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--No. 824(2)/XVII-V-1-1975

Dated Lucknow, March 3, 1975

- IN pursuance of the provisions orclause (3) of Article 348 of tha Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Shaikshik Sansthayen (Astiyon Ke Apavyaya Ka Niwar,an) Adhiniyam, 1974,

- (Uttar Pradesh Adhiniyam Sankhya 3 of 1975), 'as passed by the Uttar Pradesh Legislature assented to by the President on February 17, 1975.

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. •• • . ' 2-14E.IITTAR PRADESH EDUCATIONAL INSTITUTIONS

(PREVENTION OF DISSIPATION OF ASSETS) A. 1974

(U. P. Acr NO. 3 OF 1975)

lAt'it'horitative English Texts of the Uttar Pradesh Shaushih Sansthain (Astiyon , Ke Apavyaya Ka Nnearan) Adhiniyarn, 1974] AN

ACT

.ido provide for measures to prevent the dissipation of the assets of educational institutionS.

IT 15 HEREBY enacted •in the Twenty-fifth Year of the Republic of India as folcows

This Act may be called the Uttar Pradesh Educational Institutions Short title and tPreventio.n of Dissipation of Assets) Act, 1974. extent.

.C) It extends to the whole of Uttar Pradesh.

9. in this Act, unless the context otherwise requires :— .

. fro. 'director' means the Director of Education (Higher Education) or, the Director of Education (Secondary Education), as the case may

- . be, and includes an Additional Director of Education, Joint Director of Education, Deputy Director of Education, District Inspector of SchOols or a Regional Inspectress of Girls Schools, authorised by the Director in this behalf ; .;,(5) or 'educational -institution' • means an institution recognised by the Board of High School and Intermediate Education, Uttar Pradesh, or a degree college or a post-graduate college affiliated to Or recognised by a University established by or under an Uttar Pradesh

' • :Act,libut does not intlude an institution which is maintained by. the Central Government, the State Government or a local authority;

'management', in relation to an institution, Means the managing conimittee_or other body:or person charged with, managing the affairs Of

1- that institution ; • - (d) Iproperty', in relation to an institution, includes all immovable

properties belonging to-or endowed wholly or purely for the benefit. of the institution, including lands, building) and all other rights .and interests 'arising ont,of such property as may be in the ownership,- possession, power.

...Ot control_ of the Management.

-The 'Management of every institution shall furnish to- the Director initially, within R period of three months from the date of commencement of this.Act,.and thereafter annually by Seth day of September, an inventory of all propertieshelonging to or endowed. for purpo.5es of the institution together with such:partidulars- itsifla y be Considered necessary bY t he Director in the torm.pres- Cribed by him. •

11. (1) Notwithstanding, anything in any other law for the time being in force., the management shall not incur any expenditure which is not in confor- Mity with the aitnX and objects of ihe educational institution or is so excessive as -to he disproportionate tO the income thereof or is, for any other reasons, such as no prudent management would deem fit to incur in the interest of the institution, and which is not sanctioned under this Act.

— " • • (For Statement of Objects and Reasons, please sec Uttar Pradesh Gazette Extraordinary

dated July 23, 1274.)

: (Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 7, 1974 and by the•Uttar. Ptadeth Legislative Council on August 14, 1974). .

- (Received-the assent of the President on Febuary 17, 1975, under Article 201 ofthe Consti- tution of India and was published in the Uttar Pradesh Gazette Ethwordiaary, dated

Match?,, 1925. i• ' • . „

Definitions.

Submission of inventory of pro- perty.

Prevention of dissipation..

