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No 2753 (2),00/1I-V-1-71.80

Dated Lucknow, October 3, 1980 [- :". 4rt'trimPursuanc

e of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the

ph hiication of the following English Ira nslalicn cl the Uttar Pradesh Uchchatar Shiksha Sewa Ayog Adhiniy2m, 1980 (Uttar Pradesh Adhiniyam Sankhya 16

01930) as passed by the Uttar pradesh Legislature and assentelI to by October:I, 1 930. the Governor on

"S1/2 'HE UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION

ACT, 1980 rtir, (U P. Am- No. 16 of 1980)

[As passed by the Uttar Pradesh Legislature]

AN

ACT 10*Stabitrh

a service commission for the selection of teachers for appointment to the colleges affiliated to or recognised by a University, and for matters connected therewith or incidental thereto. ,

Iris HEREBY enacted in the Thirty-first Year of the Republic of India, as

follows

t..

CHAPTER 1

Preliminary L

(1) This Act may be called the Uttar Pradesh Higher Educa t ion Short title and Services Commission Act, 1980.

(2) It shall come into force on such date as the State Government may, bY:sio.tification, appoint in this behalf.

In this Act—

”aPPoirtment" in relaiion to a teacher does not include an t ppoint- Definitions.

mcnt under tub-section (3) of section 31 of the Uttar Pradeth Stare it'tscr''Universities Act, 1973 ;

nom: ..(b) 'Chairman" means the Chairman of the Commission and includes

ll7eahy other-Person performing, in the absence of' The Chairman for the . time being the functions of the Chairman ;

commencement.

33191517 mmtm me, a nag-git. t 98.0 _ \N , jinn“? fin 17W fanafa’ilraqfif‘qfaqw, 1973 new wit? amt? m? 21th m wf'e'Fn‘arft‘f'm amén‘i w” fina‘i ninety ant a: gin gr: iii :a niafizm 2% EVEN! writ“! nfimnfi writ a‘fr‘rvii i :' .I n39" (.1) mm. 3113'}: WWW, Gigi imam-p; g‘t It'aarziffi Giana? zit! faf‘a'mr am‘ «new; mzfirfia‘fim, rpm fafgartrzn 3 fan, atv‘ an wafa'zzn at nah . mififiafiwfm in}? giafi W nfmait ma m fare sqrzrtri am aflytfififi Want (“me an” farq, mu m? $ amine; 1?, farfimn stat E‘Elifi‘T a l (lea‘rm' (1) a? min Ema? In? faint: gar nfirfim zrr am 32 5: WM wit“ nii'ffm'm‘t‘ % G'Ta‘éfi a man W? 3hr | - a $7 ufw ,. an" a, ‘ ., war an: 6-? mi, ' FIFE? l Man “‘7'— »~‘-'_..,u? ‘- No 2753 (2)/xvn.v-t 41.80 Dated Lucknow, October 3, 1980 rder the pl.hil€8ilcll oftlze Following English 1 Prndcsh Uehchatar Shiksha Sewa A 16 bf1980) as passed by the Uttar prndeslt Leg’ translation 01 the Una],- yog Adhiniyam~ 1980 (Uttat Pradesh Adhiniyam Sankhya .slature and assented to by the Governor on Octoberl l980, “Ii-"ml: UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION n. _ ACT, 1930 3 mt. ‘ - rm" . (U- P. ACT No. 16 0f1980) [As passed by the Uttar Pradesh Legislature] ’ AN ”but ~ ACT to 'e‘s'tablish a service commission for the selortion 0f INC/16’” for ”Momma“ ’0 the colleges affiliated to or recognised by a University, and/or matter: .figgn29Ied therewith or incidental thereto, 'tzl/utl'r IS HeREBY enacted in the Thirty- first Year Of the Republic of India, as follows :_ t "v . -. Li ”n.1,. ‘ - CHAPTER 1 Preliminary (m.- l. (1) This Act may be called the Uttar Sethces Commission Act, 1980. 2) It .shall come into force on such date tficatton, appoint in this behalf. 23.311 this Act— DefiniUonSA .l ,,,,,-_(a) “appointment" in relation to a teacher does not include an -: ppoint- men! under sub “KW“ . _ , -section (3) of section 31 of the Uttar Prade'h State ' 'Umversmes Act, 1973 ; Pradesh Higher Education Shorl title and commencement. by ME :tsthe State Government may, it - " «aw—:4” ”chflifman ’ means the Chairman of the Commission and includes ’ "’3.“ WW Person performing, in the absence 0 functions Ofthe Chairman ; . {the Chairman for the c t , time being the

Establishment of the Commis- sion.

