Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Public Services (Reservation For The Scheduled Castes, Scheduled Tribes And Other Backward Classes) (Amendment) Act, 2007 45 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 Of U.P. Act No. 4 Of 1994 3. Repeal And Saving Uttar Pradesh Public Services (Reservation For The Scheduled Castes, Scheduled Tribes And Other Backward Classes) (Amendment) Act, 2007 45 of 2007 An Act further to amend the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 It is hereby enacted in the Fifty- eighth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on December 9, 2007 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 10th December, 2007, pp. 3-4 1. Short Title And Commencement :- ( 1 ) This Act may be called the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) (Amendment) Act, 2007. (2) It shall be deemed to have come into force on August 25, 2007. 2. Amendment Of Section 3 Of U.P. Act No. 4 Of 1994 :- In Section 3 of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 hereinafter referred to as the principal Act for sub-section (3) the following sub-section shall be substituted, namely:-- "(3) where a suitable candidate belonging to the Scheduled Tribes or Scheduled Castes, as the case may be, is not available in a rectruitment either under sub-section (1) or sub-section (2) the vacancy reserved for him may be filled in such recruitment, from amongst the suitable candidates belonging to the Scheduled Castes or Scheduled Tribes, as the case may be, and as soon as a vacancy earmarked in the roster referred to in sub-section (5) for the Scheduled Castes or Scheduled Tribes, as the case may be, arises such person belonging to Scheduled Castes or Scheduled Tribes, as the case may be, shall be adjusted against such vacancy of his own category.". 3. Repeal And Saving :- (1) The Uttar Pradesh Public Services (Reservation for Scheduled C a s t e s , Scheduled Tribes and Other Backward Classes) (Amendment) Ordinance, 2007 is hereby repealed.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.