Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Sri Krishna Devaraya University (Amendment) Act, 1983 4 of 1983 [07 April 1983] CONTENTS 1. Short Title 2. Amendment Of Section 2 3. Amendment Of Section 3 4. Amendment Of Section 5 5. Amendment Of Section 7 6. Substitution Of New Section For Section 11 7. Substitution Of New Section For Section 13 8. Amendment Of Section 27 9. Amendment Of Section 29 10. Amendment Of Section 33 11. Omission Of Section 37 Sri Krishna Devaraya University (Amendment) Act, 1983 4 of 1983 [07 April 1983] An Act to amend Sri Krishna Devaraya University Act, 1981. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty-fourth Year of the Republic of India as follows :- * Received the assent of the Governor on the 6th April, 1983. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Extraordinary, dated the 17th March, 1983, Part IV-A, Page 4. 1. Short Title :- This Act may be called Sri Krishna Devaraya University (Amendment) Act, 1983. 2. Amendment Of Section 2 :- In Sri Krishna Devaraya University Act, 1981(Act 36 of 1981) (hereinafter referred to as the principal Act), in Section 2,- (i) clauses (2) and (3), shall be omitted; (ii) in clause (9), for the words "maintained or recognised", the words "or maintained" shall be substituted; (iii) in clause (10), for the words "maintained or recognised" the word "maintained" shall be substituted; (iv) clauses (13) and (14) shall be omitted; (v) in clause (19), for the words "comprising the district of Anantapur", the words "comprised within a radius of thirty kilometers from the headquarters of the University" shall be substituted; (vi) in clause (21), after the words "University college", the words "or college" shall be inserted. 3. Amendment Of Section 3 :- In section 3 of the principal Act,- (i) in sub-section (1), for the words "comprising the district of Anantapur", the words "comprised within a radius of thirty kilometers from the headquarters of the University" shall be substituted; (ii) in sub-section (2), for the words "within such limits of the headquarters", the words "within the University area" shall be substituted. 4. Amendment Of Section 5 :- In section 5 of the principal Act, (a) in sub-section (1),- (i) the brackets and figure "(1)" shall be omitted; (ii) clause (vii) shall be omitted; (iii) in clause (viii), the words "in any recognised institution or" shall be omitted; (iv) for clause (xvi), the following shall be substituted, namely :- "(xvi) to declare a department as an autonomous department" (b) sub-sections (2) and (3) shall be omitted. 5. Amendment Of Section 7 :- In sub-section (1) of section 7 of the principal Act, the words "or recognised by" shall be omitted. 6. Substitution Of New Section For Section 11 :- For section 11 of the principal Act, the following section shall be substituted, namely :- "The Rector. 11.-- (1) the Rector shall be appointed by the Syndicate on the recommendation of the Vice-Chancellor. He shall exercise such powers and discharge such duties as may be prescribed by the statutes. (2) Where the Syndicate does not accept the recommendation of the Vice-Chancellor, the matter shall be inferred to the Chancellor whose decision thereon shall be final and binding on the Syndicate and the Vice-Chancellor ". 7. Substitution Of New Section For Section 13 :- For section 13 of the principal Act, the following section shall be substituted, namely:- "13. The Finance Officer shall be a whole time officer of the University appointed by the Syndicate from out of a panel of names suggested by the Government. He shall exercise such powers and discharge such duties as may be prescribed by the statutes". 8. Amendment Of Section 27 :- In section 27 of the principal Act,- (i) in clause (h), the words "including recognised" shall be omitted; (ii) in clause (v), the words "a college, institution or" shall be omitted. 9. Amendment Of Section 29 :- In section 29 of the principal Act,- (i) clause (k) shall be omitted; (ii) in clause (1), the words "in any recognised institution or" shall be omitted. 10. Amendment Of Section 33 :- In section 33 of the principal Act, in sub-section (2), for the words "such members of the Syndicate", the words "such persons, not being members of the Syndicate", shall be substituted. 11. Omission Of Section 37 :- Section 37 of the principal Act shall be omitted.