U.P. Agricultural University (Removal of Difficulties) (First) Order, 1959

U.P. Agricultural University (Removal of Difficulties) (First) Order, 1959
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The U.P. Agricultural University (Removal of Difficulties) (First) Order, 1959

Published vide Notification No. A U/36/1 (U.P.)/U235/XII-B, dated December 15, 1959, published in U.P. Gazette, Parti, dated December 19, 1959, p. 1818.

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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);

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) of section 36 of the said Act;

Now therefore in exercise of the powers conferred by sub-section (1) of section 36 of the aforesaid Act the Governor of Uttar Pradesh is pleased to direct that the provisions of section 10 of the said 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 ) (First) Order, 1959.

(ii) It shall come into force at once.

(iii) It shall be operative upto December 26,1960.

2. After the existing proviso to sub-section (2) of section 10 of the Uttar Pradesh Agricultural University Act, 1958 (U.P. XLV of 1958), the following should be added as a second proviso thereto:

Provided further that the Constitution of the Board shall not be deemed to be illegal merely by reason of the fact that the Board docs not consist of all or any of the members, other than the ex-officio members.


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