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No. 314(2)/LXXIX-V-1-14-1(Ka)-1-2014

Dated Lucknow, February 28, 2014

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, 2014 (Uttar Pradesh Adhiniyam Sanlchya 2 of 2014) as passed

by the Uttar Pradesh Legislature and assented to by the Governor on February 26, 2014 :

THE UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2014

(U.P. ACT NO. 2 OF 2014),

(As passed by the Uttar Pradesh Legislature)

AN

ACT

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

IT IS HEREBY enacted in the Sixty-fifth Year of the Republic of India as

follows :-

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

Act, 2014.

(2) It shall be deemed to have come into force on October 24, 2013

Short title and commencement

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„irirainUTMOSING

Amendment of section 20

Amendment of section 31

2. In the Uttar Pradesh State Universities Act, 1973 hereinafter referred to as the principal Act, for the word 'Lecturer' and the word 'Reader' wherever occurring, the '; words 'Assistant Professor' and the words 'Associate Professor. shall respectively be substituted.

3. In section 4 of the principal Act, sub-section (1) shall be omitted.

4. In section 5 of the principal Act, sub-section (4) shall be omitted.

5. In section 14 of the princirril Act,—

for sub-section (2) the following sub-section shall be substituted, namely :—

"(2) The Pro-Vice-Chancellor shall be a whole-time Professor of the University and shall be appointed by the Executive Council on the recommendation of the Vice-Chancellor."

for sub-sections (4) and (5) the following sub-sections shall be substituted, namely :—

"(4) The Pro- Vice-ChancellOr shall hold office for a period which shall be co-terminus with that of the Vice-Chancellor. However, it shall be the prerogative of the Vice-Chancellor to recommend a new Pro-Vice-Chancellor to the Executive Council, during his tenure.

(5) The Pro-Vice-Chancellor shall get a special allowance of such amount as may be determined by general or special orders by the State Government."

6. In section 20 of the principal Act, in sub-section (1), in clause (d) for the words "Universities of Kumaun and Bundelkhand" the words "University of Bundelkhand" shall be substituted.

7. In section 31 of the principal Act,— (a) in sub-section (4), (i) in clause (a),—

A—after sub-clause (i) the following sub-clause shall be inserted, . namely:—

"(i-a) the Dean of the faculty, wherever applicable; B—after sub-clause (iii) the following sub-clause shall be inserted,'

namely :— "(iii-a) academicians one each belonging to the Scheduled Castes or

the Scheduled. Tribes and Other Backward Classes of Citizens to be nominated by . the Vice-Chancellor, if any of the above members of the selection committee does not belong to the respective category";

(ii)for clause (c) the following clause shall be substituted, namely :— ., "(c) The Selection Committee for the appointment of the Principal•;.: 1

of an affiliated or associated college including a self-financing private college (other than a college maintained exclusively , by the State Government) shall consist of--

the Head of the Management or a member of the Management nominated by him who shall be the Chairman;

two members of the Management to be nominated by the Head of the Management of whom one shall be an expert . in academic administration;

one nominee of the Vice-Chancellor who shall be a Higher Education expert:

Provided that in the case of colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India, the expert shall be nominated by the Management from out of a panel of three experts suggested by the Manager and approved by the Vice-Chancellor;

