Uttar Pradesh act 18 of 2008 : The UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION (AMENDMENT) ACT, 2008

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No. 1724(2)/LXXIX-V-1-08-1(Ka)14-2008

Dated Lucknow, August 29, 2008

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 Uchchatar Shilcsha

Seva Ayog (Sanshodhan) Adhiniyam, 2008 (Uttar Pradesh Adhiniyam Sankhya 18 of 2008) as passed by the

Uttar Pradesh Legislature and assented to by the Governor on August 27, 2008.

THE UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION (AMENDMENT) ACT, 2008

(UT. ACT NO. 18 OF 2008)

[As passed by the Uttar Pradesh Legislature]

AN

ACT

further to amend the Uttar Pradesh Higher Education Services Commission Act, 1980.

IT IS HEREBY enacted in the Fifty-ninth Year of the Republic of India

as follows :-

(1) This Act may be called the Uttar Pradesh Higher Education Services

Commission (Amendment) Act, 2008.

(2) It shall be deemed to have come into force on June 17, 2008.

In section 13 of the Uttar Pradesh Higher Education Services Commission

Act, 1980, hereinafter referred to as the principal Act, in sub-section (1) for the

words 'hold interview (with or without written examination) of the candidates' the

words 'hold written examination and interview of the candidates' shall be

substituted.

Short title and commencement

Amendment of section 13 of U P. Act no. 16 of 1980

Repeal and Saying

(1) The Uttar Pradesh Higher Education Services

Commission (Amendment) Ordinance, 2008 is hereby repealed.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.

UP, Ordinance no. 2 of 2008

STATEMENT OF OBJECTS AND REASONS

The selection of teachers for appointment in the non-government aided degree colleges is made by

the Uttar Pradesh Higher Education Services Commission under the provisions of the Uttar Pradesh Higher

Education Services Commission Act, 1980. Section 13 of the said Act provides for holding interview (with

or without written examination) of the candidate with respect to the selection of teachers. Selection of

teachers for appointment to the important posts of Principals and Lecturers only on the basis of interview

was adversly effecting the image of the Commission in the general public. It was therefore dedided to

“WM...“ .c. . / \1\|‘< MR<| ‘71\1|C4|K"I 'iviv, LU u. .m, Loco M No. 1724(2)/LXXIX-V-I$871(Ka)14»2008 Dated Lucknow, August 29, 2008 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 Uchchatar Shiksha seva Ayog (Sanshodhan) Adhiniyam, 2008 (Uttar Pradesh Adhiniyam Sankhya 18 of 2008) as passed by the Uttar Pradesh Legislature and assented to by the Governor on August 27, 2008. THE UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION (AMENDMENT) ACT, 2008 (UP. ACT N0. 18 OF 2008) [As passed by the Uttar Pradesh Legislature] AN ACT further to amend the Uttar Pradesh Higher Education Services Commission Act, 1980. IT is HEREBY enacted in the Fifty-ninth Year of the Republic of India as follows :— 1. (1) This Act may be called the Uttar Pradesh Higher Education Services 511011 title and Commission (Amendment) Act, 2008. °°mmencemem (2) It shall be deemed to have come into force on June 17, 2008. 2. In section 13 of the Uttar Pradesh Higher Education Services Commission Amendment of section 13 ofU P. . , . , . . . , Act no. 16 of 1980 words ‘hold intervrew (With or without written examination) of the candidates’ the Act, 1980, hereinafter referred to as the principal Act, in sub-section (1) for the words ‘hold written examination and interview of the candidates’ shall be substituted. Repealand 3, (l) The Uttar Pradesh Higher Education Services U‘P‘ Ordinance saVing Commission (Amendment) Ordinance, 2008 is hereby repealed. “0' 2 ”f 2008 (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 The selection ofteachers for appointment in the non-govcmment aided degree colleges is made by the Uttar Pradesh Higher Education Services Commission under the provisions of the Uttar Pradesh Higher Education Services Commission Act, 1980. Section 13 of the said Act provides for holding interview (with or without written examination) of the candidate with respect to the selection of teachers. Selection of teachers for appointment to the important posts of Principals and Lecturers only on the basis of interview was adversly effecting the image of the Commission in the general public. It was therefore decided to 473 RPH Data 6 Ucch Shikshn Neel n

T. 4 Octh Srat4T 31T1174-Rtr1 MAC, 29 311TRI, 2008

amend the said Act to provide for holding written examination and interview for the selection of the

candidates for the appointment to the posts of teachers.

Since the State Legislature was not in session and immediate legislative action was necessary to

implement the aforesaid decision, the Uttar Pradesh Higher Education Services Commission (Amendment)

Ordinance, 2008 (UP. Ordinance no. 2 of 2008) was promulgated by the Governor on June 17, 2008.

This Bill is introduced to replace the aforesaid Ordinance.

By order,

ABID1,

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