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Short title and
commencement.
Amendment of
Section 3.
Amendment of
, .section.5.
Cifff7 5R31. wiffielTT 17qt, 2 4 .161-dTaT, 1 9 8 0 3
k a 1
No. 2624 (2) /XVII-V-1-59-80
Dated Lucknow, September 24, 1980
IN pursuance of the provisions of clause (3) of Article 348 of the Gonstitu-
don of India, the Governor is pleased to ordey the publication of the following
1.1 English translation of the Uttar Pradesh Lok*Sewa (Adhikaran) (Sanshodhan)
Adhiniyam, 1980 (Uttar Pradesh Adhiniyam Sankhya 13 of 1980), as passed
?knit by the Uttar Pradesh Legislature and assented to by the Governor on
September 24, 1980:
THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNALS)
(AMENDMENT) ACT, 1980
(U. P. ACT NO. 13 or 1980). .
(As passed by the Uttar Pradesh Legislature)
AN
AGT
further to amend the Uttar Pradesh Public Services (Tribunals) Act, 1976.
IT 15 HEREBY enacted in the Thirty-first Year of the Republic of India as
follows:
Amendment
section 2
U. P. Act
of 1976.
1. (1) This Act may be called the Uttar Pradesh Public Services (Tribu-
nals) (Amendment) Act, 1980.
(2) It shall be deemed to have come into force on the first day of
June, 1977.
of 2. In section 2 of the Uttar Pradesh Public Services (Tribunals) Act,
1976, hereinafter referred to as the principal Act; in clause (b), for sub-
clause (iii), the following sub-clause shall be sybatituted,. namely :—
"dii) any other corporation owned or controlled by the State Govern-
ment (including any company as defined in section 3 of the Companies
Act, 1956 in which not less than fifty per cent of paid up share capital
is held by the State Government) but does not include—
a person in the pay or service of any other company ; or
a member of the All India Services or other Central Services;".
3. In section 3 of the principal Act—
in sub-section (3), for the words "who is or has been or is quali-
fied to be a Judge of a High Court", the words "who is a Serving
Judge of the High Court or is qualified to be appointed as such Judge"
shall be substituted.
in sub-section (4), for the proviso, the following proviso shall be
substituted, namely :
"Provided that where a Serving Judge of the High Court is
appointed as a Judicial Member, he shall be appointed as Chair-
man.";
for sub-section (5), the following sub-section shall be substituted,
namely:—
"(5) The provisions of rule 56 of the Uttar Pradesh Fundamental
Rules, published in the Financial Handbook Volume H (Parts II to
IV) shall continue to apply to every member of the Tribunal as they
apply to any other Government servant of the same grade, rank or
cadre:
Provided that a Judicial Member referred to in the proviso to
sub-section (4) shall continue to hold office till he attains the age
of sixty-two years." . -
In section 5 of the principal Act, in sub-section (1), in clause (b), the
"or application" shall be omitted.
4.
words
eat fist narrator we, 24 fifi‘ifi. 198 o
Not 2624 (2) [XVII-V-l—59-80
Dated Lucknow, September 24, 1980
,_: "i f ' ' IN pursuance of the provisions of clause (3) of Article 348 of the Constitu-
"' 'f‘j ' u‘on oi India, the Governor is pleased to order-the publication of the following
V'Hf, English translation of the Uttar Pradesh LOWSewa (Adhikaran) (Sanshodhan)
‘1', r‘ '_ 'Adhiniyam, 1980 (Uttar Pradesh Adhiniyam Sankhya 13 of 1980), as passed
:7? , by the Uttar Pradesh Legislature and assented to by the Governor on
‘1 ' ' ' September 24, 1980-:
THE UTTAR PRADESB PUBLIC SERVICES (TRIBUNALS)
(ANIENDMENT) ACT, 1980
(U. P. 'Acr NO. 13 or 1980). ,
(As passed by the Uttar Pradesh Legislature)
AN f
’AGT
further to amend the Uttar Pradesh Public Services (Tribunals) Act, 1976.
a .
v.9 a": , . ‘ - , .,. t .
1 ' I IT IS HEREBY enacted in the ihirty-flrst Year of the Republic of India as
follows:
,
short title and 1. (1) This Act may be called the Uttar Pradesh Public Services (Tribu-
commenCement. ~ nals) (Amendment) Act, 1980.
(2) It shall be deemed to have come into force on the first day of
June, 1977.
"Ammdmem 0f 2. In section 2 of the Uttar Pradesh Public Services (Tribunals) Act,
“‘5‘???“ A3: °f 1976, hereinafter referred to as the principal Act; in clause (b), for sub-
_ of1976. clause (iii), the following sub-clause shall be substituted“ namely :—
“(iii) any other corporation owned or controlled by the State Govern.
ment (including any company as defined in section 3 of the Companies
Act, 1956 in which not less than fifty per cent of paid up share capital
4 is held by the State Government) but does not include—
(1) a person in the pay or service of any other company ; or
(2) a member of the All India Services or other Central Services;".
