Uttar Pradesh act 5 of 1977 : The UTTAR PR-ADESH EDUCATION LAWS AMENDMENT ACT, 1977

Date: 23 Jul 1977

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

Enforcement Date

14 Aug 1982

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Short title ant :ommencement.

Amendment of section 4 of President's Act 10 of 1973 as amended and re-enacted by U. P. Act 29 of 1974.

Amendment of %action 8.

..3 •

pi.' • e •

Tkri 7: Di i87 13•NrETTVIT 1707Z, 2 4 1.7,711-f 9 7 7 11

No. 2182(2)/XVII-V-1-61-77 Dated Lucknow, July 24, 1977

IN pursuance of the provisons of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following -English tranclation of the Uttar Pradesh Shiksha Vidhi Sanshodhan Adhiniyam, 1977 (Uttar Pradesh Adhiniyam Sankhya 5 of 1977), as passed by the:Uttar Pradesh Legislature and assented to by the Governor on July 24, 1977.

THE UTTAR PR-ADESH EDUCATION LAWS AMENDMENT ACT, 1977

[Ti. P. ACT No. 5 or 1977] (As passed by the Uttar Pradesh Legislative Council)

AN ACT

further to amend the Uttar Pradesh State Universities Act, 1978, the Uttar Pra- desh Basic Education Act, 1972, the Intermediate Education Act, 1921 and the Uttar 'Pradesh Universities (Re-enactment and Amendment) Act, 1974.

It is HEREBY enacted in the Twenty-eighth Yeaf of the Republic of India as follows :—

CHAPTER I Preliminary

1. (1) This Act may be called the Uttar Pradesh Education Laws Amend- ment Act. 1977.

(2) It shall be deemed to have come into force on April 21, 1977. CHAPTER TI

Amendment of the Uttar Pradesh Stale Universities Act, 1978 2. In section 4 of the Uttar Pradesh State Universities Act. 1973, as re-

enacted and amended by the Uttar Pradesh Universities (Re-enactment and Amendment) Act, 1974, hereinafter in this Chapter refened to as the principal Act, in sub-section. (1-B), in clause (b), the following proviso shall be inserted, namely :—

"Provided that the State Government may, by notification, extend the term of the members of such authorities for a period not exceeding one year."

3. In section 8 of the principal Act, in sub-section (83), for the words and figures "sections 480 and 482 of the Code of Criminal Procedure. 1898", the words and figures "sections 345 and 346 of t•he Code of Criminal Procedure, 1973" shall be substituted.

4. In section 12 of the principal Act— (a) in sub-section (2)—

in clause (a), the words "at least three months before the date on which a vacancy in the office of the Vice-Chancellor is due to occur by reason of expiry of his term" shall be inserted at the end;

after clause (c), the following proviso shall be inserted, namely :—

"Provided that where the Executive Council fails to elect any person in accordance with clause (a), then the Chancellor shall nothinate in addition to the person nominated by him under clause (c), one person in lieu of the representative of the Executive Council," ;

(h) in sub-section (5), after the words "within the time specified by the Chancellor", the words "or if the Chancellor does not consider any one or more of the fresh names recommended by the Committee to be suitable for appointment as Vice-Chancellor" shall 'be inserted and be deemed always to have been inserted.

5. In section 18 of the principal Act, in sub-section (1), after , clause (d). the following clause shall be inserted, namely :—

"(e) be responsible for holding and conducting the University examina- tions properly and at due times and for ensuring that the results of such examinations are published expeditiously and that the academic session of the University starts and ends on proper dates."

Amendment of section 12.

Amendment el Jection 13.

3—: min manner «as, 24 time, .1977 n ~Not 2182(2)]XVII-V-l—61-77 Dated Lucknow, July 24, 1977 IN pursuance of the provisons of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English tran‘ltttion ofthe Uttar Pradesh Shiksha Vidhi Sanshodhan Adhiniyam, 1977 (Uttar Pradesh Adhiniyam Sankhya 5 of 1977), as passed by the:Uttar Pradesh Legislature and assented to by the Governor on July 24, 1977. THE UT'I‘AR PRADESH EDUCATION LA‘VS AMENDMENT ACT, 1977 [U. 1’. ACT No. 5 or 1977] (A5 passed by the Uttar Pradcsh Legislative Council) AN ACT further to amend the Uttar Pradesh State Universities Act, 1973, the Uttar Pm- desh Basic Education .461, 1972, the Intermediate Education Act, 1921 and the Uttm Prades/z Universitim (Reenactment. and Amendment) Act, 1974. IT IS HEREBY enacted in the Twenty—eighth Year of the Republic of India as follows :— CHAPTER I Preliminary . Short title an: 1. (1) This Act may be called the Uttar l’radesh Education Laws Amend- :ommencement. ment Act. 1977. (2) It shall be deemed to have come into force on April 21, 1977. CHAPER II . Amendment of the Utter Pradeslr State Universities Act, 1978 2. In section 4 of the Uttar Pradesh State Universities Act. 1973, as re séﬁggdmzm 3i enacted and amended by the Uttar Pradesh Universities (Re-enactment and President's A“ Amendment) Act, 1974. hereinafter in this Chapter referred to as the principal 10 of 1973 as ' . ‘ _ ' ' ' ' amended and Act, in sub section. (1 B), in clause (12), the followmg provrso shall be inserted, [ﬂawed by nam81y=~ . . . U. 1’. Act 29 “Provtded that the State Government may, by notiﬁcation, extend the orl974. term of the members of such authorities {or a period not exceeding one year." 3. In section 8 of the principal Act, in sub—section (5), for the words and ﬁgures "sections 480 and 482 of the Code of Criminal Procedure. 1898", the words and ﬁgures “sections 345 and 546 of she Code of Criminal Procedure. 1973" shall be substituted. 4. In section 12 of the principal Act- Amendment at section 12. (a) in sub-section (2)— (i) in clause (a), Lhe words ”at least three months before the date on which a vacancy in the ofﬁce of the Vice-Chancellor is due to occur by reason of expiry of his term" shall be inserted at the end; , (ii) after clause (c), the following proviso shall be inserted, namely :— "Provided that where the Executive Council fails to elect any person in accordance with clause (a), then the Chancellor shall nominate in addition to the person nominated by him under clause (c), one person in lieu of the representative of the Executive Council," ; (I;) in subsection (5), after the words “within the time speciﬁed by the Chancellor". the words "or if the Chancellor does not consider any one or more of the fresh name:l recommended by the Committee to be suitable for appointment as Vicc»Chanccllor" shall '13: inserted and be deemed always to have been inserted, 5. In section ‘13 of the principal Act, in sub-section (1),. aflcrvelausew). Amendment of motion 8. Amendment C1 lection 13. the following clause shall be inserted, namely :— " (e) be responsible for holding and conducting the University examina- tions properly and at due times and for ensuring that the results of such examinations are published expeditiously and that. the academic session of the University starts and ends on proper dates"

Vat!'t

2iv.f tl:TRTETT7T TT Z, 24 rilit, 1 9 7 7

Amendment of section 17.

