SWAMI
VIVEKANAND SUBHARTI UNIVERSITY UTTAR PRADESH ACT, 2008 THE SWAMI VIVEKANAND
SUBHARTI UNIVERSITY UTTAR PRADESH ACT, 2008[1] [Act No. 29 of 2008] An Act to establish
and incorporate a Teaching University sponsored by Subharti K.K.B. Charitable
Trust, Meerut in Uttar Pradesh and to provide for matters connected therewith
or incidental thereto It
is hereby enacted in the Fifty-ninth Year of the Republic of India as
follows:-- This
Act may be called the Swami VivekanandSubharti University Uttar Pradesh Act,
2008. In
this Act, unless the context otherwise requires,-- (a) "Academic Council" means the Academic Council
of the University; (b) "Board" means the Board of Studies and
the Planning Board, or any other Board of the University; (c) "Chancellor", "Vice-Chancellor"
and "Pro-Vice-Chancellor" means respectively the Chancellor, the
Vice-Chancellor and the Pro-Vice-Chancellor of the University; (d) "Court" means the Court of the
University; (e) "Director/Principal" means the Head of an
Institution, College, School, Polytechnic and Industrial Training Institute or
the person appointed for the purpose to act as such in his absence; (f) "Department" means a Department of
Studies, and includes a Centre of Studies and Research; (g) "Employee" means any person appointed by
the University, and includes a teacher or any other member of the staff of the
University; (h) "Executive Council" means the Executive
Council of the University; (i) "Faculty" means a Faculty of the
University; (j) "Hostel" means Scholars/Students Hostel
of the University; (k) "Institution" means an Academic
Institution established or maintained by the University; (l) "Prescribed" means prescribed by
Statutes; (m) "Records and Publications" means the
Records and Publications of the University; (n) "Statutes" and "Ordinances"
means respectively, the Statutes and Ordinances of the University for the time
being in force; (o) "Student" means a student enrolled in the
Register of the University; (p) "Teacher of the University" means a
Professor, Associate Professor/Reader, Assistant Professor/Lecturer and such
other person as may be appointed for imparting education/instructions or
conducting research in the University and is designated as Teacher by the
Ordinances; (q) "Treasurer", "Registrar",
"Deputy Registrar", "Finance Officer", "Controller of
Examinations", "Librarian" or "Proctor" means
respectively the Treasurer, the Registrar, the Deputy Registrar, the Finance
Officer, the Controller of Examinations, the Librarian or the Proctor of the
University; (r) "Trust" means Subharti K.K.B. Charitable
Trust established on 15-2-1991, amended on 29-1-2005 and registered under the Indian
Trusts Act, 1882 on 21-5-2305 with Sub-Registrar Office, Meerut; (s) "University" means the Swami
VivekanandSubharti University, Uttar Pradesh established under this Act by the
Trust. (1) There shall be established at Meerut in Uttar
Pradesh, a University by the Trust, in the name of Swami VivekanandSubharti
University, Uttar Pradesh. (2) The University shall be a body corporate. The
sponsoring body, the Trust shall, for the purpose of establishing the
University under this Act, fulfil the following conditions, namely:-- (a) duly possesses minimum 50 acres contiguous land; (b) construct on land referred to in clause (a)
buildings of at least 24,000 sq meter carpet area, out of which at least 50 per
cent, shall be for academic and administrative purposes; (c) instalequipments in offices and laboratories worth
minimum Rs Five crore in the building referred to in clause (b); (d) appoint teachers and establish infrastructure of
the department/school for the purposes of teaching and/or research in at least
seven subjects as per standards laid down by the University Grants Commission; (e) make the Statutes and the Ordinances for the
administration and functioning of the University; (f) such other conditions as may be required by the
State Government to be fulfilled for the establishment of the University. (1) The University shall start operation only after the
State Government issues to the Trust a letter of authorization for the
commencement of the functioning of the University. (2) The State Government shall issue the letter of
authorization after verifying the proposal along with documents received from
the Trust to the effect that all conditions referred to in Section (4) have
been fulfilled. The
objects of the University shall be to disseminate and advance knowledge by
providing instrunctional, research and extension of facilities in such branches
of learning as it may deem fit and the University shall endeavour to provide to
students and teachers the necessary atmosphere and facilities for the promotion
of:-- (a) innovations in education leading to restructuring
of courses, new methods of teaching and learning and integral development of
personality; (b) studies in various disciplines; (c) inter-disciplinary studies; (d) national integration, secularism, social equity and
engineering of international understanding and ethics. The
University shall have the following powers, namely:-- (a) to provide for instruction in such branches of
learning as the University may, from time to time, determine and to make
provisions for research and for the advancement and dissemination of knowledge; (b) to impart and promote the study of Science,
Technology, Medicine, Dentistry, Management, Law and other professional courses
and also history, culture, philoshphy, art etc. through in-campus centres or by
conducting distant educational programmes, etc. (c) to honour educational stalwarts and persons of
