Section 17 in Uttar Pradesh State Universities Act, 1973
17. Centralisation of services of Registrars, Deputy Registrars and Assistant Registrars
. - (1) The State Government shall by rules made by notification in the Official Gazette, provide for the creation of a separate service of Registrars, Deputy Registrars and Assistant Registrars, common to all the Universities and regulate the recruitment to and conditions of service of persons appointed to any such service:[Provided that any rules made under this sub-section may be made retrospectively to a date not earlier than October 31, 1975.] [Inserted by Uttar Pradesh Act No. 5 of 1977.](2)When any such service is created, the persons then serving on [the administrative posts of Registrars, Deputy Registrars, and Assistant Registrars] [Substituted by Uttar Pradesh Act No. 29 of 1974.] if confirmed before May 14, 1973 shall be absorbed in the service finally, and other persons serving on the said posts may, if found suitable, be absorbed in such service either provisionally or finally, and if, in the latter case, any person is not absorbed finally, then this services shall be deemed to have been terminated on payment of one month's salary as compensation.(3)Where any person referred in sub-section (2) is absorbed in the service, the conditions of service applicable to him shall not be less advantageous than those applicable to him before his absorption, except that he shall be liable to transfer from one University to another :[Provided that such absorption in the service shall not operate as a bar against holding or continuing to hold any disciplinary proceeding against a member of the service in respect of any act committed before the date of such absorption.] [Inserted by Uttar Pradesh Act No. 5 of 1977, and shall be deemed to have always been inserted.](4)All rules made under this section shall, as soon as may be after they are made, be laid before each House of the State Legislature, while it is in session for a total period of not less than thirty days extending in its one session or more than one successive sessions and shall unless some later dated is appointed, take effect from the date of their publication in the Gazette subject to such modifications or annulments as the two Houses of the Legislature may during the said period agree to make, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
