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U'TTAR PRADESH SARKAR
VIDHAYI ANUBHAG-I
No. 351/LXXIX-V-1-1(Ka) 7-2007
Dated Lucknow, February 21, 2007
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 (Adhikaran) (Sanshodhan) Adhiniyam, 2007 (Uttar Pradesh Adhiniyam Sankhya 4 of 2007) as passed
by the Uttar Pradesh Legislature and assented to by the Governor on February 20, 2007 :—
THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNAL)
(AMENDMENT) ACT, 2007
[U.P. ACT NO. 4 0E2007]
(As passed by the Uttar-Pradesh Legislature)
AN
ACT
flu/her to amend the Uttar Pradesh Public Services (Tribunal) Act, 1976.
IT IS HEREBY enacted in the Fifty-seventh Year of the Republic of India as
follows:- •
I. This Act may be called The Uttar Pradesh Public Services (Tribunal) Short titic
(Amendment) Act, 2007.
2. In section 3 of the Uttar Pradesh Public Services (Tribunal) Act, 1976,
hereinafter referred to as the principal Act,-
(a) for sub-section (6) the following sub-section shall be
substituted,
namely:-
"(6) An officer of the Indian Administrative Service or an officer
of the Provincial Civil Service (Executive Branch) in the pay scale of
Rs. 18400-22400 or above shall be qualified for appointment as an
Administrative Member • provided he has adequate experience in
dispensation of Justice.-
(6) in sub-section (8), for the existing proviso, the following
proviso shall be substituted, namely:-
Amendment of
section 3 of LIP.
Act no. 17 of 1976
(Amendment) Act. 2007.
an? nest mm were, 21 m, 2007 3
Harlem-t
rah-tame.
mutant
UTTAR PRADESH SARKAR
VIDHAYI ANUBHAG‘I
‘ No. 351/LXX1x-v-ili(Ka) 7-2007
Dated Lucknow, February 2]. 2007
" 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 Pradcsh Lok
‘Seva (Adhikaran) (Sanshodhan) Adhiniyam, 2007 (Uttar Pradesh Adhiniyam Sankhya 4 of 2007) as passed
by the Unar Pradesh Legislature and assented to by the Governor on February 20. 2007 :—
THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNAL)
' ‘ ' (AMENDMENT) ACT, 2007
[UR ACT N0. 4 OF'2007]
(As passed by the Ullar-Pradesh Legislalure)
AN
ACT _ ' :
further Io amend the UIIar Pradesh Public Servicex (Tribunal) Acl. I 976.
IT IS HEREBY enacted in the Fifty-seventh Year of the Republic of India as
follows:— '
I. This Act may be called 'the Uttar Pradesh Public Services (Tribunal) 5M“ title
2. In section 3 of the Uttar Pradesh Public Services (Tribunal) Act, 1976, Amendment of
herein ' i 1 A _ section 3 or on
afier referred to as theprinc pa ct. , A“ no, '7 or I976
(a) for sub-section (6) the following sub-section shall be substituted,
namely:— ‘
“(6) An officer ofthe Indian Administrative Service or an office.-
of the Provincial Civil Service (Executive Branch) in the pay scale of
Rs. 18400—22400 or above shall be qualified for appointment as an
Administrative Member -provided he has adequate experience in
dispensation of Justice." '
(b) in sub-section (8), for the existing proviso, the following
proviso shall be substituted. namely:—
4 jvI 3.IF 317E11R171 quid, 21 4b7att, 2007
Amendment of
section 4-A
'Provided that no Chairman, Vice-Chairman or other member shall
hold office as such after he has attained —
in the case of Chairman, the age of sixty seven years, and
in the case of Vice-Chairman and any other member, the age
of sixty-five years.''
after sub-section (8) the following sub-section shall be inserted
namely:—
"(8-a) The provisions of sub-section (8) as amended by the Uttar
Pradesh Public Services (Tribunal) (Amendment) Act, 2007 shall apply also
to the Chairman, the Vice-Chairman and other members holding office on
the commencement of the said Act."
3. In section 4-A of the principal Act, in sub-section (3) for the existing
Explanation the following Explanation shall be substituted, namely:—
"Explanation:—For the purpose of this sub-section the Chairman who has
been a High Court Judge or a District Judge or a Vice-Chairman who has been a
District Judge shall be deemed to be a Judicial Member and the Chairman or
Vice-Chairman who has been a member of the Indian Administrative Service or
an officer of the Provincial Civil Service (Executive Branch) in the pay scale of
Rs. 18400-22400 or above, shall be deemed to be an administrative member."