A mendment of section 20.

Amendment of section 21.

In section 17 of the principal Act,—

(o) in sub-section (I), the following proviso shall be ;marled, namely :—

'Provided that any rules made under this sub-section may be made retrospectively to a date not earlier than October 31, 1975." ;

(b) in sub-section (3), the following proviso shall be inserted and be deemed always to have been inserted, namely :—

"Provided that such absorption in the service shall not operate u a bar against holding or continuing to hold any disciplinary pro- ceeding against a member of the service in respect of any act com- mitted before the date of such: absorption."

In section 20 of the principal Act, in sub-section (1), for clause the following clause shall be substituted, namely :—

"(d) in the case of Universities of Agra, Gorakhpur, Meerut, Kumaun and Garhwal—

one Professor other than the Pro-Vice-Chancellor or a Dean referred to in clause (c) above, one Reader and one Lecturer of the University to be selected in the manner prescribed ;

three Principals and two other teachers of affiliated colleges, to .be selected in the manner prescribed,

and in the case of any other University mentioned in or notified under sob-section (I) of section 37, four Principals and four other teachers of affiliated colleges to be selected in the manner prescribed;".

S. In section 21 of the principal Act, in sub-section (1)—

in clause (viii), the words "to direct the holding of examinations and publication of results, and" shall be omitted;

itn clause (ix), the words "subject to the provisions of section 37", shall be inserted in the beginning;

after sub-section (3), the following sub-section shall be inserted, namely :—

"(3-A) The Executive Council may, with the prior approval of the University Grants Commission and the State Government, create supernumerary post of a teacher of the University with a view to . enabling a teacher who is for the time being holding a responsible position of national importance in India or abroad in educational adminisu-ation or other similar assignments, to retain his lien and seniority as such teacher and also to continue to earn increments in his pay scale during the period of his assignment and to contribute towards provident fund and earn retirement benefits, if any, in accordance with the Statutes :

(dY

Provided that no salary shall be payable to such teacher by the

Amendment section 27.

Amendment section 29.

Amendment of section 25.

University for the period of such assigmnent."

9. In section 25 of the principal Act, in sub-section (3) , for the figures • '60', the figures '65' shall be substituted.

of 10. In section 27 of the principal Act, in sub-section (4) . for the third pro‘iso thereto, the following proviso shall be substituted, namely :—

"Provided also that if there is no Professor in the Faculty, the office of Dean shall be held by Readers, and if there are no Readers, then by other teachers in that Faculty, by rotation in order of seniority."

of 1 I. In section 29 of the principal Act, after sub-section (3), the following sub-section shall be inserted, namely :—

" (4) Notwithstanding anything contained in this Act, it shall be lawful for an Examinations Committee or, as the case may be. for a sub-committee or any person to whom the Examinations Committee has delegated its power in this behalf under sub-section (3). to debar an examinee from future examinations of the University, if in its or his (minion, such examinee is guilty of using unfair means at any such examination."

m~m eat :52: gamma me, 24 state, 197 amendment of - .- - _ section 17' 6. In section 17 of the p11nc1pal Act, (a) in sub-section (1) , the following proviso shall be inserted, namely :— "Provided that anv rules made under this subsection may be made retrospectively to a date not earlier than October 3], 1975."; (b) in sub-section (3), the following proviso shall be inserted and be deemed always to have been inserted, namely :- "Provided that such absorption in the service shall not operate as a bar against holding or continuing: to hold any disciplinaJy pro- ceeding against a member of the service in respect of any act com- mitted before the date of such‘ absorption." . '4 . . . . . ‘ SAPEHggEY-t 0‘ 7. In section 20 of the pnncspal Act, in subsection (1), for clause ((1) 5C 10" . the following clause shall be mbstilutcd, namely:— "((1) in the case of Universities of Agra, Gorakhpur, Meerut, Kumaun and Garhwal— (i) one Professor other than the Pro—Vice-Chancellor or a Dean referred to in clause (6) above. one Reader and one Lecturer of the University to be selected in the manner prescribed; (ii) three Principals and two other teachers of afﬁliated colleges, to _be selected in the manner prescribed. and in the case of any other University mentioned in or notiﬁed under sub-section (1) of section 37. four Principals and four other teachers of afﬁliated colleges to be selected in the manner prescribed ;". Amendment 0' 8. In section 2] of the principal Act, in sub-section (1)— secuou 2]. (a) in clause (viii), the words “to direct the holding of examinations and publication of results, and“ shall be omitted; (b) in clause (ix), the words "subject to the provisions of section 37”, shall be inserted in the beginning; (6) after sub-section (3). the following subsection shall be inserted, namely :— "(B-A) The Executive Council may, with the prior approval of the University Grants Commission and the State Government, create supernumerary post of a teacher of the University with a view to enabling a teacher who is for the time being holding' a responsible position of national importance in India or abroad in educational administration or other similar assignments, to retain his lien and seniority as such teacher and also to continue to earn increments in his pay scale during the period of his assignment and to contribute towards pr vident fund and earn retirement beneﬁts. it any. in accordance with the Statutes : Provided that no salary shall be payable to such teacher by the University for the period of such assignment." Amendment of 9. In section 2:”) of the principal Act, in sub-section (3), {or the ﬁgures ’ 533”” 25' ‘60‘. the ﬁgures ‘65' shall be substituted. Amendment of l0. In section 27 of the principal Act, in sub-section (4). for the third “CW“ 27‘ proviso thereto, the following proviso shall be subxtiluled, namely :— "Provided also that if there is no Professcvr in the Faculty, the ofﬁce of Dean shall be held by Readers. and if there are no Readers. then by other teachers in that Faculty, by rotation in order of seniority." Amendmmt of ll. In section 29 of the principal Act. alter sub-section (3) , the following “CW” 29' sub-section shall be inserted, namely :— "(4) Notwithstanding anything contained in this Act. it shall be lawful for an Examinations Committee or, as the case may be. for a sub-committee or any person to whom the Examinations Committee has delegated its power in this behalf under sub-section (3). to debar an examinee from future examinations of the University, if in its or his opinion, such examinec is guilty of using unfair means at any such examination."

ZITZ ;tin quITITTGT IMF, 24 79Tf., 1977

12. In section 31 of the principal Act— Amendment of section 314

(i) in sub-section (2), after the existing proviso, the following pro• viso shall be inserted, namely :—

"Provided further -that no such order of termination shall be passed except after notice to the teacher concerned giving him an opportunity of explanation in respect of the grounds on which his services are proposed to be terminated :

Provided also that if a notice is given before the expiry of the period of probation or .the extended period of probation, as the case may be, the period of probation shall; stand extended until the final order of the Executive Council under clause (a) of the first proviso or, as the case may be, until the approval of the Vice-Chancellor under section 35 is communicated to the teacher concerned?'

