Uttar Pradesh act 14 of 2014 : The UTTAR PRADESH STATE UNIVERSITIES (SECOND AMENDMENT) ACT. 2014

Date: 17 Jul 2014

Department

Department of Higher Education

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NO. 975(2)/LXXDC-V-1-14-1(ka)19-2014

Dated Lucknow, July IS, 2014

IN pursuance of the provisions of clause (3) of Article 34.8 of the 'Constitution of India, the Goiternor is

. pleased to order the publication of the following English translation of the Uttar 'Pradesh Rajya

Vishwavidyalaya) Dwitiya (Sanshodhan) Adhiniyam, 2014 (Uttar Pradesh Adhiniyam Sankhya 14 of 2014) as

passed by the Uttar Pradesh Legislature and assented to by.the Governor oriJuly 17, 2014:—

THE UTTAR PRADESH STATE UNIVERSITIES (SECOND AMENDMENT)

ACT. 2014

(UP. Act no. 14 of .2014)

(As passed by.the Uttar Pradesh Legislature)

ACT

further to amend the Uttar Pradesh Stole UtziYersities Act, 1973.

IT IS HEREBY enacted in the Sixty-fifth Year of the Republic

follows :—

I. This )?1 /4 Ft, may be called the Uttar Pradesh State Universities (Second •

Amendment)Act. 2014..

• 2. In section 18-A of the Uttar Pradesh State Universities Act, 1973

hereinafter referred to as the principal Act in sub-section (I) for the words "the

Chancellor as its Chairman.' the words :the Chancellor as its Chairman, the Chief

Minister or his nominee not below the rank of Cabinet Minister .as its Vice-Chairman"

shall be substituted. •

211 RPH Data 2 State University Vid 20131

of India as

Short title .

Amendment of section 18-A of Presidents Act no. 10 of 1973 as amended and . re-enacted by U.P. Act no. 29 of 1974

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mewmreqar’éaom, '- " 3 .ﬁrsaﬁvmsrﬁrﬁw1973Wmﬁ8ﬁm10m1973)ﬁmﬁmm§t§rﬁﬁﬁﬁfﬁn aﬁarawrﬁﬁrra— (mmnﬁqeaiwmﬁaimﬁgmﬁhmmwﬁéﬁﬁﬁatﬁﬁﬁeﬁn menﬁmwﬁeﬁﬁrﬁmm ' «mmmmﬁmmmmﬁmmﬁﬁ maevaﬁmmwmm; (inmqﬁuiemmﬁnerﬁzrmaﬁmﬁrmﬁmmfﬁwaﬁrmaﬁmm ﬁmﬁmmﬁﬁmmmmmm; (mm-Wmmfemﬁmmemwmﬁmwmanm aﬁmararﬁiammrmmmaﬁnmm—Rrﬁr new-511nm Wmaﬁmﬁaﬁmfﬁeﬁraimnﬁmamﬁaeﬁmemﬁ Tn'rﬁr%l Snare, wotﬁo ﬁre, le . . No.975(21/LXXD<.v—1.14—1(ka119.2014 ’ ‘ _ . ' Dated Lucknow JuIv l8 2014 IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor 1s . pleased to order the publication of the following English translation of the Uttar Pradesh Rajya Vishwavidyalaya) Dwitiya (Sanshodhan) Adhiniyam 2014 (Utmr Pradesh Adhiniyam Sankhya 14 of 20l4) as passed by the Unar Pradesh Legislature and assented to by the Governo1 on July 17 20 I4: - THE U'I‘TAR PRADESH STATE UNIVERSITIES (SECOND AMENDMENT) ACT 2014 f .4 - »' '~ ‘ (UP. Actno l4of'2014) (A: passed by. the Uitar Pradesh Legislature) AN ' . . . ACT ﬁm/terzo amend the Unar' Pradesh State Universities Act, 1973. IT IS HEREBY enacted in the Sixtyftﬁh Year of the Republic of India as } follows ,— ' ~ . u , I This Act may be called the Uttar Pradesh State Universities (Second Shomillc ' Amendment) Act 20|4_ ' 1 h " . ‘ I 21 In section l8- A of the Uttar Pradesh State Universities Act. 1973 Amendmcnlof i' I. hereinafter 1eferred to as the principal Act- in sub— section (I) for the words “t he :39” 18'A “r res1dents Act no. Chancellor as its Chairman.‘ the words ‘the Chancellor as its Chairman the Chief 100(1973 as Minister or his nominee n01 below the tank of Cabinet Minister as its Vice Chairman" ammdcd 3"‘11 re-enactcd by U.P. shall be substituted. ~ . . _ . . Au no? 29 of 1974 'lll RPH Data 2 State UniVCrsity \’id 2013.

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‘61 Sft 3TTRIT71 4iAd, 18 olcfi, 2014

Amendment of section 37

Amendment of

section 38

3. In section 37 of the principal Act,-

for sub-section (2) the following sub-section shall be substituted. namely :-

"(2) The Executive Council may, admit any college which fulfils such conditions of affiliation as may be prescribed, to the privileges of affiliation or enlarge the privileges of any college already affiliated or subject to the provisions of sub7section 18). withdraw or curtail any such privilege."

for sub-section (8) the following sub-seciton shall be substituted, namely:-

"(8) The privileges of affiliation of a college which fails to comply with any direction of the Executive Council under sub-section (7) or to fulfil the conditions of affiliation may, after obtaining a report from the Management Of the college be withdrawn or curtailed by -the Executive Council in accordance with the provisions of We Statutes." ;

after sub-section (10) the following sub-section shall be inserted, namely :-

(11) Any institutidn whose application is rejected by the University may prefer an appeal to the State Government within 30 days from the receipt of the order of rejection, which may either allow the appeal or reject it. The State Government shall also have power to review the matter of application of a college in cases where the complaints received by it with respect to the irregularities committed by the college."

