Uttar Pradesh act 4 of 1983 : The UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 1983

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Short title and commencement.

Amendment of section 58 of the president's Act no. X of 1973 as amended and re-enacted by 11. P. Act no. 29 of 1974.

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902(2)/XVII-V-1-1(1(a)-19-82 Dated Lucknow, March 11, 1983

IN pursuance of the provisions of clause (3) of A rticle 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, 1983 (Uttar Pradesh Adhi- niyam Sankhya 4 of 1983) as passed by the Uttar Pradesh Legislature and assented to by the Governor on March 10, 1983:

THE UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 1983

[U. P. MT No. 4 otz 1983]

(As passed by the Uttar Pradesh Legislature)

1:p

AN ACT

further to amend the Uttar Pradesh State Universities Act, 1973.

iT IS HEREBY enacted in the Thirty-fourth Year of the Republic of India as follows :-

(1) This Act may be called the Uttar Pradesh State Universities (Amendment) Act, 1983.

(2) It shall be deemed to have come into force on June 25, 1982.

In section 58 of the Uttar Pradesh State Universities Act, 1973, in sub- section (1),—

(0 in the first proviso, for the words "four years" the words "five years" shall be substituted;

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. namelY.: (b) for the second proviso, the following proviso shall be

substituted,

"Provided further that if at the expiration of the said period of five• years, there is no lawfully constituted Management of the college the Authorised Controller shall continue to function as such, until the State Government is satisfied that the Management has been lawfully constituted :

Provided also that the State Government may, at any time, revoke an order made under this sub-section."

"Tti., Uttar Pradesh State Universities (Second Amendment) (Second) pee Qedlim'nce,1982, is hereby repealed. of. • - • •

' • :(2),/ INIAwithstanding such repeal, anything done or any action taken . • under section 58 of the Uttar Pradesh State Universities Act, 1973, as amended

by the Ordinance referred to in sub-section (1), shall be deemed to have been done,or-taken under the corresponding provisions of that Act as amended by this -A6t,. as if the provisions of this Act were in force at all material times.

By order, G. B. SINGH,

Sadly.

Repeal and savings.

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muéu mm" were, u mi. 1933 K (b) for the second proviso, the following proviso shall be substituted, namelyei “Provided further that if at the expiration of the said period of five- years, there i tituted Management of - Provided also that the State Government may, at any time, revoke an order made under this sub-section.” ' w” 3 ‘_ (1)" "r'h'é'Uttar Pradesh State Universities (Second Amendment) (Second) $53 and QEdinéhcefl982, is hereby repealed. . If); Ngfivithsianding such repeal, anything done or any action taken ' under section 58 ofthe Uttar Pradesh State Universmes Act, 1973, as amended .‘ 'by the Ordinance referred to in sub-section (1), shall be deemed to have been doneor-taken under the corresponding provtstons of that Act as amended by ' this “A513,. '35 ifthe provisions of this Act were in force at all material tunes. By order, . G. B.VSINGH, SaCth.