(ii) in sub-section (3), for clause (6), the following clause shall be substituted, namely :-

-"(b) Where before or after ihe commencement of this Act, any teacher is appointed (after reference to a Selection Committee) to a temporary post likely to last for more than six months, and such post is subsequently converted into a permanent post or to a permanent post in, a vacancy caused by the grant of leave to an in- cumbent for a period exceeding ten months and such post subse- quently becomes permanently vacant or any post of same cadre and grade is newly created or falls vacant in the same department, then unless the Executive Council or the Management, as the case may be, decides to terminate his services after giving an opportunity to show cause, it may appoint such teacher in a substantive capacity to that post without reference to a Selection Committee :

Provided that this clause shall not apply unless the teacher con- cerned holds the prescribed qualifications for the post at the time of such substantive appointment, and he has served continuously, for a period of not less than one year after his appointment made after reference to a Selection Committee :

Provided further that appointment in a substantive capacity under this clause of a teacher who had served, before such appoint- ment, continuously for a period of less than two years, shall be on pnobation for one year which may be extended for a period not exceeding one year, and the provisions of sub-section (2) shall apply accordingly.";

(iii) in sub-section (4) —

in clause (a), after the proviso, the following proviso shall be inserted, namely :—

"Provided further that where the Chancellor is satisfied that in the special circumstancet of the case, a Selection Committee cannot be constituted in accordance with the preceding proviso he may direct the constitution of the Selection Committee in such manner as he thinks fit?';

in clause (c)—

for sub-clause (ii). the following sub-clause shall be substituted, namely :—

"(ii) one of the Deans or Professors of those. Faculties which comprise subjects taught in the college, to be nomi- nated by the Vice-Chancellor ;"

after the second proviso, the following proviso shall be Inserted, namely :—

"Provided also that in the case of colleges referred to in the preceding proviso. the Dean or Professor who shall be the member of the Selection Committee under sub-clause (ii) shall also be nominated by the Management from out of a panel of five Deans or Professors suggested by the

an? stir! aamw 115:2, 24 51mg“, 1977 12. In section 51 of the principal Act— Amendment of , sedion 3M (i) in sub-section (2), after the existing proviso, the following pro «viso shall be inserted, namely :— "Provided fnrtlier"that no such order of termination shall be - passed except after notice to the teacher concerned giving him an opportunity of explanation in respect of the grounds on which his services are proposed to be terminated : Provided also that if a notice is given before the expiry of the period of probation or ,the extended period of probation. as the case may be, the period of probation shall! stand extended until the ﬁnal order of the Executive Council under clause (a) of the ﬁrst proviso or, as the case may be, until the approval of the Vice-Chancellor under section 35 is communicated to the teacher concerned." ' (ii) in sub-section (3), for clause (11). the following clause shall be substituted, namely :— "_"(ib) Where before or after the commencement of this Act. any teacher is appointed (after reference to a Selection Committee) to a temporary post likely to last for more than six months, and such “ post is subsequently converted into a permanent post or to a permanent post in, a vacancy caused by the grant of leave to an in- cumbent for a period exceeding ten months and such post subse- quently becomes permanently vacant or any post of. same cadre and grade is newly created or falls vacant in the same department. then . unless the Executive Council or the Management, as the case may be, . decides to terminate his servicesafter giving an opportunity to show cause. it may appoint such teacher in a substantive capacity to that post without reference to a Selection Committee 2 Provided that this dause shall not apply unless the teacher con- cerned holds the prescribed qualiﬁcations for the post at the time of such substantive appointment, and he has served continuously for a period of not less than one year after his appointment made after reference to a Selection Committee : Provided further that appointment in a substantive capacity under this clause of a teacher who had served, before such appoint- ment, continuously for a period of less than two years, shall be on pnobation for one year which may be extended for a period not exceeding one year, and the provisions of subsection (2) shall apply . accordingly." ; - ’ (iii) in subsection (4)'— (l) in clause (a). after the proviso, the following proviso shall be inserted, namely :— ‘ “Provided further that where the Chancellor is satisﬁed that in the spedal circumstances of the case. a Selection Committee cannot be constituted in accordance with the preceding proviso he may direct the constitution of the Selection Committee in such manner as he thinks fit"; (2) in clause (6)— (a) for sub-clause (ii). the following sub-clause shall be substituted, namely :- - "(ii)' one of the Deans or Professors of those Faculties which comprise subjects taught in the college. to be nomi- . nated by the Vice-Chancellor ;" (b) after the second proviso. the following proviso shall be inserted, namely :— "Provided also that in the case of colleges referred to in the preceding proviso. the Dean or Professor who shall be I 1 the member of the Selection Committee under sub-clause (ii) shall also be nominated by the Management from out of a panel of ﬁve Deans or Professors suggested by the

-,••=n= sxanzastawsreatarn- %me aMill=flreinenlEniNEGIBMIlin

Uff ;RV alUirtri ;MT. 4 „.97C 1977

ti Management and approved by the Vice-Chancellor, and is. the requisite number of such Deans or Professors is not so available, the panel may include the names of Principals. of affiliated or associated colleges."

in sub-section (8), in clause (a), the following proviso shall be. inserted, namely :—

"Provided that if the Executive Council does not take a decision. on the recommendations of the Selection Committee within a period ot four months from the date of the meeting of such Committee, then. also the matter shall stand referred to the Chancellor, and his deci- sion shall be final."

for sub-section (11), the following sub-sections shall be substituted, namely

"(II) (a) No teacher recommended by the Selection Committee shall be appointed by the Management of an affiliated or associated college (other than a college maintained exclusively by the State Government) unless prior approval of the Vice-Chancellor has been: obtained.

The Management shall, as soon as possible, after the meeting of the Selection Committee, submit the recommendations of the Com- mittee, alongwith other relevant documents to the Vice-Chancellor for approval.

The Vice-Chancellor, if he is satisfied that the candidate recom- mended by the Selection Committee does not possess the minimum qualifications or experience prescribed, or that the mosedure laid' down in the Act for the selection of the teacher has not been followed,. shall convey to the Management his disapproval:

Provided that if the Vice-Chancellor does. not convey his dis- approval within a period of one month from the date of receipt of the• documents referred to in clause (b), or does not send to the Manage- ment any intimation in connection therewith, he shall be deemed to• have approved of the proposal.

(12) Notwithstanding anything contained in this section, the Execu- tive Council, with the prior approval of the Chancellor, or the Management with the prior approval of the Vice-Chancellor. may. appoint on deputation on the post of a teacher any Government ser- vant who possesses the qualifications prescribed for the post.

(13) The Principal of the King George's Medical College, Luclsnow• shall be appointed on the recommendation of the Selection Com- mittee constituted under clause (b) of sub-section (4) from amongst the Professors of the said College, and the provisions of sub-section. (10) shall not apply in relation to such selection."