academic eminence with the decoration of Professor Emeritus. (d) to grant, subject to such conditions as the
University may determine, diplomas or certificates to, and confer degrees or
other academic distinctions on the basis of examinations, evaluation or any
other method of testing on persons, and to withdraw any such diplomas,
certificates, degrees or other academic distinctions for good and sufficient
cause; (e) to confer honorary degrees or other distinctions in
the manner prescribed; (f) to provide education including correspondence and
such other courses to such persons, who are not members of the University; (g) to institute Directorships, Principalships,
Professorships, Associate Professorships/ Readerships, Assistant
Professorships/Lectureships and other teaching or academic posts required by
the University and to make appointments for the same; (h) to create administrative, ministerial and other
posts and to make appointments thereto; (i) to appoint/engage persons working in any other
University or Organisation having specific knowledge permanently or for a
specified period; (j) to co-operate, collaborate or associate with any
other University or Authority or Institution in such manner and for such
purpose as the University may determine; (k) to establish and maintain schools, centres,
specialized laboratories or other units for research and instructions as are in
the opinion of the University, necessary for the furtherance of its objects; (l) to institute and award fellowships, scholarships,
studentships, medals and prizes; (m) to establish, maintain and supervise
residence/hostels for students of University and promote their health and
general welfare activities. (n) to make provisions for research and consultancy,
and for that purpose to enter into such arrangements with other institutions or
bodies as the University may deem necessary; (o) to declare centre, an institution, a department, or
school, as the case may be, in accordance with the Statutes; (p) to determine standards for admission into the
University, which may include examination, evaluation or any other method of
testing; (q) to demand and receive payment of fees and other
charges; (r) to make special arrangements in respect of women
students as the University may consider desirable; (s) to regulate and enforce discipline amongst the
employees and students of the University and take such disciplinary measures in
this regard as may be deemed necessary by the University; (t) to make arrangements for promoting the health and
general welfare of the employees of the University; (u) to receive donations and to acquire, hold, manage
and dispose of any property, movable or immovable for the welfare of the
University; (v) to borrow by way of hypothecation or mortgage
against the property of University with prior approval of the Trust; (w) to appoint, either on contract or otherwise,
visiting professors, emeritus professors, consultants, fellows, scholars,
artists, course writers, and such other persons who may contribute to the
advancement of the objects of the University; (x) to do all such other acts and things as may be
necessary, incidental or conducive to the attainment of all or any of the
objects of the University and which may be permitted by the Executive Council
of the University. (1) Admission to the different academic programmes
shall be made in accordance with the laws for the time being in force. (2) The University shall ensure that the academic
standards of the courses offered by the University are in accordance with the
guidelines of the University Grants Commission/MCI/ DCI/AICTE/NCI etc. as the
case may be. (3) The teacher-student ratio shall be in accordance
with the guidelines of the University Grants Commission or Specific Council. The
University shall be open to persons of either sex and of whatever race, creed,
caste or class, and it shall not be lawful for the University to adopt or
impose on any person any test whatsoever of religious belief or profession in
order to entitle him to be admitted therein as an officer, a teacher, staff
member, student, or to hold any office therein or to graduate thereat: Reservation.-- Provided
that reservation in the posts and recruitment of the employees and reservation
of seats for admission in any course of study in the University for the
students and persons belonging to Scheduled Caste/Schedule Tribes, Other
Backward Classes of citizens shall be regulated by the order of the State
Government from time to time. The
following shall be the officers of the University:-- (a) Chancellor (b) Vice-Chancellor (c) Pro Vice-Chancellor (d) Principal or Head of the Institution (e) Registrar (f) Dean of Faculty (g) Dean of Students' Welfare (h) Controller of Examination (i) Chief Proctor (j) Finance Officer, and (k) such other officers as may be declared by the
Statutes to be officers of the University. (1) A person of eminence shall be appointed by Board of
Trustees of the Trust as Chancellor for a period of three years. (2) The Chancellor may in writing under his hand
addressed to the Trust, resign his office. (3) The Chancellor shall, by virtue of his office, be
the Head of the University and shall constitute interim Executive Council. (4) The Chancellor shall, if present, preside at the
Convocation of the University held for conferring degrees. (1) The Vice-Chancellor shall be appointed by the Chancellor
in such manner as may be prescribed, for a period of three years. (2) The Vice-Chancellor shall be the principal
