The UTTAR PRADESH REPEALING ACT, 2025

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No. 157 (2)/LXXIX-V-1–2025-1-ka-05-2025 
 Dated Lucknow, August 21, 2025 
                                                                                                                                                                                                                                                      
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,  the 
Governor is pleased to order the publication of the following English translation of the Uttar Pradesh 
Nirsan Adhiniyam, 2025 (Uttar Pradesh Adhiniyam Sankhya 5 of 2025) as passed by the Uttar Pradesh 
Legislature and assented to by the Governor on August 21, 2025. The Vidhayi Anubhag-1                            
is administratively concerned with the said Adhiniyam. 
 
THE UTTAR PRADESH REPEALING ACT, 2025 
(U.P. ACT no. 5 of 2025) 
[As passed by the Uttar Pradesh Legislature] 
AN 
ACT  
to repeal certain enactments that have become redundant and obsolete in the 
present times and to revive an enactment.  
IT IS HEREBY enacted in the Seventy-sixth year of the Republic of India as 
follows :–   
Short title and 
commencement  
 
1. (1) This Act may be called the Uttar Pradesh Repealing Act, 2025. 
            (2) Save as otherwise provided, it shall be deemed to have come into force with 
effect from the 28th day of May, 2025. 
Repeal of 
certain 
enactments 
 
2. (1) The enactments specified in the Schedule of this Act are hereby repealed. 
            (2) In the Schedule to the Uttar Pradesh Repealing Act, 2022 (U.P. Act no. 18 of 
2022), the entry specified at serial number 7 thereto is hereby repealed for the purpose of 
wholly reviving the Uttar Pradesh Essential Services Maintenance Act, 1966 (U.P. Act 
no. 30 of 1966) from the date of its repeal. 
Savings  
 
3. The repeal by this Act of any enactment specified in the Schedule below shall 
not,— 
( a ) affect any other enactment in which the repealed enactment has 
been applied, incorporated or referred to;      
( b ) affect the validity, invalidity, effect or consequences of anything 
already done or suffered or any right, title, obligation or liability already 
acquired, accrued or incurred, or any remedy or proceeding in respect thereof, 
or any release or discharge of or from any debt, penalty, obligation, liability, 
claim or demand, or any indemnity already granted; or the proof of any past Act 
or thing; 
( c ) affect any principle or rule of law, or established jurisdiction, form 
or course of pleading, practice or procedure, or existing usage, custom, 
privilege, restriction, exemption, office or appointment, notwithstanding that the 
same respectively may have been in any manner affirmed or recognized or 
derived by, in or from any enactment hereby repealed; 
( d ) revive or restore any jurisdiction, office, custom, liability, right, 
title, privilege, restriction, exemption, usage, practice, procedure or other matter 
or thing not now existing or in force; 
affect the audit, examination, accounting, investigation, inquiry or any other 
action taken or to be taken in relation thereto by any authority and such audit, 
examination, accounting, investigation, inquiry or action could be taken, and, or 
continued as if the said enactments are not repealed by this Act. 
 
 
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SCHEDULE 
[See sub-section (1) of Section 2] 
Acts being repealed 
 
Sl. No. Name of the Act U.P. Act No. 
1 The Agra University (Supplementary) Act, 1952 3 of 1953 
2 The Agra University (Amendment) Act, 1954 25 of 1954  
3 The Allahabad University (Amendment) Act, 1957 5 of 1958  
4 The Lucknow University (Amendment) Act, 1957  6 of 1958  
5 The Gorakhpur University (Amendment) Act, 1958 23 of 1958  
6 The Varanaseya Sanskrit Vishwavidyalaya (Amendment) Act, 1958 24 of 1958 
7 The Agra University (Amendment) Act, 1958 26 of 1958  
8 The Uttar Pradesh Universities Act, 1959 11 of 1959  
9 The Uttar Pradesh Universities Act, 1961 13 of 1961  
10 The Gorakhpur Vishwavidyalaya (Amendment) Act, 1962 24 of 1962  
11 The Uttar Pradesh Universities (Appointment of Vice-Chancellors) 
(Amendment and Validation) Act, 1966 
6 of 1966 
 
