Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Public Services (Reservation For Backward Classes) Act, 1989 21 of 1989 CONTENTS 1. Short Title And Commencement 2. Reservation Of Posts In Favour Of Backward Classes 3. Validation Of Certain Appointments 4. Repeal And Saving Uttar Pradesh Public Services (Reservation For Backward Classes) Act, 1989 21 of 1989 An Act to provide for the reservation of appointments or posts in favour of backward classes of citizens and to validate certain appointments It is hereby enacted in the Fortieth Year of the Republic of India as follows : -- 1. Received the assent of the Governor on October 6, 1989 and published in the U.P. Gazette, Extra., Part-1, Section (ka), dated 6th October, 1989, pp. 3-4. 1. Short Title And Commencement :- ( 1 ) This Act may be called the Uttar Pradesh Public Services (Reservation for Backward Classes) Act, 1989. (2) It shall be deemed to have come into force on August 20, 1977. 2. Reservation Of Posts In Favour Of Backward Classes :- (1) In public services and posts in connection with the affairs, of the State there shall be reserved the following percentages of posts at the stage of direct recruitment in favour of backward classes of citizens specified in the Schedule, -- (i) fifteen per cent in Group A, Group B and Group C posts ; (ii) ten per cent in Group D posts. (2) In this section groups A, B, C and D mean the groups of posts respectively falling in the said groups under the orders of the State Government for the time being in force. 3. Validation Of Certain Appointments :- Notwithstanding any judgment, decree or order of any court, any appointment of the members of backward classes of citizens specified in the Schedule to any post or service in connection with the affairs of the State made in pursuance of any rules or Government orders providing for reservation for such class shall be deemed to have been made under the provisions of this Act and shall be deemed to have always been valid. 4. Repeal And Saving :- (1) The Uttar Pradesh Public Services (Reservation for Backward Classes) Ordinance, 1989 (U.P. Ordinance No. 11 of 1989), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of this Act, as if the provisions of this Act were in force at all material times.