JHARKHAND STATE HIGHER EDUCATION COUNCIL ACT, 2016

Preamble An Act to make suitable provisions for enforcing & planning, monitoring and evaluation, quality assurance, advisory and funding functions in Universities and other Technical Higher Educational institutions of the state. Whereas it is expedient to establish a State Higher Education Council as a collective of Government, Universities, Academics and Experts in order to forge a synergetic relationship among them by occupying an operational space in between the Government and Universities and between Universities and apex level regulatory bodies with the object of (i) promoting academic excellence and social justice by the Government in policy formulation and perspective planning, (ii) ensuring the autonomy, accountability and coordination among all institutions of higher education in the state, and (iii) guiding the harmonious growth of higher education in accordance with the socio-economic requirement of the state. Be it enacted by the legislature of the State of Jharkhand in the Sixty Seventh Year of Republic of India as follows.

Act number

Act 17 of 2016

Year

2016

Enacted on

25-05-2016

In force from

25 May 2016

Jurisdiction

Jharkhand State Act

Subjects

Education

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Official source: India Code