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No. I 604(2)/XV1/-V-1- 1(KA)..27- If 95

Dated Lucknow, December 30, 1993

IN pursuance of thc previsions of clause (3) of Article 348 of the Constitution, of India, the Governor is pleased to order the publication a the following English translation of the Uttar Pradesh Lok Sea Sharem ik Row. Sc Vikalang, Swatantratr Far grrnt Sentiniyon Ke Asbrit Aur Bhutapurva Sanikon Ke Liye. Arakstia n) Adbiniysrn, 1993 (Uttar Pradesh Adhiniyam Sankhya 4 of 1993) as Passed by the Uttar Pradesh Legislature and assent id to by the Goa rnor on December 29, 1993,

c THE UTTAR PRADESH PUBLIC SERVICES (RESERVATION FOR PHYSICALLY HANDICAPPED, DEPENDENTS OF FREEDOM

FIGHTERS AND EX-SERVICEMEN) ACT, 1993 4

(Ii. P. Act' No. 4 op 1993)

(As passed by the U.P. Legislature)

ACT

to provide for the reservation of posts in favour of physically handicapped, dependents of freedom-fighters and ex-servicemen and for matters connected therewith or incidental thereto.

IT IS HEREBY enactedRin the Forty-fourth Year of the Republio of India as follows :--

\ 1. . (I) This Act may be called the Uttar Pradesh Public Services (Reservation for Physically Handicapped. Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993.

K2) It shall ho deemed to have come into force on December 11, 1993:

Definitions 2. In this Act— "Backward Classes" means the backward classes of. citizens

specified in Schedule I to the Uttar Pradesh Public Services (Reservation for Backward Classes) Act, 1989.

"dependent" with reference to a freedom fighter moans,—

(I) son and daughter (married or unmarried),

(ii) grandson (son of R son) and unmarried grand daughter

(daughter of a son),

of the freedom-fighter.

‘..„,.....(f) "ex-serviceman" means a person who has served in any rank, as a combatant or non-combatant, in the Indian Army, Navy or

. Airforce, and— (I) has retired from such service after earning his pension, or

has been released from such service on medical grounds, in accordance with the requirements of such service, or because of circumstances beyond his control and has been granted medical or 'disability pension, or

has been released, otherwise than on his own request, as conseqUenCe of reduction in the, establishment of such

service, or has been released from such service after a fixed specific

period, but has not been released on his own request or has not bs en dismissed or discharged on account of misconduct or inefficiency and has been granted gratuity;

and includes the following categories bf territolial Army personne' who_

H 1 get pension for centinuotts embodied service,

(ii) have become medically unfit owing to military service, and

00 arc winners of SBIlaray award.

Short title and commencement

4 7-a-r dig isnirMMN TINT, 30 ftzratz, 1903

4 mqénmuvrm, so Fawn, 159: No- l694(2)/XVII-V-l-1(KA).27-l£93 Dated Lucknow, December 30, 1993 _ ‘ IN ursulncc ofthcpmvisions of clause'Cl) of Article 343 oflhe Constitution, of India. the Ovnnoris plcascd io ordcrthe publication .af the following English ll’ﬂuslalion of the Ultar Pndcsh Lek cha Sharccrik Roan Su Vikalang, Swami-Mair Eargrrm Scnaniyon Kn Ashiit Aur Bhutapurva Sanikon Kc Liyc Arulcshu n) Adhiniysm. 1993 (Ulnar Praddh Adhiniynm SankhyaA of 1993) as pﬂsscd by (he Ulm Pradesh lcgislmre and BSSCBlLd to bythr qunor on Deccnhcr 29, 1993. THE U'I'I‘AR PRADESH PUBLIC SERVICES (RESERVATION FOR PHYSICALLY HANDICAPPED. DEPENDENTS OF FREEDOM FIGHTERS AND EX-SERVICEMEN) ACT, 1993 " (U. P. AC1 we, 4 or 1993) (Ar passed by live U.P. Leglshllure) AN ACT to provide/or the reservation ofposls in favour of physically handicapped. dependenlr affrcedam-ﬁghter: and ex-servictmen andﬂzr matters connected (herewiI/x or incidental (harem. [1 Is HEREBY enaclcdfiin lhc Forty—fourth Year of lhc Republic of India as foiluws 1-— ’ '\ Sim" Kitlc Ind l. (I) This Act may be callcd lhc Utlar Pradcsh Public Services ‘°’“m‘“““"“‘ (Rescrvaﬁon fur Physically Hand icuppcd. Dependant: of Frccdom Fighter: and Eat—Serviceman) Act, 1993. [(2) It shall be dccmcd to have come into force on December ll, 1391. Deﬁnitions 2. In this Act, (a) "Backward Glasses" means in: backward classes of citizens speciﬁed in Schedule I to the Utrar Prndesh Public Services (Reservation for Backward Classes) Act, 1989. (b) “dependent" with reforms: in a freedom ﬁghter means,— (i) son and daughter (marricd or unmarricd). (ii) grandson (son of :1 son) and unmarried grand daughier (daughter of .1 son), of [he freedom-ﬁghter W "wacrvicemnn" means a person who has served in any rank, as ucc-mbatam or non-combamm. inthe Indian Army,N:ivy or Airforcc, and—3- (1) has retired from such Scl’vicc altar earning his pension, or (ii) has been released from Such Scrvicc on medical grounds, in accordance with the {a quircrncms of such servrce, or became of ciICllmstnnccS beyond his oonlrol and has been granted medical or disabiliry pension, or (iii) hns been released. olhcrwiw than on his. own request. as a conscqucncc of rcducrion 1n the establiShment of Such servicei or (iv) has but n released from such service ~nl'ler a ﬁxed specific pcrind. bul has not been released on his own inquest or hm not bLCn dismissed or discharged on account of miscondncl or {inefﬁciency and has bcen granted gratuity; and inclullcs llzl: Following cak-gories ‘ol‘ lcrrilminl Army personnc' who..— (r) gel pension for continuous embodied service, (ii) hm-u become medically unfn own; In milirm-y scrvicc, and (iii) nn: winners of gnllunlry award.

!.; a;.:•

Reservation of vacancies in

favour of physically handl. capped eta.

T9T trbl ttirtrraft WC so fa. Om', 1993

(d) "freedom fighter" means a person domiciled in Uttar Pradesh who bed pat [initiated in the freedom struggle of India and had—

laid down his lifo; or

undergone scalene° of imprisonment for a period of at least two Jacinths; or

been detained a prison as an undertrial or a dotted for a period of at least three months ; ur

been sentenced with at least ten canes ;:or - been .declared -as an absconder ; or sustained\ bullet injuries ; or • participated in 'Peshawar .Kand•- ; or been a member of Indian National Army ; or been a certified member of India Independence League ;pr

been released under the `Gandhi Irwin Pact'. •

Explanation—For the purposes of this clause, a person who had sought and had been. pardoned shall not be deemed to be a freedom fighter.

• (e) "physically handicapped" means a person—.

who suffers front total a bsenco of eyesight or from limitation of the field of vision subtending an angle of 20 degrees or worse or whose visual acuity does not exceed 6/60 or 20/200 (snellen) in the better eye with correcting lease ; or

(ii) whose sense of hearing is non functional for ordinary purposes of lila or who suffers from hearing loss of more than 90 decibels in the better oar (Profound impairment) or total loss of hearing in both ears; or

who has a physical defect or deformity which causes an interference with the normal functioning of the bones, muscles and joints.

(f) "year of recruitment" means a period of twelve-months commenc- ing on the first of July.

3. (1) In public services and posts in connection with the affairs of the State there shall be reserved five per cent of vacancies at the stage of direct recruitment in favour of—

(i) physically handicapped,

dependents of freedom fighters, and

ex-servicemen.

(2) The respective quota of the categories specified in sub-seed" (I) shall be such as the State Government may from time to time determine by a notified order.

The parsons selected against the vacancies reserved under sub-section (1) shall be placed in the appropriate categories to which they belong. For example, if a selected person belongs to Scheduled Castes tatagory he will be placed in that quota by making necessary adjustments; if he belongs to Scheduled Tribes category, Ito will be placed in that quota by making necessary adpstmenta ; if he belongs to Backward Classes Category, he will be placed in that quota by making necessary adjustments. Similarly if he belongs to open competition category, he wil be placed in that category by making necessary adjustments.

(4) For the purposes of sub-section (1) an year of recruitment shall be taken as the unit and net the entire strength of the Cadre or Service, as the case may be:

Provided that at no point of time the reservation shall, in the entire strength of cadre, or service, as the case may be, exceed the quota determined for respective categories.

;:,• • 1 . The Vaelineless

reserVed under stibleati011 (1) Shall not be Carried over to the next year of recruitment.

‘5 I wﬁﬂ'umwm, 3n Fawn-'7. ions___ (.4) “i‘ncdom ﬁghter" means n lwrson domiciled in Uttnr Pradush who hud participated in tho lrccriom struggle ofindia and had— (i) lniti down his life; or (ii) undergone sentence or imprisonment For nporiod of at least two months; or (in) been dotmncd In prison as rut undertrial or a detour! for a Ilcl'int'i oi‘ at least three months ; or (iv) been sentenced with at least ten canes ;.or (v) boundeclared us an abscondor ; or (vi) sustained bullet injuries ; or (Vii) participated in ‘Peshnwar Kand' ; or (viii) been a member of Indian National Army ; or (ix) been a Certiﬁed member of india Independence League :13: (x) been released under the ‘Gandhi Irwin Pnot'. . ’ Explmmtinn—For the purposes of this clause, a person who had sought and had been pardoned shall not be deemed to be a freedom ﬁghter. ' (e) “physically handicapped" means a person—r (i) who suffers from totalnbsenoe ofcycsight or from limitation of the ﬁeld of vision subtending an angle of 20 degrees or worse or whosc visual acuity docs not exceed 6/60 or 20/200 (sncllon) 11‘ the better eye with correcting lonsc: or (ii) whose Sense of hearing is non functional for ordinary purposes of life or who suffers from hearing loss of more than 90 chibeiS in the better our (Profound impairment) or total loss of hearing in both ears ; or . (iii) who has a physical defect or deformity which causes an interference with the normal functioning of the bones, rnusCJes and joints. ' (f) "year of recruitment" menus a period of “Valve-months commenc- mg on the ﬁrst of July. 3, (l) in public services and posts in connection with the aﬂ'airs of the Statatharc shall be reserved Ev: per cent of VﬂGancie! at the Surge of direct recruitment in favour of— (i) physically handicapped. (ii) dependents of freedom fighters, and (iii) err-servicemen. (2) The respective quota of tho categories speciﬁed in sub-section (1) Shall be such :is the State Government mny from time to time determine by a notified order. (3) The persons selected against the vncnncies reserved under sub~suetion (i) shall he placed in the appropriate categories to which they belong. For cxamplq, ifa selected person belongs to Scheduled Castes Iatagofy 11° W5“ bc‘ piamt in that quota by making necessary adjustments: if 156 [Wk-”185 ‘0 Scheduled Tribes category. he will be placed in unit quota by making necessary ndjuslmeuls ; if he belongs to Backward Classes category. he will be placed In that quote by making necessary adjustmenls- Similarly if he belonys_to oven competition cniogory, ho wil he placed in that category by making necessary adjustments. (4) For the purposes of sub-section (1) on your of recruitment shall be taken as the unit and no ”10 c I c . ‘ ‘5 our S" n II lo 11 1' S (VIC 15 (h A ,1 ; c L roi U C dre 0 e 6; 9 Provided that at no point of ti ‘v .011 ' on ' a me the rcser nti shall in the t strength of entire, or service as tho ans 'y 6 ed in (fun a do 6 m' ilgrd , . a 111.} b x t for respective categories. ' o, o c I I I i ‘ t: - - t (5) The vacancieuircservod under sub-section (1) shall not be carried to the next year of recruitment. ovor gram Reservation 0! vacancies in favour of physicnlty handi- capped eta.

wift Saw if Traitor 'ME, 30 Pft1TTC, 11 93

4. (I) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notified order, make such provisions not inconsistent with the provision i of this Act as appears to it to be necessary or expedient for removing the difficulty.

