U.p. act 026 of 1975 : Uttar Pradesh Secondary Education (Amendment) Act, 1975

Preamble

Uttar Pradesh Secondary Education (Amendment) Act, 1975¹

[U.P. Act 26 of 1975]

(As passed by the Uttar Pradesh Legislature)

An Act further to amend the Intermediate Education Act, 1921, and the Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971

1. Published in U.P. Gazette, Extraordinary, dated 18th August, 1975.

Section 1. Short title

CHAPTER 1 - PRELIMINARY

1. Short title.-This Act may be called the Uttar Pradesh Secondary Education Laws (Amendment) Act, 1975.

Section 2. [Incorporated in the main Act]

Section 3. [Incorporated in the main Act]

Section 4. [Incorporated in the main Act]

Section 5. [Incorporated in the main Act]

Section 6. [Incorporated in the main Act]

Section 7. [Incorporated in the main Act]

Section 8. [Incorporated in the main Act]

Section 9. [Incorporated in the main Act]

Section 10. [Incorporated in the main Act]

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Section 11. [Incorporated in the main Act]

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Section 12. [Incorporated in the main Act]

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Section 13. [Incorporated in the main Act]

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Section 14. [Incorporated in the main Act]

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Section 15. [Incorporated in the main Act]

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Section 16. [Incorporated in the main Act]

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Section 17. [Incorporated in the main Act]

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Section 18. [Incorporated in the main Act]

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Section 19. [Incorporated in the main Act]

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Section 20. [Incorporated in the main Act]

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Section 21. Transitory provisions

21. Transitory provisions.-(1) Notwithstanding anything contained in any of the principal Act referred to in Chapters II and III, it shall be lawful for the State Government to make, within one year from the commencement of this Act, regulations in respect of the matters contained in Chapter II or, as the case may be, rules in respect of the matter contained in Chapter III, and every regulation or rule so made by the State Government shall continue to remain in force, until it is duly amended or rescinded under the principal Act as amendment by this Act.

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1. Omitted by Section 22 of U.P. Act 12 of 1978.

Section 22. Removal of difficulties

22. Removal of difficulties.-If any difficulty arises in giving effect to the provisions of the Act, the State Government may, by order not inconsistent with the provisions of this Act, remove the difficulty:

Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.

Section 23. Repeal and savings

23. Repeal and savings.-(1) The Uttar Pradesh Secondary Education Laws (Amendment) Ordinance, 1975 (U.P. Ordinance 18 of 1975), is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the principal Acts as amended by the said Ordinance shall be deemed to have been done or taken under the principal Acts, as amended by this Act.