Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Deen Bandhu Chhotu Ram University Of Science And Technology, Murthal (Amendment) Act, 2009 20 of 2009 CONTENTS 1. Short Title 2. Amendment Of Long Title, Of Haryana Act 29 Of 2006 3. Amendment Of Preamble To Haryana Act 29 Of 2006 4. Amendment Of Section 2 Of Haryana Act 29 Of 2006 5. Insertion Of Section 3 A To Haryana Act 29 Of 2006 6. Amendment Of Section 5 Of Haryana Act 29 Of 2006 7. Amendment Of Certain Other Provisions Of Haryana Act 29 Of 2006 Deen Bandhu Chhotu Ram University Of Science And Technology, Murthal (Amendment) Act, 2009 20 of 2009 An Act further to amend Deen Bandhu Chhotu Ram University of Science and Technology Murthal Act, 2006. Be it enacted by the Legislature of the State of Haryana in the Sixtieth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called Deen Bandhu Chhotu Ram University of Science and Technology Murthal (Amendment) Act, 2009. 2. Amendment Of Long Title, Of Haryana Act 29 Of 2006 :- In the long title of Deen Bandhu Chhotu Ram University of Science and Technology Murthal Act, 2006 (hereinafter called the principal Act), for the words "DEEN BANDHU", the word "DEENBANDHU" shall be substituted. 3. Amendment Of Preamble To Haryana Act 29 Of 2006 :- In the preamble to the principal Act, after the word "leading", the words and sign "teaching-cum-affiliating" shall be inserted. 4. Amendment Of Section 2 Of Haryana Act 29 Of 2006 :- In section 2 of the principal Act,- (i) after clause (a), the following clause shall be inserted, namely:- (aa) "college" means a college maintained by, or admitted to the privileges of, the University;; (ii) after clause (g), the following clauses shall be inserted, namely:- (ga) "institution" means an academic institution, not being a college, maintained by, or admitted to the privileges of, the University; (gb) "regional centre" means a regional centre maintained by, or admitted to the privileges of, the University; (gc) "principal" means the head of a college, and includes, when there is no principal, a vice-principal duly appointed as such and in the absence of the principal or the vice-principal, the person for the time being duly appointed to act as the principal; and (gd) "recognized teachers" means such persons as are approved by the University for the purpose of imparting instructions in a college, institution or regional centre admitted to the privileges of the University;; and (iii) for clause (1), the following clause shall be substituted, namely:- (1) "University teachers" means professors, readers, lecturers and such other persons, as may be appointed for imparting instructions o r conducting research in the University or in any college or institution maintained by the University and are designated as teachers by the Ordinances.. 5. Insertion Of Section 3 A To Haryana Act 29 Of 2006 :- After section 3 of the principal Act, the following section shall be inserted, namely:- "3A. Territorial exercise of powers.- (I) The limits of the area within which the University shall exercise its powers, shall be such, as the Government may, from time to time, by notification, specify: Provided that different areas may be specified for different faculties. (2) Any college to be opened in the territorial limits of the University as mentioned under sub-section (1), shall have to get affiliated to this University. (3) Notwithstanding anything contained in any State law for the time being in force, any college, institution or regional centre situated within the limits of the area specified under sub-section (1) shall, with effect from such date, as may be notified in this behalf by the Government, be deemed to be associated with, and admitted to, the privileges of the University and shall cease to be associated in any way with, or be admitted to, any privileges of any other university, and different dates may be notified for different colleges: Provided that- (i) any student of any college, institution or regional centre, associated with, or admitted to, the other university before the said date, who was studying for any degree or diploma examination of that university, shall be permitted to complete his course in preparation thereof and the University shall hold for such students, examinations in accordance with the cunicula of study in force in that university for such period, as may be prescribed by the Statutes, Ordinances or Regulations; (ii) any such student may, until any such examination is held by the University, be admitted to the examination of the other university and be conferred the degree, diploma or any other privilege of that university for which he qualifies on the result of such examination.". 6. Amendment Of Section 5 Of Haryana Act 29 Of 2006 :- In section 5 of principal Act,- (i) in cause (s), for the sign "." existing at the end, the sign ";" shall be substituted; and (ii) after clause (s), the following clauses shall be added, namely:- "(t) to approve persons for imparting instructions in any college, institution or regional centre admitted to the privileges of the University; (u) to maintain institutions, colleges and regional centres established by the University and to admit to its privileges, colleges, institutions and regional centres in the area specified under sub-section (1) of section 3 A and to disaffiliate colleges, institutions or regional centres, if they are not being run as per provisions of the Act, Statutes or Ordinances contained therein; and (v) to declare a college, institution, regional centre or a department as an autonomous college, institution or regional centre or a department, as the case may be.". 7. Amendment Of Certain Other Provisions Of Haryana Act 29 Of 2006 :- In the principal Act, for the words "Deen Bandhu" wherever occurring, the word "Deenbandhu" shall be substituted.