The KERALA UNIVERSITY (ALTERNATE ARRANGEMENT TEMPORARILY OF THE SENATE AND SYNDICATE) Act, 2018

THE KERALA UNIVERSITY (ALTERNATE ARRANGEMENT TEMPORARILY OF
THE SENATE AND SYNDICATE) Act, 2018
(ACT 18 OF 2018)
CONTENTS
Preamble.
Sections :
1.  Short title and commencement.
2.  Special provision for temporary alternate arrangement for exercising the powers 
      and performing the functions of the Senate and Syndicate of the Kerala University
3.  Repeal and saving.
 [Translation in English of the “2018- ലെ കേരള സര്‍വ്വ ാശാ  (ലെസനറ്റിലെ&യും
സിന്‍ഡികേ+റ്റിലെ&യും  താല്‍+ാി  ബദര്‍  ക്രമീ രണം  ആക്റ്റ്”  published  under  the
authority of the Governor.]
ACT 18 OF 2018
THE KERALA 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 Kerala 
University.
Preamble.—WHEREAS, it is expedient to make provisions for the alternate arrangement
temporarily of the Senate and Syndicate of the Kerala 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 Kerala University
(Alternate Arrangement Temporarily of the Senate and Syndicate) Act, 2018.
(2)  It shall be deemed to have come into force on the 17th day of May, 2018.
2.  Special provision for temporary alternate arrangement for exercising the powers and
performing  the  functions  of  the  Senate  and  Syndicate  of  the  Kerala  University.—(1)
Notwithstanding anything contained in the Kerala University Act, 1974 (17 of 1974) 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 Kerala 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 six months or till the reconstitution
of the Senate and Syndicate in accordance with the provisions of the Kerala University Act,
1974 (17 of 1974), whichever is earlier.
(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 said University:—
1.  Ex-officio members of the Syndicate.
2.  Nominated members:
(i)  A teacher of the University;
* Received the assent of Governor on 3rd July, 2018 and published in the Kerala Gazette dated 3rd July, 2018 
(w.e.f.17.05.2018) 
(ii)  A teacher from Government Colleges 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 which 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 Kerala University (Alternate Arrangement Temporarily of
the Senate and Syndicate) Ordinance, 2018 (36 of 2018) 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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