Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Gautam Buddha University (Amendment) Act, 2008 21 of 2008 CONTENTS 1. Short Title 2. Amendment Of Section 10 Of U.P. Act No. 9 Of 2002 3. Amendment Of Section 13 4. Amendment Of Section 14 5. Amendment Of Section 17 6. Amendment Of Section 29 7. Amendment Of Section 38 8. Amendment Of Section 40 Uttar Pradesh Gautam Buddha University (Amendment) Act, 2008 21 of 2008 An Act to amend the Uttar Pradesh Gautam Buddha University Act, 2002 It is hereby enacted in the Fifty-ninth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on August 27, 2008 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 29th August, 2008, pp. 3-5. 1. Short Title :- This Act may be called the Uttar Pradesh Gautam Buddha University (Amendment) Act, 2008. 2. Amendment Of Section 10 Of U.P. Act No. 9 Of 2002 :- In Section 10 of the Uttar Pradesh Gautam Buddha University Act, 2002 hereinafter referred to as the principal Act, for sub-section (2) the following sub-section shall be substituted, namely:-- "(2) The Committee referred to in sub-section (I) shall consist of the following persons, namely:-- (a) one person nominated by the Chancellor, (b) the Director (sitting or retired) of an Indian Institute of Technology or an Indian Institute of Management, (c) the Industrial Development Commissioner or, as the case may be, the Principal Secretary to the Government of Uttar Pradesh in the Industrial Development Department, (d) Two persons nominated by the Board of Governors one of whom shall also be appointed as the convener of the Committee by the Board of Governors. And if none of the persons referred to in clauses (a), (b) and (c) belong to the Scheduled Castes, at least one of the persons nominated under this clause shall be from the Scheduled Castes.". 3. Amendment Of Section 13 :- In Section 13 of the principal Act, for sub-section (1) the following sub-section shall be substituted, namely:-- "(1) The Registrar shall be appointed by the Board of Management in such manner and on such terms and conditions as may be prescribed." 4. Amendment Of Section 14 :- For Section 14 of the principal Act, the following section shall be substituted, namely:-- "14. The Finance Officer shall be appointed by the Board of Management in such manner and shall exercise such powers and perform such duties as may be prescribed or may be required by the Chancellor, the Vice-Chancellor or the Registrar.". 5. Amendment Of Section 17 :- In Section 17 of the principal Act, in sub-section (1) for clause (a) the following clause shall be substituted, namely:-- "(a) the President of Gautam Buddha Education Society who shall be the Chairperson thereof;". 6. Amendment Of Section 29 :- In Section 29 of the principal Act, for sub-section (1) the following sub-section shall be substituted, namely:-- "(1) Every employee in the first instance shall be appointed under a written contract, which shall be lodged with the University and a copy of which shall be furnished to the employee concerned.". 7. Amendment Of Section 38 :- In Section 38 of the principal Act, for sub-section (4) the following sub-section shall be substituted, namely:-- "(4) Any amount exceeding the minimum amount specified in sub- section (1) may be withdrawn from the permanent endowment fund by the University to be credited to the general fund to meet the recurring/ non-recurring expenses of University.". 8. Amendment Of Section 40 :- In Section 40 of the principal Act, in sub-section (1) clause (e) shall be omitted.