Uttar Pradesh act 20 of 1979 : The UTTAR PRADESH HOMOEOPATHIC MEDICAL COLLEGES (TAKING OVER OF MANAGEMENT) ACT, 1979

Date: 12 Jun 1979

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

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No. 1562/XVII-V-48-1979 Dated Lucknow, June 13, 1979

IN pursuance of the provisions of clause (3) of Article 348 of the Consti- tution of India, the Governor is pleased to order the publication of the following • English translation of the Uttar Pradeth Homoeopathic Chikitsa EIVIahavidyalaya (Prabandh-Grahan) Adhiniyam, 1979 (Uttar Pradesh Adhinyam 'Elankhya 20 of 1979) as passed by the Uttar Pradesh Legislature and assented 16.by the President on June 11, 1979.

••.'• THE UTTAR PRADESH HOMOEOPATHIC MEDICAL COLLEGES • (TAKING OVER OF MANAGEMENT) ACT, 1979

[U. P. ACT NO. 20 OF 1979] J. (As passed by the Uttar Pradesh Legislature)

AN ACT

IP. Provide for the taking over, in the, public interest, of the Management of it certain homoeopathic medical colleges for a limited period and for securing Proper management thereof, and for matters connected therewith or inci. dental thereto.

Jr is HEREBY enacted in the Thirtieth Year of the Republic of India as

„. "-':• 1. (1) This Act may be called the Uttar Pradesh Homoeopathic Medical Short title and !-.011eges (Taking over of Management) Act, 1979. commencement. t)2C (2) It shall be deemed to have -come into force on April 30, 1979.

In this. Act— , nr{-7. Definitions. (a) 'Administrator' means the person or body of persons appointed as • the Administrator under section 4;

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hT 9;RTTAkui TNia", 1 3 Vi 1979

Vesting of ma- nagement •of scheduled colle- ges in the State Government.

Appointment of Administrators.

Duty to deliver possession .

(6) 'appointed day' means the date notified by the State Government for the purposes of section 3 ;

(c) 'scheduled college' means a homoecipathic medical college specified in the schedule and includes all assets, rights, leaseholds, powers, autho- rities, and privileges, and all properties movable, and immovable, including lands, buildings, works, fumitures, equipments, drugs, stores, instruments, machinery, automobiles and other vehicles, cash and bank balances, reserve funds, investments, and book debts and all other rights and interests arising out of such - property relating to such college, as were immediately before the appointed day in the ownership, possession, power or control of the person, society or other body running such college, and all books of accounts, registers and other documents of whatever nature relating thereto.

3. On and from the appointed day, the management of all the scheduled colleges shall vest in the State Government for a period of one year &am such date: •

. Provided that if the State Government is of opinion that in order to secure , the proper management of any scheduled college, it is expedient that such , management -should continue in vest in the State Government after the expiry of the said period of one year, it may, by notification, extend the said period in respect of such college, so however, that the total period for which such - management shall continue to vest in ,the State Government shall not, in any- case exceed two years.

4. (1) The State Government shall, as from the appointed •day, appoint an Administrator of every scheduled college for the purposes of taking over • the management thereof, and the Administrator shall carry on die Manage- ment of such college for and on behalf of the State Government.

On the appointment of such Administrator all persons incharge of the management of the scheduled college immediately before the appointed day shall cease to he in charge of such management and shall hand over such

. managenient to the Administrator.

The State. Government may issue such directions, (including direc- tions as to initiating, defending or continuing any legal - proceedings before any court, tribunal or other authority) to die Administrator as to his powers and duties -as the State Government may deem fit.

The Administrator of a scheduled college may, at any time, apply to the State Government for instructions as to the manner in which he shall conduct the management of such college or in relation to any matter arising , in the course of such management.

Notwithstanding anything contained in any other law for die time being in force, the Administrator shall have all die powers of the person or body (by whatever name called) in charge of the management of the scheduled' college under his management including the powers to dispose of Mr- property or assets of such college.

