Uttarakhand act 018 of 1984 : The uttar pradesh state universities (validation of appointments) act, 1984

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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1984, is hereby repealed.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.

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