Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com University Laws (Amendment) Act, 2001 9 of 2001 CONTENTS 1. Short Title And Commencement 2. Amendment Of Act 17 Of 1974 3. Amendment Of Act 5 Of 1975 4. Amendment Of Act 12 Of 1985 5. Repeal And Saving University Laws (Amendment) Act, 2001 9 of 2001 An Act further to amend the Kerala University Act, 1974, the Calicut University Act, 1975 and the Mahatma Gandhi University Act, 1985. WHEREAS it is expedient further to amend the Kerala University Act, 1974, the Calicut University Act, 1975 and the Mahatma Gandhi University Act, 1985, for the purposes hereinafter appearing; BE it enacted in the Fifty-second Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the University Laws (Amendment) Act, 2001. (2) It shall be deemed to have come into force on the 14th day of September, 2001. 2. Amendment Of Act 17 Of 1974 :- In the Kerala University Act, 1974 (17 of 1974),-- (a) in section 17,-- (i) after item (9) under the heading Ex-officio Members, the following item shall be inserted, namely:-- (9a) The Secretary to Government, Information Technology Department or an officer of the Information Technology Department not below the rank of a Joint Secretary, nominated by him.; (ii) after item (3) under the heading Other Members, the following item shall be inserted, namely:-- (4) Not more than four experts nominated by the Government from the fields of Information Technology and Bio-Technology.; (b) in section 21,-- (i) after item (e) under the heading, Ex-officio Members, the following item shall be inserted, namely:-- (f) The Secretary to Government, Information Technology Department or an officer of the Information Technology Department not below the rank of a Joint Secretary, nominated by him.; (ii) after item (b) under the heading Other Members, the following item shall be inserted, namely:-- (c) The members referred to in item (4) under the heading Other Members in section 17, nominated by Government.; (c) in sub-section (1) of section 22, or the words from the date of their election; the words from the date of their election or nomination, as the case may be, shall be substituted. 3. Amendment Of Act 5 Of 1975 :- In the Calicut University Act, 1975 (5 of 1975), -- (a) in section 17. (i) after item (9) under the heading Ex-officio Members, the following item shall be inserted, namely:-- (9a) The Secretary to Government, Information Technology Department or an officer of the Information Technology Department below the rank of Joint Secretary, nominated by him.; (ii) after item (4) under the heading Other Members, the following item shall be inserted, namely:-- (5) Not more than four experts nominated by the Government from the fields of Information Technology and Bio-technology.; (b) in section 21,-- (i) after item (e) under the heading Ex-officio Members the following item shall be inserted, namely:-- (f) The Secretary to Government, Information Technology Department an officer of the Information Technology Department not below the rank of Joint Secretary, nominated by him.; (ii) after item (b) under the heading Other Members, the following item shall be inserted, namely:-- (c) The members referred to in item (5) under the heading Other Members in section 17, nominated by the Government.; (c) in sub-section (1) of section 22, for the words from the date of their election, the words from the date of their election or nomination, as the case may be, shall be substituted. 4. Amendment Of Act 12 Of 1985 :- In the Mahatma Gandhi University Act, 1985 (12 of 1985),-- (a) in section 17,-- (i) after item (9) under the heading Ex-officio Members, the following item shall be inserted, namely:-- (9 a). The Secretary to Government, Information Technology Department or an officer of the Information Technology Department not below the rank of a Joint Secretary, nominated by him.; (ii) after item (3) under the heading Other Members, the following item shall be inserted, namely:-- (4) Not more than four experts nominated by the Government from the fields of Information Technology and Bio-Technology.; (b) in section 21,-- (i) after item (e) under the heading Ex-Officio Members, the following item shall be inserted, namely:-- (f) The Secretary to Government, Information Technology Department or an officer of the Information Technology Department not below the rank of a Joint Secretary, nominated by him.; (ii) after item (d) under the heading Other Members, the following item shall be inserted, namely:-- (e) The members referred to in item (4) under the heading Other Members in section 17, nominated by the Government.". 5. Repeal And Saving :- ( 1 ) The University Laws (Amendment) Ordinance, 2001 (35 of 2001), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.