Back
THE UTTARAKHAND [THE UTTAR PRADESH PUBLIC SERVICE (RESERVATION FOR PHYSICALLY HANDICAPPED, DEPENDENTS OF FREEDOM FIGHTERS AND EX-SERVICEMEN) ACT, 1993] (AMENDMENT) ACT, 2009
THE UTTARAKHAND [THE UTTAR PRADESH PUBLIC SERVICE (RESERVATION FOR PHYSICALLY HANDICAPPED, DEPENDENTS OF FREEDOM FIGHTERS AND EX-SERVICEMEN) ACT, 1993] (AMENDMENT) ACT, 2009
[Act No. 3 of 2009]
PREAMBLE
An Act to further amend the Public Service (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 (Adaptation and Modification Order, 2002)
Be it enacted in the Sixtieth Year of Republic of India:--
Section 1 - Short title and commencement
(1) This Act may be called the Uttarakhand [the Uttar Pradesh Public Service (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-servicemen) Act, 1993] (Amendment) Act, 2009.
(2) It shall come into force at once.
Section 2 - Purva Sainik shall be read in place of Ex-Servicemen
In the Uttar Pradesh Public Service (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 (Adaptation and Modification Order, 2002) hereinafter referred to as the principal Act, wherever the word "Ex-servicemen" is used the word "Purva Sainik" shall be read.
Section 3 - Substitutions of clause (c) of Section 2
In the principal Act for the existing clause (c) of Section 2 the following clauses shall be substituted, namely:--
"(c) 'Purva Sainik' means domicile of Uttarakhand who has served the Indian Army, Navy or Air Force as fighter or non-fighter and who has--
(1) retired from such service after earning their pension; or
(2) who has been released from such service on medical grounds as required for military service or has been released under such circumstances beyond his control and who has been given medical or other eligibility pension; or
(3) who has been released on account on resignation in establishment of such service and not on his own request; or
(4) who has been released from such service after completing a specific period but has not on his own request, or has not been terminated or removed from service because of misconduct or inefficiency and who has been paid gratuity, and including following categories of Territorial Army personnel are also:--
(i) Those receiving pension for continuous organized service;
(ii) Medically unfit due to military service;
(iii) Those who received bravery award.".
Section 4 - Substitution of clause (e) of Section 2
For clause (e) of Section 2 of the principal Act, for the existing clause shall be substituted as follows, namely:--
"(e) 'Physically handicapped person' means domicile of Uttarakhand suffering from the following:--
(i) Blindness or low vision;
(ii) Hearing impairment;
(iii) Locomotor disability or cerebral palsy;".
Section 5 - Substitution of sub-section (1) of Section 3
For sub-section (1) of Section 3 in the principal Act, the following sub-section shall be substituted, namely:--
"(1) In the procedure for direct recruitment the reservation shall be as follows:--
(i) In public services posts 2% of the vacancies for dependents of freedom fighters and 5% of the vacancies for Ex-Servicemen;
(ii) In public services and posts as may be notified through notification by State Government, 1 % of the vacancies for each suffering from the following:--
(a) Blindness or low vision;
(b) Hearing impairment;
(c) Locomotor disability or cerebral palsy.".
