The uttar pradesh health workers and health supervisors (regulation of pay) act, 1996

108 
 
THE UTTAR PRADESH HEALTH WORKERS AND HEALTH 
SUPERVISORS (REGULATION OF PAY) ACT, 1996 
[President’s Act No. 2 of 1996] 
 
[Enacted by the President  in the forty sixth year of the Republic of India] 
 
  
AN 
ACT 
to regulate the Pay of Health Workers and Health S upervisors under the multi -
purpose Workers Scheme of the Medical, Health and Family Welfare Department and for 
matters connected therewith or incidental thereto.  
In exercise of the power  conferred by section 3 of the U ttar Pradesh State 
Legislature(Delegation of powers) Act,1995, the President is pleased to enact as follow:- 
 
Short title and  
commencement 
1. (1) This Act may be called the Uttar Pradesh  Health Workers and Health 
Supervisors (Regulation of Pay) Act, 1996. 
(2)   Sections 2 and 3 shall be deem ed to have come into force on July 23, 1981, 
sections 4, 5, 6 and 7 shall be deemed to have come into force on May 1, 
1995 and the remaining provisions shall come into force at once. 
 
Definitions 2. In this Act – 
(a) “Health Worker (male)” means and be deemed  always to have meant a 
person appointed as such on or after July 23, 1981 and includes a person 
working as Basic Health Wo rkers, House Visitor, Vaccinat or and Trachoma 
Health Assistant on the said date; 
(b) “Health Worker (female)” means and be deemed always to have meant a 
person appointed as such on or after July 23, 1981 and includes a person 
working as Auxiliary Nurse Midwife, and Family Welfare Worker on the 
said date; 
(c) “Health Supervisor (male)” means and be deemed always to have meant a 
person appointed as such on or after July 23, 1981 and includes a person 
working as Family Planning Health Assistant, Health Inspector, Small -Pox 
Supervisor and Surveillance Inspector on the said date; 
(d) “Health Supervisor (female)” means and be deemed always to have meant a  
person appointed as such on or after July 23, 1981 and includes a person 
working as Lady Health Visitor on the said date; 
(e) “Multipurpose Workers Scheme” means an integrated scheme of all Health 
and Family Welfare Programmes of the Medical, Health and Famil y Welfare 
Department of the State Government. 
 
Pay of Health  
Workers and  
Health 
Supervisors 
3. (1)  The scales of pay admissible to Health Worker (male), Health Worker 
(female), Health Supervisor (male) and Health Supervisor (female) under the 
Multipurpose Workers Scheme, shall be as follows :-- 
 
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[The Uttar Pradesh Health Workers and Health Supervisors (Regulation of Pay) Act, 1996]    [Section 4-7] 
 
  (i)   with effect from July 23, 1981— 
 
(a)   Health Worker (male) and Health 
Worker (female) 
  Rs. 40 0-10-450-12-474-E.B.-
12-570-E.B.-15-615 
(b) Health Supervisor (male) and 
Health Supervisor (female) 
  Rs. 470 -15-575-E.B.-15-650-
17-701-E.B.-17-735 
 
(ii)   with effect from January 1, 1986— 
(a)  Health Worker (male) and Health 
Worker (female) 
Rs.  975-25-1150-E.B.-30-1660 
(b) Health Supervisor (male) and 
Health Supervisor (female) 
Rs.  1350-30-1440-40-1800-  
        E.B.-50-2200 
 
(2) The State Government may from time to time , by notification, revise or 
modify the scales of pay specified in sub-section (1). 
 
Rescission of  
orders 
4. The following orders issued by the State Government shall stand rescinded 
from the respective dates of their issue; namely :- 
(a) No. 2752/V-12-91-1  Writ (11)-88, dated April 26, 1991; 
(b) No. 5388/V-12-91-1  Writ (11)-88, dated October 1, 1991; 
(c) No. 913/V-12-194-1  Writ (11)-88, dated March 25, 1994; 
 
Overriding 
effect 
5. The provisions of this Act shall have effect notwithstanding anything 
contained in any judgment, decree or order of any court or in the orders of 
the State Government and the scales of pay specified in section 3 shall be 
deemed to be and always to have been admissible to Health Worker (male), 
Health Worker (female), Health Supervisor (male) and Health Supervisor 
(female) as if the provisions of this Act were in force at all material times. 
 
Recovery of  
excess amount  
and payment  
of arrears of  
pay 
6. (1)   Any amount paid to a person in excess of the amount to which he is entitled 
in accordance with the scales of pay specified in section 3 shall be 
recoverable from him. 
(2)   The State Government shall take prompt steps for payment of arrears of pay 
and allowances as may be payable in accordance with the scales of pay 
specified in section 3. 
 
Power to  
remove 
difficulties 
7. (1)   If any difficulty arises in giving effect to the provisions of this Act by reason 
of anything contained in this Act, the State Government may , by a notified 
order, direct that this Act shall have effect subject to such adaptations 
whether by way of modification, addition or omission as i t may deem 
necessary or expedient for removing the difficulty. 
(2)   An order under sub-section (1) may be made with retrospective effect from a 
date not earlier than July 23, 1981 but such order shall not be made after the  
expiration of the period of two years from May 1, 1995. 
110 
 
[The Uttar Pradesh Health Workers and Health Supervisors (Regulation of Pay) Act, 1996]    [Section 8] 
 
  (3)  Every order made under sub -section (1) shall be laid, as soon as may be 
before both the Houses of the State Legislature  and the provisions of sub -
section (1) of section 23 -A of the Uttar Pradesh General Clauses Act, 1904 
shall apply as they apply in respect of rules made by the State Government 
under any Uttar Pradesh Act. 
 
Repeal and  
savings 
8. (1)  The Uttar Pradesh He alth Workers and Health Supervisors (Regulation of 
Pay) (Second) Ordinance, 1995 is hereby repealed. 
(2)   Notwithstanding such repeal, anything done or any action taken under the 
Ordinance referred to in sub -section (1), shall be deemed to have been done 
or taken under this Act as if the provisions of this Ordinance were in force at 
all material times. 
 
 

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