Comnosifidn of the commission.

• 8

IER SOW faltgtql ;RR, 3 qztVa; 1980

Terms of office and conditions of service of member,.

Powers of the State Govern- ment totemove the member.

"college!' means an affiliated or associated college to which the:. privileges of affiliation or recognition, as such has been • granted by-4

University, and includes a college maintained by a local authority but'1 does not include a college maintained by the State Government;

(d) "Commission" means the Higher Services Commission establ Fished under section 3;

(e) "Director" means the Director of Education (Higher EducationyT and includes joint Director of Education or Deputy Director of Edu.j: cation. authorised by him in this. behalf;

"Member" means a member of the commission and includes its Chairman;

other words used and not defined in this Act but defined in the Uttar Pradesh State Universities Act, 1973, shall have the meanings res- pectively assigned to them in that Act.

CHAPTER 11

Establishment of the Commission

3. (1) With effect from such date as the State Government may by noti- fication appoint in this behalf, there shall be established a Commission to be A called the '''Uttar Pradesh Higher Education Services Commission". 3

(2) The Commission shall be a body corporate. 1

4. (1) The Commission shall consist of a Chairman and not less than two and not more than four, other members to be appointed by the State ; Government.

Of the members,. one. shall be a person who occupies or has occupied, in the opinion of the State Government, a position of eminence in public life or in Judicial or Administrative Services others shall have teaching experience as: I

(a) Professor of any Univrsity ; or

(.6)• Principal of a college for a period of not less than ten years ; or (e) Teacher of a college for a period of not less than fifteen years,

Every- appointment under this section shall take effect from the date

on which it is notified by the State Government.

5. (1) Every member shall, unIss. he, becomes disqualified for continuing

as such under the rules that may be made under this Act hold office for a term

of three years.

No person shall be a member of the Commission for more than two consecutive terms.

A.inemb.er of the, Commission may resign his office by writing under his. hand addressed to the State Government, but he shall continue in office until his resignation is accepted by the State Government.

(4). The office of the members shall be whole-time and the terms and con- ditions of their service shall be such as the State Government may by order

direct. (5) Notwithstanding anything contained in this section, no person shall be

appointed or continue as a member of the Commission. if he has attained the

age of sixty-two years. 6. (I) The State Government inay, by order, remove from office any

member, if he-- (a) is adjudged an insolvent; or

())) engages, during his term of office, in any paid employment outside the duties of his office; or

(c) is in the opinion of the State Government unfit to continue in office by reason of infiimity of mind or body or of proved misconduct.

Exidanallon—Where a member becomes in any way concerned or interested in any contract' or agreement made by or on behalf of any University or College or participate in any way in the profits thereof or in any benefit or emolument arising therefrom, otherwise than as a member, he shall, for the purpose of clause (c) be deemed to be guilty of misconduct.

Establishment of the Commis. ston, Composition of the Commission. ni Terms at omce and conditions or service of memberu Powers of the State Governe ment ‘0 ”move lite member, mafia WW"! «mi 3 were 1980 tc _“college.” rreans an aflfiliated or associated college to which th priwle‘ges of- affiliation or recognition, as Such has been granted by- Umverstty, and ineludes a college maintained by a looal authority bu does not include a college maintained by the State Government; n a (d) “Commission” means the Higher Services Commission estabji lished under section 3; :i" (e) “Director” means the Director of Education (Higher Educationfit‘ and includes Joint Director of Education or Deputy Director of Eduni. cation. authorised by him in thisbehalf; (f) “Member” means a member of the commission and includes its 2 Chairman; ) other words used and not defined in this Act but defined in in Uttar Pradesh State Universities Act, 1973, Shall have the meanings res. _ pee-lively assigned to them in that Act. CHAPTER II Establishment of the Commission 3, (1) With effect from such date as the State Government may by noti. » fication appolnt in this behalf, there shall be established a Commission to be 'r called the f‘Uttar Pradesh Higher Education Services Commission”. (2) The Commission shall be a body corporate 4. (l) The Commission shall consist of a Chairman and not less than 1 two and not more than. four other members to be appointed by the State ‘ Government. ‘ (2) Of the members, one shall be a person who occupies or has Occupied) in the Opinion of the State Government, a position of eminence in public life 0 in Judicial or Administrative Services others shall have teaching experience a (a) Professor of any Univrsity ; or (b) Principal of a college for a period of not less than ten years ; or L (0) Teacher of a college fora period of not less than fifteen years, (3) Every appointment under this section shall take effect from the date rm which it is notified by the State Government. 5. (1) Every member shall, unlss he becomes diSqualified for continuing as such under the rules that may be ma of three years, (2) No person shall be a member of the Commission for more than consecutive terms. (3) Ain‘ember of the, Commission may resign his oifice by writing under hisghand addressed to the State Government, but he shall continue in ofliCe until his resignation is accepted by the State GOVei'nment. (4). The office of the members shall be whole-time and the terms and con- ditions of their service shall be such as the State Government may by order direct. t5) Notwithstanding anything contained in this section, no person shall be appointed or continue as a member of the Commisston. if he has attained the age of sixty-two years. 6. (l) The State Government may, by order, member, if hew» (a) is adjudged an insolvent: or (b) engages, during his term of office, in any paid cmployme the duties of his ofi‘ice; or (c) is in the opinion ofthe State Government unfit to continue in office by reason of infirmity of mind or body or of proved misconduct. l‘VD remove from office any nt outside omes in any way concerned or interested fany University or College or participate in any way in the profits thereof or in any benefit or emolument nriSing therefrom, otherwise than as a member, he shall. for the purpose of clause (c) be deemed to be guilty of‘ miseonduct. Erplanuu'on—Where a member bec many contract-or agreementmade by or on behalfo de under this Act hold office for a term l i: if n it I i i i .l i 't i l i t r t -.\’ t \