No order under sub-section (1) shall be made after the expiration of the period of two years from the commencement of this Act.

Every order made under sub-section(I) shall be laid, as soon as may be, before both the Houses of State Legislature and the provisions of sub- section (1) of section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.

5. The provisions of this Au shall not apply to cases in which selection process has started before the commencement of this Act.

6. (1) The Uttar Pradesh Public Services (Reservation for Physically Handicapped etc.) Ordinance, 1993 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the provisions of the Ordinance referred to in sub-section (I) shall be deemed to have been done or taken under the corresponding provisions of this Act as if the provisions of this Act were in force at all material times.

By order, N. IC. NARANG,

Sack'.

Removal of ••. c I fifteen ca

Savings

Repeal ard sa ynnis

ctiOgROztOtft0—q0 00 71 Mt (1441" 0) — (2754)-1993-6500TO I

U. P. Ordinance No. 4 of 1993

sat sin usru‘rw tiara, 30 Emma, 15) v3 Flemovla! of 4. (1) If any eiiﬁculty arises in giving ufi'ect to the provisions or this (main rel Act, the State Government may, by a uotiﬂcrl order, make such provisrons not inconsistent with the provisimis of this Act as appears to II to be ' necessary or expedient for removing Ihe difﬁculty. l (2) No order under sub-section (1) shall be made after the expiration of W the period of two years from the commencement of this Act. 1 (3) Evcry arder made under subaectionﬂ) shall bl} laid, as soon as may ' f be, before both the Houses of State Legislature and the provisions of sub— 1 section (1) of section 23-A of the Uttar Pradcsh Genural Clauses Act. 1904 ‘ shall apply as they apply in respect of rules made by the State Gayernment ' under any Uttar Pradesh Act. 5. The provisions of this Act shall not apply to cases in which selection process has started before the commencement of this Act. Repeal Ind 6. (l) The Uttar Pradesh Public Services (Reservation for Physically Savinu Handicapped etc.) Ordinance, 1993 is hareby repealedi u_ p, (2) Notwithstanding such repeal, anything done or any action taken SE"??? under the provisions of the Ordinance referred to in sub-section (1) shall be 1993 deemed to Iran: been done or taken under the corresponding provisions of this Act as if the provislons or this Act were in farce at all material times. SaVlnl‘ By order. N. K. NARANG, Sac/t" ‘ tiara—1— v‘ v i i i | mmowo-ﬁo—qo'ﬁo 7mm (Friar u)—(2754)—-1993——850(i$o) I

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4 \TWT RUN) .sf livid, 31 ‘Wit, 1997

No. I087(2)/XvII-V-1-1 (KA)12-1997 Dated Lueknow, July 31, 1997

IN outsuance of the pro visions of clause (3) of Article 348 of the Constitution, of India, the Governor Is pleased to order the publication of the following English transla- don of the Uttar Pradesh Lok Seva (Sharirik Roop Se Viklang, Swatantrata Sangram Senaniyon Re Ashrit Aur Bilutpurva Sainikon Ice Liye Aarakshan) (Sanslaodhan) Adhiniyam, 1997 (Uttar Pradesh Adhiniyam Sankhya 6 of 1997) as passed by the Uttar Pradesh Legisla- ture and assented to by the Governor on July 30, 1997.

THE UTTAR PRADESH '9 PUBLIC SERVICES (RESERVATION FOR PHYSICALLY HANDICAPPED, DEPENDENTS OF FREEDOM

FIGHTERS AND EX-SERVICEMEN) (AMENDMENT) ACT, 1997

(U. P. ACT NO. 6 OF 1997) (As passed by the Uttar Pradesh Legislature)

AN ACT

to amend the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993. \

IT IS HERESY enacted in the Forty-eighth Year:of the Republic of India as follows :-

(1) This Act may be called the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and fl-Servicemen) (Amendment) Act, 1997.

(2) It shall be deemed to have come into force on July 9, 1997.

In section 2 of the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ft. Servicemen) Act, 1993, hereinafter referred to as the principal Act,—

(a) for clause (a) the following clauses shall be substituted namely:— "(a) "blindness" refers to a condition where a person suffers

from any of the following conditions, namely :— ( ) total absence of sight; or ( ii) visual acuity not exceeding 6/60 or 20/200 (snellen)

in the. better eye with correcting lenses; or (iii) limitation of thelfield of vision subtending an angle

of 20 degree or worse; (act) "cerebral palsy" means a group of non-progressive

conditions of a person characterised by abnormal motor control posture resulting from brain insult or injuries occurring in the pre-natal, pen-natal or jnfant period of development ;"

(b) after clause (d), the following clauses shall be inserted, namely :— n(dd) "hearing impairment" mean4 loss of sixty decibels or

more in the better ear in the conversational range of frequencies; (ddd) "locomotor disability" means disability of the bones,

joints or muscles leading to substantial restriction of the move- ment of the limbs or any form of cerebral palsy;

(dddd) "low vision" refers to a condition where a person suffers from impairment of visual functioning even after treat- ment or standard refractive correction but uses or is potentially capable of using vision for the planning or execution of a task With appropriate assistive device ;"

(c) for clause (e), the following clause shall be substituted, namely :— "(e) "Physically handicapped" means a person who suffers

from :— ( I) blindness or low vision;

Short title and commencement

Amendment of section 2 of U. P. Act no, 4 0( 1993

4 3n? n’é‘n ilHl'clrW «Ere, 3: agate. 199:7 No. 1037(2}/XVIl~V-l—-l (K101264997 Dazed Lucknow, July 3i, 1997 In pursuance ofthe provisions of clause (3) of Article 348 of the Constitution, of India, the Govern-or is pleased to order the publication of the following English transla— tion of the Utter Prune-sh Lok Seva (Sharirik Roop Se Viklang, Swatantrata Sangram Senaniyon Ke Ashrit Aur B'hutpurva Suinikon ke Liyc Aarakshan) (sanshodhan) Adhiniyam, 1997 (Uttar Pradesh Adhiniyam Sankhya 6 of 1997) as paSSed by the Uttar Pradesh Legisla- ture and assented to by the Governor on July 30, 1997. THE UTTAR PRADESH i' PUBLIC SERVICES (RESERVATION FOR PHYSlCA LLY HANDICAPPED, DEPENDENTS OF FREEDOM FIGHTERS AND EX-SERVICEMEN) (AMENDMENT) ACT, 1997 (U. P. ACT NO. 6 or 1997) (As passed by the Uttar Emotes/1 Legislature) AN ACT to amend the Uttar Pt'adesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Evaervice-men) Act, 1993. IT IS HEREBY enacted in the Forty-eighth Yeariofthe Republic of India as follows :— Short title and 1. (I) This Act may be called the Uttar Pradesh Public Services commencement (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) (Amendment) Act, 1997. (2) It shall be deemed to have come into force on July 9, 1997. Amendment of 2. In section 2 of the Uttar Pradesh Public Services (Reservation section 2 of for Physically Handicapped, Dependents of Freedom ﬁghters and Ex. 3'39?” ”0' 4 Serviceman) Act, 1993, hereinafter referred to as the principal Act,— (a) for clause (a) the following clauses shall be mbnitwea' namely :— “(41) “blindness” refers to a condition where a person suﬁ‘ers from any of the following conditions, namely :— ( i ) total absence of sight; or (ii) visual acuity not exceeding 6/60 or 20/200 (sncllan) in thehbetter eye with correcting lenses; or (iii) limitation of thef‘ﬁeld of vision subtending an angle of 20 degree or worse; (a_a) “cerebral palsy” means a group of non-progressive conditions of a person characterised by abnormal motor control posture resulting from brain insult or injuries own-ring in the pre-natal, peri-natal or infant period of development ;" (b) after clause (a), the following clauses shall be inserted, namely :— "(dd) “hearing impairment” means loss of Sixty decibels or more in the better ear in the conversational range of frequencies; (ddd) “locomotor disability” means disability of the bones, joints or muscles leading to substantial restriction of the move- ment of the limbs or any form of cerebral palsy; (dddd) “low vision"refers to a condition where a person suffers from impairment of visual functioning even after treat— ment or standard refractive correction but uses or is potentially capable of using vision for the planning or execution ofa task with appropriate assistive device ;” (c) for clause (2), the following clause shall be substituted. namely :—- “(6’) “Physically handicapped” means a person who suffers from :— (i) blindness or low vision; .3. mm.

tati OMB% 117Z, 31 VIC 1997

hearing impairment ; locomotor disability or cerebral palsy;"

(d) for clause ( f) the following clause shall be substituted, namely :—

f ) words and expressions used but not defined in this Act and defined in the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 shall have the meaning assigned to them in that Act."

in section 3 of the principal Act,—

(a) for sub-section (1) the following sub-section shall be substi- tuted, namely :—

"(1) There shall be reserved at the stage of direct rcruitment, —

(1) in public services and post two per cent of vacancies for dependents of freedom fighters and one per cent of vacancies for ex-servicemen;

(ii) in uh public services and posts as the State Govern- ment may, by notification. ident;fy one per cent of vacancies each for the persons:suffering from,—

blindness or low vis'on ; hearing impairment ; and lo comet or disability or cerebral palsy."

(b) sub-section (2) shall be omitted;

(c) in sub-section (3) for the words ',Backward Classes", the words 'other backward classes of citizens" shall be substituted;

(d) sub-section (4) shall be omitted.

(e) for sub-section (5), the following sub-section shall be substituted', namely: —

-,(5) Where, due to non-availability of suitable candidates any of the vacancies reserved under sub-section (1) remains un- filled it shall be carried over to the next recruitment."

in section 4 of the principal Act, sub-section (2) shall be omitted.

For seetion 5 of the principal Act, the following section shall be substituted, namely :—

"5. (1) The provisions of this Act as amended by the Uttar Pradesh Public Services (Reservation for Physically Savings Handicapped, Dependents of Freedom

Fighters and Ex-servicemen) (Amendment) Act, 1997 shall not apply to cases in which selection process has been initiated before the commencement of the said Act and such cases shall be dealt with in accordance with the provisions of this Act as ,they stood before such commencement.

Explanation—For the purposes of this sub-section the selection process shall be deemed to have been initiated where, under the relevant service rules, recruitment is to be made on the basis of,—

written test or interview only, the written t Or t e inttrview, as the case may be has started, or

(Ii) both written test and interview, the writtesi test has started-,

The provisions of this Act shall norapply.to the R ispiptntniza to be made under the Uttar Pradesh Recruitment of Dependent of" Government Servant Dying in plyfiessli u les, 1974."

