Uttar Pradesh act 2 of 2010 : The Sanjay Gandhi Post Graduate Institute Of Medical Sciences(Amendment) Act 2010

3'h cii,rcirat ardarrat¶flF07u1-4 c4e faP -cicr f*-trr Jim g f* <1')H 110

Ire Th-t uur tq. tA-rg. *mit ft*rzr s-f4gr cr-cR ar-d-rerr

*ff&z)- arRidf'-zrAfflçf f*trr war

17

fd Ittir4)

NTT A,

tztoi5r, TiftT! No. 202(2)/LXXDC-V-1-10-1(Ka)33-2009 Dated Lucknow, February 16, 2010 IN pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Govrnor is pleased to order the publicaton of the following English translation of the Sanjay Gandhi Snatkotter Ayurvigyan Sansthan (Sanshodhan) Adhiniyam, 2010 (Uttar Pradesh .Adhiniyam Sankhya 2 of 2010) as passed by the Uttar Pradesh Legislature and assented to by the !Governor on February 15, 2010

THE SANJAY GANDHI POST GRADUATE INSTITUTE Of MEDICAL SCIENCES

(AMENDMENT) ACT, 2010

[U.P. ACT NO. 2 .OF 2010]

(As passed by the Uttar Pradesh Legislature)

AN

ACT liether to amend the Sanjay Gandhi Post Graduate Institute of Medical Sciences Act. 1983. IT IS HEREBY enacted in the Sixty-first Year of the Republic of India as follows :

(1) This Act may be called the Sanjay Gandhi Post Graduate Short title and • Institute of Medical Sciences (Am

co e

m n

m d

e m

nc e

e n

n4 t)

m t A

ct, 2010.

(2) It shall be deemed to have come into force on November 9,

2009.

In section 2 of the Sanjay Gandhi Post Graduate Institute of Medical Amendment of Sciences Act, 1983 hereinafter referred to as the

s e p

ct r

io i

n n

- 2 c

i

o p

f a

U l

. P A

. ct, in clause (c-I ) Act no. 30 or otter the second proviso the following:proviso shall be inserted, namely ; 1983 "Provided also that any Professor. Associate Professor or any faculty member working in the department and designated by the

Governing Body as Head of the Department, shall possess academic

qualifications prescribed by the Medical Council of India in respect of

a Professor, Associate Professor or any faculty member. A Professor,

Associate Professor or any faculty member. who • does not possess

qualifications prescribed by the Medical Council of India, shall not be

eligible to hold the post of a Flead of the Department."

18

10

3T T

Amendment of principal Act, in sub -section (2)

19 of the ./br clause (f) section 19 3. ln section l be the following clause

shal substituted, namely :-

f teachers and other

employees

ish posts o

"(0 may create or ab

ol

al of the State Gover nment."

r approv

of the Institute with t he prio

al and 1 Repe

raduate Institute o f utiance

dhi Post Gsaving 4 (I) The Sanjay G an

nce, 2009 is hereb

y

mendment) Ordin

a Zrci9 a Medical Sciences

(A

repealed. ' 2009 thing done or any a ction taken

such repeal any

(2) Notwithstanding e Ordinance referred t o in

ded by th

the provisions of the p

rincipal Act as amen

under ave been done or ta

ken under the co-

ection (I) shall be d

eemed to h

b-s d by this Act as if th

e

su de

rovisions of the prin

cipal Act as amen

responding p t all material times. provisions of this Ac

t were in force a

OF OBJECTS AND

REASON

STATEMENT

Graduate e Sanjay Gandhi Post e (c-1) of section 2 of th

niormost Professor

of a

Claus

. 30 of 1983) provi

des that the se ical Sciences Act, 1983 (UP. Act no ording to the Med t department but acc

shall be the Head of

Department of tha

ent possess recognize d basic

departm

1998 the Head of the

Departments must

ions. ecided to

Council of India Reg

ulat fore, d

or equivalent qualifi cations It was, there ree qualifications culty member University medical d

eg istant ProfeSsor or f a

ch Professor, Ass

end the said Act to p

rovide that only su Head of the Depart ment who

am

, or be appointed to

, the office of the

shall be eligible to

hold

e Medical Council of

India.

ns prescribed by th

Possesses qualificatio Governing n 19 of the aforesaid

Act empowers the

) of sectio the

Clause (0 of sub-sec

tion (2 ause

d other employees of

the institute but bec

achers an l

Body to create or abo

lish the post of te g in view the finan cia

aid institute and ke

epin

get to the s

rnment provides bu

d

ute it was also decide

d

State Gove aid instit

f creation of the post

s in the s

rses and actual requi

remenrs o

erning Body of the i

nstitute to

resou

de for empdwering

the Gov

to amend the afores

aid Act to provi overnment.

approval of the State

G

eate and abolish the p osts with the prior cr legislative action w as

ture was not in sess ion and immediate a stitute of

Since the State I,eg isl ate In

cisions, the Sanjay G andhi Post Gradu

t the aforesaid de 009) was necessary to implem en rdinance no. 9 of 2 nance, 2009 (U.P.