In particular and without prejudice to the provisions of sub-section (5), the Administratoi- shall also have the power—

to appoint and terminate the services of a teacher or other em- ployee of the scheduled college;

to take disciplinary action (including the power or dismissal ot suspension) against such teacher or employee ;

to manage the properties appurtenant to,. or endowed to or for, the purposes of, such college ;

to operate the bank accounts of such college and to realise feeS: from the students thereof.

5. (1) Every person having possession, custody or control of any pr.?' perty relating to any scheduled college shall on appointment of the Admint trator 'for •such-college_he bound_to deliver 'forthwith such property- to

1 7ft—of -the State Governmen c-as

,{Le . . mrmwmrsﬂmqmiéw (b) ‘appointed 'day‘ means the date notiﬁed by the State Government for the purposes of section 3 ; ' (c) ‘soheduled college’ means a homoeopathic medical college speciﬁed in the schedule and includes all assets, rights, leaseholds, powers, autho- rities, and privileges, and all properties movable and immovable, including lands. buildings, works, iumitures, equipments, drugs, stores, instruments, machinery, automobiles and other vehicles, cash and bank balances, reserve funds, investments. and book debts and all ,other’rights and interests arising out of such' property relating to such college, as were immediately before the appointed day in the ownership, possession, _ power or control of the person, society or other body running such college, and all books of accounts, registers and other documents of; whatever nature relating thereto. Vesting of ma- 3. On and from 'the appointed day, the management of all the scheduled 03118673312; col-1g colleges shall vest in the State Government for a period of one year dram such 5 . ' - gesin ‘50 State date ' « ' Government. . Provided that if the State Government is of opinion that in order to secure, the proper management of any scheduled college, it is expedient that such . management ‘should continue in vest in the State Government after the expiry of the said period of one year, it may, by notiﬁcation, extend the said period in , respect of such college, so however, that the total period for which sudhr. management shall continue to vest in,the State Government shall not, in any ‘ case exceed two years. , I. Appointmentof 4. (l) The State Government shall, as from the appointed .day, appoint'_ ‘ Admm'K‘m‘ms- an Administrator of every scheduled college for the purposes of taking over‘ the management thereof, and the Administrator shall carry on the manage ment of such college for and on behalf of the State Government. (2) On the appointment of such Administrator all persons incharge of the management of the scheduled college immediately before the" appointed day shall-cease to be in charge of such management and shall hand over such .management to the Administrator. ' (3) The Statecovernment may issue such directions, (including direc- tions as to initiating, defending or continuing any legal' proceedings before any court, tribunal or other authority) to the Administrator as to his powers and' duties as the State Government may deem ﬁt (4) The Administrator of a scheduled college may, at any time, apply to‘ﬂ the State Government for instructions as to the manner in which he shall, conduct the management of such college or in relation to any matter arising i. in the course of such management. . “‘ I (5) Notwithstanding anything contained in any other law for the time ' being in force, the Administrator shall have all the powers of the person .01” body (by whatever name called) in charge of the management of the scliedule‘d‘ college under his management including the powers to dispose of 3an ' property or assets of such college. (6) 'In particular and without prejudice to the provisions of sub-section (5), the Administrator shall also have the power— . ~- (a) to appoint and terminate the services of a teacher or other emf-l, ployee of the scheduled college; ' ' '(b) to take disciplinary action (including the power or dismissal '°:’_ suspension) against such teacher or employee; " (c) to manage the properties appurtenant to,‘or endowed to 01‘ if“. the purposes of, such college; ' . ’. (d) to operate the bank accounts of such college and to realise'fCéSQI from the students thereof. ' f . '95"? 1’ Duty to deliver 5. (1) Every person having possession, custody or control of any .. 15, possession. , perty relating to any scheduled college shall on appointment of the Adm‘ghg ‘_‘ trator'for sucli_college__b.e_b.ogr1d_to deliver forthwith such property— to ‘ ‘ loﬁz‘bf‘the State Governmsl

Rem uneration inyable to the Administrator.

No compe nsa- t ion payable for the taking over of manageme nt.

