Section 1203 in The Babasaheb Bhimrao Ambedkar University Act, 1994
1203.
The Uttar Pradesh Dr. Bhimrao Ambedkar Act, 1989 (UP Act 25 of 1989) was enacted by the State Legislature to established and incorporate a unitary teaching and residental University at Lucknow as a memorial to the life and works of the late Dr. Bhimrao Ambedkar. However the establishment of the University under the State Act was not notified by the State Government.2. The U.P. Government had requested that the Central Govt. should either convert the Dr. B.R. Ambedkar University has resolved that this University be converted into a Central University and that it may specialize in technology courses and provide for higher per centage of seats for SCs/STs.3. The Bill seeks to establish a teaching and residential University at Lucknow in the State of Uttar Pradesh. The University shall promote advanced courses in Science and Key and frontier areas of technology and other allied disciplines in the educational programmes of the University; take appropriate measures for promoting innovations in teaching-learning process in inter-disciplinary studied and research and pay special attention to the improvement of social and economic conditions and welfare of the people of Uttar Pradesh in general and to members belonging to Scheduled Castes and Scheduled Tribes in particular by providing higher percentage of seats for SCs and STs.[30th September, 1994]An Act to establish and incorporate a teaching and residential University in the State of Uttar Pradesh and to provide for matters connected therewith or incidental thereto.BE it enacted by Parliament in the Forty-fifth Year of the Republic of India as follows:-
