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Atit STUR91 E.) 4 92iF, 1985 . 3 No. 557(2)/XVII-V-1-1(KA)-5-1985 Dated Lucknow, April 4, 1985
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, 1985 (attar Pradesh Adhiniyam Sankhya 9 of 1985) as passed by the Uttar Pradesh Legislature and assented to by the Governor en April 3, 1985:
THE UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT)
ACT, 1985
[U. P. AcT No. 9 of 1985] (As passed by the Uttar Prddesh LegisIdture)
AN
ACT
further to amend the Uttar Pradesh State Universities Act, 1973 IT IS HEREBY enacted in the Thirty-sixth Year of the Republic of India as follows :-
1. (1) This Act may be called the Uttar' Pradesh State tUniversities (Amendment) Aet, 1985.
Short title and
commencement
U. P. Ordi-
anee no. 18
of 1984 and;
no. 28 of
1984.
(2) Section 2 shall be deemed to have come into force on October 10, 1984, section 3 shall be deemed to have come into force on December 31, 1984 and the rest of the provisions shall come into force at once. t
' 2. After section 31 of the Uttar Pradesh State Universities A:t, 1973, as amended and re-enacted by the.Uttar Pradesh Universities (Re-enactment
And Amendment) Act, 1974, hereinafter referred to as the , principal_ Act, the following section shall be inserted, namely :—
"31-A. (I) Notwithstanding anything to the contrary contained in any other provision of this Act, a Lecturer or Reader in i t Personal promo- the University substantively appointed under section 31, flea to Teachers who has put in such length of service and possesses Such of University. qualifications, as may be prescribed, may be given per- sonal promotion, respectively to the post of Reader or Professor.
(2) Such personal promotion shall be given on the recommendation of the Selection Committee, constituted under clause (a) of sub-section
(4) of section 31, in such manner and subject to such conditions as may be prescribed:
(3) Nothing contained in this section shall affect the posts of the teachers of the University to be filled by direct appointment in accord- ance with the provisions of section 31."
in sub-section (I-A),for the word and figures "December 31, 1984" the word and figures 'December 31, 1985" shall be substituted, and gi •
(b) in sub-section (2), fat. the word and figures "December 31, 1984"
the word and figures "December 31, 1985" shall be substituted. . •
4. (1)The Uttar Pradesh StatAlUniversities (Amendment) Ordinance, 1984 and the Uttar Pradesh State Universities (Second Amendment) Ordinance, 1984, are hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken 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 format all material times
Insertion of new
section 31-A in
Presi loot's Act
no. 10 of 1973
as amended and
re-enacted by
II. P. Act no.29 of 1974
Repeal and
savings
3. In section 50 of the principal Act, Amendment of section 50 By ord
RAJESHWAR SINGH,
Vishcsh Sachiv. to T31 cito.---7,0 to 4 tif 0 friar 0) 83 )--1985--750 (4.3)
3