Uttar Pradesh act 6 of 2019 : The UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2019

Date: 4 Aug 2019

Department

Department of Higher Education

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No. 1446(2)/LXXIX-V-1-19-1(Ka)3-19 Dated Lucknow, August 5,2019

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 (Sanshodhart) Adhiniyam, 2019 (Uttar Pradesh Adhiniyam Sankhya 6 of 2019) as passed by the Uttar Pradesh Legislature and assented to by the Governor on August 2,2019. The Uchcha Shilcsha Anubhag-1 is administratively concerned with the said Adhiniyam.

THE UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2019 (U.P. Act No. 6 of 2019)

[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 Seventieth Year of the Republic of India as follows :-

1. (1) This Act may be called the Uttar Pradesh State Universities (Amendment) Act, 2019.

(2) It shall be deemed to have come into force on March 7:2019.

2. In section 4 of the Uttar Pradesh State Universities Act, 1973, hereinafter referred to as the principal Act, in sub-section (1-A),-

in clause (b) for the word "Fainbad" wherever occurring the word "Ayodhya" shall be substituted;

in clause (g) for the words "Allahabad State University, Allahabad" the words "Professor Rajendra Singh (Rajju Bhaiya) University, Prayagraj" shall be substituted.

after clause (h), the following clauses shall be inserted, namely :- "(i) a University to be known as Saharanpur State University,

Saharanpur:"

"0) a University to be known as Azamgarh State University, Azamgarh;"

3. In section 50 of the principal Act, after sub-section (1-E), the following sub- sections shall be inserted, namely :-

"(1-F) Until the First Statutes of the Saharanpur State University, Saharanpur are made under this section, the Statutes of the University of Chaudhary Charan Singh University, Meerut, as in force immediately before the establishment of the said University shall apply to it subject to such adaptations and modifications as the State Government may, by notification, provide."

"(1-0) Until the First Statutes of the Azamgarh State University, Azamgarh are made under this section, the Statutes of the University of Vir Bahadur Singh Purvanchal University, Jaunpur, as in force immediately before the establishment of the said University shall apply to it subject to such adaptations and modifications as the State Government may, by notification, provide."

4. In section 52 of the principal Act, after sub-section (2-D) the following sub- sections shall be inserted, namely :-

"(2-E) Until the First Ordinances of the Saharanpur State University, Saharanpur are made under sub-section (2), the Ordinances of the University of Chaudhazy Charan Singh University, Meerut, as in force immediately before the establishment of the said University, shall apply to it subject to such adaptations and modifications as the State Government may, by notification provide."

Short title and commencement

Amendment of section 4 of President's Act no. 10 of 1973 as amended and re-enacted by U.P. Act no. 29 of 1974

Amendment of s Celt

Amendment of section 52

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WWWW,5W,2019 5 No. lMG(2)&XXIX-V~l—l9-](Ka)3-l9 Dated Lucknow, August 5, 2019 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, 2019 (Uttar Pradesh Adhiniyam Sankhya 6 of 2019) as passed by the Uttar Pradesh Legislature and assented to by the Governor on August 2, 2019. The Uchcha Shiksha Anubhag—l is administratively concerned wiﬂr the said Adhiniyam. THE UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2019 - (UMP ActNo. 60f2019) . - [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 Seventieth Year of the Republic of India as follows: - l (I)- This Act may be called the Uttar Pradesh State Universities (Amendment) 5m" ml: and: Act, 2019. _ _ _ : . , . , commencement (2) It shall be deemed to have come into force on March 7, ’20l9. 2. In section 4 of the Uttar Pradesh State Universities Act, 1973, hereinaﬁer Amendmmmf section4of referred to as the principal Act in sub-section (l-A), -. _ ' _ , . mm!“ A“ . , (a) in clause (b) for the word "Faizabad". Wherever occurring the word no. 10 of 1973 "Ayodhya" shall be substituted; as ammded and re-macted by (b) in clause (g) for the words "Allahabad State Universny, Allahabad" the u,p_ Ac! no, 29 words "Professor Rajendra Singh (Rajju Bhaiya) University, Prayagraj" shall be of1974 substituted. (c) after clause (h), the following clauses shall be inserted, namely: - "(i) a University to be known as Saharanpur State University, Saharanpur;" "(j) a University to be known as Azamgarh State University, Azamgarhz" 3. In section 50 of the principal Act, after sub-section (1- -E), the following sub- Ammdmnt OE . -7 53?:336 ’ ’ sections shall be inserted, namely: - . : "(I-F) Until the First Statutes of the Saharaan State University, Saharanpur are made under this section, the Statutes of the University of Chaudhary Charan Singh University, Meerut, as in force immediately before the establishment of the said University shall apply to it subject to such adaptations and modiﬁcations as the State Government may, by notiﬁcation, provide." _"(l-G) Until the First Statutes of the Azamgarh State University, Azamgarh are made under this section, the Statutes of the University of Vir Bahadur Singh Purvanchal University, Jaunpur, as in force immediately before the establishment of the said University shall apply to it subject to such adaptations and modiﬁcations as the State Government may, by notiﬁcation, provide. " 4. In section 52 of the principal Act, after sub-section (2- -D) the following sub- $72,???t °f sections shall be inserted, namely: - "(2- E) Until the First Ordinances of the Saharanpur State University, Saharanpur are made under sub-section (2), the Ordinances of the University of ' Chaudhary Charan Singh University, Meerut, as in force immediately before the establishment of the said University, shall apply to it subject to such adaptations and modiﬁcations as the State Government may, by notification provide. " ISS_RPH_Data 4 ‘Vidhaika Folder (Adhiniyarn_2(il9)

