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10
No. 200(2)/LXXIX-V-1-10-1(ka)1 -2009
Dated Lucknow, March 05, 2010
NOTIFICATION
Miscellaneous von ions of clause (3) of Article 348 o f the Constitution, th%< mei IN pursuance of the provis h translation of the Uttar Prade sh
e following Englis
pleased to order the publication
of th GretVv..;
an Sansthan. Safai (Sansodhan) A
dhiniyam, 2009 (Uttar Pradesh
Ayurvigyan Evan) Anusandh e Governor o kv;fri d to by th a 13 of 2010) as passed by the Utta
r Pradesh Legislature and assente
Sankhy n
M
artel)
03. 2010 : - OF MEDICAL SCIENCES k THE &FEAR PRADESH RURAL
INSTITUTE
IFAI (AMENDMENT) ACT, 2009
RESEARCH. SA
(U.P. Act no. 13 of 2010) Ms passed by the Uttar Pradesh Legis lature]
AN
ACT nces and to amend the Uttar Pradesh Rural Instit ute of Medical Scie
Saifai, Act, 2005
th Year of the Republic of India as f ollows
IT IS HEREBY enacted in the Sixtie Short title This Act may be called the Utt ar Pradesh Rural Institute of
I.
t), Act, 2009. Sciences and Research, Saifai (Am endmen
Amendment of sh Rural Institute of Medical Scienc es and
2. In section 4 of the Uttar Prade
section 4 of U. P. 005, hereinafter referred to as the principal Act,
2 for sub-section
Act no. 27 of 2005 Res
earch, Saifai
the following sub-section shall be substituted namely :— llowing members, namely
"( I) The Institute shall consist 6f th
e fo
:— adesh, the Minister, Medical Education, U ttar Pr
ex-officio; o be nominated by a resolution of the
one "Visitor" of eminence t ody from amongst persons having special knowledge in the Governing B
field of medical science; overnment of Uttar
the Principal Secretary/Secretary to the G
Pradesh in Medical Education Dep artment, ex-officio;
the Director of the Institute, ex-offitco:
f Medical Education and Training U ttar
the Director General o
Pradesh, ex-officio;
ipal Secretary/Secretary in charge to the Government
W the Princ
Uttar Pradesh in the Finance Depa rtment, ex-officio: •
the Principal Secretary/Secretary in chargé to the Government
nt,
Uttar Pradesh in the Planning Dep artme
ex-officio; two persons having special knowled ge or practical experience in o l education or
engaged in the pursuit of social sci ence, scientific or technica *research, to be nominated by the S tate Government;
ative of the Ministry of Health of Go vernment of India
one represent
to be nominated by that Governme nt;
India to be nominated '
one representative of the Medical C ouncil of
by such Council:
19
3-ffR Atff 3TRINRI4 1- 17., 5 71111, 2010
(k) one representative of the Dental council of India lobe nominated by such Council ;
(1) two scientists of eminence from the discipline of life sciences to be nominated by the State Government:"
3. In section-5 of the principal Act : Amendment of
section 5 in sub-section (I )/hr the words "nominated or elected" the
"nominated" shall be substituted: sub-section (3) shall be omitted:
(e) lOr sub-section (6) the following sub-section shall be substituted. namely:-
"(6) An outgoing member shall, unless the State Government directs, otherwise continue in office, until another person is nominated as a member in his place."
4. In section 10 of the principal Act for sub-section (I), the following Amendment of sub-section shall be substituted, namely :- section 10 "(1) The Minister, Medical Education. Uttar Pradesh shall be the President of. the Institute and shall also be the Chairman of the Government
Body. The Secretary/Principal Secretu: Government of Uttar Pradesh in
Medical Education Department, shall Li,' :lie Vice-President and shall also be
the Vice-Chairman of the Governing Body."
5. In section 12 of the principal Act for sub-section (1) the following Amendment or
sub-section shall be substituted. namely :- section 12 "(1) The Director shall be the member of the Governing Body and also the Chief I. :cutive and Academic Officer of th• • Institute."
6. In section 17 of the principal Act :• Amendment of
section 17 (a)for sub-section (1). the following sub-section shall be substituted.
"(1) The Governing Body sl consist of the following persons, namely:-
(a) the President;
(h) the Vice President;
,
c) the Visitor of eminence:
the Director;
the Principal Secretary/Secretary to .,:c Government of Uttar Pradesh in the Finance Department, ex-officio; (/) the Director General of Medical Education and Training Uttar Pradesh, ex-offico; the Principal of the Colleges;
two persons being Head of Department in the Institute to be
nominated by rotation in such manner as may be prescribed;
two persons from amongst the teachess of the Institute to be
selected in such manner as may be prescribed;
0) two persons to be nominated by the President."
