LexThe UTTAR PRADESH LAWS (EXPIRATION) ACT, 1974
Uttar Pradesh · state statute
Open in Lexace · Ask the AI about this act THE UTTAR PRADESH LAWS (EXPIRATION) ACT, 1974
(U. P. Act No.31 of 1974)
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ARRANGEMENT OF SECTIONS
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Sections :
1- Short title and commencement
2- Effect of continuing Act
3- Repeal of U. P. Act XXVIII of 1950
(0)
THE UTTAR PRADESH LAWS (EXPIRATION) ACT, 19741
[ U. P. Act No. 31 of 1974 ]
[ Passed in Hindi by the Uttar Pradesh Legislative Council on
June 12, 1974 and by the Uttar Pradesh Legislative Assembly on
August 13, 1974.
Received the assent of the President on October 23, 1974 under
Article 201 of the Constitution of India and was published in the Uttar
Pradesh Gazette Extraordinary, dated October 29, 1974. ]
AN
ACT
to remedy the inconvenience which had arisen and may
arise from the expiration of Acts before the passing of Acts to
continue the same with or without any modifications.
Short title
and commen-
cement
IT IS HEREBY enacted in the Twenty-fifth Year of the Republic of
India as follows :—
1. (1) This Act may be called the Uttar Pradesh Laws
(Expiration) Act, 1974.
(2) It shall be deemed to have come into force on September 1,
1972.
Effect of
continuing
Act
2. Where any Bill (hereinafter referred to as the continuing Bill)
is introduced in any session of the State Legislature for the
continuance of any Act which would expire in such session or
thereafter (hereinafter referred to as the expiring Act) and such Act
expires before the continuing Bill after receiving the assent of President
or Governor as may be necessary, has been published in the Gazette
as an Act (hereinafter referred to as the continuing Act), then except as
otherwise specially provided in the continuing Act, —
(a) where the expiring Act is intended to be continued without
any modifications, the continuing Act shall be deemed and taken to
have effect from the date of expiration of the first mentioned Act
(hereinafter referred to as the said date), as fully and effectually to all
intents and purposes as if the continuing Act had actually been
published in the Gazette before the said date, and
(b) where the expiring Act is intended to be continued with any
modification, the continuing Act shall be deemed to have continued the
first mentioned Act, without any such modication, from the said date
till immediately before the commencement of the continuing Act as
fully and effectually to all intents and purposes as if the continuing Act
had actually been published in the Gazette before the said date and
had not provided for such modifications ;
——————————————————————————————————————————
1. For Statement of Objects and Reasons see Uttar Pradesh Gazette Extraordinary, dated March 24, 1974.
(1)
