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THE UTTARAKHAND [THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNAL)] (AMENDMENT) ACT, 2009
THE UTTARAKHAND [THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNAL)] (AMENDMENT) ACT, 2009
[Act. No. 8 of 2009]
PREAMBLE
An Act further to amend the Uttar Pradesh Public Services (Tribunal) Act, 1976 (Act No, 17 of 1976) (as applicable in the State of Uttarakhand) in its applicability to the State of Uttarakhand
Be it enacted by State Assembly in the Sixtieth Year of the Republic of India as follows--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Uttarakhand [the Uttar Pradesh Public Services (Tribunal)] (Amendment) Act, 2009.
(2) It extends to the whole of the State of Uttarakhand.
(3) It shall come into force with immediate effect.
Section 2 - The word 'Uttar Pradesh' to be read as 'Uttarakhand'
In the Uttar Pradesh Public Services (Tribunal) Act, 1976 (as applicable in the State of Uttarakhand), hereinafter referred to as the principal Act, wherever the expression 'Uttar Pradesh' occurs the same shall be read as 'Uttarakhand'.
Section 3 - Substitution of sub-section (2) of Section 3
In Section 3 of the principal Act, for subsection (2), the following sub-section shall be substituted, namely:--
"(2) The Tribunal shall consist of a Chairman and in the light of the claims and necessities Vice-Chairman (Judicial), Vice-Chairman (Administrative) and Judicial and Administrative Member may be appointed by the State Government:
Provided that no act or proceeding of the Tribunal shall be invalidated merely by reason of any vacancy in, or any defect in the constitution of Tribunal.".
Section 4 - Substitution of sub-section (7) of Section 4-A
In Section 4-A of the principal Act, for sub-section (7) the following sub-section shall be substituted, namely:--
"(7) The Tribunal, its Bench and members shall, for transacting business under this Act sit at Dehradun or at such other places as the State Government may direct.".
Section 5 - Repeal
The Uttarakhand [the Uttar Pradesh Public Services (Tribunal)] (Amendment) Ordinance, 2009 (Uttarakhand Ordinance No. 1 of 2009) is hereby repealed.