O

edical Sciences (A mendment) Ordi M c Governor on Novem ber 09, 2009.

, promulgated by th ance. ace the aforesaid Ord in

This Bill is introduce d to repl

By order,

P.V. KUSHWAHA

,

Sachiv. toqFro

1091 3T-47 ( 0)-(2360)-2010-597 grd-41- (Th-IrcleT/t0 A3IFFIkE) I tournoto-qo to 230 FIO ftfl-(2361)-2010-850 CfiWzrf ( -7"qp-/-8t0/aIrcbtE) I

19

Th1o4to-91 /201113 ErT T \ ch YP-1 ??1t' I'4,

'ink TaRitzi titebit '&71 TWATff

affinTRuT

Writ itid tqu () vk-ta 31-feffzp:0 tg 1th, Y1041(, 30 till t 2011 311144-49- 08. 1933 Mt •81-cid, %ivy( SrkTE *WON F4Trzir 31-TITTF-1 t-0-1l 1058/79-M-1-11-1M-22-11

cita,10), 30 9:104-cl•L, 2011 3TRERT9-1

ITTTJ ThTSIM- M 371-0:):4- 200 M 3T4119 '

(\icitt 3i0 3TffilkzFE Ritcff 22 WI 2011)

rryRIT •icth ErkVI Thum itfl1T ETTfta prq

to-t cP)c-c1,2 311=41gT9 Wrif-TR" 3litiktliT, 1983 Th-T 341R17

tea-9 ctr<4*

ga 111.1NNti SMRT0-4 -04 R017071 ffir9RINd 3i1Wi4417 t:-.

1-.4u alitePN. 31-cizr -Frit arr1419 ;147:Tam (TOMT9) TifeTIT.r

34414z19, 2011 4)0 '0117)TTI

20

30 111 1983 Mil -uurElm 9-110ft ..DTLEfrft

ZTFT 4 ;!=h2f1W-1 2) LTS1174 (1) Uv't (c1) 31-t71 jii471-70 11)' TTitf; u41(64, ft944 t, T7-4 tk(rt4 WcT 4t k

[Z.. -&:reot441*ct witt (ithw

a4(b. ,*4- r4 0144 a-774E4-F TP-P_TF, (1,.,±;

(12,d(n, tRiTirr018NIuT r(4R6(41 ffifkn

cd(_,.±•;

(1(1 , 8ifF4;

( -i7) arrgibt4 tM-Q44-,

(n4umiar; •

(14i-(0 trik-t(61((pi 3trz11i4 ftra4 T 31-5-19iff

(85:) Rait, 3.1ftlF 1-1701 4 31tON

(Old) Ttfatiff 3T82fai -ft.q4cr -RD,c4r

Th-ttm;

..(a4u) a/vrjur. a (or 9re4 ffi4r4, '3((tr m-avr 71T-44;

(41) fx1(6,.4i(r 4i4t \"-iiocolc(K arrzfflv[4- TE41-r4, cm-63, (4(1),i (6)

\3caY4 3TYR. chkul

\ic:th lia7T 'ev..v,ith tivi4 T.tft arig1Zw4 TER-Q49- *1'r 7P-TTLT9T Th3̀1iwu tik fav„ tiviLf 1Titt \L-Hich)ccht. 39124-0# ##-Ti# 3.4feHRT#, 1983 (thek 31t4T 3Tf4NTI titg9 30 \Lir( 1983) .3TRAtiftrff 102IT ITT ti Aicyki aiiifkzmiThni 81R14 Thar BTIVRT (1) Z4trt Zit al-072.4 t rOWR, IiflCT, if 14I11ct) Itrw zir * 4/0 4 ?Tr z-44 ffiT4 M-Q1-4 v-4 Tn. al(161 (6 31714 3zr4 .(6.4 4icr arff44, .Q1 ,(4,<(ok Pif .4141*(d ft4 w4:4, Train \LNi-Lf 8I4)J \3. chi %TM 31:TEIRT (2) 4 ziz- cc kicrci u.g ()* 318f1# -0111)F4td fl' 'ii -41(4 #1c1. #8-#4:t tflarl=4vr, ez9-4 f1-4)(41- Th-stcr g, \i-Nck. am, Rch t)-- F tr, Rif4lt

tuR f+-LIT •4.141*(c ftt . *TET4- 1 ulif ffii . 30t1 #7E1RT (2) # aTTO-TT.t, Tifilft 4 44 .44t4 t ftit- r• •fa440 49-4 Th-'1*17 cN4 tg 97-0 Thci 414. c-t11

ittITV-TW .t-N41k. t-RT -01-11 . Th u't, eirir de (m- flcY) I 3.1-dRq 71-t .ni)Y:81t1 ftifT t