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

Amendment of section 4

Amendment of section 5

Amendment of section 14

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2 l tater...“ tent.” cc W3: General Amendment in President’s Act no lo ol‘ l973 as amended and re- enacted by U.F. Act not 29 of I974 Amendment of section 4 Amendment of section 5 Amendment of section [4 Amendment of section 20 Amendmenl of section 3| principal Act, for the Word ‘Lecturer‘ and the word 'Reader’ wherever occurring, th words ‘Assistant Professor‘ and the words 'Associate Professbr' shall respectively be substituted. words on? r1331 va, 28 merit 2014 2. In the Uttar Pradesh State Universities Act, 1973 hereinafter referred to as the 3‘ In section 4 of the principal Act, sub-section (1) shalt be omitted. 41 In section 5 of the principal Act, sub-section (4) shau be omitted. 5. In section 14 ofthe principal Act,— (21) f0" SUb’SCCfiOR (2) the following sub-section shall be substituted, namely :7 "(2) The Pro~Vice- Chancellor shall be a whine. time Professor of the University and shall be appointed by the EXEcutive Council on the recommendation of the Vice- Chancellor. " (b) for sub-sections (4) and (5) the following sub-sections shall be substituted, namely: — "(4) The Pro- Vice—Chancellor shall hold office for a period which shall be co- -terminus with that of the Vice- Chancellor However it shall be the prerogative of the Vice-Chancellor to recommend a new pm. Vice- Chancellor to the Executive Council, during his tenure (5) The Pro-Vice-Chancellor shall get a special allowance of such amount as may be determined by general or special orders by the State Government." 6. In section 20 of the principal Act, in sub-section (1), in clause (d) for the "Universities of Kumaun and Bundelkhand" the words "University of Bundelkhand" shall be substituted 7. In section 31 of the principal Act,— (a) in sub- section (4), (i) in clause (a), — A~afier sub- clause (i) the following SUb‘clause shall be lnSElted, namely: — "(i-a) the Dean of the faculty, wherever applicable; B—afler sub-clause (iii) the following subteiause shall be inserted, namely :— "(iii—a) academicians one each belonging to the Scheduled Castes or the Scheduled Tribes and Other Backward Classes of Citizens to be nominated by the Vice»Chancellor, if any of the above members of the selection committee does not belong to the respective category": (ii)far clause (c) the following clause shall be substituted name 1),. _ "(c) The Selection Committee for the appointment of the Principal ; of an affiliated or assocrated college including a self. financing private college (other than a college maintained Exclusively by the State Government) shall consist of ~ (i) the Head of the Management or a member 0f the Management nominated by him who shall be the Chairman; (ii) two members of the Management to be nominated by the Head of the Management of whom one shall be an expert in academic administration; (iii) one nominee of the Vice—Chancellor who shall be a Higher Education expert: Provided that in the case of colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India. the expert shall be nominated by the Management from out of; panel of three experts suggested by the Management and approved by the Vice-Chancellor; '\Daia2\D\\’id|iaikn_20|3>Sep|\303 m1 Rajya vishwavuiyanya zmaaoc

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ante experts consisting of the Principal of a college, a Professor and

an accomplished educationist not below the rank of a Professor to be nominated by the Management out of a panel of six experts approved by the Executive •

Council; Provided that in the case of colleges established and administered by a

minority referred to in clause (1) of Article 30 of the Constitution of India, the experts shall be nominated by the Management out of a panel of six experts suggested by the Management and approved by the Executive Council;

acadono.: fans one each belonging to the Scheduled Castes or the Scheduled Tribes and Other Backward Classes of Citizens to be nominated by the Vice-Chancellor, if any of candidates representing these categories is the applicant, and any of the above members of the selection committee does not

belong to respective category:

Provided that in the case of colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India this

sub-clause shall not apply."

(iii) in clause (d) for sub-clauses (ii) and (iii) the following sub-clauses

shall be substituted, namely:—

"(ii) the Principal of the college;

the Head of the Department of the concemed subject, if applicable;

two nominees of the Vice-Chancellor of whom one should be a

subject expert:

Provided that in the case of -colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India this

sub-clause shall not apply.

two subject experts not related to the college to be nominated by the Head of the Management out of a panel of five names recommended by the Vice-Chancellor from the list of the subject experts approved by the Executive

Council:

Provided that in the case of colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India the . experts shall be nominated by the Management from out of a panel of five experts suggested by the Management and approved by the Executive Council."

