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No. 956(2)/XVII-V-1-1(Ka)-6-83
Dated Lucknow, March 12, 1983
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 (Dwitiya Sanshodhan) Adhiniyam, 1983 (Uttar Pradesh ,
Adhiniyam Sankhya 6 of 1983), as passed by the Uttar Pradesh Legislature and a;scnte
.d to by the Governor on March 11, 1983:
THE UTTAR PRADESH STATE UNIVERSITIES (SECOND AMENDMENT)
ACT, 1983
(U. P. ACT No. 6 oF 1983) '
(As passei by the Uttar Prade:h Legi.lature)
Amendment of
section 50, of
President's Act
no. 10 of 1973
as re-enacted by
U.P. Act no. 29
of 1974.
Repeal and
savings.
Short title and
commencement.
ACT
further to amend the Uttar Pradesh State Universities Act, 1973
follows :
Fr Is HEREBY
enacted in the Thirty-fourth Year of the Republic of India as
1.
(1) This Act may be called' the UttarPradesh State Universities (Secc.nd
Amendment) Act, 1983.
(2) It shall be deemed to have come into force on January 1, 1983.
radesh State Universi
2. In section 50 of the Uttar P
(a) in sub-section (1-A),or the word and figures
ties Act, 1973,—
"December 31, 1982"
substituted ; and
"December 31, 1982"
be substituted.
3. (1) The Uttar Pradesh State Universities (Amendment) Ordinance, 1983 is hereby 'epealed.
(2) Notwithstanding such repeal, anything done or any actiOn taken under
the provisions of the enactment, referred to in section 2, as amended by the Ordi-
nance, 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 Act, as if the
provisions of this Act were in force at all material times.
the word and figures "December 31, 1984" shall be
(b) in sub-section (2), for the word and figures
the ward and figures "December 31, 1984" shall
nance
of 19
By order,
' G. B. SINGH,
Sachiv.
cit 07t 09:0 to--0 97'10 360 ifT0 (t-7710)--14— 3-83 —(3965)-1983-950 (7w0)1
ea? trim imam we, 12 mi. 1983
an? fin erI- 2——'€'fi'{ WWW fwafa'en‘m srfirfizm, 19 73 air arm 50 i:—
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WISHEW nhfin“31fama1,1934”mfafiwfifi;sfi‘< . t
2m qa': fia- . .
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. 10 a?! 1973 ;
an m 50 m . 1
{mm | , ‘
fmwzrh sr-r- 3——( i) an? new use: farafamrr (waft-aw) SEWER 1953 nag—em W I
are fatfna %arr sum % I ‘ m
( 2) 12% fma % 33% 3‘1 'tfi. warm ( 1) fr fif'are amen em um Were :1
am 2 if ffifi'Fd' afsrfiufwf‘afifisqaru‘rfi mafia 3.3 33% emf In Him-{r ea affirm ”I .
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.. I final
No. 956(2)/xv11-V-1—1 (Ka)-6~83
Dazed Lucknow, March 12, 1983
by the Governor on March I], 1983:
THE UTTAR PRADESH STATE UNIVERSITIES (SECOND AMENDMENT)
ACT, 1983
4 (U. P. Aer No. 6 or 1983) "
(As paSSeJ by the Uttar Pradmh Legi.lature)
AN
ACT
further to amend the Utmr Pradesh State Universities Act, 1973 ‘
Ir IS‘HEREBY enacted in the Thirty-fourth Year of the Republic of India as
follows :
Sho 1 title and 1.. (1) This Act may be called“the UttarPradesh State Universities (Seccnd
comémemem' Amendment) Act, 1983.
(2) It shall be deemed to‘have come into force on January 1, 1983. 1‘
Amendment of 2'. In section 50 of the Uttar Pradesh State Universities Act, 1973,—
Se‘"?” ~5,0’~”f . , . . (a) in sub-section (l-A),for the word and figures “December 31, 1982"
’Zefigefgyfigég _: the word and figures “December 31, 1984" shall be substituted ; and
:3 .re-ertactea' bf" a (b) in sub-section (2), for the word and figures “December 31, 1982”,
U. I). Act "m 29 the word and figures “December 31, 1984” shall be substituted. ‘
of 1974. , . ‘
Re ea] and '3- (1) The Uttar Pradesh State Universities (Amendment) Ordinance, 1983 U.P. ¢.
sgvings. is hereby repealed. .
By order,
’ G. B. SINGH, é‘
Sachiv. Iii
5‘
V'TOQH'OEDCI'TO--E{O cm) 360 aro(feHro)——14—3—
33 —(3965)-—1983—-950 (intro)!