Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Doctor Ram Manohar Lohiya National Law University Uttar Pradesh (Amendment) Act, 2008 5 of 2009 CONTENTS 1. Short Title 2. General Amendment In U.P. Act No. 28 Of 2005 3. Amendment Of Section 9 4. Amendment Of Section 12 5. Amendment Of Section 14 6. Amendment Of Section 19 7. Amendment Of Section 21 8. Amendment Of Section 27 9. Amendment Of Section 32 10. Amendment Of Section 43 Doctor Ram Manohar Lohiya National Law University Uttar Pradesh (Amendment) Act, 2008 5 of 2009 An Act further to amend the Doctor Ram Manohar Lohiya National Law University, Uttar Pradesh Act, 2005 It is hereby enacted in the Fifty-ninth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on February 24, 2009 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 25th February, 2009, pp. 4-6 1. Short Title :- (1) This Act may be called Doctor Ram Manohar Lohiya National Law University, Uttar Pradesh (Amendment) Act, 2008. 2. General Amendment In U.P. Act No. 28 Of 2005 :- I n Doctor Ram Manohar Lohiya National Law University, Uttar Pradesh Act, 2005 hereinafter referred to as the principal Act, for the word "Chairman" and "Director" wherever occurring including marginal heading, the word "Chairperson" and "Vice-Chancellor" shall respectively be substituted. 3. Amendment Of Section 9 :- In Section 9 of the principal Act, in sub-section (1), (a) clause (ii) and clause (iii) appearing under the heading "Nominated Members" shall be omitted; (b) in clause (iv) and clause (vi) appearing under the heading "Nominated Members" for the words "nominated by the State Government", the words "nominated by the Chairperson of the General Council," shall be substituted. 4. Amendment Of Section 12 :- In Section 12 of the principal Act, in sub-section (5), for the words "the General Council for confirmation" the words "the General Council" shall be substituted. 5. Amendment Of Section 14 :- In Section 14 of the principal Act, in sub-section (1),-- (a) in clause (vii) and clause (viii) for the words "nominated by the State Government", the words "nominated by the Chairperson of the General Council," shall be substituted; (b) in clause (ix) for the words "whole time senior professors" the words "senior professors" shall be substituted. 6. Amendment Of Section 19 :- In Section 19 of the principal Act, after sub-section (2) the following sub-section shall be inserted, namely:-- "(3) If an urgent action by the Executive Council becomes necessary, the Chairperson of the General Council may permit the business to be transacted by circulation of papers to the members of the Executive Council. The action proposed under this sub- section shall not be taken unless agreed to by one-third of the total members of the Executive Council. The action so taken shall be forthwith intimated to all the members of the Executive Council and the matter shall be reported in the next meeting of the Executive Council.". 7. Amendment Of Section 21 :- In Section 21 of the principal Act, in sub-section (1), in clause (ii) for the words "the chairman in consultation with the General Council" the words "the Chairperson" shall be substituted. 8. Amendment Of Section 27 :- In Section 27 of the principal Act,-- (a) after sub-section (1) the following sub-section shall be inserted, namely:-- "(1-A) Notwithstanding anything to the contrary contained in sub- clause (1), the Chairperson of the General Council, if satisfied, may grant extension for another term of five years to the Vice- Chancellor continuing in office after completing four years in office and the matter shall be reported in the next meeting of the General Council.". (b) in sub-section (2), in clause (ii) for the words "nominated by the General Council", the words "nominated by the Chairperson of the General Council" shall be substituted. 9. Amendment Of Section 32 :- In Section 32 of the principal Act, in sub-section (3),-- (a) for the words "and the Visitor may, by order, direct" the words "and the Visitor shall, by order, direct" shall be substituted; and (b) for the words "as may be specified in that order" the words "as may be specified in the order of the Visitor" shall be substituted. 10. Amendment Of Section 43 :- In Section 43 of the principal Act,-- (a) in sub-section (2) for the words "punishment of debarring a student from the examination or" the words "punishment of shall be substituted. (b) after sub-section (2) the following sub-section be inserted, namely:-- "(3) If any student is aggrieved by the order of the Executive Council, he may prefer an appeal to the Chairperson of the General Council within a period of thirty days from the date of the receipt of the order of such punishment passed by the Executive Council.".