Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Public Services (Reservation For Physically Handicapped, Dependents Of Freedom Fighters And Ex- Servicemen) (Amendment) Act, 2008 8 of 2008 CONTENTS 1. Short Title 2. Amendment Of Section 3 Of U.P. Act No. 4 Of 1993 Uttar Pradesh Public Services (Reservation For Physically Handicapped, Dependents Of Freedom Fighters And Ex- Servicemen) (Amendment) Act, 2008 8 of 2008 An Act further to amend the Uttar Pradesh Public Services(Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 It is hereby enacted in the Fifty-ninth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on March 4, 2008 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 5th March, 2008, pp. 2-3 1. Short Title :- This Act may be called the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) (Amendment) Act, 2008. 2. Amendment Of Section 3 Of U.P. Act No. 4 Of 1993 :- I n Section 3 of the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex- Servicemen) Act, 1993, for sub-section (5) the following sub- section shall be substituted, namely:-- "(5) Where, due to non-availability of suitable candidates any of the vacancies reserved under sub-section (1) remains unfilled it shall be carried forward for further two selection years, whereafter it may be treated to be lapsed.".