(ThEI'EU'VI‘TAR BRAD'ESH EDUCATIONAL INSTITUTIONS , (PREVENTION or DISSIPATION OF ASSETS) ‘ ACT. 1974 (U. P. ACT NO. 3 or 1975) ' (Anypljfofillllflve English Text” of th'e Uttar Pradesh Sltailuhil: Sansthain (Astiyon - l. . ‘ Kc Apavyaya Ka Niwaran) Adhiniyam, 1974] AN ACT . "10 provide .[o'r measures to prevent the dissipation of the assets 0/ educational 'h 5" 3' institutions. IT 15 nigh enacted in the Twenty-fifth Year of the Republic of India as follows. ' > 1, .(I) -T his Act may he called the Uttar Pradesh Educational Institution Short We and '(hi'ei'ention of Dissipation of Assets) Act, 1974. ' ”mu" (2.) It extends to the whole of Uttar Pradesh. 9. in this Act, unless the context otherwise requires 1—- Definitions. $3077) 'director' means the Director of Education (Higher Education) or, the Director of Education (Secondary Education), as the case may be, .tInd includes an Additional Director of Education, joint Director of Education, Deputy Director of Education. District Inspector of School: or a Regional luspectress of Girls Schools, authorised by the Director in this bchalf’; ' ‘ H (12) ‘institution', or ‘educational institution’v means an institution ‘ recognised by the Board of High School and Intermediate Education, Uttar Pradesh, or a degree college or :- post-graduate college affiliated to or recognised by a University established by or under an Uttar Pradesh dActhhuL does not include an institution which is maintained bythe Central Government, the State Government or a local authority; ' .(c) :‘tnanageinent’, in relation L0 an institution, means the managing mittee_or other hodyror person charged with managing the afiairs of ‘ titution; ' ' -' ' .property’, in relation to an institution. includes all immovable properties belonging to‘or endowedwholly or purely for the benefit of the -"institution, including lands, buildings and all. other rights .and interests » .arising out-of such property as may be in the mrnership, possession, power or. control of the Management. - - ’Tlie‘niamigement of eyery, institution shall furnish to- the Director submission of initially, within a period of three months from the date of commencement of. im’mlory Oll’m‘ thisAct..and thereafter annually by 301h day of September. an inventory of all Pen)" propertiesbelonginggtoor endowedfor purposes oi the institution together with 5119h=partiéulars s'n a‘yrl)e Considered necessary by the Director in the form pres- LE”bedby~him. ‘ ' ' ' ' - ,I ‘.'1. (1) Notwithstanding, anything in any other law {or the time. being in ?’§Venll°“ of n “53 the management shall not Incur any expenditure WlllCl'l IS not In confor- d‘SS'PaHOD-. mfty with the aims‘ and Vobiects ol’ the educational instilution or is so excessive‘ 1‘5 ‘l0 he disproportimiate io the income thereof or is, for any other reasons, $161} 35an prudent management would deem fit to incur in the interest of the '25‘_”",‘.'°}‘- and which is not sanctioned under this Act. ‘(For Statement of Objects and Reasons. please see UI/ar- Frazier/i Gan-m Extract-(liner? dated July 23, 1974.) h - (Passed in Hindi by the Ultar l‘radesh Legislative Assembly on August 7, 1974 and by t e~Uttar Pradesh Legislative Council on August 14, 1974). ' ‘ 3 (Received‘rlhe assent of the President on Febuary 17, 1975, under Article 20] oflhe Consti- $23111 gl'llgnfsla end was published in the Ulmr Prat/cs]: Gazelle Erlranrdilldry. dated

[ - -,.,,,,-, ..,-7,_=_____ ., , 2

Previous pproval necessary for transfer of pro- perty.

. (2). Without prejudice to the generality of provisions of sub-section 01, the Director may by general or special order prohibit the management from • incurring any specified expenditure or expenditure on any specified item or any expenditure beyond a specified limit or except in accordance with specified conditions and restrictions on any specified item.

(3) (a) Where the management is of opinion that certain expenditure is necessary or -expedient but the nature or amount of the expenditure is -dis- proportionate to its income, the management shall not incur it without the prior sanction in writing of the Director.

Explanation—Any expenditure in respect of any item which is authorised by or under the Intermediate Education Act, 1921, the Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees), Act, 1971, the Uttar Pradesh State Universities Act, 1973, or any rule, regulation or bye-law or any Statute or Ordinance made under any of these enactments, of under any order of the State Government or of the Direc- tor or under any decree of a court, if it is in accordance with the rules, norms or principle's or within the limits prescribed by or under the aforesaid enactment, rule, regulation, bye-law, Statute, Ordinance, ardor or decree shall not require the sanction of the Director under this sub-section.

