Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh State Universities (Second Amendment) Act, 1997 18 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 Section 4 4. Insertion Of New Section 72-G 5. Amendment Of The Schedule Uttar Pradesh State Universities (Second Amendment) Act, 1997 18 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 (Second 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) after the word "Gorakhpur" the words "which shall with effect from the date of the commencement of the Uttar Pradesh State Universities (Second Amendment) Act, 1997 be called Deen Dayal Upadhyaya, Gorakhpur University, Gorakhpur" shall be inserted. 3. Amendment Of Section 4 :- In Section 4 of the principal Act, in Sub-section (1-A), in Clause (c), after the words "at Bareilly" the words "which shall with effect from the date of the commencement of the Uttar Pradesh State Universities (Second Amendment) Act, 1997 be called Mahatma Jyotiba Phule Rohilkhand University, Bareilly" shall be inserted. 4. Insertion Of New Section 72-G :- After Section 72-F of the principal Act, the following section shall be inserted, namely :-- "72-G. Transitory provisions on the change of names of University of Gorakhpur and University of Rohilkhand.-- W ith effect from the date of the commencement of the Uttar Pradesh State Universities (Second Amendment) Act, 1997 any reference to the University of Gorakhpur and the University of Rohilkhand in this Act, or any rules, Statutes, Ordinances, 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 Deen Dayal Upadhayaya, Gorakhpur University, Gorakhpur and Mahatma Jyotiba Phule Rohilkhand University, Bareilly respectively.". 5. Amendment Of The Schedule :- In the Schedule to the principal Act, in Column 2,-- (a) against Serial No. 4, for the words "The University of Gorakhpur" the words "Deen Dayal Upadhyaya, Gorakhpur University, Gorakhpur" shall be substituted; ( b ) against Serial No. 11, for the words The University of Rohilkhand" the words "Mahatma Jyotiba Phule Rohilkhand University, Bareilly" shall be substituted.