Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Sardar Patel University (Amendment) Act, 1970 15 of 1970 [31 December 1970] CONTENTS 1. Short Title 2. Amendment Of Preamble Of Bom. Xl Of 1955 3. Amendment Of Section 4 Of Bom. Xl Of 1955 4. Amendment Of Section 5 Of Bom. Xl Of 1955 5. Amendment Of Section 16 Of Bom. Xl Of 1955 6. Amendment Of Section 22 Of Bom. Xl Of 1955 7. Amendment Of Section 41 Of Bom. Xl Of 1955 8. Deletion Of Section 52 Of Bom. Xl Of 1955 9. Transitional Provision Sardar Patel University (Amendment) Act, 1970 15 of 1970 [31 December 1970] An Act further to amend the Sardar Patel University Act, 1955. It is hereby enacted in the Twenty-first Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Sardar Patel University (Amendment) Act, 1970. 2. Amendment Of Preamble Of Bom. Xl Of 1955 :- In the Sardar Patel University Act, 1955 (Bom. XL of 1955) (hereinafter referred to as "the Principal Act"), in the preamble, the words "with Hindi in Devnagari script as the medium of instruction and examination" shall be deleted. 3. Amendment Of Section 4 Of Bom. Xl Of 1955 :- In section 4 of the principal Act,- (i) in clause (16), after the words "recognised institutions" the words "and to regulate the fees to be paid by the students in such colleges" shall be added. (ii) in clause (29), for the words "of Hindi in Devnagari script and of Gujarati and the use of such Hindi" the words "of Gujarati sad Hindi in Devnagari script and the use of Gujarati ox Hindi in Devnagari script or both" shall be substituted. 4. Amendment Of Section 5 Of Bom. Xl Of 1955 :- In section 5 of the principal Act, sub-section (4), shall be deleted. 5. Amendment Of Section 16 Of Bom. Xl Of 1955 :- I n section 16 of the principal Act, after sub-section (4), the following sub-section shall be inserted, namely:- "(6) The registration of a person as a registered graduate shall remain in force for such period as may be prescribed by Statutes and every person whose name is entered in the register of graduates or who is a registered graduate shall, if he is desirous of having his name continued or retained on such register or of continuing himself as a registered graduate, make an application to the Registrar for such purpose on the expiry of every such period as may be prescribed by Statutes. If no such, application is made on the expiry of any period as so prescribed, the Registrar shall remove the name of the graduate concerned from the register and on such removal he shall cease to be a registered graduate.". 6. Amendment Of Section 22 Of Bom. Xl Of 1955 :- In section 22 of the principal Act, in clause (e) of sub-section (1), for the words "from amongst Fellows" the following shall be substituted, namely:- "from amongst Fellows other than those who are Heads of University Departments or Principals of Colleges or are Fellows under paragraph (D) under the beading "I-Ex-Officio Fellows," or under clauses (i) and (ii) of paragraph (B) under the heading "II- Ordinary Fellows", in section 15" 7. Amendment Of Section 41 Of Bom. Xl Of 1955 :- In section 41 of the principal Act, in clause (g), after the words "the Syndicate," the words "the Academic Council," shall be inserted. 8. Deletion Of Section 52 Of Bom. Xl Of 1955 :- Section 52 of the principal Act shall be deleted. 9. Transitional Provision :- Any person elected to the Syndicate of the Sardar Patel University by the Senate from amongst the Fellows as a member under clause (e) of sub-section (2) of section 22 of the principal Act as it stood before the commencement of this Act and holding office immediately before the commencement of this Act shall, notwithstanding that the holding of office as such member by such person is rendered inconsistent with the provisions of the said clause (e) as amended by this Act, continue to hold office as a member of the Syndicate for such term as he would have held office if the said clause (e) had not been amended by this Act.