(b) sub-section (3) shall be omitted.
20
6 ceiR ITaT3T 3T-ffIVRIJI 'lel d, 5 ffl'4. 2010 STATEMENT OF ma:Ts AND REASONS
The Uttar Pradesh Rural Institute of Medical Sciences and Research. Saifai Act. 2005 (UP. Act no. 27 of 2005) has been enacted to provide for the establishment of the Uttar Pradesh Rural Institute of Medical Sciences and Research. Saifai in district Etawah. With a view to making the provisions of the said Act more effective in relation to the administration of the said Institute like that of the All India Institute of Medical Sciences. New Delhi. it has been decided to amend the said Act mainly to provide for :— making the Minister. Medical Education. Uttar Pradesh as the ex-officio member and President of the Institute, and also the Chairman of the Governing Body instead of the Chief Secretary tothe Government of Uttar Pradesh:
abolishing the membership of the Member of the State Legislature and of the
Parliament:
making the Director as the member of the Governing body instead of the Vice
Chairman thereof.
The Uttar Pradesh Rural Institute of Medical Sciences and Research Satan (Amendment) Bill. 2009 is introduced accordingly.
By order.
P. V. KUSHWAHA,
Sachiv.
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ffiTnift m- pf-arer 311-4TT 317: g kr, 1=4-917 12 kv ilq, 2013 Thlf \3. 111, 34t4T ThitruT 3filifftrff Rr4 31-1TIFItq t414 (tlYnT49) ararre-A, i013 ('31-1? ilt31 3TEZITtYT \Lk-WI 8 *f 2013) lit0.-111-0c1 ft71:1 - 1 171T 1 46 ffithm 10 1--4fr aturrft m-t ;07-q-rferA 3TFOT A Woth-0 r1144 ;pia al No. 1051(2)/LXXIX-V-1-13-1(Ka)12-2013 Dated Lucknow, September 30, 2013 e provisions of clause (3) of Article 348 of the Constitution, the Go IN pursuance of th in r the publication of the following English translation of the Uttar Pradesh Gram pleased to orde anshodhan) Adhiniyam,.2013 (Uttar Pradesh Adhiniyam Ayurvigyan Evam Anusandhan Sansthan, S aifal (S desh Legislature and assented to by the G overnor on Pra Sanlchya 20 of 2013) as passed by the Ut tar September 27, 2013 :- THE UTTAR PRADESH RURAL INSTITU TE OF MEDICAL SCIENCES AND RESEARCH, SAYFAI (AMENDMENT) ACT, 2013 [U.P. ACT NO: 20 OF 2013] (As passed by the Uttar Pradesh Legislature) AN ACT further to amend the Uttar Pradesh Rural Institut e of Medica Sciences and Research, Saifai Act, 2005, Year of the Republic of India as IT IS HEREBY enacted in the Sixty-fourt h , follows :- Short title and te of Medic al (1) This Act May be called".the Uttar Prad esh Rural Institu commencement Sciences and Research, Saifai (Amendment) Act, 2013> July 12, 2013. ,(2) It shall be deemed to have come into forc e on Amendment of n 4 of the Uttar Pradesh Rural Institute of Medical Sciences and In sectio section 4 of UT. ferred to as the principal Act, for sub- Act no. 27 of Research , Saifai Act, 2005 hereinafter re section (I) the following sub -section shall be substituted, namely :- 2005 "( 1) The Institute shall consist of the folloWing member s, namely Chief Secretary to the Government of Uttar Pradesh, the ex-off/cit?. ; One person of eminence- to be nominated 'by a resolution of the rom amongst persons having special knowle dge in the field of Governing Body f medical science shall be the visitor; nment of Uttar Pradesh the Principal Secretary/Secretary to the Gov er in Medical Education Department, ex-officio; tor of the Institute, x-officio; 25
%SW( IftII 3MM-qv'. livid, 30, 2013 5 the Director general of Medical Education, Uttar Pradesh, a-officio; the Principal Secretary/Secretary in charge to the Government of Uttar Pradesh in the Finance DepartMent, ex-officio; the Principal Secretary/Secretary in charge to the Government of Uttar Pradesh in the Planning Department, ex-officio; two persons having •special knowledge or practical experience in or engaged , in the pursuit of social science, scientific or "technical education or . research, to be nominated by the State Government;
one member of the State Legislature representing the Assembly
Constituency in which the Institute is situated;
one member of the Parliament representing the Parliamentary
Constituency in which the Institute is situated; •
one representative of the Ministry of Health of Government of India to
be nominated by that Government;
(I) one representative of the Medical Council of India to be nominated by
such Council;
.(m) one representative of the Dental Council of India to be nominated by such council;
- (n) two scientists of eminence from the discipline of life sciences to be nominated by the State Government;"
3.: In section 5 of the principal Act,— Amendment of
section 5 (a) after sub-section (2) the following sub-section shall) be inserted, namely:—
-
"(3) The term of office of a member under alause (i) or 'clause (j) of sub-section (1)-of section 4-shall expire on the date he ceases to' be the - .member of the State Legislature or member of Parliament, as the case may be;"
(b) for sub-section (6) the following sub-section shall be substituted, namely:— •
"(6) An outgoing metither other than a:member under clause (i) of clause U) of sub-section (1) of section 4 shall, unless the State Government directs otherwise continue in the-office until another person. is nominated as a member in his place."
