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UTTAR PRADESH SARICAR
VIOHAYI ANUBHAG-1
No. 581(2)/DOCIX-V-1-08-2(ka) 2-2008
Dated Lucknow, May 1,2008
NOTIFICATION
MISCELLANEOUS
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 Uclichatar
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U'ITAR PRADESI-I SARKAR
VIDHAYI ANUBHAG-I
No. 581(2)/LXXI_X-V-l—08-2(ka) 2-2008
Dated Lucknow, May 1, 2008
NOTIFICATION
M ISCELLAN EOUS
IN pursuance of the provisions of clause (3) of Article 348 of the Constilulion, the Governor is
pleased lo order the publication of the following English iranslation of ihe Unar Pradcsli Urhchami‘
AAA __
3T1MNIII quid, 01 It 2008 3
Shilcsha Seva Aayog (Dwitiya Sanshadhan) Adhiniyam, 2007 (Uttar Pradesh Adhiniyam Sankhya 14 of
2008)promulgated by the Governor
THE UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION
(SECOND AMENDMENT) ACT, 2007
(U.P. ACT No. 14 of 2008)
(As Passed by the Uttar Pradesh Legislature)
AN
ACT
further to amend the Uttar Pradesh Higher Education Service Commission Act, 1980.
IT IS HEREBY enacted in the Fifty-eighth Year of the Republic. of India as
follows :-
1. This Act may be called the Uttar Pradesh Higher Education Services
Commission (Second Amendment) Act, 2007.
2. In section 5 of the principal Act, —
in sub-section (5)for the words "Sixty two years" the words "Sixty
five years" shall be substituted.
for sub-section (6) the following sub-section shall be substituted,
namely:—
"(6) The provisions of sub-section (5) as amended by the Uttar
Pradesh Higher Education Services Commission (Second Amendment)
Act, 2007 shall apply also to every member holding office immediately,
before the commencement of the said Act."
3. In section 3 of the Uttar Pradesh Higher Education Services Commission
Act, 1980 hereinafter referred to as the principal Act, in the proviso, for the words
"ten years" the words "five years" shall be substituted.
STATEMENT OF OBJECTS AND REASONS
Short title
Amendment of
section 5 of UP.
Act no. 1601 1980
Amendment of
section 12
It
With a view to motivating the selection of teachers for appointment to the colleges affiliated to
or recognised by a University, It was decided to amend the Uttar Pradesh Higher Education Services
Commission Act, 1980 (U.P. Act no. 16 of'1980) to provide for,—
increasing the maximum age of the persons to hold office of the chairman and members
from sixty two years to sixty five years ; and
reducing the period of service of the teachers of an affiliated or associated college to seek
transfer from ten years to five years.
The Uttar Pradesh Higher Education Services Commission (Second Amendment) Bill, 2007 is
introduced accordingly.
By Order,
P. V. KUSHWAHA,
Sac!? IV..
toRr3otkolto—'colio-67 tlyiq .A4%0-060-2008-597 Sfedtli— ctim-ei, /W1912) I
toi‘nliolLotilo—Votifo-6 31170 Ir'4111t —(161)-2005-850 gric':iit—(cni41,C1/3TP1h4fE) I
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shiksha Seva Aayog (Dwitiya Sanshadhan) Adhiniyam, 2007 (Uttar Pradesh Adhiniyam Sankhya 14 of
2008)promulgatcd by the Governor :—.
THE U'I'I'AR PRADESH HIGHER EDUCATION SERVICES COMMISSION
(SECOND AMENDMENT) ACT, 2007
(up. ACT No. 14 of 2008)
(As Passed by the Unar Pradesh Legislative)
AN
ACT
fimher to amend the UtIar Pradesh HigherEducation Setvice Commission Act, 1980,
IT IS HEREBY enacted in the Fifty-eighth Year of the Republic‘of India as
follows :— a,
1. This Act may be called the Uttar Pradesh Higher Education Services Shofiliflc
Commission (Second Amendment) Act, 2007.
2‘ In section 5 of the principal Act, — ' Amendment of
section 5 ofUJ’.
(a) in sub-section (S)far the words ”Sixty two years" the words “Sixty
Act not 16 of 1980
five years” shall be substituted
(b) for sub-section (6) the following sub-section shall be substituted,
namely:—
“(6) The provisions of subsection (5) as amended by the Uttar
Pradesh Higher Education Services Commission (Second Amendment)
Act, 2007 shall apply also to every member holding office immediately,
before the commencement of the said Act."
3, In section 3 of the Uttar Pradesh Higher Education Services Commission Amendmenlof
Act, 1980 hereinafter referred to as the principal Act, in. the proviso, for the words WHO" 12
“ten years” the words “five years" shall be substituted.
STATEMENT OF OBJECTS AND REASONS
With a view to motivating the selection of teachers for appointment to the colleges affiliated to
_ , or recognised by a University, It was decided to amend the Uttar Pradesh Higher Education Services
,' Commission Act, 1980 (UP. Act no. 16 of'l980) to provide for,—
(a) increasing the maximum age of the persons to hold office of the chairman and members
from sixty two years to sixty five years ; and '
(b) reducing the period of service of the teachers of an affiliated or associated college to seek
transfer from ten years to five years
The Uttar Pradesh Higher Education Services Commission (Second Amendment) Bill, 2007 is
introduced accordingly. ’
By Order,
P, V KUSHWAHA,
Sac/1i". ,
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