5(h MI1UTTNIT77:, 3 1980

(2)_ The procedure for the investigation and proof of misconduct under this Section shall be 8uch as may be prescribed.

(3) The State Government may suspend from office any member in respect

of 'iv• born any action is contemplated under this section.

The Commission may associate with itself, in such manner and for such purposes as may be determined by regulations made under section 31, any person whose assistance or advice it may desire to have in carrying out any of the pro-

' visiOns of this Act.

8, No act or proceeding of the Commission shall be deemed to be invalid merely on the ground of—

any vacancy or defect in the constitution of the Commission ; or any defect or irregularity in the appointment of a person acting as

a member thereof ; or any defect or irregularity in such act or proceeding not affecting the

substance.

(1) The Secretary of the Commission shall be appointed by the State Government on deputation for a term not exceeding five years, and other con- ditions of his service shall be such as the State Government may, from time to time, determine.

(2) Subject to such drections as may be issued by the State Government in this behalf, the Commission may appoint such other employees as it may think necessary for the efficient performance of its functions under this Act, and on suelderms and conditions of service as the Commission think fit.

All orders and decisions of the Commission shall be authenticated by the signature of the Secretary, or any other officer authorised by the Commis_ sion in this behalf.

Power to a sso. elate.

Proceedings of the Commission not to be invali- dated.

Staff of the Commission:

Authentication of the orders of the Commission.

CHAP-rut III

Functions of the Commission

11. The Commission shall have the following powers and duties, namely— Powers duties.

and

(a) to prepare guidelines on matters relating to the method of recruit- ment of teachers in Colleges ;

(1)) to conduct examinations where considered necessary, hold inter- views and make selection of candidates for being appointed as such teachers ;

(e) to select and invite experts and to appoint examiners for the pur- poses specified in clause (b) ;

to make recommendation to the management regarding the appointment of selected candidates ;

to obtain periodical returns or other informations from colleges regarding strength of the teaching staffs and the appointment, dismissal, removal, termination or reduction in rank of teachers therein ;

to fix the emoluments and travelling and other allowance of the experts and examiners ;

to administer the funds placed at the disposal of the Commission;

to perform such other duties and exercise such other powers as may be prescribed or as may be incidental or conducive to the dis- charge of the above functions.

12. (1) Notwithstanding anything to the contrary contained in the Uttar PratIcsh State Universities Act, 1973 or in the Statutes made thereunder, every al),P9intinent as a teacher of any college shall, after the date notified under sub-

(1) of section 3, be made by the management only on the recommenda- tion of the Commission.

