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No. 1155(2)/LXXDC-V-1-2015-1(CA)21-2015
Dated Lucknow, September 9, 2015
IN pursuance of the provisions of clause (3) of the 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 Aayog (Sansodhan) Adhiniyani, 2015 (Uttar Pradesh Adhiniyam, Sanlchya 12 of
2015) as passed by the Uttar Pradesh Legislature and assented to by the Governor on September 07, 2015:-
THE UTTAR PRADESH HIGHER EDUCATION SERVICES COMMISSION
(AMENDMENT) ACT, 2015
[U.P. Act No. 12 of 2015]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
further to amend the Uttar Pradesh Higher Education Services Commission Act,
1980.
Ins HEREBY enacted in the Sixty-sixth Year of the Republic of India as follows
:-
Short litle 1. This Act may be called the Uttar Pradesh Higher Education Services
Commission (Amendment) Act, 2015.
491 Ftpli-2015 deta-E-1-vidhila 2015
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No. 1155(2)/LXX1X-V-I -20 IS- I (KA)ZI —20 I 5
Dated Lucknow, Seplanber 9, 2015
IN pursuance of the provisions of plause (3) of the Anicle 348 of
Governor is pleased to order the puincau'on of the following English n'anslation'of the Uttar I’radcsh
Uchchatar Shiksha Seva Aayog (Sansodhan) Adhiniyam, 2015 (Unar Pradesh Adhiniyain, Sankhya 12 of
2015) as passed by the Uttar quesh Legislature and assented to by the Governor on September 07, 2015:-
THE UTTAR hRADESH HIGHER EDUCATION SERVICES COIvflvflSSION
(AMENDMENT) ACI‘, 2015 -
[urn Act No. 12 $2015]
(As passed by the Uttar Pradesh Legivlalure)
AN
. ACI'
' further to amend the Uuar Pradesh [figher Education Service: Commission Act,
1980.
the Constitution. of India the
IT IS HEREBY enacted in the Sixty~sixth Year of the Republic of India as follows :—
L This Act may be called the Unar Pradcsh Higher Eoucation Services
Commission (Amendment) Act, 2015.
Short lille
2. After section 11 of the Uttar Pradesh Higher Education Services Commission
;t, 1980 the following section shall be inserted, namely :-
Insertion of
section 11-A
of 1.1.P. Act
no. 16 of
1980
"11-A. The Commission shall also have powers and duties of the selection of
Additional powers candidates for appointment to the posts of librarians of
Commission
the colleges and with respect to the selection of . and duties of the
candidates for appointment to the posts of librarians of.
the colleges the provisions of section 11, sub-section (1) (excluding the
'proviso), sub sections (2), (3) and (4) of section-12, section-13, section-14, '
section-15, section-.17 and section-18 shall
mutatis mutandfs apply."
,
STATEMENT OF OBJECTS AND REASONS
The management of the degree colleges appoint the librarians in non-Government aided degree
colleges, according to the provision of the State University Statutes, while in the Government Degree
colleges, selection of the librarians is made by the Uttar Pradesh Public Service Commission. Librarians
of the rion-Government aided degree colleges get U.G.C. pay scale and benefits like the librarians of the
Government degree colleges. So it is necessary that proper and fair selection of the librarians of non-
'Government aided degree colleges should be made
a. service Commission:It has, therefore, been
.decided to amend the Utiar Pradesh Higher Education SerVices Commission Act, 1980 (UP. act no. 16 of
19-80). to empower the Uttar Pradesh Higher Education
- Services Commission for the selection of
candidates for appointment to the posts of librarians of non-Government aided degree colleges.
The Uttar Pradesh Higher Education Services Commission (Amendment) Bill, 2015' is
introduced accordingly.
.1,110t610110410—ttO 491 '17q-
1 2015—(1150-599 Leder 1Wrci37/t0 /311Wike) I
t0TiitOlkOtt0-70410 61 Trio ftifth 10-9i-2015-0151-300
Treatri (Th-,30/t0/31im-1-41
Rib-2015 data-E-1-vidhika 2015
By order,
ABDUL SHAHID,
Pramukh Sachiv.
.1 ’ . 2. After section 1 l of the Uttar Pradesh Higher Educ ‘ Inscnion of
. Cu, l980 the following section shall be inserted, namely :- 4 ”m“ ”'A
. . - , _ ‘ _ , ‘ ofU.P. ‘Act
no. l6 of
I980
ation Services Commission
“1 l-‘A. The Commission shall also have powers and duties of the selection of
A3350?“ P3255 candidates for appointment to the posts of librarians of
a utieso e . . 4
Cammismn the colleges and With respect to the selection of
candidates for appointment to the posts of librarians of, -
the colleges the provisions of section ll, sub-section (1) (excluding the
proviso), sub sections (2), (3) and (4) of section-12, section-l3, section-l4,’
section-l5, section-17 and section-18 shall mutual: mutundis apply."
’ ‘ ' I STATEMENT OF OBJECTS AND REASONS
t the librarians in non-Govemment aided degree
Statutes, while in the Government Degree . _.‘
ommission. Librarians
The management of the degree colleges appoin
1" . colleges, according to the provision of the State University
colleges, selection of the librarians is made by the Unar Pradesh Public Service C
,: of the hon-Govemment aided degree colleges get U.GTC. pay scale and'benefits like the librarians of the
-Govcmment degree colleges. So it is necessary that proper and fair selection of the librarians of non-
'quemment aided degree colleges should be made by a_service Commission'lt has, therefore, been
’I decided to amend the Uttar Pradesh Higher Education Services Commission Act, 1980 (U .P. act no. 16 ct"-
" :-l§§0)- toi'empower the Uttar Pradesh Higher
' candidates for appointment to the posts of librarian
Education- Services Commission for the selection of
s of non-Govemment aided degree colleges.
The Uttar Pradesh Higher Education Services CommissiontAmendment) Bill, 2015’ is
1‘ introduced accordinglyt
- V By order,
ABDUL SHAHID,
Pramukh Sachiv.
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