Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Secondary Education Services Selection Board (Second Amendment) Act, 1999 31 of 1999 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Of U.P. Act No. 5 Of 1982 3. Substitution Of Section 4 4. The Vice-Chairman Shall Cease To Hold The Office 5. Repeal And Savings Uttar Pradesh Secondary Education Services Selection Board (Second Amendment) Act, 1999 31 of 1999 An Act further to amend the Uttar Pradesh Secondary Education Services Selection Board Act, 1982. It is hereby enacted in the Fiftieth Year of the Republic of India as follows :-- 1. Received the assent of the Governor on July 29, 1999 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 29th July, 1999, pp. 3- 4 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Secondary Education Services Selection Board (Second Amendment) Act, 1999. (2) It shall be deemed to have come into force on May 20, 1999. 2. Amendment Of Section 2 Of U.P. Act No. 5 Of 1982 :- I n Section 2 of the Uttar Pradesh Secondary Education Services Selection Board Act, 1982, hereinafter referred to as the principal Act,-- (a) for clause (g) the following clause shall be substituted, namely:-- "(g) Member means a member of the Board and includes its Chairman;" (b) clause (k-1) shall be omitted. 3. Substitution Of Section 4 :- For Section 4 of the principal Act, the following section shall be substituted, namely:-- "Composition of the Board 4. (1) The Board shall consist of a Chairman and seven Members who shall be appointed by the State Government. (2) A person shall not be qualified for appointment as Chairman, unless he,-- (a) is or has been a Vice-Chancellor of any University established by law; or (b) is or has been, in the opinion of the State Government, an outstanding officer of the Administrative Service not below the rank of Secretary to the State Government or Director of Education, Uttar Pradesh. (3) Of the Members -- (a) one shall be a person who is or has been in the opinion of the State Government, an outstanding officer of the State Education Service not below the rank of Additional Director; (b) others shall be persons who,-- (i) have worked as a Professor in any University established by law in Uttar Pradesh, or as a Reader of any Degree College recognised by, or affiliated to, such University for a period of not less than ten years; or (ii) have worked as a Principal of any institution recognised under the Intermediate Education Act, 1921 for a period of not less than ten years; or (iii) are, in the opinion of the State Government, an eminent educationist having made valuable contribution in the field of education. (4) Every appointment under this section shall take effect from the date on which it is notified by the State Government." 4. The Vice-Chairman Shall Cease To Hold The Office :- Notwithstanding any judgment, decree or order of any court, any person holding the office of the Vice-Chairman of the Board referred to in Section 3 of the principal Act, immediately before the commencement of this Act, shall, on such commencement, cease to hold such office. 5. Repeal And Savings :- (1) The Uttar Pradesh Secondary Education Services Selection Board (Amendment) Ordinance, 1999 (U.P. Ordinance No. 10 of 1999) 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.