!:•7fi7 vku 11911717,71 TfaiZ 1 3 7,9, 1 9 7 9 7

(2) Every person incharge of the management of a scheduled college immediately before the appointed day shall, within ten days from that day or -within such further period as the State Government may allow in this behalf, durnish to the Administrator a complete inventory of all the properties and assets (including particulars of book-debts, investments and belongings):

, Telating to such college immediately before the appointed day, and of all liabi- ,lities and obligations in relation to such college subsisting immediately before ;the appointed day and also of all agreements entered into in relation to all ' college and in force immediately before the appointed day.

6. Where any person having possession custody or control of any property relating to a scheduled college fails to deliver possession therecif to its Adminis- trator or to the authorised office or employee in accordance with section 5, the Administrator may apply to the Collector, and the Collector shall deliver possession over such property to the Administrator and may, for that purpose ,use or cause to be used, such force as may be necessary.

7. (1) Notwithstanding anything contained in any bther law or in any contract or other instrument, if the Administrator is satisfied that the conti- nuance in service of a teacher or other employee of a scheduled college is pre. judicial to the purposes of this Act or the interset of the college, he may at any time by notice without assigning any reason terminate his services.

(2) The period of such notice shall be three months or the period specified in . the conditions of service, if any, applicable to him, whichever is less :

Provided that the services of any such teacher or other employee may be ;terminated, without such notice or by a shorter notice, and on such termination, l' the teacher or other employee, as the case may be, shall be entitled to claim from the scheduled college a sum equivalent to the amount of his pay plus allow. ances, if any, for the period of notice or, as the case may be, for the period by

, which such notice falls short of the period of notice to which he is otherwise entitled under this sub-section at the same rates at which he was drawing the pay and allowances immediately before such termination:

(3) Any teacher or other employee aggrieved by an order of the Adminis- rrator under sub-section (1) may, within 30 days from the service of the order, ;prefer an appeal to the State Government whose decision thereon shall be : final.

8. (I) The Administrator shall receive, from the funds of the scheduled college, such remuneration, as the State Government may, from time to time,

• (2) The State Government 'may, at any time, change the Administrator of a

Icheduled college.

9. For the removal of doubts, it is hereby declared that,—

no compensation or any other amount whatsoever shall be due or payable to the person, society or other body owning or managing any scheduled College in respect of its management remaining with the State Government for the temporary period in accordance with the provisions of this Act;

no liability incurred in relation to any scheduled college, before the appointed day, shall be enforceable against the State Government or the Administrator.

10. (1) Notwithstanding anything contained in section 3, if it appears to the State Government, at any time before the expiry of the period referred tin that section, that the purposes of vesting of the management of all or any Pf the scheduled colleges in such Government have been fulfilled or that for any other reason, it is not necessary that such management should remain vested in that Government, it may, by notification, relinquish such management !ff.h effect from such date as may be specified in the notification.

(2) With effect from the date specified in the notification, referred to in !lib-section (I) or, as the case may be, after the expiration of the period relent(' to in section 3, the management of the scheduled college concerned shall revert

the pernon, society or other body from whom such management was taken

Power of Ad- ministrator to apply to the Collector for ob- taining posses- sion.'

Termination of appointment of teachers and other employees.

Relinquishment of management.