Amendment of section 3

Amendment of section 4

Substitution of section 5

. “We Eat $122: ama’mt not, 31 films}, 1997 ( t'i') hearing impairment ; (iii) locometor disability or cerebral palsy ;" (d) for clause (f) the following clause shall be substituted, namely :— ‘\(f) words and expressions used but not deﬁned in this Act and deﬁned inthe Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes)Act, 1994 shall have the meaning assigned to them in that Act." 3. In section 3 of the principal Acl,~— (a) for sub—section (l) the following sub-section shall be substi- Iurt’a', namely :— “(1) There shall be reserved at the stage of direct r:cruiim:nl,—— (1') in public services and post twa per cent of vacancies for dependents of_ freedom ﬁghters and one per cent of vacancies for ex-servccmen; i (ii) in <u1h public services and posts as the State Govern- men! may, by notiﬁcation. identify one per cent of vacancies each for the personsfsuﬁ'ering from,— (a) blindness or low vision; ([2) hearing impairment ; and (c) locomotor disability or cerebral palsy." (1)) Subsection (2) shall be omitted; ' (c) in subsection (3) for the wards “Backward Classes". the words "other backward classes of citizens" shall be substituted; (d) sub-section (4) shall be omitted. (e) for sub-section (5), the following sub-section shall be substituted, namely: — “(5) Where, due to non—availability of suitable candidates any of the vacancies reserved under sub-section (1) remains un- ﬁlled it shall be carried over to the next recruitment." 4. In section 4 of the principal Act, Sub-section (2) shall be omitted. 5. For section 5 ofthe principal Act, the following section shall be substituted, namely :— “5. (l) The proVisions of this Act asamended bythe Uttal' Ptadesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Fix-servicemen) (Amendment) Act, 1997 shall not apply to cases in which selection process has been initiated before the commencement of the said Act and such cases shall be dealt within accordance with the provisions of this Act as.they stood before such commencement. Savings Explanation—For the purposes ofthis sub-section the selection process shall be deemed to have been Initiated where, under the relevant service rules, recruitment is to be made on the basis of,— K . . u i / . - (i) wtrtten test or interview only, the written test me interwew, as the case may be has started, or l , (ii) both written test and interview, the writteyl test has started. (2) The provisions of this Act shall noL‘atpply'to the appointment: ; to be made under the Uttar Prudesh Recruitment of Dependent of" Government Servant Dying in Hﬁrness Rules, 1974." Amendment of section 3 Amendmem of section 4 Substitution of section 5 1U

7E7- am crartimilr4IT, 31 71,w1, I 997

Repeal and savings

6. (I) The Uttar Pradesh Public Services (Reservation far Phrically Handicapped, Dependents of Freedom Fighters and Ex-servicemen) (Amendment) Ordinance, 1997 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action.taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (I), shall be deemed to hive 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.

U. P. Orditrince

no.8 of 1997

. By order, R. D. MATHUR, Pramakh Sachiv.

cit074f010910 00.0 1 Os 441014,140— (857)-1997--850 -(44T(). 4

, 11

-4 6 an? fan awaimnae, 31 ﬁatéflaw R995?“ and 6. (l) The Uttar Pradesh Public Services (Reservation for PhySicaliy U. )3. savmgs Handicapped, Dependents of» Freedom Fighters and ,Ex»servlcemen) Orginfmgg1 no. 0 1 (Amendment) Ordinance, 1997 is hereby repealed. . (2) Notwitthanding such repeal, anything done or any adti-on:tal<en under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (l), shall be deemed to hive 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. ‘ 4" ' ‘ ‘ . By order, _ R. D. MATHUR, , ‘ ‘ Pr‘mmxk]; Sacln'v. , \ , ,,___— ——-—~-~—-—»-—w-—————~ r , 7.... "Ilnll' w” '

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Ife747 aTTUTM 2.1i rgilt 1999

No. 1485 (2)/XVII-V-1-1(KA)-23-1999

Dared Lothian', July 28, 1999

tN .rsuarce of nie provisions of clause (3) of Ankle 348 of the Constitution of India, the Governor is

pleased to oiler die path cc non of the following English translation of the Uttar Pradesh Lok Scva (Sharirik Roop Sc

Viklang. Sw dantrath Sangrain Senaniyon }Cc Ashril Aur 13houtpurva Soinikon ke Liye Arakshan (Sanshodhan) Adhiniyam. 999 ilium Pradesti Adbiniyam Sankhya 29 Oi 1999) as passed by the Uttar Pradesh Legislature and

assented to b • the Goventor tin July 27. 1999 .

THE I.rZTAR PRADESH PUBLIC SERVICES (RESERVATION FOR PHYSICALLY TIANDICAPPED, DEPENDENTS OF FREEDOM FIGHTERS AND EX-SERVICEMEN)

(AMENDMENT)

ACT, 1999

[U. P. ACT NO. 29;OF 19991

(As passed by rite Uttar Pradesh Legislature)

AN ACT

Jter to amend the Linor. Pradesh. Public Services (Reservation for Physically Handicappe Dependents of Freedom Fighters and Ex-Servicennen)Am 1991

)*V Hurst enacted in the Fiftieth Year of the Republic of India as follows :— •

I. 1) This Act may be called the Uttar Pradesh Public Services (Reservation for

Physically andicapped, Dependents of Freedom Fighters and Ex-Servicemen) (Amendment)

. teL PI99. •

0)11 sin)! be deemed to have come into force on May 21 1999.

n :action 2 of ilk, Uttar Pradesh Public - Services (Reservation for Physically

Hatetimpe I. Dependents of Freedom Fighters and Ex-Servicemen) Act 1993, hereinafter referred to

as the pane pal Act. afirr eito441 (d) he following clause shall be inserted, namely

`‘:,mull A post. or ,u aop 5 post' means the post specilied as such by the

Su le GOA:IMMO !Mira time 10 time: "

In sectizm 3 ol the principal Act in sub-section (1) for clunA; it the following clauses Amendment of

section 3

shall Sill wed. vainety

'fl? hi public services and posts two per cent of vacancies for dependents of freedom

li liters:

al te ,iset•fic services and posts other than group 'A' posts or group V posts, on

at from May I. 190O two per cent of vacancies, and on and from the date on which the

11 iar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of

Ft sedum Fighters and x-Scrvieemen) (Amendment) Au, 1999 is published in the Gazette

It e per cent of vactuicicii. I or Ex-suvicemen

In section 5 of the principal Act, for -sub-steam) - (1). the following sub-sections shut. 1 stfutz

ionond 5lont of

be substha id, windy :—

(1) The Provisions of this Act as ainended by the OW Pradesh Public Services

(1 escrvation for Physically Handicapped, Dependents of Freedom Fighters and

Et-Servicemen) (Amendment) Act. 1997 shall not apply to casts In which selection

p Ness has been initiated before the commencement of the said Act of 1997 and such eases

shall be dealt with in accordance with the provisions of this Act as they stood before such

c mmencemenl .

Short title an: contnetteettlent

Amendment of section 2 of U. P. AN. no. 4 of 1993

l\ \‘0. l4» ' (2)/’X\’ll-\'-l—l(K/\)-Z3-1999 Dalnd Lm‘bmn. JnI\' 28, 1999 '-rnor is ‘l'lJ‘.l\luil~ of clause (3) of Article 348 ui’ (he ConsLiLuLion (21' lntha. ‘Llié (j c Utun' Pradesh Lnk cha (511' ml: Roop Se Sitinikon Kt: Liyt: Arnltahan (Séillhhodh'dll) the Uttm- l’rndmii chlblnluic and 1n; . EN VHF-must: IL blictiiun 01 the following English translation of Lh iin Senaniyon Kc Ashrit Aur Bhootpnrva Adhiniwm Sankhya 29 til 1999) as passtd by - ed to vii-o'er “if: m _ m. l999 {l [3! l’mdeslv i$>Clli€Ll tn hi; th: Gnsemnr nh July 27. 1999. "till: liﬂ'All PR ADLSl‘l PUBLlC SERVICES (RESERVATION FOR PllYSlCALl.Y il/zNDICiAPPED, DEPENDENYS OF FREEDOM FIGHTERS AN?) lZX-SERVKCEMEN) l (AMENDMENT) i ACT, 1999 E in. r1 ACT No 291'»: 1999] i _ (A: plus-rad by me Ulmr Pradexl: Legulamz‘e') AN ACT ('1 (L amend the Urtar Pradexll Public Service: (Rarervalion [or ‘11:.t Cf Ft‘crwloln Fig/liar: and Ex-Scn'icenmr) AC]. 1993. DUPI’rldL K HFm‘s Y enacted in the Finis th Year of the Republic of India as follows :— Pityxically (Reservation [or Short (in: an: be. called the Uttar Pt'adesll Public Services ommencemcnl n Fighters and Ex~Scrviccmcn) (Amendment) 6 i. i) This Act m innuicnppt—zd. Dcpundcnts ot‘ lira-om id to have corn: into force on May 21 1999. i3) ltshul bcdccm'. >ccuun 2 of tlm Ilttnr Prndcsh Public Services (Reservation for Physically Ammdlncmof suction 2 of U. l’. _ :. 17‘." -. . .rgt. udaniglnmi u..l Lx Sewnetnonl \cL 1993. homunltcr rt. md to A“ no. 4 of WW g Clausa shall be mmrlcd. namely :—— mounts ul‘ pal At‘L {1/150 cinnhc (d) the l’ollnwitt as l!l(‘ print: "will ‘vroup A pust‘ or gain: B ant' means liic pun )DLXClllCd as such by me i from mm In tuni': " ' :lr‘ iiu-Iui Amendmeni of (ion (llfm- claim; 1i; the following clauses section 3 3‘ in icctinn 3 til the ruin/4111.11 All. in auh-acc nintll be .anii'Hi/Ivtl. I-ntncly :— ’ “til i-: public SL'nlCCs i’lllU pmn two per t'cnl oi vacancies [in dcpcndenls of freedom lt.‘|h. 'ic services nnd pom (IlllL‘l’ than group ‘A‘ pom or group ‘B’ posts, on _ WW two pui' cent of vacancies. and no and from the date on which the vntion {or Physically Handicapped. Dependents of 199.9 is published in tho Gaga/m [HI] n' . .u.d l’rnnt May '.‘l U tni' l'ian‘tzsh Public Services (llcsur rx-iccntcnl lAtncndmcnl) All. licmlnm Flh‘lllcl‘b nnd lierc ,z‘cmcn : " ' u pcr cut! nl' vauntcm. 1m lame Amuldmcm of ’or hub-soclion '(1). lhc lnllnwing sub-sections ~shall soilinn 5 4, ln ﬁction 5 of the pl'lliL'ipiil ACLJ he subsxii‘zt ml. nL‘mcl‘ I dad by the thin l’radcsh Public Services ‘ ll‘ Thc Pf\':\’iS-|Ol\s of Lhis Act 85 zunen Dcpendcni: 01' Freedom Fighters and ll) Handicapped. lcscrvntmn for l’ltysiv ‘ctvil‘ctncn; (Amendincnn Act. 1097 shall not apply to saws in which selection 'an the cntninenccmcnl of tlic ,xaitl Au of 1997 and such crises sinurl before such r: i\' l . . moot-Si has been initiztictl hal shall he (lenlt wiux :n acmnlnntu uilh the pmvisiom (\l' lllis Atlas they cnnnncncuncnl . l “ ”’W‘L'ﬁ‘fi‘r—W: L .x v

Repeal and MiVing

‘irl( 1Z7V t1Mz, 28 1999

(1-Al The Provisions of this Act is amended by the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-servicemen) (Amendment) Act, 1999 shall not apply to costs

ira

which selection process has been initiated before the ConlifienCentent of the said Act of 1999 and such cases shall be dealt with in accordance with the provisions

of this Act as they stood before such commencement

Explanation—For the purposes of sub-sections (I) and (1-A) the selection process

shall be deemed to have been initiated where, under the relevant service rules, recruiunent

is to be made on the basis of.—

(i) written test or interview only, the written test or die interview, as the

case may be, has started; or ND both written test and interview, the written test has started."

