Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA UNIVERSITIES (TEMPORARY POSTPONEMENT OF ELECTIONS OF MEMBERS OF UNIVERSITY AUTHORITIES AND OTHER BODIES) ACT, 1993 27 of 1993 [] CONTENTS 1. Short title and commencement 2 . Temporary postponement of election of members of university authorities and other bodies 3 . Consequences of temporary postponement of elections of members of authorities and other bodies of university 4. Repeal of Mah. Ord. X of 1993 MAHARASHTRA UNIVERSITIES (TEMPORARY POSTPONEMENT OF ELECTIONS OF MEMBERS OF UNIVERSITY AUTHORITIES AND OTHER BODIES) ACT, 1993 27 of 1993 [] An Act to provide for temporary postponement of elections to the authorities and bodies of the non-agricultural and non-technological universities in the State of Maharashtra. WHEREAS each of the non-agricultural University Acts provides for the constitution of various authorities or bodies in the University consisting of elected members among others; AND WHEREAS in pursuance of the decision of the Government to unify, consolidate and amend the law relating to such universities, the Maharashtra Universities Bill being L. A. Bill No. XL VIII of 1992, was introduced in the State Legislature and has been referred to the Joint Select Committee of both Houses of the State Legislature; AND WHEREAS it is expected that the said Bill is likely to be passed by the State Legislature in the near future; AND WHEREAS, the Government of Maharashtra, therefore, considered it expedient to temporarily postpone elections to fill the vacancies of the elected members of the authorities or other bodies of each such university; AND 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 to provide for temporary postponement of elections of the members of t h e authorities or other bodies of the university and therefore p ro m u l g a t e d the Maharashtra Universities (Temporary Postponement of Elections of Members of University Authorities and Other Bodies) Ordinance, 1992 (Mah. Ord. X of 1993), on the 3rd July, 1993; AND WHEREAS it is expedient to replace the said Ordinance, by an Act of the State Legislature; It is hereby enacted in the Forty-fourth Year of the Republic of India as follows 1. Short title and commencement :- (1) This Act may be called as the MAHARASHTRA UNIVERSITIES (TEMPORARY POSTPONEMENT OF ELECTIONS OF MEMBERS OF UNIVERSITY AUTHORITIES AND OTHER BODIES) ACT, 1993 (2) It shall be deemed to have come into force on the 3rd July, 1993. 2. Temporary postponement of election of members of university authorities and other bodies :- Notwithstanding anything contained in the Bombay Universities Act, 1974 (Mah. XXII of 1974), the Poona Universities Act, 1974 (Mah. XXIII of 1974), the Shivaji University Act, 1974 (Mah. XXIV of 1974), Maharashtra University Act, 1974 (Mah. XXV of 1974), the Nagpur University Act, 1974 (Mah. XXVI of 1974), the Shrimati Nathibai Damodar Thackersey Women's University Act, 1974 (Mah. XXVII of 1974), the Amravati University Act, 1983 (Mah. XXVII of 1983) and the North Maharashtra University Act, 1989 (Mah. XXVII of 1989) (hereinafter referred to as "the University Acts"), or any statutes made thereunder, during the period of one year from the date of the commencement of this Act (hereinafter in this Act referred to as "the said period"), in any university constituted under any of the University Acts, no election of filling in vacancy, caused in any manner whatsoever, of any of the elected members of any of the authorities or of other bodies of the university shall be held. 3. Consequences of temporary postponement of elections of members of authorities and other bodies of university :- Notwithstanding anything contained in the University Acts or in the statutes made thereunder, no act or proceedings of any authority or any other body of any of the universities constituted under any of the University Acts, during the said period shall be invalid merely on the ground that the vacancies occurring on any such authority or body required to be filled in by election are not so filled in. 4. Repeal of Mah. Ord. X of 1993 :- The Maharashtra Universities (Temporary Postponement of Elections of Members of University Authorities and Other Bodies) Ordinance, 1993 (Mah. Ord. X of 1993) is hereby repealed.