Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Krishi Utpadan Mandi Laws (Amendment) Act, 1984 20 of 1984 CONTENTS CHAPTER 1 :- Preliminary 1. Short title and commencement CHAPTER 2 :- Amendment of the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha) Adhiniyam, 1972 2. Amendment of section 2 of U.P. Act no. 7 of 1972 CHAPTER 3 :- Amendment of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 3. Amendment of section 23-A of U.P. Act no. 25 of 1964 4. Amendment of section 40 CHAPTER 4 :- Miscellaneous 5. Repeal and saving Uttar Pradesh Krishi Utpadan Mandi Laws (Amendment) Act, 1984 20 of 1984 An ACT further to amend the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha) Adhiniyam, 1972 and the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964. It is HEREBY enacted in the Thirty-fifth Year of the Republic of India as follows :- CHAPTER 1 Preliminary 1. Short title and commencement :- (1) This Act may be called the Uttar Pradesh Krishi Utpadan Mandi Laws (Amendment) Act, 1984. (2) Section 2 shall be deemed to have come into force on May 21, 1984, section 3 shall be deemed to have come into force on October 4, 1983, section 4 shall be deemed to have come into force on June 11, 1984 and the remaining sections shall come into force at once. CHAPTER 2 Amendment of the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha) Adhiniyam, 1972 2. Amendment of section 2 of U.P. Act no. 7 of 1972 :- I n section 2 of the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha) Adhiniyam, 1972, in sub-section (1), for the words "one year" the words "two years" shall be substituted. CHAPTER 3 Amendment of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 3. Amendment of section 23-A of U.P. Act no. 25 of 1964 :- I n section 23-A of the Krishi Utpadan Mandi Adhiniyam, 1964 (hereinafter referred to as the principal Act), for sub-section (2), the following subsection shall be substituted, namely :- "(2) Subject to the provisions of sub-section (2-B)- (a) every person, other than a Government servant, serving in any committee on deputation, who holds a post comprised in the cadre referred to in sub-section (1), and (b) every Government servant, serving in any committee on deputation on a post in the said cadre, who is not found to be unsuitable, suitability being determined in such manner as may be laid down in regulations, shall on and from the date of the constitution of the said cadre (hereinafter in this section to be referred to as the said date) become member of the cadre on the terms and conditions mentioned in sub-section (2-A) (2-A) Every person, who becomes a member of the cadre under subsection (2) shall hold office by the same tenure, at the same remuneration, upon the same terms and conditions, and with the same rights and privileges as to pension, gratuity and other matters as he could have been entitled to on the said date but for the constitution of the cadre and shall continue to be so entitled until his employment as a member of the cadre is terminated of until his remuneration or other terms and conditions of service are revised or altered by the Board under or in pursuance of any law or in accordance with any provision which for the time being governs his service. (2-B) Nothing contained in sub-section (2) shall apply to a person who, by notice in writing, given to the State Government, within such time as the State Government may, by general or special order specify intimates his intention of not becoming a member of the said cadre. (2-C) The services of an employee, under a committee, who opts against absorption, shall stand terminated on the ground of abolition of post and, on such termination, he shall be entitled to receive from the concerned committee compensation equivalent to- (a) three months emoluments in case of permanent employee; (b) one months emoluments in case of temporary employee,. (2-D) A Government servant serving in any committee on deputation on any post in the cadre, referred to in sub section (1) Who opts against absorption or who is not found suitable, shall be reverted to his parent department and, if having regard to his seniority, a post is not available for him in the parent department his services shall stand terminated with effect from the date of the order of reversion, on the ground of abolition of post and, on such termination, he shall be entitled to receive, from the State Government, compensation equivalent to the amount mentioned in sub-section (2-C)". 4. Amendment of section 40 :- In section 40 of the principal Act, for sub-section (1) the following sub-section shall be substituted namely :- "(1) The State Government may make rules for carrying out the purpose of this Act." CHAPTER 4 Miscellaneous 5. Repeal and saving :- (1) The Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha) (Sansh:dhan) Adbyadesh, 1984 and the Uttar Pradesh Krishi Utpadan Mandi (Amendment) Ordinance, 1984, are hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Acts referred to in Chapters II and III as amended by the Ordinances referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of said Acts as amended by this Act as if the provisions of this Act were in force at all material times.