Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Dr. Shakuntala Misra Rehabilitation University (For Differently Abled) Uttar Pradesh (Amendment) Act, 2009 17 of 2009 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 32 Of U.P. Act No. 1 Of 2009 3. Repeal And Saving Dr. Shakuntala Misra Rehabilitation University (For Differently Abled) Uttar Pradesh (Amendment) Act, 2009 17 of 2009 An Act further to amend the Dr. Shakuntala Misra Rehabilitation University (For Differently Abled) Uttar Pradesh Act, 2009 It is hereby enacted in the Sixtieth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on August 19, 2009 and published in the U.P. Gazette, Extra., Part I, Section (Ka), dated 20th August, 2009, pp. 3-5 1. Short Title And Commencement :- (1) This Act may be called the Dr. Shakuntala Misra Rehabilitation University (For Differently Abled) Uttar Pradesh (Amendment) Act, 2009. (2) It shall be deemed to have come into force on July 3, 2009. 2. Amendment Of Section 32 Of U.P. Act No. 1 Of 2009 :- For Section 32 of the Dr. Shakuntala Misra Rehabilitation University (For Differently Abled) Uttar Pradesh Act, 2009 hereinafter referred to as the principal Act the following section shall be substituted by namely:-- "32. (1) The First Statutes of the University shall be made by the State Government by notification in the Gazette. (2) The Executive Council may make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1). (3) The Executive Council shall not purpose (sic propose) the draft of the any Statutes affecting the status, power or constitution of any authority of the University until such authority has been given an opportunity of expressing its opinion upon the proposal and any opinion so expressed shall be in writing and shall be submitted to the General Council. (4) Every new Statutes or addition to Statutes or any amendment or repeal of a Statutes shall be submitted to the General Council for approval. (5) Any Statutes passed by the Executive Council shall have effect from the day it is approved by the General Council or from such later date as may be specified by the General Council. (6) The Academic Council shall have power to propose Statutes on any academic matter. (7) Where the Executive Council has rejected the draft of any Statutes proposed by the Academic Council, the Academic Council may appeal to the Visitor, who shall by order, direct that the proposed Statutes may be laid before the next meeting of the General Council for its approval and that pending such approval of the General Council it shall have effect from such date as may be specified in that order: Provided that if any Statutes is not approved by the General Council at such meeting, it shall cease to have effect. (8) All Statutes made by the Executive Council shall be placed before the General Council at its next meeting, and the General Council shall have the power to amend or cancel any Statues made by the Executive Council.". 3. Repeal And Saving :- (1) Dr. Shakuntala Misra Rehabilitation University (For Differently Abled) (Amendment) Ordinance, 2009 (U.P. Ordinance No. 2 of 2009) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) 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.