The uttar pradesh state universities (validation of appointments) act, 1984

178 
 
THE UTTAR PRADESH STATE UNIVERSITIES (VALIDATION OF 
APPOINTMENTS) ACT, 1984 
[U. P. ACT No. 18 OF 1984] 
  
 
(As passed by the Uttar Pradesh Legislature) 
AN 
ACT 
to validate certain appointments, made in the State Universities. 
IT IS HEREBY enacted in the Thirty-fifth Year of the Republic of India as 
follows:- 
Short title and 
commencement  
1-  (1) This Act may be called the Uttar Pradesh  State Universities  (Validation of 
Appointments) Act, 1984. 
(2)  It shall be deemed to have come into force on August 16, 1984. 
 
Validation of  
appointments 
2- Notwithstanding any judgment, decree or order of any Court or order of any 
officer or authority or anything contained in the Uttar Pradesh State 
Universities Act, 1973 or Statutes framed thereunder, the appointment of 
every teacher made in any University governed by the said Act or in any 
affiliated or associated college thereof during the period July 1, 1978 and the 
date of commencement of this Act, in excess of the number of posts 
advertised, shall be and be deemed alway s to have been valid and validity of 
such appointments shall not be called in question before any court, tribunal, 
officer or authority merely on the ground that the post was not separately 
advertised or that the prescribed procedure was not followed. 
 
Repeal and  
savings 
3- (1)  The Uttar Pradesh State Universities (Validation of Appointments) Ordinance, 
1984, is hereby repealed.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 this Act were in force at all material times. 
 

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