1. This Act may be called the Uttar Pradesh Fundamental Rule 56 (Amendment and validation) Act, 2020
2. In rule 56 of the Uttar Pradesh fundamental Rules published in the Financial Handbook Volume II, Parts II to IV, as amended from time to time (hereinafter referred to as the said rule), in clause (e) the proviso shall be omitted and be deemed to have been omitted with effect from January 1, 2006
3. Notwithstanding any judgment, decree of order of any Court, anything done or purporting to have been done and any action taken of purporting to bave been taken under or in relation to the said clause (e) of Rule 56 in terms of the paragraph 6 of the Government Order No. Sa-3-1508/X-2008-308-97, dated December 8, 2008(as amended) before the commencement of the Uttar Pradesh Fundamental Rull 56 (Amendment and Validation) Act, 2020 shall be deemed to be and always to have been done or taken under or in relation to the said clause as amended by the Uttar Pradesh Fundamental Rule 56 (Amendment and Validation) Act, 2020 and to be and always to have been valid as if the provisions of the said Act were in force at all material times with effect from January 1, 2006