Amendment section 37.

Amendment of section 46.

al 13. In section 37 of the principal Act, after sub-section (8), the following, sub-section shall be inserted, namely :—

" (9) Notwithstanding anything contained in sub-sections (2) and (8), . if the Management of an affiliated college has failed to fulfil the condi- tions of affiliation, the Chancellor may, after obtaining a report from the Management and the Vice-Chancellor, withdraw or curtail the pri- vileges of affiliation."

In section 46 of the principal Act, for the words "as a condition for • granting him admission to such college", the words "as a condition for granting' him admission to or permitting him after such admission to continue. in such college" shall be substituted.

After section 46 of the principal Act, the following section shall be. inserted, namely—

"46-A. Where a contribution or donation, either in cash or in kind, is- Contribution taken or received by any affiliated or associated college includ-

and donations to ing a college maintained exclusively by the State Govern- ' colleges. ment 'or a local authority, the contribution or donation

so received shall be utilised only for the purpose for which it was' given to it and in the case of a college maintained exclusively by the State Government any cash contribution or donation shall..

Insertion of new section 46-A.

i i z s . :15- ..M ~' pure- ~ ant sin 713mm! one. 4 ego-r25, 1977 Management and approved by the Vice-Chancellor. and it the requisite number of such Deans or Professors is not no available, the panel may include the names of Principals. of aﬂiliated or associated colleges." (iv) in subsection (8). in clause (a), the following proviso shall be‘ inserted, namely :— ) ”Provided that if the Executive Council does not take a decision, on the recommendations of the Selection Committee within a period at four months from the date of the meeting of such Committee. then. also the matter shall stand referred to the Chancellor. and his ded- sion shall be ﬁnal." - ' (v) for sub-section (1 l) , the following subsections shall be substituted, namely :— "(ll) (a) No teacher recommended by the Selection Committee shall be appointed by the Management of an afﬁliated or associated college (other than a college maintained exclusively by the State Government) unless prior approval of the Vice-Chancellor has been: obtained. (b) The Management shall. as soon as possible. after the meeting of the Selection Committee, submit the recommendations of the Com- mittee, alongwith other relevant documents to the Vice-Chancellor- for approval. (c) The Vice-Chancellor, if he is satisﬁed that the candidate recom-- mended by the Selection Committee does not possess the minimum qualiﬁcations or experience prescribed, or that the procedure laid‘ down in the Act for the selection of the teacher has not been followed,. shall convey to the Management his disapproval: Provided that if the Vice-Chancellor does" not convey his dis- approval within .1 period of one month from the date of receipt of the documents referred to in clause (b) , or does not send to the Manage- ment any intimation in connection therewith, he shall be deemed to have approved of the proposal. (12) Notwithstanding anything contained in this section. the Execu-- tive Council, with the prior approval of the Chancellor, or the- Management with the prior approval of the Vice-Chancellor. may appoint on deputation on the post of a teacher any Government ser- vant who possesses the qualiﬁcations prescribed for the post. (13) The Principal of the King George’s Medical College. Lucknow ' shall be appointed on the recommendation of the Selection Com- ' mittee constituted under clause (b) of sub-section (4) from amongst ' the Professors of the said College. and the provisions of sub-section- (10) shall not apply in relation to such selection." Amendment ol 13. In section 37 of the principal Act, afte1 sub-section (8), the following. , . section 37. sub-section shall be inserted, namely :— " (9) Notwithstanding anything contained in sub-sections (2) and (8),: if the Management of an afﬁliated college has failed to fulﬁl the condi- tions of afﬁliation, the Chancellor may, after obtaining a report from: the Management and the Vice-Chancellor, withdraw or curtail the pri- vileges of afﬁliation." Amendment of 14. In section 46 of. the principal Act, for the words “as a condition for '. section 46. granting him admission to such college". the words "as a condition for granting“ him admission to or permitting him after such admission to continue- 'in such college" shall be substituted. Insertion of 15. After section 46 of the principal Act, the following section shall be' _‘ “WWW“ 467* inserted, namely— "46-A. Where a contribution or donation, either in cash .or in kind, I'S’ . Contribution taken or received by any afﬁliated or assouated college includ- and dopationsto ing a college maintained exclusively by the State Govern- “ 00116855- ment 'or a local authority, the contribution or donation so received 'shall be utilised only for the purpose for which it W351 given to it and in the case of a college maintained exclusively by the". State Government any cash contribution or donation shun

7,137:Tf 7..t:FfitIvroT1 E • 24 77 . 15

be credited to the personal ledger account of such institution which shall be operated in accordance with the general or special orders of the State Government."

-16. In section 49 of the principal Act— section 49. Amendment of

(i) for clauses (d) and (e). the following clauses shall be substituted

and be deemed always to have been substituted, namely

" (d) the classification and recruitment (including minimum quali- fications and experience) of Principals and other teachers of the University and of affiliated and associated colleges. the maintenance by them of their annual academic progress report, the rules of con- duct to be observed by them and their emoluments and other condi- tions of service (including provisions relating to compulsory retire- ment):

(e) the recruitment (including minimum qualifications and experience) and their emoluments and other conditions of service (including provisions relating to compulsory retirement) of persons appointed to other posts under the University;";

(ii) for clause (o). the following clause shall be substituted, namely :—

" (o) the number, minimum qualifications and experience, the emoluments and other conditions of service, including the age of retirement and provisions relating to compulsory retirement of salaried employees (not being teachers) of the University or an affi- liated or associated college, and the preparation and maintenance of record of their service

17. In section 50 of the principal Act— section 50 Amendment of '

in sub-section (1-A) , for the words "within a period of one year from the date of commencement of such Statutes", the words and figures "up to December Si, 1977" shall be substituted and be deemed always to

have been substituted ;

in sub-section (2), for the words "after the expiration of a period of one year from the date of commencement of the First Statutes", the words "after December 31, 1977" shall be substituted

and be deemed

always to have been substituted.

18. In section 51 of the principal Act, in sub-section the following clause shall be substituted, namely:—

" (i) the formation of parent-teacher association

19. After section 60-C of the principal Act, the following section shall be Insertion of section

inserted, namely :— IIEW 60-CC.

"60-CC. The Vice-Chancellor may with the prior approval of the State

Supernumerary Government, create any supernumerary post with a view

post of teachers. to enabling a teacher who is for the time being holding responsible position of national importance in India or abroad in educa- tional administration or other similar assignment to retain his lien and seniority as such teacher and also to continue to earn increments in his pay scale during the period of his assignment and to contribute towards provident fund and earn retirement benefits, if any, in accordance with

the Statutes : Provided that no salary shall be !Payable to such teacher by the college

for the period of such assignment."

20. In section 68 of the principal Act, in the second proviso, clause (c)

shall be omitted.