4. In section 38 of the principal Act,-

for sub-section (4) the following sub-section shall be substituted, namely :-

"(4) The conditions of recognition of an associated college shall b, such as may be prescribed or imposed by the Executive Council." ;

fbr sub-section (7) the folllowing sub-section shall be substituted, namely

"(7) The recognition of an. associated college may be. withdrawn by the Executive Council if it is satisfied after considering any explanation' furnished by the Management, that it has ceased to fulfil the conditions of its recognition or that it persists in making default in the performance of its duties under this Act or in the removal of-any defect in its work pointed out by the Executive Council."

STATEMENT OF OBJECTS AND REASONS

With a view to avoiding delay in the functioning of the State Universities and giving more autonomy thereto and ensuring the representation of the State Government in Co-ordination Council it has

, been decided to amend the Uttar Pradesh State Universities Act, 1973 (President's Act no. 10 of 1973) as amended and re-enacted by U.P. Act no. 29 of 1974 Mainly to 'provide/6r,-

(al inclusion of the Chief Minister or his nominee not below the rank of Cabinet Minister as the Vice-Chairman of the Co-ordination Council:

(b) omission of the provisions regarding the previous sanction of the State Government nil- grant of affiliation' to a college by the Executive Council;

211 RPH Data 2 State University Vid 2013

4 'Wuéztamtwmnaqatizom Ammdn‘el“ 0" ' 3. In section 37 of the principal Act,- sectton 37 (a) for sub-section (2) the following sub-section shall be substituted. i namely :» “(2) The Executive Council may, admit any college which fulﬁls such conditions ofaft'iliation as may be prescribed. to the privileges of affiliation or enlarge the privileges of any college already affiliated or subject to the provisions of subsection 18;. withdraw or curtail any such privilege." (b) for subsection (8') me following sub-seciton shall be substituted. namely :- I ’ "(8) The privileges of affiliation of a college which fails to comply with any direction of the Executive Council under sub-section (7) or to fulfil the conditions of affiliation may, after obtaining, a report from the Management of the college be withdrawn or curtailed by -the Executive Council in accordance with the provisions of the Statutes." ; l (c) aﬁer sub-section (10) the following sub-section shall be inserted, namely :~ (1 1) Any institution whose application is rejected by the University may prefer an appeal to the State Government within 30 days from the receipt of the order of rejection. which may either allow the appeal or reject it. The State Government shall also have power to review the matter of application of a college in cases where the complaints received by it with V respect to the irregularities committed by the college." Amcndmem 0f 4. In section 38 of the principal Act,- sectton 38 . (a) for subsection (4) the following subsection shall be substituted, namely :- «_ . i ' “(4) The conditions of recognition of an associated college shall bi ,, such as may be prescribed or imposed by the Executive Council.“ ; (b) for sub-section (7) the folllowing subsection shall be substituted, namely :- “(7) The recognition of an associated college may be' withdrawn by the Executive Council if it is satisﬁed after considering any explanation' furnished by the Management, that it has ceased to fulfil the conditions of its recognition or that it persists in making default in the performance of its duties under this Act or in the removal ofany defect in its work pointed out by the Executive Council." STATEMENT OF OBJECTS AND REASONS With a view to avoiding delay in the functioning of the State Universities and giving more autonomy thereto and ensuring the representation of the State Government in Ctr-ordination Council it has ‘1 ,been decided to amend the Uttar Pradesh State Universities Act. l973 (President's Act no. 10 of 1973) as amended and re-enacted by U.P. Act no, 29 of 1974 mainly to provide/or,- (at inclusion of the Chief Minister or his nominee not below the rank of Cabinet Minister as the Vice—Chairman of the Coordination Council; (b) omission of the provisions regarding the previous sanction of the State Government for grant of affiliation to a college by the Executive Council; 2” RPH Data 2 State University Vid 20l 3

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-(c) omission of the provision regarding the previous sanction of the State Government for withdrawl or curtailing the previleges of affiliation to a college by the Executive Council;

(a) giving- of opportunity to a institution whose application is rejected by the University to

prefer an appeal to the State Goverment and empowering the State Government to review the

matter of application of a college in cases where the complaints reeeived by it with respect to the irregularities committed by the college;

omission of the provision regarding obtaining of previous approVal of the State Government to authorise an associated college to impart instructions for post-graduate degrees;

omission of the provision regarding obtaining of previous approval of the State GovernMent for withdrawl of recognition of an associated college by the Executive Council.

The Uttar Pradesh State Universities (Second Amendment) Bill, 2014 is introduced accordingly. -

By order,

S.B. SINGH,

Iratnukh Sachiv.

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Uttar Pradesh act 14 of 2014 : The UTTAR PRADESH STATE UNIVERSITIES (SECOND AMENDMENT) ACT. 2014

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