Uttar Pradesh act 7 of 1992 : The UTTAR .PRADESH PUBLIC SERVICES (TRIBUNALS) (AMENDMENT) ACT, 1992

Date: 15 Mar 1992

Department

Department of Law

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RFT( i No. 707(2)/XVII-V-1-1(KA)33-1992 - Dated : Lucknow, March 16, 1992

IN pursuance of the provisions of clause (3) of Article 348 of the Constttution of India the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Lok Seva (Adhikaran) (Sanshodhan) Adhiniyam, 1992 (Uttar Pradesh Adhiniyam Sankhya 7 of 1992) as passed by the Uttar Pradesh Legislature and assented to by the Governor on March /3, 1992.

THE UTTAR .PRADESH PUBLIC SERVICES (TRIBUNALS) (AMENDMENT) ACT, 1992

(Ti'. P. Act No. 7 OF 1992) [As passed by the Uttar Pradesh Legislature]

AN Act

further to amend the Uttar Pradesh Public Services (Tribunals) Ay, 1976. IT Is HILREBY enacted in the Forty-third Year of the Republic of India

as follows :—

Short title and

1. (1) This Act may be called the Uttar Pradesh Public Services (Tribunals) Commencement (Amendment) Act, 1992. -

(2) It shall come into force on such date-as the State Government man by notification, appoint in that behalf.

(2) aanfaﬁ qféﬁmr m m a} fw’fm afamnﬁ $1 We a, fem-rm f‘e ‘ ‘ I (5) aqam(‘4)%vwﬁ&waﬁwzaasmgnﬁw&ﬁ imam mummy Wwewm: qwr nrﬁtrwrfaaziﬁrmmmﬁafﬁﬁa’h - \ No. 707(2)/XVII-V-l-I(KA)33-1992 Dated :Lucknaw, March 16, 1992 visions of clause (3) of Article 348 of the Constitution of India he publication of the following English translation of the (Sanshodhan) Adhiniyam, l992 (Uttar Pradesh passed by the Uttar Pradcsh Legislature and assented to by 2 (U. P. [As passed by further to amend the Uttar. Pradesl: Public Services (Tribunalr) Ad. 1976. IT is HEREBY enacted in the Forty-third Year of the Republic of India as follows :— . sue“ tlllc um 14 (I) This Act may be called the Uttar Pradesh Public Services (Tribunals) Commencement (Amendment) Act, 1992. , V - (2) It shall come into force on such dateAas the State Government may, by notiﬁcation, appoint in that behalf. ‘ 'l' " it {-1

Amendment of long title of U.E. Act no. 17 of 1976

Amendment of section

Amendment of station 2

, 1/31tir. 9131ffcarf. !TM IS Fit 1 992

•

2. 'lathe long title of the Uttar Pradesh Public Services (Tribunals)Ad, 1976, hereinafter referred to as the principal Act, fir the words" Consti-

tution of Tribunals" the words" Constitution of a Tribunal" shall be

substituted. 3. In Section 1 of the principal Act, in sub-section (1), for the

brackets and word "(Tribunals)" the word "Tribunal" shall be substituted.

.4. In section 2 of the principal Act,—

(a) after clause (a), the following clauses shall be Einserted, namely—

'Bench' means a Bench of the Tribunal;

•

• 'Chairman' means the Chairman of the Tribunal ;

'District Judge' means the District Judge within the meaning] of the Bengal, Agra ;and Assam Civil Courts Act, 1887;•

'Member' means a Judicial or Administrative member of the Tribunal and includes its Chairman and Vice- Chairman ; '

(b) for clause (c), the folic wi ng clau ses shall be substituted namely

"(c) 'Tribunal' means the Tribunal constituted under-section 3; (d) vice Chairman' means the Vice-Chairman of the Tribunal.'

5. .For section 301 the principal Act, the following sections shall be substituted, namely

"3 (1) As soon as may be after the commencement of the Uttar Pradesh Public Services (Tribunals) (Amendment)

Constitution Act, 1992, the State Government shall, by of the Tribunal notification, establish a Tribunal to be called the State Public Services Tribunal.