(b) The management shall not incur any expenditure which is prohibited under sub-section (2).

• (4) (a) The Director shall, npon a representation being made to him

against an order under sub-section (2) or upon an application for sanction being made to him under sub-section (), and upon consideration of such matters and information as he may consider-necessary, give his order expedi- tiously. •

(b) On failure of the Director to pass his order within eight weeks from the date of receipt of the representation or application and such other documents or information as may be required by him in that behalf, his sanc- tion to the expenditure proposed to be incurred by the management shall be deemed to have been-granted.

(c) The Director mayallow or• efuse the representation or application in *hole or in part.

• . (5) If the Management be aggrieved against an order of the Director under

sub-section (4) it may prefer an appeal to the State Government within thirty days from the date of communication of the order, and the decision of the State Government thereon shall be final,.

5. py •Notwith'standing anything in any other law for the -time • being in force,- no transfer of property belonging to or endowed for purposes of an educational institution shall be valid unless prior written sanction of the Director, on the ground of the transfer being necessary or beneficial to or expedient in the interest of the institution, has been obtained.

(2) The managethent, if aggrieved by an order of the Director refusing sanc- tion under sub-section (1), may within thirty days from the date of communi- cation thereof to it appeal against that order to the District Judge within whose .f jurisdiction the said institution or the property concerned lies, and the order of the District Judge in appeal shall be final.

Powersof 6. For the purposes of an inquiry under sub-section (4) . of section 4 or Dirrcbn.

subsection (1) of section 5, the Director shall have the following powers, a namely :—

by himself or with such assistance as he may deem fit to enter the - premises of any educational institution ;

by himself or with such assistance as he may deem -fit, to inspect all property belonging to, and. all records and documents relating to the educational institutions ; t(

to call for any reports, statements, accounts or other information relating to the funds. property or income of the institution at such time and place and in such form as he may direct ;

2 1 1 (2) Without prejudice to the generality of p1ovisions of sub— section (1), -. the Director may by general or special order prohibit the management from ' incurring any specified expenditme or expenditure on any specified item or; any expenditure beyond a specified limit or except in accordance with specified conditions and 11'estiictions on any specified item. (3) ((1) Where the management is of opinion that certain expenditure ‘ is necessary or expedient but tche nature 01 amount of the expenditure is dis- proportionate to its income, the management shall not incur it without the prior sanction in writing of the Director. Explanation—Any expenditure in respect of any item which is authorised h» m unde1 the lntemiediate Education Act 1921,1he Uttar Piadesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees), Act 1971, the Uttar Piadesh State Universities Act 197?), or any - rule, regulation or bye law or any Statute or Ordinance made under any of 1 these enactments, 011 unde1 any cider of the State Government or of the Direc- ' tor or under any decree of a court. if it is in accordance with the rules, norms of principles or within the limits prescribed by or under the aforesaid enactment, rule, regulation, bye-law, Statute, Ordinance. order or decree shall not require the sanction of the Director under this sub—section. (b) The marmgemcnt shall not incur any expenditure which is prohibited under sub-section (2) . (4) (a) The Director shall upon 21 1epresentation being made to him against an orde1 under sub— section (2) or upon an application for sanction being made to him undm subsection (3), and upon consideration of such matters and information as he may consider necessary give his order expedi- tiously. (b) On'failure of the Director to pass his order within eight weeks from the date of ieceipt of the lepresentation or application and such other documents .or information as may be required by him in that behalf his sanc- tion to the expenditme pioposed to be incuried by the management shall be deemed to have been granted (1:) The Director may allow or refuse the representation or application in , Whole or in part. (1”,) ii the management be atrgtieved against an o1der of the Directm under sub- section (4) it may prefer an appeal to the State Govemment within thirty 1 1w fiorn the date of conununication oi the order and the decision of the State Iernment thereon shall be final 1 Previouupproval '5. (1) Notwithstanding anything in any other law {01 the time being 1 “59°55“? [9‘ in force, no transfer of propeuy belonging to or endowed for pmposes of an transfer of mm l 1 l 1. l f Perm educational 111stitution s 111 1 1e va 1( 11111es.1)11ior W1 1tte11 sanction o the Director. - on the mound oi. the ilflallsfel being nece ..1y or beneficial to 01 expedient in the interest of the institution, has been obtained. V 1 .5 9-,» (2) The mananemenr if nggiievcd by an 01"de1 of the Directoi iefusing sanc— ,, tion 1111de1 suh- -Secti011 (I) , may within thirty days from the date of communi- cation thereoi to it appeal against that 01 der to the Dismct judge within whose iuris‘diction the said institution 01 the pmpeuy concemed lies and the order of the Disnicl lodge 111 appeal shall he final. lfon'ers of G. For the purposes of an inquiry under sub- section (4) of section 4- or BMW“ suhrsection (l) of section 5 the Director shall have the following powers namely :— (n) by himseli 01 “ith such assistance as he may deem fit, to enter the piemises of any educational institution; ; ~ 5-?» #1 114,11; s4,- (h) in himsell or vith such assistance as he may deem €11.10 inspect all , propeny belonging to, and all records and documents inhaling to thng: educational institutions , 1 Q‘ (c) to call for any repairs, statements accounts 01 othe1 information“! lelating to the [1111115 property or income oi the institution at such time and place and in such form as he may direc1;71

