Uttar Pradesh act 20 of 1994 : The UTTAR PRADESH STATE UNIVERSITIES (SECOND AMENDTMENT) ACT, 1994

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No. 1336(21/XVII-V-1-1 (KA) 26/1994

Doted Luelatow, August 31, 1994

IN Puisuince of the provisions of clause (3) of Article 348 of the Constitution, the Governortt ii• pleased to order the publication of the following English translation of the

AdtlYr4-4esh Ra.ka Vishwvidyalaya (Dwatiya Sanshodhan) Adhiniyam 1994 (Uttar Pradesh alum) Sankhya. 20 of 1994) o pasced by the Uttar Pradbilt Legislature and a ssented the Governor on August 30, 1994.

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Amendment of section 5

Amendment of section 12

4 3RT CaST Sffinirtat /Mt 31 grTIM, 1994

THE UTTAR PRADESH STATE UNIVERSITIES (SECOND AMENDTh, ACT, 1994

Amendment of section 2 of the Presidents Act to, 10 of 1973 as emended and re-enacted by U.P. Act no. 29

of 1974

Amendment of section 4

Amendment of Section 28 -

Short title and commencement

(U.P. Act' No. 20 OF 1994)

(As passed by Mc (I. P. Legislature )

AN ACT

further to amend the Uttar Pradesh State Universities Act, 1973

follows IT

is FIERE8Y enacted in the Forty-fifth Year of the Republic of India a's

(Second Amendment) Act, 1994. (1) This Act n;ay be called the Uttar Pradesh State Universities

(2) Sections 3, 7 and 8 shall be deemed to have come into force on June 18,.

1994, sections 2, 4, 5 and 6 shall be deemed to have come into force on July 15, .1994 and the remaining sections shall come into force atonce.

In section 2 of the Uttar Pradesh State Universities Act, 1973, shall he inserted, namely :— hereinafter referred to as the principal Act, after clause (5) the following clans

"(5-A) the expression "other backward classes of citizens" shall have the same meaning as in the Uttar Pradesh Public Services (Reservation

Act, 1994. for Scheduled Castes, Scheduled Tribes and other Backward Classes)

In section 4 of the principal Act, in 'sub-section (1-A), in clause (b),

after the words "at Faizabad" the words "which shall with effect from June 18,.

substituted 1994 be called the Doctor Ram Manohar Lohia Univertity, Faizabad" shall be

In section 6 of the principal Act, in the proviso, for the words "the Scheduled Castes or Scheduled Tribes", the words "the Scheduled Castes,

the Scheduled Tribes cr other backward classes of citizens" shall be substituted.

In section 12 of the principal Act, after sub-section (II), the following sub-sections shall be inserted, namely :-

"02) If in the opinion of the Chancellor, the Vice-Chancellor wilfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears to the Chancellor that the.) continuance of the Vice-Chancellor in office is detrimental to the interest of the University, the Chancellor may, after making such ' inquiry as he deems proper, b order

•

, y , remove the Vice-Chancellor.

(13) During the pendency or in contemplation of any inquiry referred , to in sub-section (12) the Chancellor may order that till further orders—

(a) such Vice-Chancellor shall refrain from performing ther1.. functions of the office of Vice-Chancellor, but shall continue to get

the emoluments to which he was otherwise entitled under sub-section (8)Ci

(b) the functions of the office of the Vice-Chancellor shall be- performed by the person specified in the order."

6. In section 28 of the principal Act, for sub-section (5) the following sub- sections shall be substituted, namely :—

"(5) Notwithstanding anything contained in any other provision of cf this Act,—

(a) reservation of seats for admission in any course of study in.

