Uttar Pradesh act 8 of 1952 : The Homoeopathic Council Act The Uttar Pradesh Homoeopathic Medicine ACT, 1951

Department
  • Department of Ayush
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THE UTTAR PRADESH HOMOEOPATHIC MEDICAL COLLEGES (ACQUISITION AND MISCELLANEOUS PROVISIONS)

ACT, 1981

[ U. P. ACT NO. 21 of 1981 ]

ARRANGEMENT OF SECTIONS

CHAPTER—1 Preliminary

SECTIONS:-

1- Short title and commencement

2- Definitions

CHAPTER—II Acquisition of Scheduled Colleges

3- Vesting of Scheduled colleges in the State Government

4- Administration of Scheduled Colleges

5- Duty to deliver possession

6- Teachers and other employees to become employees of State Government

7- Review of certain appointments, etc

CHAPTER III

Prohibition of opening of new colleges

8- New homeopathic colleges not to be established

9- Penalty for contravenetion of section 8

CHAPTER -IV Miscellaneous

10- Provisions of the Act to have overriding effect.

11- Penalties

12- Offences by companies

13- Protection of action taken in good faith

14- Cognizance of offences

15- Savings in respect of minority institutions

16- Power to make rules

17- Repeal and savings

THE SCHEDULE

SECTIONS