LexThe Samrat Ashok Technological Institute (Degree) Vidisha (Prabandh Grahan) Adhiniyam, 1981
Madhya Pradesh · state statute
Open in Lexace · Ask the AI about this act
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MADTTYA PRADESH AcT
/cni. 11 of 19132
SAMRAT ASHOK. " 'V C' FIN ()LOG !CAL INSTITUTE (DEGREE)
VIDISHA (PRA:'ANTH GRAHAM ADMvIu.A.M, lost.
Table of contents
Se:tions
CHAPTERT—PRELIMINARY
Short title rind commencement.
atfinit Mns.
CHAPTER II—TAKING DVER OF THE tIANAGEVMNT OF
Tlf E INSTITUTE .
3. Management of Institut ) vest in the Ftcle 3overnment for a
limited perioe.
Consequences to ensue on and from apprirted day.
Administrator of the Institute.
Advisory Council. •
Deltry of p . over:fon of prop^rtiti of 0 'Intitute.
Relinquishment management before the slecifled period.
Tribunal.
.10. Appeal,
CHAPTER 1H—MISCELLANITait:S
11. Act to have overriding cffect.
t2. Contracts, etc. mute to hove effect upirm ratified by the State
Government.
13. Exclusion of penod of c Nration of Act.
Protection of actin) tu.lci_n in good
15. Penalties.
6. Offence by comnamies. - • •....
•
a '7. Power .0 make r,11-.g.
" 738 nurreir qrjy, 4 t(trf 1982
MADHYA pnADEsi( LCT
No. 11 of 1982 -
e)
SAIIIRAT ASHOK TECHNOLOGICAL INSTITUTE (DEGREE,' VIIHSHA
(I't/MANUA GRAHAN) ADIHNIYANI, 1981
[Received the assent of the Presic en; on the 16th April, 1922; assent
first published in the "Madhya Pradesh Gil:tette (Exttoordinary)"
dated the 21st April, 1982]
An Act to provide for the Inking over, in the public interst, of the
management of the Samrat Ashok 'Iechnological Institute (Degree)
Vidisha, run and managed by Maharaja Jiwajirao Educatbn Society.
Vidisha, for the limited period in order tl7 secure proper rtnnagement
thereof witti the object of generally imf roving the academic
atmosphere and maintenance of better educational standards in the
field of Engineering and for mattcrs eormccted therewith x incidental
thereto.
Be it enacted 1.ky the Madhya Pradesh Legislature in Thirty-
second Year of the Republic of Mita as follows :—
CHAP 7I:R l—FRE.LIMMARY
Short title and
commencement.
in This Act may be called the Sarirat Ashok
Institute 1,Jegice) Vidisha (I'rabanTh Graoani Adbiniyam,
(2) It %hall cone into force ator.ce.
In this Act unless the context other \visa requires,—
Technological
194:1. es,
perm:nom.
"Administrator" means the AdMinistrator appointed under
section 5;
(b) "Appointed day" mean: ;the date of commencement of this
Act ; •
(e) ' Institute" means the Sahrat Ashck Technological lustit.ate
(Degrer) Vidisha, an Engineering Col'ege run and marmod
by the Maharaja Jiwujimo Education Society, ""stidislia ;
"Society" in relation tc the Insiitt te means the Maharaja
Jiwajirao Education Soctety, Vicisha ;
"Society Registrikaran Act." meals the Madhya Pracleth
Society Registrikaran Achiriyarr, 1973 (No. 41 o: 1973).
CHAPTER II—TAKING OVER OF THE MANAGEMENT cl".F THE
INSTITUTE
Managenient of
Institute to vest
in the State
Governoient for
1=1f:0:period,
3. (1) On and from the aopointed cay and for a period of th-ert
years thereafter, the management of instit tie shall vest in the State
Government •
Provided that if the State Gov•nrirt.t•nt is of atoinich t1•..1 in order
'o secure the proper managemen , of the insttitutt it is expedient that
such mamajement should continue to vest it the Government after the
expiry of -ne pt raw! of thrte ye. rs, i may, from time to _hue, issue
directions tor the (44115nu:ince of suco mar agement or such oeriod, not
exory of ;Lich pert a. of three years. it 111, :COM Wile to time, assue
period fidr which such management ceon intat tc vest in *he State
Government shall 310t, in arty case, enceed lir years.
