Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Technical University (Amendment) Act, 2006 18 of 2006 CONTENTS 1. Short Title 2. Amendment Of Section 2 Of U.P. Act No. 23 Of 2000 3. Insertion Of New Sections 26-A, 26-B And 26-C Uttar Pradesh Technical University (Amendment) Act, 2006 18 of 2006 An Act further to amend the Uttar Pradesh Technical University Act, 2000 It is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:-- 1. Received the assent of the Governor on May 31, 2006 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 1st June, 2006, pp. 3-4 1. Short Title :- This Act may be called the Uttar Pradesh Technical University (Amendment) Act, 2006. 2. Amendment Of Section 2 Of U.P. Act No. 23 Of 2000 :- In Section 2 of the Uttar Pradesh Technical University Act, 2000 hereinafter referred to as the principal Act, for clause (a) the following clause shall be substituted, namely:-- "(a) college means a college or an institution affiliated to the University and shall include an autonomous college, constituent college and associated college referred to under sections under Sections 26-A, 26-B, and 26-C respectively;". 3. Insertion Of New Sections 26-A, 26-B And 26-C :- After Section 26 of the principal Act the following sections shall be inserted, namely:-- "26-A. Autonomous Colleges.-- (1) The University may grant, in such manner as may be prescribed, to an affiliated college which satisfies the conditions prescribed in that behalf, the privileges of an autonomous college. Such college may vary for the students receiving instruction therein, the courses of study prescribed by the University, and hold examinations in the courses so varied. (2) The extent to which the courses may be varied and the manner o f holding the examinations conducted by such college shall be determined in each case by the University. (3) Such a college shall be declared as an autonomous college in such manner as may be prescribed. 26-B. Constituent Colleges.-- (1) Constituent colleges shall be such as may be named by University. (2) The Principal of a constituent college shall be responsible for the discipline of the students enrolled in the college and shall have general control over the ministerial and inferior staff allotted to the constituent college. He shall exercise such other powers as may be prescribed by the regulation specific to the powers of Principal. 26-C. Associated Colleges.-- (1) An associated college shall either be a Government college or a Government society college. Such college may be named by the University as associated college. (2) It shall be lawful for an associated college to make arrangements with any other associated college or with the University for co-operation in the field of teaching.". 4. Insertion of new Section 36-A.--After Section 36 of the principal Act the following section shall be inserted, namely:-- "36-A. Power of the State Government to issue direction.-- The State Government may issue such directions from time to time to the University on policy matters, not inconsistent with the provisions of this Act, as it may deem necessary. Such directions shall be complied with by the University.".