The Uttarakhand Qualifying Service For Pension And Validation ACT] 2022
¼ Uttarakhand Act No. 15 of 2023½
An
Act
to provide for qualifying service for pension and to validate certain actions taken
in this behalf and for matters connected therewith or incidental thereto,
Be it enacted by the Uttarakhand Legislature in the seventy-third year of the
Republic of India as follows-
Short title, extent
and
commencement
1- ¼1½ This Act may be called the Uttarakhand Qualifying Service
for Pension and Validation Act, 2022.
¼2½ It shall extend to the whole of the State of Uttarakhand.
¼3½ It shall be deemed to have come into force on April 1, 1961.
Qualifying Service
for Pension
2- Notwithstanding anything contained in any rule, regulation
or Government order for the purposes of entitlement of
pension to an officer, ‘‘Qualifying Service’’ means the
services rendered by an officer appointed on a temporary or
permanent post in accordance with the provisions of the
service rules prescribed by the Government for the post.
Validation 3- Notwithstanding any Judgement, decree or order of any
Court, anything done or purporting to have been done action
taken or purporting to have been taken under or in relation to
sub-rule (8) of rule 3 of the Uttar Pradesh Retirement Benefit
Rules, 1961 (As applicable in Uttarakhand) and the
Uttarakhand Retirement Benefits Act, 2018 before the
commencement of this Act, shall be deemed to be and
always to have been done or taken under the provisions of
this Act and to be and always to have been valid as if the
provisions of this Act were in force at all material times with
effect from April 1, 1961.
Overriding effect 4- Save as otherwise provided, the provisions of this Act shall
have effect, notwithstanding anything inconsistent therewith
contained in any other law for the time being in force or in
any instrument having effect by virtue of any law for the
time being in force other than this Act.
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