/4 to take or direct the management or any other person in charge of or having concern with the administration of the institution to take

:measures for the protection of the property of the institution; and

(e) to direct the management or any other person in charge of or • having concern with the administration of the institution to take measures for the recovery of any property lost to the institution.

.. if any member of he management of any educational institution or any other person in charge of or having concern with the administration of an such institution :—

(a) refuses„ neglect or fails to comply with the provisions of this Act, or the orders and directions issued thereunder or obstruct any proceedings taken under this Act; or

(b) refuses, neglects or fails to furnish any reports, statements, accounts or other information called for under this Act,

siich member or other person shall be punishable with imprisonment which may extend to one year or with fine or with both.

a (I) No officer or servant of the State Government shall be liable in any Protection of civil or criminal proceedings in respect of any act done or purporting to be done action taken

Act. in good faith in pursuance of this Act or any order made thereunder. under this

' (2) No suit or other legal proceedings shall lie against the State Govern- ment for any damage caused or likely to be caused or any injury suffered or likely to be suffered by virtue of anything in good faith done Or intended to be done in pursuance of this Act or any order made thereunder.

Penalty.

PSUP—AP.. 490 Sa. Vic! hatka-3954-1976-18520.1).

.3 . id)‘ to take or direct the management or any other person in charge of or "having concern With the administration of the institution to take measures for the protection of the property of the institution; and " (e) .to direct the management or any other person in charge of or '3 having concern with the administration ,of the institution to take m 4' *' "measures for the recovery of any property lost to the institution. 7 If any member of he management of any educational institution _ or any other person in charge of or haying concern with the administration of . any ‘such institution :— (a) refuses” neglect or fails to comply with the 'provisions of this Act, - I or the orders and directions issued thereunder or obstruct any pmceedi n gs taken under this Act; or (b) refuses, neglects or fails to furnish any reports, statements, accounts V or other information called for under this Act, ‘ uch member or other person shall be punishable with imprisonment which may .‘rextend to one year or with fine or with both. Si (1) No oflicer or servant of the State Government shall be liable in any civil or criminal proceedings in respect of any act done or purporting to he done 1 ingood faith in pursuance of this Act or any order made thereunder. " '(2) No suit or other legal proceedings shall lie against the State Govern- ment for any damage caused or likely to be caused or any injury suffered or likely to he suffered by virtue of anything in good faith done or intended to he done in pursuance of this Act or any order made thereunder. PSUP—AP.. 490 Sn. \lidhnykzt—3954—l976—lSSl(.-’\i). Penalty. Protection of action taken under this Act“