. (2) For the purpose of making appointment of a teacher under sub sec- --itw" (-1), the management shall niiiitify the vacancy to the Commission.

t •MThe manner of selection of persons for appointment to the posts of eachers of a college shall be such as may be determined by regulations :

Management to make appoint- ments etc. only on the reeofft- dations of Commission.

airmen HHTHTT‘TT We, 3 sugar, loan 9 Q (2) The procedure for the investigation and proof of misconduct under this sc‘c‘iionishall be Such as may be prescribed, (3) The Stats? Government may suspend from office any member 1'“ “We“ of‘iyhom any action is contemplated under this section. 2.37. The Commission may associate with itself, in such manner and for such -_ “poses a3 may be determined by rcgulations made under section 31, any person ' Whose assistance or advrce it may desrre to have m carrying out any of the pro visions ofthis Act. 8. No actor proceeding of the Commission shall be deemed to be invalid merely on the ground 0L. -' , (a) any vacancy or defect in the constitution of the Commission ; or 5. (b) any defect or irregularity in the appointment of a person acting as amember thereof; or (a) anydefect or irregularity in such act or proceeding not affecting the substance. 9, (l) The Secretary of the Commission shall be appointed by the State Government on deputation for a term not exceeding five years, and other con. ditions of his service shall be such as the State Government may, from time to fling-determine (2) Subject to such drections as may be issued by the State Governmentin this behalf, the Commission may appoint such other employees as it may think necessary for the eflScient performance of its functions under this Act, and on su'ch‘terms and conditions of service as the Commission think fit. l0. All orders and decisions of the Commission shall be authenticated by the signature of the Secretary, or any other oflicer authorised by the Commis_ sion in this behalf. CHAPTER III Functions of the Commission 11. The Commission shall have the following powers and duties, namely— Powers (a) to prepare guidelines on matters relating to the method of recruit- ment of teachers in Colleges ; .(b) to conduct examinations where considered necessary, hold inter- vrews and make selection of candidates for being appointed as such teachers ; (c) to select and invite experts and to appoint examiners for tl‘c pur- poses Specified in clause (b) ; (d) to make recommendation to the management regarding the appointment of selected candidates ; (e) to obtain periodical returns or otherinformations from colleges l"igarding strength of the teaching staffs and the appointment, dismissal, removal, termination or reduction in rank of teachers therein ; (f) to fix the emoluments and travelling and other allowance of the experts and examiners ; (g) to administer the funds placed at the disposal of the Commission; (/1) to perform such other duties and exercise such other powers as may be prescribed or as may be incidental or conducive to the dis- Charge of the above functions. Pr (112‘ (1) Notwithstanding anything to the contrary contained in the Uttar a 369% State Universities Act, 1973 or in the Statutes made thereunder, eVery p ntment as a teacher of any college shall, after the date notified under sub— :991‘0" (1). 0f seCtion 3, be made by the managEment only on the recommenda- ‘011 of the Commission. (2) For the purpose of making appointment Of a teacher under Sub 56C- '“’“°" ('1'), the management shall unify the vacancy to the Commission. toadéDThC manner of selection of persons for appointment to the posts of “5 0f a college shall be such as may be determined by regulations : Power to asso. ciate, Proceedings of theCommlssion not to be-invali. dated. Staff of the Commission: Authentication of the orders of the Commission. and duties. Management to make appoint. merits etc, only on the recom- dations of Commission.

to diittlif ;MEM ;Int 3 8187.Rti 198 0

Provided that the Commission shall, with a view to inviting talented pets give wide publicity in the State to the vacancies notified under sub-section (2).-v

The provisions of this section shall not apply to the appointment otik teacher, vacancy in respect whereof has been advertised in accordance with si&; section (10) of section 31 of the Uttar Pradesh State Universities Act, 1973 at ancil time beforo the commencement of this Act.

41,f1 Every appointment made in contravention of the provisions of this.see;

lion shall be void.

Recommenda- tion of the Commission.

Duty to make appointments.

Inquiry by Director.

Appointment of ad hoc teachers:,

13. (1) The Commission shall, as soon as possible, after the notificatien: of vacancy under sub-section (2) of section 12, hold interview (with or without examination) of the candidates, and recommend the names or not more tha jj; three candidates for appointment to every post of a teacher. Such names shall be arranged in order of preference. kl

Where the candidates referred to in sub-section (1) fail to join the posit or where they are otherwise not available for appointment, the Commission may; on the request of the management recommend up to two more names of persons found suitable on the basis of the examination or interview held under the said sub-section.

Every recommendation of the Commission under sub-section (1) or sub,' section (2) shall be valid for a period of one year from the date of such recom mendation.

14. (1) The management shall, within a period of one month from the, date of receipt of recommendation of the Commission under section 13 issue appointment letter to the candidate whose name appears on the top in the ordefl. of preference.

(2) Where the candidate referred to in sub-section (1) fails to join the post' within the time allowed in the appointment letter, or within such extended time as the management may allow in this behalf, or where such candidate is otherwise' not available for appointment, the management shall within a reasonable periodu issue appointment letter to the next candidate recommended by the Co mmission and the process shall be repeated till the names of the candidates so recom- mended are exhausted.

