THE INTERMEDIATE EDUCATION (AMENDMENT) ACT, 2022

[Act No. 10 of 2022]

[29th September, 2022]

PREAMBLE

An Act further to amend the Intermediate Education Act, 1921.

It is hereby enacted in the Seventy third Year of the Republic of India as follows :--

Section 1 - Short Title and Commencement

(1)     This Act may be called the Intermediate Education (Amendment) Act, 2022.

(2)     It shall be deemed to have come into force with effect from September 6, 2022.

Section 2 - Amendment of section 7 of U.P. Act no. 2 of 1921

For sub-section (4) of section 7 of the Intermediate Education Act, 1921, the following sub-section shall be substituted, namely :--

"To recognize new self-financed High Schools and Intermediate Colleges for the purposes of its examination, after the prior approval of the State Government:

Provided that notwithstanding anything contained in this Act, nothing in the Uttar Pradesh High School and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 or the Uttar Pradesh Secondary Education Services Board Act, 1982, shall apply in relation to the new self-financed school granted recognition under this sub-section."

Section 3 - Repeal and saving

(1)     The Intermediate Education (Amendment) Ordinance, 2022 (U.P. Ordinance no. 7 of 2022) is hereby repealed.

(2)     Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at all material times.