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4 ‘3ccO! 11 Yr 317P-TR9T llord, 27 'tilt, 2019
No. 2242(2)/LXXIX-V-1-19-1(ka)17-19
Dated Lucknow, December 27, 2019
.1v 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 Rajya
Vishwavidyalaya (Tritiya Sanshodhan) Adhiniyam, 2019 (Uttar Pradesh Adhiniyam Sankhya 20 of 2019)
as passed by the Uttar Pradesh Legislature and assented to by the Governor on December 26, 2019. The
Uchcha Shiksha Anubhag-1 is administratively concerned with the said Adhiniyam.
THE UTTAR PRADESH STATE UNIVERSITIES (THIRD AMENDMENT)
ACT, 2019
(U. P. Act no:20 of 2019)
[As passed by the Uttar Pradesh Legislature]
AN
ACT
further to amend the Uttar Pradesh State Universities Act, 1973.
IT IS HEREBY enacted in the Seventieth Year of the Republic of India as
follows :-
Short. title and
commencement
Amendment of
section 4 of
President's
Aetna 10 of
1973 as
amended and
re-enacted by
U.P. Act no.
29 of 1974
Amendment of
section 50
Amendment of
section 52
Amendment of
Schedule
(1) This Act may be called the Uttar Pradesh State Universities (Third
Amendment) Act, 2019.
2019. (2) It shall be deemed to have come into force with effect from November 22,
In section 4 of the Uttar Pradesh State Universities Act, 1973, hereinafter
referred to as the principal Act, in sub-section (1-A), after clause (j), the following clause
shall be inserted, namely :—
"(K) a University to be known a Raja Mahendra Pratap Singh State
University, Aligarh:"
In section 50 of the .principal Act, after sub-section (1 -G), the following
sub-section shall be inserted, namely :—
"(1-H) Until the First Statutes of Raja Mahendra Pratap Singh State
University, Aligarh are made under this section, the Statutes of the University of
Doctor Bhim Rao Ambedkar University, Agra, as in force immediately before
the establishment of the said University shall apply to it subject to such
adaptations and modifications as the State Government may, by notification,
provide."
In section 52 of the principal Act, after sub-section (2-F), the following
sub-section shall be inserted, namely :—
"(2-G) Until the First Ordinances of Raja Mahendra Pratap Singh State
University, Aligarh are made under sub-section (2), the Ordinances of the University of
Doctor Bhim Rao Ambedkar University, -Agra, as in force immediately before the
establishment of the said University, shall apply to it subject to such adaptations and
modifications as the State Government may, by notification, provide."
In the Schedule to the principal Act,—
(a) for the entries appearing at serial no. 5, the following entries shall
substituted, namely :—
"5. Doctor Bhim Rao Ambedkar University, Agra—
(i) Until the establishment of Raja Districts of Agra, Aligarh, Etah,
Mahendra Pratap Singh State Firozabad, Hathras, Kasganj,
University, Aligarh Mainpuri and Mathura
491_RPH_Dma 4e Vidhaika Folder (Adhmiyam_2019)
W WWW, 27 W, 2019
No. 2242(2)/LXXIX-V-l- I 9-1(ka)l 7-19
Dated Lucknow, December 27, 20] 9
.N pursuancevof 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 Rajya
Vishwavidyalaya (Tritiya Sanshodhan) Adhiniyam, 2019 (Uttar Pradesh Adhiniyam Sankhya 20 of 2019)
as passed by the Uttar Pradesh Legislature and assented to by the Governor on December 26, 2019. The
Uchcha Shiksha Anubhag-I is administratively concerned with the said Adhiniyam.
THE UTTAR'PRADESH STATE UNIVERSITIES (THIRD AMENDMENT)
Short‘ title and
commencement
Amendment of
section 4 of
President’s
Act no, IO of
I973 as
amended and
re-enacled by
U.P. Act no.
