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1 4-r 5R 1°4---zi 1:17:fret,
mjur .aft I
No. 244NII-V-1-1 (ka) 3-2005
Dated Lucknow, March 17, 2006
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 Uttar Pradesh
Uchchatar Shiksha Seva Ayog (Sanshodhan) Adhiniyam, 2006 (Uttar Pradesh Adhiniyam Sanlchya 4 of
2006) as passed by the Uttar Pradesh Legislature and assented to by the Governor on March 14, 2006.
THE UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION
(AMENDMENT) ACT, 2006
(UT. ACT NO. 4 OF 2006)
[As passed by the Uttar .Pradesh Legislature]
AN
ACT
'lather to amend the Uttar Pradesh Higher Education Services Commission
Act, 1980.
IT IS HEREBY enacted in the Fifty-seventh Year of the Republic of India as
follows :-
Short title
1. This Act may be called the Uttar Pradesh Higher Education Services
Commission (Amendment) Act, 2006.
2 WWWW. 17 Fifi}, 2006
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No. 244NH-V—1—1 (ka) 3—2005
Dated Lucknow, March 17, 2006
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 Uttar Pradesh
Uchchatar Shiksha Seva Ayog (Sanshodhan) Adhim‘yam, 2006 (Uttar Pradesh Adhiniyam Sankhya 4 of
2006) as passed by the Uttar Pradesh Legislature and assented to by the Governor on March 14, 2006.
THE UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION
(AMENDMENT) ACT, 2006
(UR ACT NO. 4 OF 2006)
[As passed by the Uttar Pradesh Legislature]
AN
ACT
further to amend the Uttar Pradesh Higher Education Services Commission
Act. 1980.
IT IS HEREBY enacted in the Fifty—seventh Year of the Republic of India as
follows :-
Shomitle 1, This Act may be called the Uttar Pradesh Higher Education Services
Commission (Amendment) Act, 2006.
2. In section 5 of the Uttar Pradesh Higher Education Services Commission
Act, 1980,—
(a) in sub-section (1) for
the words "three years" the words "five
years” shall be substituted.
(I)) after
sub-section (5) the following sub-section shall be inserted,
namely :—
"(6) The provisions of sub-section (1) as amended by the Uttar Pradesh
Higher Education Services Commission (Amendment) Act, 2006 shall apply
also to every.
member holding office immediately before the commencement
of the said Act."
litH 3717477 TFT-Z, 17 Z1T4, 2006
3
Amendment of
section 5 of U. P.
Act no. 16 of 1980
STATEMENT OF OBJECTS AND REASONS
Sub-section (1) of section 5 of the Uttar Pradesh Higher Education Services Commission
Act, 1980 (UP. Act no. 16 of 1980) provides that every member shall unless he becomes disqualified for
continuing as such under the rules that may be made under the Act, hold office for a term of three years. It
has been felt that the term of the office of the said members as provided in the said Act is not sufficient for
the selection of required number of candidates for the appointment of the teachers of the colleges affiliated
or associated with the State University because the reconstitution of the commission takes time. It has,
therefore, been decided to amend the said Act to increase the term of the members of the commission from
three years to five years so that the required number of teachers may timely be selected.
The Uttar Pradesh Higher Education Services Commission (Amendment) Bill, 2006 is introduced
accordingly.
By order,
RAM HART VIJAY TRIPATHI,
Praniukh Sachiv.
o to Tip o-7o o 2300 'io-9-1-51--(it)—(3404)-2006-597—(04-V;{/ 3-170Z) 1
1N-lo Zko t 0-70 o 179 71To tV7d1—(3405)-2006-850--(9/1-LV.t 3-TIT5t1Z) 1
"1.
M,
WWWWE, 1711115, 2006 3
2 In section 5 of the Uttar Pradesh Higher Education Sen/ices Commission Amendmeulof
' section 5 Nu P.
y Act, 1980: Act no. 16 of I980
(a) in sub-section (1) for the words “three years" the words “five
”I years" shall be substituted.
([7) after sub—section (5) the following sub-section shall be inserted,
namely 1——
“(6) The provisions of sub-section (1) as amended by the Uttar Pradesh
Higher Education Services Commission (Amendment) Act, 2006 shall apply
also to every member holding office immediately before the commencement
of the said Act.”
‘ STATEMENT OF OBJECTS AND REASONS
Sub-section (l) of section 5 of the Uttar Pradesh Higher Education Services Commission
Act, 1980 (U.P. Act no. 16 of 1980) provides that every member shall unless he becomes disqualified for
continuing as such under the rules that may be made under the Act, hold office for a term of three years, It
has been felt that the term of the office of the said members as provided in the said Act is not sufficient for
the selection of required number of candidates for the appointment of the teachers of the colleges affiliated
“ or associated with the State University because the reconstitution of the commission takes time, It has,
therefore, been decided to amend the said Act to increase the term of the members of the commission from
'l three years to five years so that the required number of teachers may timely be selected.
The Uttar Pradesh Higher Education Services Commission (Amendment) Bill, 2006 is introduCed
accordingly.
- V By order,
' - RAM HARI VIJAY TRIPATHI,
Pramukh Sac/ziv.
the we 210 rho—Qt: the 2300 W~(W)—(3404)—2ooe~597-(W/anew—ac)i
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