executive and academic officer of the University and shall be the Chairman of
the Executive Council and the Academic Council of the University, and shall
exercise general supervision and control over the affairs of the University and
give effect to the decisions of the authorities of the University. (3) The Vice-Chancellor may, if he is of the opinion
that immediate action is necessary on any matter, exercise any power conferred
on any authority of the University by or under this Act and shall convey to
such authority the action taken by him on such matters: Provided
that any authority or any person in the service of the University who is
aggrieved by the action taken by the Vice-Chancellor under this sub-section,
may prefer an appeal to the Chancellor within one month from the date of
communication of the order. The Chancellor may confirm, modify or reverse
action taken by the Vice-Chancellor. (4) The Vice-Chancellor shall exercise such powers and
perform such other functions as may be prescribed. (1) The Pro-Vice-Chancellor shall be appointed by the
Vice-Chancellor and shall exercise such powers and performs such functions as
may be prescribed. (2) The Pro Vice-Chancellor appointed under sub-section
(1) shall discharge his duties in addition to his duties as a professor. (3) The Pro Vice-Chancellor shall assist the
Vice-Chancellor in discharging day to day duties as and when required by the
Vice-Chancellor. Principal
or Head of Institution shall be appointed in such manner and shall exercise
such powers and perform such functions as may be prescribed. (1) The Registrar shall be appointed in such manner as
may be prescribed. (2) The Registrar shall have the power to enter into
agreements, sign documents and authenticate records on behalf of the University
and shall exercise such other powers and perform such other function as may be
prescribed. (3) The Registrar shall be the ex officio Secretary to
the Executive Council and the Academic Council. Every
Dean shall be appointed in such manner and shall exercise such powers and
perform such functions as may be prescribed. (1) The Finance Officer shall be appointed in such
manner and shall exercise such powers and perform such functions as may be
prescribed. (2) The Finance Officer shall be the ex officio
Secretary of Finance Committee. The
manner of appointment and powers and duties of the other officers of the
University shall be such as may be prescribed. The
following shall be the authorities of the University:-- (a)
Court (b)
Executive
Council (c)
Academic
Council (d)
Finance
Committee (e)
Planning
Board (f)
Boards
of Faculties (g)
Admissions
Committee (h) Examinations Committee, and (i)
such
other authorities as may be declared by the Statutes to be authorities of the
University. (1) The constitution of the Court and the term of
office of its members shall be such as may be prescribed. (2) Subject to the provisions of this Act the Court
shall have the following powers and functions, namely:-- (a) to review from time to time, the broad policies and
programmes of the University and suggest measures for the working, improvement
and development of the University; (b) to consider and pass resolutions on the Annual
Report and the Annual Accounts of the University and Audit Report of such
accounts; (c) to nominate members for various councils or
Government, semi-government or private bodies, where such a member is required
to be sent and represent the University for the specific period as may be
prescribed; (d) to perform such other functions as may be
prescribed. (1) The Executive Council shall be the principal
executive body of the University. (2) The Constitution of the Executive Council, the term
of office of its members and its powers and duties shall be such as may be
prescribed. (1) The Academic Council shall be the principal
academic body of the University and shall subject to the provisions of the
Statutes and the Ordinances, co-ordinate and exercise general supervision over
the academic policies of the University. (2) The constitution of the Academic Council, the term
of office of its members and its powers and duties shall be such as may be
prescribed. (1) The Finance Committee shall be the principal
financial body of the University to take care of the financial matters. (2) The constitution, powers and functions of the
Finance Committee shall be such as may be prescribed. (1) The Planning Board shall be the principal planning
body of the University. The Board shall ensure that the infrastructure and
academic support system meets the norms of the University Grants Commission or
the respective councils. (2) The constitution of the Planning Board, term of
office of its members and its other powers and duties shall be such as may be
prescribed. The
constitution, powers and functions of the Boards of faculties the Admission
Committee, the Examination Committee and of such other authorities of the
University which may be declared by the Statutes to be the authorities of the
University, shall be such as may be prescribed. (1) The Executive Council with the approval of the
Chancellor shall make the Statutes for carrying out the purposes of this Act. (2) Subject to the provisions of this Act the Statutes
may provide for all or any of the following matters, namely:-- (a) the constitution, powers and functions of the
authorities and other bodies of the University, as may be constituted from time
to time; (b) the appointment and continuance in office of the
members of the said authorities, filling of vacancies of members and all other