5. (1) The Uttar Pradesh Public Services (ReServatiOn for Physically Handicapped ,

Dependents of Freedom Fighters and Ex-serviciemen) (Auteuil-lent) Ordinance, 1999 is U. P. Ordi-

heby re 1

pealed.

name no. 11 of 1999

(2) Notwithstanding such repeal anything done or any action taken under the

provisions Of the principal Act as amended by the Ordinance :mimed to in sub-section (1) shall be deemed to have been ante or taken under the corresponding provisions of the iirincipal ACE as amended by this Act, as if the provisions of this Act were inforce at all

material times.

By order,

Y. R. TRIPATHI,

Pramukh Sachiv.

41070Elittukitot110 15 Inn ftirotE-29-9-99—(1182)-8,000--(flIKTS) I

it Repeat and sit ing: dlnwcqofho‘r—Qolﬁo ts Ella raga? Em gist 33mm mi, 22: grate, 1999 .2 nt this Act as runcndcd by the Um; Pr'itdem Services {Reservation [or Physrcrtlly Handicapped, Dependent.» 0t Fighters illld Ex-servicetncnt (Amendment) Act. l999 shrill no: app!) 1“ i which selection process has been iniLiztted before the catnntencemmn of Act of 1999 and such cases shall be dealt with in accordance with the provisions of this Act m they stond hclore such commencement , uses of sub—sections (1) and (l-A) the selection process rvice rules, recruitment l‘ubitc tl»At The Proym' e. said Explanmiun——For the purp slndl be deemed to have been initiated where, under the relevant se LK to be made on the basis nlﬂ~ (i) wrillcn lest or interview only, the written test or ll'lt: interview. as the Clue may bc, has stru’lcd; or terview, the written test has started" ntion for Physically Handicapped. (1:) both written test and in i 5. (l) The Uttar Pt'ntlesh Public Services (Reserv liters and Bit-servicemen) (Amenmcnt) Ordinance, \ qkpcndents of Freedom Fig hereby repealed. i (2) Notw‘tdisuindtng such repeal anything in: amended by the Ordinance related to in sub—acctimi (1) sions of die done or any action taken under the pinvisions of the principnl Ac shall be deemed l0 have been done or taken under the corresponding provi principal Act as amended by this Act, as if the provisions of this Act were inforce at all tttaterinl times. B y order, i t i t i i i i ” .49») ire/t1 131)»#8.0007(thl I 1999 is U.P.Ordi- Lianne no. ll of 1999 Y. 1L TRIPATHL Pramuklt Sacltiv.

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No. 449(2)/LXXIX-V-L—1 (ka) 7-2008

Dated Lucknow, March 05, 2008

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the

Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Lok

Sava (Sharirik Roop Se Viklang, Swtantrata Sangram Senaniyon Ke Ashrit Mr Bhutpurva Sainikon Ke

Liye Arakshan) (Sanshodhan) Adhiniyam, 2008 (Uttar Pradesh Adhiniyam Sankhya 8 of 2008) as passed

by the Uttar Pradesh Legislature and assented to by the Governor on March 04, 2008.

can w 27%? War E1"! Ha": ( x, m it Ewan, {WEB , :1ng 3mm 3?}? W W $ W mm) WW, 1993 an at 3 «Wu—l ‘;-_,, a‘mmﬁm $wmwﬁmﬁlﬁawgmwﬂmﬁrﬁm2mn "(5‘) we? 3mm: (1) 2?? 3121*? M217? W11 :3; £1 :h’rs‘ WI: 15475 ' mufﬁn? 3% aﬁnﬂm ZS Wm ﬂ?! H? W arcﬁ ii a3 N m ‘ mm aﬁﬁ a% ﬁn maﬁa Wm Winn, VG??? tram as ﬁ‘lﬁﬁ mm was”? WI" WWW Wzﬁﬁmmwnﬁﬁm,19933ﬁm3ﬁm(1)a§m(ﬂ)ﬁmméﬁhamrt mammmmmwﬁmmmmmmm {hf-51 wawmﬁmﬁwwmmﬁwammemmm? (mgrkawmm‘gm (mairwmwﬁs (mwmaﬁﬁwmmemml 2—ﬁ:WWWWW.MWWW3ﬁYTlW)W, 1995? M$Wﬁmmwﬁmﬁwmmméﬁvuﬁmﬁnaﬁ $WWWW®WWWW§ﬁWﬁWﬁN$WW Wm,w$wmaéarwmwm a~WWW®WﬁﬁWW3ﬁIWW$WW Wﬁﬁwﬁﬁmmmﬁwnmmwﬁﬁmﬁﬁﬁﬁm WW%%WWmaﬂﬁmzﬁwﬁmﬁmwmaﬁmﬁsaﬁmmzﬁ WWWﬁﬁaﬁéﬁﬁﬁmmaﬁwﬁmmnﬁwm§aﬁ WWﬁWHﬁT$WWWWWWWﬁWWWWTI WWWWW<WW€W.WWW$WW WW$WWW) (W) W, 2008312Wmm2| snarl, nowmm. maﬁa No. 449(2)/LXXIX-V-l-l (kn) 7-2008 Dated Lucknow, March 05. 2008 IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India. the Governor is pleased to order the publication of the followmg English translation of the Uttar Pradcsh Lok Seva (Sharirik Roop Se Viklang, Swtantrata Sangram Senaniyon Kc Ashrit Aur Bhutpurva Saimkon Ke Liye Arakshan) (Sanshodhan) Adhiniyam, 2008 (Uttar Pradesh Adhmiyam Sankhya 8 of 2008) as passed by the Uttar Pradesh Legislature and assented m by the Gmernnr on March 04‘ 2008‘

vEp wt! ST-filq17"71 717.3if, 05 qUii. 2008 3

THE UTTAR PRADESH PUBLIC SERVICES (RESERVATION FOR

PHYSICALLY HANDICAPPED, DEPENDENTS OF FREEDOM FIGHTERS AND

EX-SERVICEMEN) (AMENDMENT) ACT, 2008

(U.P. ACT No. 8 oF 2008)

[As passed by the Uttar Pradesh Legislature]

AN ACT

further to amend the Uttar Pradesh Public Services (Reservation for Physically

Handicapped, Dependents of Freedom Fighters and Ex-servicemen) Act, 1993.

IT IS HEREBY enacted in the Fifty-ninth Year of the Republic of India as follows :-

This Act may be called the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-servicemen)

(Amendment) Act, 2008. In section 3 of the Uttar Pradesh Public Services (Reservation for

Physically Handicapped, Dependents of Freedom Fighters and Ex-servicemen)

Act, 1993, for sub-section (5) the following sub-section shall be substituted, namely:—

"(5) Where, due to non\ availability of suitable candidates any of the vacancies reserved under sub-section (1) remains unfilled it shall be carried forward for further two selection years, whereafter it may be treated to be

lapsed."

Short title

Amendment of section 3 of U.P. Act no. 4 of 1993

STATEMENT OF OBJECTS AND REASONS

Clause (ii) of sub-section (1) of section 3 of the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-servicemen) Act, 1993 provides that in such public services and posts in connection with the affairs of the State, as the State Government may, by

notification, identify, one per cent of vacancies each for person suffering from :—

blindness or low vision;

hearing impairment; and Locomotors disability or cerebral palsy

shall be reserved at the stage of direct recruitment. In the instructions of the Government of India issued in connection with the provisions of The

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 it is mentioned that if it is not possible to fill up such reserved vacancies during the said recruitment year, vacancies would be carried forward for further two years, whereafter it may be treated to be lapsed.

In order to maintain uniformity in the aforesaid Acts with regard to. the filling of vacancies reserved for freedom fighters, ex-servicemen and the disable persons as aforesaid it has been decided to amend the said U.P. Act to provide that where due to non-availability of suitable candidates any of the vacancies reserved under sub-section (1) remains unfilled it shall be carried forward for further two

selection years, whereafter it may be treated to be lapsed. The Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of

Freedom Fighters and Ex-servicemen) (Amendment) Bill, 2008 is introduced accordingly.

By order,

S.M.A. ARID!,

Pram ukh Sachiv.

Itoc-iiorito-7olto .TITO fkflf—(193)-2008-2000 SIWZri (c090a0 /3•11 3 ) I

.027?-r

'l Hli U'l'l'AR l’li ADESH l’UBl iC SERVICES (RESERVATION FOR Pl-IYSICALLY llANDlCAl’PED, DEPENDEIJTS Oli FREEDOM FIGHTERS AND EX~SERVlCEMEN) (AMENDMENT) ACT. 2008 (UP. ACT No.8 OF 2008) l,/l\ passed by rho Uttar Pl‘ﬂdc’Sh Legislature] AN ACT further to amend the Uttar Pratlesh Public Senna): (Rescn/alion for Physically ‘1: Handicapped, Dependents of Freedom F zg/ilcrs and Exeren‘icemen) Act, 1993. IT IS HEREBY enacted in the Fiﬂy—ninth Year of the Republic oflndia as follows :— 1. This Act may be called the Uttar Pradesh Public Services (Reservation for Shm "“5 Physically Handicapped. Dependents of Freedom Fighters and Ex—servicemen) (Amendment) Act, 2008‘ 2. In section 3 of the Uttar Pradesh Public Services (Reservation for Amendmcnlt‘r Physically Handicapped, Dependents of Freedom Fighters and Ex—servicemen) :33: 12%;} Act, 1993, for sub-section (5) the following sub—section shall be substituted, namely:— ' “(5) Where, due to non\-_availability of suitable candidates any of the vacancies reserved under sub—section (1) remains unﬁlled it shall be carried forward for further two selection years, whereafter it may be treated to be lapsed.” STATEMENT OF OBJECTS AND REASONS Clause (ii) of sub-section (1) of section 3 of the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and PIX-servicemen) Act, 1993 provides that in such public services and posts in connection with the affairs of the State, as the State Government may, by notiﬁcation, identify, one per cent of vacancies each for person suffering from :7 (a) blindness or low vision; (1)) hearing impairment; and (c) Locomotors disability or cerebral palsy shall be reserved at the stage of direct recruitment. 2 In the instructions of the Government of India issued in connection with the provisions of The Persons with Disabilities (Equal Opportunities. Protection of Rights and Full Participation) Act, 1995 it is mentioned that if it is not possible to ﬁll up such reserved vacancies during the said recruitment year, vacancies would be carried forward for further two years, whereafter it may be treated to be lapsed. 3. In order to maintain uniformity in the aforesaid Acts with regard to. the ﬁlling of vacancies reserved for freedom ﬁghters, ex-servicemen and the disable persons as aforesaid it has been decided to amend the said U.P. Act to provide that where due to non—availability of suitable candidates any of the vacancies reserved under sub-section (1) remains unﬁlled it shall be carried forward for further two selection years, whereafter it may be treated to be lapsed The Uttar Pradesh Public Services (Reservation for Physically Handicapped. Dependents of Freedom Fighters and Ex-servicemen) (Amendment) Bill, 2008 is introduced accordingly. By order, SiM.A. ABlDl, Pramukh Sac/xiv. mociioaouﬁowoﬁ'» 5 We Wﬁr’t—(igal—znusxwo-i aﬁm (moan/srnrrrmw ' ' ""iﬁmlm ' .7“ _,

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‘..3-iN 001 3N0EIRtfl TIT31-d, 20 3111Th. 2009

No. 1181(2)/I .X X 1X-V-1-09-1(ka) 17-2009

Dated tucknow; August 20; 2009

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Governor is

pleased to order the publication of the following English translation of the Uttar Pradesh Lok Seva

(Sharirik Roop Se V ikalang, Swatantrata Sangram Senaniyon Ke Ashrit Aur Bhutpurva Sainikon Ke Liye

Arakshan) (SatOodhan) Adhiniyam, 2009 (Uttar Pradesh Adhiniyam Sankhya 20 of 2009)- as passed by

'at the Uttar Pradesh Legislature and assented to by the Governor on August 19, 2009.