(iv) after clause (d) the following clause shall be inserted, namely :—

"(e) the Selection Committee for the post of a Librarian, a Deputy Librarian and an Assistant Librarian shall be the same as that of a Professor, Associate Professor and Assistant Professor respectively, except that the concerned expert in Library, or a practicing Librarian, as the case may be, shall be associated with the Selection Committee as one of the subject experts."

after sub-section (7-A) the following sub-section shall be inserted,

namely:— "(7-B) All the selection procedures of the Selection Committee shall

be completed on the day of the Selection Committee meeting itself, wherein, minutes are recorded alongwith the scoring proforma and recommendations made on the basis of merit with the list of selected and waitlisted candidates/Panel of names in order of merit, duly signed by all

members of the Selection Committee."

in sub-section (10) for the words "Uttar Pradesh," the word "India"

shall be substituted.

8. In section 35 of the. principal Act for sub-section (2) the following Amendment of section 35

sub-section shall be substituted, namely :—

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"’4’. WWWW, 28mm 2014 7 was (iv) three experts consisting of the Principal of a college, a Professor and an accomplished educationist not below the rank of a Professor to be nominated by the Management out of a panel of six experts approved by the Executive Council: > Provided that in the case of colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India, the experts shall be nominated by the Management out of a panel of six experts suggested by the Management and approved by the Executive Council; (v) acao 5 one each belonging to the Scheduled Castes or the Scheduled Tribes and Other Backward Classes of Citizens to be nominated by the Vice-Chancellor, if any of candidates representing these categories is the <1 . applicant, and any of the above members of the selection committee does not belong to respective category: ' Provided that in the case of colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India this sub-clause shall not apply," ' V (iii) in clause (d) for sub-clauses (ii) and (iii) the following sub~clauses shall be substituted, namelyz— " new...” i ~ . . Verse-rem» "(ii) the Principal of the college; (iii) the Head of the Department of the concerned subject, if applicable; (iv) two nominees of the Vice<Chancellor of whom one should be a subject expert: Provided that in the case of colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India this sub~clause shall not apply. «amateur «ta—1v" . ‘ (v) two subject ,experts not related to the college to be nominated by the Head of the Management out of a panel of five names recommended by the Vice-Chancellor from the list of the subject experts approved by the Executive Council: Provided that in the case of colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India the . experts shall be nominated by the Management from out of a panel of five experts suggested by the Management and approved by the Executive Council" (iv) after clause (d) the following clause shall be inserted, namely :— "(e) the Selection Committee for the post of a Librarian. a Deputy Librarian and an Assistant Librarian shall be the same as that of a Professor, Associate Professor and Assistant Professor” respectively. except that the concerned expert in Library, or a practicing Librarian, as the case may he, shall be associated with the Selection Committee as one ofthe subject experts.” (b) a/ier subsection (7-A) the following sub-section shall be inserted, namely2— _ "(7-B) All the selection procedures of the Selection Committee shall be completed on the day of the Selection Committee meeting itself, wherein, minutes are recorded alongwith the scoring proforma and reconunendations made on the basis of merit with the list of selected and waitlisted candidates/Panel of names in order of merit, duly signed by all members ofthe Selection Committee," (0) in sub—section (10) for the words "Uttar Pradesh," the word ”India" shall be substituted. - 8. ln section 35 of the. principal Act for sub-section (2) the following Amendment sub-section shall be substituted, namely :— ofsec‘w" 35 \\l}.nn2\Dt\/I«ltmikilAlel)_$qsl‘.‘(ll.‘- um Pam Vultwumllynlflvu mu m.

"(2) Every decision of the Management of such college to dismiss or

remove a teacher or to reduce him in rank or to punish him in any other manner

shall before it is communicated to him, be reported to the Vice-Chancellor and

shall not take effect unless it has been approved by the Vice-Chancellor :

Provided that in the case of colleges established and administered by a

minority referred to in clause (1) of Article 30 of the Constitution of India, the decision of the Management dismissing removing or reducing in rank or

punishing in any other manner any teacher shall not require the approval of the

Vice-Chancellor, but, shall be reported to him and unless he is satisfied that the procedure prescribed in this behalf has been followed, the decision shall not be

given effect to." •

9. In the Schedule to the principal Act, -

in serial no. 2 for the word "Ghaziabad" the words, "Ghaziabad;

1-lapur" and for the words "and Saharanpur" the words, "Saharanpur and

Shamli" shall be substituted.

in serial no. 7 for the words "and Shahjahanpur," the words "Sambhal

and Shahjahanpur" hall be substituted.

