178
THE UTTAR PRADESH STATE UNIVERSITIES (VALIDATION OF
APPOINTMENTS) ACT, 1984
[U. P. ACT No. 18 OF 1984]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to validate certain appointments, made in the State Universities.
IT IS HEREBY enacted in the Thirty-fifth Year of the Republic of India as
follows:-
Short title and
commencement 1- (1) This Act may be called the Uttar Pradesh State Universities (Validation of
Appointments) Act, 1984.
(2) It shall be deemed to have come into force on August 16, 1984.
Validation of
appointments 2- Notwithstanding any judgment, decree or order of any Court or order of any
officer or authority or anything contained in the Uttar Pradesh State
Universities Act, 1973 or Statutes framed thereunder, the appointment of
every teacher made in any University governed by the said Act or in any
affiliated or associated college thereof during the period July 1, 1978 and the
date of commencement of this Act, in excess of the number of posts
advertised, shall be and be deemed always to have been valid and validity of
such appointments shall not be called in question before any court, tribunal,
officer or authority merely on the ground that the post was not separately
advertised or that the prescribed procedure was not followed.
Repeal and
savings 3- (1) The Uttar Pradesh State Universities (Validation of Appointments) Ordinance,
1984, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
Ordinance referred to in sub-section (1), shall be deemed to have been done or
taken under this Act, as if this Act were in force at all material times.