Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2010 18 of 2010 [23 July 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 17 Of Mah. Xli Of 1983 3. Repeal Of Mah. Ord. Vii Of 2010 And Saving Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2010 18 of 2010 [23 July 2010] In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra Agricultural Universities (Krishi Vidyapeerhm (Amendment) Act. 2010 (Mah. Act No. XVIII of 2010) is hereby published under the authority of the Governor. By order and in the name of the Governor of Maharashtra. H. B. Patel, Secretary to Government, Law and Judiciary Department. (First published, after having received the assent of the Governor, in the "Maharashtra Government Gazette" on the 23rd July 2010). An Act further to a m e n d the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act. 1983. Whereas both Houses of the State Legislature were not in session; And Whereas the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Agricultural Universities (Krishi Vidyapeetha) Act. 1983, for the purposes hereinafter appearing; and, therefore, promulgated the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Ordinance. 2010, on the 5th July 2010: And whereas it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Sixty-first Year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2010. (2) It shall be deemed to have come into force on the 5th July 2010. 2. Amendment Of Section 17 Of Mah. Xli Of 1983 :- In section 17 of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 (hereinafter referred to as the principal Act ):- (a) For sub-section (i), the following sub-section shall be substituted, namely:- (1) The Vice-Chan cell or shall be appointed by the Chancellor in the manner stated hereunder:- (a) There shall be a Committee consisting of the following members to recommend suitable names to the Chancellor for appointment of the Vice-Chancellor, namely:- (i) A member nominated by the Chancellor, who shall be a retired Judge of the Supreme Court or retired Chief Justice of a High Court or an eminent scientist of national repute or a recipient of Padma Award in the field of education:- (ii) The Director General, Indian Council of Agricultural Research. New Delhi; (ii) The Principal Secretary (Agriculture! or Secretary i Agriculture), as the case may be, in the Agriculture, Animal Husbandry, Dairy Development and Fisheries Department of the Government of Maharashtra; (b) The member nominated by the Chancellor shall be the Chairman of the Committee; (c) The member nominated shall be the person nor connected with the University or any recognised institution of the University; (d) No meeting of the Committee shall be held unless all the three members of the Committee are present. ; (b) For sub-section (2), the following sub-sections shall be substituted, namely:- (2) The process of preparing a panel shall begin at least three months before the probable date of occurrence of the vacancy of the Vice-Chancellor and shall be completed within the time limit fixed by the Chancellor. The Chancellor, however, may extend such time limit if in the exigency of the circumstances, it is necessary so to do, however that the period so extended shall not exceed three months in the aggregate. (2A) The Committee shall recommend a panel of not less than five suitable persons for the consideration of the Chancellor for being appointed as the Vice-Chancellor within the period of two months from its constitution. The names so recommended shall be in alphabetical order without any preference being indicated. The report shall be accompanied by a detailed write-up on suitability of each person included in the panel. (2B) The Chancellor may select one of the said persons from such panel for the post of the Vice-Chancellor and appoint the person to such post. If the Chancellor does not approve any of the person in the panel or if the person selected by the Chancellor for the post of Vice-Chancellor is not willing to accept the office of the Vice- Chancellor, the Chancellor may require the above-mentioned Committee to prepare a fresh panel. (2C) A person recommended by the Committee for appointment as a Vice-Chancellor shall:- (a) Be an eminent academician or an administrator of high calibre; (b) Be able to provide leadership by his own example; (c) Be able to provide vision and have ability to translate the same into reality in the interest of students and society; and (d) Possess such educational qualifications and experience as may be specified by the State Government, by an order published in the Official Gazette., in consultation with the Chancellor. (2D) The eligibility conditions and the process for recommendation of names for appointment as a Vice-Chancellor shall be given wide publicity to ensure the recommendation of most suitable candidates. ; (c) In sub-section (4), for the words "term not exceeding, six months in the aggregate the words term not exceeding, twelve months in the aggregate shall be substituted. 3. Repeal Of Mah. Ord. Vii Of 2010 And Saving :- (1) The Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Ordinance, 2010, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.