[U.P.
Act no. 19 of 2021] (1)
This Act may be called, the
Uttar Pradesh State Universities {Amendment) Act, 2021. (2)
lt shall be deemed to have
come into force with effect from 3 August, 2021. In the Schedule to
the Principal Act, for the entry appearing at serial no. 15 in Column no. 2 of
the said Schedule, for the’ words "Saharanpur State University,
Saharanpur" the words "Maa Shakambari University, Saharanpur"
shall be substituted. (1)
The Uttar Pradesh State
Universities (Amendment) Ordinance, 2021 is hereby repealed.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) shal! 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.THE
UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2021
An act further to amend the Uttar Pradesh State Universities Act, 1973.
It is HEREBY enacted in the Seventy second Year of the Republic of India as
follows:
Section - 2. Amendment of section 4 of president’s act no. 10 of 1973 amend and re- enacted by U.P. wo Act no. 29 of 1974.
In section 4 of the Uttar Pradesh State Universities Act, 1973, hereinafter
referred to as the "Principal Act", in clause (i) of sub-section
(1-A) for the words "Saharanpur State University, Saharanpur" the
words "Maa Shakumbhari University, Saharanpur” shall be substituted.