Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go Anusandhan Sansthan (Sanshodhan) Adhiniyam, 2009 30 of 2009 CONTENTS 1. Short Title 2. Amendment Of Section 11 Of U.P. Act No. 27 Of 2001 Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go Anusandhan Sansthan (Sanshodhan) Adhiniyam, 2009 30 of 2009 An Act further to amend the Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go Anusandhan Sansthan Adhiniyam, 2001 It is hereby enacted in the Sixtieth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on October 7, 2009 and published in the U.P. Gazette, Extra, Part 1, Section (Ka), dated 8th October, 2009, pp. 3-4 1. Short Title :- This Act may be called the Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go Anusandhan Sansthan (Sanshodhan) Adhiniyam, 2009. 2. Amendment Of Section 11 Of U.P. Act No. 27 Of 2001 :- In Section 11 of the Uttar Pradesh Pandit Deen Dayal Upadhyaya Pashu Chikitsa Vigyan Vishwavidyalaya Evam Go Anusandhan Sansthan Adhiniyam, 2001 for sub-section (3) the following sub- section shall be substituted, namely:-- "(3) (a) Only such person shall be eligible for appointment to the office of Vice-Chancellor who has not attained the age of 65 years; (b) The Vice-Chancellor shall hold office for a term of three years from the date he enters upon his office or till he attains the age of 68 years, whichever is earlier; (c) The Vice-Chancellor who has not attained the age of 65 years, may be appointed as such for second term: Provided that the Vice-Chancellor may by writing under his hand addressed to the Chancellor resign his office, and shall cease to hold his office on the acceptance by the Chancellor of such resignation.".