Uttar Pradesh act 18 of 1976 : The educational_institution(taking over managment) act 1976

66

THE UTTAR PRADESH EDUCATIONAL INSTITUTIONS (TAKING OVER

OF MANAGEMENT) ACT, 1976

[U.P. ACT NO. 18 OF 1976]

67

1 mÙk vf/kfu;e] 1976 ¿ 18 lu~ 1976 À 2&4&19 76

fnuka9d& 4&1976 bZ0 dh cSBd esa Lohd `r fd;kAÀ ¿̂^Hkkjr 1&5&1976 bZ0

dks ljdkjh vlk/kj.k xtV esa fnuka1d& 5&9176 dksa fof/k fo:) laxBuksa ;k muds;k lsnaL ;k muds lnL;ksa ;k leFkZdksa }kjk izR;{k ;k O;oLFkk djus ds fy,

vf/kfu;e

1975

}kjk dsUnzh; ljdkj us funs uked laxBu Hkh lfEEkfyr gS] fMQsUl ,s.M ,UVjuy flD;wfjVh vkQ bafM;k :Yl] 1971 dk fu;e 33 ykxw gks xk (

izR;{k ;k ijks{k :i ls] pyk jgs( gS

vkSj pwafd mDr laxBu vkSj mlls lEcfU/kr O;fDr;ksa] LFkkuksa vkSj fuf/k;ksa ds fo:) dk;Zokgh fd;s tkus ds QyLo:i mDr laLFkkvksa ds izcU/k esa O;o/kku iM+ x;k Fkk vkSj bl rkj pyrs jgus esa O;o/kku iM+us dh

lEHkkouk gS(

vf/kdkfj;ksa ds ek/;e ls tqykbZ] 197

dk izcU/k vius gkFk esa ys fy;k(

g djus

Hkkjr esa fofHkUu /kkfeZd leqnk;ksa ds chp ,sD; cuk;s j[kus dvsk Sizjf rmdwuey sgak s ldrh gS HkkoukRed ,dhdj.k dh izfØ;k eUn g ks tk;xh(

flD;wfjVh vkQ bafM;k :Yl] 1971 dk mDr fu;e 33 ykxw gksrk gS] ;k muds lnL; ;k ] ftues nh tkus okyh vkSipkfjd ;k

laLFkkvksa dk izcU/k gkFk es a ys fy;k tk;(

1&& kk ¼izcU/k gkFk esa ysuk½ v^Lf^k/k^af^fu^{k;^Ie^r ]^u ke] foLrkj vkSj 1976 dgk tk;xk A

izkjE Hk ¼2½ esa gk sxkA ¼3½ ;g 28 Qjojh] 1976 ls izo`Ùk le> k tk;xkA 1- jh vlk/kkj.k xtV nsf[k; sA

68

[ ] [/kkjk 2&] 3 2&& bl vf/kfu;e es a% & ¼d½ ^^fu;e fnukad** dk rkRi;Z]& kk laLFkk ds lEcU/k esa] izkjEHk esa] bl

vf/kfu;e ds izkjEHk ds fnuk ad ls gS(

laLFkk gS ftls izR;{k ;k ijks{k :i ls] &

lkslkbVh ds ek/;e ls ;k

fdlh vU; lkslkbVh ;k fudk; ds ek/;e ls ( ;k ¼nk sf½dlh vU; laxBUk }kjk ftl ij rRle; fMQsUl ,UM bUVjuy flD;wfjVh vkQ bafM;k :Yl] 1971 dk fu;e 33 ykxw gksrk gS] ;k mlds lnL;ksa ;k leFkZdks a }kjk]

sa ik;k tk; fd pyk;k tk jgk g SA

3&& ¼1½ fu;r fnukad dks vkSj ls lHkh vuqlwfpr laLFkkvksa dk izcU/k^{v u}m^qll^w f^fn^pu^r k^lad^LF l^ks^k vksa dk % izcU/k jkT; ljdkj esa fufgr gks xk ijUrq jkT; ljdkj] vf/klwp

vf/kd ugha gk sxkA

ldrh gS ftlds lEcU/k esad km l;g lek/kku gks tk; fd mls] izR;{k ;k ijks{k :i ls]

