Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra University Of Health Sciences (Amendment) Act, 2009 26 of 2009 [24 December 2009] CONTENTS 1. Short title and commencement 2. Amendment of section 14 of Mah. X of 1999 3. Repeal of Mah. Ord. XXV of 2009 and saving Maharashtra University Of Health Sciences (Amendment) Act, 2009 26 of 2009 [24 December 2009] PREAMBLE An Act further to amend the Maharashtra University of Health Sciences Act, 1998. 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 University of Health Sciences Act, 1998 (Mah. X of 1999), for the purposes hereinafter appearing; and, therefore, promulgated the Maharashtra University of Health Sciences (Amendment) Ordinance, 2009 (Mah. Ord. XXV of 2009) on the 30th November 2009; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Sixtieth Year of the Republic of India as follows:--- 1. Short title and commencement :- (1) This Act may be called the Maharashtra University of Health Sciences (Amendment) Act, 2009. (2) It shall be deemed to have come into force on the 30th November 2009. 2. Amendment of section 14 of Mah. X of 1999 :- In section 14 of the Maharashtra University of Health Sciences Act, 1998 (Mah. X of 1999) (hereinafter referred to as "the principal Act"), (a) for Sub-section (1), the following sub-section shall be substituted, namely:--- "(1) The Vice-Chancellor 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 Vice-Chancellor, namely:--- (i) a member nominated by the Chancellor, who shall be the 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 Health Science Education; (ii) the Secretary or Principal Secretary of Medical Education and Drugs Department or any officer not below the rank of Secretary to Government, nominated by the State Government; (iii) the Director or Head of an institute or organization of national repute and dealing with Health Science and related research, such as, the All India Institute of Medical Sciences, New Delhi, National Institutes under Indian-Council of Medical Research or any other National Health Science Institute or Research Laboratory, nominated by the Management Council and the Academic Council, jointly, in the manner specified by the State Government by an order published in the Official Gazette; (b) The member, nominated by the Chancellor shall be the Chairman of the Committee; (c) The members nominated shall be the persons who are not connected with the University or any college 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 (3), the following sub-sections shall be substituted, namely:--- "(3) 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. The names so recommended shall be in alphabetical order without any preference being indicated. T h e report shall be accompanied by a detailed write up on suitability of each person included in the panel. (3A) 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) he 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. (3B) The eligibility conditions and the process for recommendation of names for appointment as Vice-Chancellor shall be given wide publicity to ensure the recommendation of most suitable candidates.". 3. Repeal of Mah. Ord. XXV of 2009 and saving :- (1) The Maharashtra University of Health Sciences (Amendment) Ordinance, 2009 (Mah. Ord. XXV of 2009), 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.