(2) The Tribunal shall co nsi; t of a Chairman, a Vice-Chairman and such number of other Judicial and Administrative members not less than five in each category, as may be determined by the State Government.

(3) A person-shall not be qualified for appointment as Chairman, u nless he—

• (a). has been a Judge of a High Court, or has, for atleast two. year: held the post of Vice-

-Chairman, ut has been a member of the Indian Administrative Service

who has held the post of a •Secretary to the • Government of India or any other post under the Central- or the State Government equivalent thereto, and has adequate experience in dispensation of justice. .

(4) A person shall not be qualified for appointment as Vice Chairman, unless he,— •

.(a)' has held the post of District Judge or any other post equivalent thereto for atleast five years; or •

(b) has, for atleast two years held the postlof a Judicial or *an Administrative member ; or '

(c) has been, a membcr of the Indian Administrative Service who has held the post of Additional Secretary to Government of India or any other post under the .-Central or the State Government equivalent thereto and has adequate experience in dispensation of justice.

(5) A person shall not be qualified for appointment as a ludiCial Member,,unless he has held the pest of District Judge, or any other post equivalent thereto. - (6) A.person shall not be qualified for appointment as an Adminis-

r.,trative Member, Unless he has held, or has been eligible to hold, the : _post of Commissioner of a Division orJoint Secretrry to the Govern- !, ment of India and ,has adequate experience in dispensation of justice.

Substitution o; son

mm mm H333: :i's mi {19921 '..« . ' ,- 2. Intlie long title ofthc Uttar Pradesh Public Services (Tribunals)Act. -1976 hereinafter referred to as the principal Act, for the words“ Consti- union of Tribunals" the words“ Constitution of a Tribunal” shall be ~substttuted, ‘ ‘-3. In sectioni or the principal Act, “.3 sub-section (1), for the brackets and word “(Tribu naIS)" the word “Tribunal”'shall be substituted. ‘ '4. In section 2 of the principal Act,— Ii. : ‘ (a) after clause (a), the following clauses shall be Eiuserted, ii i ﬁnamclyf— ‘ (a-l) ‘Bcnch' means 3 Bench of the Tribunal; ((1-2) ‘Chairman’ means the Chairman of the Tribunal; E ' ((3.3) ‘District Judge’ means the District Judge within the 5 meaning} of the Bengal, Agra l'and Assam Civil Courts Act, 1887 ; . a-4) ‘Member’ means a Judicial of Administrative member of the Tribunal and includes its Chairman and Vice— Chairman ; ‘ _ ' (b) for clause (c), the follcwing clauses shall be substituted ' . namely :— ' . “(c) ‘Tribunal’ means the Tribunal constituted under- section 3; rd) ‘Vice-Chairman’ means the Vice-Chairman of the Tribunal," 5. ‘For section 3~ of the principal Act, the following sections shall be V , substituted, namely :- . a i I ”3 (1) As soon as may be after the commencement of the Uttar ‘ ~ C , . Prad esh Public Servtces (Tribunals) (Amendment) znséfittztwnl Act, 1992, the State Government shall, by . aft 9 I” una notiﬁcation, establisha Tribunal to be called the ' State Public Services Tribunal. . : . j ' ' ' - (2) The Tribunal shall consist ofa Chairman,_a Vice-Chairman and 1 ‘ ', . ' suchnumber of other Judicial and Administrative. members not less ' ‘ than ﬁve in each category, as may be'_ determined by the State , I it , , Government. . A‘, _' . (3) 'A Person‘shall not be qualiﬁed for appointment as Chairman, i‘ ' '_ unless he'— ‘ . j . . ~ (a)_ has been a Judge ofa High Court, or .(b) has, for atleast two year: held the post ‘of Vice- ! . V Chairman, 01 , v , i‘ ' . , . . ' (c) has been a member of the Indian Administrative Service i . . who has held the post ofa ‘Secretary to the‘Government of India or any other post under the Central- or the State Government equivalent thereto, and has adequate eirperience in dispensation of Justice. K ' (4) A person shall not be qualiﬁed for appointment as Vice Chairman, unless he,— . ,(a)‘has held the post of District Judge or any other post equivalent theretotor atleast ﬁve years; or , . (b) has, for atleast two years held the post'Lof a Judicial or ' - " ‘an Administrative member;or ’ f . (c) has been, a member of the Indian Administrative Service _‘ who has held the post of Additional Secretary to -G0vernment of India- or any other post under the Central or the State , Government equivalent thereto and 11W ' disputation of justice. . ‘ ~ . l _(5) A person shall not be qualiﬁed for appointment as a indiéial it Member!» nless he has held the post of District ludge, or any other . . . > post equivalent thereto. ' " “ " " ;' ,. ' (6) Aperson shall not be'qualiﬁed for appointment as an " ' . ‘ - nitrative Member, unless he has held, or has been eligible to hAoljdmntnbse _ - Spost of Commissioner of a Division orloint secretg'Iy to the Goyern- tt ,; .:, went oiflndia'andyhas adequate experience in dispensation of justice. I 7 Amndmcnt of , lollg title of UP" -Actno.17af 1N5 Amendment of anion l Amendinent of seating 2 Substitution of .1 ' Mon 5

