The UTTAR PRADESH KING GEORGE UNIVERSITY OF DENTAL SCIENCE (REPEAL) ACT, 2007
Uttar Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE 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 Georgeβs 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 The Uttar Pradesh King George's University of Dental Science Act, 2004 is hereby repealed. 3.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 1 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 2 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, βββ 3
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