Preamble
An Act further to amend the Uttar Pradesh State Universities Act, 1973
It is hereby enacted in the Sixty-seventh Year of the Republic of India as follows-
SOR Statement of Objects and Reasons
Prefatory Note - Statement of Objects and Reasons.- The District Ballia is the far east district of Uttar Pradesh. The other State Universities of Uttar Pradesh Deen Dayal Upadhyay Gorakhpur University, Veer Bahadur Singh Poorvanchal University, Jaunpur and Mahatma Gandhi Kashi Vidyapith, Varanasi are situated far from District Ballia. District Ballia is an educationally backward district. The students of adjoining area of District Ballia are facing difficulties in getting higher education. Besides District Ballia is the birth place of Shri Chandrashekhar, the former Prime Minister of India. It has been decided to amend the State Universities Act, 1973 to establish in commemoration of Shri Chandrashekhar, the former Prime Minister of India, a State University by the name of Jananayak Chandrashekhar, University, Ballia in District Ballia.
The Uttar Pradesh State Universities (Amendment) Bill, 2016 is introduced accordingly.
Section 1. Short title
1. Short title.- This Act may be called the Uttar Pradesh State Universities (Amendment) Act, 2016.
Section 2. Amendment of Section 4 of President Act No. 10 of 1973 as amended and re-enacted by U.P. Act No. 29 of 1974
2. Amendment of Section 4 of President Act No. 10 of 1973 as amended and re-enacted by U.P. Act No. 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), after clause (g), the following clause shall be inserted, namely-
"(h) a University to be known as Jananayak Chandrashekher University, Ballia;".
Section 3. Amendment of Section 50
3. Amendment of Section 50.- In Section 50 of the principal Act, after sub-section (1-D), the following sub-section shall be inserted, namely-
"(1-E) Until the First Statutes of the Jananayak Chandrashekhar University, Ballia are made under this section, the Statutes of the University of Mahatma Gandhi Kashi Vidyapith Varanasi, 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
4. Amendment of Section 52.- In Section 52 of the principal Act, after sub-section (2-C) the following sub-sections shall be inserted, namely-
"(2-D) Until the First Ordinances of Jananayak Chandrashekhar University, Ballia are made under sub-section (2), the Ordinances of the University of Mahatma Gandhi Kashi Vidyapith Varanasi, 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
5. Amendment of Schedule.- In the Schedule to the principal Act,-
(a) for the entries appearing at Serial No. 10 the following entries shall be substituted, namely-
"10. Mahatma Gandhi Kashi Vidyapith Varanasi-
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(i) Until the establishment of the Jananayak Chandrashekhar University, Ballia
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Districts of Ballia, Chandauli, Mirzapur, Sant Ravidas Nagar, Sonbhadra and Varanasi
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(ii) Upon the establishment of the Jananayak Chandrashekhar University, Ballia.
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Districts of Chandauli, Mirzapur, Sant Ravidas Nagar, Sonbhadra and Varanasi
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(a) After the Serial No. 13, the following serial shall be inserted, namely-
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"14. Jananayak Chandrashekhar University, Ballia
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Ballia Districts"
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Section 6. Removal of difficulties
6. Removal of difficulties.- The State Government may, for the purpose of removing and difficulty in relation to the establishment of the Jananayak Chandrashekhar University, Ballia 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, 2016.