Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Higher Education Services Commission (Amendment) Act, 2008 18 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 13 Of U.P. Act No. 16 Of 1980 3. Repeal And Saving Uttar Pradesh Higher Education Services Commission (Amendment) Act, 2008 18 of 2008 An Act further to amend the Uttar Pradesh Higher Education Services Commission Act, 1980 It is hereby enacted in the Fifty- ninth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on August 27, 2008 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 29th August, 2008, pp. 3-4 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Higher Education Services Commission (Amendment) Act, 2008. (2) It shall be deemed to have come into force on June 17, 2008. 2. Amendment Of Section 13 Of U.P. Act No. 16 Of 1980 :- I n Section 13 of the Uttar Pradesh Higher Education Services Commission Act, 1980, hereinafter referred to as the principal Act, i n sub-section (1) for the words hold interview (with or without written examination) of the candidates the words hold written examination and interview of the candidates shall be substituted. 3. Repeal And Saving :- (1) The Uttar Pradesh Higher Education Services Commission (Amendment) Ordinance, 2008 (U.P. Ordinance No. 2 of 2008) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at all material times.