THE urrAR PRADESH PUBLIC SERVICES (RESERVATION FOR PI IYS1CA LLY.

IIANDICAPPED, DEPENDENTS OF FREEDOM Fici rrERs AND EX-

SERVICEMEN) (AMENDMENT) ACT, 2009

(liP. Act No. 20 or 2009) .

[As passed by the Uttar Pradesh Legislantrel

ACT.

[lather to athend the Uttar Narks* Public Setvic.es (Reservation .lbr Physically

Handicapped Depenckats of freedontfighters and Ex,Setviczmen)Act, 1993.

ITas I Ilr:REBY enacted in the Sixtieth Year of the Republic of India as follows :-

. I. (I) This Act may be called the Uttar Pradesh Public Sorvices (Reservation

for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen)

(Amendment) Act, 2009.

Short title and. cOmmencement

(2) It shall be deemed to have come into force on June 16, 2009.

2. In section 2 of the Uttar Pradesh Publie Services (Reservation for

.Physically Handicapped, Deiiendents of Freedom Fighters and Ex-Servicemen) Act,

1993, hereinafter referred to as the principal Act, in clause (b), in sub-clause (ii)for the

words "unmarried gi-and daughter (daughter of a son)" the Words 'grand daughter

(daughter of a son) (married or umarriedr shall be substituted

'Amendment or section 2 ot:ti.P. Act no. 4 of 1993.

Ordinance no. 7 of 2009

3-( I) The Uttar Pradesh Public services (Reservation for Repeal and Saving

Physically Handicapped, Dependents of Freedom Fighters and Ex-

Servicemen) (Amendment) Ordinance, 2009 is hereby repealed. •

(2) Notwithstanding such repeal, anything done or any action

taken under the proVisions of the principal Act as amended by the Ordinances referred to in sub-section'(I) shall be deemed to have been done

or taken under the coresponding provisions of principal Act as amended

by this Act as if the provisions of this Act were in force at all material times.

12 sa niyukti_Daia

u n tl'rN Liam LNHIHNUl IIUIE, 2t} ttl‘lxlti 300‘) Not ll8|(2J/l,XXlX—V—lw0‘)-l(l\u) |7-2()()‘) Dated Luv/0mm Atty/Kt 20‘ 200‘) IN pursuance ol. the provisions ot'clause (3) ol‘ Article 348 ol‘ the Constitution, the Governor is pleased to order the publication of the following, [English translation of the Ultar Pradesh Lok Seva (Sharirik Roop Se Vikalang, Swatantratu Sangram Scnaniyon Kc Ashrit Aur Bhutpnrvu Saintkon Kc Liyc Arakshan) (Sansltodhan) Adhiniyam, 2009 (Uttar I’radesh Adhiniyutn Sankhya 20 o|i2009)>as passed by the Utttu‘ l’radesh Legislature and assented to by the Governor on August l‘)‘ 200‘). TI“; U'ITAR FRAUIiSII PUBLIC SERVICES (RESERVA'HON FOR PHYSICALLY llANDlCAPl’IEl), DI-II‘ENDEN'I‘S 0F FREEDOM lilGll'l'lCRS ANl) liX~ SliRVICIiMliN) (AMENDMENT) ACT, 200‘) (UP. Aer No. 20 t)l- 2009) [As [MIXSt’d by the Ulmr Prat/exit Legislature] AN ACT fiu‘I/Ier Io miieml [he Ullur Prat/em Public .‘v'vicec (Ramadan V/in' Nuts-[1117(1) Handicapped Dependents o/I‘iwzlomﬁghlenr and Exaﬁ‘crvicemen) Ac], I993. l't'dS [Iti'ktitlv enacted in the Sixtielh Year oflhe Republie of India as follows :7 . l. ( I) This Act may be called the Uttar Pradesh Public‘Sorvices (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Serviccmen)- (Amendment) Act, 2009. ' (2) It shall be deemed to have come into force on June [6, 2009.‘ i 2. In section 2 of the Uttar Pradeshi Public Services (Reservation for PhYSically Handicapped, Dependents of Freedom Fighters and lleervicetnen) Act, [993, hereinafter referred to as the principal Act, in clause (b), in sob-clause (ii)fur- the words “unmarried grand daughter (daughter of a son)” the words ‘f‘grand daughter M (daughter of}: son) (married or umarried)” shall be Xubsﬁtulud. » lJ.|’, 3-(l) The Uttar Pradeish Public services (Reservation for ”ﬁlm”: Physically l-tandicapped, Dependents of Freedom Fighters and Ex- no 7 of ’ 2009 Servicemen) (Amendment) Qrdinahee. 200‘) is-hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of; the principal Act as amended by the Ordinances referred to in sub-section‘( I) shall be deemed to have been done or taken under the coresponding provisions ol'the' principal Act as amended by this Act as it‘the provisions ot'this Act' were in force at all material times, 12 sa iuyuktl inata l Short title and commencement Amendment of section 2 nl' ILP. Ael no. 4 ol' IWS. Repeal and Saving

STATEMENT OF OBJECTS AND REASONS

The Uttar Pradesh Public Services (Reservation for Physically Handicapped. Dependants of

Freedom Fighters and Ex-Servicemen) Act, 1993 (UR Act no. 4 ON 993) haskeen enacted to provide for

the reservation of posts _in favour of physically handicapped, dependants of freedom lighters and ex-

servicemen. Clause (b) of Section 2.of the said Act defines the word "dependant". In accordance with the

said definition son and daughter (married or unmarried) and grand son and unmarried grand daughter were

the dependants Of a freedom fighter. In order to remove the discrimination between daughter and grand

daughter it was decided to amend the said Act to include- the married grand daughter of a freedom fighter

in the said definition of the word "dependant".

Sinee the State Legislature was not in session and immediate legislative action was necessary to

implement the aforesaid decision, the Uttar Pradesh Public Services (Reservation for Physically

Handiciipped, Dependants of Freedom Fighters and _Ex-Serviceinen) (Amendment) Ordinance, 2009 (U.P.

Ordinance no. 7 of 2009) was promulgated by the Governor on June If), 2009.',

This Bill is. introduced to replace the aforesaid Ordinance.

By Order,

P.V. KUSHWAHA,

Saehiv.

4 UV srar arm ui 1.'1.. 20 311Ict, 2009

4okritolp'tifo-co41o;-12, Tf0 07:11"al- -15--a-2p09-(1 196)-2000 ClitZIT,-(47-19,L9 3TIM-t) 1

4 12 sa niyuka Data 1

ll (lrﬁﬂ Lla‘x’l $WllEllWT 7W, 20 311m 2009 .‘f‘l'A I‘l-lMl-lN'l‘ 0F OBJIEC'I‘S AND REASONS 'l'he Uttar l'radesh Public Services (Reservation for Physically Handicapped. Dependants of Freedom Fighters and hx—Scrviecmen) Act» 1993 (UR Act not 4 of [993) hasbcen enacted tn pruvide [hr the reservation of posts in favour of physically handicapped, dependants at: li'eedont lighters and ex‘ servicemen. Clause (b) of section 2 ol’tlte said Aet deﬁnes the word “dependant". In accordance with the said deﬁnition son and daughter (married or unmarried) and grand sun and ,ttnmarried grand daughter were the dependants ol‘a Freedom tighter. In order to remove the diécrimiuatimt between daughter and grand daughter it was decided to amend the said Act In include the married grand daughter (tl'a treednm lighter in the said deﬁnition ol~ the werd “dependant". M Since the State Legislature was not in session and immediate legislative action was necessary to implement the atoresaid d 'ion, the Uttar Pradesh Public Services (Reservatinn for Physically Handicapped. [)ependants ot’l-‘reedom lr'ighters and Ex—Serviceinen) (Amendment) Ordinance, 2000 (U.P. Ordinance no. 7 ol'ZOOU) was promulgated by the Governor on June l6, 2009] This Bill is intreduped to replace the aforesaid Ordinance ' ‘ By order, ' l’,V. KUISI lWAHA, Suzi/lira til.».v\lttoqé\‘tlo tic-@0712. “eta ﬁgﬁrr 157 g-zeoeemmclrzooo ﬁanﬁmweiﬂame?)t l I? at myukti natal \/

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&war A

srriEr Altai

No. 453 (2)/LXXIX-V- 1 —15-1(ka)-14-2015

Dated Lucknow, April 7, 2015

IN pursunace of the provisions of clause (3) of Article 348 of the Constitution of India, the

Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Lok

Seva (Sharirik Roop Se Viklang, Swatantrata Sangram Senaniyon Ke Ashrit Aur Bhootpurva Sainikon Ke

Liye Arakshan) (Sansodhan) Adhiniyam, 2015 (Uttar Pradesh Adhiniyam Sanlchya 6 of 2015) as passed by

the Uttar Pradesh Legislature and assented to by the Governor on April 6, 2015.

THE UTTAR PRADESH PUBLIC SERVICES (RESERVATION FOR PHYSICALLY

HANDICAPPED, DEPENDENTS OF FREEDOM FIGHTERS AND

EX-SERVICEMEN) (AMENDMENT) ACT, 2015

(U.P. Act no. 6 of 2015)

[As passed by the Uttar Pradesh Legislature]

ACT

further to amend the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993.

IT IS HEREBY enacted in the Sixty-sixth Year of the Republic of India as

follows :-

Short title 1. This Act may be called the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) (Amendment) Act, 2015.