29 of 1974
Amendment of
section 50
Amendment of
section 52
Amendment of
Schedule
ACT, 2019
(U. P. Act no.’ 20 of 2019)
[As passed by the Uttar Pradesh Legislature]
AN
ACT
further to amend the Uttar Pradesh State Universities Act, 1973,
IT IS HEREBY enacted in the Seventieth Year of the Republic of India as
follows :—
l. (1) This Act may be'called the Uttar Pradesh State Universities (Third
Amendment) Act, 2019. '
(2) It shall be deemed to' have come into force with effect from November 22,
2019. ' '
2‘ In section 4 of the Uttar Pradesh State Universities Act, 1973, hereinafter
referred to as the principal Act, in sub—section (l-A), after clause (j), the following clause
shall be inserted, namely :— ‘
“(K) a University to be known a Raja Mahendra Pratap Singh State
University, Aligarhg”
3. In section 50 of the principal Act, alter sub-section (1-6), the following
sub-section shall be inserted, namely ;- .
“(I-H) Until the First Statutes of Raja Mahendra Pratap Singh State
University, Aligarh are made under this section, the Statutes of the University of
Doctor Bhim Rao Ambedkar University, Agra, as in force immediately before
the establishment of the said University shall apply to it subject to such
adaptations and modifiCations as the State Government may, by notification,
provide.”
4. In section 52 of the principal Act, after sub-section (2-F), the following
sub-section shall be inserted, namely :— ,
“(Z-G) Until the First Ordinances of Raja Mahendra Pratap Singh State
University, Aligarh are made under sub-section (2), the Ordinances of the University of
Doctor Bhim Rao Ambedkar University, -Agra, as'in force immediately before the
establishment of the said University, shall apply to it subject to such adaptations and
modifications as the State Government may, by notification, provide.” '
5. In the Schedule to the principal Act,—
(a) for the entries appearing at serial no. 5, the following entries shall
substituted, namely :—
“5. Doctor Bhim Rao Ambedkar University, Agra—
(i) Until the establishment of Raja Districts of Agra, Aligarh, Etah,
, Mahendra Pratap Singh State Firozabad, Hathras, Kasganj,
University, Aligarh _ Mainpuri and Mathura
\
49I_RPH_Dala 4e Vidhaika Folder (Adhmiyarn_2019)
cyl Sift4T 3TRIP21vui 41 vld, 27 \I-1W, 2019 5
Removal of
difficulties
Repeal and
saving
(ii) Upon the establishment of Raja Districts of Agra, Firozabad,
Mahendra Pratap Singh State Mainpuri and Mathura
University, Aligarh
(b) after the serial no. 16, the following serial shall be inserted,
namely:—
"17. Raja Mahendra Pratap Singh Aligarh, Etah, Hathras, Kasganj
State University, Aligarh Districts
(I) The State Government may, for the purpose of removing apy difficulty in
relation to the establishment of Raja Mahendra Pratap Singh State University, Aligarh
by order published in the Gazette, direct that the provisions of the principal Act shall
during such period, as may be specified in the order, have effect subject to such
adaptations, whether by way of modification, addition or omission as it may deem to be
necessary or expedient:
Provided that no such order shall be made after two years from the date of
commencement of the Uttar Pradesh State Universities (Third Amendment) Act, 2019.
(2) The order issued under sub-section (1) shall be laid before each house of the
State Legislature.
(1) The Uttar Pradesh State Universities (Third Amendment) UT.
Ordinance
Ordinance, 2019 is hereby repealed. no. 6 of
(2) Notwithstanding such repeal, anything done or any action 2019
taken under the provisions of the principal Act as amended by the
Ordinance referred to in sub-section (I) 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
In relation to higher education the District of Aligarh is under the territorial jurisdiction of Doctor
Shim Rao Ambedker University, Agra consisting of 8 districts of Uttar Pradesh including four districts of
Aligarh Division. Since there is no State University in Aligarh Division, the quality of higher education
was adversely affecting due to vast territorial jurisdiction of Doctor Bhim Rao Ambedker University, Agra.
