The Haryana Vishwakarma Skill University Act, 2017 (30 of 2017)

 HARYANA  GOVT.  GAZ.  (EXTRA.),  NOV.  22,  2017  (KRTK.  30,  1939  SAKA)   
 
455 
PART–I 
HARYANA GOVERNMENT 
LAW AND LEGISLATIVE DEPARTMENT 
Notification 
The 22nd November, 2017 
No. Leg. 33/2017.— The following Act of the Legislature of the State of Haryana received the 
assent of the Governor of Haryana on the 10th November, 2017 and is h ereby published for general 
information:– 
HARYANA ACT NO. 30 OF 2017 
THE HARYANA VISHWAKARMA SKILL UNIVERSITY (AMENDMENT) ACT, 2017  
AN 
ACT 
further to amend the Haryana Vishwakarma Skill University Act, 2016.. 
Be it enacted by the Legislature of the State of Haryana in the Sixty -eighth Year of the 
Republic of the India as follows:– 
1. This Act may be called the Haryana Vishwakarma Skill University (Amendment)  
Act, 2017. 
Short title. 
2. In section 7 of the Haryana Vishwakarma Skill University Act, 2016 (herei nafter called 
the principal Act), for clause (v), the following clauses shall be substituted, namely: - 
“(v) to create posts and prescribe the terms and conditions of appointment of Director, 
Principal, University teacher, non -vacation academic staff, non -teaching skilled, 
administrative and ministerial staff and such other posts, as required by the 
University,  subject to the provisions of section 35; 
(w) to establish, maintain and manage, whenever necessary,- 
(a) Knowledge Resource Centre; 
(b) University extension boards; 
(c) Information bureaus; 
(d) Employment guidance bureaus; 
(e) Autonomous Evaluation Boards; 
(x) to do all such things as may be necessary, incidental or conducive to the attainment 
of all or any of the objects of the University.”.  
Amendment of 
section 7 of 
Haryana Act 25 of 
2016. 
3. For sub-section (3) of section 12 of the principal Act, the following sub -section shall be 
substituted, namely:- 
 “(3) The State Government shall constitute a Selection Committee consisting of one 
nominee of the Chancellor and two nominees of the Executive Council, three months prior 
to the expiry of term of the Vice -Chancellor, which shall prepare a panel of atleast three 
names, in alphabetical order, from which the Chancellor shall appoint the   
Vice-Chancellor, on the advice of the State Government. The terms and conditions of 
service of the Vice-Chancellor shall be determined by the Chancellor, on the advice of the 
State Government.”.  
Amendment of 
section 12 of 
Haryana Act 25 of 
2016. 
4. For section 18 of the principal Act, the followings section shall be substituted, namely:- 
“18. Skill Council. - (1)The Skill Council shall be the principal academic body of the 
University and shall, subject to the provisions of this Act, the Statutes and Ordinances, co -
ordinate and exercise general supervision over all academic and skill training policies of 
the University. 
(2) The constitution of the Skill Council, the term of office of its members and its 
powers and functions shall be such, as may be prescribed.”. 
 
Substitution of 
section 18 of 
Haryana Act 25 of 
2016. 
 HARYANA  GOVT.  GAZ.  (EXTRA.),  NOV. 22,  2017  (KRTK.  30,  1939  SAKA) 
 
456 
Amendment of 
section 24 of 
Haryana Act,  
25 of  2016. 
5. For clause (h) of section 24 of the principal Act, the following clauses shall be substituted, 
namely:- 
“(h) to keep the courses subsidized for first three years from the start of the course;  
(i) to start an apprenticeship program which has fund to promote work study 
programmes and provide stipend to the students; 
(j) to define accountabilities of all councils towards the overall performance of the 
University so as to accelerate the University in the direction of growth and 
development; 
(k) mechanism for prevention of ragging of students of the University and affiliated 
colleges; 
(l) mechanism for prevention,  redressal of grievances and penalty for sexua l 
harassment of University teachers, employees, student of the University and 
affiliated colleges  in accordance with the provisions of the Sexual Harassment of 
Women at Work  place (Prevention, Prohibition and Redressal) Act, 2013 (Central 
Act 14 of 2013); 
(n) all other matters which by this Act or the Statutes are to be made or may be 
provided for by the Ordinances.”.  
Repeal and 
savings. 6. (1)  The Haryana Vishwakarma Skill University (Amendment) Ordinance, 2017 
(Haryana Ordinance No. 3 of 2017), is hereby repealed. 
 (2)  Notwithstanding such repeal, anything done or any action taken under the said 
Ordinance, shall be deemed to have been done or taken under this Act.  
 
KULDIP JAIN, 
Secretary to Government Haryana,  
Law and Legislative Department. 
 
 
 
55796—L.R.—H.G.P., Chd.  

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