The uttar pradesh state road transport corporation employees (other than officers) (appointing authorities) act, 1987

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THE UTTAR PRADESH STATE ROAD TRANSPORT CORPORATION 
EMPLOYEES (OTHER THAN OFFICERS) (APPOINTING  
AUTHORITIES) ACT, 1987 
[U.P. Act No. 15 of 1987] 
(As passed by the Uttar Pradesh Legislature) 
AN 
ACT 
to provide for appointment of the appointing authorities of  the employees (other 
than officers) of the Uttar Pradesh State Road Transport Corporation and to validate certain 
acts.  
It is hereby enacted in the Thirty-eighth Year of the Republic of India as follows:- 
Short title and  
commencement 1- (1) This Act may be called the Uttar Pradesh State Road Transport 
Corporation Employees (Other than Officers) (Appointing Authorities) Act, 
1987. 
(2) It shall be deemed to have come into force on June 19, 1981. 
 
Appointing 
authorities 
Act no. 64 of 
1950 
Act no. 63 of 
1982 
2-   The appointing authorities of the employees (other than officers) of the 
Uttar Pradesh State Road Transport Corporation shall be the Board of Directors 
of the said Corporation or an officer authorized by the said Board to make 
appointment and will be deemed  always to include any officer authorized by the 
said Corporation under clause (c) of sub -section (1) of section 12 of the Road 
Transport Corporation Act, 1950, as it stood prior to its amendment by the Road 
Transport Corporation (Amendment) Act, 1982. 
 
Validation of 
certain acts. 
3- Notwithstanding any judgment, decree or order of any Court , Tribunal or 
other authority or any provisions of the Uttar Pradesh State Road Tr ansport 
Corporation Employees (O ther than Officers) Service Regulations, 1981, no 
orders made, actions or proceedings taken or jurisdiction exercises on or after 
June 19, 1981 by the officers authorised as appointing authorities by the Uttar 
Pradesh State Road Transport Corporation under clause (c) of sub -section (1) of 
section 12 of the Ro ad Transport Corporation Act, 1950 shall be deemed to be 
illegal or void or ever to have become illegal or void merely on the ground that 
such authorised officers were not the appointing authorities.  
 
Repeal and 
saving  
U.P. 
Ordinance no. 
9 of 1987 
4- (1)  The Uttar Pradesh State Road Transport Corporation Employees (Other 
than Officers) (Appointing Authorities) Ordinance, 1987, is hereby repealed.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 the corresponding provisions of this Act as if the provisions of this 
Act were in force at all material times. 
 
 

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