!hit

(7) The Chairman, Vice-Chairman and every other member shall be appointed by the State Government :

Provided that no person shall assume the office of Chairman Vice-Chairman or other member, as the case may be, unless he has resigned or retired from, as the case-may be, the Judgeship of the high Court, or the IndianAdministrative Service or the Uttar Pradesh Higher Judicial Service or any other service in which he was serving except tbe servi ceeas Vice Chairman or Member

- (8) The Chairman, Vice-Chairman or other member shall hold office

as such for a term of five years from the date on which he enters upon his office but shall be eligible for re-appointment for another term of five years :

Provided that no Chairman, Vice-Chairman or other member shall held office as such 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.

(9) The Chairman, Vice-Chairman or any other member may by notice in writing under his hand addressed to the Governor resign his office 7

Provided that the Chairman, Vice-Chairman or other member shall, unless he is permitted by the Governor to relinquish his office sooner, continue to hold office until the expiration of three months from the date of receipt of notice or until a person duly appointed as his successor enters upon office. or until the ex- piration of his term of cffice, whichever is the earliest.

(10) The Chairman, Vice-Chairman or any other member shall not be removed from his office except by an order made by the Governor on the ground of proved misbehaviour or incapacity after such inquiry made in the prescribed manner, in which such Chairman, Vice- Chairman or other member as the case may be, has been informed of the charges against him and given a reasonable opportunity of being beard in respect of those charges.

(11) On ceasing to hold office, the Chairman, Vice-Chairman or other member shall be ineligible kr further employment under the State Government, or any local or other authority under the control of the State Government, or any corporation or society owned or cc ntrolled by the State Government :

Provided that, subject to other provisions of this Act, a Vice- Chairman shall be eligible for appointment as Chairman and any other member shall be eligible for appointment • as Vice- Chairman or Chairman.

(12) Or ceasing to hold office the Chairman, Vice-Chairman dr other member shall not appear, act ter plead before the Tribunal on behalf of any person.

(13) The salaries and allowances payable to the Chairman, Vice- Chairman and other members and the other conditions of their service shall be such as may be determined by the State Government from time to time.

(14) Where the Chairwani unable to discharge his functions owing to absence, illness or any other Cause, or where any vacancy Occurs in the office of the Chairman by reason of his death, resignation or otherwise, the Vice Chairman and where the Vice Chairman is likewise unable to discharge his function or the office of thc Vice Chairman also is vacant, such other member as the State Government may by special or general order specify, shall discharge the funclions of the Chairman until the Chairman resumes his duties or as the case may be a chairman appointed in accordance with the provisions of this Act assumes charge of hi c office.

