order in writing stating the reasons thereof, from the date as may be specified in the
order.
(d) No order shall be passed under sub section (c) above till the proposed mentioned
grounds, on which action has been proposed, shall b e served and adequate opportunities to
show cause has been given to the Pro-Vice Chancellor."
4. Insertion of new section 14A after section 14 of Bi har Act 24 of 2008.- After
section-14 of the said Act, the following new section shall be inserted :—
"14A- The Financial Adviser.- (1) The Financial Advisor shall be whole time offi cer of
the University;
(2) The Financial Advisor shall be appointed by th e State Government, officers of
Indian Audit & Accounts Service or officers of any other Accounts Service or Chartered
Accountant may be appointed through appointment/deputation;
(3) The appointment of the Financial Advisor shall be for three years from the date
of appointment, but the State Government, notwithstanding the fact that the term of office of
the Financial Advisor has not expired, may terminate the service of the Financial Advisor by
an order in writing stating the reasons thereof fro m the date as may be specified in the order
on the ground of financial misbehavior or failure to discharge his duty or incompetence;
(4) No order shall be passed under Sub-section-(3) till the proposed mentioned
grounds, on which action has been proposed, shall b e served and adequate opportunities to
show cause has been given to the Financial Advisor;
(5) The emoluments and other conditions of service of the Financial Advisor shall be
as prescribed by the University with the approval of State Government;
5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 28 /uni092E/uni0908 2013
(6) The Financial Advisor shall be responsible for Financial discipline and
supervision of the university controlled by the Vice-Chancellor."
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government.
—————
/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) 426-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in