7561‘? was! it‘ETTETRGT I'I'Tn'a' 13 Eff, 19 7 9 o , (2) Every person incharge of the management of a scheduled college ;jmmediately before the appointed day shall, within ten days from that day or -"within such further period as the State Government may allow in this behalf, :furnish to the Administrator a complete inventory of all the properties and assets (including particulars of book-debts, investments and belongings): qrelating to such college immediately before the appointed day, and of all liabi- lities and obligations in relation to such college subsisting immediately before the appointed day and also of, all agreements entered into in relation to such "college and in force immediately before the appointed day. 6. Where any person having possession custody or control of any property relating to a scheduled college fails to deliver possession thereo‘f to its Adminis- ﬁator or to the authorised ofﬁce or employee in accordance with section 5, the-Administrator may apply to the Collector, and the Collector shall deliver tpossession over such property to the Administrator and may, for that purpose .‘use’ or cause to be used, such force as may be necessary. ’ 7. (1) Notwithstanding anything contained in any other law or in any contract or other instrument, if the Administrator is satisﬁed that the conti- nuance in service of a teacher or other employee of a scheduled college is pre. judicial to the purposes of this Act or the interset of the college, he may at any time by notice withbut assigning any reason terminate his services. (2) The period of such notice shall be three months or the period speciﬁed n' the conditions of service, if any. applicable to him, whichever is less: Provided that the services of any such teacher or other employee may be , erminated, without such notice or by a shorter notice, and on such termination, “the teacher or other employee, as the case may be, shall be entitled to claim ffrom the scheduled college a sum equivalent to the amount of his pay plus allow- !ances, if any, [or the period of notice or, as the case may be, for the period by which such notice falls short of the period of notice to which he is. otherwise entitled under this subsection at the same rates at which he was drawing the pay and allowances immediately before such termination. (3) Any teacher or other employee aggrieved by an order of the Adminis- trator under subsection (1) may, within 30 days from the service of the order, lpreier an appeal to the StateGovernment whose decision thereon shall be 8. (l) The Administrator shall receive, from the funds of the scheduled allege, such remuneration, as the State Government may, from time to time, (‘2) The State Government'may, at any time, change the Administrator of a chedul ed college. 9. For the removal of doubts, it is hereby declared that,— (a) no compensation or any other amount whatsoever shall be due or payable to the person, society or other body owning or managing any scheduled college in respect of its management remaining with the State Government for the temporary period in accordance with the provisions of this Act; ' - (b) no liability incurred in relation'to any scheduled college, before the appointed day, shall be enforceable against the State Government or the Administrator. 2:: 10. (1) Notwithstanding anything contained in section 3, if it appears .‘0 the State Government, at any time before ,the expiry of the period referred ‘to'in that section, that the purposes of vesting of the management of all or any 9f the scheduled colleges in such Government have been fulﬁlled or that for lay other reason, it is not necessary that such management should remain .Veﬁted in that Government, it may, by notiﬁcation, relinquish such management will eﬁect from such date as may be speciﬁed in the notiﬁcation. . (2) With effect from the date speciﬁed in the notiﬁcation referred to in ll~section (1) or. as the case maybe, fter the expiration of the period referred In section 3, the management of the scheduled college concerned shall revert the pemon, society or other body from whom such management was taken Power of Ad: ministrator to apply to the Collector for ob- taining posses- sion.’ Termination of appointment Of teachers and other employees. Rem uneration 13321611316 to the Administrator. No Compe nsa- lion payabl e for the taking over of management. Relinquishm ent of management.

Rule making power.

Repeal and savings.

Protection of action taken in t good faith.

Act to have altar ding effect• inc

Offences by compani es

Penalty.

onsistent therewith contained in any other law for the time being in force:

(1) No suit, prosecution or other legal proceeding shall lie against he Administrator or any officer or other employee of the State Government

for anything which is in good faith done or intended to be done or deemed to be done under ' this Act.

2. No suit, prosecution or other legal proceeding shall lie against the State Government or the Administrator or any other officer or .employee of: the :•: State Government for any damage caused or likely to he caused by anytillin which is in good faith done or intended to he done or deemed to be done under.. this Act.

The State Government may, by notification, make rules to carry out the provisions of this Act. .

Homoeopathic Colleges hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken . under the Ordinance referred to in sub-section (1) shall be deemed to-have± be -n done or taken under this- ct

n'iliMfOlff

(1) The Uttar Pradesh Management) Ordinance, 1979 is

particulars in accordance with sub-section (2) of section 5 ;

shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to two thousand rupees or with both.

12. (1) Where any offence under this Act has been committed by a company, every person who, at the time the offence was committed, was in charge of, and was responsible to, the company, for the conduct of the business of the company as well as the company, shall he deemed to he guilty of the offence and shall be liable to be proceeded against and punished accordingly :

Provided that nothing contained in this sub-section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to

-prevent the commission of such offence.

