Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Subordinate Services Selection Commission (Amendment) Act, 1997 19 of 1997 CONTENTS 1. Short Title 2. Amendment Of Section 4 Of U.P. Act No. 7 Of 1988 3. Insertion Of New Section 5-A Uttar Pradesh Subordinate Services Selection Commission (Amendment) Act, 1997 19 of 1997 An Act further to amend the Uttar Pradesh Subordinate Services Selection Commission Act, 1988 It is hereby enacted in the Forty- eighth Year of the Republic of India as follows :-- 1. Short Title :- This Act may be called the Uttar Pradesh Subordinate Services Selection Commission (Amendment) Act, 1997. 2. Amendment Of Section 4 Of U.P. Act No. 7 Of 1988 :- I n Section 4 of the Uttar Pradesh Subordinate Services Selection Commission Act, 1988, hereinafter referred to as the principal Act,- - (a) for Clause (b) the following Clause shall be substituted, namely :-- "(b) Commission means the Uttar Pradesh Subordinate Services Selection Commission established under Section 5, with respect to the territorial area of Uttar Pradesh excluding Uttaranchal and the Uttar Pradesh Subordinate Services Selection Commission (Uttaranchal) established under Section 5-A with respect to Uttaranchal;" (b) after Clause (e) the following clause shall be inserted, namely :- - "(e-1) Uttaranchal means the territorial area comprising the districts of Almora, Chamoli, Dehradun, Nainital, Pauri-Garhwal, Pithoragarh, Tehri Garhwal, Udham Singh Nagar and Uttarkashi." 3. Insertion Of New Section 5-A :- After Section 5 of the principal Act, the following section shall be inserted, namely :-- "5-A. Establishment of Commission for Uttaranchal.-- (1) Notwithstanding anything contained in Section 5, there shall be established a Commission for Uttaranchal to be known as the Uttar Pradesh Subordinate Services Selection Commission (Uttaranchal). (2) The Commission established under Section 5 shall with effect from the date of establishment of the Commission under Sub- section (1), cease to be the Commission in respect of Uttaranchal. (3) The Uttar Pradesh Subordinate Services Selection Commission shall continue to have jurisdiction in cases in which selection process has been initiated before the establishment of Uttar Pradesh Subordinate Services Selection Commission (Uttaranchal) and such cases shall be dealt with in accordance with the provisions of law as they stood before such establishment. Explanation.--For the purposes of this Sub-section the selection process shall be deemed to have been initiated where recruitment is to be made on the basis of-- (I) written test or interview only, the written test or the interview, as the case may be, has started, or (II) both written test and interview, the written test has started.".