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No. 759(2)/XVII—V-1-111-1981
Dated Lucknow, February 26, 1982 IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India; the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Rajya Vishwavidyalaya ( Sanshodhan-) Adhiniyam, '1982 (Uttar Pradesh Adhiniyam Sankhya 10 of 1982) as passed by the Uttar 'Pradesh Legislature and
assented to by the Governor on February 26, 1982:
THE UTTAR -PRADESH STATE UNIVERSITIES (AMENDMENT)
ACT, 1982
(U. P. ACT No. 10 OF 1982)
Wspassed by the Uttar Pradesh Legislature) 6
AN
ACT
further to amend the Olaf-Pradesh State Universities-Act, 197 Pr IS-HEREBY enacted in the Thirty-second Year of the Republic of indtil
Short tide and
commencement.
(2) - It shall be deernect,totave-cometinto force on July 8, 1981,.
2. In section 20 of the Uttar Pradesh State ticivcreitits Act, 1973; hereia-1
.
after referred to as the principal Act, for sub-section (2), the following euti;,..:: Seetion shall be 'iitbstituted, nam'ely :— ,111
"(2)/Theterin of Office 'Of dieinbers!nieritioned in
,
;1 clauses (c), (d) and (e) of itib-section (1) shall:be:one ycar:-1 clause CO .of sub-section (1)-shall be-three years; and OW clause (g) of sub-section (I) shall be two years."
aafolloWs
I. (1) This Act may be called the Uttar Pradesh, State UniversitiO: (Aniendnietd) -Mt, '1982. is
Amendment of section 20 of
2
By Order,
G. B. SINGH,
Sachfv. tan"
"a"167—'011t0 361 MO (frirT0)—e.22-2-627•(3987)-1982 700 (till,0)
tidy, imam inn,26
t, 1962
3
Application of sub-section (2) of Seaton 20 as
emended two
existing men. bits.
3, Where a member of the Executive Council was nominated under. lauseig) of sub-section (I) of section 20 of the principal Act, at any time c before the coramencement of this Act, and—.
(a) such member has completed the period of two years from the date of his nomination, then, he shall cease to be a member of the said Council on the date of such commencement ;
. (b) such member has not completed the period of two years from the date of his nomination, then, he shall cease to be a member of the said Council on the expiry of the said period of two years.
4. (1) the Uttar Pradesh State Universities (Second Amendment) Ordinance, 1981, is hereby repealed.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) or in pursuance of any of the provisions of the said Ordinance, 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 Mt were ia force at all material times.
Repeal and savings.