The Calicut University (Alternate arrangement temporiliy of the senete and syndicate act , 2018

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GOVERNMENT OF KERALA 
Law (Legislation-G) Department 
  
  
| NOTIFICATION 
No. 23606/Leg.G2/2017/Law. 20th December, 2018 
Dated, Thiruvananthapuram, 5th Dhanu, 1194 
29th Agrahayana, 1940. 
In pursuance of clause (3) of Article 348 of the Constitution of India, 
the Governor of Kerala is pleased to authorise the publication in the 
Gazette of the following translation in English language of the 
Calicut University (Altemate Arrangement Temporarily of the Senate and 
Syndicate) Act, 2018 (30 of 2018). | 
By order of the Governor, 
B. G. HARINDRANATH, 
Law Secretary.
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[Translation in English of the “2018-ae1 caosleanos avdéqjeasmoel 
(OmMPagayo MAIBWIesaglagZojo Moselle MG (421a05M0) 
@&S” published under the authority of the ‘Governor.] 
ACT 30 OF 2018 
THE CALICUT UNIVERSITY (ALTERNATE ARRANGEMENT 
TEMPORARILY OF THE SENATE AND SYNDICATE) 
ACT, 2018 
An Act for the alternate arrangement temporarily of the Senate and 
: Syndicate of the Calicut University. 
Preamble —WHueEREAsS, it is expendient to make provisions for the 
alternate arrangement temporarily of the Senate and Syndicate of the 
Calicut University; 
BE it enacted in the Sixty-ninth Year of the Republic of India as 
follows:— 
1. Short title and commencement.—{1) This Act may be called the 
Calicut University (Alternate Arrangement Temporarily of the Senate and 
Syndicate) Act, 2018. 
(2) It shall be deemed to have come into force on the 21st day of 
November, 2017. 
2. Special provision for alternate arrangement temporarily of the 
Senate and Syndicate of the Calicut Universitv.—(1) Notwithstanding 
anything contained in the Calicut University Act, 1975 (5 of 1975) or in 
any statute, regulation, ordinance or rules made thereunder or in any 
judgment, decree or order of any court, in the case of the Senate and 
Syndicate of the Calicut University, the term of office of which expired 
prior to the date of commencement of this Act, the functions of the Senate 
and Syndicate of the said University shall be exercised by an interim body 
nominated by the Government under sub-section (2) for a period of 
eighteen months or till the reconstitution of the Senate and Syndicate 
in accordance with the provisions of the Calicut University Act, 1975 
(5 of 1975), whichever is earlier. 
2USTIOISIS-2.
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(2) The Government may, by notification in the Gazette, nominate 
an interim body consisting of the following members to exercise all the 
powers and perform all the functions of the Senate and Syndicate of the 
sud University:— : 
1. Ex-officio members of the Syndicate. 
2. Nominated members: 
(i) A teacher of the University; 
(il) A teacher of a Government College affiliated to the. 
University: 
(iii) One Principal each from the Government Colleges and 
Aided Colleges affiliated to the University; 
(iv) Two ‘teacher representatives from the Aided Colleges 
affiliated to the University; 
(v) One student from the University or from the Government 
or Aided Colleges affiliated to the University; 
(vi) Six eminent persons working in the education sector, of 
whom one shall be a woman and one shall be a person belonging to the 
Scheduled Castes or Scheduled Tribes. 
3. Repeal and saving.—(1) The Calicut University (Alternate 
Arrangement Temporarily of the Senate and Syndicate) Ordinance, 2018 
(48 of 2018) and the Calicut University (Alternate Arrangement 
Temporarily of the Senate and Syndicate) (Second Amendment) Ordinance, 
2018 (57 of 2018) are hereby repealed. 
(2) Notwithstanding such repeal, anything done or deemed to have 
been done or any action taken or deemed to have been taken under 
the said Ordinances shall be deemded to have been done or taken under 
this Act.

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