Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Agricultural Universities (Amendment) Act, 2014 9 OF 2014 [28 July 2014] CONTENTS 1. Short title. 2. Amendment of section 3 of Guj. 5 of 2004. 3. Amendment of section 8 of Guj. 5 of 2004. 4. Amendment of section 10 of Guj. 5 of 2004. 5. Amendment of section 18 of Guj. 5 of 2004. 6. Amendment of section 20 of Guj. 5 of 2004. 7. Amendment of section 25 of Guj. 5 of 2004. 8. Amendment of section 26 of Guj. 5 of 2004. 9. Amendment of section 27 of Guj. 5 of 2004. 10. Amendment of section 40 of Guj. 5 of 2004. 11. Amendment of section 41 of Guj. 5 of 2004. 12. Amendment of section 50 of Guj. 5 of 2004. 13. Amendment of Schedule I to Guj. 5 of 2004. Gujarat Agricultural Universities (Amendment) Act, 2014 9 OF 2014 [28 July 2014] AN ACT further to amend the Gujarat Agricultural Universities Act, 2004. It is hereby enacted in the Sixty-fifth Year of the Republic of India as follows:- 1. Short title. :- This Act may be called the Gujarat Agricultural Universities (Amendment) Act, 2014. 2. Amendment of section 3 of Guj. 5 of 2004. :- In the Gujarat Agricultural Universities Act, 2004, (hereinafter referred to as "the principal Act"), in section 3, in sub-section (4), for clause (d), the following clause shall be substituted, namely :- "(d) the Sardar Krushinagar Dantiwada Agricultural University shall be at Sardar Krushinagar.". 3. Amendment of section 8 of Guj. 5 of 2004. :- In the principal Act, in section 8, for clause (vii), the following clause shall be substituted, namely :- "(vii) the Comptroller,". 4. Amendment of section 10 of Guj. 5 of 2004. :- In the principal Act, in section 10, - (1) in sub-section (4), in the proviso, in clause (a), for the words "sixty-five years", the words "seventy years" shall be substituted; (2) in sub-section (6), for the portion beginning with the words "the Director of Research" and ending with the words "the Vice- Chancellor", the following shall be substituted, namely :- "the Vice-Chancellor of any Agricultural University or the Director of Research and Dean of Post-graduate Studies or any of the Deans of any Faculty, for the purpose, shall carry on current duties of the office of the Vice-Chancellor.". 5. Amendment of section 18 of Guj. 5 of 2004. :- In the principal Act, in section 18, in sub-section (1),- (1) under the heading "Class I - Ex-officio Members ",- (a) in clause (iv), the words "or an officer not below the rank of Deputy Secretary of that Department, designated by the Secretary" shall be added at the end; (b) after clause (viii), the following clause shall be inserted, namely:- "(ix) one Director, to be nominated by the Vice-Chancellor from amongst the Director of Research and Dean of Post-graduate Studies or the Director of Extension Education."; (2) under the heading "Class II - Ordinary Members ",- (a) for the words "Five persons", the words "Seven persons" shall be substituted; (b) in clause (a), after sub-clause (iii), the following sub-clauses shall be inserted, namely :- "(iv) one eminent woman social worker having experience in rural development; (v) one distinguished agro-industrialist,". 6. Amendment of section 20 of Guj. 5 of 2004. :- I n the principal Act, in section 20, in sub-section (1), for clause (xxxi), the following clause shall be substituted, namely :- "(xxxi) to make provision relating to use of English as medium of instruction and examination for Diploma, Degree and Post-graduate programmes and use of Gujarati as medium of instruction and examination for certificate courses;". 7. Amendment of section 25 of Guj. 5 of 2004. :- In the principal Act, in section 25,- (1) in sub-section (1), after clause (a), the following clause shall be inserted, namely :- "(a-i) the Minister of State for Agriculture and the Deputy Minister for Agriculture, Government of Gujarat, ex-officio;"; (2) in sub-section (2), in the proviso to clause (a), for the words "Deputy Minister", the words "Minister of State or Deputy Minister" shall be substituted. 