-
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MADHYA PRADESH ACT
No. 11 of 1982
SAMRAT ASHOK TECHNOLOGICAL INSTITUTE (DEGREE)
VIDISHA (PRABANDH GRAHAN) ADHINIYAM, 1981
Table of contents
Sections
CHAPTER I - PRELIMINARY
Short title and commencement.
Definitions
CHAPTER II - TAKING OVER OF THE MANAGEMENT OF THE INSTITUTE
Management of Institute to vest in the State Government for a limited period.
Consequences to ensue on and from appointed day.
Administrator of the Institute.
Advisory Council
Delivery of possession of properties of the Institute
Relinquishment of management before the specified period.
Tribunal
Appeal.
CHAPTER III - MISCELLANEOUS
Act to have overriding effect.
Contracts, etc, cease to have effect unless ratified by the State Government.
Exclusion of period of operation of Act.
Protection of action taken in good faith.
Penalties
Offence by companies
Power to make rules.
MADHYA PRADESH ACT
No. 11 of 1982
SAMRAT ASHOK TECHNOLOGICAL INSTITUTE (DEGREE) VIDISHA
(PRABANDH GRAHAN) ADHINIYAM, 1981
(Received the assent of the President on the 16th April, 1982; assent first published in the "Madhya Pradesh
Gazette (Extraordinary)" dated the 21st April, 1982)
An Act to provide for the taking over, in the public interest; of the management of the Samrat Ashok
Technological Institute (Degree) Vidisha, run and managed by Maharaja Jiwajirao Education Society,
Vidisha, for the limited period in order to secure proper management thereof with the object of
generally improving the academic atmosphere and maintenance of better educational standards in
the field of Engineering and for matters connected therewith or incidental thereto.
Be it enacted by the Madhya Pradesh Legislature in the Thirty-second Year of the Republic of India as
follows : -
CHAPTER I - PRELIMINARY
Short title and
commencement
Definitions
1. (1) This Act may be called the Samrat Ashok Technological Institute (Degree)
Vidisha (Prabandh Grahan) Adhiniyam, 1981
(2) It shall come into force at once
2. In this Act unless the context otherwise requires, -
"Administrator" means the Administrator appointed under section 5;
"Appointed day" means the date of commencement of this Act;
"Institute" means the Samrat Ashok Technological Institute (Degree) Vidisha,
an Engineering College run and managed by the Maharaja Jiwajirao Education
Society, Vidisha;
"Society" in relation to the Institute means the Maharaja Jiwajirao Education
Society, Vidisha;
"Society Registrikaran Act" means the Madhya Pradesh Society Registrikaran
Adhiniyam, 1973 (No. 44 of 1973)
CHAPTER II - TAKING OVER OF THE MANAGEMENT OF THE INSTITUTE
Management of
Institute to vest
in the State
Government for
limited period
3. (1) On and from the . appointed day and for a period of three years thereafter,
the management of institute shall vest in the State Government.
Provided that if the State Government is of opinion that in order to secure the
proper management of the Institute it is expedient that such management
should continue to vest in the Government after the expiry of the such period of
three years, it may, from time to time, issue directions for the continuance of
such management for such period, not expiry of such period of three years, it
may from time to time, issue period for which such management shall continue
to vest in the State Government shall not, in any case, exceed five years.
v441", - 4 P
.11
air (2) Institute shall be deemed to include all the assets, rights, leaseholds,
powers, authorities and privileges, and all property (movable and
immovable), including lands, buildings, works, workshops, projects, stores,
instruments, machinery, automobiles and other vehicles, cash balances,
funds, including reserve funds, investments and book debts of the Society as
form part of, or are relatable to Institute and all other rights and interests
arising out of such properties as were immediately before the appointed
day in the ownership, possession, power or control of the Society, and all
books of account, registers, maps, plans and all other documents of
whatever nature relating thereto :
Provided that if any building was immediately before the appointed day also
used by the Society for any purpose other than the purpose of the Institute,
the State Government may allow use of such building for that purpose.
