Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh State Universities (Amendment) Act, 1997 12 of 1997 CONTENTS 1. Short Title 2. Amendment Of Section 2 Of The Presidents Act No. 10 Of 1973 As Amended And Re-Enacted By U.P. Act No. 29 Of 1974 3. Amendment Of Sections 5, 7-A And 20 4. Amendment Of Section 72-F 5. Amendment Of The Schedule Uttar Pradesh State Universities (Amendment) Act, 1997 12 of 1997 An Act further to amend the Uttar Pradesh State Universities Act, 1973 It is hereby enacted in the Forty-eighth Year of the Republic of India as follows :-- 1. Short Title :- This Act may be called the Uttar Pradesh State Universities (Amendment) Act, 1997. 2. Amendment Of Section 2 Of The Presidents Act No. 10 Of 1973 As Amended And Re-Enacted By U.P. Act No. 29 Of 1974 :- I n Section 2 of the Uttar Pradesh State Universities Act, 1973, hereinafter referred to as the principal Act, in Clause (8), for the words "which shall from September 24, 1995 be called Shri Shahu J i Maharaj University, Kanpur" the following words shall be substituted, namely :-- "which shall be called Shri Shahu Ji Maharaj University, Kanpur with effect from September 24, 1995 and Chhatrapati Shahu Ji Maharaj University, Kanpur with effect from the date of commencement of the Uttar Pradesh State Universities (Amendment) Act, 1997.". 3. Amendment Of Sections 5, 7-A And 20 :- In Sections 5, 7-A and 20 of the principal Act, for the words "Shri Shahu Ji Maharaj University, Kanpur," wherever occuring, the words "Chhatrapati Shahu Ji Maharaj University, Kanpur" shall be substituted. 4. Amendment Of Section 72-F :- Section 72-F of the principal Act shall be renumbered as Sub- section (1) thereof and after Sub-section (1) as so re-numbered the following Sub-section shall be inserted, namely :-- "(2) With effect from the date of commencement of the Uttar Pradesh State Universities (Amendment) Act, 1997, any reference to the Kanpur University, or to Shri Shahu Ji Maharaj University, Kanpur in this Act or any rules, Statutes, Ordinance, statutory instruments or any other law for the time being in force or in any document or proceedings shall be construed as a reference to Chhatrapati Shahu Ji Maharaj University, Kanpur.". 5. Amendment Of The Schedule :- In the Schedule to the principal Act, in Column 2, against Serial No. 5, for the words "Shri Shahu Ji Maharaj University, Kanpur", the words "Chhatrapati Shahu Ji Maharaj University, Kanpur" shall be substituted.