Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Uttar Pradesh - Act

King Georges Medical University, Uttar Pradesh (Amendment) Act, 2018

UTTAR PRADESH
India

King Georges Medical University, Uttar Pradesh (Amendment) Act, 2018

Act 2 of 2019

  • Published on 18 February 2019
  • Commenced on 18 February 2019
  • [This is the version of this document from 18 February 2019.]
  • [Note: The original publication document is not available and this content could not be verified.]
King Georges Medical University, Uttar Pradesh (Amendment) Act, 2018(U.P. Act No. 2 of 2019)Last Updated 8th July, 2019Statement of Objects and Reasons. - The King George's Medical University, Uttar Pradesh Act, 2002 has been enacted to provide for the establishment of a Medical University by the name of the King George's Medical University, Uttar Pradesh, Lucknow by transfer of the King George's Medical College and the Gandhi Memorial and Associated Hospitals from the University of Lucknow. There is no provision for the post of Additional Professor in the said University, like that of the Sanjay Gandhi Postgraduate Institute of Medical Sciences, Lucknow and the All India Institute of Medical Sciences, New Delhi. With a view to providing better teaching in the University and modem facilities to the people of the State, it has been decided to amend the said Act to provide for the creation of the post of Additional Professor and the office of the Pro Vice-Chancellor to discharge the duties of the Additional Professor and the Pro Vice-Chancellor to assist the Vice-Chancellor and to empower the University to create the additional faculties in the University.The King George's Medical University, Uttar Pradesh (Amendment) Bill, 2018 is introduced accordingly.(As passed by the Uttar Pradesh Legislature)An Act further to amend the King George's Medical University, Uttar Pradesh Act, 2002Received the assent of the Governor on February 18, 2019 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 18th February, 2019 117 Current Central Legislation/Lucknow Law Times 20-5-2019/25-5-2019It is hereby enacted in the Sixty-ninth Year of the Republic of India as follows -

1. Short title.

- This Act may be called the King George's Medical University, Uttar Pradesh (Amendment) Act, 2018.

2. Amendment of Section 8 of U.P. Act No. 8 of 2002.

- In Section 8 of the King George's Medical University, Uttar Pradesh Act, 2002, hereinafter referred to as the principal Act, after clause (a), the following clause shall be inserted, namely -"(b) The Pro Vice-Chancellor, if any;"

3. Amendment of Section 10.

- In Section 10 of the principal Act, for clause (a) the following clause shall be substituted, namely -"(a) to disseminate and advance knowledge in medicine, dentistry, nursing, paramedical and such other discipline as may be prescribed from time to time and to ensure efficient and systematic instructions, teaching, training and research therein;"

4. Amendment of Section 11.

- In Section 11 of the principal Act, for clause (i), the following clause shall be substituted, namely -"(i) to institute teaching and training in such branches of medicine, dentistry, nursing, para-medical and other disciplines as the University may think fit, and to make provisions for research and for the advancement and dissemination of knowledge in those branches;"

5. Amendment of Section 14.

- In Section 14 of the principal Act, after clause (b), the following clause shall be inserted, namely -"(c) the Pro Vice-Chancellor;"

6. Amendment of Section 16.

- In Section 16 of the principal Act, for sub-section (11), the following sub-section shall be substituted, namely -"(11) Until a Vice-Chancellor appointed under sub-section (1) or sub-section (5) or sub-section (10) assumes office, the Pro Vice-Chancellor, if any, or where there is no Pro Vice-Chancellor, the senior-most Professor of the University shall discharge the duties of the Vice-Chancellor as well."

7. Insertion of new Section 18.

- After Section 17 of the principal Act, the following section shall be inserted, namely -"18. The Pro Vice-Chancellor. - (1) The Vice-Chancellor, if he considers necessary, may appoint a Pro Vice-Chancellor from amongst the Professors of the University.
(2)The Pro Vice-Chancellor appointed under sub-section (1) shall discharge the duties in addition to his duties as a Professor.
(3)The Pro Vice-Chancellor shall hold office at the pleasure of the Vice-Chancellor.
(4)The Pro Vice-Chancellor shall get a special allowance of such amount as may be determined by general or special orders by the State Government.
(5)The Pro Vice-Chancellor shall assist the Vice-Chancellor in respect of such matters as may be specified by the Vice-Chancellor in this behalf from time to time and shall preside over the meetings of the University in absence of the Vice-Chancellor and shall exercise such powers and perform such duties as may be assigned or delegated to him by the Vice-Chancellor."

8. Amendment of Section 22.

- In Section 22 of the principal Act, for the words "the Vice-Chancellor, the Finance Officer" the words "the Vice-Chancellor, the Pro Vice-Chancellor, the Finance Officer" shall be substituted.

9. Amendment of explanation to Section 24.

- In Section 24 of the principal Act, in the Explanation, for the words and figures "defined in Section 6 of the Companies Act, 1956" the words and figures "defined in Section 2 of the Companies Act, 2013 and prescribed under Rule 4 of the Companies (Specification of Definitions Details) Rules, 2014 as amended from time to time" shall be substituted.

10. Amendment of Section 29.

- In Section 29 of the principal Act, in sub-section (2) for clause (ii), the following clause shall be substituted, namely -"(h) the Deans of the Faculties;"

11. Amendment of Section 30.

- In Section 30 of the principal Act, in sub-section (1) after clause (c), the following clause shall be inserted, namely -"(d) the Pro Vice-Chancellor, if any;"

12. Amendment of Section 31.

- In Section 31 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely -"(1) The University shall have faculties of medical, dentistry, nursing, para-medical and such other faculties as may be prescribed."

13. Amendment of Section 35.

- In Section 35 of the principal Act, for the words "Professor or an Associate Professor" wherever occurring the words "Professor or an Additional Professor or an Associate Professor" shall be substituted.

14. Amendment of Section 36.

- In Section 36 of the principal Act, for sub-section (1), the following sub-section shall be substituted -"(1) Notwithstanding anything to the contrary contained in any other provision of this Act, an Assistant Professor substantively appointed or an Associate Professor or an Additional Professor substantively appointed or promoted under this section in the University, who has put in such length of service and possesses such qualification as may be prescribed, may be given personal promotion respectively to the post of Associate Professor or Additional Professor or Professor.".