Ammdmcnt of 3. In section 3 of the principal Act—-
Section 3.
(a) in sub-section (3),for the words “who is or has been or is quali—
fled to be aJudge ofa High Court”, the words “who is a Serving
Judge of the High Court or is qualified to be appointed as such Judge"
shall be substituted
(la) in sub-section (4),for the proviso, the following proviso shall be
substituted, namely :
“Provided that where 3 Serving Judge of the High Court is
appointed as 3 Judicial Member, he shall be appointed as Chair-
man”;
(c) for sub-section (5), the following sub-section shall be substituted,
namely:—
“(5) The provisions of rule 56 of the Uttar Pradcsh Fundamental
Rules, published in the Financial Handbook Volume II (Parts 11 to
f. ' 1V) shall continue to apply to every member of the Tribunal as they
apply to any other Government servant of the same grade, rank or
cadre:
Provided that 3 Judicial Member referred to in the proviso to
sub-section (4) shall continue to hold office till he attains the age
of sixty-two years.” ‘_ _
Amendmm of 4. In section 5 of the principal Act, in Sub-section (l), in‘clausc(b).- the
wfitionis. words “or application“ shall be omitted.
/
;————_4
4
ZWT saw qVISITTuf qPT, 24 fli€77qT, 1980
Savings and
transitory proyi. 5. (1) Where any member of the Tribunal has completed the age of fifty- sions. eight years before July 31, 1980 and has not been retained or re-employed in
service in accordance with the provisions of rule 56 of the Uttar Pradesh Funda-
mental Rules published in the Financial Handbook, Volume II (Parts II to IV),
or Article 520 of the Civil Service S Regulations as applicable to Uttar Pradesh
or any other law for the time being in force then, notwithstanding anything con-
tained in any judgement, order or decree : of any Court, such member shall be
deemed to have retired with effect from the date of siich completion, and such
relit-en:lent shall be as valid and effective as if the proviSiOns of this Act were in
force at all material times..
(2) Every reference to the Tribunal under section 4 of the principal Act
made by a member of the All India Services or any other Central Services before
July 31, 1980 and pending before the Tribunal on the said date shall be disposed
of in accordance with the provisions of the principal Act as amended by this
Act.
Repeal and say- 6. (I) The Uttar Pradesli,.Public Services (Tribunals) (Amendment)
top. Ordinance, 1980 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under
the principal Act as amended by the Ordinance referred to in sub-section (1),
shall be deemed to have been done or taken under the corresponding provisions
of the principal Act as amended by this Act as if the provisions of this Act were
in force at all material times.
By order,
R. C. DEO SHARMA,
Sac/zip.
ilitORRO /10 to-70410 150 0-10 (14410 )-25-9-80--(20 64)--1980--750(WO) I
4
Savings and
transitory provi.
s1 ons.
Repeal and sav-
ings.
rfro qao qow‘tonqoq’to 150 m0 (faaro)——25—9-so~—(2064)——1980——750(fifi0)I
Herr sréar armarrw were, 2 4 Fae-tar, 1 9 s o
“x
5. (I) Where any member of the Tribunal has completed the age of lift)“
eight years before July 31, 1980 and has not been retained or re—empioyed in
service in accordance with the provisions of rule 56 of the Uttar Pradesh Funda—
mental Rules published in the Financial Handbook, Volume II (Parts 11 to IV),
or Article 520 of the Civil Services Regulations as applicable to Uttar Pradesh
or any other law for the time being in force then, notwithstanding anything con-
tained in anyjudgement, order or decree’ of any court, such member shall be
deemed to have retired with effect from the date of silch completion, and such
retirement shall be as valid and efiective as' if the provisions of this Act were in
force at all material times.'_:_
(2) Every reference to the Tribunal under section 4 of the principal Act
made by a member of the All India Services or any other Central Services before
July 31, 1980 and pending before the Tribunal on the said date shall be disposed
of in accordance with the provisions of the principal Act as amended by this
Act.
6. (l) The Uttar PradeshigPublic Services (Tribunals) (Amendment)
Ordinance, 1980 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under
the principal Act as amended by the Ordinance referred to in sub-section (1),
Shall be deemed to have been done or taken under the corresponding provisions
of the principal Act as amended by this Act as if the provisions of this Act were
in force at all material times.
By order, .
R. C. DEO SHARMA,
Sac/ziv.
- 00000001
- 00000002
- 00000003
- 00000004