. 3—A. (1) The State Government e hall de.termine the nature and categories of the officers and other employees

Je.c., • .of the fribtawl

required to assist the Tribunal in the discharge of its functions and provide the Triln.nal with such

officers and other employees as it may think fit.

an: memento W16 writ.- 1992‘ (7) The Chairman, Vice-Chairman and every other member shall be appointed by the State Government : Provided that no person shall assume the oﬂice of Chairman Vice-Chairman or other member, as the case may be, unless he has resigned or retired from, as the case-may be, the Judgeship of the high Court, or the Indian Administrative Service or the Uttar Pradesb Higher Judicial Service or any other service in which he was serving except the service/as Vice Chairman or Member (8) The Chairman, Vice-Chairman or other member shall hold “oﬂioe as such for a term of ﬁve years from the date on which he enters upon his oﬁice but shall be eligible for re-appointrnent for another term of ﬁve years : Provided that no Chairman, Vice-Chairman or other member shall held oﬂice as such after he has attained, . (n) in the case of Chairman or Vice-Chairman, the age of Sixty—ﬁve years, and ' (b) in the case of any other member the age of sixty-two years. ' (9) The Chairman, Vice~C hairman or any other member may by notice in writing under his hand addressed to the Governor resign his ofﬁce : . Provided that the Chairman, Vice-Chairman or other member shall,unless he is permitted by the Governor to relinquish his ofﬁce sooner, continue to hold oﬂice until the expiration oftbree months from the date of receipt of notice or until a person duly appointed as his successor enters upon ofﬁce. or untilthe ex- piration of his term of cﬂice, whichever is the earliest. (10) The Chairman, Vice—Chairman or any other member shall not be removed from his oﬂice except by an order made by the Governor on the ground of proved misbehaviour or incapacity after such inquiry made in the prescribed manner, in which such Chairman, Vice- Chairman or other member as the case may be, has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges. ' (11) On ceasing to hold ofﬁce, the Chairman, Vice-Chairman or other member shall be ineligible for further employment under the State Government, or any local or other authority under the control ofthe State Government, or any corporation 'or society owned or ccntrolled by the State Government : Provided that, subject to other provisions oftlris Act, a Vice- Chairman shall be eligible forlappointment as Chairman and any other member shall be eligible for appointment ' as Vice- Chairman or Chairman. (12) Or: ceasing to hold once the Chairman, Vice-Chairman or other member shall not appear, act or plead before the Tribunal on behalf of any person. - (13) The salaries and allowances payable to the Chairman, Vice- Chairman and other members and the other conditions oftheir service shall be such as may be determined by the State Government ' from time to time. (14) Where the Chairmanis unable to discharge his functions owing to absence, illness or any other cause, or where any vacancy occurs in the cﬂicc ofthe Chairman by reason of his death, resignation or otherwise, the Vice Chairman and wherethe Vice Chairman is likewise unable to discharge his function or the ofﬁce ofthc Vice Chairman also is vacant, such other member as the State Government may by Sttetial or general order specify, shall discharge the functions of the Chairman until the Chairman resumes his duties or as the case may be a chairman appointed in accordance with the provisions of this Act assumes charge of - his: oﬁice. ‘ 3—A. (l) The State Government shalldetermine the nature be”. the and categories ofthe oﬂicers and other employees “W b I requrred to assrst the Tribunal in the discharge of T" um: its functions and provide the TribLnal with such ofﬁcers and other enployets as it may think ﬁt.

WWT ;liar fir40117PIT 1'51Te 16 4175r, 1992' 9

. (2) The officers and other employees of the Tribunal shall discharge their functions under the general supniztendezeo of the Chairman.

. (3) The salaries and allowances and conditions of service at

the officers and other employees cf the tribunal shall be such as . may be preset ibed ."

• In section 4 of the principal Act after the second proviso the folle"wing

proviso hail be inserted, namely • "Provided also that where no final order is made by the competent

authority, that is to say the State Government or ether authority or officer or other person competent to pass such order with regard to tife appeal preferred or representation made by the Claiment within one year from the date on which such appeal was preferred or represen- tation was made, the Claiment may by a written notice require such competent authority to pass the order and if the. order is not passed within one month of the service of notice the Claierent shail be deemed to have exhausted his departmental remedies."