16 RPH Vidhai 2015 data 8

2 WWWW7W,ZO15 WW? zeawmmemmemweemmmmwe “a a m“ WWWWﬁmW)HWmegaaﬁmzﬁm(mﬁ aﬁ SECSZW mm(ﬁ)$wu¥ﬁﬁiﬁﬁﬁﬁwmwﬁmﬁrﬁmamﬁz~ ”(ﬁlmmaﬁgamﬁﬁﬂwm(gaaﬁﬁrmxaé‘raﬁ) airﬂﬁaﬁrramaiaﬁaﬁml' Weaker—m WWWW(WW$W.WWW$WWW Wﬁmamm)mﬁw,1993I(Wmeiﬁlﬁfmm4m1993)maﬁﬁwmﬁﬁ$ mammmwmﬁaiﬁwﬁhﬁaﬁswwewﬁqﬁewﬁw WﬁmpmmélmmﬁwaﬁmzBEERWWW'm'ﬁWWW @IWWﬁWEﬁmwﬁmWWEBWHEWQHWﬁGWﬁam W)melﬁaﬁ(gaﬁgamgﬁ)(ﬁaﬁﬁmaﬁaﬁﬁ)aﬁlmoeﬁmmm,mmﬁ ﬁﬁemﬁmmmzm/zom,WWWWWWﬁmmW 26W. 2014mﬁrﬁfﬂﬁﬁ§ﬁ6ﬁwmﬁﬁwmﬁ$§1mmiﬁmﬁﬁ WWwﬁﬁ3WmﬂﬁWﬁﬁﬁmmmﬁWWaﬁgﬁ$3ﬁ mgaemmmml WWWWW(WW®W,WWW$WW WW$WWHW)W)W,ZO153YIWWW%I We. W131? 935mm No. 453(2)/LXXlX—V-1—1 5-1(ka)-14-2015 Dated Lucknow. April 7, 2015 IN pursunace of the provisions of clause (3) of Anicle 348 of the Constitution of India, the Govemor is pleased to order the publication of the following English translation of the Uttar Pradesh Lok Seva (Sharirik Roop Se Viklang, Swatantrata Sangram Senaniyon Ke Ashrit Aur Bhootpurva Sainikon Ke Liye Arakshan) (Sansodhan) Adhiniyam‘ 2015 (Uttar Pradesh Adhiniyam Sankhya 6 of 2015) as passed by the Uttar Pradesh Legislature and assented to by the Governor on April 6, 2015. THE UTTAR PRADESH PUBLIC SERVICES (RESERVATION FOR PHYSICALLY HANDICAPPED, DEPENDENTS OF FREEDOM FIGHTERS AND EX-SERVICEMEN) (AMENDMENT) ACT, 2015 (U.Pt Act no. 6 of2015) [Ax passed by the Uttar Pradesh Legislature] AN ACT further to amend the Ultar Prades/t Public Services (Resen/ation for Physical/y Handicapped, Dependents of F reedam Fighters and Ex—Servicemen) Act, 1993. IT IS HEREBY enacted in the Sixty-Sixth Year of the Republic of India as follows: - 5'10” “”0 1. This Act may be called the Utlar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of I’reedum Fighters and IZXAServicemen) (Amendment) Act‘ 2015. 16 KPH dehat 2015 data 8

the

stiw :34 2015

7: n semen 2 cit. tlii 'rad:sl PuhI LIV iCCS (.1(c.mruvation for Physically

I landicappeci. Depenticnis of 1 roLcion) FiginuN died 11x-Sen icemen) Act, 1993, in

clause (b)for sub-clause (ii) the following sub-Clause shall be substituted. namely :--

"(ii) grand son (son of a son or daughter) and grand daughter (daughter of

a son or daughter) (married or unmarried)."

Arncridment cii sec- 11, in oi.U.P ALI no 4 of 1993

STATEMENT OF OBJECTS AND REASONS

The Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of

Freedom Fighters and Ex-Servicemen) Act, 1993 (U.P. Act no. 4 of 1993) has been enacted to provide for

the reservation of posts in favour of physically handicapped. dependants of freedom fighters and

ex-servicemen. Clause (b) of section 2 of the said Act defines the word "dependant". In accordance with

the said definition son and daughter (married or unmarried) and grand son and grand daughter (son or

daughter of a son) (married or unmarried) are the dependants of a freedom fighter. The Hon'ble High

Court, Allahabad has in writ petition no. 41279/2014, Isha Tyagi Vs State of U.P. held in their order dated

August 264,2014 that gender based discrimination is unconstitutional. In the light of the said order, it has

been decided to amend the said )kct to include the son and daughter of a daughter of a freedom fighter.

The Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of

Freedom Fighters and Ex-Servicemen) (Amendment) Bill, 2015 is introduced accordingly.

By order,

ANIRUDDHA SINGH,

Pramukh Sachiv.

tocreozipto—Roto 2 TITO 1iir4VT/ rfr-13-5-2015—(281)-2,000 uRrzn(rh441, te,/ / arubt-d)

16 RPH Vidhai Krishi 2015 data 8

the 0k Ke illy as % gaa'agaaaa 1.”, ”3:5; dampen Hui-"i Eti'm 't. .i i ui Ul V-u-ii- t» x. ,i ittiit- ' ML l‘ llllllxlt,1]t;\.xl, Uni din l tutti " V . _ i Au my 4in IWs clause (b) for sub-clause (it) the following sub-Clause shall be substituted. namely ‘7 “(iiJ grand son (son ol‘a son or daughter) and grand daughter (daughter of a son or daughter) (married or unniarricdl." S'l A’l‘lEMliN'l' OF OBJECTS AND REASONS The Uttar I’radesh Public Servtces (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servxcemen) Act, 1993 (UP. Act no. 4 of 1993) has been enacted to provide for the reservation of posts in favour of physically handicapped. dependants of freedom lighters and exeservicemen. Clause (b) of section 2 of the said Act deﬁnes the word “dependant”. In accordance with the said deﬁnition son and daughter (married or unmarried) and grand son and grand daughter (son or daughter of a son) (married or unmarried) are the dependants of a freedom ﬁghter. The Hon'ble High Court, Allahabad has in writ petition no. 41279/2014, lsha Tyagi Vs State of U.P, held in their order dated August 26.. 2014 that gender based discrimination is unconstitutional. In the light of the said order, it has been decided to amend the said Act to include the son and daughter of a daughter of a freedom ﬁghter. The Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) (Amendment) Bill, 2015 is introduced accordingly. By orderV ANIRUDDHA SINGH, Pramukh Sachii'. mowogodto—qomo 2 W0 W/anﬁam3-5—2015~(281)#2.ooo new (W/ao/mn 16 RPH Vidhai Krishi ZUIS data 8 i

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UTTAR PRADESH SHASAN VIDHAYI ANUBHAG-I

No. 584(2)/79-V-1-16-1(ka)9-2016 Dated Lucicnow, April 7,2016

NOTIFICATION MISCELLANEOUS

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Lok Seva (Sharirik Roop se Viklang, Swatantrata Sangram Senaniyon Ice Ashrit ant Bhootpoorva Sainikon ke liye Arakshan) (Sanshodhan) Adhiniyam, 2016 (Uttar Pradesh Adhiniyam Sanlchya 12 of 2016) as passed by the Uttar Pradesh

Legislature and assented to by the Governor on April 6, 2016.

THE UTTAR PRADESH PUBLIC SERVICES (RESERVATION FOR PHYSICALLY HANDICAPPED, DEPENDENTS OF FREEDOM FIGHTERS AND

EX-SERVICEMEN) (AMENDMENT) ACT, 2016

(U.P. Act no. 12 of 2016)

(As passed by the Uttar Pradesh Legislaure)

ACT

further to amend the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993.

32 RPH Sandiya 2016 Data IE

2 wmmﬁmearﬁazme m_ z—mﬁhmﬁmmﬁﬁmwﬁﬁmmmmhﬁzﬁq} 'M“ WWWW$WW>W,1993,$W3§, 199 ah EQWW am(5)ﬁmélﬁﬁrﬁl 335m ah? wmmwmﬂﬁaﬁwammmmmemaﬁrw W$WW)31W,1993(Wm-mﬁwﬁw4,ﬁ1993)waﬁtﬁwn sﬁﬁmmﬁﬁaﬁmaﬁmﬁmﬁmﬁﬁ$mﬁaﬁtwﬁﬁﬁﬁ$mﬁuﬁ$m ﬁwm%mmw%lmmﬁm3aﬁm(5)ﬁu€m2tﬁmw §ﬁsaﬁam(1)%aﬁﬁaﬁmaﬁﬁaﬁﬁéﬁéﬁﬁamgaﬁmﬁﬁlﬁm% wmwamao‘wmawaﬁmmmm,mqmaz WWWWI mmﬁmﬁaﬁtwe‘wﬁamﬁwﬁwwmmmmwm wmwmnﬁrmwm%wﬁn¥aﬁmﬁam§qﬁrﬁﬁnﬁl%%a€ mmﬁm%xmﬁzmﬁwﬁﬁaﬁﬁwﬁmm§qwﬁﬁmmw%ﬁs WWﬁnﬁﬁammm3ﬁm(s)ﬁmﬁmml memw(mmwaw,mwwemm WW$WW)(€W)W,20163EW®HWW%I snarl}, WSW, Egaﬁﬁm UTTAR PRADESH SHASAN VlDHAYl ANUBHAG—l No. 584(2)]79-V-1-16— 1(ka)9»2016 Daled Lucknow. April 7. 2016 NOTIFICATION MISCELLANEOUS IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India. the Governor is pleased to order the publication of the following English tmnslation of the Uttar Pradesh Lok Seva (Sharirik Roop se Viklnng, Swatantrata Sangram Senaniyon ke Ashrit aur Bhootpoorva Sainikon ke liye Arakshan) (Sanshodhan) Adhiniyam, 2016 (Uttar Pradesh Adhiniyam Sankhya 12 of 2016) as passed by the Uttar Pradesh legislature and assented to by the Governor on April 6, 2016. THE UTI‘AR PRADESH PUBLIC SERVICES (RESERVATION FOR PHYSICALLY HANDICAPPED. DEPENDENTS 0F FREEDOM FIGHTERS AND EX-SERVICEMEN) (AMENDMENT) ACT . 2016 (UP. Act no. 12 of 2016) (A: passed by the Uttar Pradesh Legislaure) AN AC1“ further to amend the Unar Fradesh Public Services (Reservation for Physically Handicapped. Dependents of F reedom Fighters and Fix—Serviceman) Act, 1993, 32 RPH Sandiya 2016 Data 15

-0.1 rex_ 3177aTigur C 7 340, 2016 3

IT IS HEREBY enacted in the Sixty-seventh Year of the Republic of India as

follows:-

Short title

Amendment of section) of U.P. Act no. 4 of 1993

This Act may be called the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen)

(Amendment) Act, 2016.

In section 3 of the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993,

sub-section (5) shall be omitted.

STATEMENT OF OBJECTS AND REASONS

The Uttar Pradesh Public Services .(Reservation for Physically Handicapped, Dependants of Freedom Fighters and Ex-Servicemen) Act, 1993 (U.P. Act no. 4 of 1993) has been enacted to provide for the reservation of post in favour of physically handicapped, dependants of freedom fighters and

ex-serviced-ten. In sub-section (5) of section 3 of the said Act, it is provided that where, due to non-availability of suitable candidates, any of the vacancies reserved under sub-section (1) remains unfilled, it shall be carried forward for further two selection years, whereafter it may be treated to be

lapsed. The said provision has been challenged before the Hon'ble High Court, Allahabad through writ

petition No. 49778/2015, Alok Kumar Singh and Others Vs State of U.P. and Others alleging it

unconstitutional. Keeping in view of the relief prayed in the said writ petition it has been decided to amend

the aforesaid Act to omit sub-section (5) of section 3 thereof.

The Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of

Freedom Fighters and Ex-Servicemen) (Amendment) Bill, 2016 is introduced accordingly.

By order,

ABDUL SHAHID,

Pramukh Sachiv.