sUl ,sUM

bUVjuy flD;wfjVh vkQ bafM;k :Yl] 1971 dk fu;e 33 ykxw gksrk gks] ;k muds lnL;ksa

;k leFkZadksa }kjk pyk;k tkrk gS vkSj xtV es

¼3½ ,slh vuqlwfpr laLFkkvksa dh fLFkfr esa ftudk izcU/k fMQsUl ,.M bUVjuy

flD;wfjVh vkQ bafM;k :Yl] 1971 ds v/khu fuxZr ;k fuxZr ds :i esa rkRif;Zr fdlh

kfu;e ds izkjEHk ds iwoZ ftyk fo|ky; fujh{kd ;k fdlh vU;

vf/kdkjh }kjk gkFk esa ys fy;k x;k gks] ;g le>k tk;xk fd mls mi/kkjk ¼1½ ds micU/kksa

ds v/khu fy;k x;k gS vkSj ,slh vuqlwfpr laLFkkvksa dk izcU/k bl /kkjk ds v/khu jkT;

ljdkj esa fufgr le>k tk;xk eukks ;g vf/kfu;e lHkh lkjHkwr le; ij izo` Ù% k Fkk

ijUrq 28 Qjojh 1976 ds iwoZ jkT; ljdkj esa laLFkkvksa dk izcU/k ftl vof/k esa

mfYyf[kr o`f) dh vf/kdre vof/k ds vfrfjDr gAk sxh

lkslkbVh ;k vU; fudk; dks izR;kofrZr g]k sft ltlsk ;lsaxLkFkk dk izcU/k fy;k x;k % Fkk

69

[ ] [/kkjk &45] ijUrq jkT; ljdkj ,slh laLFkk dk izcU/k ,sls fudk; dks nsus ds iwoZ vis{kk dj djsaxs fd s ,sl ]

h tkrh gS fd fdlh izdkj

vuqlwfpr laLFkk gks] mlds ,sls izcU/k] dtkss l Ebcl Uvf//kk feus;ae ds micU/kksa ds vuqlkj mi;qZDr vLFkk;h vof/k ds fy, jkT; ljdkj ds ikl jgs] nsg; kusgx haA 4&& ftyk fo|ky; fujh{kd fdlh vU; vf/kdkjh dks ¼ftls ;gka vkxs ^^izkf/kd`r vf/kdkjh** dgk x;k gS½ fdlh ;k v f u dl q h l w vU fp ; r v f/kdkjh dks vuqlwfpr laLFkk dk laLFkk dk izcU/k vius gkFk esas ysus ds fy, izkf/kd`r dj ldrh gSk] fv/kkdS`rJ bl izdkj iz izcU/k vius gkFa ky seuss ds fy, izkf/kd`r djus

dh jkT; ljdkj dh

¼2½ mi/kkjk ¼1½ ds v/khu dksbZ vkns

,slh vuqlwfpr laLFkk ds izcU/k ds izHkkjh leLr O;fDr ,sls izcU/k ds izHkkjh ugha jgsaxs vkSj os

viuh vfHkj{kk esah ,laslLFkk ls lEc) leLr vkfLr;ka] ys[kk&cgh] jftLVj ;k vU;

nLrkost izkf/kd`r vf/kdkjh dks nsus vkSj mlds lEcU/k es amlds }kjk fuxZr fdlh vU;

ijUrq ;fn bl vf/kfu; ds izkjEHk gksus ds Bhd iwoZ fdlh vuql wizfcpUr l/akL Fkk dk

igys ls gh ftyk fo|ky; fujh{kd ;k fdlh vU; izkf/kd`r vf/kdkjh ds ikl gks rks ;g

le>k tk;xk fd og bl /kkjk ds v/khu ,sls vf/kdkjh esa bl izkdj fufgr gks x;h gS ekuksa

;g vf/kfu;e lHkh lkjHkwr le; ij izo`Ùk Fkk vkSj ,slk vf/kdkjh bl /kkjk Td;s v/khu jk

ljdkj }kjk lE;d :i ls izkf/kd`r FkkA

izHkko Mkys fcuk] izkf/kd`r vf/kdkjh dks v/;kidksa vkSj vU; deZpkfj;kj sa dks fu;qDr djus vkS

vkSj vuqplrw lfaLFkk ds v/;kidksa vkSj vU; deZpkfj;ksa

vuqlwfpr laLFkk ls vklkUu ;k foU;kflr lEifÙk;kUs/k a dk izc

kSJ vuqlwfpr laLFkk ds Nk=ksa ls Qhl olwy djus

¼d½ izkf/kd`r vf/kdkjh dks ,sls izcU/k ]d sft ldlEsc Ufy/,k ,selska

vf/kdkjh izkf/kd`r fd;k x;k gS] vuqlwFfkpkr llasL lEc) viuh vfHkj{kk dh dksbZ

vkfLr] ys[kk&cgh] jftLVj ;k dksbZ vU; nLrkost nsus esa vlQ y jgrk gS] ;k

¼[k½ ,slh vuqlwfpr laLFkk dh fdlh lEifÙk dks j[ks jgs ;k mls gVkrk ;k

¼x½ bl vf/kfu;e ds v/khu izkf/kd`r vf/kdkjh }kjk fuxZr fdlh fu

dk vuqikyu ugha djrk gS]

