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hmendnlent of 2. In section 4 of the Uttar Pradesh King George's University of Dental
section 4 of U.P. Sciel~ceA ct, 2004 hereinafter referred to as the principal Act, nfier clause ( I t ) the
Act no. I 1 of 2005 P following clause shall be i n se~edn,a mely :- "(9 the land lying vacant and the residential quarters at present under accupation of the teachers and enlployees of the King George's
Medical University shall be shared proportionately by the King George's
Medical University and the University with mutual consent."
Insertion of new 3. Afirer- section 4 of the principal Act, the followi~~sgec tion shall be ir~sc.r.tc.tl, section 4-A namely :-
Terrilorial 4-A (1) The University shall have jurisdiction over the whole of
jurisdiction o f
[lniversity Uttar Fradesh. (2 ) Every college or institution imparting education in dental science in the State on the date of comrnencement'of this Act shall, with effect from such date as may be notified in this behalf by the State Government, be deemed to be affiliated to the Universit) and shall cease to be affiliated to, or associated with the University established by or under the Uttar Pradesh State University Act, 1973 hereinafter referred to in this section as the earstwhile University : .
Provided that a student pursuing his study in dental education in any college or institution, other than an existing college, on such date as may be notified under this section shall be allowed to complete his study under the earstwhile University and the earstwhile University shAl held examinations of such student and confer degree or any other academic distinction to him in accordance wit11 the procedure in force for the time being in the earsthwhile University :
I Provided fwther that the other conditions of application shall be such as may be prescnid.
Amendment of 4. In section S of the principal Act, for clause (h) the following clause shall be , section 8 inserted, namely :- "(2) the Vice-Chancellor, King George's Medical University, Lucknow. "
Amendment of 5. In section 12 of the principal Act, for clause (c) the following claase shall
section 12 be srtbstituted, newly :- .
"(c) the Dean of the Faculty;"
I Amendment of 6. In section 14 of the principal Act, in sub-section (2)f or the words "the Pro-
section 14 Vice-chancellor, if any, or where there is no Pro-Vice-Chancellor, the Senionnost Professor" the . w o . rds "the seniormost Professor" shall be substituted. Om~ssiono f 7. Section 16 of the principal Act shall be omitted.
' section 16
' Amendment of 8. In section 18 of the principal Act, for subsection (4) the following
section 18 sub-section shall be subsiiruted, namely :- "(4) The Registrar shalt be responsible for the due custody of the records and the common seal of the University. He shall be ex-officio
Secretary of the Executive Council, the Court, the Acadernjc Council, the
Admission Committee and the Selection Committee for appointment of teaciers of the University, and shall be bound to place before these authorities all such information as may be necessary for transaction of thier business. He shall also perfornl such other duties as may be prescribed by the Statutes and Ordinances or required, franl tlme to time, h~ the Esecutlve Council or the trice-Cha~lzellorb ut he shall not. b !: ;1 rtue , 7 f this sub-secttop be ent~tledt o vote '-
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I 9. Section 21 of the principal Act shall be renumbered as sub-seciton (1) Amendmentof. thereof and ajlei. sub-section (1) as so renumberzd the following sub-section shall be section21 1 inserted, namely :- "(2) In the authorities referred to in sub-section (1) in such places where there is provision for selection or election of more than one person the
representation of Scheduled Castes/Scheduled Tribes and other Backward
Classes of citize~li n accordance with the reservation provided therefor shall
be ensured. Similarly in the Selection Committees to be constituted for
promotion and also in any other committee representation of reserved classes
'shall be essential."
10. 111 section 22 of the principal Act, in sub-section (1) for chuse (6) the Amendment of. following clause shall be subs,stituted, namely :- section 22 "(b) the Vice-Chancellor, King George's Medical University;"
11. In section 23 of the principal Act, afier sub-section (8) the following ~ m e ~ d omf ~ ~ t sub-section shall be inserted, namely :- section 23 "(9) The provisions of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act,
1994 and the orders and instructions issued from time to time by the State I Government with respect to reservation shall be applicable to the posts to be I filled by direct recruitment or by promotion in every existing teaching or non-teaching staff of the University."
12. In section 27 of the principal Act, in s&ection'(2),- Amendment of
section 27 (a) clause (ii) shall be omitted;
(b) for clause (iii) in Hindi verson, the following clause shall be substituted, namely :-
(c) far clause (iv) the following clause shall be substituted, m e l y : - "(iv) two retired Deans of the Faculity of Dental Sciences of the University;"
13. In section 28 of the principal Act, in sub-section (1) clause (if) shall be
omitted. section 28
/ 14. In section 34 of the principal Act, in subsection (2) for the words and hendmntof figures "section 32" the word and figures "section 33" shall be substituted. section 34 15. In section 46 of the principal Act, in sub-section (1) for the word and ~ ~ e ~ d -oft figures "section 1 1" the word and figures "section 12" shall be substituted. section 46 STATEMENT OF OBJECTS AND REASONS
To provide medical care to modern and incurable diseases regarding dental science to the people
of Uttar Pradesh by parting with and upgrading the Dental Faculty of King Geurge's Medical University Lucknow, King George's University of Dental Sciences has been established. At present there have been established 2 1 dental colleges in Private Sector, which are affiliated to different Universities, due to which there is no uniformity in examination and courses/syllabus of tl~esec olleges resulting no consistent). In the field of dental education. After the establlshnlent of King Georgc's t'nibersity of Dentai Sciences !I i > ili.Ccssaly to affiliate all dental colleges with dental Un~versityt o es1~h!ls'ii t~n~fn~ml1t11! .t he euainlna~ions s~ stem and co:tr sesl syllabus of all dental colieges 111 the Statc
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Dental Council of India has suggested the State Government in its letter dated April 11, 2005 that all dental colleges of the State should be affiliated with King George's University of Dental Sciences and this Dental University be given responsibility of Graduate and Post Graduate examinations. After
affiliation of all dental colleges with King George's Dental University, Academic Sessions of Graduate
and Post Graduate level, will be regularised for the students of whole of the State and all the colleges will
be under effective control.
After affiliation of all the dental colleges of State with King George's University of Dental
Science, the King George's University of Dental Science will be responsible for selection of teachers
according to n o p o f Dental Council of India, contribution towards education, evaluation of standard of
Student's education and regulation of uniformity of examination system which will assist to upgrade the
stalldard of dental education and training in the State.
It has, therefore, been hecided to amend the Uttar Pradesh King George's Univekity of Dental
Sciences Act, 2004 to affiliate all the dental colleges of State to the King George's University of Dental
Science. The Uttar Pradesh King George's University of Dental Science (Amendment) Bill, 2006 is
introduced accordingly. By order
RAM HAM VUAY TRIPATHI,
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