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UTTAR PRADESH SARICAR

VIDHAYI ANUBHAG- I

No. 379(2)/LXXIX-V-1-09-1(ka) 31-2008

Dated Luclaww, February 25, 2009

NOTIFICATION

MISCELLANEOUS

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Governor is pleased to order the publication of the following English translation of the

Uttar Pradesh Rajya Vishwavidyalaya (Sanshodhan) Adhiniyam, 2008 (Uttar Pradesh

Adhiniyam Sankhya 6 of 2009) as passed by the Uttar Pradesh Legislature and assented to by the Governor on February 24, 2009.

THE UTTAR PRADESH STATE UND/ERS11IES (AMENDMENT)

ACT, 2008

(UP. ACT No. 6 of 2009)

[As passed by the Uttar Pradesh Legislature]

AN

ACT

Short title

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

IT IS HEREBY enacted in the Fifty-ninth year of the Republic of India as follows:-

I. This Act may be called the Uttar Pradesh State Universities (Amendment) Act, 2008.

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‘itcH 31-a7T 3W1T-TRuf 4 1 vi e. 25 th-rOlt, 2009

2. In section 5 of the Uttar Pradeh State Universities Act 1973 hereinafter

referred to as the principal Act.-

in sub-section (1) the words "and the Kashi Vidyapith" shall be

.omitted;

sub-section (3) shall be omitted.

In section 37 of the principal, Act, for sub-section (1), the following sub-

'section shall be substituted,namely:-

"(1) This section shall apply to the Universities of Doctor Bhimrao

Ambedkar University Agra, Deen Dayal Upadhyaya Gorakhpur University

Gorakhpur, Chatrapati Shahu .11 Maharaj University Kanpur, Chaudhary

Charan Singh University . Merut, Mahatma Jyotibha Phule Rohilkhand

University I3areilly, Vir Bahadur Singh Purvanchal University Jaunpur,

University of . Bundellchand Jhansi, Mahatma Gandhi Kashi Vidyapith

Varanasi, Doctor Ram Manohar Lohia Avadh University Faizabad, and such

other Universities (not being the University of Lucknow) as the State

Government may by notification in the Gazette, specify."

After. section 72-H of the principal Act, the following section shall be

inserted, namely:-

"72-I. Every person residing within the area of the Mahatma .Gandhi Kashi

Vidyapith Varanasi, who was permitted by the Vir Bahadur Singh Purvanchal

University Jaunpur to appear in Graduate Part-I or Post Graduate Part-I Examination

of 2008 from the Examination centre of District Chandauli, Mirzapur, Sant Ravidas

Nagar, Sonbhadra, Varanasi and Ballia and who, on the result of the examination, has

been declared successful, shall be permitted by the Vir Bahadur Singh Purvanchal

University to appear in the Graduate Part-II and Part-Ill examination or the Post-

Graduate Pan-II examination, as the case may be, of the said University from the

examination centers of the above districts during the academic years 2008-2009 and

2009-2010 and on the results of such an examination the degree may be conferred by

that very University, and such an examination shall be deemed to be valid;

72-J, Every person residing within the area of the Lucknow University

Lucknow, who was permitted by the Chhatrapati Shahu ii Maharaj University, Kanpur

to appear in Graduate Pan-1 or Post Graduate Part-1 Examination of 2008 from the

Examination centre of District Lueknow, and who, on the result of the exmination, has

been- declared successful, shall be permitted by the Chhatrapati Shahu Ji Maharaj

University, Kanpur to appear in the Graduate Pan-II and Part-III sxamination or the

Post Graduate Part-11 examination, as the case may be, of the said University from the

examination centers of district Lucknow during the academic years 2008-2009 and

2009-2010 and on the results of such an examination the degree may be conferred by

that very University, and such an examination shall be deemed to be valid."

For the Schedule to the principal Act, the following Schedule shall be

substituted, namely:-

Amendment of section 5 of President's Act no. 10 of 1973 as amended and re-enacted by the U.P. Act no. 29 of 1974 Amendment of

section 37

Insertion of new section 72-1 and 72-1

Special

provisions with

respect to

certain students

of Vir Bahadur

Singh Puranchal

University

Jaunpur

Special provisions with respect to certain students of Chhatrapati Shahnli Maharaj University. Kanpur

Amendment of the Schedule

THE SCHEDULE

(See Section 5)

Serial Name of the University Areas within which the University no. shall exercise jurisdiction

