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No. 944(2)DVII-V-1--9-81

Dated Lucknmv, April 14, 1981

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'.. Intermediate Shiksha (Sanshodhan) Adhiniyam, 1981 (Uttar Pradesh Adhiniyam Sankhya": 9 of 1981), as passed by the Uttar 'Pradesh Legislature and assented to by the Governor on April 13; 1981 :

THE INTERMEDIATE EDUCATION (AMENDMENT) ACT, 1981 • [U.P. ACT NO. 9 Or 1981]

(As passed by the Uttar Pradesh Legislature)

AN ACT

further to amend the Intermediate Education Act, 1921

IT IS HEREBY enacted in the Thirty-second Year [of the Republic of India as follows :

• This Act may be • . called the Intermediate Education [(Amendment)

Act, 1981.

In section 3 of the Intermediate Education Act, 1921, hereinafteL referred to as the principal Act, in sub-section (1), in Clause (c), for the; word "eleven" wherever occurring, the word "twelve" shall be substituted; •.'

1. • In. section I6-EE of the principal Act, after sub-section (5) and before the Explanation, the following sub-section shall be inserted and be deemed to have. been inserted from February 11, 1981, namely:-

' "(6) Nothing in this section shall apply to an institution established and administered by a minority referred to in clause (1) of ArtiCle 30 of the Constitution of India."

4. In the Third Schedule to the principal Act, in the proviso to paragraph (3), the word 'religion' shall be 'pi-tutted and be deemed to have been omitted from February 11, 1981.

Short title.

Amendment of section 3 of U.P Act II of 1921.

Amendment of: secfion 16,6E: •

•

Amendment of Third Schedule.

By order, G: 11 SINGH,

Sachiv.

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