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THE UTTARAKHAND UNAIDED PRIVATE PROFESSIONAL EDUCATION INSTITUTIONS (REGULATION OF ADMISSION AND FIXATION OF FEE) (AMENDMENT) ACT, 2010
THE UTTARAKHAND UNAIDED PRIVATE PROFESSIONAL EDUCATION INSTITUTIONS (REGULATION OF ADMISSION AND FIXATION OF FEE) (AMENDMENT) ACT, 2010
[Act No. 20 of 2010]
PREAMBLE
An Act further to amend the Uttarakhand Unaided Private Professional Education Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
Be it enacted by the State Legislature in the Sixty-first Year of the Republic of India as follows--
Section 1 - Short title and commencement
(1) This Act may be called the Uttarakhand Unaided Private Professional Education Institutions (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2010.
(2) It shall come into force at once.
Section 2 - The word Uttaranchal to be read as Uttarakhand
In the Uttaranchal Unaided Private Professional Education Institutions (Regulation of Admission and Fixation of Fee) Act, 2006 (Act No. 14 of 2006) hereinafter referred to as the principal Act, the word 'Uttaranchal' wherever it occurs shall be read as 'Uttarakhand'.
Section 3 - Substitution of sub-section (1) of Section 4
For sub-section (1) of Section 4 of the principal Act, the following sub-section shall be substituted, namely--
"The State Government shall constitute an Admission and Fee Regulatory Committee comprising—
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(a) A Retired Judge of High Court nominated by the State Government
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Chairman
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(b) Principal Secretary/Secretary, Medical Education (Ex-officio)
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Member
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(c) Principal Secretary/Secretary, Technical Education (Ex-officio)
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Member
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(d) Principal Secretary/Secretary, Law (Ex-officio)
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Member
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(e) A retired Government officer retired from a post not below the rank of Secretary to the State Government nominated by the State Government
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Member
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(f) One Ex-Vice Chancellor of the State University nominated by the Governor
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Member
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(g) Two eminent Educationist nominated by the State Government
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Member
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(h) A renowned Chartered Accountant as defined in the rules nominated by the State Government
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Member
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(i) Principal Secretary/Secretary, Higher Education (Ex-officio)
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Member-Secretary".
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Section 4 - Substitution of sub-section (1) of Section 12
For clause (a) of sub-section (1) of Section 12 of the principal Act the following clause shall be substituted, namely—
(a) A Retired Judge of High Court nominated by the State Government" - Chairman
