LexThe Cochin University of Science and Technology(Amendment Act) 2012
Kerala · state statute
Open in Lexace · Ask the AI about this act
Government of Kerala
Chose modancd
2012
Reg. No. aed. maue
KL/TVQN) /12/12-14
KERALA GAZETTE
1 CHOB WTDvO0d
EXTRAORDINARY
GOmMacbaaeMa
PUBLISHED BY AUTHORITY
TDHUTAIMAADOO (AIM adHnjS}OM JT)
Thiruvananthapuram, 27th June 2012
Vol. LVIE Wednesday 2012 sajend 27 No. 1369
cloeijo 57 MAOUMCM.o, 6th Ashadha 1934 mand sO
encod 1934 a@pnuiaisc 6
CHOB 60096
Ton (kom a@amoermo-e) Olddjoj
ANe2amoIaIMe
2072 s2yen8 27,
mond 24217 /erer.281.2/2011/ eae DNQUNAT eA, —_—__--_—~ 1994 Gaowa 6,
COB MVoOVNM MIMACMWBM}OS MIP aJOWJIN GTHAQ onloMRnewBg\os
SRMOeaHawW) PONG [AMIIava_|SGDjTD}. AewaAqCos aloTyossa (ashOONas
enflafias 2072 e3en6 26-90 maa NadHoos GaMoor aiglay.
cnmudsyynjas HaMoohddiniedI0o,
M1, Och. alODeord,
MMDAUJaf MOaInsAjas HNV[agol.
PRINTED AND PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSES
AT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2612.
33/2744/201 2/DTP.
2012-01 9-90 Gch)
2012-HAl OdIafl WIAW[O-TIGBGla, WITDLO
mvsqyaelnu0e (GeGMO@!) GHhG
1986-O2) AdIafl WOTUVLM-TIGHOla WAVE TudégjHesowoel
BHA aslerajo Geanon oaigrmalnjas
BO}
9c (Gs
allOldh.— 1986-HEI Adal (WOMILO)-MIG Gla womrdD Moda qowoes
HAG MeN alowyxT Mpaivoyessvianowl o'lenszo CSB HagianG Mpamaow!
GkLenwos ;
DAM LAs lajsgfaniang Geo alamlamMao MoM OVeGOlG aM) alowjo
[aldsOOo MAlapamMeTaIAH)}OM} o—
1. a @JONg JO} [A!BaAlo —-(1) MD GHAPG 2012-Mai Ocal wood la~
TIGA WOT TUdqjaAaowoea (GaaUXO) GHdg agay Gald olowac.
(2) sowy 2011 avlavosud 1-90 Milam (omU A anlad aimmowl
AOJOONG|ESNEMONN.
2, 7-00 Alddjafind seswail——Wwa6-H9A! Hand]! DOTTED TIGR GTAD AAT LO)
MedqpAenwsA GMdgina! (1986-He) 31) (eoailmjeudesto [nom GHG ogemoend
ADONAUTHOMNG|S{A), W-00 Cleddjo flO3,-—
(i) (D-do Baleja fleod,—
(op) (viii)-oo gmenniied “aooud amaDvjonimmpouidleansnamaan ”
ai anenecked akdo “aed 19-00 Abba fled ‘a@oacms}enag|syxM aeacnsasud’
ANIM WW BaArCoidas wes (¥)-90 GMnsidhO@o OMMGICAUAS AMCGSMS]GAA|F 0}
AVAQAANWDILID AaNaNMWojzo BHOivlewnsnamos ” oHaAN AIGo}HQjo eTHOaAGIwB}o
{eTUIGHD}0 Galdaananem@aen;
(en) (XIV)-90 MGOIMjekaGe sail alowRTM some Gaideanenemoent,
aRMIaMo):-—
“(xiv) acumgloes: aflayo8@ol loro l@mlwlds glad MIcMj0
MoéeLn08 MoaAAIeguoo Haig Ha} aflayodencil.”;
{ii} (2)-90 Qala} a fleas—
(op) “GRdnoDoMIGlanMORVAMGaIa}M)” aM alamyeuds0)
aldhOo “GaGa SIMIGAaAAMMIo GHa)MMy" oGTM alaajavd Garicaosnemosm;
(snl) gerade Bloim MenmoMGaarjaideo MM) aiowmjam Alaia
Mlenimym caideaneramoan, Gemowd:—
“nMIMAQOUMAQ) 17-00 AkAjaj (1)-0o Dalanmafiadalwlad cudeaod mon
Cd@aquoe SalajM tronenavdod Tudweasdlad gtismaATisemMmge AIGJo MsNB]OS
RVESLOUTAMUO9M AWaGlaaoanmmaosn.”,
3. 19-00 Aldjeflod@ eaanail— (aiaom BHA RAS 19-do Adéa)a {los —
G) ‘ope mi-aatlesujo gromeBd’ agin woléauacmlaa vlad sme
(¥)-a8 “amoafl camd” aim anaaavanjaiane “adafl Gag@ojo ABDC
HTAMapailsiajos samdeaSmvemjo” aH algooavd GalGGonerEMaen ;
Gi) ‘ag Gmowmeadd agi s'bericOOddo-1le3—
(ap) Gv}-90 SMEMIMjalaOo MAT nowy sMe Garasnenemoans,
OCI: —
“(iv) gaMm@ aNeayaejoow sanawiad Mlanjo masnod
MoaMGegue Hagia amd afladiand, anaiies seo olglae20@il/aighmenolm
AUBQTISS MISS GHsjo aeooud ATIMMjo BaAnldleannemoend,’;
(en) (iv)-90 GM GOI Sas40 SM] som) gaim Mlenumom
GalGGHoareMas, GNMoWG:—
“apemoed moéaood moamldegure HagQ)IM THoMaaddess codwaoolad
MaAUSABSISGCMIBoaOBlo MEBGOS evealouilaqmuoaxMo Madlanvanamaas4rn.”;
(mi) (¥)-90 some Aflgyeeomensmosn.