1

2 3

1

The University of Lucknow I.ucknow District

t data 1 vidhaika 09 1009 RPH

" ' „ • .„

lg‘O‘ W nest WW we, 25 m, 2009 ' " a 2. In section 5 of the Uttar Pradeh State Universities Act 1973 hereinafter Amfmdrfnft 0f ‘ , section 0 referred to as the pnncrpal ACL' President's Act (a) in sub-section (1) the words “and the Kashi Vidyapith" shall be "0- |°°f1973 as amended and ,amitted; re-enactcd by _ . . the UP. Act no, (b) sub section (0) shall be omitted. . 29 “1974 3‘ In section 37 of the principal, Act, for sub-section (1), the following sub- Amendment of ‘section shall be substituted, namely:— section 37 “(1) This section shall apply to the Universities of Doctor Bhimrao Ambedkar University Agra, Deen Dayal Upadhyaya Gorakhpur University Gorakhpur, Chatrapati Shahu Ji Maharaj University Kanpur, Chaudhary Charan Singh University Merut, Mahatma Jyotibha Phule Rohilkhand University Bareilly, Vir Bahadur Singh Purvanchal University Jaunpur, University of Bundelkhand Jhansi, Mahatma Gandhi Kashi Vidyapith Varanasi, Doctor Ram Manohar Lohia Avadh University Faizabad, and such other Universities (not being the University of Lucknow) as the State Government may by notification in the Gazette, specify.” 4. After. section 72-H of the principal Act, the following section shall be lnscrtion ot‘ncw section 72-l and 72-J “72-1, Every person residing within the area of the Mahatma Gandhi Kashi Special Vidyapith Varanasi, who was permitted by the Vir Bahadur Singh Purvanchal PFOViSiOHS With University Jaunpur to appear in Graduate Part-l or Post Graduate Part-l Examination "‘35Pcm ‘0 of 2008 from the Examination centre of District Chandauli, Mirzapur. Sant Ravidas ””5“" ““15"“ Nagar, Sonbhadra, Varanasi and Ballia and who, on the result of the examination, has °f Vir Bahadur been declared successful, shall be permitted by the Vir Bahadur Singh Purvanchal Singh Pumncml University to appear in the Graduate Part-ll and Pan-Ill examination or the Post- Graduate Part-ll examination, as the case may be, of the said University from the examination centers of the above districts during the academic years 2008-2009 and 2009-2010 and on the results of such an examination the degree may be conferred by t that very University, and such an examination shall be deemed to be valid; inserted, namely:— University Jaunpur 72-J, Every person residing within the area of the Luclcnow University Special Lucknow, who was permitted by the Chhatrapati Shahu .li Maharaj University, Kanpur Prov'sifins W'm ' . , YES CC 0 to appear in Graduate Pan-l or Post Graduate Part-l Examination of 2008 from the Cmpam Smdems Examination centre of District Luéknow, and who, on the result of the exmination, has ofChhatrapati been declared successful, shall be permitted by the Chhatrapati Shahu .li Maharaj- 3:3: . i t , _ l" Unrversrty, Kanpur to appear in the Graduate Part-ll and Part-Illlexaminanon or the University. ' Post Graduate Part-ll examination, as the case may be, of the said University from the Kanpur examination centers of district Lucknow during the academic years 2008-2009 and 2009-2010 and on the results of such an examination the degree may be conferred by that very University, and such an examination shall be deemed to be valid." 5, For the Schedule to the principal Act, the following Schedule shall be Amendment of substituted, namely:— thc Schedule THE SCHEDULE (See Section 5) Serial Name of the University Areas within which the University nor shall excrcisejurisdiction l 2 3 l The University oI‘Luckrtow Lucknow District data I \‘idhailw 09 1009 RPH

I.-

3'ff ST 317T1WTTuT INK 25 rW2741, 2009

1 2

3 2 Chaudhary Charan Singh University,

Meerut Districts of Bhaghpat, Bulandshahr, Gautam

Buddha Nagar, Ghaziabad, Meerut, Muzaffar Nagar and Saharanpur.

Districts of Allahabad, Auraiya, Etawah, Fan-ukhabad, Fatehpur, Hardoi, Kannauj, Kanpur

Dehat, Kanpur Nagar, Kaushambhi, Lakhimpur Kheri, Sitapur, Rae Bareli and Unnao.

Districts of Basti, Deoria, Gorakhpur, Kushi

Nagar, Maharajganj, Sant Kabir Nagar and Siddharth nagar.

Districts of Agra, Aligarh. Etah, Firozabad,

Hathras, Kansiram Nagar, Mainpuri and Mathura.

Districts of Ambedkar Nagar, Bahraich,

Balrampur, Bara Banki, Faizabad, Gonda,

Pratapgarh, Shrawasti and Sultanpur.

Districts of Budaun, Barefily, Bijnor, lyotiba

Phule Nagar, Moradabad, Pilibhit, Rampur and Shahjahanpur.

Districts of Banda, Chitralcut, Hamirpur, Jalaun, Jhansi, Lalitpur and Mahoba.

Districts of Azamgarh. Ghazipur. jaunpur and Mau.

Districts of Candauli, Mirzapur, Sant Ravidas

Nagar, Sonbhadra, Varanasi and Ballia.

STATEMENT OF OBJECT AND REASONS

In accordance with the existing provisions of the Uttar Pradesh State Universities Act, 1973 the

Vir Bahadur Singh Purvanchal University Jaunpur shall have authority to exercise the jurisdiction of the

areas of the revenue districts of Chandauli, Mirzapur, Sant Ravidas Nagar, Sonbhadra, Varanasi, Ballia,

Azanigarh, Ghazipur, Jaunpur and Mau. In the said districts certain degree colleges are situated at a very

long distance due to which the general public has to face difficulties to reach the said University With a

view to removing the said difficulties it has been decided to amend the said Act to authorise the Mahatma

Gandhi Kashi Vidyapith Varanasi to exercise jurisdiction of the areas of revenue districts of Chandauli,

Mirzapur, Sant Ravidas Nagar, Sonbhadra, Varanasi and Ballia which are situated nearest to the mahatma

Gandhi Kashi Vidyapith Varanasi by excluding them from the areas of the jurisdiction of the said

University. It has also been decided to enhance the jurisdiction of the University of Lucicnow upto the limit

of Lucknow districts instead of 16 Kilometre from its convocation hall.