12 The Kanpur and Meerut Universities (Sanshodhan) Adhiniyam, 1966 31 of 1966 
13 The Uttar Pradesh Universities (Amendment) Act, 1971 19 of 1971  
14 The Varanaseya Sanskrit Vishwavidyalaya (Amendment) Act, 1972 21 of 1972 
15 The Uttar Pradesh Higher Education Services Commission (Amendment) 
Act, 1982 
9 of 1982 
16 The Uttar Pradesh Higher Education Services Commission (Amendment) 
Act, 1985 
22 of 1985 
17 The Uttar Pradesh Higher Education Services Commission (Amendment) 
Act, 1992 
2 of 1992 
18 The Uttar Pradesh Higher Education Services Commission (Amendment) 
Act, 1997 
10 of 1997 
19 The Uttar Pradesh Higher Education Services Commission (Amendment) 
Act, 2004 
24 of 2004 
20 The Uttar Pradesh Higher Education Services Commission (Second 
Amendment) Act, 2004 
30 of 2004 
21 The Uttar Pradesh Higher Education Services Commission (Amendment) 
Act, 2006 
4 of  2006 
22 The Uttar Pradesh Higher Education Services Commission (Second 
Amendment) Act, 2006 
22 of 2006 
23 The Uttar Pradesh Higher Education Services Commission (Third 
Amendment) Act, 2006 
42 of 2006 
24 The Uttar Pradesh Higher Education Services Commission (Amendment) 
Act, 2007 
42 of 2007 
25 The Uttar Pradesh Higher Education Services Commission (Second 
Amendment) Act, 2007 
 
14 of 2008 
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26 The Uttar Pradesh Higher Education Services Commission (Amendment) 
Act, 2008 
18 of 2008 
27 The Mohammad Ali Jauhar University (Amendment) Act, 2007 10 of 2014 
28 The Uttar Pradesh Higher Education Services Commission (Second 
Amendment) Act, 2014 
12 of 2014 
29 The Uttar Pradesh Higher Education Services Commission (Amendment) 
Act, 2014 
22 of 2014 
30 The Uttar Pradesh Higher Education Services Commission (Amendment) 
Act, 2015 
12 of 2015 
31 The Uttar Pradesh Higher Education Services Commission (Amendment) 
Act, 2016 
6 of  2016 
32 The Uttar Pradesh Ministers' (Salaries, Allowances and Miscellaneous 
Provisions) (Amendment) Act, 2016 
22 of 2016 
33 The Amity University Uttar Pradesh (Amendment) Act, 2016 25 of 2016 
34 The Mohammad Ali Jauhar University (Amendment) Act, 2016 28 of 2016 
35 The Uttar Pradesh Braj Planning and Development Board (Amendment) 
Act, 2017 
3 of 2017 
Repeal and 
Saving 4. (1) The Uttar Pradesh Repealing Ordinance, 2025 is hereby 
repealed. 
U.P. Ordinance 
no. 4 of 2025 
 (2) Notwithstanding such repeal, anything done or any action 
taken under the provisions of the Ordinance referred to in  
sub-section (1) shall be deemed to have been done or taken under the 
corresponding provisions of this Act as if the provisions of this Act 
were in force at all material times. 
 
STATEMENT OF OBJECTS AND REASONS 
 
 This Bill is one of those periodical measures by which enactments which have become redundant 
and obsolete in the present times, are repealed. On recommendation of the State Law Commission, it has 
been decided to repeal 35 amending Acts, which have become redundant and obsolete in present times and 
retention whereof as separate Acts is unnecessary, after obtaining the consent of the Administrative 
Departments related therewith. Apart from this, in order to ensure smooth supply of essential goods and 
services to the general public there has been felt a need to partially repeal the Uttar Pradesh Repealing Act, 
2022 (U.P. Act No. 18 of 2022) with a view to revive the Uttar Pradesh Essential Services Maintenance 
Act, 1966 (U.P. Act No. 30 of 1966). 
 In view of the above, it has been decided to introduce a repealing Bill in the second session, of the 
year 2025, of the State Legislature.  
 Since the State Legislature was not in session and immediate legislative action was necessary to 
implement the aforesaid decision, the Uttar Pradesh Repealing Ordinance, 2025 (U.P. Ordinance no. 4 of 
2025) was promulgated by the Governor on 28th May, 2025. 
 This Bill is introduced to replace the aforesaid Ordinance.  
By order, 
ATUL SRIVASTAVA, 
Pramukh Sachiv 
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