tqekZu] st kls nks gtkj :i;s rd gks ldrk gS ;k nksuksa ls n.M uh; gksxkA

70

[ ] [/kkjk &68] 6&& ¼½1 fdlh vU; fof/k ;k fdlh lafonk ;k vU; fy[kr esa fdlh ckr ds gks^vrs^/;k idksa dh fu;qfDr gq, H k;hfn] jkT; ljdkj dk ;g lek/kku gks tk; fd fdlh vuqlwfpr laLFkk ds fdlh lekIr djuk v/;kid dk lsok esa iwoZor~ cuk jguk] bl vf/kfu;e ds iz;kstuksgaS drsk siz ofrgd]w y fdlh le;] dksbZ dkj.k fn;s fcuk] uksfVl }kjk mldh lsok lekIr dj ldr h gSA

ijUrq fdlh ,sls v/;kid dh lsok ,sls uksfVl ds fcuk ;k vis{kkd`r vYi uksfVl

ij lekIr dh tk ldrh gS vkSj ,slh lekfIr ij v/;kid] ;FkkfLFkfr] uksfVl dhf /vko ds

fy;s ;k uksfVl rhu eg hlsu fstruh de gks] mruh vof/k ds fy;s vius osru vkSj HkÙks dh]

;fn dksbZ gks] ml nj

fd;k tk;xkA

¼4½ fdlh vuqlwfpr laLFkk ds v/;kid ;k vU; deZpkjh dh lsok dh lekfIr dk

] tks vf/kfu;e ds izkjEHk ds iwiozZkf /fkddlh`r vf/kdkjh }kjk fn;k x;k ;k fn;k

x;k rkRif;Zr gks] mi/kkjk ¼1½ ds v/khu mlds }kjk lE;d~ :i ls fn;k x;k le>k tk;xk

vkSj mls fof/kekU; le>k tk;xk] Hkys gkh ¼ m1i/½kk ;jk mi/kkjk ¼2½ esa micfU/kr uksfVl u

nh x;h gks vkSj Hkys gh dksbZ vU; vkSip kfjd =qfV gks %

ijUrq izR;sd ,slk v/;kid ;k vU; dpekZjh] ftldh lsok bl izdkj lekIr dh

7&& ¼1½ fdlh O;fDr ds fo:) fdlh dk;Z ds fy, tks bl vf/kfu;e ;k mlds^L kn~Hkkouk ls dh x;h

dk;Zokgh dk la j{k.k

¼2½ jkT; ljdkj ds fo:) fdlh ,sls dk;Z ]l stks bl vf/kfu;e ds vuqlj.k esa

ln~Hkkouk ls fd;k x;k gks ;k fd;k tkuk v ] mRiUu

;k lEHkkfor fdlh {kfriwfrZ ds fy, dksbZ okn ;k vU; fof/kd dk;Zokgh u gha dh tk;sxhA

8&& fujlu rFkk viokn fujflr fd;k tkrk gSA

dh xbZ dksbZ dk;Zokgh bl vf/kfu;e ds rnuq:i micU/kksa ds v/khuk f d;hk x;k dk;Z ;

xbZ dk;Zokgh le>h tk;xh] ekuksa ;g vf/kfu;e lHkh lkjHkwr le; ij izo`Ùk FkkA

71

[ ] [vuqlw]p h vuqlw ph

vkxjk e.M y 1& vkxjk 1- ljLorh fo|k efUnj bUVj dkyst] vkx jkA 2-

3-

4-

5- ljLorh fo|k efUnj] fQjkstkckn] vkx jkA 6- ljLorh ekUVslLjhd w]y fot; uxj dkyksuh] vkxjk A 2& vyxh< + 1-

