The UTTAR PRADESH KING GEORGE UNIVERSITY OF DENTAL SCIENCE (REPEAL) ACT, 2007

THE UTTAR PRADESH KING GEORGE UNIVERSITY OF DENTAL 
SCIENCE (REPEAL) ACT, 2007 
(U.P. ACT No. 7 OF 2007] 
[As passed by the Uttar Pradesh Legislature and 
assented to by the Governor on July 7, 2007 under Article 
200 of the Constitution of India and was published in the 
Uttar Pradesh Gazette Extraordinary on July 9,  2007.] 
to repeal the Uttar Pradesh King George’s University of 
Dental Sciences Act, 2004 
AN 
ACT 
IT IS HEREBY enacted in the Fifty-eighth Year of the 
Republic of India as follows:-
1. (1) This Act may be called the Uttar Pradesh King George's 
University of Dental Science (Repeal) Act, 2007. 
 (2) It shall be deemed to have come into force on June 2, 2007. 
2. The Uttar Pradesh King George's University of Dental Science 
Act, 2004 is hereby repealed. 
3. Notwithstanding anything to the contrary contained in the 
King George's Medical University Act, 2002 and on and from the date of 
repeal of the Act referred to in section 2,- 
(a) the land around the King Ge orge's University of Dental 
Science and building of provincial ilygene Institute which is part 
of Medical Faculty and all proper ties and assets, including land, 
buildings, hostels, furnitures fi ttings, fixtures, plants, machines, 
appliances, libraries, laboratory and vehicles belonging to the 
King George's University of Dental Science (hereinafter referred to 
the erstwhile University) shall stand transferred from the 
erstwhile University to and vest  in the King George's Medical 
University (hereinafter referred to as the University); 
 (b) all properties and assets pertaining to the erstwhile 
University whether acquired or created out of grants from the 
State Government or otherwise, including any cash balances held 
by the erstwhile University or on its accounts, whether as deposit 
in bank or otherwise, shall stand transferred from erstwhile 
University to and vest in the University; 
 (c) all rights, powers and priv ileges, debis, duties, liabilities 
and obligation of the erstwhile University, contractual or 
otherwise arising or accured or in curred in relation  to the affairs 
of the erstwhile University shall stand transferred to the 
University; 
 (d) all references, in any will deed or other document 
whether made or executed before the date of repeal of the Act 
referred to in section 2, whic h contains any bequest, gift, 
Short title and 
commence-
ment 
Repeal of UP 
Act no. 11 of 
2004 
Transfer of 
assets and 
liabilities 
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endowment or trust in favour of the erstwhile University for the 
purposes of the Faculty of Dental Sciences shall be construed as 
if the University was named therein instead of the erstwhile 
University: 
 (e) the erstwhile University shall become the Faculty of 
Dental Science of the University,  
(f) any student of the erstwhile University who was studying 
immediately before the date of repeal for any examination of the 
erstwhile University shall continue his studies as a student of the 
University and shall be permitted to complete his courses in 
preparation therefore, and shall be admitted to the examination 
of the University, 
 (g) every teacher or other employee of the erstwhile 
University duly appointed in connection with the affairs of the 
erstwhile University and serving therein immediately before the 
date of repeal shall, become a teacher or other employee of the 
University; 
 (h) all suits, appeals or other legal proceedings instituted by 
or against the erstwhile University and pending on the date of 
r e p e a l ,  m a y  b e  c o n t i nu e d ,  p r o s e c u t e d  o r  e n f o r c e d  b y  o r  a g a i ns t 
the University. 
4. Notwithstanding the repeal under section 2 anything done or 
any action taken under the Uttar Pradesh King George's University of 
Dental Science Act, 2004 shall be deemed to have been done or taken 
under the King George's Medical University Act, 2002 as if the repealed 
Act has not been enacted 
5. The Uttar Pradesh King George's University of Dental Science 
(Repeal) Ordinance, 2007 is hereby repealed 
Saving 
Repeal of U.P. 
Ordinance no.2 
of 2007 
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STATEMENT OF OBJECTS AND REASONS 
 
The Uttar Pradesh King George's University of Dental Science was established 
by the Uttar Pradesh King George's University of Dental Science Act, 2004 (U.P. Act no. 
11 of 2004) with the objective of developing it is an excellent institute of Dental Science 
in the State equipped with modern instrument so as to provide proper treatment to the 
patients suffering from Dental diseases. After the establishment of the said University it 
was felt that the objectives for which the said University has been established were not 
being fulfilled. Such objectives may be fulfille d by making the Faculty of Dental Science 
remained as a faculty of the Medical University. It was, therefore, decided to repeal the 
said Act and transfer the University with  its asset and liabilities including employ ees 
etc. to the King George's Medical University as the faculty of Dental Science thereof. 
Since the State Legislature was not in se ssion and immediate legislative action 
was necessary to implement the aforesaid de cision the Uttar Pradesh King George's 
University of Dental Science (Repeal) Ordinance, 2007 (U.P. Ordinance no. 2 of 2007) 
was promulgated by the Governor on June 2, 2007. 
This Bill is introduced to replace the aforesaid Ordinance, 
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