21. After section 68 of the principal Act, the following section shall be

inserted, namely i— "68-A. (1)

Where a decision ot the Management of an affiliated or asso- Power of Vice- dated college to dismiss, remove or to reduce a teacher

Cbanceilm t ° in rank or to punish him in any other manner or to

against Manage- enforce is order terminate his services, has not been approved by the h

ment. Vice-Chancellor or where an order of suspension of

such teacher has been stayed, revoked or modified by the Vice-Chancellor

(2), f or clause (1). Amendmert of section 51.

Amendment of section 68.

Insertion of new section 68-A.

gin amount we: 24 agent, 2977 be uedited to the personal ledger account of such institution which shall be operated in accordance with the general or special orders of the State Government." -16. In section 49 of the principal Act— ‘ Amendment of section 49. (i) for clauses (d) and (e), the following clauses shall be substituted and be deemed always to have been substituted, namely :— " (d) the classiﬁcation and recruitment (including minimum uali- ﬁcations and experience) of Principals and other teachers 0 the University and of aﬂiliated and associated colleges, the maintenance by them of their annual academic progress report, the rules of con- duct to be observed by them and their emoluments and other condi- tions of service (including provisions relating to compulsory retire- ment): (e) the recruitment (including minimum qualiﬁcations and experience) and their emoluments and other conditions of service (including provisions relating to compulsory retirement) of persons appointed to other posts under the University z"; (ii) [or clause (a), the following clause shall be substituted, namely :— “(o) the number. minimum qualiﬁcations and experience. the emoluments and other conditions of service, including the age of retirement and provisions relating to compulsory retirement of salaried employees (not being teachers) of the University or an aﬁi- liated or associated college, and the preparation and maintenance of record of their service ;"i 17. In section 50 of the principal Act- Amendment of' ' section 50 (i) in sub-section (1-A). for the words "within a period of one your from the date of commencement of such Statutes", the words and ﬁgures "up to December 51, 1977" shall be substituted and be deemed always to have been substituted; (ii) in sub-section (2) .‘for the words "after the expiration of a period of one year from the date of commencement of the First Statutes”, the words “after December 31. 1977" shall be substituted and be deemed always to have been substituted. 18. In section 51 of the principal Act. in sub-section (2), [or clause (i), Amendment 01 the following clause shall be substituted, namely:— section 51. “ (i) the formation of parent-teacher association ;". 19. After section 60-0 of the principal Act, the following section shall be insertion of inserted, namely '.— new section “GO-CC. The Vice-Chancellor may with the prior‘ approval of the State 60-CC. Supernumcrary Government, create any supernumerary post with a view post Ofteachersl to enabling a teacher who is for the time being holding responsible position of national importance in India or abroad in educa- tional administration or other similar assignment to retain his lien and seniority as such teacher and also to continue to earn increments in his pay scale during the period of his assignment and to contribute towards provident fund and earn retirement beneﬁts, if any, in accordance with the Statutes : Provided that no salary shall be payable to such teacher by the college for the period of such assignment." 20. In section 68 of the principal Act, in the second proviso, clause (c) Amendment 01 shall be omitted. section 68. 21. After section 68 of the principal Act, the following section shall be alerisesgg’ignGB-A“ inserted, namely 5— ' "68-A. (1) Where a decision at the Management of an afﬁliated or asso- Power of Vice~ ciated college to dismiss. remove or to reduce a teacher Chame‘mi ‘0 in rank or to punish him in any other manner or to “1.9:” m ”d" terminate his services, has not been approved by the against Manage- , . ment. Vice-Chancellor or where an order of suspension of such teacher has been stayed, revoked or modiﬁed by the Vice—Chancellor \

I 15

Z'a7 5117i FrarTot F1O:2-, .24 7,m-1, 1977

In accordance with the provisions of this Act or of an Act repealed by sec- tion 74, and the management has committed default in paying the salary of such teacher which became due to him in consequence of the Vice- Chancellors order, the Vice-Chancellor may pass an order, requiring the management to pay the amount of salary as may be specified in the order and during the period of suspension, may also require the Management to pay the suspension allowance at the rate of one-half of the salary payable, if the said amount has not been paid.

In any such case a.s is referred to in sub-section (1), the Vice- Chancellor may also order re-instatement of the teacher concerned sub- ject to such terms and conditions as he thinks fit.

The amount of salary or suspension allowance required to be . • paid under an order of the Vice-Chancellor under sub-section (1) shall 1 on a certificate issued by him to that effect be recoverable by the

Collector as arrears of land revenue.

Every order of the Vice-Chancellor under sub-section (2) shall be executable by the lowest civil court having territorial jurisdiction, as if it were a decree of that court.

No suit shall lie against any management or teacher in respect of any matter for which a relief can be granted by the Vice-Chancellor under this section."

Amendment section 72.

Amendment section 72-A.

of 22. In section 72 of the principal Act, in sub-section (2), in the proviso thereto, for the figures "1976", the figures "1977" shall be substituted.

of 23. In section 72-A of the principal Act, in clause (c), for the words "two years", the words "three years" shall be substituted p.nd be deemed always to have been substituted.

Amendment of section 73.

Amendment of section 74.

In section 73 of the principal Act, in sub-section (1) in the proviso thereto, for the words "after two years from the commencement of this Act" the words and figures "after December 31, 1977" shall be substituted.

In section 74 of the principal Act, in sub-section (3),—

clause (b) shall be omitted;

after clause (h), the following clauses shall be inserted, and be deemed always to have been inserted, namely :—

"(i) every person residing within the area of the University of Gorakhpur who was permitted by the Agra University to appear in B. A. Part I or M. A. Part I Examination of 1974 from the Kashi Naresh Government Degree College, Gyanpur, Varanasi Centre, and who, on the result of that examination, has been declared successful, shall be permitted by the University of Agra to appear in the B. A. Part II or M. A. Part II Examination, as the case may be, of the said University from the Kashi Naresh Government Degree College, Gyanpur, Varanasi Centre, during the academic years 1974-75 and 1975-76 and on the results of such examination the degree may be conferred by that very University, and such examination shall be deemed to be valid;

0) any person residing within the area of the University of Allahabad or the 'University of Ludtnow may be permitted by the University of Kanpur (hereinafter in this clause referred to ai the said University) to appear in an examination referred to in clause (5) of section 7, and on the result of such examination, a degree may be conferred by the said University notwithstanding that such person was not residing within the area of the said University."