410TPIOVID—R0410 2 TITO 5TRW-2016—(298)-1,000 wftmt (t. 3qice31tIO 3111:Bike) I

32 RPH Sandiya 2016 Data I E

W W mm were, 7 Nita, 2016 3 IT IS HEREBY enacted in the Sixty-seventh Year of the Republic of India as follows:- 1. This Act may be called the Uttar Pradesh Public Services (Reservation for Shﬂﬂliile Physically Handicapped, Dependents of Freedom Fighters and Ex»Servicemen) (Amendment) Act. 20l6. 2. In section 3 of the Uttar Pradesh Public Services (Reservation for Physically Amendmenlof Handicapped, Dependents of Freedom Fighters and Ex—Servicernen) Act, 1993. 25:31:??th sub-section (5) shall be omitted. STATEMENT OF OBJECTS AND REASONS The Uttar Pradesh Public Services .(Reservation for Physically Handicapped, Dependants of Freedom Fighters and Ex-Servicemen) Act, 1993 (UP. Act no. 4 of [993) has been enacted to provide for the reservation of post in favour of physically handicapped, dependants of freedom ﬁghters and ex-servicemen. In sub-section (5) of section 3 of the said Act, it is provided that where, due to non-availability of suitable candidates, any of the vacancies reserved under sub-section (1) remains unﬁlled, it shall be carried forward for further two selection years, whereafter it may be treated to be lapsed. ‘ The said provision has been challenged before the Hon’ble High Court, Allahabad through writ petition No. 49778/2015, Alok Kumar Singh and Others Vs State of U.P. and Others alleging it unconstitutional. Keeping in view of the relief prayed in the said writ petition it has been decided to amend the aforesaid Act to omit sub-section (5) of section 3 thereof. ' The Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) (Amendment) Bill, 2016 is introduced accordingly. By order, ABDUL SHAHID. Pramukh Sachiv. tﬁowoq‘o‘ﬁwqotﬁo 2 W0 W—zmeﬁzgaytooo uﬁtﬁi (WY/ao/WM 32 RPH Sandiya 2016 Data 1E

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9&iRiii

No. 1868(2)/LXXIX-V-1-18-1(ka)15-18

Dated Lucknow, September 1,2018

In pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Governor is

pleased to order the publication of the following English translation of the Uttar Pradesh Lok Seva.„

(Sharirik Roop Se Viklang, Swatantrata Sangram Senaniyon Ke Ashrit Aur Bhootpurva Sainikon Ke Liye

Arakshan) (Sanshodhan) Adhiniyam, 2018 (Uttar Pradesh Adhiniyam Sankhya 32 of 2018) as passed by

the Uttar Pradesh Legislature and assented to by the Governor on September 1, 2018 :—

THE UTTAR PRADESH PUBLIC SERVICES (RESERVATION FOR PHYSICALLY

HANDICAPPED, DEPENDANT'S OF FREEDOM FIGHTERS AND EX-SERVICEMEN) (AMENDMENT) ACT, 2018

(U.P. AcrNo. 32 OF 2018)

[As passed by the Uttar Pradesh Legislature]

ACT

further to amend the Uttar Pradesh Public Services (Reservation for

Physical & Handicapped Dependants of Freedom Fighters and Ex-Servicemen) Act, 1993.

IT IS HEREBY enacted in the Sixty-ninth Year of the Republic of India as follows :-

1. (1) This Act may be called the Uttar Pradesh Public Services (Reservation for

Physically Handicapped, Dependants of Freedom Fighters and Ex-Servicemen) (Amendment)

Act, 2018.

(2) It shall be deemed to have come into force on July 23, 2018 .

Shad title and commaranent

242_RPH_Vildang

:\ Wmmwwmwﬁmmems 5 wwaaitewm(1)$W(a)ﬁﬁme%m$weﬁemmmeﬁmﬁsmuﬁ' ﬂmwwmmmmgﬁzﬁ‘ﬁsﬁsmﬁ,(mmsrﬁeﬁemsﬁvm) ﬂammawmmﬁmwemamemwmwmm meme] Wmmmﬁﬁmﬂzmemmmmﬁuﬁaﬁmwemﬁw "W”trﬁmﬁﬁmwi‘l W©WWWW$W$WWWﬁW memmmmwwmmmaewmmwmemm WW$WWW)W,1QQSEIWWWWWW%I iﬁﬁwﬁwmmﬁaﬁwaﬁvqﬁaﬁﬁﬁwaaﬁmmzﬁmgﬁim- lWWWQRW:WWW23W,201aﬁeﬁvmmwmmﬂﬁiﬁ 'i'twemmwmwwemamwwemmmmwm, 11 H I J 2013(wmawﬁmmnmzma)mﬁﬁmw%l usﬁﬁawgﬂwawﬁwajuﬁwrﬁaaﬁﬁaémgemﬁﬁﬁmmel snare. WWW. WWI No. 1868(2)/LXX1X-V-1-18-1(ka)15-18 Dated Lucknow, September 1, 2018 In pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Lok Seva“ (Sharirik Roop Se Viklang, Swatann'ata Sangram Senaniyon Ke Ashrit Aur Bhootpurva Sainikon Ke Liye Arakshan) (Sanshodhan) Adhiniyam, 2018 (Uttar Pradesh Adhiniyam Sankhya 32 of 2018) as passed by the Una: Pradesh Legislature and assented to by the Governor on September I, 2018 :- THE UTTAR PRADESH PUBLIC SERVICES (RESERVATION FOR PHYSICALLY HANDICAPPED, DEPENDAN'IS 0F FREEDOM FIGHTERS AND EX-SERVICEMEN) (AMENDMENT) ACT, 2018 (UP. ACI'NO. 32 OF 2018) [As passed m; the Utmr Pradesh Legislature] AN ACT further to amend the Utter Pradesh Public Services (Reservation for Physically Handicapped Dependents ofFreedom Fighters and Ex—Servicemen) Act, 1993. IT IS HEREBY enacted in the Sixty-ninth Year of the Republic of India as follows :- 1. (1) This Act may be called the Uttar Pradesh Public Services (Reservation for 5mm“ Physically Handicapped, Dependants of Freedom Fighters and Ex-Servicemen) (Amendment) Act, 2018. (2) It shall be deemed to have come into force on July 23, 2018 . 242 RPHVViklang

ttPi A-kW 0RTI4RUI 1 MC 1 141011N, 2018

Amendment of section 2 of U.P. Act no. 4 of 1993

Amendment of secticn 3

Insertion of Schedule

2. In section 2 of the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependants of Freedom Fighters and Ex-Servicemen) Act, 1993 hereinallerik referred to as the principal Act, for clause (e) the following clause shall be substituted namely :-

"(e) Physical disability means -the disabilities as specified in the Schedule appended to this Act."

3.‘In section 3 of the principal Act, in sub-section (I) for clause (ii) the following clause shall be substetweg namely;-

"(ii) In such public services and posts as the State Government may, by notification, identify not less than four percent, of the total number of vacancies in the cadre strength in each group of posts meant to be filled with persons with benchmark disabilities of which, one percent each shall be reserved for persons with benchmark disabilities under clauses (a), (10 and (c) and one percent for persons with benchmark disabilities under clauses (d) and (e), namely:—

blindness and low vision;

deaf and hard of hearing;

locomotor disability including cerebral palsy, leprosy cured, dwarfism, acid attack victims and muscular dystrophy;

(1;0 autism, intellectual disability, specific teaming disability and mental illness; •

(e) multiple disabilities from amongst persons under clauses (a) to (d) including deaf-blindness in the posts identified for each disabilities."

4. In the principal Act, the following schedule shall be inserted at the end.

"SCHEDULE

[See clause (e) of section 21

Specified Physical Disability 1- Physical disability:-

A. Locomotor disability (a person's inability to execute distinctive activities associated with movement of self and objects resulting from affliction of musculoskeletal or nervous system or both), including—

"leprosy cured person" means a person who ha been cured of leprosy but is suffering from—

(0 loss of sensation in hands or feet as well as loss of sensation and paresis in the eye

and eye-lid but with no manifest deformity;

(i0 manifest deformity and paresis but having sufficient mobility in their hands and

feet to enable them to engage in normal economic activity;

(110 extreme physical deformity as well as advanced age which prevents him/her from

undertaking any gainful occupation, and the expression "leprosy cured" shall construed

accordingly;

"cerebral palsy" means a group of non-progressive neurological condition affecting

body movements and muscle coordination, caused by damage to one or more specific areas of the

brain, usually occurring before, during or shortly after birth;

"dwarfism" means a medical or genetic condition resulting in an adult height of 4 feet

10 inches (147 centimeters) or less;

"muscular dystrophy" means a group of hereditary genetic muscle disease that weakens

the muscles that move the human body and persons with multiple dystrophy have incorrect 'and

missing information in their genes, which prevents them from making the proteins they need for

242_RPH_ iklong

q Wmmwwemﬁinmlzma Améldmmllf '2. in section 2 of the Uttar Pradesh Public Services (Reservation for Physically SSiZE‘l; Handicapped, Dependants of Freedom Fighters and Ex—Servicemen) Act, 1993 hereinaﬁerE ' referred to as the principal Act, for clause (e) the following clause shall be substituted namely :- "(e) Physical disability means the disabilities as speciﬁed in the Schedule appended to this Act." Amfmdmmmf 3.\ln section 3 of the principal Act, in sub-section (1) for clause (ii) the following clause W3 shall bemmmm namely :~ "(ii) In such public services and posts as the State Government may, by notiﬁcation, identify not less than four percent, of the total number of vacancies in the cadre strength in each group of posts meant to be ﬁlled with persons with benchmark disabilities of which, one percent each shall be reserved for persons with benchmark disabilities under clauses (a), (h) and (c) and one percent for persons with benchmark disabilities under clauses (d) and (a), namely:— (a) blindness and low vision; (b) deaf and hard of hearing; (c) locomotor disability including cerebral palsy, leprosy cured, dwarﬁsm, acid attack victims and muscular dystrophy; (d) autism, intellectual disability, speciﬁc learning disability and mental illness; - - (e) multiple disabilities from amongst persons under clauses (a) to ((1) including deaf—blindness in the posts identiﬁed for each disabilities," Insertion of 4‘ In the principal Act, the following schedule shall be inserted at the end . Schedule ’ ‘ “SCHEDULE [See clause (e) of section 2] Speciﬁed Physical Disability 1— Physical disability:- ’ A. Locomotor disability (a person's inability to executcrdistinctive activities associated with movement of self and objects resulting from afﬂiction of musculoskeletal or nervous system or both), including— . (a) "leprosy cured person" means a person who has been cured of leprosy but is suffering ﬂ'om~ V (1') loss of sensation in hands or feet as well as loss of sensation and paresis in the eye and eye-lid but with no manifest deformity; _ (i1) manifest deformity and paresis but having sufﬁcient mobility in their hands and feet to enable them to engage in normal economic activity; (iii) extreme physical deformity as well as advanced age which prevents him/her from undertaking any gainful occupation, and the expression "leprosy cured” shall construed accordingly; (6) "cerebral palsy" means a group of non-progressive neurological condition affecting body movements and muscle coordination, caused by damage to one or more speciﬁc areas of the brain, usually occurring before, during or shortly after birth; (c) "dwarﬁsm" means a medical or genetic condition resulting in an adult height of4_feet 10 inches (147 centimeters) or less: (d) "muscular dystrophy" means a group of hereditary genetic muscle disease that weakens the muscles that move the human body and persons with multiple dystrophy have incorrect and missing infomtation in their genes. which prevents them from making the proteins they need for :43 um \‘rklang

8t-clq Slag(' 3fillt/914 41v1e., 1 2018 7

healthy muscles. It is characterised by progressive skeletal muscle weakness, defects in muscle

proteins, and the death of muscle cells and tissues;

(e) "acid attack victims" means a person disfigured due to violent assaults by throwing of

acid or similar corrosive substance.