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Amendment of Schedule

"(2-F) Until the First Ordinances of the Azamgarh State University, Azamgarh are made under sub-section (2), the Ordinances of the University of Vir Bahadur Singh Purvanchal University, Jaunpur as in force immediately before the establishment of the said University, shall apply to it subject to such adaptations and modifications as the State Government may, by notification provide."

5. In the Schedule to the principal Act, -

(a) for the entries appearing at Serial no.2, the following entries shall be substituted, namely :-

"2. Chaudhary Charan Singh University, Meerut -

Until the establishment of the Saharanpur State University, Saharanpur

Upon the establishment of the Saharanpur State University, Saharanpur

(b) for the entries at serial

substituted, namely :-

Districts of Bhaghpat, Bulandshahr, Gautam Buddha Nagar, Ghaziabad, Hapur, Meerut, Muzaffar Nagar, Saharanpur and Shamli.

Districts of Bhaghpat, Bulandshahr, Gautam Buddha Nagar, Ghaziabad, Hapur and Meerut.

following entries shall column-wise be no.6, the

2 3

6. Doctor Ram Manohar Districts of Ambedkar Nagar, Ayodhya,

Lohia Avadh University, Bahraich, Bara Banki, Gonda and

Ayodhya • Sultanpur.

substituted, namely :-

"9. Vir Bahadur Singh Purvanchal University, Jaunpur

Until the establiShment of the Districts of Azamgarh, Ghazipur, Jaunpur

Azamgarh State University, and Mau.

Azamgarh

Upon the establishment of Districts of Ghazipur and Jaunpur.

the Azamgarh State

Universityr Azamgarh -

(d) for the entries at serial no.12, the following entries shall column-wise be

. substituted, namely :-

2 3

12. Professor Rajendra Singh Districts of Fatehpur, l(aushambi,

(Rajju Bhaiya) Pratapgarh and Prayagraj.

University, Prayagraj

Removal of difficulties

(e) after serial no. 14, the following serials shall be inserted, namely :-

"15..Saharahpur State University, District of Muzaffar Nagar,

Saharanpur" Saharanpur and Shamli.

"16. Azamgarh State University, Districts of Azamgarh and Mau.

Azamgarh"

6. (1) The State Government may, for the purpose of removing any difficulty in relation to the establishment of the Saharanpur State University, Saharanpur. and Azamgarh State University, Azamgarh by order published in the Gazette, direct that the provisions of the principal Act shall during such period, as may be specified in the order, have effect subject to such adaptations, whether by way of modification, addition or omission as it may deem to be necessary or expedient :

Provided that no such order shall be made after two years from the date of commencement of the Uttar Pradesh State Universities (Amendment) Act, 2019.

(2) The order issued under sub-section (1) shall be laid before each house of the State Legislature.

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' Amendment of Schedule Removal of difﬁculties _Wn€mmwm,5m, 2019 "(Z-F) Until the First Ordinances of the Azamgarh State University, Azamgarh are made under sub-section (2), the Ordinances of the University of Vir Bahadur Singh Purvanchal University, Jaunpur as in force immediately before the establishment of the said University, shall apply to it subject to such adaptations and modiﬁcations as the State Government may, by notiﬁcation provide." 5. In the Schedule to the principal Act, - (a) for the entries appearing at Serial no.2, the following entries shall be substituted, namely :< "2. Chaudhary Charan Singh University, Meerut - (i) Until the establishment of Districts of Bhaghpat, Bulandshahr, Gautam .the Saharanpur State Buddha Nagar, Ghaziabad, Hapur, Meerut,__ University, Saharanpur Muzaffar Nagar, Saharanpur and Shamli. - (ii) Upon the establishment of Districts of Bhaghpat, Bulandshahr,lGautam the Saharanpur State Buddha Nagar, Ghaziabad, Hapur and University, Saharanpur Meerut. '(b) for the entries at serial no.6, the following entries shall column-wise be substituted, namely :- 1 2 3 6. Doctor Ram Manohar Districts of Ambedkar Nagar, Ayodhya, Lohia Avadh University, Bahraich, Bara Banki, Gonda and Ayodhya - Sultanpur. (c) for the entries appearing at Serial no.9 the following entries shall be substituted, namely 2— .' ”9. VirBahadur Singh Purvanchal University, Jaunpur - (i) Until the establishment of the Districts of Azamgarh, Ghazipur, launpur Azamgarh State University, and Mau. ‘ Azamgarh ‘ (ii) Upon the establishment of Districts of Ghazipur and Jaunpur. the Azamgarh State > University,-Azamgarh . ,,(d) for the entries at serial no.12, the following entries shall column-wise be substituted, namely :- 1 2 . 3 ,_ , 12. Professor Rajendra Singh Districts of Fatehpur, -1(aushambi, (Rajju Bhaiya) - Pratapgarh and Prayagraj. University, Prayagraj (e) after serial no. 14, the following serials shall be inserted, namely :- "15..Saharanpur State University, District of Muzaffar Nagar, ‘ Saharanpur" - Saharanpur and Shamli. "16. Azamgarh State University, Districts of Azamgarh and Mau. Azamgarh" ' 6. (1) The State Government may, for the purpose of removing any difﬁculty in relation to the establishment of the Saharanpur State University, Saharanpur, and Ammgarh State University, Azamgarh by order published in the Gazette, direct that the provisions of the principal Act shall during such period, as may be speciﬁed in the order, have effect subject to such adaptations, whether by way of modiﬁcation, addition or omission as it may deem to be necessary or expedient : Provided that no such order shall be made aﬁer two years from the date of commencement of the Uttar Pradesh State Universities (Amendment) Act, 2019. (2) The order issued under sub-section (1) shall be laid before each house of the State Legislature. 1857RPH7Data 4 Vidhaika Folder (Adhiniyam_2019)