mRrj çns’k fof/k;ksa dk ¼lekfIr lEcU/kh½ vf/kfu;e] 19741 [ mRrj çns'k vf/kfu;e la[;k 31] 1974 ] [ mRrj izns'k fo/kku ifj"kn us fnukad 12 twu] 1974 rFkk mRrj izns'k fo/kku lHkk us fnukad 13 vxLr] 1974 bZ0 dh cSBd esa Lohd`r fd;k A ÞHkkjr dk lafo/kkuß ds vuqPNsn 201 ds vUrxZr jk"Vªifr us fnukad 23 vDVwcj] 1974 bZ0 dks vuqefr iznku dh rFkk mRrj izns'kh; ljdkjh vlk/kkj.k xtV esa fnukad 29 vDVwcj] 1974 bZ0 dks izdkf'kr gqvk A ] vf/kfu;eksa dks fcuk fdlh ifj"dkj ds ;k ifj"dkj lfgr tkjh j[kus ds fy, vf/kfu;e ikfjr gksus ls igys ,sls vf/kfu;eksa dh lekfIr ls mRiUu gqbZ vkSj gks ldus okyh vlqfo/kk dks nwj djus ds fy, vf/kfu;e Hkkjr x.kjkT; ds iPPkhloas o"kZ esa fuEufyf[kr vf/kfu;e cuk;k tkr gS % && 1– ¼1½ ;g vf/kfu;e mRrj izns'k fof/k;ksa dk ¼lekfIr laca/kh½ vf/kfu;e] 1974 dgyk;sxk A ¼2½ ;g 1 flrEcj] 1972 ls izo`Rr le>k tk;xk A
laf{kIr uke rFkk
çkjEHk 2– ;fn jkT; fo/kku e.My ds fdlh l= esa fdlh ,sls vf/kfu;e dks tks ml l= es avFkok mlds i'pkr~~ lekIr gksus dks gks ¼ftls vkxs lekIr gksus okyk vf/kfu;e dgk x;k gS½] tkjh j[kus ds fy;s dksbZ fo/ks;d ¼ftls vkxs tkjh j[kus okyk fo/ks;d dgk x;k gS½] iqj%LFkkfir fd;k tk; vkSj ,slk vf/kfu;e tkjh j[kus okys fo/ks;d ij] ;Fkk vko';drk vuqlkj jk"Vªifr ;k jkT;iky dh vuqefr izkIr djus ds mijkUr xtV esa vf/kfu;e ds :i esa ¼ftls vkxs tkjh j[kus okyk vf/kfu;e dgk x;k gS½] izdkf'kr” fd;s tkus ds iwoZ lekIr gks tk; rks tkjh j[kus okys vf/kfu;e esa vU;Fkk fo'ks"kr% dh x;h O;oLFkk ds flok; % &&
Tkjh j[kus okys
vf/kfu;e dk
çHkko
¼d½ ;fn lekIr gksus okys vf/kfu;e dks fcuk fdUgha ifj"dkjksa ds pkyw j[kuk vk'kf;r gks rks tkjh j[kus okys vf/kfu;e dks izFke mfYyf[kr vf/kfu;e dh lekfIr ds fnukad ls ¼ftls vkxs mDr fnukad dgk x;k gS½] mlh izdkj iw.kZr% rFkk izHkkor% lHkh vfHkizk;ksa vkSj iz;kstuksa ds fy, izHkkoh gqvk ekuk tk;xk vkSj gksxk] ekuksa ,slk tkjh j[kus okyk vf/kfu;e mDr fnukad ds iwoZ oLrqr% xtV esa izdkf'kr gks x;k gks] vkSj
¼[k½ ;fn lekIr gksus okys vf/kfu;e dks fdUgha ifj"dkjksa ds lkFk tkjh j[kuk vk'kf;r gks rks tkjh j[kus okyk vf/kfu;e izFke mfYyf[kr vf/kfu;e dks] fcuk fdUgha ,sls ifj"dkjksa ds mDr fnukad ls] tkjh j[kus okys vf/kfu;e ds izkjEHk gksus ds rRdky iwoZ rd mlh izdkj iw.kZr% rFkk izHkkor% lHkh vfHkizk;ksa vkSj iz;kstuksa ds fy, tkjh j[krk gqvk le>k tk;xk ekuksa ,slk tkjh j[kus okyk vf/kfu;e mDr fnukad ds iwoZ oLrqr% xtV esa izdkf'kr gks x;k gks vkSj mlesa mDr ifj"dkjksa ds fy;s dksbZ O;oLFkk u gks (
—————————————————————————————————————————— 1- mn~ns'; vkSj dkj.kksa ds fooj.k ds fy;s fnukad 24 ekpZ] 1973 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k;s A
(2)
Provided that nothing herein contained shall extend, or be
construed to extend, to affect any person with any punishment,
penalty or forfeiture whatsoever by reason of anything done or omitted
to be done, by any such person contrary to the provisions of the Act so
continued between the expiration of the same and the date on which
the continuing Act is actually first published in the Gazette.
Repeal of U.
P. Act XXVIII
of 1950
3. The Uttar Pradesh Laws (Expiration) Act, 1950, is hereby
repealed.
(3)
izfrcU/k ;g gS fd ;gka ij vUrfoZ"V fdlh ckr dk ;g foLrkj ml lhek rd u gksxk vkSj u mlls ;g le>k tk;xk fd tkjh j[ks x;s vf/kfu;e dh lekfIr rFkk ml fnukad ds] tc tkjh j[kus okyk vf/kfu;e oLrqr% xtV esa izFke ckj izdkf'kr fd;k x;k] chp bl izdkj tkjh j[ks x;s vf/kfu;e ds micU/kksa ds izfrdwy fdlh O;fDr }kjk fdlh d`r ;k vd`r ckr ds dkj.k Lo:i ,sls O;fDr ij fdlh izdkj ds n.M] 'kkfLr vFkok leigj.k dk izHkko iM+s A
3– mRrj izns'kh; fof/k;ksa dk ¼lekfIr lEcU/kh½ vf/kfu;e] 1950 ,rn~~}kjk fujflr fd;k tkrk gS A
mRrj çns’k
vf/kfu;e la[;k
28] 1950 dk
fujlu