- The Central Universities Laws (Amendment) Bill, 2008 was introduced in the Rajya Sabha on March 11, 2008. The Bill was introduced by the Ministry of Human Resource Development. The Bill amends five Acts: The Banaras Hindu University Act, 1915; The Delhi University Act, 1922; The Jawaharlal Nehru University Act, 1966; the North Eastern Hill University Act, 1973; and The University of Hyderabad Act, 1974.
- Several central universities have been established by Acts of Parliament. These provide for laying the annual reports and audited accounts before both Houses of Parliament. These provisions were not provided in the five Acts being amended by this Bill.
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The Bill seeks to incorporate provisions in these Acts to make obligatory the laying of annual reports and audited accounts of these five universities before both Houses of Parliament.