University, Institute, constituent college, affiliated college or associated college for the students belonging to the Scheduled Castes, Scheduled Tribes and other backward classes of citizens. may be made and regulated by such orders as the State Government may, by notification, make in that behalf:

Provided that reservation under this clause shall not exceed fifty per cent of the total number of seats in any course of study

Provided further that reservation under this clause shalloOtf. apply in the case of an institution established and administeredi-bY.':': minorities referred to in clause (1) of Article 30 of the onstitutions:

ti cat can amateur were. 31 mm, 1994 ._ ‘ I I I, V THE UTTAR PRADESH STATE UNIVERSITIES (SECOND AMENDMENT, ' ACT, 1994 (U.P. Acr No. 20 or l994) (As passed by the U. P. Legislature ) , AN ' ACT firrther to amend the Uttar Pradesh IT Is HEREBY enacted in the Forty-fifth Year ofthe Repu follows :— Sbort title and 1' mmmmcement State Universities Act, 1973 bllc of India a, (S (I) This Act)n:a_y be called the Ullaf Pradesh State Universitie‘g econd Amendment Act, 1994. (2) Sections 3, 7 and 8 shall be deemed to have come into force on June 18.. f 1994, sections 2, 4, 5 and 6 shall be de c come into force on July 15, 1994 and the remaining sections shall come into force atonce. Amendment of 2. In section 20f the Uttar Pradesh State Ur. section 2 of the iversities Act 1973 ‘ V hereinafter referred to as the ' ’ principal Act,aftcr clause (5) the followin clan no fling; 1993“ shall be inserted, namely :— g ' ‘5‘? , as amended and “(S-A.) the expression “other backward classes of citizens" shall have ' ‘ frgmfled h; the same meaning as in the Uttar Pradesh Public Services (Reservation ' ill #13373“ “-2 for Scheduled Castes, Scheduled Tribes and other Backward Classes) \ ,’ . Act, 1994. j _ ‘ Amendment of 3. In section 4 of‘the principal Act, in sub-section (l-A), in clause (1;), I '. V ' teetion 4 after the words “at Faizabad” the words “which shall with effect from June18,, 1994 be called the Doctor Ram Manohar Lohia University, Faizabad" shall be substituted. t ““935“!!! Of 4. In section 6 of the principal Act, in the proviso. for the words “the " Im'onfi Scheduled Castes or Scheduled Tribes”, the words “the Scheduled Castes. the Scheduled Tribes or other backward classes of citizens” shall be substituted. Amendment of 5. In section 12 of the principal Act, after sub-section (ll), the following _ " , 390“"! 12 sub-sections shall be inserted, namely 2— r “(12) If in the opinion of the Chancellor, the Vice-Chancellor wilfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears to the Chancellor that then) continuance of the Vice-Chancellor in office is detrimental to the, interest of the University, the Chancellor may, after making such” . inquiry as he deems proper, by order, remove the Vice-Chancellor. -' (13) During the pendency or in contemplation, of any inquiry referred to in sub-section (12) the Chancellor may order th at till further orders-. 3' (a) such Vice-Chancellor shall refrain from performing th'erf. ' functions of the ofiice of Vice—Chancellor, but shall continue to get the emoluments to which he was otherwise entitled under sub-section (8)52 ' (b) the functions of the office of the Vice-Chancellor shall be: performed by the person specified in the order.” ‘ Amendment of 6. In section 28 of the principal Act,for sub-section (5) the following sub" . “W011 28 ‘ ‘ sections shall be substituted, namely :— "(5) Notwithstandin g anything contained in any other provision or of this Act,— (a) reservation of seats for admission in any course of stud}I "1' University, Institute, constituent college, atfiliated college or associated college for the students belonging to the Scheduled , , ‘ Castes, Scheduled Tribes and other backward classes of crtrzenS- '* may be made and regulated by such orders as the State Government -. may, by notification, make in that behalf: Provided that reservation under this clause shall not exce'ifl- «‘1- . fifty per cent of the total number of seats in any course of study -- a Provided further that reservation under this clauselshall‘P°!3~.', '. ' apply in the case of an institution established and administered minorities referred to in clause (1)01~ Article 30 of the t (institution

Insertion of now section 72-D

Amendment of the Schedule

Repeal and Sav- ings

art St if *UM Ifni 31 %Miff, 1994

Provided also that the reservation under this clause shall not apply to the category of other backward classes of citizens specified in Schedule II to the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classses) Act, 1994,—

admission to medical and engineering colleges and to courses of instruction for degrees in education and Ayurvedic or Unani sys- tems of medicine (including the number of students to be admitted), shall subject to clause (a), be regulated by such orders (which if necessary may be with retrospective effect, but not effective prior to January I, 1979) as the State Government may by notification, make in that behalf:

Provided that DO order regulating admission under this clause shall be inconsistent with the rights of minorities in the matter of establishing and administering educational institutions of their choice;

in making an order under clause (a), the State Government may direct that any person who wilfully acts in a manner intended to contravene, or defeat the purposes of the order shall be punishable with imprisonment for a term not e xceeding three months or with fine not exceeding one thousand rupees, or with both, as may be specified in the order.