15. (1) Where any person is entitled to be appointed as a teacher in any college in accordance with sections 12 to 14, but be is not so appointed by the management within the time provided therefor, he may apply to the Director for a direction under sub-section (2).

(2) On receipt of an application under sub-section (1), the Director may hold an inquiry, and if he is satisfied that the management has failed to appoint the applicant as a teacher in contravention of the provisions of this Act, he may by order, require—

the management to appoint the applicant as a teacher forthwith, and to pay him salary from the date specified in the order; and

the Principal of the College concerned to take work from him as a teacher.

(3) The amount of salary, if any, due to such teacher shall, on a certificate issued by the Director, be recoverable by the Collector as arrears of land revenue.

16. (1) Where the management has notified a vacancy to the Com- mission in accordance with sub-section (2) of section 12, and the Commission rails to recommend the names of suitable candidates in accordance with sub- section (1) of that section within three months from the date of such notifi- cation, the management may appoint a teacher on purely ad hoc basis from amongst the persons bolding qualification prescribed therefor.

• (2) Every appointment of an ad hoc teacher under sub-section (1) shall

cease with effect from the earliest of the following dates, namely —

(a) when the candidate recommended by the Commission joins the post;

10 m'fi‘nmrw were, 3 area's. 1930 Provided that the Commission shall, wit . ~ ‘ , . h a view to invitina talented .ers 3“ give Wide pubhcrty in the State to the vacanci E P es notified under sub-section (2). (4) The provisions ofthis section shall not apply to the appointment Ofa teacher, vacancy In respect whereof has been advertised in accordance with So Section (10) of section 31 ofthe Uttar Pradcsh State Universities Act, 1973 at any time before the commencement of this Act. iii . (5) Every appointment made in contravention ofthe prOVisions of thiss tron shall be void. difgfnihemda- l3. (1) The Commission shall, as soon as possible, after the notificatjo‘fi; 0f vacancy under sub-section (7) of section 1” Hold it ter i ‘tl ‘ r "‘ C _ km. . ' ‘ _ , -, i 1 view 9v: 1 or Vilti’lout, mm”: examination) ofthe candidates, and recommend the names 0 not more than‘i‘ three candidates for appointment to every post of a teacher. Sueh names Shalli‘ be arranged in order of preference. ' i a (2) Where the candidates referred to in sub-section (I) fail to join the DOSi'i or where they are otherwise not available for appointment, the Commission mayii on the request of the management recommend up to tw0 more names of persons; found suitable on the basis ofthe examination or interview held under the said: sub-section. $3 (3) Every recommendation of the Commission under sub-section (1) or su ’ section (2) shall be valid for a period of one year from the date of such reco mendation. =19 t? Duty to make 14. (1) The management shall, within a period of one month from their, BPPmn‘mm'S- date of receipt of recommendation of the Commission under section 13 issue‘i‘ appointment letter to the candidate whose name appears on the top in the order) of preference. " (2) Where the candidate referred to in sub-section (1) fails tojoin the post‘; within the time allowed in the appointment letter, or within such extended time: as the management may allow in this behalf, or where such candidate is otherwise; not available for appointment, the management shall within a reasonable period? issue appointment letter to the next candidate recommended by the Co mmission i and the process shall be repeated till the names of the candidates so recom- mended are exhausted. ' ‘ Inquiry by 15. (1) Where any person is entitled to be appointed as a teacher in any hector. college in accordance with sections 12 to 14, but he is not so appointed by the management within the time provided therefor, he may apply to the Director for a direction under sub-section (2). - ”can." (2) On receipt of an application under sub-section (1), the Director may ‘ hold an inquiry, and if he is satisfied that the management has failed to appoint the applicant as a teacher in contravention of the provisions ofthis Act, he may by order, requirc~ (a) the management to appoint the applicant as a teacher forthwith, and to pay him salary from the date specified in the Order; and- (b) the Principal of the College concerned to take work from him as a teacher. (3) The amount of salary, if any, clue to such teacher shall, on a certificate issued by the Director, be recoverable by the Collector as arrears of land revenue. ‘ 16. 1 Where the management has notified a vacancy to the Com- a52531tggfiggfr mission in (agcordance with sub~section (2) of section 12, and the Commission fails to recommend the names of suitable candidates in accordance With sub- section (1) of that section within three months from the date of suclr notifi- cation, the management may appoint a teacher .on purely ad hoc basis from amongst the persons holding qualification prescribed therefor. (2) Every appointment of an ad hoc teacher under sub-section (1) shall cease with effect from the earliest of the following dates, namelyw (a) when the candidate recommended by the Commission joins the post;

79t Stil MURIA lin, 3 iRttZyCi 1980

where the period of two months from the date of receipt of the recommendation of the Commission under sub-section (1) of sec-

tion 12 expires ;

thirtieth day of June following the date of such ad hoc appoint-

ment.