(2) Notwithstanding anything contained in sub-section (1), where any . offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to, any neglect on the part of any director, manager, secre- tary or other officer of the company, such director, manager, secretary or other. ' officer shall be deemed to be guilty of that offence and shall be liable to be

- -proceeded against and punished accordingly..

Explanation—For the purposes of this section —

'company' means any body corporate and includes a firm or other : association of individuals.; and

'director' .in relation to a firm, means a partner in the firm.

13. The provisions of this Act shall have effect notwithstanding anything

797 sR \-T FTE/ tui Tizie, 1 3 ‘ff, 1979

over under section 3 or, if such person, society or other body has ceased to • exist, to the person, society or other body upon whom the right to such management has devolved according to law.

. 11. Any person who,-.

having in his possession, custody or control any property relating • to any scheduled college, wrongfully withholds such property from the Administrator or any person authorised under this Act; or

wrongfully obtains possession of any such property ; or

wilfully retains any such property or removes or destroys it; or

wilfully withholds or fails to deliver any books, papers, or other ' deem-bents which may be in his possession, custody or control to the • Administrator, or to any person authorised under this Act; or

'(e) fails, without any reasonable cause, to furnish information or

(Taking Over anaiice " '

s . ' Wraérrammns‘z, 131a, 1979 ' _ over under section 3 or, if such person, society or other body has ceased to exist, to the person, society or other body upon whom the right to such ' management has devolved according to law. ' - ' 11. Any, person who,"— (a) having in his possession, custody or control any property relating to any scheduled college, wrongfully withholds such property from the Administrator or any person authorised under this Act; or (b) wrongfully obtains possession of any such property; or (c) wilfully retains any such property or removes or destroys it; or (d) wilfully withholds or fails to deliver any books, papers, or other documents which may be in his possession, custody or control to the' Administrator, or to any person authorised under this Act; or .' '(e) tails. without any reasonable cause, to furnish information or particulars in accordance with sub-section (2) of section 5; shall be punishable with imprisonment (or a term which may extend to two ." years or with line which may extend to two thousand rupees or with both. " . Oﬂencea by 12. (I) Where any offence under this Act has been committed by companicﬁ a company, every person who, at the time the offence was committed. was in ' charge of, and was responsible to, the company, for the conduct of the business of the company as well as the company. shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly‘ -: '3 Provided that nothing contained in this subsection shall render any such- person liable to any punishment. if he proves that the offence was committed i without his knowledge or that he had exercised all due diligence to 'prevent' the commission of such offence. ’ ‘ (2.) Notwithstanding anything contained in sub-section (1), where any ‘. offence under this Act has been committed by a company and it .is proved that the offence has been committed with the consent or connivance of. or is attributable to, any neglect on the part of any director, manager, secrb ‘ tary or other officer of the company, such director. manager, secretary or other,.- ' ofﬁcer shall be deemed to be guilty of that offence and shall be liable to‘ be .‘ proceeded against and punished accordingly. _ t " Explanation—For the purposes of this section— k .' .. (a) ‘company‘ means any body corporate and includes a ﬁrm or other association of individuals; and (b) ‘director' .in relation to a ﬁrm. means a partner in the ﬁrm. ' ' - '- . , Act to have 13. The provisions of this Act shall have effect notwithstanding anything , overt ding :ﬁ’ecl- inconsistent therewith contained in any other law {or the time being in force; ‘ Protection .of 14. (1) No suit, prosecution or other legal proceeding shall lie against . ac‘ion‘%k°“ '3 the Administrator or any ofﬁcer or other employee of the State Goverm'nent ' 8°°d [""h' for anything which is in good faith done or intended to be done or deemEd [0 ,, be done under'this Act. . - 2. No suit, prosecution or other legal proceeding shall lie against the 5‘3“? , ‘ Government or the Administrator or any other ofﬁcer or employee Of’ﬁhei . State Government for any damage caused or likely to be caused by anything . which is in good faith one or intended to be done or deemed to be done Uﬂde’x ' . this Act. - . Rule making 15. The State Government may, by notiﬁcation, make rules to carry 6‘" ,- . 90"" ' the Provisions of this Act. ~ . . ”WV": Repeal and 16. (l) The Uttar Pradesh Homoeopathic Colleges (Taking O SBViPES- j Management) Ordinance, 1979 is hereby repealed. (2) Notwithstanding such repeal, anything . done or any action like“ under the Ordinance referred_to_in sub-section (1) shall be deemed to Ila-V7»; be 11 done or taken under this " '. ’ ‘ ’ 5" " ‘ll matEl'”.I