4. In section 10 of the pnncipal Act for sub-section (1) the following sub- At of all be subsatuted, namely:— section 10 "(1) the Chief Secretary of the Government of Uttar ,Pradesh shall be the President - of the Institute and shall also be the Chainnan of the Governing
Body. The Principal Secretary/Secretary, Government of Uttar Pradesh in
Medical Education Department, Shall be The Vice-President of the Institute
and shall also be a Vice-Chairman of the Governing Body."
5. In section 17 of the principal Act,— Amendment of
section 17 (a) for sub-section (1) the following sub-section shall be substituted, namely:
"(I) The GoVeming Body shall consist of the following p'erSons namely:—
the President;
the Vice-President;
26
the Visitor of•Eminence; the Director;
the Principal Secretary/Sec es in the Finance Department, ex-officio; the Director General of Medical Education and training Pradesh, a-officio; the Principal of the Colleges;
one member of the State Legislature representing the Assembly
Constituency in which the Institute is situated;
one member of the Parliament representing the Parliamentary
Constituency in which the Institute is situated;
two persons being Heads of Depar t in the Institute to b
nominated by rotation in such manner as may be prescribed;
two persons from amongst the teachers of the Institute to be selected in such manner as may be prescribed;
(I) two persons to be nominated by the President
(b) after sub-section (2) the following sub-section shall be inserted, namely:—
"(3) the term of office of a member under clause (h) or clause (i) of sub- section (1) shall expire on the date he ceases to be a member of the State Legislature. from which he was elected or a member of Parliament, as the case maybe."
Repeal and 6. (I) The Uttar Pradesh Rural Institute of Medical Sciences U.P. Ordinance saving and Research, Saifai, (Amendment) ordinance, 2013 is hereby no. 8 of 2013, repealed.
. (2) Notwithstanding such repeal, anything done or any action
taken under the proyisions of the principal Act as emended by the ordinance referred to in sub-section(l) 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
The Uttar Pradesh Rural Institute of Medical Sciences and Research, Saifai Act, 2005 (U.P. Act no. 27 of 2005) has been enacted to provide for the establishment of the Uttar Pradesh Rural Institute of Medical Sciences and Research, Saifai in district Etawah, section 4, 5, 10 and 17 of thesaid Act provide respectively for the composition of the Institute, the term of office. and vacancies among members, the President and the Governing Body of the Institute. With a view to ensuring proper and efficient working of the Institute and effective control therein it was decided to amend the said sections mainly to provide for,—
(a) making the Chief Secretary as the ex-officio member of the Institute instead of the Minister of Medical Education Department;
(b) making one member of the State Legislature .and one member of the Parliament representing respectively the assembly constituency and the parliamentary constituency in which the Institute is situated, as the members of the Institute as well as the member of the Governing Body thereof;
(c) the term of office of the member of the Institute or the member of the Governing Body who is the member of the State Legislature or the Member of the Parliament shalt expire on the date he cases to be the member of the State Legislature or. the Parliament as the case may be;
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(d) making the Chief Secretary of the Government of UttLir Pradesh to be the Presi the institute arid also the Chairman of the Governing body; Since the State Legislature was not in session and immediate legislative action was necessary to implement the aforesaid decision, the Uttar.Pradesh Rural* Institute of Medical Sciences and Research, saifai (Amendment) Ordinance, 2013 (UP. Ordinance no. 8 of 2013) was promulgated by the Governor on .1u1) 12,2013. This Bill is introduced to replace the aforesaid Ordinance. By order,
S. -K. PANDEY
Erainukh Sacliiv.
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