For section 4-A of the principal Act, the-following section shall be Substitution eer

,sibstituted, namely section 4-A

"4-A.• (I) The Chairman may from time to time constitute Benches consisting of a single member or two

Hearing of re- members, for the disposal of such references of .ference by the claims and other matters as may be specified by

Tribunal him.

(2) It than be lawful for the Chairman to nominate himself as a member of any such Bench.

_(3) A Bench consiaing of two members shall include a Judicial Member and an Administrative Member.

Explanation t For the purposes 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 a Chairman or Nice-Chairman who has been the membsr of the Indian Administrative Service shall be deemed to be an Administrative Member.

The jurisdiction, powers and authority of the Tribunal may be exercised by any such Bench and anything done by any such Bench in exercise of such jurisdiction, powers or authority shall be deemed to have been done by the Tribunal.

• (a) A reference of claim wherein the validity of any order of

dismissal or removal from service (not being an °rem for termination of temporal y service) or :eduction in rank is involved, shall be heard and, finally decided by a Bench consisting of het membets :

Provided that any order, other than an order finally disposing of the case on merits, may be passed, evidence may be received and proceeding (except hearing of oral arguments for final disposal of the case) may be conducted by a single member.

(h) A reference of claim other than that referred to in clause (a) may be heard and finally decided by a Bench consisting of a single member.

.(c) The Chairman may, if he thinks:fit to do so, Iran:fer a case from one Bench to another Bench.

Where - the members of a Bench consisting of two members are. unable to agree, the matter shall be ram red to another member 'nominated by the Chairman and the decision cf such other member shall be final and operative.

The' Tribunal, its Benches and members shall. for transacting business under this Act sit at Lucknow or at such other *cos as the State Government -may direct,"

Amendment Cf:' section 4

I: A

y ‘ mmmmitewhsez (2) The ofﬁcers and other employees of the Tribunal shall discharge their functions under the general superintendeloe ofthe Chairman. - ‘ (3) The salaries and allowances and conditions of service of the‘ oﬁcers and other employees cfthe tribunal shall be su ch as may be prescribed.” - 5 In section-t ofthe principal Act after the second proviso the follo‘wing provisoahall be Inserted, namely :— . ‘ “Provided also that where no ﬁnal order is made by the competent authority, that is to say the State Government or other authority or ofﬁcer or other person competent to pass such order with regard .to the appealprcferred or representation made by the Claimant Within one yea! from the date on which such appeal was preferred or represen- tation was made, the Claiment may by a written notice require such competent authorilyto pass the order and . if the- order is not passed t' " within one month of the s_crvrcc of notice the Claimant shall be 1 ' decmed to have exhausted his departmental remedies." , 1 7. For section 4-A of the principal Act, theifollowing Section shall be SUbF‘Emg‘XJ ‘ ‘R hammered, namely 1— ~ » mm Amendment at" tection 4 t . . _ "LA, (1) The Chairman may from time to time constitute . _ Benches consisting of a single member or two . - Hearing bf re members, for the disposal of etch references of i . 4 ference by the ' t in v ' , ‘ Y _ > . . Tribunal chliims and 0 her m’t ers asma) ac specrﬁcd by i ' ,(2) It shallbe lawful for the Chairman to rim-innate himself as a E member of any such Benchl E “(3) A Bench consisting of two members shall include a Judicial it - - Member and an Administrative Member, ~ ' Explanation aFor the purposes of this sub-section the Chairman E ~ » who has been a High Court Judge or a'District Judgezor a Vice- Chairman who has been a District Judge shall be deemed to be a Judicial Member and a Chairman or Vice-Chairman .who has been the member ofth’c Indian Administrative Service shall be deemed to be an Administrative Member. ' (4) The jurisdiction, powers and authority of the Tribunal may be , exercised by any such Bench and anything done by any such Bench ‘ in exercise of such jurisdiction, powers or authority shall be deemed to have been done by the Tribunal. (5) (a) A reference of claim wherein the validity ofany order of l - v ‘ dismissal or removal from service (not being an order for termination 1: , ' * oftemporaiy service) or reduction in rank is involved, shall be heard and. finally decided by a Bench consisting oftwr members - E _ . . Provided that any order, other than an order ﬁnally disposing ‘ _ . t . of the case on merits, may be passed, evidence may be received and proceeding (except hearing of oral arguments for ﬁnaldisposal ofthe case) may be conducted by a single member. 3 l (b) A reference of claim other than that referred to in clause (a) may‘ be heard and ﬁnally droidcd by a Bench consisting ofa single member. to) The Chairman may, if he thinks :ﬁt to do so, transfer a case from one Bench to another Benchi ' (6) Whore‘the members of a Bench consisting oftwo members are. u, '- unable to agree, the matter shall be referred to another member ‘ . nominated by the Chairman and the decision cf such other member ‘ ‘ . shall be ﬁnal and operative. 7‘“. (7) The Tribunal, its Benches and members shall= for transacting 1» _. ._ business under this Act sit at Lucknow or at such other places as the ‘ §tate Government may direct.” ‘ i , V ,

