Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Central Universities Laws (Amendment) Act, 2008 [05 December 2008] CONTENTS CHAPTER 1 :- Chapter I 1. Short title CHAPTER 2 :- Chapter II 2. Amendment of section 13 3. Insertion of new section 13A CHAPTER 3 :- Chapter III 4. Amendment of Section 38 5. Amendment of Section 39 CHAPTER 4 :- Chapter IV 6. Amendment of Section 19 7. Amendment of section 20 CHAPTER 5 :- Chapter V 8. Amendment of section 28 9. Amendment of section 29 CHAPTER 6 :- Chapter VI 10. Amendment of section 39 Central Universities Laws (Amendment) Act, 2008 [05 December 2008] CHAPTER 1 Chapter I 1. Short title :- This Act may be called the Central Universities Laws (Amendment) Act, 2008. CHAPTER 2 Chapter II 2. Amendment of section 13 :- In the Banaras Hindu University Act, 1915(16 of 1915) (hereafter in this Chapter referred to as the Banaras Hindu University, Act), in section 13, after sub-section (2), the following sub-section shall be inserted, namely:-- "(3) A copy of the accounts, together with the auditors report, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.". 3. Insertion of new section 13A :- After section 13 of the Banaras Hindu University Act, the following section shall be inserted, namely:-- "13 A. Annual Report-(1) The annual report of the University shall be prepared under the direction of the Executive Council and shall be submitted to the Court on or before such date as may be prescribed by the Statutes and shall be considered by the Court in its annual meeting. (2) The Court may communicate its comments thereon to the Executive Council. (3) A copy of the annual report, as prepared under sub- section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.". of Section 38 In the Delhi University Act, 1922(8 of 1922) (hereafter in this Chapter referred to as the Delhi University Act), section 38 shall be renumbered as sub- section (1) thereof and after sub-section (1) as so renumbered, the following sub-section shall be inserted, namely:-- "(2) A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.". CHAPTER 3 Chapter III 4. Amendment of Section 38 :- In the Delhi University Act, 1922(8 of 1922) (hereafter in this Chapter referred to as the Delhi University Act), section 38 shall be renumbered as sub-section (1) thereof and after sub-section (1) as so renumbered, the following sub-section shall be inserted, namely:-- "(2) A copy of the annual report, as prepared under sub- section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.". 5. Amendment of Section 39 :- Int, after sub-section (2), the following sub-section shall be inserted, namely:-- "(3) A copy of the accounts, together with the audit report, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.". CHAPTER 4 Chapter IV 6. Amendment of Section 19 :- In the Jawaharlal Nehru after in this Chapter referred to as the Jawaharlal Nehru University Act), in section 19, after sub-section (2), the following sub-section shall be inserted, namely:-- "(3) A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.". 7. Amendment of section 20 :- In section 20 of the Jawaharlal Nehru University Act, after sub- section (2), trted, namely:-- "(3) A copy of the accounts, together with the audit report, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.". CHAPTER 5 Chapter V 8. Amendment of section 28 :- In the North-Eastern Hill University Act, 1973(24 of 1973) (hereafter in this Chapter referred to as , in section 28, after sub- section (2), the following sub-section shall be inserted, namely:-- " (3) A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.". 9. Amendment of section 29 :- In section 29 of the North-Eastern Hill University Act, after sub- section (3), the following sub-section shall be inserted, namely:-- " (4) A copy of the rt of Comptroller and Auditor-General, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.". CHAPTER 6 Chapter VI 10. Amendment of section 39 :- In the University of Hyderabad Act, 1974(39 of 1974), in section 28, after sub-section (2), the following sub-section shall be inserted, namely:-- "(3) A copy of the annual r1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.".