Uttar Pradesh act 12 of 1997 : The UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 1997

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No, 1131 (2)/XVII-V-1— 1 (I(A) 22-1997 Dated Luc/mow, August 14, 1997

IN. pursuance of the provisions of clause (3) of article 348 of the Constitution, of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Bahr,: VishwavidyaPya (Sansbodhan) Adhiniyam, 1997 (Uttar Pradesh Adhiniyam Sankhya 12 of 1997) as passed by the Uttar Pradesh Legislature and assented to by the Governor on August 12, 1997.

THE UTTAR PRADESH STATE UNIVERSITIES (AMENDMENT) ACT, 1997

rt. P. Aer No. 12 or 19971 (As passed by the U. P. Legislature)

AN ACT

firths, to amend the Uttar Pradesh State Untrersities Act, 1973. IT IS HERE BY enacted in the Forty-eighth Year of the Republic of

India as follows :-- 1. This Act may be called the Uttar Pradesh State Universities

(Amendment) Act 1997.

2, In section 2 of the Uttar Pradesh State Universities Aot, 1973, hereinafter referred to as the principal Act, in clause (8), for the words "which shall from September 24. 1995 be called Shri Shahu Ii Maharaj University, Kanpur" the following words shall be substituted, namely :—

"which shall be called Shri Shahu ii Maharaj University, Kanpur with effect from September 24,1995 and Chhatrapati Shahu ii Maharal•

Short title

Amendment of section 2 of the President's Act no. 10 of 1973 amended and re-enacted hi V.P. Act so. 29 of 1974

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Amendment of sections 5, 7-k and 20

Amendment of section 72-9

Tin 111M11/11 Ifin, 1 4 VIM 1997 3

ía

Universiii, Kanpur with effect from the date of commencement of the ttar Pradesh State Universities (Amendment) Act, 1997."

3, In sections 5, 7-A and 20 of the prinnipal Act, for the words ughri Shahu Ji Maharaj University, Kanpur," wherever occuring, the wads "Chhatrapati Shahu .1i Ma haraj University, Kanpur" shall be sehrtfritted.

Section 72-F of the principal Act shall be re-numbered as sub- ?section (I) thereof and after sub-seotion(I) as so re-numbered the following ant-section shall be Inserted, namely

e(2) With effect from the date of commencement of the Uttar Pradesh State 'universities (Amendmtnt)Act, 1997, any reference to the Kanpur University, or to Shri Shahuji Maharaj University, Kanpur in

1k this Act or any rules, Statutes, Ordinance, statutory instruments or any other law for the time being in force or in any document or proceedings shall be construed as a reference to Chbatrapati Shahuji Maharaj University, Kanpur."

5. In the Schedule to the principal Act, in column 2, against serial -number 5, for the words "Shri Shahuji Maharaj University, Kanpur", the words "Chhatrapati Shahu ji Maharaj University, Kanpur" shall be

Amendment of the Schedule

By order, IL D. MATITUR,

Prarnukh Sachin.

Ft

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mflwmm, “use, 1997 ”112mg, Kanpur with effect from the date of commencement ' 'of the mar Pradesh State Universitics (Amendment) Act. [997.” In sections 5, 7-A and‘ZO 9f the prindpal Act, for the words 5m Shehu Ji Mnharaj Unxyemty, Knnpur," wherever occuring,th° wards “Chhatrapatl Shnhn 11 Maharej University, Kanpur"shallbe section 72-F of the principal Ant shallbe re-numbered as sub- ,mon (1) thereof and after sub-sectionfl) as so re-numbercd the folloWing sub-Section shall be Inserted, namely ;— «(2) with efiect {Tom the date of commencement of the Utter .Pradesh Stnte Univemties (Amendment) Act, 1 997, my reference to the ,xanpur University. or to Shri Shnhuji Mnharaj University_ Kanpur in this Act or any mics, Statutes, ordinance, statutory instruments or any other law for the time being in force or in any document or proceedingslshall be construed as a reference to Chbatrapati Shahqii Mahunj University, Kanpur.” 5." In-the Schedule to the principgl Act. in column 2, against serial .«numbcf 5, for the wprds “Shrf Shahuji M aharaj University, Kanpur”, the ahu ji Maharaj University, Kanpur" shall be Amendment of notions 5. 7-A' and 20 Amendment of section 12-F Amendment of - the Schedule By order. R. D. MATHUR. Pramkh Sash".