matters relating to those authorities for which it may be necessary to provide; (c) the appointment, powers and duties of the officers
of the University and their emoluments; (d) the appointment of teachers of the University and
other academic and administrative staff and their emoluments; (e) the appointment of teachers and other academic and
administrative staff working in any other University or Institution for a
specific period for undertaking a joint project; (f) the conditions of service of employees including
provisions for retirement benefits, insurance and provident fund, the manner of
termination of service and disciplinary actions; (g) the principles governing seniority of service of
employees; (h) the procedure for settlement of disputes between
employees or students and the University; (i) the procedure for appeal to the Executive Council
by any employee or student against the action of any officer or authority of
the University; (j) the conferment of honorary degrees; (k) the withdrawal of degree, diploma, certificate and
other academic distinctions; (l) the institution of fellowships, scholarships,
studentships, medals and prizes; (m) the maintenance of discipline among the students; (n) the establishment and abolition of Departments,
Centres and other constituted institutions/Colleges etc.; (o) the delegation of powers vested in the authorities
or officers of the University, and (p) all other matters which may by this Act are to be,
or may be prescribed. (3) The Executive Council shall not make, amend or
repeal any Statute affecting the powers or constitution of any authority of the
University until such authority has been given an opportunity of expressing an
opinion in writing on the proposed changes, and any opinion so expressed shall
be considered by the Executive Council. (4) Notwithstanding anything contained in the foregoing
sub-sections the Chancellor may direct the University to make provisions in the
Statutes, in respect of any matter specified by him and if the Executive
Council is unable to implement such a direction within ninety days of its
receipt, the Chancellor may, after considering the reasons, if any,
communicated by the Executive Council for its inability to comply with such
direction, make or amend the Statutes accordingly as he may deem fit. Subject
to the provision of this Act and the Statutes, the Ordinances shall be made by
the Executive Council with the prior approval of the Chancellor which may
provide for all or any of the following matters, namely:-- (a) the admission of students to the University and
their enrolment as such; (b) the courses of study to be laid down for all
degrees, diplomas and certificates of the University; (c) the medium of instruction and examination; (d) the award of degree, diploma, certificate and other
academic distinctions, the qualifications for the same and the means to be
taken relating to the granting and obtaining of the same; (e) the fees to be charged for courses of study in the
University and for admission to the examinations, degrees, diplomas and
certificates of the University; (f) the conditions for the award of fellowships,
scholarships, studentships, medals and prizes; (g) the conduct of examinations, including the term of
office and manner of appointment and the duties of examining bodies, examiners
and moderators; (h) the conditions of residence of the students of the
University; (i) the special arrangements, if any, which may be made
for the residence, discipline and teaching of women students and prescribing of
special courses of studies for them within the University; (j) the appointment and emoluments of employees other
than those for whom provision has been made in the Statutes; (k) the establishment of Centre of Studies, Boards of
Studies, Interdisciplinary Studies, Special Centres, Specialized Laboratories
and other Committees; (l) the manner of co-operation and collaboration with
other Universities and authorities including learned bodies or associations; (m) the creation, composition and functions of any
other body which is considered necessary, for improving the academic mileage of
the University; (n) the remuneration to be paid to the examiners,
moderators, invigilators and tabulators; (o) such other terms and conditions of service of
teachers and other academic staff as are not prescribed by the Statutes. (1) The annual report of the University shall be
prepared under the direction of the Executive Council and shall be submitted to
the Court on or after such date as may be prescribed and the Court shall
consider the report in its annual meeting. (2) The court shall submit the annual report to the
Chancellor along with its comments, if any. (1) The annual accounts and balance sheet of the
University shall be prepared under the directions of the Executive Council and
shall, once at least every year and at intervals of not more than fifteen
months, be audited by an experienced and qualified firm of Chartered Accountant
of repute. (2) A copy of the annual accounts, together with the
audit report thereon, shall be submitted to the Court and the Chancellor along
with the observations of the Executive Council. (3) Any observations made by the Chancellor on the
annual accounts shall be brought to the notice of the Executive Council and the
observations, if any, shall after being reviewed by the Executive Council, be
submitted to the Chancellor. (1) Every employee of the University shall be appointed/engaged
as per provisions of the Statutes. (2) Any dispute arising between the University and any
