The UTTAR PRADESH STATE LAW COMMISSION (REPEAL) ACT, 2012

THE UTTAR PRADESH STATE LAW COMMISSION (REPEAL)
ACT, 2012
 
(U.P. ACT No. 7 OF 2013]
[As passed by the Uttar Pradesh Legislature and
assented to by the Governor on March 26, 2013 under Article
200 of the Constitution of India and was published in the
Uttar PradeshGazette Extraordinaryon March 28, 2013.]
AN
ACT
to repeal the Uttar Pradesh State Law Commission Act,
2010.
IT IS HEREBY enacted in the Sixty-third Year of the Republic
of India as follows:-
1.(1) This Act may be called the Uttar Pradesh State Law
Commission (Repeal) Act, 2012.
(2) It shall be deemed to have come into force on September 11,
2012.
2.The Uttar Pradesh State Law Commission Act, 2010 is hereby
repealed.
3.The Uttar Pradesh State Law Commission (Repeal) Ordinance,
2012 is hereby repealed.
Short tile and
commencement
Repeal of Act
no. 10 of 2010
Repeal of UP
Ordinance No. 7
of 2012
1
STATEMENT OF OBJECTS AND REASONS
A State Law Commission had been constituted in Uttar Pradesh by the
executive order no. 166/79-Vi-1-08-9-08, dated January 28, 2008 for identifying
matters for the reform of State Laws. The Uttar Pradesh State Law Commission Act,
2010 (U.P. Act no. 10 of 2010) was enacted to provide for the constitution of the State
Law Commission in the State for the said purpose. The said Act was enforced
retrospectively with effect from January 28. 2008 to bring the said law commission
within the ambit of the said Act. After the enactment of the said Act it was felt that the
objectives for which the Law Commission was constituted were not being fulfilled by the
said Law Commission. In such situation the continuance.of. the State Law Commission
had become unnecessary. It was, therefore, decided to repeal the said Act in order to
abolish the State Law Commission.
Since the State Legislature was not in session and immediate legislative action
was necessary, the Uttar Pradesh State Law Commission (Repeal) Ordinance 2012 (U.P.
Ordinance, no. 07 of 2012) was promulgated by the Governor on September 11, 2012.
This Bill is introduced to replace the aforesaid Ordinance.
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