Uttar Pradesh act 010 of 2013 : The UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2013

Department
  • Department of Higher Education

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28 ITS, 2013

No. 374(2)/LXXIX-V-1-13-1(ka)7-2013 Dated Luck-now, March 28, 2013 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 2013 passed by the Uttar Pradesh Legislature and assented to by the Governor on March 26, 2013: (Uttar Pradesh' Adhiniyam Sankhya 10 of 2013) as

THE UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 2013

ACT NO. 10 OF 2013)

(As passed by the Utica- Pradesh Legislature)

AN

ACT

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

I. This Act may by called the Uttar Pradesh State Universities (Amendment) Act, 2013. •

2. In section 4 of the Uttar Pradesh State Universities Act, 1973, hereinafter referred to as the principal Act, in sub-section (1- .A), after clause (e), the following clauses shall be inserted. namely :-

Siddharth Nagar ;

- "(0 a University to be known as Siddharth University, .Kapilvastu,

(g) a University to be known as Allahabad State University, Allahabad;".

3: In section 50 of the principal Act, after sub-section (I-B), the following sub-sections shall be inserted, namely :- •

"(I -C) Until the First Statutes of the Siddharth University are made under this section, the Statutes of the University of Gorakhpur, 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. (I -D) Until the First Statutes of the Allahabad State University,

Allahabad are made under this section, the Statutes of the Chhatrapti Shahu Ii

Maharaj UniversitY, Kanpur as in force immediately before the establishment of the said University shall apply to it subject to such adaptations and modifications as the Stare- Government may, by notification provide."

4.• In section 52

of the principal Act, after sub-section (2-A) the following sub-sections shall be inserted namely :-

"(2-.B) Until the First Ordinances of the Siddhanh University are made under sub-section (2), the Ordinances of the University of Goraichpur, 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."

"(2-C) Until the First Ordinances of the Allahabad State University, Allahabad are made under sub-section (2), the Ordinances of the Chhatrapti Shahu Ji Maharaj University, Kanpur, as in force immediately before the establishment of the said University, shall apply to it subject to such provide."

adaptations and modification

s

as the State Govenunent may, by notification

a Vidlutika_20 1 1,

S 18 RPH_2013 Rajya Vishwuvidyal),i.doc

Shon title IT IS HEREBY enacted in the Sixty-fourth Year of the Republic of India as follows :-

Amendment of

section 4 of

President Act no. 10

of 1973 as amended

and re-enacted by

U.P. Act no 29 of

I 974

Amendment of . section 50 Amendment

of section 52

4

.4. The Deen Day& Upadhyay Goralchpur University, Goralchpur-

(i) Until the . establishment of . the Siddharth University

. .

.(ii) Upon the establishment of the Siddharth University

6. Doctor Ram Manohar Lohia Avadh Univeraity, Faizabad •

(i) Until the establishment of Allahabad State University, Allahabad

(ii) Upon the establishment of the Siddharth University Kapilvastu, Siddharth Nagar & Allahabad State University, Allahabad

(b) After the serial no. 11, the namely :-

"12. The Allahabad 'State University, Allahabad

13. The Siddharth University, Kapilvastu, Siddharth Nagar NSh'i t1 c1 3f-f11EITIT 4iutd. 28 HIt! , 2013 5

5. In the Schedule to the principal Act, (a)for the entries appearing at Serial no 3, 4 and 6 the following entries Shall be substituted, namely :- .

;"3. The University of Chhatrapti Shahu Ji

Maharaj University,. Kanpur -

Amendment of

Schedule

(i) Until the establishment of the Allahabad State University, Allahabad

Districts of Allahabad, Amethi, Auraiya, Etawyh, Farrukhabad, Fatehpur, Hardoi, Kannauj, Kanpur Dehat, Kanpur Nagar, Kaushambhi, Lakhimpur- • 'Chain, Sitapur, Rae Bareli and U. nnao..

(ii) -Upon the Allahabad

Allahabad

establishment of the State University, Districts of Auraiya, Etawah,. Farhikhabad, Kannauj, -Kanpur Dehat, Nagar, Lakhimpui-Kheiri, Rae Bareli and Unnao.. Amethi,

Hardoi,

Kanpur

Sitapur,

Districts of Basti, Deoria, Gorakhpur, Kushi Nagar, 11,4aharajganj, Santkabir Nagar. and .Siddharth Nagar.

Districts of . Deoriar:KuShi Nagar and Gorikhpur."

Districts of .Ambedkar'•Nagar, Bahraich, Balrarnpur, Sara Banki, faizabad, Gonda,.

Pratapgarh, Shrawasti and . Sultanpur • ..

Distriets of Ambedkar Nagar, Bahraich, Sara Banki, • Faizabad, . Gonda and •

Sultanpur .

following serials shall be inserted, Districts of Allahabad, Fatehpur, Kaushambi, and

Pratapgarh

Diatricts. of Balra-nipur, Basti, Maliarajganj, Shrawasti, Siddharth - Nagar and 'Sant Kabir Nagar' •

6. (1) The State Government may, for the purpose of removing any difficulty in relation to the establishment of: the Siddharth University, Kapilvastu, Siddharth Nagar and Allahabad State University, Allahabad by. order published in the Gazette, direci 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 :

Relnoval cif

diffculties

"elf) tau 'nil EL.:—

5

6 jIcV 1 11t4 3R114711 28 1=11, 2013 Provided that no such order shall be made after two years from the date of commencement of the Uttar .Pradesh State Universities (Amendment) Act, 2013

• (2) Every order made under sub-section (1) shall•be laid before both the Houses of the State Legislature.

(3) No order under sub-section (1) shall be called in question in any Court on the ground that no difficulty, as is referred to in sub-section (1) - existed or required to be removed.

STATEMENT OF OBJECTS AND REASONS

. • The State University existed in District Allahabad has been given the status • of the Central University as such there exists no State University at present in the District of Allahabad due to which the students. of adjoining area are facing difficulties in getting higher education. Similarly, there is no University in district Siddharth Nagar which is birth place of the father of Lord Gautam Buddha, and . the students of adjoining area are also facing difficulties in getting higher education. With a view to facilitating the people of adjoining areas of Allahabad and Siddharth Nagar to provide higher education to their children without any difficulty, it has ,been decided to establish. the .State Universities one each in the said districts by the name . of the • Allahabad State University, Allahabad and. the Siddharth University, Kapilvastu, Siddharth Nagar respectively by amending the Uttar Pradesh State Universities Act, 1973. The Uttar Pradesh State Universities (Amendment) Bill, 2013.is introduced accordingly. By order,

S. K. PANDEY,

Pramukh Sachiv. toTiloTkoto-7oto 818 .tiuiq —(1%)--2013—.(3615)--599 ItazIt—H-V"aRTTI:hte)

.

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-yrs

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