Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh State Road Transport Corporation Employees (Other Than Officers) (Appointing Authorities) Act, 1987 15 of 1987 CONTENTS 1. Short Title And Commencement 2. Appointing Authorities 3. Validation Of Certain Acts 4. Repeal And Saving Uttar Pradesh State Road Transport Corporation Employees (Other Than Officers) (Appointing Authorities) Act, 1987 15 of 1987 An Act to provide for appointment of the appointing authorities of the employees (other than officers) of the Uttar Pradesh State Road Transport Corporation and to validate certain acts It is hereby enacted in he Thirty-eighth Year of the Republic of India as follows: 1. Received the assent of the Governor on July 29, 1987 and published in the U. P. Gazette, Extra., Part-I, Section (ka), dated 29th July, 1987. 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) (Appointing Authorities) Act, 1987. (2) It shall be deemed to have come into force on June 19, 1981. 2. Appointing Authorities :- The appointing authorities of the employees (other than officers) of the Uttar Pradesh State Road Transport Corporation shall be the Board of Directors of the said Corporation or an officer authorised by the said Board to make appointment and will be deemed always to include any officer authorised by the said Corporation under clause (c) of sub-section (1) of Section 12 of the Road Transport Corporation Act, 1950 (Act No. 64 of 1950), as it stood prior to its amendment by the Road Transport Corporation (Amendment) Act, 1982 (Act No. 63 of 1982). 3. Validation Of Certain Acts :- Notwithstanding any judgment, decree or order of any Court, Tribunal or other authority or any provisions of the Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981, no orders made, actions or proceedings taken or jurisdiction exercised on or after June 19, 1981 by the officers authorised as appointing authorities by the Uttar Pradesh State Road Transport Corporation under clause (c) of sub-section (1) of Section 12 of the Road Transport Corporation Act, 1950 shall be deemed to be illegal or void or ever to have become illegal or void merely on the ground that such authorised officers were not the appointing authorities, 4. Repeal And Saving :- (1) The Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) (Appointing Authorities) Ordinance, 1987 (U. P. Ordinance No. 9 of 1987), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of this Act as if the provisions of this Act were in force at all material times.