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No. 91 (2)/XVII-V-1-1 (KA)-21-2003-T.C.

Dated Lucknow, Januaty 22, 2004

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 (Sanshodhan) Adhiniyam, 2003 (Uttar Pradesh Adhiniyam Sankhya 1 of 2004) as

passed by the Uttar Pradesh Legislature and assented to by the Governor on January 21, 2004

THE UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2003

(As passed by the Uttar Pradesh Leg#slature)

[UP. Act no. 1 of 20041

AN ACT

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

IT IS HEREBY enacted in the Fifty-fourth Year of the Republic of India as

follows:- •

L (1) This Act may be called the Uttar Pradesh State Universities

(Amendment) Act, 2003.

(2) Section 2 to 6 shall be deemed to have come into force on July 11, 2003 section 7 shall be deemed to have come into force on January 21, 2000 and the remaining provisions shall come into force at once.

In section 2 of the Uttar Pradesh State Universities Act, 1973, hereinafter

referred to as the principal Act, for clauses (18) and (19) the following clauses shall be

substituted, namely:—

"(18) 'Self finance course' means a course with respect to which all financial liabilities shall be bome by the Management of an associated or affiliated college or by a University.

(19) `teacher' in relation to the provisions of this Act except Chapter XI-A, means a person employed in a University or in an institute or in a constituent or affiliated or associated college of a University for imparting instructions or guiding or conducting research in any subject or course approved by that University and includes a Principal or Director."

In section 20 of the principal Act,-

(a) in sub-section (1) after clause (c) the following clause shall be

inserted, namely:-

"(cc) two members from amongst the Professors or Readers belonging to the Scheduled Castes or Scheduled Tribes and two members from amongst the Professors or Readers belonging to other

backward classes of citizen." Assamem.._ ,.„..

3ITT tf,

3TWo fro 'VI,

Irriu Trita

Short title and commencement

Amendment of section 2 of the President's Act No. 10 of 1973 as amended and re- enacted by U. P. Act no. 29 of 1974

Amendment of section 20

am new W we, 22 We, 2004 5 III—##— .— fiend) W W W EXT 3m: ill-#40001 gm fiditb zg‘fiinieit, 2003 cm cm M «vii teammate ( When) am, 2003 (W near 3122:1331 REIGN 21 m 2003) mafia W W l . mammammzawzimzoosfiufiwfiamfizfimgm megl , ensue. Wefio‘x’l‘cl, mafini Not 91 (2)/XVIl—V- l—l (KA)-21-200‘3-Tic. Dated Lucknow, January 22, 2004 I provisions of clause (3) of Article 348 of the Constitution of India, the IN pursuance of the Pradesh Rajya Governor is pleased to order the publication of the following English translation ofthe Uttar Vishwavidyalaya (Sanshodhan) Adhiniyam, 2003 (Uttar Pradesh Adhiniyam Sankhya I of 2004) as passed by the Uttar Pradesh Legislature and assented to by the Governor on January 2], 2004. THE UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2003 (As passed by the Uttar Pradesh Legislature) ' [UPI Act no. 1 of2004] AN ACT further to amend the Uttar Pradesh State Universities Act, 1973. IT IS HEREBY enacted in the Fifty-fourth Year of the Republic of India as follows:— . I. (I) This Act may be called the Uttar Pradesh State Universities (Amendment) Act, 2003. . (2) Section 2 to 6 shall be deemed to have come into force on July 11, 2003 section 7 shall be deemed to have come into force on January 2], 2000 and the remaining provisions shall come into force at once 2 In section 2 of the Uttar Pradesh State Universities Act, 1973, hereinafier Amendment of referred to as the principal Act, for clauses (18) and (19) the following clauses shall be 58mm 2 0m” President’s Act substituted, namely:! N0. 10 of 1973 as “(18) ‘Self finance course‘ means a course with respect to which all amended “d‘e' enacted by U. P. financial liabilities shall be borne by the Management of an associated or Actno.29 01-1974 affiliated college or by a University. (I9) ‘teucher‘ in relation to the provisions of this Act except Chapter Xl-A, means a person employed in a University or in an institute or in a constituent or affiliated or associated college of a University for imparting instructions or guiding or conducting research in any subject or course approved by that University and includes a Principal or Director." Short title and commencement 3. In section 20 of the principal Act,— Amendment of section 20 (a) in sub-section (I) after clause (c) the following clause shall be" inserted, namely? “(cc) two members from amongst the Professors 'or Readers belonging to the Scheduled Castes or Scheduled Tribes and two members from amongst the Professors or Readers belonging to other backward classes of citizen.”

