Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Higher Education Services Commission (Amendment) Act, 2007 42 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Of U.P. Act No. 16 Of 1980 3. Amendment Of Section 5 4. Repeal And Saving Uttar Pradesh Higher Education Services Commission (Amendment) Act, 2007 42 of 2007 An Act further to amend the Uttar Pradesh Higher Education Services Commission Act, 1980 It is hereby enacted in the Fifty- eighth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on November 27, 2007 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 29th November, 2007, pp. 3-4 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Higher Education Services Commission (Amendment) Act, 2007. (2) It shall be deemed to have come into force on June 15, 2007. 2. Amendment Of Section 4 Of U.P. Act No. 16 Of 1980 :- I n Section 4 of the Uttar Pradesh Higher Education Services Commission Act, 1980 hereinafter referred to as the principal Act, i n sub-section (1) for the words "not more than four other members" the words "not more than six other members" shall be substituted. 3. Amendment Of Section 5 :- In Section 5 of the principal Act,-- (a) in sub-section (1) for the words "five years" the words "two years" shall be substituted. ( b ) for sub-section (6) the following sub-section shall be substituted, namely:-- "(6) The provisions of sub-section (1) as amended by the Uttar Pradesh Higher Education Services Commission (Amendment) Act, 2007 shall apply also to every member holding office immediately before the commencement of the said Act.". 4. Repeal And Saving :- (1) The Uttar Pradesh Higher Education Services U.P. Ordinance Commission (Amendment) Ordinance, 2007 (U.P. Ordinance No. 15 of 2007) and the Uttar Pradesh Higher Education Services Commission (Amendment) (Second) Ordinance, 2007 (U.P. Ordinance No. 19 of 2007) are hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinances 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.