The UTTAR PRADESH SUBORDINATE SERVICES SELECTION COMMISSION (REPEAL) ACT, 2007

THE UTTAR PRADESH SUBORDINATE SERVICES SELECTION 
COMMISSION (REPEAL) ACT, 2007 
[U.P. ACT NO. 21 OF 2007] 
 [As passed by the Uttar Pradesh Legislature, and assented to 
by the Governor on August 2, 2007 under Article 200 of the 
Constitution of India and published in U.P. Gazette extraordinary on 
August 3, 2007] 
AN 
ACT 
to repeal the Uttar Pradesh Subordinate Services Selection 
Commission Act, 2006. 
IT IS HEREBY enacted in the Fifty-eighth Year of the 
Republic of India as follows:- 
Short title 
 
1. This Act may be called the Uttar Pradesh Subordinate 
Services Selection Commission (Repeal) Act, 2007. 
Repeal of U.P. 
Act no. I of 
2006. 
2. The Uttar Pradesh Subordinate Services Selection 
Commission Act, 2006 is hereby repealed. 
Repeal of U.P. 
Ordinance no. 
6 of 2007 
3. The Uttar Pradesh Subordinate Services Selection 
Commission (Repeal) Ordinance, 2007 is hereby repealed. 
 
——— 
STATEMENT OF OBJECTS AND REASONS 
The Uttar Pradesh Subordina te Services Selection Commission Act, 2006 (U. P. 
Act no. 1 of 2006) was enacted to provid e for the establishment of a Subordinate 
Services Selection Commission for the selection of candidates for appointment to the 
posts of certain categories of subordinate services in the State. Under the said Act the 
Uttar Pradesh Subordinate Selection Commission was established and empowered to 
make selection of Group 'C' posts of services under the Government/ 
Corporation/Board. Since there were sever al short comings in the said Act, the 
Commission could not function properly and the objective for which the Commission 
was established could not be fulfilled. More than one year had been elapsed since the 
establishment of the Commission but due to complexity of the functioning of the 
Commission and the procedure of recruitm ent no selection had been made by the 
Commission. It was, therefore, decided to repeal the said Act. 
Since the State Legislature was not in se ssion and immediate legislative action 
was necessary to implement the aforesaid decision the Uttar Pradesh Subordinate 
Services Selection Commission (Repeal) Ordina nce, 2007 (U.P.Ordinance no. 6 of 2007) 
was promulgated by the Governor on June 02, 2007. 
This Bill is introduced to replace the aforesaid Ordinance. 

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