STATEMENT OF OBJECTS AND REASONS
Sub-section (6) of section 3 of the Uttar Pradesh Public Services (Tribunal) Act, 1976 provides
that a person shall not be qualified for appointment as an Administrative Member, unless he has held, or
has been eligible to hold, the post of Commissioner of a Division or Joint Secretary to the Government of
India and has adequate experience in dispensation of Justice and the proviso to sub-section (8) of the said
section provides that no Chairman, Vice-Chairman or other member shall hold office after he has attained,
in the case of Chairman or Vice-Chairman, the age of sixty five years and in the case of any other member
the age of sixty two years. Sub-section (3) of section 4-A provides that a bench consisting of two members
shall include a Judicial Member and an Administrative Member, and the Explanation thereto provides that
the Chairman who has been a High Court Judge or a District Judge or a Vice-Chairman who has been a
District Judge shall be deemed to be a Judicial Member and the Chairman or Vice-Chairman who has been
the member of the Indian Administrative Service shall be deemed to be an Administrative Member after
due consideration of the requests made to the State Government from various sources and the Chairman,
Public Services Tribunal for amending the said provisions in accordance with the present situations, it has
been decided to amend the said Act to provide that an officer of the Indian Administrative Service or an
officer of the Provincial Civil Service (Executive Branch) in the pay scale of Rs. 18400-22400 or above
shall been qualified for appointment as an Administrative Member and the superannuation age of the
Chairman shall be 67 years and the superannuation age of the Vice-Chairman and other members shall be
65 years and to clarify that the Chairman who has been a High Court Judge or a District Judge or a
Vice-Chairman who has been a District Judge shall be deemed to be a Judicial Member and the Chairman
or Vice-Chairman who has a member of the Indian Administrative Service or an officer of the Provincial
Civil Service (Executive Branch) in the pay scale of Rs. 18400-22400 or above shall be deemed to be an
Administrative Member.
The Uttar Pradesh Public Services (Tribunal) (Amendment) Bill, 2007 is introduced accordingly.
By order,
VIRENDRA SINGH,
Pramukh Sachiv.
dcrFoTiorto to to 3413 I LI RO)—(7253)-2007-5?7(4144r/31
o RrFo 711,0 to—yi o te 252 We fb.7141—(7254)-2007-850 iffdt—(croadt.it/antaAZ
4 WWWW, 21 was). 2007
“Provided that no Chairman, Vice-Chairman or other member shall
hold office as such after he has attained —
(a) in the case of Chairman, the age of sixty seven years. and
(b) in the case of Vice-Chainnan and any other member, the age
of sixty-five years."
(c) after sub-section (8) the following sub-section shall be inserted.
namely:~
“(S-a) The provisions of sub-section (8) as amended by the Uttar
Pradesh Public Services (Tribunal) (Amendment) Act. 2007 shall apply also
to the Chairman, the Vice—Chairman and other members holding office on
the commencement ofthe said Act.”
Amendment of 3, In section 4-A of the principal Act, in sub-section (3) for the existing
5mm" 4"" Explanation the following Explanation shall be substituted. namely:—
“Explanation—For the purpose of this sub—section the Chairman who has
been a High Court Judge or a District Judge or a Vice-Chainnan who has been a
District Judge shall be deemed to be a Judicial Member and the Chairman or
Vice-Chairman who has been a member of the Indian Administrative Service or
an officer of the Provincial Civil Service (Executive Branch) in the pay scale of
Rs. 18400-22400 or above. shall be deemed to be an administrative member."
STATEMENT OF OBJECTS AND REASONS
Sub—section (6) of section 3 of the Uttar Pradesh Public Services (Tribunal) Act, 1976 provides
that a person shall not be qualified for appointment as an Administrative Member, unless he has held, or
has been eligible to hold, the post of Commissioner of a Division or Joint Secretary to the Government of
India and has adequate experience in dispensation of Justice and the proviso to sub-section (8) of the said
section provides that no Chairman, Vice-Chairman or other member shall hold office after he has attained,
in the case of Chairman or Vice-Chairman, the age of sixty five years and in the case of any other member
the age of sixty two years. Sub-section (3) of section 4-A provides that a bench consisting of two members
shall include a Judicial Member and an Administrative Member, and the Explanation thereto provides that
the Chairman who has been a High Court Judge or a District Judge or a Vice— Chairman who has been a
District Judge shall be deemed to be a Judicial Member and the Chairman or Vice— Chairman who has been
the member of the Indian Administrative Service shall be deemed to be an Administrative Member after
due consideration of the requests made to the State Government from various sources and the Chairman
Public Services Tribunal for amending the said-provisions in accordance with the present situations, it has
been decided to amend the said Act to provide that an officer lofthe Indian Administrative Service or an
officer of the Provincial Civil Service (Executive Branch) in the pay scale of Rs. 18400-22400 or above
shall been qualified for appointment as an Administrative Member and the superannuation age of the
Chairman shall be 67 years and the superannuation age ofthe Vice-Chairman and other members shall be
65 years and to clarify that the Chairman who has been a High Court Judge or a District Judge or a
Vice-Chairman who has been a District Judge shall be deemed to be a Judicial Member and the Chairman
or Vice-Chairman who has a member of the Indian Administrative Service or an officer of the Provincial
Civil Service (Executive Branch) in the pay scale of Rs. 18400-22400 or above shall be deemed to be an
Administrative Member.
The Uttar Pradesh Public Services (Tribunal) (Amendment) Bill, 2007 is introduced accordingly.
By order,
VIRENDRA SINGH,
Pramukh SachI'v.
mowoqorfio Q0 the 3413 W (1%0)—(7253)—2oo7—597(aru2[es /3ITqrde)I
the we 21° dig—go the 252 we W—(7254)—zoo7—sso W—(W/WM
«tun. -.
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