The King George's Medical College and the Gandhi Memorial and Associated Hospital (Taking over) (Repeal) Act, 1998

Uttar Pradesh · state statute
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No. 620(2)/XVIL-V-1-- 1 (KA)9-1998 
L Dated Lucknow, March30; 1998 
IN pursuance of the provisions of clause (3) of Article 348 of the Cpnstituiion.of India, 
the Governor is pleased to order the publication of the following Eaglish translation of the 
Ring George Medical College Aur Gandhi Memorial And Associated Hospital 
(Grihan Karna) (Nirsan) Adhiniyam, 1998 (Uttar Pradesh Adhiniyam Sankhya 15 of 1998) 
as passed by the Uttar Pradesh Legislatare and assented -fo by the @overnor on 
March 28, 1998 . . 
THE RING GEORGE’S MEDICAL COLLEGE AND THE GANDHI 4 
MEMORIAL AND ASSOCIATED HOSPITALS (TAKING OVER) 
N (REPEAL) ACT, 1998 . 
(U.P. AcT No. 15 oF 1998} 
[As passed by the Uttar Pradesh Legislature] 
AN ) 
. ACT -, : 
© 10 repeal the King George’s Medical College and the Gandhi Memorial 
and Associated Hospitals (Taking Over) Act, 1983 and 1o make conseguential 
amendment i the Uttar Pradesh State Universities Act, 1973. - 
FHE R0 GRERY 9w, 30 g4, 1008 
I7 15 EEREBY enacted inthe Forty as follows :— -ninth Year of the Republic of India 
CHAPTER—I 
LPreliminary 
1. This Act ma'y be called the King George’s Medical College snd the Gandhi Memorial and Associated Hospital (Taking Qver) {Repeal) Act, 1998, ’ 
CHAPTER —IL 
Repeal of the King George’s Medical College and the Gandhi Memorial and Associared Hospitals (Taking Over) Act, 1983 
2. (1) The King George’s Medical College and the Gandhi Memorialand Associated Hospitals (Taking Over) Act, 1983 is hereby repealed, 
(2) Notwithstanding such repeal and any judgement decree or order of any Coust, every appointment mads, order issued, post created, astion wsken or thing done or purporiing to have been done, issued, created, taken or made by the State Goverpment or its officers under the repealed enactment shall be deemed to have been respectively made, issued, taken or done by officers or authotity or other body of the University of Lucknow empowered by or under the Uttar Pradesh State Universities Agcl, 1973 to deal with such matters. 
. - CHAPTER_III 
Amendment of the Utar Pradesh State Universities Act, 1973 
3. After section 31-B of the Uttar Pradesh State Universitics Act, 1973, the following section shall be fnserted, namely :— - 
“31-C. Notwithstanding anything to the contrary contained in o any other provision of this Act and in any Rjgh“‘ca":“‘g!‘ ("f other law for the time being inforce, any fments PPOC Agsistant Professor, associate Professqr. o Professor, who was appointed direcily or by promotion on or after July 18, 1981 but not later than Aungust-10, 1993 on adjpc basis in the Ring George’s Medical College and the Gandhi “Memorialand Associated Hospitals, Lucknow and is contimuing in sorvice as such on the date of the commencement of the King George’s Medical College and the Gandhi Memorial and Associated Hospitals (Taking Qver) (Repeal) Act, 1998 and possessed requisite qualifications for regutlar appointment at the time of such ad jiue appointment, shall be deomed to be substantively apsointed from e date of such ad soc appointment, 
Explanation :—For the purposes of this scction the words “Lecturer” and “Reader” referred to in this Act, shall mean the *<Assistant N Professor” and “Associate Professor”® respectively.” 
TToqRYYOR0~~70N0 250 #10 TRATO -~ (27 04)=m1998-=550 (Rs0) 
Short tiile 
Repeal of 17, P, Act no. 10~ of 
1983 and Savings 
Insertign o 
new section 31-C 
in the  Presi- 
dent’s Act no, 10 
of 1973 as 
amendeqd and 
reenacted by U.P. Act no. 29 
of 1974 
By order, 
G.S. PANDEY, 
Vishesh Sachir,
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