Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Second Amendment) Act, 2013 32 OF 2013 [24 December 2013] CONTENTS 1. Short title and commencement 2. Amendment of section 2 of Mah. XLI of 1983 3. Amendment of section 12 of Mah. XLI of 1983 4. Amendment of section 21 of Mah. XLI of 1983 5. Amendment of section 23 of Mah. XLI of 1983 6. Amendment of section 24 of Mah. XLI of 1983 7. Amendment of section 25 of Mah. XLI of 1983 8. Amendment of section 26 of Mah. XLI of 1983 9. Amendment of section 27 of Mah. XLI of 1983 10. Substitution of section 58 of Mah. XLI of 1983 11. Repeal of Mah. Ord. XVII of 2013 and saving Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Second Amendment) Act, 2013 32 OF 2013 [24 December 2013] An Act further to amend the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983. WHEREAS both Houses of the State Legislature were not in session ; A N D WHEREAS the Governor of Maharashtra is satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983, for the purposes hereinafter appearing ; and, therefore, promulgated the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Second Amemdment) Ordinance, 2013, on the 25th October 2013; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature ; it is hereby enacted in the Sixty- fourth 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) (Second Amendment) Act, 2013. (2) It shall be deemed to have come into force on the 25th October 2013. 2. Amendment of section 2 of Mah. XLI of 1983 :- I n section 2 of the Maharashtra Agricultural Universities (Krishi Vidyapeeths ) Act, 1983 (hereinafter referred to as "the principal Act"), after clause (l), the following clause shall be inserted, namely :- "(l-1) "Recruitment Board" means the Maharashtra Agricultural Universities Recruitment Board constituted under section 58;". 3. Amendment of section 12 of Mah. XLI of 1983 :- In section 12 of the principal Act, in sub-section (2), in clause (b), after the words " Vice-Chairman of the Council ", the following shall be added, namely "and the Vice-Chairman shall, subject to the provisions of this Act, hold office for a period of three years from the date of his appointment. The Vice-Chairman shall hold office during the pleasure of the State Government; and the State Government may, if it appears to it to be necessary and expedient so to do in the public interest, by order remove him from office at any time : Provided that, the Vice-Chairman of the Council holding the office on the date of commencement of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Second Amendment) Act, 2013, shall vacate such office with immediate effect." 4. Amendment of section 21 of Mah. XLI of 1983 :- In section 21 of the principal Act, in sub-section (2), for the words "the Selection Committee" the words "the Recruitment Board" shall be substituted. 5. Amendment of section 23 of Mah. XLI of 1983 :- In section 23 of the principal Act, in sub-section (2), for the words "the Selection Committee" the words "the Recruitment Board" shall be substituted. 6. Amendment of section 24 of Mah. XLI of 1983 :- In section 24 of the principal Act, in sub-section (2), for the words "the Selection Committee" the words "the Recruitment Board" shall be substituted. 7. Amendment of section 25 of Mah. XLI of 1983 :- In section 25 of the principal Act, in sub-section (2), for the words "the Selection Committee" the words "the Recruitment Board" shall be substituted. 8. Amendment of section 26 of Mah. XLI of 1983 :- In section 26 of the principal Act, in sub-section (2), for the words "the Selection Committee" the words "the Recruitment Board" shall be substituted. 9. Amendment of section 27 of Mah. XLI of 1983 :- In section 27 of the principal Act, in sub-section (2), for the words "the Selection Committee" the words "the Recruitment Board" shall be substituted. 10. Substitution of section 58 of Mah. XLI of 1983 :- For section 58 of the principal Act, the following section shall be substituted, namely :- "58. Appointment of academic staff members to be made on recommendation of Selection Board or Recruitment Board. (1) No person shall be appointed by the University as a member of the academic staff, except on the recommendation of a Selection Board constituted for the purpose in accordance with the provisions of the Statutes made in that behalf: Provided that, appointments to the posts of Director (other than Director of Students Welfare), Dean, Associate Dean, Head of Department and Professor shall be made on the recommendation of the Maharashtra Agricultural University Recruitment Board to be constituted by the State Government, common to all the Universities. The Recruitment Board shall be under the control of the State Council. (2) The Recruitment Board referred to in the proviso to sub-section (1) shall consist of,- (i) the Chairman to be appointed by the Chairman of the State Council ; (ii) the Vice-Chancellor of the University concerned ; (iii) one non-official member to be nominated by the Pro- Chancellor, from amongst the non-official members of the Executive Council of the Universities in the State ; (iv) two experts to be nominated by the Chancellor ; (v) two representatives of the Indian Council of Agricultural Research to be appointed by the State Government, one of whom shall be a specialist in the particular field for which the recruitment is to be made. (3) In the absence of the Chairman of the Recruitment Board, the Chairman of the State Council shall appoint a member of the Recruitment Board to act as the Chairman of the Board.". 11. Repeal of Mah. Ord. XVII of 2013 and saving :- (1) The Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Second Amendment) Ordinance, 2013, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provisions of the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or, the case may be, issued under the corresponding provisions of the principal Act, as amended by this Act.