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