Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh King Georges University Of Dental Science (Amendment) Act, 2006 6 of 2006 CONTENTS 1. Short Title 2. Amendment Of Section 4 Of U.P. Act No. 11 Of 2005 3. Insertion Of New Section 4-A 4. Amendment Of Section 8 5. Amendment Of Section 12 6. Amendment Of Section 14 7. Omission Of Section 16 8. Amendment Of Section 18 9. Amendment Of Section 21 10. Amendment Of Section 22 11. Amendment Of Section 23 12. Amendment Of Section 27 13. Amendment Of Section 28 14. Amendment Of Section 34 15. Amendment Of Section 46 Uttar Pradesh King Georges University Of Dental Science (Amendment) Act, 2006 6 of 2006 An Act further to amend the Uttar Pradesh King George's University of Dental Science Act, 2004 It is hereby enacted in the Fifty- seventh Year of the Republic of India as follows:-- 1. Received the assent of the Governor on March 14, 2006 and published in the U.P. Gazette, Extra., Part I, Section (Ka), dated 17th March, 2006, pp. 4-7 1. Short Title :- This Act may be called the Uttar Pradesh King Georges University of Dental Science (Amendment) Act, 2006. 2. Amendment Of Section 4 Of U.P. Act No. 11 Of 2005 :- In Section 4 of the Uttar Pradesh King Georges University of Dental Science Act, 2004 hereinafter referred to as the principal Act, after clause (h) the following clause shall be inserted, namely:-- "(i) the land lying vacant and the residential quarters at present under occupation of the teachers and employees of the King Georges Medical University shall be shared proportionately by the King Georges Medical University and the University with mutual consent.". 3. Insertion Of New Section 4-A :- After Section 4 of the principal Act, the following section shall be inserted, namely:-- "4-A. Territorial jurisdiction of the University.-- (1) The University shall have jurisdiction over the whole of Uttar Pradesh. ( 2 ) Every college or institution imparting education in dental science in the State on the date of commencement of this Act shall, with effect from such date as may be notified in this behalf by the State Government, be deemed to be affiliated to the University and shall cease to be affiliated to, or associated with the University established by or under the Uttar Pradesh State University Act, 1 9 7 3 hereinafter referred to in this section as the erstwhile University : Provided that a student pursuing his study in dental education in any college or institution, other than an existing college, on such date as may be notified under this section shall be allowed to complete his study under the erstwhile University and the erstwhile University shall hold examinations of such student and confer degree or any other academic distinction to him in accordance with the procedure in force for the time being in the erstwhile University : Provided further that the other conditions of application shall be such as may be prescribed.". 4. Amendment Of Section 8 :- In Section 8 of the principal Act, for clause (h) the following clause shall be inserted, namely:-- " ( h ) the Vice-Chancellor, King Georges Medical University, Lucknow.". 5. Amendment Of Section 12 :- In Section 12 of the principal Act, for clause (c) the following clause shall be substituted, namely:-- "(c) the Dean of the Faculty;". 6. Amendment Of Section 14 :- In Section 14 of the principal Act, in sub-section (2) for the words "the Pro-Vice-Chancellor, if any, or where there is no Pro-Vice- Chacellor, the Seniormost Professor" the words "the seniormost Professor" shall be substituted. 7. Omission Of Section 16 :- Section 16 of the principal Act shall be omitted. 8. Amendment Of Section 18 :- In Section 18 of the principal Act, for sub-section (4) the following sub-section shall be substituted, namely:-- "(4) The Registrar shall be responsible for the due custody of the records and the common seal of the University. He shall be ex officio Secretary of the Executive Council, the Court, the Academic Council, the Admission Committee and the Selection Committee for appointment of teachers of the University, and shall be bound to place before these authorities all such information as may be necessary for transaction of their business. He shall also perform such other duties as may be prescribed by the Statutes and Ordinance or required, from time to time, by the Executive Council or the Vice-Chancellor but he shall not, by virtue of this sub-section be entitled to vote.". 9. Amendment Of Section 21 :- Section 21 of the principal Act shall be renumbered as sub-section (1) thereof and after sub-section (1) as so renumbered the following sub-section shall be inserted, namely:-- "(2) In the authorities referred to in sub-section (1) in such places where there is provision for selection or election of more than one person the representation of Scheduled Castes/Scheduled Tribes and Other Backward Classes of citizen in accordance with the reservation provided there for shall be ensured. Similarly in the Selection Committees to be constituted for promotion and also in any other committee representation of reserved classes shall be essential.". 10. Amendment Of Section 22 :- In Section 22 of the principal Act, in sub-section (1) for clause (b) the following clause shall be substituted, namely:-- "(b) the Vice-Chancellor, King Georges Medical University;". 11. Amendment Of Section 23 :- In Section 23 of the principal Act, after subsection (8) the following sub-section shall be inserted, namely:-- "(9) The provisions of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 and the orders and instructions issued from time to time by the State Government with respect to reservation shall be applicable to the posts to be filled by direct recruitment or by promotion in every existing teaching or non- teaching staff of the University.". 12. Amendment Of Section 27 :- In Section 27 of the principal Act, in subsection (2),-- (a) clause (ii) shall be omitted; (b) for clause (iii) in Hindi version, the following clause shall be substituted, namely:-- (c) for clause (iv) the following clause shall be substituted, namely:-- "(iv) two retired Deans of the Faculty of Dental Sciences of the University;". 13. Amendment Of Section 28 :- In Section 28 of the principal Act, in sub-section (1) clause (d) shall be omitted. 14. Amendment Of Section 34 :- In Section 34 of the principal Act, in sub-section (2) for the words and figures "Section 32" the words and figures "Section 33" shall be substituted. 15. Amendment Of Section 46 :- In Section 46 of the principal Act, in sub-section (1) for the word and figures "Section 11" the word and figures "Section 12" shall be substituted.