The GANDHIJI UNIVERSITY (DISSOLUTION OF THE SENATE AND THE SYNDICATE) ACT, 1988

THE GANDHIJI UNIVERSITY (DISSOLUTION OF THE SENATE AND THE
SYNDICATE) ACT, 1988
(ACT 13 OF 1988)
CONTENTS
Preamble.
Sections:
1. Short title and commencement.
2. Definitions.
3. Dissolution of the Senate and the Syndicate.
4. Consequences of Dissolution.
5. Powers and functions of the Senate and the Syndicate to be exercised by the Vice-
Chancellor.
6. Reconstitution of the Senate and the Syndicate.
7. Removal of difficulties.
8. Repeal and saving.
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(English Translation)
ACT 13 OF 1988
THE GANDHIJI UNIVERSITY (DISSOLUTION OF THE SENA TE AND THE SYNDICATE)
ACT, 1988*
(Reveived the assent of the Governor on the 22 nd day of April, 1988 and published as Act 13 of 1988 in the
Kerala Gazette Extraordinary No. 357 dated the 22nd April, 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 the 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 24th 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. Consequences 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.
*Reveived the assent of the Governor on the 22 nd day of April 1988. The Translation in English language published in
the Kerala Gazette Extraordinary No. 471 dated the 31st May, 1988.
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.
(2) 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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