Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Secondary Education Services Selection Board (Third Amendment) Act, 2007 4 of 2008 CONTENTS 1. Short Title 2. Amendment Of Section 2 Of U.P. Act No. 5 Of 1982 3. Amendment Of Section 4 4. Amendment Of Section 5 Uttar Pradesh Secondary Education Services Selection Board (Third Amendment) Act, 2007 4 of 2008 An Act further to amend the Uttar Pradesh Secondary Education Services Selection Board Act, 1982 It is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on February 25, 2008 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 26th February, 2008, pp. 3-4 1. Short Title :- This Act may be called the Uttar Pradesh Secondary Education Services Selection Board (Third Amendment) Act, 2007. 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, for clause (g), the following clause shall be substituted, namely:-- "(g) member means a member of the Board." 3. Amendment Of Section 4 :- In Section 4 of the principal Act, in sub-section (3), in clause (c) after sub-clause (iii) the following sub-clause shall be inserted, namely:-- "(iv) is interested in the field of Education and a Graduate from a recognized University." 4. Amendment Of Section 5 :- In Section 5 of the principal Act,-- (a) for sub-section (1) the following sub-section shall be substituted, namely:-- "(1) Subject to the provision of this Act the Chairman shall hold office for a term of five years and every member shall hold office for a term of two years.". (b) for sub-section (5) the following sub-section shall be substituted, namely:-- "(5) Notwithstanding anything contained in this section, no person shall hold office as the Chairman if he has attained the age of sixty- eight years and no person shall hold office as a member if he has attained the age of sixty-two years.".