'1'

U gtir ATEITRITor !Tura; 169J, 1992

pitmeadmont ef section 5

tw„waton of new teaWon 5-A

It section 5 of the principal Act, for sub-section (7), the following sub-section shall be substituted, namely :—

"(7) The older of the Tribunal finally disposing of a refer once shall be executed in the same manner in whicit any final order of the State Government or other authority or officer or other person competent to pass such- order under the relevant service rules as to redressal of grievances in any appeal preferred or representation made by the', olaimant in connection with any matter relating to his employment to which the reference relates would have been executed"

9. After section 5 of the principal Act- the foll owing section shall be inserted, namely :-

Aweadmont ention7

"5-A. Without prejudice to tin jurisdiction, powers and authority of the High Court under the Contempt of Courts Act, 1971 in respect of contempt of courts subordinate to it, ti .e Tribunal shall have and exercise, jurisdiction, pov,ers and authority in respect of contempt of it- self as the High Court has, and may exercise, in

retlect of contempt of it elf, and for this purpose the provisions of the Contempt of Covits Act, 1971 shall, mutatis mukandis, apply subject to the following modifications, namely

(a) references therein to High Court, its Ohre' Justice and other Judges shall be construed as reference to the Tribunal its Clitairman and other members respectively ;

(4) reference to Advocate-General in section 15 of the said Act shalt be construed as reference to such law officer as the State Government may by notification, specify in that behalf;

substituted, namely f— t "(1) An appeal shall lie as of right from any order or

decision of the Tribunal in the exercise of its jurisdiction to punish for contempt to the High Court.",

(ii) for sub-section (4)-, the following sub-section shall be .s'ubstituted, namely "(4) Anappeal under sub-section (I) shall be filed within

sixty days from the date of the order appealed against."

10. la section 6 of the principal Act, in sub-sections (2) and (3)- for the words "to such Tribunal as the State Government may specify" wherever they Wu, the words "to the Tr ibunal" shall be substituted.

of ' 11. In section 7 of the principal Act, for !sub-section (2), the following sib-section shall be substituted, namely :—

"(2) la particular and without prejudice to the generality of the fore- going poWer such rules may provide for all or any of the following natter, namely :—

(a) the powers and procedure of the Tribunal; (4) the constitution of and distribution of business among the

Benches ; (e) the fces to be paid in respect of proceedings before the

Tribunal and the manner of payment thereof; the salaries and allowances payable to, and other terms

aid conditions of service of the Chairman, Vice Chairman, weathers, officers and other employees of the Tribunal;

the financial and administrative powers of the Chairman ; any other matter for which insufficient provision exists in

this Act and the State Government considers provision in that behalf necessary 'or expedient.