3W' atirftfirrrMNm iThit t ro-r 4 -1*-(4.1WRIA z 444 diiiWzvi

*1 Vkit-a, 74) tq 74-r Ri(tp-4 4R-(47 u1k4

' •:i NijHii4i 1T t .2tc.1-c8: 7,11 ft-717 ciT:

21

,11 (Uttar Pradesh Adhiniyam ,S

p aa ns Ics he yd a 2b 2y o ft h 20e 1 1U ) at st ar Pradesh Legislature and assented to by _the Gov

S ee rp nte om r b oer n 2 9, 2011. •

THE SANJAY GANDHI POST GRADUATE INSTITUTE OF MEDICAL SCIENC

(AMENDMENT) ACT, 2011

(H.P. Act no. 22 of 2011.) [As passed by the Uttar Pradesh Legislatitire] AN

ACT

mend the Sanj Gay a ndhi lost Graduate Institute of Medical Sciences Act, 1983.

IT IS HEREB eY n acted in the Sixty-second Year of the Republic . of India as follows :-

This Act may be called the Sanjay Gandhi Post Gradu Sa ht oe r tI tn its let itute of Medical Sciences (Amendment) Act, 2011.

In section 4 of the Sanjay Gandhi Post 'Graduate In

Am st

e it

n u

dm te

e n o

t f

o M

f edical ScienceS A

fo sub-section (2) the f ^so ^el ^cl ^to ^ionc ⁴t, r win ^o1 ^f983 g sub-section shall be substituted,

U.P.

Act So. 30 of 1983 namely:—

"(2) Out of seven persons to be nominated under clause (f) s e oc ft i so un b ( -1) five persons including four medical experts shall be nom th ie n aS teta dt be y G overnment out of a Panel to be prepared by a Committee consisting of the following persons :—

(i) the Director, Central Deugs Research Institute, Lucknow; the Vice Chancellor, Chhatrapati Sahuji Maharaj 'Medical - University; Luclatow; .

(iii) the Vice Chancellor, Lucicnow University; .. the Director, Institute of Medical Sciences, Banaras Hindu University, Varanasi;

the Director, Post Graduate Institute of Medical Edueation and Research, Chandigarh;

the Director, All India Institute of Medical Sciences, New ; Delhi;

two eminent medical experts to be nominated by the President Of the Institute;

the Secretary/Principal Setretary, Medical Education Department, Government -of Uttar Pradesh;

the Directo

( ri- ,k S) anjay Gandhi Post Graduate Institute of Medical Sciences, Lucknow.(Conve.nor)."

22

STATEMENT OF OBJECTS AND REASONS

The Sanjay Gandhi Post Graduate Institute of o Mf e1 d9 i8 c3 a) l h 'Sa cs i b enee cn e se Ana cc tt ,e 1d 9 t 8o 3 p (r Uov Pi .d Ae f co t r n e os .t a 3b 0l ishment of the Sanja yL u Gc ak nn do hw i Pin o sU t Graduate Institute oM f edical Scie tn tac . re s P a rat desh. Clause (f) of sub-sectio nth (a 1t ) s oe fv e sen c p tie opr r n

o so

4

n s o fh the said Act vides. aving special knowledge or practic o af l s eo xc pi ea rl i esc ni ce en ic ne , o s rc eie nn gt ai gfi ec d o ir n t e thc eh n pi uc ra sl u - ie t ducation or s rh ea sl el a b rce h t ,h te o m bee nm ob me ir ns a o tef d t h be y I thn es t Sit tu at te e. GS ou vb e- rs ne mct ei no tn (2 m ) e om f b the ers s t ao i db e s en co tm ioi nn a pt re od v u idn ed se r t hth ae t osa ui td o c fl a su es ve e n(f ) five p n eo rm soi nna s t ie nd c b luy d t ih ne g S fota ute r mG eo dv ie cr an lm ee xn pt e o rtu st s'o hf a a ll p ba en el to s bu eb - ps re ec pt aio ren d ( 2 b) y t ah e c oc mom mm itti ett ee .e A c so pn rs ois vt is d o ef d s iu nc th h em se am idb ers wh t oh e c op ure ldp a nr oa tt i to an k eo pf ath rte i np a tn he el mof e em tie nd gi c ca al l le ex dp fe or rt s, out of wh t ih ce h S ft oa ute r mG eo dv ie cr an lm ee xn pt e. rI tt s h sa hs a, l t lh be er e nf oo mre i, nb ae te en d d be yc ided to amend t c ho em sm aidit t Aee c tt o to e n cs hu ar ne g t ei m the el y m n eo mm bi en ra st i oo fn t o hf e medical experts as members of the Institute. The Sanjay Gandhi Post Graduate Institute of Medical Sciences

introd

,

. K. SHARMA,

ram ukh Sachiv. 410[1712115410—;q0410 420 7T71fl (ra)-2011—(1031)-599 !Alit (T / 3111:0-4h Zic )E Ir d7 /

410cliicitipto—.q0410 103 Igo 1441 (0 W-2 a0 l1 k1 e= 7/0 t0 13 04 / - 35 10 P0 : 0Z) I

23