10. (1) The Uttar Pradesh State Universities (Amendment)

Ordinance, 2014 is hereby repealed

(2) Notwithstanding such repeal. anything done or any action

taken under the provisions of the principal Act as amended by the

Ordinance referred to in sub-section (1) or by the Uttar Pradesh State

Universities (Second Amendments) Ordinance, 2013 shall be deemed

to have been done or taken under the co-responding provisions of the

principal Act as amended by this Act as if the provisions of this Act

were in force at all material times.

Amendment of the

Schedule

Repeal and

Saving

U.P. Ordinance no. I of 2014

U.P. Ordinance

no. I I of 2013

STATEMENT OF OBJECTS AND REASONS

The Uttar Pradesh State Universities (Second Amendment) Ordinance, 2013 (UP. Ordinance

no. 11 of 2013) was promulgated by the Governor on October 24, 2013 to amend the Uttar Pradesh State

Universities Act, 1973 (President's Act no. 10 of 1973) as amended and reenacted by U.P. Act no. 29

of 1974 mainly to provide for,—

changing the name. of "Lecturer" and "Reader" by the "Assistant Professor" and.

"Associate Professor" respectively;

making provisions that the Pro-Vice-Chancellor shall be a whole time Professor of the

University and shall be appointed by the Executive Council on the recommendation of the Vice-

Chancellor and shall hold office for a period which shall be co-terminus with that of the Vice-

Chancellor provided it shall be the prerogative of the Vice-Chancellor to recommend a new Pro- Vice-Chancellor to the Executive Council during the tenure thereof The Pro-Vice-Chancellor

shall get a special allowance of such amount as may be determined from time to time by the State

Government;

making change in the constitution of the selection committee for the appointment of

teachers and the principal of an affiliated or associated college;

constitution of the selection committee for the librarian category similar to that of a

Professor;

omission of the provisions relating to the establishment of the Kumaun University at

Nainital;

empowering all The State Universities in their respective jurisdiction to grant privilege of

affiliation to the Ayurvedic/Unani degree colleges instead of the Chhatrapati Shahu Ii Maharaj

University, Kanpur;

