The UTTAR PRADESH STATE LAW COMMISSION (REPEAL) ACT, 2007

UTTAR PRADESH SARKAR 
VIDHAYI ANUBHAG-I 
No. 1439/LXXIX-V-1-07-1(Ka)20-2007 
Dated, Lucknow August 3, 2007 
NOTIFICATION 
MISCELLANEOUS 
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of 
India, the Governor is pleased to order the pu blication of the following English translation 
of the Uttar Pradesh Rajya Vidhi Ayog (Nirsan) Adhiniyam, 2007 (Uttar Pradesh Adhiniyam 
Sankhya 20 of 2007) as passed by the Utta r Pradesh Legislature and assented to by the 
Governor on August 2, 2007. 
THE UTTAR PRADESH STATE LAW COMMISSION 
(REPEAL) ACT, 2007 
(U.P. ACT NO. 20 OF 2007) 
[As passed by the Uttar Pradesh Legislature) 
AN 
ACT 
to repeal the Uttar Pradesh State Law Commission Act. 2005. 
IT IS HEREBY enacted in the Fifty-eighth Year of the Republic of 
India as follows:- 
Short title and 
commencement 1. (1) This Act may be called the Uttar Pradesh State Law 
Commission (Repeal) Act, 2007. 
(2) It shall be deemed to have come into force on June 2, 2007. 
Repeal of U.P. 
Act no. 3 of 
2005 
2. (1) The Uttar Pradesh State Law Commission Act, 2005 is 
hereby repealed. 
 (2) On and from the date of repeal of the Act referred to in sub-
section (1) the Provisions of sub-section (5) of section 4 shall not apply as 
if they have been omitted ab initio. 
Repeal of U.P. 
Ordinance no. 4 
of 2007 
3. The Uttar Pradesh State Law Commission (Repeal) Ordinance, 
2007 is hereby repealed. 
 
 
  
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STATEMENT OF OBJECTS AND REASONS 
The Uttar Pradesh State Law Commission Ac t, 2005 was enacted to provide for the 
constitution of State Law Commission in the State for identifying the matters for the reform 
of State Law's. The said Act come into force on January 12, 2005. After the constitution of 
the State Law Commission it was felt that th e objectives for which the Law Commission was 
constituted were not being fulfilled by the State Law Commission. In such situation the 
continuance of the State Law Commission had become unnecessary and aimless. It was, 
therefore, decided to repeal the said Act in order to abolish the State Law Commission. 
Since the State Legislature was not in sessi on and immediate legislative action was 
necessary, the Uttar Pradesh State Law Commission (Repeal)) Ordinance, 2007 (U.P. 
Ordinance no. 4 of 2007) was promulgated by the Governor on June 2, 2007. 
This Bill is introduced to replace the aforesaid Ordinance. 
 
 By order, 
 P.V. KUSHWAHA, 
 Sachiv 
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