Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Homoeopathic Medicine (Amendment) Act, 1977 14 of 1977 CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short Title And Commencement CHAPTER 2 :- Chapter 2 2. Section 2 3. Section 3 4. Section 4 5. Section 5 6. Section 6 7. Section 7 8. Section 8 9. Section 9 10. Section 10 CHAPTER 3 :- Chapter 3 CHAPTER 4 :- TRANSITORY PROVISIONS 11. Transfer Of Faculty Fund To Homoeopathic Fund CHAPTER 5 :- MISCELLANEOUS 12. Repeal And Savings Uttar Pradesh Homoeopathic Medicine (Amendment) Act, 1977 14 of 1977 An Act further to amend the Uttar Pradesh Homoeopathic Medicine Act, 1951 and to make consequential amendments in the U.P. State Universities Act, 1973 It is hereby enacted in the Twenty- eighth Years of the Republic of India as follows:- CHAPTER 1 PRELIMINARY 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Homoeopathic Medicine (Amendment) Act 1977. (2) It shall be deemed to have come into force on August 8, 1977. Note.--Chapter II containing Sections 2 to 8 incorporated in the text at appropriate places and Chapter III containing Sections 9 and 10 belong to U.P. State Universities Act, 1973. CHAPTER 2 Chapter 2 2. Section 2 :- 3. Section 3 :- 4. Section 4 :- 5. Section 5 :- 6. Section 6 :- 7. Section 7 :- 8. Section 8 :- 9. Section 9 :- 10. Section 10 :- CHAPTER 3 Chapter 3 CHAPTER 4 TRANSITORY PROVISIONS 11. Transfer Of Faculty Fund To Homoeopathic Fund :- With effect from the date of commencement of this Act monies credited to the Faculty Fund established under sub-section (5) of Section 41-A of the Uttar Pradesh Homoeopathic Medicine Act, 1951, as it stood before its repeal by Section 4, shall stand transferred to the Homoeopathic Fund established under Section 44 of the said Act. CHAPTER 5 MISCELLANEOUS 12. Repeal And Savings :- (1) The Uttar Pradesh Homoeopathic Medicine (Amendment) Ordinance, 1977 (U.P. Ordinance No. 14 of 1977), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Acts as amended by the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of the principal Acts as amended by this Act, as if this Act were in force at all material times.