UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2022

[Act No. 06 of 2022]

[03rd June, 2022]

PREAMBLE

An Act further to amend the Uttar Pradesh State Universities Act, 1973

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 Uttar Pradesh State Universities (Amendment) Act, 2022.

(2)     It shall be deemed to have come into force with effect from January 7, 2022.

Section 2 - Amendment of Section 4 of President's Act 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 clause (J) of sub-section (1-A) for the words "Azamgarh State University, Azamgarh" the words "Maharaja Suhel Dev State University, Azamgarh" shall be substituted.

Section 3 - Amendment of Schedule

In the Schedule to the principal Act, for the entry appearing at Serial No. 16 in Column 2 of the said Schedule, for the words "Azamgarh State University, Azamgarh" the words "Maharaja Suhel Dev State University, Azamgarh" shall be substituted.

Section 4 - Repeal and Saving

(1)     The Uttar Pradesh State Universities (Amendment) Ordinance, 2022 (U.P. Ordinance 2 of 2022) is hereby repealed.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.