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,

s on? neat W notejzs W, 2014 ”(2) Every decision of the Management of such college to dismiss or remove a teacher or to reduce him in rank or to punish him in any other manner shall before it is communicated to him, be reported to the Vice—Chancellor and shall not take effect unless it has been approved by the Vice-Chancellor : Provided that in the case of colleges established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India, the decision of the Management dismissing removing or reducing in rank or punishing in any other manner any teacher shall not require the approval of the Vice-Chancellor, but, shall be reported to him and unless he is satisfied that the procedure prescribed in this behalf hasheen followed, the decision shall not be given effect to.” Amendment ohm 9. In the Schedule to the principal Act, - Schedule . (a) in serial no. 2 for the word "Ghazrabad" the words, "Ghaziabad, Hapur" and for the words"'and Saharanpur” the words, "Saharanpur and Shamli" shall be substituted. (b) in serial no. 7 for the words "and Shahjahanpur," the words "Samblial and Shahjahanpur" shall be substituted. Repeal and 10. (1) The Uttar Pradesh State Universities (Amendment) U-P-Ordmancc . . ‘7 33"” Ordinance, 2014 is hereby repealed “°‘ 1 °1 *0” (2) Notwithstanding such repeal. anything done or any action U.P, Ordinance taken under the provisions of the principal Act as amended by the. no_ It «2013 Ordinance referred to in sub-section (l) or by the Uttar Pradesh State Universities (Second Amendments) Ordinance, 2013 shall be deemed to have been done or taken under the co—responding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at all material times. STATEMENT OF OBJECTS AND REASONS The Uttar Pradesh State Universities (Second Amendment) Ordinance, 2013 (UP, Ordinance no. 11 of 2013) was promulgated by the Governor on October 24, 2013 to amend the Uttar Pradesh State Universities Act= 1973 (President's Act no. 10 of 1973) as amended and reenacted by U.P. Act no. 29 of1974 mainly to provide for,— ' ' (a) changing the name of "Lecturer" and "Reader" by the "Assistant Professor" and "Associate Professor" respectively; (b) making provisions that the Pro-Vice-Chancellor shall be a whole time Professor of the University and shall be appointed by the Executive Council on the recommendation of the Vice- Chancellor and shall hold office for a period which shall be co-terminus with that of the Vice- Chancellor provided it shall be the prerogative of the Vice»Chancellor to recommend a new Pro- Vice-Chancellor to the Executive Council during the tenure thereof. The Pro-Vice-Chancellor shall get a special allowance of such amount as may be determined from time to time by the State Goveniment; (c) making change in the constitution of the selection committee for the appointment of teachers and the principal of an affiliated or associated college; (d) constitution of the selection committee for the librarian category similar to that of a Professor; (6) omission of the provisions relating to the establishment of the Kumaun University at Natnital; _ (f) empowering all the State Universities in their respective jurisdiction to grant privilege of affiliation to the Ayurvedic/Unani degree colleges instead of the Chhatrapati Shahu Ji Maharaj University, Kanpur; tinnmtnivmhma cm 1 smitxnx new unit,» Vltluvxvir‘vliflvz 7nt4 dnr. 'J‘ '

\Irk WaT alTiniRuf +I uld, 28 thrat, 2014 9

ensuring time bound action in the departmental proceedings;

amending the Schedule to include the newly .created districts in the jurisdiction of the

respective State Universities.

As certain amendments in the proVisions of the said Ordinance were under consideration of the State Government the replacing Bill of the said Ordinance could not be introduced in the last session of the

State Legislature commencing on December 05, 2013. Since the said Ordinance was going to be lapsed after January 15, 2014, it was decided to promulgate an other Ordinance to replace the provisions of the said Ordinance with certain amendments relating to the colleges administered by a minority.

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, 2014 (U.P. Ordinance no. 1 of 2014) was promulgated by the Governor on January 15, 2014.

This Bill is introduced to replace the aforesaid Ordinance no. 1 of 2014.

By order, S. B. SINGH,

Pramukh Sac/iv.

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£6 16 '8 l 1 1 i 71—: w;-1—— -: farms—p wfinmwm. 28m, 2014 9 (g) ensuring time bound action in the departmental proceedings; (h) amending the Schedule to include the newly created districts in the jurisdiction of the respective‘State Universities. - As certain amendments in the provisions of the said Ordinance were'under consideration of the State Government the replacing Bill of the said Ordinance could not be introduced in the last session of the State Legislature commencing on December 05, 2013 Since the said Ordinance was going to be lapsed after January 15 2014, it was decided to promulgate an other ordinance to replace the provisions ofthe said Ordinance with certain amendments relating to the colleges administered by a minority Since the State Legislature was not in session and immediate legislative action was necessary to implement the aforesaid decision the Utlar Pradesh State Universities (Amendment) Ordinance, 2014 (U P Ordinance no.1 of 2014) was promulgated by the Govemor on January 15, 2014 T his Bill is introduced to replace the aforesaid Ordinance no.1 of 2014 By order, S. B. SINGH, Pramukh Sachiv. mOWoQod‘to—Qoifio 503 named o)—2 2014—(1810) 599 m (WY/ao/emem fiOqu‘olfio—Qotfio 139 1110 W—zom— ”(1511) 500 nfia‘r (m/ao/Wfl