Therefore for the purpose of effective control over affiliated colleges and to provide higher education to the
youth of Aligarh Division and to promote and create the environment of higher education in the public of
the said division it was. decided to amend the State Universities Act, 1973 to establish and incorporate a
State University in Aligarh Division by the name of Raja Mahendra Pratap Singh State University, Aligarh.
Since the State Legislature was not in session and immediate legislative action was necessary to
implement the aforesaid decision the Uttar Pradesh State Universities (Third Amendment) Ordinance, 2019
(UP. Ordinance no. 6 of 2019) was promulgated by the Governor on November 22, 2019.
This Bill is introduced to replace the aforesaid Ordinance.
By order,
J.P. SINGH-II,
Pramukh Sachtv.
4107101,011YO-ROTT10 491 .1014.21-0-8-4"0-2019-(1243)-599 Ardt-(W0 /a0 /311
16-AZ) I
tORFOILO*10-R0110 106 34TO Thaf-2019-(1244)-300 Sitt-(5o/ /34.1trite) I .
49 _RPH_Eldia 4e Vie:Luke Folder (Adhiniyam72019)
WWWW,27W,2019 ' ' ‘5
____—___—________—_.__.—.——
(ii) Upon the establishment of Raja Districts of Agra, Firo7abad,
Mahendra Pratap Singh State Mainpuri and Mathura
University, Aligarh
(b) after the serial no. 16, the following serial shall be inserted,
namelyz- ‘ ‘
“17. Raja Mahendra Pratap Singh Aligarh, Etah, Hathras, Kasganj
State University, Aligarh Districts
5:312: :5“ 6. (1) The State Government may, for the purpose of removing any difficulty in
relation to the establishment of Raja Mahendra Pratap Singh State University, Aligarh
by order published in the Gazette, direct that the provisions of the principal Act shall
during such period, as may be specified in the order, have effect subject to such
adaptations, whether by way of modification, addition or omission as it may deem to be
necessary or expedient :
Provided that no such order shall be made after two years from the date of
commencement of the Uttar Pradesh State Universities (Third Amendment) Act, 2019,
(2) The order issued under sub-section (1) shall be laid before each house of the '
State Legislature. ' ' '
Repeal End 7, (l) The Uttar Pradesh State Universities (Third Amendment) UPI
”mg Ordinance, 2019 is hereby repealed. grim“
(2) Notwithstanding such repeal, anything done or any action 2019
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
In relation to higher education the District of Aligarh is under the ten'itorialjnrisdiction of Doctor
Bhim Rao'Ambedker University, Agra consisting of 8 districts of Uttar Pradesh including four districts of
Aligarh Division Since there is no State University in Aligarh Division, the quality of higher education
was adversely affecting due to vast territorial jurisdiction of Doctor Bhim Rao'Ambedker University, Agra.
Therefore for the purpose of effective control over affiliated colleges and to provide higher education to the
youth of Aligarh Division and to promote and create the environment of higher education in the public of
the said division it was decided to amend the State Universities Act, 1973 to establish and incorporate a
State University in Aligarh Division by the name of Raja Mahendra Pratap Singh State University, Aligarh.
Since the State Legislature was not in session and immediate legislative action was necessary to
implement the aforesaid decision the Uttar Pradesh State Universities (Third Amendment) Ordinance, 2019
(UR Ordinance no. 6 of 2019) was promulgated by the Governor on November 22, 2019.
This Bill is introduced toireplacethe aforesaid Ordinance.
By order,
LP. SINGH—ll,
Pramukh Sachiv.
mowoq‘odto—Qodto 491 W(t%afi)—2019—(1243)—599 vim-(reo/ao/efiqfli‘eh
’mowoqp‘fto—qofito 106 we Earth—2019—(1244)—300 amm-(oo/ao/sfimfie): -
' 49l_RPH_Dam 4e Vidhaika Folder (Adhiniyun_2019)
- 00000001
- 00000002
- 00000003
- 00000004
- 00000005