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Pitft 3RiNIP( mild, 20 3PW1.. 2009
No. 1 I 79(2)/LXXIX-V-1-09- I (ka) 15-2009
Dated Lueknow. 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
(Adhikaran) (Sanshodhan) Adhiniyani, 2009 (Uttar Pradesh Adhiniyam Sankhya 19 of 2009) as passed by
the Uttar Pradesh Legislature and assented to by the Governor on August 19, 2009. .
THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNAL) (AMENDMENT)
: ACT, 2009
(UP. ACT NO. 19 00 2009) •
[As paised hr the Uttar Pradesh Legislature]
AN
ACT
litrther.tditmend the Uttar Pradesh Pubfic Services (Tribunal) Act, 1976.
IT IS HEREBY enacted in the Sixtieth Year of the Republic of India as follows :—
I . (1) This Act may be called the Uttar Pradesh Public Services (Tribunal)
Short title and
(Amendment) Act, 2009.•
commencement
(2) It shall be deemed to have come into force on June 16, 2009.
2. In section 3 of the Uttar Pradesh Public Services (Tribunal) Act, 1976
Amendment of
hereinafter referred to as the principal Act for sub-section (4) the following sub-
section 3 of U.P.
section shall be substituted, namely :—
Act no. 17 of 1976
"(4) A person shall not be qualified for 'appointment as Vice-Chairman
(Judicial) unless he,—
(a) has held the post of District Judge of Super Time Scale or any
• other post equivalent thereto; or
.(b) has, for at least two yea/s. held the post of a Judicial
Member."
3. (1) The Uttar Pradesh Public services (Tribunal). Repeal and Saving
Ordinance
no. 6 of
(Amendment) Ordibance, 2009 is hereby repealed.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
Ordinance referred to in sub-section (I) shall be deemed to have been done
or taken under the corresponding provisions .of the principal Act as
ainended by this Act as if the provisions of this -Act were in force at all
material times.
am new m we, 20 m 2009 ’ ’3
N0. ll79(2)/LXXlX-V-l—09-|(ka) l5-2009
Daled Lucknow, Angus! 20. 2009
lN 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
(Adhikaran) (Sanshodhan) Adhiniyam, 2009 (Uttar Pradesh Adhiniyan-I Sankhya l9 of 2009) as passed by
the Uttar Pradesh Legislature and assented to by the Governor on August 19, 2009
THE UTTAR PRADESH PUBLIC SERVlCES (TRIBUNAL) (AMENDMENT)
- - " ACT 2009
(up. ACT No. 1.9 or 2009)
[As missed by [he UIIar Pradesh Legislature]
AN
ACT
1‘ ' film/161"lO‘ZlIHEIK/Il/IP UIIrIr Pradesli Public Services (Tribunal) Act. I976i
l ' , IT IS HEREBY enacted in the Sixtieth Year ofthe Republic of India as follows :—
n |. (I) This Act may be called the Uttar Pradesh Public Services (Tribunal) Slionritlc and
l " (Amendment) Act 2009. . _ . commencement
l l l (2) It shall be deemed to have come into force-on .lune l6, 2009.
> 2i In section 3 of the Uttar Pradesh Public Services (Tribunal) Act, 1976 Amendmsmnr
‘ 3 - hereinafter referred toas'the principal Act for sub-section (4) the following sub- S‘C"°"3"w‘p‘
i . , ‘ Act no. l7ofl976
section shall be substuuled, namely :—
ITIw ‘
_J ' ' “(4) A person shall not be qualified for'appointment as Vice-Chaim‘an.
_l I' . (Judicial) unless he,—
i . (a) has held the post of District Judge of Super Time Scale or any _ ‘
j ‘ ~~ other post equivalent thereto; or - V
l“ . (b) has for at least two year‘s held the post of 8 Judicial
5 ' ' Member." , _ \
l “l" 3. (l)' The Uttar Pradesh Public services (Tribunal). chcfllflndSfiVins
, Ordinance
:ll; no. 6 ol‘
2009
(Amendment) Ordihance. 2009 is hereby repealed.
' l M (2) Notwithstanding such repeal. anything done or any action
5 l taken under the provisions of the principal Act as amended by the
; Ordinance referred to in sub-section (I) shall be deemed to have been done
t) or taken under the corresponding provisidnsvol' the principal Act as
l
amended by this Act as if the provisions of this -Act were in force at all
material times.
4 'StU 3.iF aniTtlrel kr1 , 20 317TM:2009
STATEMENT OF OBJECTS AND REASON
The Uttar Pradesh Public Services (Tribunals) Act, 1976 (U.P. Act no. 17 of 1976) has been
enacted to provide for the constitution of tribunals to adjudicate disputes in respect of matters relating to
employment Of all public servants of the State of Uttar Pradesh. Sub-section (4) of section 3 of the said Act
provided that a person shall not be qualified for appointment 'as Vice Chairman (Judicial) unless he has
held the post of District Judge or any other post equivalent thereto for at least five years, or has, for at least
two years held the post of a Judicial Member. With a view to ensuring availability of sufficient nuinber of .
eligible candidates for appointment to the said office which was lying vacant for long time, it was decided
to amend the said Act to provide that a person shall not be qualified for appointment as Vice chairman. ..
(Judicial) Unless he has held the post of District Judge of Super Time Scale or any other post equivalent
thereto, or has for at least two years held the post of Judicial Member.
Since the State Legislature was not in session and immediate legislative action was necessary to
impleinent the aforesaid decision, the Uttar Pradesh Public Services (Tribunals) (Amendment) Ordinance,
2009(1)1'. Ordinance no 6 of 2009) was promulgated by the Governor on June 16. 2009.
This Bill is introduced to replace the aforesaid Ordinance.
1.
By order.
1
P.V. KUSHWAHA,
Sachiv..
tiloWlotkorto-ROtto-478 (%o)-2009-(1002)-597 Tedli1-(rb9e“t1.0/31TT5ite) I
to(rflolotto-'qoto-131 ii10 ftart -2009-(1003)-850 Wittri-(rhuit:C/31T) I
4 _ W m mum we. 20 annajzoo9
——————_\
STATEMENT OF OBJECTS AND REASON . v
The Uttar Pradesh Public Services (Tribunals) A,ct I976 (U P. Act no l7 of l976) has been
enacted to provide tor the constitution of tribunals to adjudicate disputes In respect of matters relating m
employment ofall public servants ofthe State of UttzIr l’radeslt. Sub- section (4) ofsection 3 ofthe said Act
provided that a person shall not be qualified for appointment as Vice Chairman (Judicial) unlesg he has
held the post of District Judge or any other post equivalent thereto for at least five years, or has. for at least
two years held the post ofa Judicial Member. With a view to ensuring availability of sufficient number of
eligible candidates for appointment to the said office which was lying vacant for long time, it was decided
to amend the said Act to provide that a person shall not be qualified for appointment as Vice chainmm'
(Judicial) Unless he has held the post of District Judge of Super Time Scale or any other post equivalm ‘-
lhereto, or has tor at least two years held the post ol Judicial Member.
Since the State Legislature was not in session and immediate legislative action was necessary to
implement the aforesaid decision, the Uttar Pradesh Public Services (Tribunals) (Amendment) Ordinance,
2009 (UP. Ordinance no 6 ot'2009) was promulgated by the Governor on June l6. 2009‘
This Bill is introduced to replace the aforesaid Ordinance.
By order.
P.V. KUSHWAHA,
Sac/flu.
“x
i
i."
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