The Maharashtra Universities (Temporary postponement of elections of members of university authorities and other bodies) Act, 2015.

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MAHARASHTRA ACT No. XXIX OF 2015.
(First published, after having received the assent of the Governor in the
“Maharashtra Government Gazette ”, on the 17th August 2015).
An Act to provide for temporary postponement of elections to
authorities and bodies of certain non-agricultural and non-technological
Universities in the State of Maharashtra.
WHEREAS the Maharashtra Universities Act, 1994 provides for
constitution of various authorities and bodies of certain non-agricultural
and non-technological universities consisting of elected members among
others;
AND WHEREAS with a view to strengthen the non-agricultural and
non-technological Universities in the State of Maharashtra and make them
able to improve the quality of higher education and research, the
Government of Maharashtra considers it expedient to repeal the
Maharashtra Universities Act, 1994 and enact a comprehensive law for all
non-agricultural and non-technological universities in the State;
AND WHEREAS it is expected that the Bill for enacting of the new
Act would be introduced in the State Legislature in the near future;
Mah.
XXXV of
1994.
Mah.
XXXV of
1994.
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RNI No. MAHENG/2009/35528
In pursuance of clause (3) of article 348 of the Constitution of India, the following translation
in English of the Maharashtra Universities (Temporary postponement of elections of members
of university authorities and other bodies) Act, 2015 (Mah. Act No. XXIX of 2015), is hereby
published under the authority of the Governor.
By order and in the name of the Governor of Maharashtra,
N. J. JAMADAR,
I/c. Secretary (Legislation) to Government,
Law and Judiciary Department.
(1)
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AND WHEREAS various authorities and bodies of the university
would be required to be constituted in accordance with the provisions of
the new Act;
AND WHEREAS the term of office of members of authorities and
bodies of some universities is due to expire on the 31 st August 2015;
AND WHEREAS it is expedient to temporarily postpone the elections
to fill in vacancies of the elected members of authorities and bodies of each
of such universities;
AND WHEREAS it is necessary to provide for temporary postponement
of elections of members of authorities and bodies of such universities for
purposes aforesaid; it is hereby enacted in the Sixty-sixth year of Republic
of India as follows:-
1. This Act may be called the Maharashtra Universities (Temporary
postponement of elections of members of university authorities and other
bodies) Act, 2015.
2. Notwithstanding anything contained in the Maharashtra
Universities Act, 1994 (hereinafter referred to as “the Universities Act”) or
any Statutes made thereunder, no elections, to the universities mentioned
in the Schedule of the Universities Act, for filling in vacancy, caused in any
manner whatsoever, of any of the elected members of any of the authorities
or bodies, of such university shall be held till 31 st August 2016 (hereinafter
in this Act referred to as “the said period”).
3. Notwithstanding anything contained in the Universities Act, or
any statutes made thereunder, no act or proceedings of any authority or
any other body of any of the universities, during the said period shall be
invalid merely on the ground that the vacancies occurring on any such
authority or body required to be filled in by election are not so filled in.
Short title.
Temporary
postponement
of elections of
members of
university
authorities
and other
bodies.
Mah.
XXXV of
1994.
Consequences
of temporary
postponement
of elections of
members of
authorities and
other bodies of
the university.
ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY SHRI PARSHURAM JAGANNATH GOSAVI, PRINTED AT
GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTING,
STATIONERY AND PUBLICATION, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004, EDITOR : SHRI PARSHURAM JAGANNATH GOSAVI.

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