The Uttar Pradesh State Universities (Amendment) Bill, 2008 is introduced accordingly.

By order,

P.V. KUSHWAHA, Sachiv.

1110(Motkotto—Vollio 1009 71WM (fto)-2009—(2190-597 Ted7Ti—(con-Vi/alltol)d) I 4toTfio7Loto—Voto 179 'filo fatTio-2009—(2191)-850 Wthill—(tHia/a/3111:hi1Z) I

3 Chhatrapati Shahu ii Maharaj

University, Kanpur

4 Deen Dayal Upadhyaya Gorakhpur

University, Gorakhpur

5 Doctor Bhim Rao Ambedkar

University, Agra

6 Doctor Ram Manohar Lohia Avadh University, Faizabad

7 Mahatma Jyotiba Phule Rohil Khand University, Bareilly

8 The University of Bundelkhand, Jhansi

9 Vir Bahadur Singh Purvanchal

University, Jaunpur

10 Mahatma Gandhi Kashi Vidyapith.

Varanasi

«2’ “Na 6 BTW new W m , 25 were, 2009 l 2 2 Chaudhary Charan Singh University, Meerut 3 Chhatrapati Shahu Ji Maharaj University, Kanpur 4 Deen Dayal Upadhyaya Gorakhpur University, Gorakhpur 5 Doctor Bhim Rao Ambedkar University, Agra 6 Doctor Ram Manohar Lohia Avadh University, Faizabad 7 Mahatma Jyotiba Phule Rohil Khand University, Bareilly 8 The University ofBundelkhand, J hansi 9 Vir Bahadur Singh Purvanchal University, Jaunpur lO Mahatma Gandhi Kashi Vidyapith, Varanasi aloft 3 Districts of Bhaghpat, Bulandshahr, Gautam Buddha Nagar. Ghaziabad, Meenit, Muzaffar Nagarand Saharanpur. Districts of Allahabad, Auraiya, Etawah, Farrukhabad, Fatehpur, Hardoi, Kannaui, Kanpur Dehat, Kanpur Nagar, Kaushambhi, Lakhimpur Kheri, Sitapur, Rae Bareli and Unnao, Districts of Basti, Deoria, Gorakhpur, Kushi Nagar, Maharajganj, Sant Kabir Nagar and Siddharth nagari Districts of Agra, Aligarh, Etah, Firozabad Hathras, Kansiram Nagar, Mainpuri and Mathura. Districts of Ambedkar Nagar, Bahraich, Balrampur, Bara Banki. Faizabad, Gonda, Pratapgarh, Shrawasti and Sultanpurt Districts of Budaun, Bareilly. Bijnor, Jyotiba Phule Nagar, Moradabad, Pilibhit, Rampur and Shahjahanpur. Districts of Banda, Chitrakut, Hamirpur, Jalaun, Jhansi, Lalitpur and Mahoba. Districts of Azamgarh, Ghazipur. jaunpur and Maui Districts of Candauli, Mirzapur, Sant Ravidas Nagar, Sonbhadra, Varanasi and Balliat R STATEMENT OF OBJECT AND REASONS In accordance with the existing provisions of the Uttar Pradesh State Universities Act. 1973 the Vir Bahadur Singh Purvanchal University Jaunpur shall have authority to exercise the jurisdiction of the areas of the revenue districts of Chandauli, Mirzapur, Sant Ravidas Nagar, Sonbhadra, Varanasi, Ballia, Azamgarh, Ghazipur, Jaunpur and Man. In the said districts cenain degree colleges are situated at a very long distance due to which the general public has to face difficulties to reach the said University With a view to removing the said difficulties it has been decided to amend the said Act to authorise the Mahatma Gandhi Kashi Vidyapith Varanasi to exercise jurisdiction of the areas of revenue districts of Chandauli, Mirzapur, Sant Ravidas Nagar, Sonbhadra, Varanasi and Ballia which are situated nearest to the mahalma Gandhi Kashi Vidyapith Varanasi by excluding them from the areas of the jurisdiction of the said University, It has also been decided to enhance thejurisdiction of the University of Lucknow upto the limit of Lucknow districts instead of 16 Kilometre from its convocation hall. The Uttar l’radesh State Universities (Amendment) Bill, 2008 is introduced accordingly. By order, P.Vt KUSHWAHA. Sac/tit: lfiowoqod‘to—voifia 1009 was! (mo)—2oos—(2190)—597 wfitui—(W/a/anwfiizh ‘fiov‘fioq‘olfio—qo‘fio 179 We lama—200942190450 W—(W/a /311W€te)1