171
THE UTTAR PRADESH STATE ROAD TRANSPORT CORPORATION
EMPLOYEES (OTHER THAN OFFICERS) (APPOINTING
AUTHORITIES) ACT, 1987
[U.P. Act No. 15 of 1987]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to provide for appointment of the appointing authorities of the employees (other
than officers) of the Uttar Pradesh State Road Transport Corporation and to validate certain
acts.
It is hereby enacted in the Thirty-eighth Year of the Republic of India as follows:-
Short title and
commencement 1- (1) This Act may be called the Uttar Pradesh State Road Transport
Corporation Employees (Other than Officers) (Appointing Authorities) Act,
1987.
(2) It shall be deemed to have come into force on June 19, 1981.
Appointing
authorities
Act no. 64 of
1950
Act no. 63 of
1982
2- The appointing authorities of the employees (other than officers) of the
Uttar Pradesh State Road Transport Corporation shall be the Board of Directors
of the said Corporation or an officer authorized by the said Board to make
appointment and will be deemed always to include any officer authorized by the
said Corporation under clause (c) of sub-section (1) of section 12 of the Road
Transport Corporation Act, 1950, as it stood prior to its amendment by the Road
Transport Corporation (Amendment) Act, 1982.
Validation of
certain acts. 3- Notwithstanding any judgment, decree or order of any Court, Tribunal or
other authority or any provisions of the Uttar Pradesh State Road Transport
Corporation Employees (Other than Officers) Service Regulations, 1981, no
orders made, actions or proceedings taken or jurisdiction exercises on or after
June 19, 1981 by the officers authorised as appointing authorities by the Uttar
Pradesh State Road Transport Corporation under clause (c) of sub-section (1) of
section 12 of the Road Transport Corporation Act, 1950 shall be deemed to be
illegal or void or ever to have become illegal or void merely on the ground that
such authorised officers were not the appointing authorities.
Repeal and
saving
U.P.
Ordinance no.
9 of 1987
4- (1) The Uttar Pradesh State Road Transport Corporation Employees (Other
than Officers) (Appointing Authorities) Ordinance, 1987, is hereby repealed.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 the corresponding provisions of this Act as if the provisions of this
Act were in force at all material times.