2-

3& ,Vk 1-

2- l

3-

4& eSui qjh 1-

2-

3-

4- Unj] csoj] eSAu iqjh

5& eFk qjk 1-

2- pksj ?kkV] o`Unkou ] eFkqjkA

3-

esjB e.M y

1& esjB 1-

2-

3-

2& eqt¶Qjux j 1-

2-

3-

4-

3& 1- lj

2-

3-

4-

5- foosdkuUn cky efUnj] vkS jaxkcknA 6-

7- lj Lorh cky efUnj] jkcw iqjkA

8-

4& lgkjuiqj 1-

uxjikfydk dkyksuh] lgkju iqjA

2-

3- ijegal fo|ky;] jk;okyk] lgkjuiqjA

72

[ ] [vuqlw]p h bykgkckn e.M y 1& bykgkc kn 1- 2-

3-

2& bVko k 1- 2-

3& Q:Z[kkc kn 1- 2-

3-

4-

5-

6- fo|k efUnj twfu;j gkbZ Ldwy] dk; exatA 4& Qrsgiq j 1-

2- ljLorh f

5& dkuiq j 1-

2-

3-

4-

5- ljL

6- ,p0 oh0 Vh0 vkbZ0 dkyksuh ] dkuiqjA 7- jsy cktkj] dkuiq jA

8-

9- iq[kjk;ka] dku iqjA

10- nhu n;ky mik/;k;] mPprj ek/;fed fo|ky;] dkuiqj A 11- jke ykyk gk;j lsdsUMªh Ldwy] jkoriqj ] dkuiqjA 12- Jh eqfu fgUnw gk;j lsdsUMjh Ldwy] xksfoU nuxj] dkuiqjA y[kuÅ e.My

1& y[kuÅ 1-

2- l] y[kuÅA

3-

4-

2& [khjh 1-

2- /keZlHkk bUVj dkyst] y[kheiq j&[khjhA

3-

3& lhrkiq j 1- nj] foosdkuUniqjh] lh rkiqjA 2-

4& gjnks bZ 1- iVsy crklks jktjkuh bUVj dkyst] rsjok&xkSlxat ] gjnksbZA 2- Hkkjrh; bUVj dkyst] ikyh] gj nksbZA

73

[ ] [vuqlw]p h >ka lhe.My 1& >ka lh 1- 2-

2& cka nk 1- 2-

3- fudiqj] cka nkA 4-

3& gehjiq j 1- 2-

3-

4-

5- Ckk cjktkjke mPprj ek/;fed fo|ky;] >yks[kj] geh jiqjA 4& tkykS u 1-

2-

3-

4-

5& yfyriqj 1- j] yfyriqjA

dqekÅa e. My

1& uSuhr ky 1-

2-

3-

4-

5- A

6-

7-

8-

9-

10-

11- Twfu;j gkbZ Ldwy] g uYS}kuuhhr]k yA

12- Tkurk bUVj dkyst] :nziqj] uSu hrkyA

2& vYeks M+k 1-

2-

3- foosdkuUn cky efUnj] vY eksM+kA

4-

5- ] vYeksM +kA

74

[ ] [vuqlw]p h 3& fiFkkSjk x<+ 1- 2-

3- MhMhgkV] fiFk kSjkx<+A 4-

5- foosdkuUn fo|k efUnj] fiFk kSjkx<+A Xk

1& nsgjkn wu 1-

2-

2& peks yh 1-

3& x<+ok y 1-

2-

4& fVgjh&x<+ oky 1-

5& 1-

okjk.klh e.M y

1& Okkjk. klh 1- kx] okjk.kl hA 2-

3-

4-

5-

6- Ckky fudsru] iwohZ cktkj] eqxyljk;] okjk.lhA 7-

8-

9-

10- fo|k efUnj] eMqokfMg] ok jk.klhA 11- lejFk cky fo|ky;] xksc/kZu ljk;;] okjk.k lhA 12- efUnj] lS¸;n jtk] okjk.kl hA

