(1) This Act may be called the Uttar Pradesh Go-Seva Ayog Adhiniyam, 1999.
In this Adhiniyam, —
(1) The Government may, by notification, establish at Lucknow a body to be known as the Uttar Pradesh Go-Seva Ayog to exercise the powers conferred on, and to perform the functions assigned to it under this Adhiniyam.
(1) The Ayog shall consist of the following members :
1[(1) every non-official member shall hold office for a term of one year and shall be eligible for re-nomination ;
A person shall be disqualified for being nominated as, and for being a non-official member, if he —
(1) The Government shall provide the Ayog with a Secretary and such other officers and employees as may be necessary for the efficient performance of the functions of the Ayog.
The allowances payable to non-official members and the administrative expenses, including salaries, allowances and pensions payable to the officers and other employees referred to in section 7, shall be paid out of the Fund referred to in section 12.
No act or proceeding of the Ayog shall be invalid on the ground merely of the existence of any vacancy or defect in the constitution of the Ayog.
(1) The Ayog shall meet as and when necessary at such time and place as the Chair person may think fit.
(1) The Ayog shall perform all or any of the following functions, namely :—
(1) The State Government shall, after due appropriation made by the State Legislature by law in this behalf, pay to the Commission by way of grants such sums of money as the State Government may think fit for being utilized for the purposes of this Adhiniyam.
(1) The Ayog shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form and manner as may be prescribed.
The Ayog shall prepare annual report for each financial year, in such form and at such time, as may be prescribed giving a full account of its activities during the financial year and forward a copy thereof to the Government
The Government shall cause the annual report, together with a memorandum of action taken on the advice tendered by the Ayog under section 11, and the reasons for the non-acceptance, if any, of any such advice, and the audit report to be laid, as soon as may be, after they are received, before both the Houses of the State Legislature.
The Chairperson, Members and employees of the Ayog shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
(1) The Ayog shall have its own fund and all receipts of the Ayog shall be credited thereto and all payments by the Ayog shall be made therefrom.
(1) All properties, funds and other assets of the Ayog shall be held and applied by it for the purposes of this Adhiniyam.
(1) In the discharge of its functions, the Ayog shall be guided by such directions on a question of policy as may be given to it by the Government.
No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of the provisions of this Adhiniyam or the rules made thereunder
(1) If any difficulty arises in giving effect to the provisions of this Adhiniyam, the Government may, by a notified order, make provisions, not inconsistent with the provisions of this Adhiniyam as appear to it to be necessary or expedient, for removing the difficulty.
The Ayog may, with the prior approval of the Government, make regulations consistent with this Adhiniyam and the rules made thereunder.
The Government may, by notification, make rules for carrying out the purposes of this Adhiniyam.
(1) The Uttar Pradesh Go-Seva Ayog Adhyadesh, 1998 and the Uttar Pradesh Go-Seva Ayog (Sanshodhan) Adhiniyam, 1999 is here by repealed.