17. The Commission may require the management of any college to sub-

m it such information or return regarding the matters referred to in section 11

Rs it thinks fit, and the management shall be bound to comply with the same.

18. The Secretary or any other officer authorised by the Commission shall have access to every record, register or document in possession of the

'nianagement and he may enter at any reasonable time, any premises where he believes such record, register or document to be, and may inspect and take copies of relevant records or documents.

CHAPTER IV

Annual Reports and Accounts

19. The State Government may, after due appropriation made by law in this behalf, pay to the Commission in each financial year such sum as may be con6dered necessary for the performance of the functions of the Commission under this Act.

20. (1) The Commission shall have its own Fund, and all sums paid to it by the State Government and all receipts of the Commission shall be carried

' to the Fund and all payments by the Commission shall be made therefrom.

(2) All moneys belonging to the Fund shall be deposited in such banks or j invested in such manlier as may, subject to the approval of the State Govern-

'tent, be decided by the Commission.

(3) The Commission may spend such sums as it thinks fit for performing its functions under this Act, and such sums shall be treated as expenditure pay-

-/:able out of the fund of the Commission.

21. The Commission shall prepare once every year, in such form and at - such time as may be prescribed, an annual report giving a tine and full account

of its activities during the previous year, and copies thereof shall be forwarded t to the State Government, and the State Government shall cause the same to be

laid before both the Houses of the State Legislature.

22. (1) The Commission shall cause to be maintained such books of ,accounts and other books in relation to its account, in such form and in such :manner as the State Government may, by general or special order direct.

••: (2) The Commission shall as soon as may be after closing its annual ac-

counts, prepare statement of accounts in such form and forward the same to the Accountant General, by such date as the State Government may, in consultation with the Accountant General deteimine, for audit under section 14 of the Comp- 1troller and Auditor Generals' (Duties, Powers and Conditions of Service) Act,

971.

Power to call for information.

Power to inspect records, register etc.

Payment to the Conunisssion.

Fund of the Commission.

Annual Reports.

Accounts and Audit.

(3) The annual accounts of the Commission together with the audit report thereon shall be forwarded to the State Government and the Government shall cause the same to be laid before both Houses of the State Legislature.

CHAPTER V

Miscellaneous

Inc Commission may, by regulations made under section 31, delegate to its Chairman or any of its members or officers, its power of general superin- tendence and direction over the business transacted by, or in, the Commission including the pcwers with regard to the expenditure incurred in connection with the maintenance of the office and internal administration of the Commission.

Notwithstanding anything contained in this Act, the management of any college ea..zblished by a minority based on religion or language which the minority has the right to administer, shall be entitled to appoint, dismiss, remove, terminate the services of or reduce in rank a teacher or take other disciplinary measures sub-

pet only to the approval of the Commission and of the University concerned.

Delegation.

Exemptions to minority institu- tions.

