Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Higher Education Services Commission (Second Amendment) Act, 2007 14 of 2008 CONTENTS 1. Short Title 2. Amendment Of Section 5 Of U.P. Act No. 16 Of 1980 3. Amendment Of Section 12 Uttar Pradesh Higher Education Services Commission (Second Amendment) Act, 2007 14 of 2008 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 April 30, 2008 and published in the U.P. Gazette. Extra., Part 1, Section (Ka), dated 1st May, 2008, pp. 2-3. 1. Short Title :- This Act may be called the Uttar Pradesh Higher Education Services Commission (Second Amendment) Act, 2007. 2. Amendment Of Section 5 Of U.P. Act No. 16 Of 1980 :- In Section 5 of the principal Act,-- (a) in sub-section (5) for the words "Sixty-two years" the words "Sixty-five years" shall be substituted. (b) for sub-section (6) the following sub-section shall be substituted, namely:-- "(6) The provisions of sub-section (5) as amended by the Uttar Pradesh Higher Education Services Commission (Second Amendment) Act, 2007 shall apply also to every member holding office immediately, before the commencement of the said Act.". 3. Amendment Of Section 12 :- In Section 3 of the Uttar Pradesh Higher Education Services Commission Act, 1980 hereinafter referred to as the principal Act, in the proviso, for the words "ten years" the words "five years" shall be substituted.