Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Vishwavidyalaya (Amendment) Act, 2011 10 of 2011 [05 May 2011] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of The Act 3. Amendment Of Section 49 4. Section 4 Chhattisgarh Vishwavidyalaya (Amendment) Act, 2011 10 of 2011 [05 May 2011] An Act further to amend the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973. Be it enacted by the Chhattisgarh Legislature in the Sixty-second Year of the Republic of India, as follows: -- * Published in the Chhattisgarh Rajpatra (Asadharan) dated 5-5-2011 Page 324(1). 1. Short Title, Extent And Commencement :- (1) This Act may be called the Chhattisgarh Vishwavidyalaya (Amendment) Act, 2011. (2) It extends to the whole State of Chhattisgarh. (3) It shall come into force from the date of its publication in the Official Gazette. 2. Amendment Of The Act :- In the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973 (No. 22 of 1973), (hereinafter referred to as the Principal Act), for the words "Reader" and "Lecturer", wherever they occur, the words "Associate Professor" and "Assistant Professor" shall be substituted respectively. 3. Amendment Of Section 49 :- For sub-section (2) of Section 49 of the Principal Act, the following sub-section shall be substituted, namely: - "(2) The members of the committee of selection shall be: -- (i) The Kulapati shall be Chairman of the Selection Committee; (ii) Three experts in the concerned subject nominated by the Kulapati out of the panel approved by the Academic Council of the University; (iii) Dean of the concerned faculty, wherever applicable; (iv) Head of the Department if he/she holds the post of Professor in the Department; (v) An academician nominated by the Kuladhipati; (vi) An academician representing Scheduled Castes/Scheduled Tribes/ Other Backward Classes/Minorities/Differently-abled categories to be nominated by the Kulapati or acting Kulapati, if any of the above members of the Selection Committee docs not belong to that category. 4. Section 4 :- In sub-section (3) of Section 49 of the Principal Act, for the words "Three members" the words "Four members including two outside subject experts" shall be substituted.