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No .509(21/X VII- 'V— 1 -1(ItRA)-2-1994

Dated Imcknow, March 25, 1994

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governoi is pleased to order the publication of the following English translation of the Uttar Pradesh Rajya Vishwavidyalaya (Saushodhan) Adhiniyam, 1994 (Uttar Pradesh AdhiniyamSankhya 5 of 1994) as passed by the Uttar Pradesh Legislature and assented to by the Govei nor on Mich 24, 1994..

THE UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) -ACT, 1994 .

[U, P. Act No. 5 of 1994]

(As passed by the U. P. Legislaturey

Az‘r Act

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

IS HEREBY ertactA in the. :Forty-fifth)Year of the Republic of India as follows

Short title and gf, 1. (1) This Act may be called the Titter Prdesh State Universities

commencement (Amendment) Act, 1994.

(2) It shall be deemed to have come into force on January 17, 1994.

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Amendment of the Schedule

Repeal and .avings

rat / saki WITEIR41' TM'', 2 5 F74, 1994 3

2. In section 2 of the •Uttar Pradesh State Universities Act, 1973, hereinafter referred to as the principal Act, in clause (8), after the words "or Meerut" the words "which shall from January 17, 1994 be called Chaudhary Charan Singh University, Meerut", shall be inserted.!

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

3. After section 72-B:of:the:principal Act2the followingisection shall be inserted namely :—

"72-C. With effect from January 17, 1994 any reference to the University of Meerut in this Act, or any rules,

statutes, ordinances, statutory instruments or any other law for the time being in force or in any document or proceedings shall be construed as a reference to the Chaudhary Charan Singh

University, Meerut".1

In the Schedule to the principal Act, in column 2 against ,serial number 6, for the words "The University of Meerut", the words "Chaudhary Charan Singh University, Meerut" shall be substituted.

(1) The Uttar Pradesh:Stateljniversities (Amendment) Ordinance, >Minus r1994 is hereby repealed. o.: 2 of -

(2) Notwithstanding such repeal, anything done or any action taken r1994 under the principal Act as amended by the Ordinance referred to in sub- section (1), 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.

By order, N, K. NARANG,

Sochiv.

Transitory pro- visions on change of name of Uni- versity of Meerut

Insertion of new section 72-C

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•

Gm m amaiw tine, 2 5 mi, 1994 ’ ' 3 . M“ 2 In sectionz ofthe -Uttar Pradesh State Universities Act, 1973, Amchdment c3 'l - a ‘ c‘ ._ ' sectionz ofthc hereinaftei referred to as 111‘. pnn xp'il Act, in clause (8), after the words Pmmmk Ac: um. MeeIUt" the words “which shall from January 17, 1994 be called no. 10 01-1973 8. Chaudhary Charan Singh UniVersity, Mcerut”, shall be inserted; amended and is enacted by U. P. Act no. 29 of 19’“ 3. After section 72-Bfofjhcfprincipal Acifjihc followingisection shall Insertion of be inserted namely :-'— new section 72~C “72-0. With cflecl from January 17, 1994 any reference to :he University of Meeru! in this A61, or any rules, .Iransitory prO- statutes, ordinances: statutory instruments or any "an’é’noghgff other law for the time being in force or in any sag?“ hilcerui document or proceedings shall be construed as a referenCe to the Chaudhary Charnn Singh University,’ Meerut”.‘3 4. In the Schedule to the vprincipal ACE, in column 2 against Amendment 01 1.561131 number 6, for the-words “The University of Meerut”; the words Rh: Schedule “Chaudhary Charan Singh University, Meerut" shall be substitured. 5. (1) The UttarPradeshfitateUniversities (Amendment) Ordinance, Reveal and _1994 is hereby repealed. , amass (2) Notwithstanding such repeal, anything done or any action taken under the principal Acl as amended by the Ordinance referred to in Sub- section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal, Act as amended by thisACh as if .the provisions of this Act Were in force at all materialiimcs. By order, N, K NARANG, Sarhiv.