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No. 1546(2)/LXXDC-V-1-17-1(ka)4-2017
Dated Lucknow, August 14,2017
(Sanshoclhan) Adhiniyam, 2017 (Uttar Pradesh Adhiniyam Sanlchya 4 of 2017) as passed by the Uttar Pradesh
Legislature and assented to by the Governor on August 14,2017:-
pleased to order the publication of the following English translation of the Uttar Pradesh Lok Seva (Acilhiltaran)
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is
THE 'UTTAR PRADESH PUBLIC SERVICES (TRIBUNAL) (AMENDMENT)
ACT, 2017
. [UP. Act No. 4 of 2017]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
further to amend the Uttar Pradesh Public Services (Tribunal) Act, 1976.
IT IS HEREBY enacted in the Sixty eighth Year of the Republic of India. .
as follows:-
Short title
1. This Act may be called the Uttar Pradesh Public Services (Tribunal). _.
(Amendment) Act, 2017. •
..
2 ' ’ » '63? new Winfi’ejuim, 2017
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,.- - _ No. 1546(2)/LX)GJOV-1—l7:1(ka)4-2017
Dated Lucknow, August 14, 2017
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution ofIndje, the Goyernor is
pleased to order the publication of the following English translation of the Uttar Pradesh Lok Seva (Adhikamn)
(Sanshoclhan) Adhiniyam, 2017 (Uttar Pradesh Adhiniyam Sankhya 4 of 2017) as passed by the Utm Pradesh
Legislature and assented to by the Governor on August 14, 2017:-
THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNAL) (AMENDMENT)
‘ ‘ 1' -- ACT, 2017 ' i» ’
. [U-.P. Act No. 4 of 2017]
(As passed by the Uttar Pradesh Legislature)
_ V AN ~
ACT . ‘
. fitrther zo‘amend' the Uttur Pradesh Public Services (Tribunal) Act,- 1976 .
IT IS HEREBY enacted in the Sixty eighth Year of the Republic of‘Indi/a:. .;
as follows:- _ '
Shmmlc ' 1. This Act may be called the Uttar Pradesh Public Services (Tribunal) ,
(Amendment) Act, 2017.
we 1': aux-a
gnaw - 313.21}
gtV1- 31i741-71 IiIt, 14 OTTR?r, 2017
2. In section 3 of the Uttar Pradesh Public Services (Tribunal) Act, 1976,—
(a) in sub-section (8), for the existing proviso the following proviso
shall be substituted, namely :—
"Provided that no Chairman, Vice-Chairman or member shall
hold office as such after he has attained,—
in the case of Chairman, the age of sixty five years, and
in the case of Vice-Chairman or a member, the age of sixty-
two years."
(b) after sub-section (8-b) the following sub-section shall be inserted,
namely :—
"(8-c) The provisions of sub-section (8) as amended by the
Uttar Pradesh Public Services (Tribunal) (Amendment) Act, 2017
shall apply also to the Chairman, Vice-Chairman, or a member
holding office on the commencement of the said Act."
Amendment of
section-3 of UR.
Act no. 17 of
1976
STATEMENT OF OBJECTS AND REASONS
The Uttar Pradesh Public Services (Tribunal) Act, 1976 (UP. Act no. 17 or 1976) has been
enacted to provide for the constitution of a tribunal to adjudicate disputes in rdspeict of matters relating to
employment of all public servants of the State of Uttar Pradesh. Proviso to sub-section (8) of section 3 of
the said Act provides that the chairman shall not hold office after attaining the age of seventy years and - a
member shall not hold office after attaining the age of sixty five years. With .a view to giving an
opportunity to other talented officers so as to ensure efficiency in the working of the tribunal, it has been
decided to amend the said Act to reduce the maximum age for holding office of the Chairman from seventy
years to sixty-five years and vice-chairman and member from sixty-five years to sixty-two years.
The Uttar Pradesh Public Services (Tribunal) (Amendment) Bill, 2017 is introduced accordingly.
By order, •
VIRENDRA KUMAR SRIVASTVA,
Pramukh Sachiv.
tOSTRT0101t0—R0410 240 '0614,1 (rno)-2017-(780)-599 ;Ott (th+-kk. C.Z/e1D?&TPlitZ)
1:11. 0710101:11H 0—V0t0 73 710 rOT71t-2017—(781)-300 liffa77f—(09,C2}elD /31114Z) I
ficwo
an? WWW W314 315m, 2017
. E _
2. In section 3 of the Uttar Pradesh Public Services (Tribunal) Act 1976, ~
(a) 1n sub- section (8) for the existing proviso the following proviso
shall be substituted, namely: —
“Provided that no Chairman, Vice-Chairman or member shall
hold office as such after he has attained,— > ,
(a) in the case of Chairman, the age of sixty five years and
(b) 1n the case of Vice- Chairman or a member, the age ofsixty-
two years ” .
(b) afier sub-section (8—b) the following sub-section shall be inserted,
namely :— '
“(8»c) The provisions of sub-section (8) as amended by the
' Uttar Pradesh Public Services (Tribunal) (Amendment) Act 2017
shall apply also to the Chairman, Vice— Chairman or a member
holding off ce on the commencement of the said Act. ”
STATEMENT OF OBJECTS AND REASONS .
The Uttar Pradesh Public Services (Tribunal) (Amendment) Bill, 2017 is introduced accordingly.
By order,
VIRENDRA KUMAR SRIVASTVA,
Pramukh Sachfv.
Ifioquott‘ro—qovfio 240 W (1%0)~2o17— (780)—599 amt (wile? / etc/311W)
{onto—Hoffa 73 mo fiurefi~2o17v(7a1)—3oo W—(W/ao/WM
3
Amendment of
section-3 of UP.-
Act no. 17 of I
1976 '
The Uttar Pradesh Public Services (Tribunal) Act, 1976 (U. P. Act no 17 of 1976) has been
enacted to provide for the constitution of a tribunal to adjudicate disputes in respect of matters relating to
employment of all public servants of the State of Uttar Pradesh Proviso to sub-section (8) of section 3 of
the said Act provides that the chairman shall not hold office after attaining the age of seventy years and a
member shall not hold office after attaining the age of sixty five years. With, a v1ew to giving an»
opportunity to other talented officers so as to ensure eff ciency in the working of the tribunal, it has been
decided to amend the said Act to reduce the maximum age for holding office of the Chairman fiom seventy
years to sixty- -t'1ve years and vice-chairman and member from sixty- f ve years to sixty— —two years
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