of the employees appointed substantively, shall be referred to the Executive
Council who shall decide the dispute after affording an opportunity to the
employee within three months from the date of its reference. (3) The aggrieved employee, may file an appeal against
the order of the Executive Council to the Chancellor. (4) Any dispute in respect of any employee engaged
temporarily or on ad hoc or part time or casual basis shall be heard and
decided by the Vice-Chancellor. (5) Any person aggrieved by the order of the
Vice-Chancellor may prefer an appeal to the Chancellor. The decision of the
Chancellor in such an appeal shall be final and no suit shall lie in any court
in respect of the matters decided by the Chancellor. (1) Any student or candidate for an examination, whose
name has been removed from the rolls of the University by the orders or
resolution of the Academic Council, Proctorial Board or Controller of
Examination as the case may be and who has been debarred from appearing at the
examinations of the University for more than one year, may within ten days of
the date of receipt of such order by him in writing appeal to the
Vice-Chancellor who may confirm, modify or reverse the decision to the
aforesaid authorities or the concerned Committee, as the case may be. (2) Any decision taken by the Vice-Chancellor shall be
final. The
University may constitute for the benefit of its employees such welfare scheme
or Provident Fund or provide such insurance schemes as it may deem fit in such
manner and subject to such conditions as may be decided by the Executive
Council. If
any question arises as to whether any person has been duly nominated or
appointed as or is entitled to be a member of any authority or other body of
the University, the matter shall be referred to the Chancellor whose decision
thereon shall be final. Where
any authority of the University is given power under this Act or the Statutes
to appoint Committees, such Committees have as otherwise provided, consist of
the members of the authority concerned and of such other persons as the
authority in each case may think fit. All
vacancies among the members (other than ex officio) of any authority or other body
of the University shall be filled, as soon as may be convenient by the person
or the body, who appointed, nominated or co-opted the member whose place has
become of such authority or body of the remaining term for which he has been
appointed or co-opted. No
act or proceedings of any authority or other body of the University shall be
invalid merely by reason of the existence of a vacancy or vacancies among its
members. A
copy of any receipt, application, notice, proceeding, resolution of any
authority or committee of the University or other documents in possession of
the University, if certified by the Registrar, shall be received as prima facie
evidence of such receipt, application, notice, order, proceeding or resolution,
documents or the existence of entry in the register and shall be admitted as
evidence of the matters and transaction therein where the original, if produced
have been admissible in evidence. (1) Every Statute or Ordinances made under this Act
shall be made available in writing. (2) Each new Statute or Ordinances made under this Act
shall be enforced as soon as it is made by the competent authority. (1) The Trust shall establish a permanent endowment
fund of at least rupees ten crore. (2) The University shall have the power to invest the
permanent endowment fund in such manner as may be prescribed. (3) The University may transfer any amount from the
general fund or the development fund to the permanent endowment fund. (4) Any amount exceeding the minimum amount specified
in sub-section (1) may be withdrawn from the permanent endowment fund by the
University for the purposes of development of the University. (1) The University shall establish a general fund to
which the following amount shall be credited, namely:-- (a) all fees which may be charged by the University; (b) all sums received from any other source; (c) all contributions made by the Trust; and (d) all contributions made in this behalf by any other
person or body which are not prohibited by any law for the time being in force. (2) The moneys credited to the general fund shall be
applied to meet all the recurring expenditures of the University. (1) The University shall also establish a development
fund to which following moneys shall be credited, namely:-- (a) development fees, which may be charged from
students; (b) all sums received from other sources for the
purpose of the development of the University; (c) all contributions made by the Trust; (d) all contributions made in this behalf by any other
person or body which are not prohibited by any law for the time being in force;
and (e) all incomes received from the permanent endowment
fund. (2) The moneys credited to the development fund from
time to time shall be utilized for the development of the University. The
funds established under Section 39, 40 and 41 shall subject to general
supervision and control of the Court and be regulated and maintained in such
manner as may be prescribed. The
University shall not be eligible for any grant-in-aid or any financial
assistance from the State Government or any other body or Corporation owned and
controlled by the State Government. The
fees charged for different academic programmes shall be in accordance with laws
for the time being in force. (1) It shall be the duty of the University or any