4. (AIO L&QAyaman.— [lwom CY cs Qed a) TH) OCT GHSETDO,Moeho,
MY GHa& Glad laisaoe cole @loml@s, Lalkuom mya gle al W790 Ald af
(1)-90 Dalaid)afioel (Viil)-@0 (xiv)-@0 MMeTIUd LolehOGANO 19-90 Alejofloal
‘ag Grownemed’ aga MUM AaGOA1VIGs Civ)-go (V)-Bo MME [atchdOONo
AVERT TuKIMEMHe Noariléeguo oalgadjsgiges Tleioileyss eromensd
ADEBLIMId TUHOMS Aaolaajanay MD SBa&HGloer ajalmoww (nle&Iea
MAKTVOM erm.
5. NGIWSA}o AFlaNONeRo— (1) 2012-OG! School CROMSUD-TIG Oia (aarp
quéqjeecnuoe (ceanal) aodusimdad (2012-8e1 24) mOlMom ogoasialdlenym.
(2) arssaAM ogoHelMla;mMaGs MacMWyo, LIGA BIWIMCBAY (nlwOo
GBBT HaITO (LIDIM GHAAGAIWMG Halimems qaitmMIal 20300948}
MEMO THM oHOMBlano BIOjEH oHSTMEMS aHsGOOIG] HaMaaJsyMews
BOW aK“amBilayjo NSalslewo ND GHHG (nichO@o GRAMM] QalQeng (niwom
BHAGIMGHWNG HaIMMoews aHNsyommocwo ED] Mn|SSNSMON.
4
GOVERNMENT OF KERALA
Law (Lepislation-G) Department
NOTIFICATION
20/2
No. 24217/Leg, G 2/201 1/Law. Dated, Thiruvananthapuram, _ 27th June, 2012
6th Ashadha, 1934.
In puxsuance 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 Cochin University of Science
and Technology (Amendment) Act, 2012 (9 of 2012).
By order of the Governor,
C. K. PADMAKARAN,
Special Secretary (Law).
3
[Translation in English of “2012-01 a&oofl wordim-mocmoile wordt
ee $y
cudqjaaionoa (eeandl) @geg” published under the authority of the Governor.]
ACT 9 OF 2012
THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
(AMENDMENT) ACT, 2012
An Act further to amend the Cochin University of Science and Technology
Act, 1986.
Preamble —Wuereas, it is expedient further to amend the Cochin University
of Science and Technology Act, 1986 for the purposes hereinafter appearing;
Br it enacted in the Sixty-third Year of the Republic of India as follows:—
1. Short title and commencement.—()) This Act may be called the Cochin
University of Science and Technology (Amendment) Act, 2012.
(2) It shall be demed to have come into force on the ist day of
December, 2011.
2. Amendment of section 17.—-In section 17 of the Cochin University of
Science and Technology Act, 1986 (31 of 1986) (hereinafter referred to as the
principal Act),
(i) in sub-section (1),--
(a) in item (viii), for the words “one shall be a teacher” the words,
numbers and bracket “one shall be a University Professor elected to the Senate
as per item: (v) under the heading ‘Elected Members’ in section 19" shall be
substituted;
(b) for item (xiv), the following item shall be substituted, namely:—
“(xiv) A student nominated by the Government from among the
student representatives of the Senate.";
(ii) in sub-section (2),-— ;
; (a) for the words “shall not be eligible”, the words “shall be eligible”
shall be substituted;
(b) for the second proviso, the following proviso shall be substituted,
namely:-——~
33/2744 12
6
“Provided further that the members nominated by the Government under
sub-section (1) of section 17 shall hold their office during the pleasure of the
Government.”.
3. Amendment of section 19.—- In section 19 of the principal Act,--
(i) under the heading “Ex-Officio Members”, in item (v), for the words
“the Mayor of Cochin”, the words “the Mayor of Cochin and the Chairperson of
Kalamassery Municipality” shall be substituted;
(ii) under the heading “Other Members” ---
(a) for item (iv), the following item shall be substituted, namely:--
“(iv) Six experts nominated by the Government from the field of Higher
Education of whom one shall be from Scheduled Castes/Scheduled Tribes and
one shall be a woman.”
(b) after item (iv), the following proviso shall be inserted, namely:---
“Provided that the members nominated by Government shall hold their
office during the pleasure of Government.”;
(c) item (v) shall be omitted.
4. Special provision.—-Notwithstanding anything contained in the principal
Act, on the date of commencement of this Act, the existing members in office
nominated under items (viii) and (xiv) of sub-section (1) of section 17 and under
items (iv) and (v) under the heading ‘Other Members’ in section 19-of the
principal Act, shall cease to hold their office by virtue of the provisions of this
Act.
5, Repeal and saving —(1) The Cochin University of Science and
Technology (Amendment) Ordinance, 2012 (24 of 2012) is hereby ‘repealed.
(2) Notwithstanding such repeal, anything done or deemed to have
been done or any action taken or decmed to have been taken under the
principal Act as amended by the said.Ordinance shall be deemed to have been
done or taken under the principal Act, as amended by this Act.