—71 --

_;__ .§,4.-ciu :2 i 1?. l .; E l i t‘ E E 5 Widows“ 16 Amandment section 72. Amendment section 72-A. Amendment section 73. Amendment sectiu n 74. set air: amateur we, 24 agate, 1977 in accordance with the provisions of this Act or of an Act repealed by sec- tion 74, and the management has committed default in paying the salary of such teacher.which became due to him in consequence of the Vice- Chancellors order, the Vice-Chancellor may pass an order, requiring the management to pay the amount of salary as may be speciﬁed in the order and during the period of suspension, may also require the Management to pay the suspension allowance at the rate of one-half of the salary payable, if the said amount has not been paid. _ (2) In any such case as is referred to in sub-section (1), the Vice— Chancellor may also order reinstatement of the teacher concerned sub- ject to such terms and conditions as he thinks ﬁt. (S) The amount of salary or suspension allowance required to be paid under an order of the Vice-Chancellor under sub-section (1) shall 5 1 on a certiﬁcate issued by him to that effect, be recoverable by the Collector as arrears of land revenue. (4) Every order of the Vice-Chancellor under sub-section (2) shall be : executable by the lowest civil court having territorial jurisdiction, as 5' if it were a decree of that court. 5 (5) No suit shall lie against any management or teacher in respect of l l . . . ii any matter for which a relief can be granted by the Vice-Chancellor under I this section." of 22. In section 72 of the principal Act, in sub-section (2), in the proviso thereto, for the ﬁgures “1976”. the ﬁgures “1977" shall be substituted. of 23. In section 72-A of the principal A'ct, in'clause 1(0) , for the words “two years”, the words “three years" shall be substituted and be deemed always to have been substituted. of 24. In section 73 of the principal Act. in sub—section (1) in the proviso thereto, for the words "after two years from the commencement of this Act" the words and ﬁgures "after December 31, 1977" shall be substituted. of 25, In section 74 of the principal Act, in sub-section (3),_ (l) clause (12) shall be omitted; (2) after clause (h), the following clauses shall be inserted, and be deemed always to have been inserted, namely :— "(i) every person residing within the area of the University of Gorakhpur who was permitted by the Agra University to appear in B. A. Part I or M. A. Part 1 Examination of 1974 from the Kashi Naresh Government Degree College, Gyanpur, Varanasi Centre, and who, on the result of that examination, has been declared successful, shall be permitted by the University of Agra to appear in the B. A. Part II or M. A. Part II Examination, as the case may be, of the said University from the Kashi Naresh Government Degree College. Gyanpur, Varanasi Centre, during the academic years 1974-75 and 1975-76 and on the results of such examination the degree may be conferred by that very University, and such examination shall be deemed to be valid; - (7') any person» residing within the area of the University of Allahabad or 'tiie“University of Lucknow may be permitted by the University of Kanpur (hereinafter in this clause referred to as the said University) .1?) appear in an examination referred to in clause (5) of section ”I. and on the result of such examination, a degree may be conferred. by the said University notwithstanding that such person was not residing within the area of the said University." i7

s..

d-fit sat V,irtItr1 714-ir, 24 9;9'it, 1 9 7 7

1 7

CHAPTER III

Amendment of the Uttar Pradesh Basic Education Act, 1972 Amendment of

section 4 of U. P. Act 34 of 1972.

26. In section 4 Of the Uttar Pradesh Basic Education Act, 1972, huein. after in this Chapter referred to as the principal Act,—

(a) in sub-section (2)—

after clause (c), the following clause shall be inserted and be deemed always to have been inserted, namely :—

"(cc) to take over the management of all basic schools, which before the appointed day, belonged to any local body;";

at the end, the following proviso shall be inserted and be deemed always to have been inserted, na;mely

"Provided that the courses of instruction and books pres- cribed and institutions recognised before the commencement of this Act shall be deemed to be prescribed or recognised by the Board under this Act.";

(b) after sub-section (2), the following sub-section shall be inserted and be deemed always to have been inserted, namely :—

" (3) for the purposes of exercising powers of management, super- vision and control over the basic schools under clause (ec) or clause (d) of sub-section (2), which before the appointed day belonged to a local body, the powers and functions ot a local body in respect of such schools shall stand transferrd to the Board."

27. In section 9 of the principal Act, in sub-section (3), in the proviso thereto, for the words "belonging to a local body", the words "which before the appointed day belonged to a local body" shall be substituted,

28. In section 12 of the principal An— ti) in sub-section (1), the words and brackets "(whether belonging

to a local body or to any other person or body)" shall be omitted ;

(ii) for sub-sections (2) to (9), the following sub-sections shall be substituted, namely

" (2) The Director may direct the management of a basic school to remove any defect or deficiency found on inspection or otherwise.

If the management of a basic school fails to comply with any direction made under sub-section (2) the Director may, after considering the explanation or representation, if any, given Or made by the management, refer the case to the Board for withdrawal of recognition of such school.

On receipt of a recommendation under sub-section (3) in respect of any basic school, the Board may withdraw the zeul,ai. don of that school."

29. In section 17 of the principal Act, in sub-section (2), for the words "after the expiration of a period of one year from the commencement of dart Act", the words and figures "after December 31, 1977" shall be substituted.

30. In section 18 of the principal Act, in sub-section (3), for clause (b). the following clause shall be substituted and be deemed always to have been substituted, namely :—

"(b) section 73 shall cease to apply in relation to basic schools:"

31. After section 18 of the principal Act, the following section shall be inserted and be deemed always ti have been inserted, namely :—

"18-A. (1) Where any building or pan thereof was on the appointed Board to become day occupied as tenant by any local body for the

tenant M respect purpose of any basic school, the tenancy in respect of am ui

bats, such building or part shall, with effect from the said of cen bld- -

day, stand transferred in favour of the Board.

•

Amendment of section 17.

Amendment of section 181

Insertion of section 18-A.

Amendment re: section 9.

Amendment of section 12.