authority or officer of the University to furnish such informations or records
relating to the administration or finance and other affairs of the University
as the State Government may call for. (2) The State Government, if it is of the view that
there is a violation of the provisions of this Act or the Statutes or
Ordinances, made thereunder, may issue such directions to the University under
Section 49 as it may deem necessary. (1) If the University proposes its dissolution in
accordance with the law governing its constitution or incorporation, it shall
give at least six months written notice to the State Government. (2) On receipt of information referred to in
sub-section (1) the State Government shall make such arrangement for
administration of the University from the date of dissolution of the University
and until the last batch of students in regular courses of studies of the
University complete their courses of studies in such manner as may be
prescribed. (1) The expenditure for administration of the
University during the taking over the liabilities of the University under
Section 46 shall be met out of the permanent endowment fund, the general fund
and the development fund. (2) If the funds referred to in sub-section (1) are not
sufficient to meet the expenditure of the University during the taking over the
liabilities of the University, such expenditure may be met by disposing of the
properties or assets of the University by the State Government. (1) Where the State Government receives a complaint
that the University is not functioning in accordance with the provisions of
this Act, it shall require the University to show cause, within such time,
which shall not be less than six months, referring a copy of the complaint, as
to why the University should not be de-recognized. (2) If, upon receipt of the reply of the University to
the notice given under sub-section (1), the State Government is satisfied that
a prima facie case of violation of the provisions of this Act in the
functioning of the University, is made out, it shall order such enquiry as it
deem necessary. (3) For the purposes of an inquiry under sub-section
(2), the State Government shall, by notification, appoint an officer or
authority as the enquiring authority to enquire into the allegation of
violation of the provisions of this Act. (4) Every enquiring authority appointed under
sub-section (3) shall while performing its functions under this Act, shall have
all the powers of Civil Court under the Code of Civil Procedure, 1908 trying a
suit and in particular in respect of the following matters, namely:-- (a) summoning and enforcing the attendance of any
witness and examining him on oath; (b) requiring the discovery and production of any
document; (c) requisitioning any public record or copy thereof
from any office; (d) receiving evidence on affidavits; (e) any other matter which may be prescribed. (5) If, upon receipt of the inquiry report, the State
Government is satisfied that the University has violated any provision of this
Act, the Government shall direct the University to make necessary improvements
and suggest for proper implementation of the provisions of this Act. (6) If it is observed that the University is violating
the Act continuously for three times, the State Government may derecognize the
University with prior approval of University Grant Commission. (7) During the period of the management of the
University under sub-section (6), the State Government may utilize the
permanent endowment fund, the general fund or the development fund for the
purposes of the management of the affairs of the University. If the funds of
the University are not sufficient to meet the requisite expenditure of the
University, the State Government may dispose of the assets or the properties of
the University to meet the said expenses. (8) Every notification under sub-section (6), shall be
laid before both Houses of the State Legislature before implementation. The
State Government may issue such directions from time to time to University on
policy matters not inconsistent with the provisions of this Act, as it may deem
necessary. Such directions shall be complied with by the University. All
assets and properties including permanent endowment fund, general fund or any
other fund and also the liabilities of the University will belong to the
proposed Trust in case of dissolution of the University under any clause
mentioned hereinabove in the Act. (1) The State Government may for the purposes of
removing any difficulties, particularly in relation to the transition from the
provisions of Uttar Pradesh State University Act, 1973 to the provisions of
this Act, direct that the provisions of this Act shall during such period as
may be specified in the order, have effect subject to such adaptations, whether
by way of modification, addition or omission as it may deem necessary or
expedient: Provided
that no such order shall be made after two years from the date of commencement
of this Act. (2) Every order made under sub-section (1) shall be
laid before both the Houses of the State Legislature as soon as may be after it
is made. (3) No order made under sub-section (1) shall be called
in question in any court on the ground that no difficulty as is referred to in
that sub-section existed or was required to be removed. [1] Received the assent of the Governor on
September 4, 2008 and published in the U.P. Gazette, Extra..Part 1. Section
(Ka), dated 5th September, 2008, pp. 15-27
Preamble - THE SWAMI VIVEKANAND
SUBHARTI UNIVERSITY UTTAR PRADESH ACT, 2008PREAMBLE