THE DELHI UNIVERSITY (AMENDMENT) BILL, 2002

a

BILL

further to amend the Delhi University Act, 1922.

BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:—

1.  Short title.-This Act may be called the Delhi University (Amendment)  Act, 2002.

2.  Amendment of section 5 of Act 8 of 1922.-In section 5 of the Delhi University Act, 1922, in sub-section (2), after the proviso, the following proviso shall be inserted, namely:—

"Provided further that provisions of this sub-section shall not apply in the case of any educational institution affiliated to the Indraprastha Vishwavidyalaya incorported under the Indraprastha Vishwavidyalaya Act, 1998 (Delhi Act 9 of 1998).".

 

 

 

 

 

STATEMENT  OF  OBJECTS  AND  REASONS

Sub-section (2) of section 5 of the Delhi University Act, 1922 (8 of 1922), a central legislation (enacted by the Indian Legislature) prohibits the affiliation of any educational institution or college with any University other than the Delhi University within the limits of the National Capital Territory of Delhi, unless it is specifically permitted by an order of the Central Government. The Delhi University already has a large number of institutions and colleges affiliated with it and may not be in a position to take on the continuous additional burden of new institutions and colleges as well as increasing student population.

2. In order to facilitate the affiliation of institutions and colleges located in the National Capital Territory of Delhi with the Indraprastha Vishwavidyalaya, an amendment is required in sub-section (2) of section 5 of the Delhi University Act, 1922.

3. The Bill seeks to achieve the aforesaid object.

 

MURLI  MANOHAR  JOSHI.

New Delhi;

The  26th February,  2002.

 

 

 

 

 

ANNEXURE

Extract  from   the  Delhi University Act, 1922

(8 of 1922)

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5. Territorial exercise of powers.-(1) * * * * * *

(2) Notwithstanding anything in any other law for the time being in force but subject to the provisions contained in the Jawaharlal Nehru University Act, 1966 (53 of 1966), no educational institution within the aforementioned limits shall be associated in any way with or be admitted to any privileges of any other University incorporated by law in the States, and any such privileges granted by any such other University to any educational institution within those limits prior to the commencement of this Act shall be deemed to be withdrawn on the commencement of this Act:

Provided that the Central Government may, by order in writing, direct that the provisions of this sub-section shall not apply in the case of any institution specified in the order.

 

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