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No. 306(2)/LXXIX-V-1-15-1(Ka) 4-2015
Dated Lucknow, March 13,2015 '
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) (Sansodhan) Adhiniyam, 2015 (Uttar Pradesh Adhiniyam Sankhya 1 of 2015) as passed
by the Uttar Pradesh Legislature and assented to by the Governor on March 12, 2015:-
THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNAL) (AMENDMENT)
ACT, 2015
(U.P. Act no. 1 of 2015)
[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-sixth Year of the Republic of India as follows :-
Short title I. This Act may be called the Uttar Pradesh Public Services (Tribunal)
(Amendment) Act, 2015.
'date 2 I074-RP11 - - •
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No 306(2')/LXXIX v 1— 15 1(Ka)4 2015 ‘
Dated Lucknow March 13 2015 '
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the f
Governor lS pleased to order the publication of the following English translation of the Uttar Pradesh Lok
Seva (Adhikaran) (Sansodhan) Adhiniyam 2015 (Uttar Pradesh Adhiniyam Sankhya l of 2015) as passed
by the Uttar Pradesh Legislature and assented to by the Governor On March 12,2015: —-
THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNAL) (AMENDMENT)
ACT, 2015
(U.P. Act no lof2015)
[As paired by 1I1e Utiar Pradesh Legislature]
AN
ACT
further to amend the Utmr Prade'sh Public Services (Tribunal) Act, l976.
IT IS HEREBY enacted in the Sixty- -sixth Year of the Republic of India as follows: —
5h°fl “119 This Act may be called the Uttar Pradesh Public Services (Tribunal)
(Amendment) Act 2015.
11211112 l074-RPH» ~ -
'{ A-4T 31-iiThlflui 1 oi , 13 ilzI, 2015
Amendment of
section 3 of UP..
Act no. 17 of 1976
2. In section 3 of the Uttar Pradesh Public Services (Tribunal) Act, 1976, for
sub-section (4-A) the following sub-section shall be substituted, namely :-
"(4-A) A person shall not be qualified for appointment as Vice-Chairman
(Administrative) unless he,-
has held the post of an Administrative Member; or •
has held the post of Secretary in the State Government or a post
equivalent to the post of Joint Secretary to the Government of India and has,
in the opinion of the State Government adequate experience in dispensation
of justice."
STATEMENT OF OBJECTS AND REASONS
The Uttar Pradesh Public Services (Tribunal) Act, 1976 (UP. Act no. 17
of 1976) has been
enacted to provide for the constitution of tribunal to adjudicate disputes in respect of matters relating to
employment of all public servants of the State of Uttar Pradesh. Sub-section (4-A) of section 3 of the said
Act provides that a person shall not be qualified for appointment as Vice-Chairman (Administrative) unless
he has for at least two years held the post of an Administrative member or has for at least two years held
the post of Additional Secretary to the Government of India or any other post under the Central or a State
Government carrying a scale of pay which is not less than that of an Additional Secretary to the
Government of India and has in the opinion of the State Government adequate experience in dispensation
of Justice. With a view to ensuring availability of adequate pool of talented and more experienced skilled
and sufficient number of eligible officers for appointment to the post of Vice-Chairman (Administrative) it
has been decided to amend the said Act.—
to omit
the words "for at least two years" wherever occurring in the said sub-section;
to provide that a person who has held the post of secretary in the State Government or a
post equivalent to the post of the Joint Secretary to the Government of India shall be eligible for
appointment to the post of Vice-Chairman (Administrative) instead of a person who has held the
post of Additional Secretary to the Government of India or any other post under the Central or a
State Government carrying a scale of pay which is not less than that of an Additional Secretary to
the Government of India.
The Uttar Pradesh Public Services (Tribunal) (Amendment) Bill, 2015 is introduced accordingly.
By order,
ANIRUDDHA SINGH,
Pramukh Sachiv.
tticri9010t0-70410 1074 •<1 (t0)-2015—(2495)-599 Tfralft
—(Otki /a /3114>t)d)1
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2, In section 3 of the Uttar Pradesh Public Services (Tribunal) Act,'l976, for Amtndmentof
sub-section (4-A) the following sub-section shall be substituted, namely :— mm“ 3 of U-P-i
Act no. 17 of I976
“(4-A) A person shall not be qualified for appointment as Vice-Chairman
(Administrative) unless he.-
(a) has held the post of an Administrative Member; or '
(b) has held the post of Secretary in the State Government or a post
equivalent to the post of Joint Secretary to the Government of India and has,
in the opinion of the State Government adequate experience in dispensation
ofjustice."
STATEMENT OF OBJECT-S AND REASONS '
The Uttar Pradesh Public Services (Tribunal) Act, 1976 (UP. Act no. 17 of 1976) has been
‘1 .enacted to provide for the constitution of tribunal to adjudicate disputes in respect of matters relating to
employment of all public servants of the State of Uttar Pradesh. Sub-section (4—A) of section 3 of the said
Act provides that a person shall not be qualified for appointment as Vice—Chairman (Administrative) unless
he has for at least two years held the post oflan Administrative member or has for at least two years held
the post of Additional Secretary to the Government of India or any other post under the Central or a State
Government carrying a scale of pay which is not less than that of an Additional Secretary to the
Government of India and has in the opinion of the State Government adequate experience in dispensation
of Justice. With a View to ensuring availability of adequate pool of talented and more experienced. skilled
and sufficient number of eligible officers for appointment to the post of Vice-Chairman (Administrative) it
has been decided to amend the said Act.—
(a) to omit the words “for at least two years" wherever occurring in the said sub—section;
(b) to provide that a person who has held the post of secretary in the State Government or a
post equivalent to the post of the Joint Secretary to the Government of India shall be eligible for
appointment to the post of Vice—Chairman (Administrative) instead of a person who has held the
post of Additional Secretary to the Government of India or any other post under the Central or a
State Government carrying a scale of pay which is not less than that of an Additional Secretary to
the Government of India.
The Uttar Pradesh Public Services (Tribunal) (Amendment) Bill, 2015 is introduced accordingly.
By order,
ANIRUDDHA SINGH,
Pmnmkh Sachiv.
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data 2 l074 RPH
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- 00000003