ant m: =1me we, 24 {ta-ls, 1977 ____________________.__ CHAPTER III Amendment of the Uttar Pradesh Basic Education Act, 1972 26. in section 4 ‘of the Uttar Pradesh Basic Education Act, 1972, herein- Mindmen‘ °f - section 4 ofU. 1’. after in this Chapter referred to as the principal Act.— Act34 of 1972. (a) in sub—section (2)-— (i) after clause (c), the following clause shall be inserted and be deemed always to have been inserted, namely :— “ (cc) to take over the management of all basic schools, which beiorc the appointed day, belonged to any local body ;"; (ii) at the end, the following proviso shall be inserted and be deemed always to have been inserted, namely :— “Provided that the courses of instruction and books preo- cribed and institutions recognised before the commencement of this Act shall be deemed to be prescribed or recognised by the Board under this Act"; (b) after sub-section (2), the following sub—section shall be inserted and be deemed always to have been inserted, namely :- " (3) [or the purposes oi exercising powers oi management, super- vision and control over the basic schools under clause (cc) or clause (d) of sub-section (2) , which before the appointed day belonged to a local body. the powers and functions at a local body in respect of such schools shall stand transferrd to the Board." 27. In section 9 of the principal Act, in sub-section (3), in the proviso Am G e ‘ ., thereto. for the words "belonging to a load body", the words "which before M53: D ‘ the appointed day belonged to a local body" shall be substituted. 28‘ in section 12 oi the principal Act— Ammdment of (i) in sub-section (1), the words and brackets " (whether belonging seam” 12' to a local body or to any other person or body) " shall be omitted ; (ii) for sub-sections (2) to '(9), the following sub-sections shall be substituted, namely :— “ (2) The Director may direct the management of a basic school to remove any defect or deﬁciency found an inspection or otherwise. (3) H the management of a basic school fail: to comply with any direction made under sub-section (2) the Director may, after considering the explanation or representation, if any. given or made by the management, refer the case to the Board for withdrawal of recognition of such school. ‘ (4) On receipt oi a recommendation under subsection (5) in respect of any basic school, the Board may withdraw the recogni‘ tion of that schoo ." .. 29. In section 17 oi theprincipal Act, in subsection (2), for the words Amendment of after the expiration of a period of one year from the commencement oi this section 17. Act", the words and ﬁgures ”after December 31, 1977" shall be substituted. 30. In section 18 of the principal Act, in subsection (3), for clause (17) , the following clause shall be substituted and be deemed always to have been 11:35:??? °f substituted, namely :— “(b) section 73 shall oease to apply in relation to basic schools;” _ , 31. After section 18 of the principal Act, the following section shall be Insertion of , Inserted and be deemed always ti have been inserted, namely :— section lB-A. “Iii—A. (1) Where any building or part thereof was on the appointed Board to bucome day occupied as tenant by any local body for the . Sfixa‘i: "”5331- urpose of any basic school, the tenancy in respect of ings. such building or part shall, with effect from the said -—~‘ - day, stand transferred in favour of the Board. . i116

Amendment of section 15.

Insertion cf DOW section 7-E.

Amendment of :action 7-C. of U.?. Act 2 of1921.

Proper non of tions. or donation for which it was gaven to it, and in the case of an institution maintained exclusively by the State Government, the cash contribution or donation shall be a-edited to the personal ledger account of such institution which shall be operated in accordance with the general or special orders of the State 'Government"

34. In section 15 of the principal Act, in sub-section (2), after clause (/), the following clause shall be inserted, namely :—

"(m) the formation of parent-teacher association."

Where any building or part thereof belonging to a local body was on the appointed day occupied by it for the purposes of any basic school, the Board shall, with effect from the said day, be deemed to have become licensee on behalf of the local body in respect of such building or part on such terms and condition as the State Government may by general or special order determine.

The provisions of this section shall have effect, notwithstanding anything contained in any contract, lease or other instrument, or any law for the time being in force."

CHAPTER IV

Amendment of the Intermediate Education Act, 1921

In section 7-0 of the principal Act, for the words "as a condition for granting him admission to such institution", the words "as a condition for granting him admission to or permitting him after such admission to continue in such institution" shall be substituted.

After section 7-D of the principal Act, the following section shall be inserted, namely :—

"7-E. WhereTh contribution or donation, either in cash or in kind, is taken or received by an institution including an

institution maintained exclusively by the State Government or a local authority, the contribution

so received shall be utilised only for the purpose

utilize- done-

18 Z"Tt gTi5f F0E11714 117F, 4 7174, 1 fi

in:onion of new 35. After section I6-G of the principal Act, the following stction shall be section 16-GCL inserted, namely:—

"16-CC. (1) Notwithstanding anything contained in sections 16-E, Regularization 16-F and 16-FF, every teacher of an institution appointed

of appointment between August 18, 1975 and September 30, 1976 (both of ad hoc teachers, dates inclusive) on ad hoc basis against a clear vacancy

and possessing prescribed qualifications or having been exempted from such qualifications in accordance with the provisions of this Act, shall, with effect from the date of commencement of this section, be deemed to have been appointed in a substantive capacity, provided such teacher has been continuously serving the institution from the date of his appointment up to the commencement of this section.

Explanation—For the purposes of this sub-section, the period during which any break in service of teacher has occurred between the date of his ad hoc appointment and the date of commencement of this section for any reason not arising out of his misconduct or his own volition shall be disregarded:

Provided that nothing in this section shall be construed as entitling such teacher to any pay or allowance for any such period of break in his service.

Every teacher deemed to have been appointed in a substantive capacity under sub-section (I) shall be deemed to be on probation from the date of commencement of this section.

Nothing in this section shall be construed to entitle any teacher to—

(a) substantive appointment on any post if on the date of tommencement of this section, such post has already been filled or

1g 3m Elia ammo? wave, 2.; agent, 1977 __~__" _ ._._ _ ._- ._.._ (2) Where any building or part thereof belonging to a local body was on the appointed day occupied by it for the purposes of any basic school, the Board shall, with ellect from the said day, be deemed to have become licensee on behalf of the local body in respect of such building or part on such term: and condition as the State Government may by general or special order determine. (3)‘ The provisions of this section shall have effect, notwithstanding anything contained in any contract, lease or other instrument, or any law for the time being in force.“ ' - CHAPTER 1V Amendment a] the Intermediate Education 'Act, 1921 Amendment of 32. In section 7-C of the principal Act, for the words "as a condition. =action 7-C. 0! for grazttinv him admission to such institution”. the words "as a condition for U'P‘AC” °n92Lgranting him admission to or permitting him after such admission to continue in such institution" shall be mbstituted. Insertion _c-f 33. After section 7-D of the principal Act, the following section shall be “W “cm” 7'1“ inserted, namely :— “7~Et Where’h"contribution or donation, either in msh or in kind, prop" “mm. is taken or received by an institution including an non of dona- institution maintained exclusively by the State “0115- Government or a local authority, the contribution or donation so received shall be utilised only for the purpose for which it was given to it, and in the case of an institution maintained exclusively by the State Government, the cash contribution or donation shall be credited to the personal ledger account of such institution which mall be operated in accordance with the general or special orders of the State Government." 'Aniondmcnt or 34. In section 15 of the principal Act, in sub-section (2), after clause (I) , 5‘0““ ”- the following clause shall be inserted, namely :— "(1V0 the formation of parent-teacher association.” Imenion of 28W 55. After section l6—G of the principal Act, the following stction shall be Scum“ 15‘9“ inserted, namely :— "'16-GG. (1) Notwithstanding anything contained in sections lG-E, Regularizatic,“ 16-1“ and Iii-FF, every teacher of an institution appointed of appointment between August 18, 1975 and September 30, 1976 (both Ufad/iaf‘eeCher5~ dates inclusive) on ad lz-oc basis against a clear vacancy and possessing prescribed qualiﬁcations or having been exempted from such qualiﬁcations in accordance with the provisions of this Act. shall, with effect from the date of commencement of this section, be deemed to have been appointed in a substantive capacity, provided such teacher has been continuously serving the institution from the date of his appointment up to the commencement of this section. Explanation—For the purposes of this sub-section, the period during which any break in service of teacher has occurred between the date of his ad Iroc appointment and the date of commencement of this section for any reason not arising out of his misconduct or his own volition shall be disregarded: Provided that nothing in this section shall be construed as entitling such teacher to any pay or allowance for any such period of break in his service. (2) Every teacher deemed to have been appointed in a substantive capacity under subsection (1) shall be deemed to be on probation from the date of commencement of this section. (3) Nothing in this section shall be construed to entitle any teacher to— (a) substantive appointment on any post if on the date of commencement of this section, such post has. already been ﬁlled or

' r-Nk‘dir-i

7r7p, UtrilVirIT nate:, 24 , 1977

selection for such post has already been made in accordance with this Act or the regulations made thereunder; or

(b) substantive appointment if such teacher was relazed to an! Hr member of the Committee of Management or the Principal or Headmaster of the institution concerned.