sateen warm rim, 3 31525111980 1] _.____...__ ___.__ A ._..__. .‘ / . ~ V ,A’ (b) where the period of two months from the date of receipt of the "commendation of the Commission under sub-section (1) of sec. tion 12 expires § (c) thirtieth day of June following the date of such ad lioc appoint- ‘ ’ ment. 17. The Commission may require the management of any college to sub- Powerto cell formation or return i'cgarcing the matters referred to in section ll fofwomwom ‘t such in . n" fit, and the management shall be bound to comply With the same. ‘as it thinks 18. The Secretary or any other officer authorised by the Commission Powerioinspect shall have access to every record, register or document in possession of the records resism management and he may enter at any reasonable time, an)l premises where he ““- beiieves such record, register or document to be, and may impact and take copies of relevant records or documents. CHAPTER lV . Annual Reports and Accounts 19. The State Government may, alter due appropriation made by law in Payment to the this behalf, pay to the CommiSSJon in each financral year such sum as may be Commisssion. ',cons‘idered necessary for the performance of the functions of the Commission lj under this Act. 20. (l) The Commission shall have its own Fund, and all sums paid to Fund of the it by the State GoVernment and all receipts of the Commission shall be carried Commission. ’ to the Fund and all payments by the Commission shall be made therefrom "i (2) All moneys belonging to the Fund shall be deposited in such banks or g invested in such manner as may, subject to the approval of the State Govern- ' meiit, be decided by the Commission. . (3). The Commission may spend such sums as it thinks fit for performing Iv‘iits functions under this Act, and such sums shall be treated as expenditure pa)" « table out of the fund ofthe Commission 2i. The Commission shall prepare once every year, in such form and at Annual Reports. such time as may be prescribed, an annual report giving a true and full account ‘of its activities during the previous year, and copies thereof shall be forwarded . to the State Government, and the State Government shall cause the same to be .j ilaid before both the Houses ofthe State Legislature. 22. (l) The Commission shall cause to be maintained such books of Accounts and 5accounts and other books in relation to its account, in such form and in such Audits a.‘lrriaiinci‘ as the State Government may. by general or special order directr ,9 . i ,, (2) The Commission shall as soon as may be after closing its annual ac- COUntS, prepare statement of accounts in such form and forward the same to the Accountant General, by such date as the State Govermiicnt may, in consultation , with the Accountant General deteimir . for audit under section 14- of the Comp. 119r7c>lller and Auditor Generals’ (Duties; Powers and Conditions of Seivice) Act, h _ (3) The annual accounts of the Commission together with the audit report t eieon shall be forwarded to the State Government and the Government shall cause the same to be laid before both Houses oi’tlie State Legislature. Ci-iAri'Eit V Miscellaneous to its 285:“: he Commission may, by regulations made under section 31, delegate Delegation. tendenm allgandot any ofits members or officers, its power of general superin- including the irection Over the busniess transacted by, or '."= the Commissron the maim PCMFS With regard to the expenditure incurred in~ comectmn With enance of the office and internal administration of th Commisswn. cone-2%: gfiéivtéh‘sjtandiug anything oontainedin this Act, the management of any gxemptions [0 has the “13?" 101:1 y a minority baseo'on religion or language which the minority minority Institu- tlie “Wines of a minister, shall be entitled to :zpponit, dismiss, remove, terminate ”0“ u 0i recuce in rank a teacher or take other disoipliiiary measures sub- cci - ~ ,4' only ‘0 [he aPPI'OVal of the Commission and of the UnvaI'Slt)’ COHCCYnCd-

IRPCSTI,MIMIT7 EirstEs 8.11111111% 1980

25.:. Any personwho;• fails , to comply with: the . recommendations of the commission or with the,orders of, the, .Director made..in accordance with the provisions of this Act, or appoints a teacher in contravention of the provisionrs of this Act,, shall, on conviction, be punished with imprisonment for a term which May 'ekteticf to three years Or 'with:tine Which may extend to five thousand rupees or with both.

Pitnishment...for 26., If any person-c.: .failtireleatirni.sh • information or (a), wilfully Withholds, Or fails to furnish any return or information :law- wilful obstruction. fully required by the Commission within 'the:tithe allowed therefor .;

(b) wilfully obstructs any person from.duly carrying out all' or any of the provisions of flits Aet, Shall, on' conviction, he'. punished with imprison-

'ment for a term which may extend to one year, or with fine which may ex- tend to one thousand rupees of with both. •

27. (1) If the person committing the offence.under section 25 or section 26 is a society registered under the SoCietieS• Registration Act, 1860, the fsociety a well as every person incharge,of.and ,resp,ons.ible: ( to, the society for the conduct of its business at the time of the offenceshall be' . deemed to be 'guilty of the offence,and.sh all be liable to be proceeded against.and punished accordingly :

-• Provided .that • 'nothing contained in this section shall render any such per- somliable to' any punishment, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of

.s110191fe.119e. , • (2), Notwithstanding anYthing 'contained In sub section (1), where any offence

under •ihi s Act ha a been comMitted by a registered society and it isdproved'that . the, offence ;has, beemconunitted with the consent or connivance-of, or that the

commission ot offendeiS-affribUtable to any neglect on the part of any ,member of the soCiety, such membet shall also be'deemed,to be guilty of. that offence and shall be liable to be proceeded against and punished accordingly.

. . • • Bar a nst

. offence,underthis Act 0101 be institutedexcept gai

prosecution

with the previous Sanction or the Director or such officer or - anthoritYlas .the

State Government may, by general or special orders, speCifYln this behalf:

Profeetibil ol 29 .1\IOr sult,,prOSecutiOn,Or. other .proceeding Thall lie'agahlgt . any person action taken in'for'. anything /Whic`h'is in jobdfaith, .. d.bife,. de intended to be a cqloArnder this Act. good faith. • •

Act to have - 30. Tlietrovisions of this Act; shalDffave effect notwithstanding. -anything

overriding effect to the contrary contained in the Uttar'Pradesh -Sfate Universities Act, 1973' Orate Statutes or Ordinances made thereunder. .• •

Power mak The..Commission,may, witIrthe, previous approval •of the, State

e regulations. Government, make regulations prescribing, fees for holding, selections, conducting

te.

examinations where necessary, holdingInterviews and laying down the procedure to•be followed*); the Cdminission for discharging its duties and performing its

. . •• fu uctions. under this Act.

