The Gandhiji University (Dissolution of the Senate and the Syndicate) Act, 13 of 1988

THE GANDHIJI UNIVERSITY (DISSOLUTION OF THE 
SENATE AND THE SYNDICATE) ACT, 1988[1] 
(ACT 13 OF 1988) 
An Act to provide for the dissolution of the Senate and the Syndicate of the 
Gandhiji University 
Preamble.-WHEREAS it is considered necessary in the interest of the Gandhiji 
University and in the public interest to dissolve the Senate and the Syndicate of the 
Gandhiji University and to entrust the powers and functions of the Senate and the 
Syndicate temporarily to the Vice-Chancellor of the Gandhiji University; 
BE it enacted in Thirty-ninth Year of the Republic of India as follows:- 
1.Short title and commencement.-(1) This Act may be called the Gandhiji University 
(Dissolution of the Senate and the Syndicate) Act, 1988. 
(2)It shall be deemed to have come into force on the 24 th day of December, 1987. 
2. Definitions.—In this Act,- 
(a) “ Gandhiji University” means the Gandhiji University constituted under the 
Gandhiji University Act, 1985 (12 of 1985); 
(b) “Senate” and “Syndicate” means the Senate and the Syndicate of the 
Gandhiji University; 
(c) “Vice-Chancellor” means the Vice-Chancellor of the Gandhiji University. 
3. Dissolution of the Senate and the Syndicate —Notwithstanding anything contained 
in the Gandhiji University Act, 1985 (12 of 1985) on and from the date of 
commencement of this Act, the Senate and the Syndicate shall, by virtue of this Act stand 
dissolved. 
4. Consequence of Dissolution.-On the dissolution of the Senate and the Syndicate 
under section 3, all the members of the Senate and the Syndicate shall be deemed to have 
vacated their offices as such. 
5. Powers and functions of the Senate and the Syndicate to be exercised by the Vice 
Chancellor.—All or any of the powers and the functions of the Senate and the Syndicate 
except the power of the Senate to review the action of the Syndicate as provided in sub- 
section (1) of section 19 of the Gandhiji University Act, 1985 (12 of 1985), may during 
the interval between the dissolution of the Senate and the Syndicate under section 3 and 
the reconstitution of the Senate and the Syndicate in pursuance of section 6, be exercised
and performed, as far as may be, and to such extent as the Government may determine, 
by the Vice Chancellor. 
6. Reconstitution of the Senate and the syndicate.-The Senate and the Syndicate 
shall be reconstituted in accordance with the provisions of the Gandhiji University Act, 
1985 (12 of 1985), within one year from the date of commencement of this Act. 
7. Removal of difficulties —(1) If any difficulty arises in giving effect to the 
provisions of this Act, the Government may, as occasion may require, by order, not 
inconsistent with the provisions of this Act, remove such difficulty. 
Every order made under sub-section (1) shall be published in the Gazette and shall, as 
soon as may be, after it is made, be laid before the State Legislature. 
8. Repeal and saving.—(1) The Gandhiji University (Dissolution of the Senate and the 
Syndicate) Ordinance, 1987 (7 of 1987) 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.

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