8. Amendment of section 26 of Guj. 5 of 2004. :- In the principal Act, in section 26,- (1) in sub-section (1), for the words "an Agriculture Research Organisation", the words "a Research Council" shall be substituted; (2) in sub-section (2),- (a) for the words "The Agricultural Research Organisation", the words "The Research Council" shall be substituted; (b) for clause (a), the following clause shall be substituted, namely :- "(a) The Vice-Chancellor, who shall be the Head of the Council,"; (c) in clause (d), for the word "Organisation", the word "Council" shall be substituted; (d) after clause (d), following clause shall be inserted, namely :- "(e) the Director of Research and the Dean of Post- graduate Studies, who shall be the Secretary of the Council."; (3) in sub-section (3), for the words "The Agricultural Research Organisation", the words "The Research Council" shall be substituted; ( 4 ) in the marginal note, for the words "Agricultural Research Organisation", the words "Research Council" shall be substituted. 9. Amendment of section 27 of Guj. 5 of 2004. :- In the principal Act, in section 27, - (1) in sub-section (1), for the words "Agricultural Extension Education Organisation", the words "Extension Education Council" shall be substituted; (2) in sub-section (2),- (a) for the words "The Agricultural Extension Education Organisation", the words "The Extension Education Council" shall be substituted; (b) for clause (a), the following clause shall be substituted, namely:-"(a) the Vice-Chancellor, who shall be the Head of the Council;"; ( c ) in clause (c), for the word "Organisation", the words "the Council" shall be substituted; (d) after clause (c), the following clause shall be inserted, namely:- "(d) the Director of Extension Education, who shall be the Secretary of the Council"; (3) in sub-section (3), for the words "The Agricultural Extension Education Organisation", the words "The Extension Education Council" shall be substituted. 10. Amendment of section 40 of Guj. 5 of 2004. :- In the principal Act, in section 40, sub-section (2) shall be deleted. 11. Amendment of section 41 of Guj. 5 of 2004. :- In the principal Act, in section 41, in sub-section (1), the words "including tutors and demonstrators" shall be deleted. 12. Amendment of section 50 of Guj. 5 of 2004. :- In the principal Act, in section 50,- (1) in sub-section (1),- (a) for the words "a college", the words "the University" shall be substituted; (b) for the words "the Vice-Chancellor", occurring at two places, the words "the Board of Management" shall be substituted; (2) in sub-section (2), in clause (b), for the words "the Vice- Chancellor" occurring at two places, the words "the Board of Management" shall be substituted. 13. Amendment of Schedule I to Guj. 5 of 2004. :- In the principal Act, for the existing Schedule I, the following shall be substituted, namely:- "SCHEDULE I (See clause (20) of section 2) UNIVERSITY AREA PART I THE ANAND AGRICULTURAL UNIVERSITY 1 Anand District 2 Ahmedabad District 3 Vadodara District 4 Dahod District 5 Panchmahal District 6 Kheda District 7 Mahisagar District 8 Chhotaudepur District 9 Botad District PART II THE JUNAGADH AGRICULTURAL UNIVERSITY 1 Amreli District 2 Bhavnagar District 3 Jamnagar District 4 Junagadh District 5 Porbandar District 6 Rajkot District 7 Surendranagar District 8 Morbi District 9 Gir Somnath District 10 Devbhumi Dwarka District PART III THE NAVSARI AGRICULTURAL UNIVERSITY 1 Bharuch District 2 Dang District 3 Narmada District 4 Navsari District 5 Surat District 6 Valsad District 7 Tapi District PART IV THE SARDAR KRUSHINAGAR DANTIWADA AGRICULTURAL UNIVERSITY 1 Banaskantha District 2 Gandhinagar District 3 Kutch District 4 Mehsana District 5 Patan District 6 Sabarkantha District 7 Arvalli District".