6 thl Witir 3MTv-TRul IICAZ, 22 79-4t, 2004

Amendment of section 25

Amendment of section 37

(b) in sub-section (2), in clause (fl /or the words and letters "clauses (c), (d) and (e)" the words "clauses (i), (cc), (d) and (e)" shall be substituted.

. 4. In section 25 of the principal Act, in sub-section (2) the following proviso shall be inserted at the end, namely:—

"Provided that if there is no member belonging to the Scheduled Castes or Scheduled Tribes or the other backward classes of citizen in the Academic Council constituted under this sub-section; the Vice-Chancellor may nominate two members belonging to the Scheduled Castes or Scheduled Tribes and two members belonging to other backward classes of citizen from amongst the teachers of the University by rotation in the manner prescribed."

5. In section 37 of the principal Act,—

(a) In sub-section (2) the following provisos shall be inserted at the end, namely:— •

! "Provided that if in the opinion of the Chancellor, a college substantially fulfils the conditions of affiliation, the Chancellor may sanction grant of affiliation to that college or enlarge the privileges thereof in specific subjects for one term of a course of study on such terms and conditions as he may deem fit:

. Provided further that unless all the prescribed conditions of affiliation are fulfilled by a college, it shall not admit any student in the first year of the course of study for which affiliation is granted under the foregoing proviso after one year from the date of commencement of such affiliation."

(b) after sub-section (9). the following sub-section shall be inserted, namely:—

Amendment of section 60-E

"00) notwithstanding anything to the contrary contained in any other provisions of this Act, a college, which has already been given affiliation to a University before the commencement of the Uttar Pradesh State Universities (Amendment) Act, 2003 in specific subjects for a specified period shall be entitled to continue the course of study for which admissions have already taken place but it shall not admit any student in the first year of such course of study without obtaining affiliation under sub-section (2)."

6. In section 60-E of the principal Act, for sub-section (1) the following sub- section shall be substituted, namely :—

"0) the State Government shall be liable for payment of salaries against

such posts of teachers and employees of every such college that was taken in

grant-in-aid list by the State Government on or after March 31, 1975:

Provided firstly that the Director of Higher Education or an officer

authorized by him to sanction grant-in-aid to the college has paid the salary

against such posts within one year after the college was taken in grant-in-aid

list:

Provided secondly that the posts in a grant-in-aid college which were

created after the college was taken in grant-in-aid list with the permission of

the Director, Higher Education or by the State Government and were duly

filled with the approval of the Director of Higher Education or an officer

authorized by him after March 31, 1975:

_—-fi—— 6 w ne‘er 3mm We, 22 eta-cm, 2004 (b) in sub-section (2), in clause (i) for the words and letters “clauses (c), (d) and (e) ” the words “clauses (3‘), (cc), (d) and (I?) " shall be substituted. Amendment of g 4. In section 25 of the principal Act, in sub-section (2) the following proviso section 25 shall be inserted at the end, namely:— “Providcd that if there is no member belonging to the Scheduled Castes or Scheduled Tribes or the other backward classes ofcitizen in the Academic Counci! constituted under this sub-section; the Vice‘Chancellor may nominate two members belonging to the Scheduled Castes or Scheduled Tribes and two members belonging to other backward classes of citizen from amongst the teachers of the University by rotation in the manner prescribed.“ ' Amendment of 5. In section 37 of the principal Act,— section 37 (a) In sub-section (2) the following provisos shall be [riser/ed at the end, namely:— . “Provided that if in the opinion of the Chancellor, a college substantially fulfils the conditions of affiliation, the Chancellor may sanction grant of affiliation to that college or enlarge the privileges . thereof in specific subjects for one term of a Course of study on such “ terms and conditions as he may deem fit: _ _ Provided further that unless all the prescribed conditions of "; affiliation are fulfilled by a college, it shall not admit any student in the 3. first year of the course of study for which affiliation is granted under the foregoing proviso after one year from the date of commencement of such affiIiati‘on.” t (b) after sub-section (9)_ the following sub-section shall be inserted. ;_ namely:— ‘ “(10) notwithstanding anything to the contrary contained in any ! 1 other provisions of this Act, a college, which has already been given V affiliation to a University before the commencement of the Uttar i5 Pradesh State Universities (Amendment) Act, 2003 in specific subjects H9 . for a specified period shall be entitled to continue the course of study for which admissions have already taken place but it shall not admit any student in the first year of such course of study without obtaining affiliation under subsection (2).” .‘ Amendmentof ' 6. In section 60—13 of the principal Act, for sub-section (1) the following sub- 1 section 60-5 'ti section shall be substituted, namely :— “(1) the State Government shall be liable for payment of salaries against such posts of teachers and employees of every such college that was taken in . grant-in—aid list by the State Government on or after March 31, 1975: Provided firstly that the Director of Higher Education or an officer authorized by him to sanction grant-in-aid to the college has paid the salary against such posts within one year after the college was taken in grant~in-aid list: Provided secondly that the posts in a grant»in-aid coIIege which were created after the college was taken in grant-in-aid list with the permission of the Director, Higher Education or by the State Government and were duly filled with the approval of- the Director of Higher Education or an officer authorized by him after March 31, 1975:

‘371,t SItYT 3RTIVRW4Ii, 22 2004 7

Provided thirdly that the State Government shall not be liable for payment of salaries of teachers and ernployees of a college where permission to create posts was granted by the Director of Higher Education or by the State Government on the condition that the management of the respective college shall bear the liability of payment of salary against the posts so created :

Provided fourthly that the colleges in which affiliation for certain number of subjects of undergraduate and post graduate

, courses has been accorded by the Chancellor under self financing

scheme, the State Government shall not be liable to pay salary of teachers and employees appointed in connection with imparting instruction in such course."

7 After section 66 of the principal Act, the following section shall be inserted and be deemed to have been inserted on January 21, 2003, namely:—

Insertion of new section 66-A

Ordinance no. 28 of 2003

U. P. Ordinance no. 21 of 2003

Ordinance no. 17 of 2003

"66-A. The State Government may issue such directions from time to time to a University /on policy matters, not inconsistent with the provisions of this Act as it may deem necessary such direction shall be complied with by the University."

8. (1) The Uttar 'Pradesh State Universities (Amendment) (Second) Ordinance, 2003 and the Uttar Pradesh State Universities (Second Amendment) Ordinance, 2003 are hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the

Ordinances referred to in sub-section (I) or by the Uttar Pradesh State Universities (Amendment) Ordinance, 2003, shall be deemed to have been

done or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at all material times.

Repeal and saving

STATEMENT OF OBJECTS AND REASONS

The Uttar Pradesh State Universities Act, 1973 (President's Act no. 10 of 1973) was enacted to

amend and comolidate the law relating to certain Universities the said Act has been amended and re-

enacted by U.P. Act no. 29 of 1974. Under the said Act the Universities have been authorised to admit a

degree college which fulfils the prescribed conditions to the privileges of affiliation. The degree colleges were being admitted to .

the privileges of affiliation temporarily or permanently in accordance with the provisions of the said Act for the time being in force. The High Court of Judicature at Allahabad has in its

order dated November 18, 2002 in writ petition no. 5881 (MB)/2002 committee of management Paramhans Degree College Baharaich Versus

Chancellor and others held that the word 'affiliation' shall mean the permanent affiliation and not the temporary affiliation. The authority may before granting affiliation to a

degree college inquire into such matters as they deem fit but the affiliation should be permanent and that

the authority may at the time of inspection of degree colleges by vertue of affiliation withdraw the

privile:,es of affiliation under sub-sections (2), (8) and (9) of section 37 of the said Act on account of non-

Iment of conditions of affiliation. Keeping in view of the said order of the High Court the said Act was

_mired to be amended for making proper provision therefore it was, therefore, decided to amend the said

Act of 1973 to defle 'self finance course', to modify the definition of teacher, to give representation to