4. Not withstanding anything contained in any other law for the time being
in force or in the memorandum or the rules and regulations of the Society:-
on and from the appointed day every member of the Governing Body of
the Society, by whatever name called, shall cease to exercise any powers of
management in relation to Institute :
it shall not be lawful for the Society or any other person to nominate or
appoint any person as Manager or Director of so much of the assets of the
Society as form part of, or are relatable to Institute;
no resolution in relation to Institute passed at any meeting of the
members of the Society shall be given effect to unless it is approved by the
State Government ;
no proceedings for the dissolution of the Society or merger, of the
Society with any other Society or for the appointment of a receiver in
respect of any asset forming part of, or relatable to the Institute the
management of which has vested in the State Government under section 3,
shall lie in any court except with the consent of the State Government.
5. (1) The State Government shall, as from the appointed day, appoint a
person or a body of persons as the Administrator for the purpose of taking
over the management of the Institute and the Administrator shall carry on
the management of the Institute in accordance with the advice of the
Council.
The Administrator may authorise such person as he thinks fit also to
exercise all or any of the powers exercisable by him under this Act and
different persons may be authorised to exercise different powers, and
subject to the general or special directions given or imposed by the
Administrator, the person so authorised to exercise any power of the
Administrator may exercise those powers in the same manner and with the
same effect as if they had been conferred on that person directly by this Act
and not by way of authorisation.
If, on the appointed day, any suit, appeal or other proceeding, of
whatever nature, in relation to any property which has vested in the State
Government under section 3, Instituted or preferred by or against the
consequences to
ensue on and from
appointed day
Administrator of
Institute
Society is pending, the same shall not abate, be discontinued or be, in any
way, prejudicially affected by reason of the taking over of the management
of Institute or of anything contained in this Act but the suit, appeal or other
proceeding may be pursued, prosecuted or enforced by or against the State
Government.
The State Government may issue such directions (including directions as
to initiating, defending or continuing any legal proceedings before any
court, tribunal or other authority) to the Administrator, as to his powers
and duties as that Government may deem desirable and the Administrator
may apply to the State Government at any time for instructions as to the
manner in which he shall conduct the management of the Institute or in
relation to any matter arising in the course of such management:
Subject to the other provisions of this Act and to the control or the State
Government, the Administrator shall be entitled, notwithstanding anything
contained in the Madhya Pradesh Society Registrikaran Adhiniyam, 1973
(No. 44 of 1973), or in any other law for the time being in force, to exercise,
in relation to the Institute, the powers of the Governing Body or Executive
Committee or, as the case may be, of the Board of Trustees of the Society,
including the powers to dispose of any property or assets of the Society,
whether such powers are derived from that Act or from the memorandum
and rules and regularions of the Society or from any other source.
The Administrator and the other persons authorised by him under sub-
section (2) shall receive from the funds of the Society relatable to the
Institute such remuneration as the State Government may fix.
Advisory Council . 6. (1) As soon as may be after the commencement of this Act and in any case
within one month from such commencement, the State Government shall
constitute, by notification, a Council to be called the Advisory Council.
(2) The Council may on its own motion or on a reference made to it by the State
Government advise the State Government on any matter concerning the
management of theinstitute.
(3) In tendering any advice to the State Government, the Council shall
endeavour to secure that —
standard of Engineering Education is maintained ;
institute is properly managed; and
such other matters pertaining to the institute as may be prescribed.
(4) The Council shall consist of such number of members not exceeding eleven
as may be appointed by the State Government five from amongst persons, who
in its opinion are connected with technical education, and the rest from
amongst the executive officers of the State.
(5) The Minister of Education shall be the Chairman of the Council.
(6) The term of office of, the method of filling casual vacancies among, and the
f?'
Delivery of
possession of
properties of the
institute
allowances and other remuneration, if any, payable to the members of the
Council shall be such as may be prescribed.
(7) The Council shall, subject to any rules that may be made in this behalf under
section 17, have power to regulate its own procedure.
7. (1) Every person having, on the appointed day, in his possession, custody or
control any property forming part of, or relatable to, Institute shall deliver
forthwith such property to the Administrator or to any officer or other
employee of the State Government as may be authorised by the State
Government in this behalf.