13-

2& Ckfy ;k 1-

2-

3- cfy;kA

3& xkthiq j 1-

2-

3-

4-

5- dke[;k cky fo|k eafnj] xgej] txhkiqjA 6-

7- losZ

8-

75

[ ] [vuqlw]p h 4& tkSui qj 1- Lkjkst ckyk fudsru] dsjkdr] tkSu iqjA 2-

3-

4-

5- iafMr nhu n;ky mik/;k; ljLorh f

6-

7-

8- Hkkjrh; fo|k efUnj] eksgYyk [kkluiqj] tkSuiqjA 5& fetkZi qj 1-

2- ] ukj?kkV] fetk ZiqjA

3-

4- Hkkjrh; fo|ky;] ?kksjoj] fetk ZiqjA 5-

6- foU/; fo|kihB] foU/;kpy] fetk ZiqjA :gsy[k.M e.M y

1& cjsy h 1- yhHkhr jksM] c jsyhA

2-

3-

4-

5-

2& fctukS j 1-

2-

3-

4-

3& cank ;w 1-

2-

3- Unj] m>kuh] cn k;waA

4-

5-

4& ihyhHk hr 1-

2- iwjuiqj] ihyhH khrA

3- hrA

4-

5- Lkukru /keZ ckads fcgkjh jkek bUVj dky st] ihyhHkrA 5& jkeiq j 1-

6& 1-

2-

76

[mÙk ] [vuqlw]p h 3-

4-

5-

7& eqjknkc kn 1- xkSj[kiqj e.M y 1& Xkksj[ kiqj 1- 2-

3-

4- efUnj] cM+gyxat] xks j[kiqjA 5-

6-

7-

2& vktex< + 1-

2- j] eÅ] vktex<+ A

3-

4-

5-

6-

7-

8-

9-

10-

3& cLrh 1-

2-

3-

4- ljLo

4& nsofj; k 1- redqgh jksM] ns ofj;kA 2- iMjkSuk] nso fj;kA

3- jkedksyk] nso fj;kA

4- [kM~Mk] nso fj;kA

5- HVkuh] nsofj ;kA

6- fNrkSuh] nso fj;kA

7- y{ehxat] nsofj; kA

8- rEdqgh jkt] nsof j;kA

9- cjgt] nsofj;kA

10- bUnqiqj] nso fj;kA

11- cksnokj] nso fj;kA

77

[ ] [vuqlw]p h 12- ykj] nsofj;k A 13- nsofj;k A QStkckn e.M y 1& QStkc kn 1- ljLorh 2-

3-

4-

5-

6- ] tykyiqj] QStkck nA 7- vfuy ljLorh fo|k efUnj] othjxat] QStkc knA 2& cgjkbp 1-

2-

3-

4-

5- ljLorh f

6-

3& ckjkca dh 1-

2-

3-

4- Ekgkchj cky fo|k efUwnjf ut ;j gkbZ Ldwy] nfj;kckn] c kjkcadhA 5-

6-

4& xks aMk 1-

2-

3- Ckkck xjhcnkl ljLo

4-

5-

6-

7-

5& izrkix< + 1- A

2-

6& lqYrkui qj 1-

2-

78

THE UTTAR PRADESH EDUCATIONAL INSTITUTIONS (TAKING

OVER OF MANAGEMENT) ACT, 1976¹ [U.P. ACT NO. 18 OF 1976] [Authoritative English Text of the Uttar Pradesh Shihsha Shanstha (Prabandha Hath Man Lana) Adhiniyam, 1976] AN

ACT to provide for the taking over in the public interest of the management of educational

institutions run directly or indirectly by unlawful organizations or by their members or

sympathizers.

WHEREAS -306(E), dated July 3, 1975

the Central Government directed that rule 33 of the Defence and Internal Security of India

Rules, 1971, shall apply to certain organizations including the organization known as

Rashtriya Swayam Sewak Sangh;

AND WHEREAS the said organization, namely the Rashtriya Swayam Sewak Sangh

or its members or sympathizers are known to have been running, directly or indirectly, the

educational institutions specified in the Schedule;

AND WHEREAS as a result of the action taken against the said organization and

persons, places and funds connected with it, the management of the said institutions was

disrupted and it was apprehended that the continued running of the said educational

institutions was likely to be interrupted;

AND WHEREAS with a view to maintaining the imparting of instruction in the said

educational institutions in a proper manner and without being vitiated by the ideology of

the said organization, the State Government took over through its officers the management

of the said educational institutions on different dates from July 1975 onwards;

AND WHEREAS the formal or informal instruction that used to be imparted in the

said educational institutions, before their management was so taken over, tended to

misguide the children studying therein, and to inculcate feelings of communalism in their

impressionable minds, and it is apprehended that if such instruction be permitted to be

continued the maintenance of harmony between different religious communities in India

may be prejudiced and the process of emotional integration among them be retarded;

AND WHEREAS it is apprehended that other organizations to which the said rule 33

of the Defence and Internal Security of India Rules, 1971, apply or their members or

sympathizers, may also be found to run educational institutions in which the instruction

imparted, formally or informally, may likewise end to misguide the children studying

therein and inculcate in their impressionable minds feelings contrary to the national

objectives of secularism and emotional integration between different religious

communities;

AND WHEREAS it is accordingly in the public interest to take over the management

of the aforesaid educational institutions for a temporary period;

NOW THEREFORE, it is hereby enacted in the Twenty-seventh Year of the Republic

of India, as follows:-

IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India as

follows :

Short title, 1- (1) This Act may be called the Uttar Pradesh Educational Institutions (Taking

extent and Over of Management) Act, 1976;

commencement (2) It extends to the whole of Uttar Pradesh

(3) It shall be deemed to have come into force on February 28, 1976.

