Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Public Services (Tribunal) (Amendment) Act, 2009 19 of 2009 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 Of U.P. Act No. 17 Of 1976 3. Repeal And Saving Uttar Pradesh Public Services (Tribunal) (Amendment) Act, 2009 19 of 2009 An Act farther to amend the Uttar Pradesh Public Services (Tribunal) Act, 1976 It is hereby enacted in the Sixtieth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on August 19, 2009 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 20th August, 2009, pp. 3-4 1. Short Title And Commencement :- ( 1 ) This Act may be called the Uttar Pradesh Public Services (Tribunal) (Amendment) Act, 2009. (2) It shall be deemed to have come into force on June 16, 2009. 2. Amendment Of Section 3 Of U.P. Act No. 17 Of 1976 :- In Section 3 of the Uttar Pradesh Public Services (Tribunal) Act, 1976 hereinafter referred to as the principal Act for sub-section (4) the following sub-section shall be substituted, namely:-- "(4) A person shall not be qualified for appointment as Vice- Chairman (Judicial) unless he,-- (a) has held the post of District Judge of Super Time Scale or any other post equivalent thereto; or (b) has, for at least two years, held the post of a Judicial Member.". 3. Repeal And Saving :- ( 1 ) The Uttar Pradesh Public Services (Tribunal) (Amendment) Ordinance, 2009 (U.P. Ordinance No. 6 of 2009) is hereby repealed.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.