Any person who has, on the appointed day, in his possession or under his
control any books, papers or other documents relating to Institute (including the
minutes * books. containing resolutions in relation to the Institute adopted by
persons incharge of the management of the Society before the appointed day),
the current cheque books relating to Institute any letters, memoranda, notes
and other communications between him and the Society, shall, notwithstanding
anything contained in any other law for the time being in force, be liable to
account for the books, papers and other documents (including such minutes
books, cheque books, letters, memoranda, notes and other communications) to
the Administrator or to such person (being an officer or other employee of the
State Government) as may be authorised by the State Government in this
behalf.
Every person in-charge of the management of Institute immediately before
the appointed day shall, within ten days from that day or with such further
period as the State Government may allow in this behalf, furnish to the
Administrator a complete inventory of all the properties and assets (including
particulars of donations received, book debts, investrfients and belongings)
forming part of, or relatable to, Institute immediately before the appointed day
and all liabilities and obligations of the Society in relation to Institute subsisting
immediately before that day and also of all agreements entered into by the
Society in relation to Institute and in force immediately before the appointed
day.
Relinquishment of
management before
the specified period
8. (1) If at any time it appears to the State Government that the purpose
for which the management of Institute had been taken over have been
fulfilled or that for any other reason it is not necessary that the
management of Institute should remain vested in that Government, it
may, not withstanding anything'contained in sub-section (1) of section 3,
by order published in the Official Gazette, relinquish the management of
Institute with effect from such date as may be specified in the order. All
liabilities of the State Government in relation to the Institute shall cease
on such date.
(2) On and from the date specified in the order made under sub-section
(1) the management of the property .of the Society forming part of,. or
relatable to, Institute, shall vest in the Government Body (by whatever
*name called) of the Society and such management shall be carried on in
accordance with the provisions of the Society Registration Act, 1973, so
that the steps, if any, in relation to the management of tlhe property of
the Society forming part of, or relatable to, Institute, may be taken after
issue of the order made under sub-section 1).
9. (1) If any dispute or doubt arises as to whether any asset, right, lease- Tribunal
hold, power, authority, privilege, property (whether movable or
immovable) including any land, building works, workshop, project, stores,
instruments machinery, automobiles or other vehicles, cash balances,
funds (including reserve funds) investments and book debts forms or form
part of, or is or are relatable to Institute for the purposes of section 3, such
dispute or doubt shall at the request of the Society or the Administrator or
any other person interested or at the instance of the State Government,
be referred to a Tribunal consisting of one member (being a person who is
ot has been a District Judge) to be appointed by the State Government.
(2) Te Tribunal shall, for the purposes of any reference under sub-section
(1), have all the powers of a civil court wile trying a suit under the Code of
Civil Procedure, 1908, in respect of the following matters, namely : —
summoning and enforcing the attendance of any person and examining
him on oath :
requiring the discovery and production of documents producible as
evidence;
recording evidence on oath;
requisitioning any public record from any court or office;
issuing commissions for the examination of witnesses or documents;
such other matter as may be prescribed.
(3) The Tribunal shall have power to regulate its own procedure in all
matters arising out of the discharge of its functions (including the place or
places at which it shall hold its sittings).
(4) All expenses incyrred in connection with the Tribunal shall be defrayed
out of the Consolidated Fund of the State.
Appeal 10. Any person aggrieved by the decision of the Tribunal under section 9
may, within thirty days from the date of such decision, prefer an appeal to
the High Court.
Provided that the High Court may entertain the appeal after the expiry of the
said period of thirty days if it is satisfied that the appellant had sufficient
cause for not preferring the appeal within the period aforesaid.
CHAPTER III - MISCELLANEOUS
Act to have
overriding effect
Contracts, etc. cease
to have effect
unless ratified by
the State
Government
The provisions of this Act or any notification, order or rule made there
under shall have effect not withstanding anything in consistent therewith
contained in any law other than this Act or in any instrument having effect by
virtue of any law other than this Act of in any decree or order of any court.