(3) The power to make rules under clause (I) of subsection (2) shall include the power to make such rules or any of them retrospectively from a date not earlier than the date of commencement of the Uttar Pradesh Pablic Services (Tribunal) (Amendment) Act, 1992, bit no such retrospective effect shall be given to any such rule so as to

Power to punish for oOlitetapt,

Antendment of section 6

7`^-

rm mmmwmiomﬁmggz’ , __ _ A 7— \ EAniondmemt ’ 8, (in section 5 of the principal Act, for sub-section (7), the foiiowrng sections sub-section shall be substituted, namely :— EEea‘an or new gutting S-A amendment of section 6 Amendment of action 7 “(7) The Oidri ofthe Tribunal ﬁnally disposing of a reference shall be necuted in the same manner in which any ﬁnal order of the State Government or other authority or oﬂicer or other person competent tapas» Such- order under the relevant service rules as to redressal of grievances in any appeal preferred or representation made by then claimant in connection with any matter relating to his employment to which the rcftrcnce relate: would have been executed” 9. After section 5 of the principal Act~ the i'cl‘owing station shall be inserted, namely :— “5-A. Without prejudice to ﬂu jurisdiction, powers and authority ofthe High Court under the Contempt of Courts Act, 1971 in respect of contempt of courts subordinate to it,'ti,e Tribunal Shall have and exercise, jurisdiction, powers .1th authority in respect of contempt ofit- Self as tho High Court has, and may exercise, in reipect of contempt of itself, and forthia purpose-the provision? ofthc Contempt of Courts Act, 197] shall, mutatis mumndis, apply subject to the following modiﬁcations, namely 5—— 0:) references thereinto High Court, its Ghief Justice and other Judges shall be construed ns'reference to the Tribunal its Chairman and other members respectively ; Power to punish for contempt, (15) reference to Advocate-General in section 15 of the said Act shall be construed as reference to such lawoﬂiCer as the State Government may by notiﬁcation, specify in that behalf; (c) in Scolion 19 of the said Act,— (i) for srb-section (1) the following sub-section shall be substituted, namely f— V “(1) An appeal shall lie as of right from any order or decision of the Tribunal in the exercise of its jurisdiction to punish for contempt to the High Court”; (ii) for sub-section (4)1the following sub-sectibn shall be substituted, namely :— . - “(4) An‘appeal'under sub-section (1) shall be ﬁled within sixty days from the date of the order appealed against.” 10. In section 6 of the principalAct, in sub-sections (2) and (3)- for the words “to such Tribunal as the State Government may specify" wherever they war, the words “to the Tribunal” shall be substituted. 11. 'In section 7 of the principal Act,for ‘sub-section (2), the following subsection shall be substituted, namely :— ' “(2) In particular and without prejudice to the generality of the fore. going power- su ch, rules may provide for all or any of the following latter, namely :— . (a) the powers and procedure of the Tribunal ; (b) the constitution of and distribution of business among the Benches ; . (c) the fees to be paid in respect of pio’ceedings before the Tribunal and the manner of payment thereof; (1) the salaries and allowances payable to, and other terms and conditions of service of the Chairman, Vice Chairman, .cmbers, oﬂicers and other employees of the Tribunal; (e) the ﬁnancial and administrative powers of the Chairman ; (f) any other matter for which insuﬂ'icient provision exists in this Act and the State Government considers provrsion in that behalf necessary ‘or expedient. (3) The power to make rules under clause (of) of sub-section (2) shall include the power to make such rules or any of them retrospectively from a date not earlier than the date of commencement of the Utta r Pradcsh Public Services (Tribunal) (Amendment) Act, 1992, but no suCh retrospectivs etfcct shall be given to any such rule so as to

U. P. 4fledleenee

NC 42 of ' 1991

rtr.T Ma. (31711ti1WT rin, .1 6 311%1 902

prejudi catty affect the interest of any person to whom such rules may be applicable."

12. (I) Any references of claims, applications or other incidental or ancillary prockedings pending before any Tribunal constituted under section 3 of the principal Act, as it stcod immediately before the commencement of this Act (herein after referred to as the old Tribunal) shall, upon consti- tution_of the Tribunal under section 3 of the principal Act as amended by this Act, stand transferred to such newly constituted Tribunal which shal. thereupon hear and decide the cases in the same manner as if they were referred to it under section 4 of the principal Act or were matters arising out of such claims, as the case may be.

