Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh University Acts (Amendment) Act, 1986 25 of 1986 [08 August 1986] CONTENTS 1. Short title and commencement 2. Amendment of Act 2 of 1929 3. Amendment of Act XIV of 1954 4. Amendment of Act IX of 1959 5. Amendment of Act 43 of 1976 6. Amendment of Act 44 of 1976 7. Amendment of Act 36 of 1981 8. Amendment of Act 11 of 1982 9. Amendment of Act 16 of 1983 10. Amendment of Act 27 of 1985 Andhra Pradesh University Acts (Amendment) Act, 1986 25 of 1986 [08 August 1986] PREAMBLE An Act further to amend the Andhra University, Sri Venkateswara University, The Osmania University, The Nagarjuna University, The Kakatiya University, Sri Krishna Devarayan University, The Andhra Pradesh Open University, Sri Padmavathi Mahila Viswavidyalayam and the Telugu University Acts. B e it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-seventh Year of the Republic of India as follows: * Received the assent of the Governor on the 8th August, 1986. For Statement of Objects and Reasons, pleas see the Andhra Pradesh Gazette, Part IV-A Extraordinary, dated the 24th July, 1986 at page 4. 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh University Acts (Amendment) Act, 1986. (2) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint. 2. Amendment of Act 2 of 1929 :- In the Andhra University Act, 1925, in section 12 in sub-section (1), to clause (a), the following Proviso shall be added, namely:- "Provided that a person who has completed the age of sixty years shall not be eligible for appointment as a Vice-Chancellor." 3. Amendment of Act XIV of 1954 :- In Sri Venkateswara University Act, 1954, in section 12, in sub- section (1), to clause (a), the following proviso shall be added, namely: "Provided that a person who has completed the age of sixty years shall not be eligible for appointment as a Vice-Chancellor." 4. Amendment of Act IX of 1959 :- In the Osmania University Act, 1959, in section 12, to sub-section (1), the following proviso shall be added, namely :- "Provided that a person who has completed the age of sixty years shall not be eligible for appointment as a Vice-Chancellor.". 5. Amendment of Act 43 of 1976 :- In the Nagarjuna University Act, 1976, in section 10, to sub-section (1), the following proviso shall be added, namely:- "Provided that a person who has completed the age of sixty years shall not be eligible for appointment as a Vice-Chancellor.". 6. Amendment of Act 44 of 1976 :- In the Kakatiya University Act, 1976, in section 10, to sub-section (1), the following proviso shall be added, namely :- "Provided that a person who has completed the age of sixty years shall not be eligible for appointment as a Vice-Chancellor". 7. Amendment of Act 36 of 1981 :- In Sri Krishnadevaraya University Act, 19 in section 10, to sub- section (1), the following proviso shall be added, namely :- "Provided that a person who has completed the age of sixty years shall not be eligible for appointment as a Vice-Chancellor.". 8. Amendment of Act 11 of 1982 :- In the Andhra Pradesh Open University Act, 1982, in section 10, in sub-section (1), in clause (a), after the proviso, the following further proviso shall be added, namely :- "Provided further that a person who has completed the age of sixty years shall not be eligible for appointment as a Vice-Chancellor.". 9. Amendment of Act 16 of 1983 :- In Sri Padmavathi Mahila Viswa Vidyalayam Act, 1983, in section 10, in sub-section (1), after the proviso, the following further proviso shall be inserted, namely :- "Provided further that a person who has completed; the age of sixty years shall not be eligible for appointment as a Vice- Chancellor.". 10. Amendment of Act 27 of 1985 :- In the Telugu University Act, 1985, in section 10 in sub-section (1), after the proviso, the following further proviso shall be added, namely :- "Provided further that a person who has completed the age of sixty years shall not be eligible for appointment as a Vice-Chancellor .",