(1) Every contract (including any contract of employment or other
arrangement) entered into by the Society in relation to institute the
management of which has vested in the State Government under section 3,
and in force immediately before the appointed day, shall, on and from the
date of expiry of ninety days from the appointed day cease to have effect
unless such contract or other arrangement has been, before the expiry of
that period, ratified, in writing by the State Government, and in ratifying such
contract or other arrangement, the State Government may make such
alterations or modifications therein as it may think fit :
Provided that the State Government shall not omit to ratify any contract or
other arrangement and shall not make any alteration or modification therein
unless it is satisfied that such contract or other arrangement is unduly
onerous or has been entered into in bad faith or is detrimental to the interest
of Institute, and
except after giving the parties to the contract or other arrangement a
reasonable opportunity of being heard and except after recording in writing,
its reasons for refusal to ratify the contract or other arrangement or for
making any alteration of modification therein.
(2) Notwithstanding anything contained in any law for the time being in
force, no person in respect of whom any contract or agreement or other
arrangement is terminated altered or modified under sub-section (1), or who
ceases to exercise any powers or hold any office by -reason of any provision
contained in sub-section (1) of Section 4, shall be entitled to claim any
compensation for the premature termination of the contract or agreement
or other arrangement or for any alteration or modification therein or for the
loss of his powers or office.
Exclusion of period
of operation of Act.
In computing the period of limitation prescribed by any law for the time
being in force for any suit or application against any person by the Society in
respect of any matter arising out of any transaction relating to institute, the
time during which this Act is in force shall be excluded.
(1) No suit, prosecution or other legal proceeding shall lie against the
State Government or any officer or other employee of the Government or
the Administrator or any person authorised under sub-section (2) of Section
5 by the Administrator for anything which is in good faith done or intended
to be done under this Act.
Protection of action
taken in good faith
(2) No suit or other legal proceeding shall lie against the State Government
or any officer or other employee of that Government or the Administrator
or any person authorised under sub-section (2) of Section 5 by the
Administrator for any damage caused or likely to be caused by anything
which is in good faith done or intended to be done under this Act.
15. Any person who, —
having in his possession or custody or control any asset or property
forming part of or relatable to Institute wrongfully withholds such property
from the Administrator or any person authorised under this Act, or
wrongfully obtains possession of any such asset or property forming part
of, or relatable to Institute, or
wilfully retains any asset or property forming part of, or relatable to
Institute or removes or destroys it, or
wilfully withholds or fails to deliver any books, papers or other
documents relatable to Institute which may be in his possession or custody
or under his control to the Administrator or any person authorised under
this Act, or fails to account therefore, or
fails, without any reasonable cause, to furnish any information or
particular or to furnish any inventory of properties and assets as provided in
sub-section (3) of Section 7,
shall be punishable with imprisonment for a term which may extend to two
years, or with fine which may extend to ten thousand rupees, or with both.
16. (1) Where an offence under this Act has been committed by a company,
every person who, at the time the offence was committed, was in charge of,
and was responsible to, the company for the conduct of the business of the
company, as well as the company, shall be deemed to be guilty of the
offence and shall be liable to be proceeded against and punished
accordingly :
Provided that nothing contained in this sub-section shall render any such
person liable to any punishment, if he proves that the offence was
committed without his knowledge or that he had exercised all due diligence
to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), here any offence
under this Act has been committed by a company and it is proved that the
offence has been committed with the consent or connivance of, or is
attributable to any neglect on the part of, any director, manager, secretary
or other officer of the company, such director, manager, secretary or other
officer shall be deemed to be guilty of that offence and shall be liable to be
proceeded against and punished accordingly.
Explanation :- For the purposes of this Section,-
"company" means any body corporate and includes a firm or other
association of individuals; and
"director" in relation to a firm, means a partner in the firm.
Penalties
Offence by
companies
Power to make 17. (1) The State Government may, by notification make rules to carry out the
rules provisions of this Act.
(2) In particular and without prejudice to the generality of the foregoing powers,
such rules may provide for all or any of the following matters, namely :-
the additional matters which the Advisory Council shall secure under clause
(c) of sub-section (3) of Section 6;
the term of office of r the method of filling casual vacancies among and the
allowances and other remuneration, if any, payable to the members of the
Advisory Council under sub-section (6) of Section 6;
the additional matters in respect of which the Tribunal shall have the powers
of a Civil Court under clause (f) of sub-section (2) of Section 9; and
any other matter which is required to be, or may be, prescribed or in respect
of which rules may be made, under this Act.
(3) Every rule made under this Act shall be laid on the table of the Legislative
Assembly.