Explanation—For the purposes of this sub-section, a person shall be deemed to be related to another if—

(e) they are members of a Hindu Undivided family ; or

they are husband and wife ; or the one is related to the odic] in the manner indicated in

the Schedule.'

ing anything inconsistent therewith contained in any other law for the time "and the provisions, it any, so made applicable, shall have effect notwithstand Section 16-H.

in section 16-H of the principal Act, in sub-section (2), the words Amendment of

being in force" shall be inserted at the end.

After section 22 of the principal Act, the following Schedule shall he Insertion of Schedule. inserted, namely :—

"SCHEDULE

(See SEcrioN 16-GG) List of Relatives

1. Father.

9. Mother (including step-mother).

Son (including step-son).

Son's wife. Daughter (including step-daughter).

Father's father.

Father's mother.

Mother's mother.

Mother's father..

Son's son.

Son's son's wife.

Son's daughter.

Son's daughter's husband.

Daughter's husband.

Daughter's son.

Daughter's son's wife.

Daughter's daughter.

Daughter's daughter's husband.

Brother (including step-brother).

Brother's wife.

Sister (including step-sister). f

92. Sister's husband. I u, Wife's (or husband's) brother. Wife's (or husband's) father. Wife's (or husband's) sister. Brother's son. Brother's daughter."

7 I.

17144 '7;ti 1

‘0.14,1

". :7'

retain ﬁﬁTETTWﬂaE, 24 me, 1977 selection for such post has already been made in accordance with this Aet or the regulations made thereunder; or (b) substantive appointment if such teacher was relutrti to as; member of the Committee ol Management or the Principal or Headmaster of the institution concerned. Explanation—For the purposes of this sub—section, 3 person shall be deemed to be related [0 another if— (a) they are members of a Hindu Undivided family; or (b) they are husband and wife ; or (c) the one is related to the other in the manner indicated in the Schedule." 56. In section 16-}! of the principal Act, in sub-section (2), the words “and the provisions, ii any. so made applicable, shall have effect notwithstand ing anything inconsistent therewith contained in any other law for the time being in lorce" shall be inserted at the end. 37. After section 22 of the principal Act, the following Schedule shall be inserted, namely :— “SC HEDU LE (See Sec-non lG-GG) List a] Relatives 1. Father. go Mother (including step-mother) . Son ( including step-son) . 2“.“ Son's wife. Daughter (including step-daughter)’. Father’s father. Father’s mother. Mother‘s mother. Mother's father.. 10. Son‘s so‘n. 90909035" 11. Son‘s son’s wife. 12. Son’s daughter. l8. Son's daughter’s husband. 14. Daughter's husband. 15. Daughter‘s son. 16. Daughter’s son's wife. 17. Daughter’s daughter. 18, Daughter’s daughter’s husband. 19. Brother (including step—brother). 20. Brother’s wife. 21. Sister (including step-sister)". 22. Sister’s husband 23. Wife's (or husband's) brother. 24. Wife’s (or husband’s) father. 25. Wife's (or husband's) sister. 26. Brother’s son. 27. Brother’s daughter." Amendment of station lé-H . Insertion Schedule. 19 of “qA V-u‘amfﬁ'ﬁ .m- .3". . .mggrp-xl.‘ '. t' ’v S 3‘12.» .. g1: t {awag —

Amendment of section 28 of U.P. Act 29 of 1974.

Repeal and savings

insa.N.-4esarecereemeem zsrauglipaSsmal782ZWZ•iit(

Ail,benr,tlys,"'

20 3ff t' gaff tHlitiTrIl 24 9:Flit, 7977

CHAPTER V

Amendment of the Uttar Pradesh Universities (Re-enactnzent and Amendment) Act, 1974

38. In section 28 of the Uttar Pradesh Universities (Re-enactment and Amendment) Aci, 1974, in sub-section (1), in the proviso, /or the words 'two years from the date of commencement of this Act", the word and figures "Decem- ber 31, 1977" shall be substituted and be deemed always to have been substituted.

CHAPTER VI

Miscellaneous

39. (1) The Uttar Pradesh Education Laws Amendment Ordinance, 1977, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under any of the principal Acts mentioned in Chapters II, III, IV and V, as amended by the Ordinance referred to in sub-section (I), and the Uttar Pradesh Education Laws Amendment Ordinance, 1976, shall be deemed to have been done or taken under the corresponding provisions of the principal Acts, as amended by this Act, as if the provisions of this Act, were in force at all material times.

U. Ordi

no.5d

U. Ordi

GO.

crm

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flOV.T 0 5,0 cf-t0-70 1:1`70 92 ITT° (191TIO)--23 -7-77 (1 338)--1977--650(1 R70) 1

an: HE?! «warm were, 24 stars“, 1977 ‘M CHAPTER V Amendment of the Uttar Predesh Universities (Re-enactment and Amendment) Act, 1974 . Amendment of 33. In section 28 of the Uttar Pradesh Universities (Re-enactment and section 28 ofU Act 29 of [974E Amendment) ACI, 1974, in sub-section (1), in the proviso. [or the words “two years from the date of commencement of this Act", the word and ﬁgures “Decem- ber31,1977” shalsl be substituted and be deemed always to have been tnbrtiiutcd. ' CHAPTER V] Miscellaneous" Repeal and 39. (l) The Uttar Pradesh Education Laws Amendment Ordinance, 1977. savings. is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under any oftheprincipal Acts mentioned in Chapters II, III, IV and V, as amended by the Ordinance referred to in sub-section (l), and the Uttar Pradesh Education Laws Amendment Ordinance, 1976, shall be deemed to have been done or taken under the corresponding provisions of the principal Acts, as amended by this Act,as if the provisions of this Act, were in force at all material times. mat a, $31751 mt titan, Fﬁﬁ’l ’flOQROEO‘ﬁO—JUN'TD 92 mo (ﬂinch—23447 (1333)—_1977——650(§no) I O rdi no.5a' U . l

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Uttar Pradesh act 5 of 1977 : The UTTAR PR-ADESH EDUCATION LAWS AMENDMENT ACT, 1977

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