Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Universities Laws (Amendment) Act, 2015 26 OF 2015 [16 September 2015] CONTENTS 1. Short title and commencement 2. Amendment of Schedule I to Bom. L of 1949 3. Insertion of new section 5A in Bom. XL of 1955 4. Amendment of section 61 of Bom. XL of 1955 5. Insertion of new section 61A in Bom. XL of 1955 6. Amendment of Schedule I to Bom. LX of 1955 Gujarat Universities Laws (Amendment) Act, 2015 26 OF 2015 [16 September 2015] AN ACT further to amend the Gujarat University Act, 1949 and the Sardar Patel University Act, 1955. It is hereby enacted in the Sixty-sixth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Gujarat Universities Laws (Amendment) Act, 2015. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment of Schedule I to Bom. L of 1949 :- In the Gujarat University Act, 1949, in Schedule I, entry 2 shall be deleted. 3. Insertion of new section 5A in Bom. XL of 1955 :- In the Sardar Patel University Act, 1955 (hereinafter referred to as "the principal Act"), after section 5, the following section shall be inserted, namely:- "5A. Jurisdiction and admission to privileges. (1) No educational institution situate within the University area specified in the entries (2) and (3) of Schedule I shall, save with the consent of the University and the sanction of the State Government, be associated in any way with, or seek admission to any privileges of, any other University established by law. (2) Any such privileges enjoyed from the Gujarat University before the date on which the Gujarat Universities Laws (Amendment) Act, 2015, comes into force, by any educational institution situate within the University area as specified in sub-section (1), shall be deemed to be withdrawn with effect from such date. (3) With effect on and from such date, all educational institutions admitted to the privileges of the Gujarat University, and situated within University area as specified in sub-section (1), shall be deemed to be admitted to the privileges of the University, and such institutions shall, on and from such date cease to be associated with and to enjoy the privileges of the Gujarat University and the Gujarat University Act, 1949 shall thereupon cease to apply to them. The University shall, as far as may be possible and consistent with this Act, admit such institutions to all such privileges as they had from the Gujarat University immediately before such date.". 4. Amendment of section 61 of Bom. XL of 1955 :- In the principal Act, the existing section 61 shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, the following sub-section shall be added, namely :- "(2) Notwithstanding anything contained in this Act or the Statutes and Ordinances made thereunder, any student of a college situate within the University area specified in the entries (2) and (3) of Schedule I and affiliated to the Gujarat University, who immediately before the date on which section 5A comes into force, was studying or was eligible for any examination of the Gujarat University shall be permitted to complete his course in preparation therefor, and the University shall provide for such period and in such manner as may be prescribed by the Statutes for the instruction, teaching, training and examination of such students in accordance with the course of studies of the Gujarat University.". 5. Insertion of new section 61A in Bom. XL of 1955 :- In the principal Act, after section 61, the following section shall be inserted, namely:- "61A. Terms and conditions of employees of colleges who were holding the posts in affiliated colleges of Gujarat University. Notwithstanding anything contained in this Act, every employee of a college affiliated to the University who is holding office (whether teaching or non-teaching) of the Gujarat University immediately before the commencement of the Gujarat Universities Laws (Amendment) Act, 2015, shall continue to hold such office on the same terms and conditions as were applicable to him immediately before such date and exercise such powers and perform such duties as are conferred on him by or under this Act.". 6. Amendment of Schedule I to Bom. LX of 1955 :- In the principal Act, in Schedule I,- (i) the existing entry shall be numbered as entry (1) of that Schedule; (ii) after entry (1), the following entries shall be added, namely:- "(2) Anand Dsitrict (excluding the area as specified in entry (1)). (3) Kheda District.".