1. For statements of objects and Reasons, please see Uttar Pradesh Gazette Extraordinary, dated April 5, 1976.

79

[U. P. Educational Institutions (Taking Over of Management) Act, 1976] [Section 2-3] Definitions 2- In this Act

(i) in relation to educational institution specified in the Schedule in the first instance, the date of commencement of this Act;

(ii) in relation to an educational institution specified subsequently by notification under sub-section (2) of section 3, the date of publication of such notification in the Gazette;

Schedule, being an institution which was being run, or may in future be found to be run, directly or indirectly

(i) by the organization known as the Rashtriya Swayam Sewak Sangh or by its members or sympathizers, whether through the society known as Shishu Shiksha Prabandh Samiti, Uttar Pradesh or through any other society or body whatsoever : or

(ii) by any other organization to which rule 33 of the Defence and Internal Security of India Rules, 1971, for the time being applies, or by its members or sympathizers.

Management 3- (1) On and from the appointed date, the management of all scheduled of the institutions shall vest in the State Government for a period of one year from such scheduled date :

institutions to

vest in the Provided that the State Government may by notification extend the aforesaid State period by one year or less at a time, so, however, that the total period of extension Government does not exceed two years in the aggregate.

(2) The State Government may by notification include in the Schedule any other educational institution in respect of which it is satisfied that it is being run, directly or indirectly, by the Rashtriya Swayam Sewak Sangh or by any other organization to which rule 33 of the Defence and Internal Security of India Rules, 1971, for the time being applies, or by their members or sympathizers, and upon the publication of such notification in the Gazette the Schedule shall be deemed to be amended accordingly.

(3) In the case of scheduled institutions the management of which has before the commencement of this Act been taken over by the District Inspector of Schools or any other officer in pursuance of any order issued or purporting to have been issued under the Defence and Internal Security of India Rules, 1971, such taking over shall be deemed to have been effected under the provisions of sub-section (1) and the management of such scheduled institutions shall be deemed to have vested in the State Government under this section as if this Act were in force at all material times :

Provided that the period during which, the management of the institutions was so vested in the State Government prior to the twenty-eighth day of February, 1976, shall be in addition to the period of one year from such date and the maximum period of extension mentioned in sub-section (1).

(4) After the expiry of the period referred to in sub-section (1), the management of the institution concerned shall revert to the society or other body from which the management of the institution was taken over :

80

[U. P. Educational Institutions (Taking Over of Management) Act, 1976] [Section 4-5] Provided that the State Government may before handing over the management of such institution to such body require that the members of such body shall take such steps as may be specified, including, if necessary, the reconstitution of the governing body thereof, with a view to ensuring that the instruction that would be imparted in the educational institution after such reversion would fall in line with the national objectives of secularism and emotional integration between different religious communities.

(5) For the removal of doubts is hereby declared that no compensation or any other amount whatsoever shall be due to the society or other body owning a scheduled institution in respect of its management, remaining with the State Government for a temporary period as aforesaid in accordance with the provisions of this Act.

Power of 4- (1) The State Government may, by a general or special order, authorize the the State District Inspector of Schools or any other officer (hereinafter called the Government to take over the management of any scheduled institution, to authorize and the officer so authorized shall, under the superintendence and directions of the District State Government, carry on the management of such institution . Inspector of

Schools or any (2) On the issue of an order under sub-section (1) the charge of management of other officer to the scheduled institution shall vest in the authorized officer, and all persons in take over charge of the management of such scheduled institution immediately before the management issue of such order shall cease to be in charge of such management and shall be of scheduled bound to deliver to the authorized officer all assets, books of accounts, registers or Institution other document in their custody relating to such institution and to comply with any other direction issued by him in connection therewith :

Provided that in case the management of any scheduled institution is already with the District Inspector of Schools or any other authorized officer immediately before the commencement of this Act, it shall be deemed to have vested in such officer under this section as if this Act were in force at all material times and such officer were duly authorized by the State Government under this section.