wfiwwwmozmcom 7 Provided thirdly that the State Government shall not be liable for payment of salaries of teachers and employees of a college where permission to create posts was granted by the Director of Higher Education or by the State Government on the condition that the management of the respective college shall bear the liability of payment of salary against the posts so created : Provided fourthiy that the colleges in which affiliation for certain number of subjects of undergraduate and post graduate . courses has been accorded by the Chancellor under self financing scheme, the State Government shall not be liable to pay salary of teachers and employees appointed in connection with imparting instruction in such course.” . 7. After section 66 of the principal Act, the following section shall Insertion ofnew be inserted and be deemed to have been inserted on January 21, 2003, mm“ 66“ namely:— “66-A. The State Govemment may issue such directions from time to time to a University [on policy matters, not inconsistent with the provisions of this Act as it may deem necessary such direction shall be complied with by the . University.” UVPi ' . 8. (l) The Uttar ’PradeshState Universities (Amendment) Repealandsflvins $.15??? (Second) Ordi'nance, 2003 and the Uttar Pradesh State Universities 2003 (Second Amendment) Ordinance, 2003 are hereby repealed. U.P. Ordinance no. 2] of , 2003 UP; (2) Notwithstanding such repeal, anything done or any action gill??? taken under the provisions of the principal Act as amended by the 2003 ‘ Ordinances refened to in sub-section (1) or by the Uttar Pradesh State Universities (Amendment) Ordinance, 2003, shall be deemed to have been done .or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at all material timesi STATEMENT OF OBJECTS AND REASONS The Uttar Pradesh State Universities Act, 1973 (President’s Act no. 10 of 1973) was enacted to amend and consolidate the law relating to certain Universities the said Act has been amended and re— enacted by U.P. Act no. 29 of 1974. Under the said Act the Universities have been authorised to admit a degree college which fulfils the prescribed conditions to the privileges of affiliation. The degree colleges order dated November 18, 2002 in writ petition not 5881 (MB)/2002 committee of management Paramhans Degree College Baharaich Versus Chancellor and others held that the word ‘affiliation’ shall mean the Permanent affiliation and not the temporary affiliation The authority may before granting affiliation to a degree college inquire into such matters as they deem fit but the affiliation should be permanent and that the authority may at the time of inspection of degree colleges by vertue of affiliation withdraw the privileges cfaffiliation under subsections (2), (8) and (9) of section 37 ofthe said Acton account of non» f1 lment of conditions ofaffiliation. Keeping in view ofthe said order ofthe High Court the said Act was w ‘uired to be amended for making proper provision therefore it was, therefore, decided to amend the said Act of l973 to define ‘self finance course’, to modify the definition of teacher, to give representation to

8 '3--- lecit 3:1711WRITI 11-We, 22 cir97A 2004 .

persons belonging to the Scheduled Castes, Scheduled Tribes and other backward classes of citizen in th Constitution of Executive Council and the Academic Council

. and to make proper provision with respect b

the admission of degree colleges to the privileges of affiliation. The Uttar Pradesh State Universitie:

(Amendment) Ordinance 2003. U.P. Ordinance no. 17 of 2003, was promulgates to implement the aforesaid decision.

The replacing bill of the aforesaid Ordinance could not be introduced in the last session of the State

Legislature due to unavoidable reasons. Since the aforesaid Ordinance was to expire after October 13, 2003 it was desided to replace the aforesaid Ordinance by another Ordinance.

Since the State Legislature was not in session and immediate legislative action was necessary to

implement the aforesaid decision the Uttar Pradesh State Universities (Amendment) Ordinance, 2003 (U.P. Ordinance no. 28 of 2003) was promugated by the Governor on October 15,2003.

After the promulgation of the aforesaid Ordinance no. 17 of 2003 it was decided to amend, the

aforesaid Act with retrospective effect to validate the instructions issued by the State Government on

January 21, 2000, September 1,2003 and September 8,2003 in respect of the conduct of elections of the

Students Unions of the Universities and of the colleges and to provide for empowering the State Government to issue such Instructions.

Since the State Legislature was not in session and immediate legislative action was necessary to

2003 implement the aforesaid decisions the Uttar Pradesh State Universities (Second Amendment) Ordinance,

(U.P. Ordinance no. 21 of 2003) was promulgated by the Governor on September 29, 2003.

This Bill is introduced to replace the aforesaid Ordinance no. 28 and 21 of 2003.

By order,

R. B. RAO,

Pram ukh Sachiv.

l itokTFoioltro Voto 863 W-1:1 (fto)—(2029)-2004-597-

3TIM±8) I 110[9:lc/Iota Volito 214 91-0 MIT111--(2030)-2004-850 Pffit11—(M

11,11:57z/aTryitrE)

Government to issue such Instructions. By order, R. B. RAO, Pramukh Sachiv‘ ‘fiofl'fiollo‘fio K’cflfio 863 W (%O)—(2029)—2004—597—(W/W}l mowaomo wfio 214 We hum-(zoao)—2oo4—aso W—(WY/W):