B. Visual impairment—

(a) "blindness" means a condition where a person has any of the following conditions, after best correction—

(1) total absence of sight; or

visual acuity less than 3/60 or less than 10/200 (Snellen) in the better eye with

best possible correction; or

limitation of the field of vision subtending an angle of legs than 10 degree.

(b) "low-vision" means a condition where a person has any of the following conditons,

namely:—

(1) visual acuity not exceeding 6/18 or less than 20/60 upto 3/60 or upto 10/200

(Snellen) in the better eye with best possible corrections; or (ii) limitation of the field of

vision subtending an angle of less than 40 degree up to IO degree.

C. Hearing impairment—

"deaf' means persons having 70 DB hearing loss in speech frequencies in both ears;

"hard of hearing" means person having 60 DB to 70 DB hearing loss in speech•

frequencies in both ears.

D. "speech and language disability" means a permanent disability arising out of conditions such as

laryngectomy or aphasia affecting one or more components of speech and language due to organic or

neurological causes.

2. Intellectual disability, a condition characterised by significant limitation both in intellectual functioning

(reasoning, learning, problem solving) and in adaptive behaviour which covers a range of every day,

social and practical skills, including—

"specific learning disabilities" means a heterogeneous group of conditions wherein

there is a deficit in processing language, spoken or written, that may manifest itself as a difficulty

to comprehend, speak, read, write, spell, or to' do mathematical calculations and includes such

conditions as perceptual disabilities, dyslexia, dysgraphia, dyscalculia, dyspraxia and

developmental aphasia;

"autism spectrum disorder" means a neuro-developmental condition typically appearing

in the first three years of life that significantly affects a person's ability to communicate,

understand relaticuiships and relate to others, and is frequently associated with unusal or

stereotypical rituals or behaviours.

3. Mental behaviour,—

"mental illness" means a substantial disorder of thinking, mood, perception, orientation or

memory that grossly impairs judgment, behaviour, capacity to recognise reality or ability to meet

the ordinary demands of life, but does not include retardation which is a conditon of arrested or

incomplete development of mind of a person, specially characterised by subnormality of

-intelligence.

4. Disability caused due to—

(a) chronic neurological conditions, such as—

(0 "multiple sclerosis" means an inflammatory, nervous system disease in which the

myelin sheaths around the axons of nerve cells of the brain and spinal corc are damaged, leading

to demyelination and affecting the ability of nerve cells in the braii and spinal cord to

communicate with each other;

(ii) "parkinson's disease" means a progressive disease of the nervc as system marked by tremor, muscular rigidity, and slow, imprecise movement, chic ly affec ing middle-aged and

242_14PH Viklane

t E i I‘ i aw Hd‘Sl comma ”via, 1 them, 2018 7 healthy muscles. It is characterised by progressive skeletal muscle weakness, defects in muscle proteins, and the death ofmuscle cells and tissues; (e) "acid attack victims" means a person disﬁgured due to violent assaults by throwing of acid or similar corrosive substance. B. Visual impairlncnt~ i , (a) ”blindness" means a condition where a person has any ofthe following conditions, after best correction 7 (1‘) total absence ofsight; or (ii) visual acuity less than 3/60 or less than 10/200 (Snellen) in the better eye with best possible correction; or (iii) limitation ofthe ﬁeld ofvision subtending an angle of 1655 than 10 degree. ([7) "low-vision" means a condition where a person has any of the following conditons, namelyrv (1') visual acuity not exceeding 6/18 or less than 20/60 upto 3/60 or upto [0/200 (Snellen) in the better eye with best possible corrections; or (ii) limitation of the ﬁeld of vision subtending an angle of less than 40 degree up to 10 degree. C. Hearing impairment— (a) "deaf“ means persons having 70 DB hearing loss in speech frequencies in both ears; (b) "hard of hearing" means person having 60 DB to 70 DB hearing loss in speech frequencies in both ears. ’ D. "speech and language disability" means a permanent disability arising out of conditions such as laryngectomy or aphasia affecting one or more components of speech and language due to organic or neurological causes. a 2. Intellectual disability, a condition characterised by signiﬁcant limitation both in intellectual functioning (reasoning, learning, problem solving) and in adaptive behaviour which covers a range of every day, social and practical skills, including— (a) "speciﬁc learning disabilities" means a heterogeneous group of conditions wherein there is a deﬁcit in processing language, spoken or written, that may manifest itself as a difﬁculty to comprehend, speak, read, write, spell, or to‘ do mathematical calculations and includes such conditions as perceptual disabilities, dyslexia, dysgraphia, dyscalculia, dyspraxia and developmental aphasia; (b) "autism spectrum disorder" means a neuro—developmental condition typically appearing in the ﬁrst three years of life that signiﬁcantly affects a person's ability to communicate, understand relationships and relate to others, and is frequently associated with unusal or stereotypical rituals or behaviours. 3. Mental behaviour,— "mental illness" means a substantial disorder of thinking, mood, perception, orientation or memory that grossly impairs judgment, behaviour, capacity to recognise reality or ability to meet the ordinary demands of life, but does not include retardation which is a conditon of arrested or incomplete development of mind of a person, specially characterised by subnonnality of intelligence 4. Disability caused due to— (a) chronic neurological conditions, such asw . (1') "multiple sclerosis" means an inflammatory. nervous system disease in which the myelin sheaths around the axons of nerve cells oflhe brain and spinal con are damaged, leading to demyelination and affecting the ability of nerve cells in the braix and spinal cord to comm unicain with each other; (.11) "parkinson's disease" means a progressive disease of the nerw as system marked by tremor. muscular rigidity, and slow, imprecise movement. LhEC l) aiiec ing middle-aged and ’-l.‘ Iti‘ll \uklmw

elderly people associated with degeneration of the basal ganglia of the brain and a deficiency of the neurotransmitter dopamine.

(b) Blood disorder—

"haemophilia" means an inheritable disease, usually affecting only male but transmitted by women to their male children, characterised by loss or impairment of the normal clotting ability of blood so that a minor wound may result in fatal bleeding;

"thalassemia" means a group of inherited disorders characterised by reduced or absent amounts of haemoglobin.

"sickle cell disease" means a hemolytic disorder characterised by chronic anemia, painful events, and various complications due to associated tissue and organ damage;

Explanation :- "hemolytic" refers to the destruction of the cellmembrane of red blood cells resulting in the release of haemoglobin.

Multiple Disabilities (more than one of the above specified disabilities) including deaf blindness which means a condition in which a person may have combination of hearing and visual impairments causing severe communication, developmental, and educational problems. Any other category as may be notified by the State Government."

Repeal and saving

5. (1) The Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependants of Freedom Fighters and Ex-Servicemen) (Amendment) Ordinance, 2018 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the provisions of 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.

Ordinance

no II of 2018

STATEMENT OF OBJECTS AND REASONS

The Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-servicemen) Act, 1993 has been enacted to provide for reservation of posts in favour of physically handicapped, dependents of• freedom fighters and ex-servicemen. In clause (e) of section 2 of the said Act the words "physically handicapped" have been defined and clause (ii) of sub-section (1) of section 3 Of the said Act provides that in such public services and posts in connection with the affairs of the State, the State Government may; by notification, identify one percent of vacancies each for person suffering from (a) blindness and low vision, (b) hearing impairment; and (c) locomotors disability or cerebral palsy.

The Rights of Persons with Disabilities Act, 2016, has been enacted by the Government of India in which the words "persons with disability" have been defined.

It has been decided to amend the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 to make the provisions of the said Act identical to the provisions of the said Central Act with respect to the persons with disabilities.

Since the State Legislature was not in session and immediate Legislative action was necessary to implement the aforesaid. decision, the Uttar Pradesh Public Services (Reservation For Physically Handicapped, Dependants of Freedom Fighters and Ex-Servicemen) (Amendment) Ordinance, 2018 (UP. Ordinance no. 11 of 2018) was promulgated by the Governor On July 23,2018.

This Bill is haroduced to the replace the aforesaid Ordinance.

By order, V1RENDRA KU MAR SRIVASTAVA,

Pramukh Sachiv.

4t0cM0z100-7041.0 242 'flolltal-40-2018—(654)-599 Sird41-(P3:17t/t1/311rfite) I

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k3trit 31-tiiti1VuT • i vi ., 1 R1c14cR 2018

242_RPHyiklang

W WEST W'm, 1 MY, 2018 elderly people associated with degeneration of the basal ganglia of the brain and a deﬁciency of the neurotransmitter dopamine (b) Blood disorder— (I) "haemophilia" means an inheritable disease, usually affecting only male but transmitted by women to their male children, characterised by loss or impairment of the normal clotting ability of blood so that a minor wound may result in fatal bleeding; (it) “thalassemia‘I means a group of inherited disorders characterised by reduced or absent amounts of haemoglobin. (iii) "sickle cell disease" means a hemolytic disorder characterised by chronic anemia, painful events, and various complications due to associated tissue and organ damage; Explanation :— "hemolytic" refers to the destruction of the cellmembrane of red blood cells resulting in the release of haemoglobin. 5. Multiple Disabilities (more than one of the above speciﬁed disabilities) including deaf blindness which means a condition in which a person may have combination of hearing and visual impairments causing severe communication, developmental, and educational problems. 6. Any other category as may be notiﬁed by the State Government.” Repeal and 5. (1) The Uttar Pradesh Public Services (Reservation for Physically Handicapped, UP: “mg Dependants of Freedom Fighters and Ex-Servicemen) (Amendment) Ordinance, 2018 is hereby 3:333?” repealed. 20-13 (2) Notwithstanding such repeal, anything done or any action taken under the provisions of 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. STATEMENT OF OBJECTS AND REASONS The Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and [Ex—servicemen) Act, 1993 has been enacted to provide for reservation of posts in favour of physically handicapped, dependents of freedom ﬁghters and ex-servicemen. In clause (:3) of section 2 of the said Act the words “physically handicapped” have been deﬁned and clause (ii) of sub-section (1) of section 3 of the said Act provides that in such public services and posts in connection with the affairs of the State, the State Government may, by notiﬁcation, identify one percent of vacancies each for person suffering from (a) blindness and low vision, (b) hearing impairment; and (c) locomotors disability or cerebral palsy. The Rights of Persons with Disabilities Act, 2016, has been enacted by the Government of India in which the words “persons with disability” have been deﬁned. It has been decided to amend the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 to make the provisions of the said Act identical to the provisions of the said Central Act with respect to the persons with disabilities. Since the State Legislature was not in session and immediate Legislative action was necessary to implement the aforesaid'decision, the Uttar Pradesh Public Services (Reservation For Physically Handicapped, Dependants of Freedom Fighters and Ex-Servicemcn) (Amendment) Ordinance, 2018 (UP. Ordinance no. 1 l of 2018) was promulgated by the Governor (in July 23,2018. ' This Bill is introduced to the replace the aforesaid Ordinance . By order, VLRENDRA KUMAR SRlVASTAVA, Pram ukh Sachiv. mowoqotﬁwqorﬁo 242 W-WHms—(smkses W—W/é’t/smeﬂ dowoqpliio—Qotiio 82 we M7201870555} zoo er-Wv/a,l/t ‘ .)i 242_RPH7Viklang

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Uttar Pradesh act 4 of 1993 : The UTTAR PRADESH PUBLIC SERVICES (RESERVATION FOR PHYSICALLY HANDICAPPED, DEPENDENTS OF FREEDOM FIGHTERS AND EX-SERVICEMEN) ACT, 1993

SECTIONS X

SECTIONS