cci Atir 3179E1RET I ui , 5 31113?1, 2019 7

Repeal and saving

7. (1) The Uttar Pradesh State Universities (Amendment) Ordinance, 2019 is V.P.Ordinance no. 1 of 2019

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) 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.

STATEMENT OF OBJECTS AND REASONS

Saharanpur is the northernmost district of Uttar Pradesh and is also a divisional headquarter. Similarly, Azamgarh is centrally located and it is also a divisional headquarter. Since, there was no State University in the said areas due to which the students thereof were facing difficulties in seeking higher education. On the demand of the students and the public representatives, it had become necessary to establish a State University in the each of districts of Saharanpur and Azamgarh.

With reference to change of .names of Faizabad and Allahabad as Ayodhya and Prayagraj respectively, the names of the Doctor Ram Manohar Lohiya Awadh University, Faizabad and Allahabad State University, Allahabad had to be renamed accordingly.

In respect of excellent contribution of Professor Rajendra Singh the State University Allahabad had been renamed as 'Professor Rajendra Singh (Rajju Bhaiya) University, Prayagraj'.

It was therefore been decided to amend the Uttar Pradesh State Universities Act, 1973 to establish a State University in each district of Saharanpur and-Azamgarh and changing the names of the Universities as aforesaid.

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, 2019

(U.P. Ordinance no. 1 of 2019) was promulgated by the Governor on March 07, 2019.

This Bill is introduced to teplace the aforesaid Ordinance.

By order,

J.P. SINGH-11,

Pramukh Sachiv.

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185_RPH_Data 4 Vidhaika Folder (Adhiniyam_2019).

WWWW,SW,ZO19 ' 7 Repeﬁh 7. (l) The Uttar Pradesh State Universities (Amendment) Ordinance, 20l9 is U-P- Ordinance and savtng ' _ no. | of20l9 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) shall be deemed to have been done or taken under the corresponding provisions ofthe principal Act as amended by this Act as ifthe provisions ofthis Act were in force at all material times. ' STATEMENT OF OBJECTS AND REASONS Saharanpur is the nonhemmost district of Uttar Pradesh and is also a divisional headquarter. Similarly, Azamgarh is centrally located and it is also a divisional headquarter. Since, there was no State University in the said areas due to which the students thereof were facing difﬁculties in seeking higher education. On the demand of the students and the public representatives, it had become necessary to establish a State university in the each of districts of Saharanpur and Azamgarh. ' With reference to change of'names of Faizabad and Allahabad as Ayodhya and Prayagraj respectively, the names of the Doctor Ram Manohar Lohiya Awadh University, Faizabad and Allahabad State University, Allahabad had to be renamed accordingly. In respect of excellent contribution of Professor Rajendra Singh the State University Allahabad had been renamed as 'Professor Rajendra Singh (Rajju Bhaiya) University,- Prayagraj‘. . It was therefore been decided to amend the Uttar Pradesh State Universities Act, 1973 to establish a State University in each district of Saharanpur and-Azamgarh and changing the names of the Universities as aforesaid. ' 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, 2019 (UP. Ordinance no. 1 of2019) was promulgated by the Governor on March 07, 2019. This Bill is introduced to replace the aforesaid Ordinance. By order, LP. SINGH‘II, Pramukh Sachiv. mowoqptﬁo—Qoﬁ‘ro 185 We(i%7<?t)—2o19—(553)—599 HW—(W/ ﬁ/W) | mowoqptﬁoaotﬁo 62 mo W—2019—(554)—3oo m—(W/a/mh l857RPH_Data 4 Vidhaika Folder (Adhiniyam72019t

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Uttar Pradesh act 6 of 2019 : The UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2019

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