Uttar Pradesh act 11 of 2019 : The UTTAR PRADESH STATE UNIVERSITIES (SECOND AMENDMENT) ACT, 2019

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No. 1447(2)/WIX-V-1-19-1(Ka)6-19 Dated Lucknow, August 6,2019

IN 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 (Dwitiya Sanshodhan) Adhiniyam, 2019 (Uttar Pradesh

Adhiniyam Sankhya 11 of 2019) as passed by the Uttar Pradesh Legislature and assented to by

the Governor on August 5, 2019. The Uchcha Shiksha Anubhag-1 is administratively concerned

with the said Adhiniyam.

THE UTTAR PRADESH STATE UNIVERSITIES (SECOND AMENDMENT) ACT, 2019

[U.P. Act No. 11 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 :-

(1) This Act may be called the Uttar Pradesh State Universities

(Second Amendment) Act, 2019.

(I) It shall be deem&l.to have come into force& June 03, 2019: —

In the Schedule to the Uttar Pradesh State Universities Act, 1973,

hereinafter referred to as the principal Act, -

(a) for the entries appearing at serial no. 3, the following entries shall be

substituted, namely :-

"3. Chhatrapati Shahu Ji Maharaj Districts of Auraiya, Etawah,

University, Kanpur Farrukhabad, Hardoi, Kannauj, Kanpur Dehat, Kanpur Nagar, Lakhimpur Kheri, Sitapur,

Rae Bareli and Unnao."

Short title and commencement

Amendment of the Schedule to the President's Act no. 10 of 1973 as amended and re-enacted by U.P. Act no. 29 of 1974

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4

Nic-c1.1 11 Y1 3171W-1Rui Iv1 , 6 317131, 2019

Repeal and saving

(b)for the entries appearing at serial no. 6, the following entries shall be

substituted, namely :-

"6. Doctor Ram Manohar Lohia Districts of Ambedkar Nagar,

Avadh University, Ayodhya Amethi, Ayodhya, Bahraich,

Barabanki, Gonda and

Sultanpur."

3. (1) The Uttar Pradesh State Universities (Second Amendment)

Ordinance, 2019 is hereby repealed.

U.P. Ordinance no. 3 of 2019

(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

Amethi district of Uttar Pradesh came into existence by merging three tehsils of

Sultanpur district and two tehsils of Raebareli district. Though the District Amethi consisting of

partial areas of two State Universities namely Doctor Ram Manohar Lohia Av.adh. University, -

Ayodhya and Chhatrapati Shahu Ji Maharaj University, Kanpur established under The Uttar

Pradesh State Universities Act, 1973, Amethi district was included under the territorial

jurisdiction of Chhatrapati Shahu Ji Maharaj University, Kanpur vide the Uttar Pradesh State

Universities (Amendment) Act, 2013 (U.P. Act No. 10 of 2013). Subsequent to inclusion of the

Amethi district under territorial jurisdiction of Chhatrapati Shahu Ji Maharaj University, Kanpur,

it was felt that the distance of Kanpur from Amethi is much more than that of Ayodhya from

Amethi. Highlighting the difficulties faced by the students and colleges of Amethi district, a

demand to reallocate the Amethi district into the territorial jurisdiction of Doctor Ram Manohar

Lohia Avadh University, Ayodhya was made by the public representatives and the colleges of

Amethi district before the State Government continuously. After due consideration of the

demand as aforesaid, it was decided to amend the Uttar Pradesh State Universities Act, 1973 to

place the Amethi district under the territorial jurisdiction of Doctor Ram Manohar Lohia Avadh

University, Ayodhya. I

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

necessary to implement the aforesaid decision the Uttar Pradesh State Universities (Second

Amendment) Ordinance, 2019 (U.P. Ordinance no. 3 of 2019) was promulgated by the Governor

on June 03, 2019.

This Bill is introduced to replace the aforesaid Ordinance.

By order,

J.P. SINGH-11,

Pramukh Sachiv. (

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190 RPH_Dala 4 Vidhaika Folder (F •niyam_2019) •

4 WWWW,6W,2MS (b) for the entries appearing at serial no. 6, the following entries shall be substituted, namely: - "6. Doctor Ram Manohar Lohia Districts of Ambedkar Nagar, Avadh University, Ayodhya Amethi, Ayodhya, Bahraich, / Barabanki, Gonda and _ Sultanpur. " Repealand 3. (l) The Uttar Pradesh State Universities (Second Amendment) ”mg I i Ordinance, 201913 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. STATEMENT OF. OBJECTS AND REASONS ; Amethi district of Uttar Pradesh came into existence by merging three tehsils of U.P. Ordinance no. 3 of 2019 Sultanpur district and two tehsils of Raebareli district. Though the District Amethi consisting of -, partial areas of two State Universities namely Doctor Ram Manohar Lohia Avathniversity, Ayodhya and Chhatrapati Shahu Ji Maharaj University, Kanpur established ‘under The Uttar Pradesh State Universities Act, 1973, Amethi district was included under the territorial jurisdiction of Chhatrapati Shahu Ji Maharaj University, Kanpur vide the Uttar Pradesh State Universities (Amendment) Act, 2013 (U. P. Act No. 10 of 2013). Subsequent to inclusion of the Amethi district under territorial jurisdiction of Chhatrapati Shahu Ji Maharaj University, Kanpur, it was felt‘that the distance of Kanpur from Amethi is much more than that of Ayodhya from Amethi. Highlighting the difl‘iculties faced by the students and colleges of Amethi district, a demand to reallocate the Amethi district into the territorial jurisdiction of Doctor Ram Manohar Lohia Avadh University, Ayodhya was made by the public representatives and the colleges of Amethi district before the State Government continuously. Afier due consideration of the demand as aforesaid, it was decided to amend the Uttar Pradesh State Universities Act, 1973 to place the Amethi district under the territorial jurisdiction of Doctor Ram Manohar Lohia Avadh University, Ayodhya. ' 1' v . _ ' ' Since the State Legislature was not in session and immediate legislative action was necessary to implement the aforesaid decision the Uttar Pradesh State Universities (Second Amendment) Ordinance, 2019 (U. P. Ordinance no. 3 of 2019) was promulgated by the Governor ' on June 03, 2019. This Bill is introduced to replace the aforesaidVOrdinance. By order, . >11). SING_H-II, Pramukh Sachiv. . ( > d‘towoqotho—votho 190 mm —(1%v—q‘t)-2019—(563)—599 W—W/e‘t/WN thowoqp‘fio—qo‘fio 67 we W—2019—(564)—300 W—W/e‘r/WM I90_RPH~Data 4 Vidllaika Folder (.1 .niyam_20l9)