The UTTAR PRADESH CHARITABLE ENDOWMENTS (EXTENSION OF POWERS) ACT, 1950

  
66 
 THE UTTAR PRADESH CHARITABLE ENDOWMENTS 
 (EXTENSION OF POWERS) ACT, 19501  
                        (U. P. Act No.  XX of 1950) 
 [Passed in Hindi by the Uttar Pradesh Legislative Assembly on 
March 29, 1950, and by the Uttar Pradesh Legislative Council on 
February 11, 1950.  
Received the assent of the President on May 31, 1950, under 
Article 201 of the Constitution of India and was published in Gazette, 
dated July 1, 1950]. 
  
 
 
 
   
 
                                      AN 
                                     ACT 
to extend the provision of the Charitable Endowments Act, 1890, 
in its application to Uttar Pradesh for certain purposes. 
 Preamble WHEREAS it is expedient to provide for greater powers to the 
State Government to frame schemes for charitable endowments for 
educational purposes. 
 
 
Short title, 
extent and 
commencement 
 
 
It is hereby enacted as follows : 
1. (1) This Act may be called the Uttar Pradesh Charitable 
Endowments (Extension of Powers) Act, 1950.  
(2) It shall extends to whole of Uttar Pradesh.  
(3) It shall come into force at once.  
Notice to 
persons acting 
in 
administration  
2. (1) If, upon any representation made or otherwise it appears 
to the State Government that any property held in trust for the 
advancement of education is being wasted or mal-administered, it may 
by notice, require the person or persons acting in the administration 
thereof to show cause, within a time to be specified, why the same be 
not vested in the Treasurer of Charitable Endowments and a scheme for 
its administration be not settled.  
 (2) The notice required by sub-section (1) shall be served in such 
manner as may be specified.   
Order by State 
Government if 
wastage of 
property 
proved. 
3. Where the person or persons served with the notice under the 
next preceding section fail to show cause within the time allowed, or the 
State Government is satisfied, after considering their explanation, if 
any, and making such enquiries as it may deem necessary, that the 
property is being wasted or mal-administered, it may make an order to 
that effect. 
Actions after 
the above order  
Act no. 3 of 
1890 
4. Upon the making of the order mentioned in section 3 it shall 
be lawful for the State Government to proceed against such property 
under the Charitable Endowments Act, 1890 and the provisions of the 
said Act shall have effect  as if— 
—————————————————————————————————————————— 
1. For S. O. R. see Gazette, dated January 28, 1950. 
[The Uttar Pradesh Charitable Endowments (Extension of Powers) Act, 1950]  
68 
 
 (a) in sub-section (1) of section 4 of the said Act the words 
“on application made as hereinafter mentioned, and”, and “as 
may be agreed  on between the appropriate Government and the 
person or persons making the application”, were omitted ; 
 (b) in sub-section (1) and (2) of section 5 of the said Act the 
words “on application made as hereinafter mentioned and with 
the concurrence of the person or persons making the 
application,” and the “comma” thereafter, were omitted, and 
 (c) for section 6 of the said Act, the following was substituted.  
“6. No scheme shall be settled, modified or substituted 
under the provisions of the foregoing sections, except after a draft 
thereof has been published in such manner as the appropriate 
Government may direct for the information of persons or 
interests likely to be affected thereby.” 
 
 
 

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