(3) In particular, and without prejudice to the generality of the power of management referred to in sub-section (2), the authorized officer shall have powers to appoint and terminate the services of teachers and other employees, and also disciplinary powers, including power of dismissal or suspension, over the teachers and other employees of the scheduled institution, the power to manage the properties appurtenant to or endowed for the scheduled institution, the power to operate bank accounts of the scheduled institution, and the power to realize fees from the students of the scheduled institution.

Penalties 5- If any person, after commencement of this Act

(a) fails to deliver to the authorized officer any assets, books of account register or any other documents in his custody relating to the scheduled institution in respect of the management of which such officer has been authorized ; or

(b) retains any property of such scheduled institution or removes or destroys it; or

(c) fails to comply with any direction issued by the authorized officer under this Act;

he shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to two thousand rupees or with both.

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[U. P. Educational Institutions (Taking Over of Management) Act, 1976] [Section 6-8] Termination of 6- (1) Notwithstanding anything contained in any other law or in any contract or appointment of other instrument, if the State Government is satisfied that the continuance in teachers service of a teacher of a scheduled institution is prejudicial to the purposes of this Act, it may, at any time, by notice, without assigning any reason, terminate his services.

(2) The period of such notice shall be three months or the period specified in the conditions of service, if any, applicable to him, whichever is less :

Provided that the services of any such teacher may be terminated, without such notice or by a shorter notice, and on such termination, the teacher shall be entitled to claim from the scheduled institution a sum equivalent to the amount of his pay plus allowances, if any, for the period of notice or, as the case may be, for the period by which such notice falls short of three months, at the same rates at which he was drawing immediately before such termination

(3) The State Government may by order direct that the power conferred on it by sub-section (1) shall, in such circumstances and under such conditions, if any, as may be specified in the direction, be exercised or discharged by any officer or authority specified in this behalf.

(4) Any order of termination of services of a teacher or other employee of a scheduled institution passed or purported to be passed by an authorised officer before the commencement of this Act shall be deemed to be duly passed by him under sub-section (1) as if he were duly authorized by a direction under sub- section (2) in this behalf, and shall be deemed to be valid notwithstanding that no notice as provided in sub-section (1) or sub-section (2) was given and notwithstanding any other defect of form :

Provided that every such teacher or other employee whose services were so terminated shall be entitled to claim a sum mentioned in sub-section (2) from the scheduled institution.

Protection of 7- (1) No suit, prosecution or legal proceedings shall lie against any person for action taken anything which is in good faith done or intended to be done in pursuance of this in good faith Act or any order or direction issued there under.

(2) No suit or other legal proceedings shall lie against the State Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done or deemed to be done in pursuance of this Act. Repeal and 8- (1) The Uttar Pradesh Educational Institutions (Taking Over of Management) saving Ordinance, 1976 is hereby repealed.

(2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act were in force at all material times.

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[U. P. Educational Institutions (Taking Over of Management) Act, 1976] [Schedule]

