LexThe RAJIV GANDHI PROUDYOGIDI VISHWAVIDYALAYA (SANSHODHAN) ADHINIYAM, 2003
Madhya Pradesh · state statute
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MADL{YA PRADESH ACT
No 17 OF 2003
THE RAJIV GANDHI Ell -OUDYOGIKI::.YISHWVIDYLAYA
(ANSHODHAN) 2003. .• . f •
, . • • ..:.
•• T.;.k4Le Of -QPNTENT .S.
Sheri -title.
Arritn'ellitent 6.E.SectiO6 6:
Sü&stitutionl of new Section for Section *17.
4. Amendmerit. of Settion 22.
Amendment of-Section 25.
Ainendment of Section .51.
MADHYA PRADESH ACT
No. 17 . OF 2003.
;
THE RAJIV GANDHI PROUDYOGIKI VISHWAVIDYALAYA
(SANSHODHAN) ADHINIYAM, 2003.
Ikaeolvcd the assent of the Governer on the 21st April, 2003; assent first published in the "Madhya Pradesh
Gazette (Extra-ordinary)' dated the 28th April, 2003.1
An Act to amend the 'Rajiv . Gandhi PCotidyogikt Vishwavidyalaya Adhiniyarn, 1998.
Be it enacted by the . Madhya Pradesh Legislature in the Fifty-fourth Year of the
Ropublic Of India .as follows:—.
I. This Act may be called the Rajiv . Gandhi Proudyogiki Vishwavidyalaya short title.
(Sunshodhan) Adhiniyarn, 2003:
2. In Section 6 .of the Raji .V. -Gandhi Proudyogiki Visliwavidyalaya Adliiniyam, 1998 . Amendment Of
(NO. 13 of 1998) (hereinafter referred to as the OrincMal . Act), to sub-Section (I) the Section 6. . . .
following proviso : shall .be added; namely:—
"Provided also that: the State Governrnentmiy, in accordance with the rules fretted •
in this 'zbehalf, permit the Vishwavidyalaya, to OollabOrate. with any
Institution outside the State of Madhya Pradesh or: abroad for tarrying but
partly or wholly arty of its teaching or research actiAties.":
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Sul:ItiOion of 3. For Section 17 of the Principal Act, the following Section shall be substituted,
new Seeiion for namely :—
8E:eitaiil.V.
Retrilltment "17. The post. of Begin* and such other cadres of other 'officers shall be -filled k . , : •
thougifirioni:
, . . .. „ , .
from. the officers Of the Madhya Pradesh Technical Education (Gazetted)
cal. Edecatien
Service.' Service. In case Of ncm4vailability of such officers, the post shall be filled
Ilk
ti.
in by the Kulaiihipati by securing the services of suitable officers on
'
deputation."..". .... '
it ;4' .
Ararairgneni of 4. In sub-seetion (1) of 'Station 22 Of the Principal Act, in clause (xicii), for the words
Seetionlia.
'fil
"live lakh rupees" the words "ten lakliS,Cupees" shall be substituted..
tt:
Amentraent of 5. In sub-section . (1) of Section 25 of the Principal Act, after clause (xiii), the
Section.25.. following clauSe shall be iriserted, namelyi :—:,
.;
tic
X
. ile•
f
Amendment of
Section 51.
xp
;be.
TO
F.'
"(xiii-a) . three persons nominated .by .the Kuladhipati amongst whom one each shall
be a person belonging •to .Scheduled Castes, Scheduled Tribes and General
Category out of these three persons one shall be a woman.".
6. To clause (iii) of sub-section (2) of Seetion 51 of the Principal Act, the following
proviso shall be added, narribly:—
"Provided that atleast one of the three experts shall be .nominated from category of
Scheduled Castel, Scheduled Tribes or Other Backward Classes.. In case of •
non-availability of an expert froth these categories, one. Administrative
Officer not below the rank of Commiisioner, who belongs to reserved
categories, shall be naminated.".. •
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