Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Lokayukta And Up-Lokayuktas (Amendment) Act, 1989 10 of 1989 CONTENTS 1. Short Title 2. Amendment Of Section 2 Of U.P. Act No. 42 Of 1975 3. Amendment Of Section 9 4. Amendment Of Section 22 5. Amendment Of Second Schedule 6. Amendment Of Third Schedule Uttar Pradesh Lokayukta And Up-Lokayuktas (Amendment) Act, 1989 10 of 1989 An Act further to amend the Uttar Pradesh Lokayukta and Up- lokayuktas Act, 1975 It is hereby enacted in the Fortieth Year of the Republic of India as follows: 1. Received the assent of the Governor on March 31, 1989 and published in the U.P. Gazette, Extra., Part-1, Section (ka), dated 31st March, 1989, pp. 2-3. 1. Short Title :- This Act may be called the Uttar Pradesh Lokayukta and Up- Lokayuktas (Amendment) Act, 1989. 2. Amendment Of Section 2 Of U.P. Act No. 42 Of 1975 :- In Section 2 of the Uttar Pradesh Lokayukta and Up-Lokayuktas Act, 1975, hereinafter referred to as the principal Act, for clause (d), the following clause shall be substituted, namely : "(d) grievance means :-- (i) a claim by a person that he substained injustice or undue hardship in consequence of maladministration, or (ii) a complaint to the effect that an authority empowered to make appointments to a public service or post in connection with the affairs of the State of Uttar Pradesh has after the commencement of the Uttar Pradesh Lokayukta and UP-Lokayuktas (Amendment) Act, 1989 made any appointment in breach of the quota of reservation for members of scheduled castes or scheduled tribes laid down by the State Government." 3. Amendment Of Section 9 :- In Section 9 of the principal Act, in sub-section (1), after existing proviso, the following proviso shall be inserted, namely : "Provided further that in the case of a grievance involving a complaint referred to in sub-clause (ii) of clause (d) of Section 2, the complaint may be made also by an organization recognized in that behalf by the State Government." 4. Amendment Of Section 22 :- In Section 22 of the principal Act,-- (a) after the word "allegation" the words "or grievance" shall be inserted; (b) after clause (f), the following clause shall be inserted, namely:- - "(g) any member of the staff of Governors Secretariat." 5. Amendment Of Second Schedule :- In the Second Schedule to the principal Act in the proviso,-- (i) in clause (b), for the words "pension, and" the word "pension" shall be substituted; (ii) clause (c) shall be omitted. 6. Amendment Of Third Schedule :- In the Third Schedule to the principal Act, in paragraph (d), after the word "appointments" the following brackets, words and figures shall be inserted, namely :-- "(other than an appointment referred to in clause (ii) of clause (d) of Section 2.")