Explanation It shall be lawful for such newly constituted Tribunal to commence the proceeding from the stage at which the case was so transferred and to deal with any pleading. presented or evidence produced befcre such transfer a? if the same were presented or produced before itself.

(2) Any references of claims, application or documents addressed to any .of the. old Tribunals received by the newly constituted Tribunal shall be e et crtai ned and disposed -of by the newly constituted Tr Amine' as if it were addressed to it.

All applications for certificate under sub-section (7) of section 5 of the principal Act as it stood immediately before the commencement of this Act, pending on the date of such commencement shall stand abated.

Any certificate under, sub-section (7) of section 5 of the principal Act as it stood immediately before the commencement of this Act, issued. by any of the old Tribunal shall continue to be valid and enforceable notvelibstanding that such old Tribunal is no more in existence.

Subject to the provision of sub-section (4) all orders of the old Tribunals shall be executed in accordance with the provisions of the principal Act as. amended by this Act as if such orders were passed by the newly co nstituted Tribunal.

13. (1) The Uttar Pradesh Public Services (Tribunals) (Amendment) -Ordinance, 1991 is hereby repealed.

- (2) Notwithstanding such repeal, anything done or any action taken under 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.

fNasinry Prak71- iisai

tepee' arid goings

By order,

INARAYAN DAL Sickly.

zPro ;Fro 101P[0--Roito 323 WO (NAN )— (3 1 4 - 1992— 850 (he) I

m m “Wm M, '56 mic/1992' _ . prejudically affect the interest of any person to whom su ch rules may ‘ ' be applicable." ancillary proceedings pending before any Tribunal constituted under section 3 mm of the principal Act, as it stood immediately before the commencement of this Act' (herein after referred to as the old Tribunal) shall, upon, consti- tutionof the Tribunal under section3 of the principal Act as amended by this Act, stand transferred to such newly constituted Tribunal which she]. thereupon hear and decrde the cases in‘the same manner asifthey were referred to it under section 4 of the piincipalAct or were matters arising out of such claims, as the case may be. . ' Explanation f It shall be lawful for such newly constituted Tribunal to commence the proceeding from the stage at which the case was so transferred and to deal with any pleading. presented or evidence produced before such transfer as if the same were presented or produced before itsr 1f. (2) Any references of claims, application or documents addressed to any -,of thevold Tribunals l'COCIch by the newly constituted Tribunal shall be' entertained and disposed of bythe newly constituted Tiibrinal as if it were . i , addressed to it. (3) All applications for'wrtiﬁcnte under sub-section (7) of section 5 of the principal Act as it stood Immediately before the commencement of this Act, pending on the date of such commencement shall stand abated. (4) Any certificate under, sub-section (7) of'seetion 5 of the principal Act as it stood immediately before the commencement of this Act. issued..by any ofthe old Tribunal shall continue to be valid and enforceable ,otwﬁhstanding that such old Tribune] is no more in existence. . (5) Subject to the provision of sub-section (4) all orders of the old Tribunals shall be executed in accordance with the provisions of the principal Act as . amended by this Act as if such order: were passed by the newly constituted Tribunal. ‘ . . - .‘ llJﬁP. 13. (l) The Utter Pradesh’Public Services Tribunals. Amendment ””3““: t.*o':l““2“:? “Ordinance, 1991 is hereby repealed. ( . > ( ) "ﬁnal I”! s '(2) Notwithstanding such repeal, anything done or any action taken under ’ ' the principal Act, as amended by the Ordinance referred to in sub-section (1), Ihall be deemed to have been done or taken under the corresponding provisions 0! the principal Act, as amended by this Act as if the provisions of this Act were in force at all materlal times. By order, lAlAYAN DAS. Slehlv. . ‘ 12. (1) Any references of Claims applications or otherincidental or "mm"? ”'0'?"

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Uttar Pradesh act 7 of 1992 : The UTTAR .PRADESH PUBLIC SERVICES (TRIBUNALS) (AMENDMENT) ACT, 1992

SECTIONS