Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Water Supply And Sewerage (Amendment) Act, 2002 2 of 2002 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Of U.P. Act No. 43 Of 1975 3. Provisions With Respect To Existing Vacancy 4. Repeal And Saving Uttar Pradesh Water Supply And Sewerage (Amendment) Act, 2002 2 of 2002 An Act further to amend the Uttar Pradesh Water Supply and Sewerage Act, 1975. It is hereby enacted in the Fifty-third Year of the Republic of India as follows:-- 1. Received the assent of the Governor on August 31, 2002 and published in the U.P. Gazette, Extra., Part I. Section (Ka), dated 2nd September, 2002, pp. 3-4 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Water Supply and Sewerage (Amendment) Act, 2002. (2) It shall be deemed to have come into force on June 27, 2002. 2. Amendment Of Section 4 Of U.P. Act No. 43 Of 1975 :- In Section 4 of the Uttar Pradesh Water Supply and Sewerage Act, 1975, hereinafter referred to as the principal Act,-- (i) in sub-section (2), for clause (a) the following clause shall be substituted, namely:-- "(a) a Managing Director to be appointed by the State Government"; (ii) after sub-section (2) the following sub-section shall be inserted, namely:-- "(2-A) Notwithstanding anything contained in the Uttar Pradesh State Control Over Public Corporations Act, 1975 or in any direction issued thereunder, the member referred to in clause (a) of sub- section (2) shall be appointed from amongst the persons possessing such qualifications and experience and in accordance with such manner as may be prescribed.". 3. Provisions With Respect To Existing Vacancy :- Notwithstanding anything contained in any judgment, decree or order of any court, the provisions of the principal Act as amended by this Act, shall apply also in respect of a vacancy in the post of Managing Director, existing from before the commencement of this Act. Explanation.--The expression "Managing Director" shall have the meaning assigned to it in the principal Act. 4. Repeal And Saving :- (1) The Uttar Pradesh Water Supply and Sewerage (Amendment) Ordinance, 2002 (U.P. Ordinance No. 9 of 2002) is hereby repealed.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.