THE
UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2019
THE UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2019
[Act No. 06 of 2019]
[02nd August, 2019]
PREAMBLE
An Act further to amend the
Uttar Pradesh State Universities Act, 1973
It is hereby enacted in the Seventieth Year of the Republic
of India as follows--
Section 1 - Short title and commencement
(1)
This Act may be called the
Uttar Pradesh State Universities (Amendment) Act, 2019.
(2)
It shall be deemed to have
come into force on March 7, 2019.
Section 2 - Amendment of Section 4 of President's Act No. 10 of 1973 as amended and re-enacted by U.P. Act 29 of 1974
In Section 4 of the Uttar Pradesh State Universities Act,
1973, hereinafter referred to as the principal Act, in sub-section (1-A),--
(a)
in clause (b) for the word
"Faizabad" wherever occurring the word "Ayodhya" shall be
substituted;
(b)
in clause (g) for the
words "Allahabad State University, Allahabad" the words
"Professor Rajendra Singh (Rajju Bhaiya) University, Prayagraj" shall
be substituted.
(c)
after clause (h), the
following clauses shall be inserted, namely--
"(i) a University to be known as Saharanpur State
University, Saharanpur;
(ii) a University to be known as Azamgarh State
University, Azamgarh;"
Section 3 - Amendment of Section 50
In Section 50 of the principal Act, after sub-section
(1-E), the following sub-sections shall be inserted, namely--
"(1-F) Until the First Statutes
of the Saharanpur State University, Saharanpur are made under this section, the
Statutes of the University of Chaudhary Charan Singh University, Meerut, as in
force immediately before the establishment of the said University shall apply
to it subject to such adaptations and modifications as the State Government
may, by notification, provide.
(1-G) Until the First Statutes of the
Azamgarh State University, Azamgarh are made under this section, the Statutes
of the University of Vir Bahadur Singh Purvanchal University, Jaunpur, as in
force immediately before the establishment of the said University shall apply
to it subject to such adaptations and modifications as the State Government
may, by notification, provide."
Section 4 - Amendment of Section 52
In Section 52 of the principal Act, after sub-section (2-D)
the following sub-sections shall be inserted, namely--
"(2-E) Until the First Ordinances
of the Saharanpur State University, Saharanpur are made under sub-section (2),
the Ordinances of the University of Chaudhary Charan Singh University, Meerut,
as in force immediately before the establishment of the said University, shall
apply to it subject to such adaptations and modifications as the State
Government may, by notification provide.
(2-F) Until the First Ordinances of
the Azamgarh State University. Azamgarh are made under sub-section (2), the
Ordinances of the University of Vir Bahadur Singh Purvanchal University,
Jaunpur as in force immediately before the establishment of the said
University, shall apply to it subject to such adaptations and modifications as
the State Government may, by notification provide."
Section 5 - Amendment of Schedule
In the Schedule to the principal Act,--
(a)
for the entries appearing
at Serial No. 2, the following entries shall be substituted, namely--
"2. Chaudhary Charan Singh University, Meerut--
|
(i)
|
Until the establishment of the Saharanpur State University, Saharanpur
|
Districts of Baghpat, Bulandshahr, Gautam Buddha Nagar, Ghaziabad,
Hapur, Meerut, Muzaffar Nagar, Saharanpur and Shamli.
|
|
(ii)
|
Upon the establishment of the Saharanpur State University, Saharanpur
|
Districts of Baghpat, Bulandshahr, Gautam Buddha Nagar, Ghaziabad,
Hapur and Meerut.".
|
(b)
for the entries at Serial
No. 6, the following entries shall columnwise be substituted, namely--
|
1
|
2
|
3
|
|
"6.
|
Doctor Ram Manohar Lohia Avadh University, Ayodhya
|
Districts of Ambedkar Nagar, Ayodhya, Bahraich, Barabanki, Gonda and
Sultanpur.".
|
(c)
for the entries appearing
at Serial No. 9, the following entries shall be substituted, namely--
"9. Vir Bahadur Singh Purvanchal
University, Jaunpur--
|
(i)
|
Until the establishment of the Azamgarh State University, Azamgarh
|
Districts of Azamgarh, Ghazipur, Jaunpur and Mau.
|
|
(ii)
|
Upon the establishment of the Azamgarh State University, Azamgarh
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Districts of Ghazipur and Jaunpur.".
|
(d)
for the entries at Serial
No. 12, the following entries shall columnwise be substituted, namely--
|
1
|
2
|
3
|
|
"12.
|
Professor Rajendra Singh (Rajju Bhaiya) University, Prayagraj
|
Districts of Fatehpur, Kaushambi, Pratapgarh and Prayagraj.".
|
(e)
after Serial No. 14, the
following serials shall be inserted, namely--
|
"15.
|
Saharanpur State University, Saharanpur
|
District of Muzaffar Nagar, Saharanpur and Shamli.
|
|
16.
|
Azamgarh State University, Azamgarh
|
Districts of Azamgarh and Mau.".
|
Section 6 - Removal of difficulties
(1)
The State Government may,
for the purpose of removing any difficulty in relation to the establishment of
the Saharanpur State University, Saharanpur and Azamgarh State University,
Azamgarh by order published in the Gazette, direct that the provisions of the
principal 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 to be necessary or expedient:
Provided that no such order shall be made after two years
from the date of commencement of the Uttar Pradesh State Universities
(Amendment) Act, 2019.
(2)
The order issued under
sub-section (1) shall be laid before each house of the State Legislature.
Section 7 - Repeal and saving
(1)
The Uttar Pradesh State
Universities (Amendment) Ordinance, 2019 (U.P. Ordinance 1 of 2019) 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.