• (2) The regulations made under, sub-section (1) shall. not be- inconsistent

with the Provisions of this Act or the rules made under section 32. •

Power to make 32. The State Government may, by notification make rules for carrying Rules. out the purposes of this Act. •

By order . R C.. DEO SHARMA,

Such v

Punishment for contravention of the provisions of the Act.

Offences by societies

072101:0ft 0--7 0 tit 0 1 6 5 ff 10 qio .(2190-1980-800 (4#11

.-mrm,mmtnnea onsets: 1980 Punishment for contravention of the provisions of the Act. PUDlShmEflt-.,f0[ . failure to I:ftiml’sh infonmtlon or wilful obstruction. Ofiences by s ocletles, Bar against 1) rosecutioni 'r’“'i>ssteensa ”oi- actlon taken in good faith. Act. to have overriding efi‘eCt. Power to make ' regulations. Power to m eke Rules. ,Suchiotfettw . . riot __..—— _ _.__._ , -25,:_ Any person-who fails , to comply with t the recommendations of the Commission or \vith the-orders of, the Director inadein accordance with the provisions ol'this Act, or appoints n teacher in contravention ‘of the provisionrs of this Act,_shall, on conviction, be punished with imprisonment for a term which may enterid’to ‘three years or witlttfine which méty extend to five thousand rupees or with both. " 26:, If any person,—,; ((2),,Wilfully, \vithliolds, oriails to furnish only, return or information :la'w- fully required by the Commission within theitime allowed therefor '; (b) wilfully obstructs any person from duly carrying out all' or any of the Q provisions "of this Act, shall, on‘ conviction, be punished Vwith imprison- ? : "ment for a term which may extend to one year-or with fine which may ex- ' tendto one tltOusand rupees or with both. i ' 27. (1) If the person committingthe ofiencevunder section 25 or section 26 is a society registered under the societies Registration Act, 1860, the isociety a well as every person inchnrgeiof.landflresplonsible=(to: the society for the conduct of its business at the time of the offence shall be'd'eemed to be "guilty of the offenceand shall be liable to he proceeded againstnnd punished accordingly : v Provided that nothing‘ contained in this section shall render any such per- son‘ liable to any punishment, if he proves that the ofience was committed without his knowledge or that he exercised all due diligence to prevent the commission of (Z) _N iths‘t‘andihg vanything'con'taincd in sub-section (1), where any offence under7this Aet‘has' been com'r‘fii'tted by‘ a’ registered society and“ it iS»ipt'oved5tltat the, offence has, been committed With the consent or conniyance’of, or that the commissionoflofienceisnttributable to any neglect on the part oi any ,member of the society, such member shall also be’deeniedito be guilty pt that offence and shall be liable to he proceeded against and punished accordingly. ' ‘ ‘ ;- No, priosectition.for,tthc. offence under this Act shall bein's‘tituted except “with"the'prevtous sanction of'the' )Directo‘r-or .such ot’ficejryor ”authorityas the State Government may, by general or special orders, specify "in this behalf. No, suit; greenhouse otli'eriproceeding .5113“ lie 'dgain’é’t any person nythitig'vvhichis in 'goodfaithv done or’intended to be done'under tliis;Aet. 30. Tlie'provisions of this Act; yshall-‘h’ave effect notwithstanding anything to the contrary contained in the Utt‘ariPradesh State Universities Act, 1913 orthe Statutes or Ordinances made thereunder. 531.“,(1) The Commission may, with’the previous approval of they-State Government, make regulations prescribingtees for holding, selections, conducting examinations where necessary, holding interviews and laying down the procedure to be followedby the Commission for discharging its duties and performing its " functionsunder tliis‘Act. (2) The re'gulationsymade under sub-section (1) shall-not be inconsistent with the provisions of this Act or the ' rules made under section-32. 32. The State Government may, by notification make rules for carrying out the {imposes of this Act. By order i R C, DBO SHARMA, Sac/tin :frozraqor'to—fqosto IGS'FtDtxaio‘) ——-3~10--:0 -(2190)—198o-soo (2??? i).