(5-A) Every order made under clause (a) of sub-section (5) shall be laid, as soon as may be, before both Houses of the State Legislature and the provisions of sub-section(l)of section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesh Act."

After section 72-C of the principal :Act, the following section :shall be substituted, namely :—

"72-D. With effect from June 18, 1994 any reference to the Univer-

Transitory provi- sity, of Awadh in this Act or any rules, statutes, sions on the change OfCilhaficeS, statviory instruments or any other law of name of the Dal- for the time being in force or in any document or versity of Avadh proceedings shall be construed as a reference to the Doctor Ram Manohar Lohia University, Faizabad."

In the Schedule to the principal Act, in Column 2, against serial no 10, for the words "the University of Avadh", the words "Doctor Ram Manohar Lohia University, Faizabad" shall be substituted.

(1) The Uttar Pradesh State Universities (Second Amendment) Ordinance, 1994 and the Uttar Pradesh State Universities (Third Amendment) Ordinance, 1994 are hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under 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 provi- sions of the principal Act, as amended by this Act, as if the provisions of this Act were in force at all material times.

i tt ;

U. f.Ordi- met tn. 10 silos and OA Ord

/1/4 =lee Do. 12 of 1994

By order,

N. K. NARANG, Sachiv.

ithrliM/00 0 —7 0 1ff 0 1,5 0 Too (titerro)—(1472)--1 9 94 5 0 (o) I

m Wm was, 31 mm, 19.4 5 ‘ —— , Provided also that the reservation under this clause shall ‘ not apply to the category of other backward classes of citizens If specified in Schedule II to the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classses) Act, 1994,— (b) admission to medical and engineering colleges and to courses of instruction for degrees in education and Ayurvedic or Unani sys- tems of medicine (including the number of students to be admitted), shall subject to clause (a), be regulated by such orders (which if necessary may be with retrospective effect, but not effective prior to January 1, 1979) as the State Government may by notification, make in that behalf: Provided that no order regulating admission under this clause shall be inconsistent with the rights of minorities in the matter of establishing and administering educational institutions of their choice; (c) in making an order under clause (a), the State Government may direct that any person who wilfully acts in a manner intended to contravene, or defeat the purposes of the order shall be punishable with imprisonment for a term not exceeding three months or with fine not exceeding one thousand rupees, or with both, as may be specified in the order. (5-A) Every order made under clause (a) of sub-section (5) shall be laid, as soon as may be, before both Houses of the State Legislature and the provisions ofsub-section(l)ofsection 23-A ofthe Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesb Act." ) ' 7, After section 72-C ofthe principalf'Act, the following section :shall Insertionot'new be substituted, namely :— - section 72-D “72-D. With eflect from June 18, 1994 any reference to the Univer- ’- ' t . sity of Awadh in this Act or any rules statutes . , r v- . . s , i... siongifiséfi 51,333; Ordinances, statulory instruments or any other law ‘ ' ofnpme or the Uni- for the time being in force or in any document or vemty of Avadh proceedings shall be construed as a reference to the Doctor Ram Manohar Lohia Universrty, Faizabad." ' ' 8. In the Schedule to the principal Act, in Column 2, against serial no Amendment 01 ' 10, for the words “the University of Avadh”, the words “Doctor Ram "1" Schedule Manohar Lohia University, Faizabad” shall be substituted. U.P.0rdi- 9 '(1) The Uttar Pradesh State Universities (Second Amendment) . ’ . . . . R - 'g‘ggnfiao Ordinance, 1994 and the Uttar Pradesh State Unwersrties (Third Amendment) “22°“ and S“ mom. Ordinance, 1994 are hereby repealed. we: .1 . . . M199“: 2 (2) Notwithstanding such repeal, anything done or any action taken under ‘ 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 provi- SIons of the principal Act, as amended by this Act, as if the provisions of this Act were in force at all material times. By order, N. K. NARANG, Sachiv. n . ”"9“?" -Eow'to tsomo (fuio)-(1472)——1994——sso (tho) I