39.751tT TRITETRuf ;Tres 13 3,4') 1979

SCHEDULE

[See SECTION 2, CLAUSE (4 g I. Allababad Homoeopathic Medical College, Allahabad.

Lal Bahadur Shastri Homoeopathic Medical College, AllahabaiL

3. Daya Nand Janvadi Homoeopathic Medical College, Kanpur.

4;. Kanpur. Homoeopathic Medical College, Kanpur.

Dr. Brij Kishore Homoeopathic Medical College, Faizabad.

Mohan Homoeopathic Medical College, Lucknow.

Sri Durgaji Homoeopathic Medical College, niantlesar. Azamgarh,

' S. Bajrang Lal Dalmia Homoeopathic Medical College, Lachchi Rampur, :4zamgarh.

9, Ghazipur Homoeopathic Medical College, Ghazipur.

W. Homoeopathic Medical College, Malikapura, Ghazipur.

Tilakdhati Homoeopathic Medical College, Jaunpur.

Rani Ishwari Deli Homoeopathic Medical College, Jaunpus.

Gram Vikas Homoeopathic Medical College, Jaunpur.

Homoeopathic Medical College, Tigri Mankawala Nagina, Bijnor.

Kedarnath Girdhari Lal.Khattri Homoeopathic Medical College, :,,Mloradabacl.

By order, it. C. DEO MIARNIX

&whim

it97,g010110--7,01":0 S2 ZIO (13 /4 :9-0)-11-.6-•79--(434)-,-700 (ITO)

mmmwm 13 «[3. 1979 SCHEDULE [See Simon 2, cums: (cm I. Allahabad Homoeopathic Medical College, Allahabad. 2.‘ Lal Bahadur Shastri Homoeopathic Medical College, Allahabad. S. Daya Nand Janvadi Homoeopathic Medial College, Kanpun 4.1 Kanpur, Homoeopathic Medical College, Kanpur. 5. Dr. Brij Kishore Homoeopathic Medical College, Fainbad. 6: Mohan .Homocopathic Medical College, Lucknow. 7. Sci Durgaji l-lomoeopntlu'c Medical College, Glamlesnn Aznmgnrll. » 8. Bajraxig Lal Dalmia Homoeopathic Medical College, Lachc’hi Rampur, ‘Azamgarh. . . 9. Chazipur Homoeopathic Medical College, Ghazipur. [0. Homoeopathic Medical College, Malikapura, Ghazipur. ll. Tilakdhati Homoeopathic Medical College,']aunpur. 12. Rani Ishwai‘i Devi Homoeopathic Medical College, Jaunpm. 13. Gram Vikas Homoeopathic Medical College, Jaunpuc. M. Homoeopathic Medical College, Tigri Mankawala Nagina, Bijnoz. l5. ‘Kedarnath Cirdhari Lal.Khattri Homoeopathic Medical Colle’gnv Moradabad. . By order, R. C. DEO SHARMEL Sathiﬂ. .}"rc"xs:ﬁoioﬁo—qoﬁo szaro (f:.11'o)—u-e—79.—(954)-400, (ho): ___._—————-

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Uttar Pradesh act 20 of 1979 : The UTTAR PRADESH HOMOEOPATHIC MEDICAL COLLEGES (TAKING OVER OF MANAGEMENT) ACT, 1979

SECTIONS