U.P. Agricultural University (Removal of Difficulties) Order, 1968

The U.P. Agricultural University (Removal of Difficulties) Order, 1968

Published vide J-Notification No. B-12/XII- B, dated January 8, 1968, published in U.P. Gazette Part I, dated 20th January, 1968, p. 284].

026

Whereas, certain difficulties have arisen in relation to the enforcement of the provisions of section 10 of the Uttar Pradesh Agricultural University Act, 1958 (U.P. Act XLV of 1958 ) as amended by the Uttar Pradesh Krishi Vishwavidyalaya (Sanshodhan) Adhiniyam, 1966 (U.P. Act No. VIII of 1966);

And whereas, the State Government is of the opinion that it is expedient and necessary to remove the said difficulties by an order under sub-section (1) section 36 of the aforesaid Act;

Now, therefore in exercise of the powers under sub-section (1), section 36 of the aforesaid Act the Governor is pleased to direct that the provisions of section 10 of the aforesaid Act shall take effect subject to the adaptations as hereinafter mentioned:

1. (i) This Order may be called the Uttar Pradesh Agricultural University (Removal of Difficulties) Order, 1968;

(ii) It shall be deemed to have come into force with effect from January 15, 1967;

(iii) It shall be operative up to January 15,1969.

2. After the existing sub-section (3) of section 10 of the Uttar Pradesh Agricultural University Act, 1958 (U.P. Act XLV of 1958) as amended by the U.P. Krishi Vishwavidyalaya (Sanshodhan) Adhiniyam, 1966 (U.P. Act No VIII of 1966) the following shall be added as a proviso thereto:

"Provided that the constitution of the Board shall not be deemed to be illegal merely by reason of the fact that the Board does not consist of all or any of the members other than the ex-officio members."

p to January 15,1969.

2. After the existing sub-section (3) of section 10 of the Uttar Pradesh Agricultural University Act, 1958 (U.P. Act XLV of 1958) as amended by the U.P. Krishi Vishwavidyalaya (Sanshodhan) Adhiniyam, 1966 (U.P. Act No VIII of 1966) the following shall be added as a proviso thereto: "Provided that the constitution of the Board shall not be deemed to be illegal merely by reason of the fact that the Board does not consist of all or any of the members other than the ex-officio members."