SCHEDULE

AGRA DIVISION

1. Agra 1. Saraswati Vidya Mandir Inter College, Agra.

2. Saraswati Shishu Mandir, Subhas Park, Rakabganj, Agra.

3. Saraswati Vidya Mandir, Ashok Nagar, Loha Mandi, Agra.

4. Saraswati Vidya Mandir, Krishna Gaushala, Shahganj, Agra.

5. Saraswati Vidya Mandir, Firozabad, Agra.

6. Saraswati Montessori School, Vijaynagar Colony, Agra.

2. Aligarh 1. Saraswati Shishu Mandir, Ghuriyabagh, Aligarh.

2. Saraswati Shishu Mandir, Sikandra-rao, Aligarh.

3. Etah 1. Rao Mahendra Pal Singh Saraswati Shishu Mandir, Bilram Gate, Kasganj, Etah.

2. Saraswati Shishu Mandir, Ganj Dundwara, Etah.

3. Saraswati Shishu Mandir, Marhara Gate, Etah.

4. Mainpuri 1. Saraswati Shishu Mandir, Station Road, Mainpuri.

2. Shishu Mandir Purva Madhyamik Vidyalaya, Mainpuri.

3. Saraswati Shishu Mandir, Shikohabad, Mainpuri.

4. Saraswati Shishu Mandir, Bebar, Mainpuri.

5. Mathura 1. Shishu Mandir, Kishan Ganga, Lal Darwaja, Mathura.

2. Saraswati Shishu Mandir, Chorghat, Vrindaban, Mathura.

3. Saraswati Shishu Mandir, Baldeo, Mathura.

MEERUT DIVISION

1. Meerut 1. Saraswati Shishu Mandir, Purwa Mahavir, Meerut.

2. Saraswati Shishu Mandir, Kothi Gate, Hapur.

3. Saraswati Shishu Mandir, Nehrunagar, Gaziabad.

2. Muzaffar- 1. Saraswati Shishu Mandir, Muzaffarnagar. nagar

2. Saraswati Shishu Mandir, Khatoli.

3. Saraswati Shishu Mandir, Shamali.

4. Saraswati Shishu Mandir, Jansath.

3. Bulandshar 1. Saraswati Shishu Mandir, Civil Lines, Bulandshar.

2. Saraswati Shishu Mandir, Station Road, Dadri.

3. Saraswati Shishu Mandir, Sikandrabad.

4. Saraswati Shishu Mandir, Gulawati.

5. Vivekanand Balmandir, Aurangaba.

6. Vivekanand Vidyapith, Dankaur, Bulandshar.

7. Saraswati Bal Mandir, Rabupura.

8. Deo Nagri Inter College, Gulwati, Bulandshar.

4. Saharanpur 1. Kamla Devi Bajoria Saraswati Shishu Mandir, Evam Saraswati Purva madhyamik Vidya Mandir, Nagarpalika Colony, Saharanpur.

2. Vivekanand Vidya Mandir, Krishanpura, Saharanpur.

3. Ram Krishna Paramhansa Vidyalaya, Raiwala, Saharanpur.

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[U. P. Educational Institutions (Taking Over of Management) Act, 1976] [Schedule]

ALLAHABAD DIVISION

1. Allahabad 1. Gomti Smarak Saraswati Shishu Mandir, 314 Subhas Nagar, Mumfordganj, Prayag-2.

2. Saraswati Shishu Mandir, Ananda, Clive Road, Allahabad.

3. Saraswati Shishu Niketan, 23, Kathaghar, Prayag.

2. Etawah 1. Saraswati Shishu Mandir, Pakkatalab, Etawah.

2. Saraswati Shishu Mandir, Kasba Debiapur, Etawah.

3. Farrukhabad 1. Saraswati Shishu Mandir, Farrukhabad.

2. Saraswati Shishu Mandir, Kayamganj, Farrukhabad.

3. Saraswati Shishu Mandir, Kannauj.

4. Saraswati Shishu Mandir, Tirwa

5. Saraswati Shishu Mandir, Chibramau.

6. Vidya Mandir Junio High School, Kayamganj.

4. Fetehpur 1. Saraswati Shishu Mandir, Khaga, Fatehpur.

2. Saraswati Shishu Mandir, Chowk, Fatehpur

5. Kanpur 1. Maharaja Devi Saraswati Shishu Mandir, Khalasi Line, Kanpur.

2. Sanatan Dharam Saraswati Shishu Mandir, Kaushalpuri, Kanpur.

3. Saraswati Shishu Mandir, Govindnagar, Kanpur.

4. Saraswati Shishu Mandir, Keshonagar, Kanpur.

5. Saraswati Shishu Mandir, J.K. Puri, Jajmau, Kanpur.

6. Saraswati Shishu Mandir, H.B.T.I. Colony, Kanpur.

7. Saraswati Shishu Mandir, Railbazar, Kanpur.

8. Saraswati Shishu Mandir,Jhinjhak, Kanpur.

9. Saraswati Shishu Mandir, Pukhrayan, Kanpur.

10. Deen Dayal Upadhyay Higher Secondary School, Kanpur.

11. Ram Lala Higher Secondary School, Rawatpur, Kanpur

12. Sri Muni Hindu Higher Secondary School, Govindnagar, Kanpur.

LUCKNOW DIVISION

1. Lucknow 1. Saraswati Shishu Mandir, Niralanagar, Lucknow.

2. Saraswati Shishu Mandir, Model House, Lucknow.

3. Saraswati Shishu Mandir, Malihabad, Lucknow.

4. Shishu Mandir Sanstha, Gosainganj, Lucknow.

2. Kheri 1. Saraswati Shishu Mandir, Kheri.

2. Dharam Sabha Inter College, Lakhimpur, Kheri.

3. Sanskrit Pathshala, Lakhimpur, Kheri.

3. Sitapur 1. Saraswati Shishu Mandir, Vivekanandpuri, Sitapur

2. Saraswati Shishu Mandir, Maholi, Sitapur.

4. Hardoi 1. Patel Bataso Rajrani Inter College, Terwa, Gausganj, Hardoi.

2. Bhartiya Inter College, Pali, Hardoi