The Uttarakhand Qualifying Service For Pension And Validation ACT 2022

 
The Uttarakhand Qualifying Service For Pension And Validation ACT] 2022 
 
¼ Uttarakhand Act No.  15  of 2023½ 
An 
Act 
 
 to  provide for qualifying service for pension and to validate certain actions taken 
in this behalf and for matters connected therewith or incidental thereto, 
 Be it enacted by the Uttarakhand Legislature in the seventy -third year of the 
Republic of India as follows- 
 
Short title, extent 
and 
commencement  
1- ¼1½ This Act may be called the Uttarakhand Qualifying Service 
for Pension and Validation Act, 2022. 
  ¼2½ It shall extend to the whole of the State of Uttarakhand. 
  ¼3½ It shall be deemed to have come into force on April 1, 1961. 
Qualifying Service 
for Pension 
2-  Notwithstanding anything contained in any rule, regulation 
or Governme nt order for the purposes of entitlement of 
pension to an officer, ‘‘Qualifying Service’’ means the 
services rendered by an officer appointed on a temporary or 
permanent post in accordance with the provisions of the 
service rules prescribed by the Government for the post. 
Validation 3-  Notwithstanding any Judgement, decree or order of any 
Court, anything done or purporting to have been done action 
taken or purporting to have been taken under or in relation to 
sub-rule (8) of rule 3 of the Uttar Pradesh Retirement Benefit 
Rules, 1961 (As applicable in Uttarakhand) and the 
Uttarakhand Retirement Benefits Act, 2018 before the 
commencement of this Act, shall be deemed to be and 
always to have been done or taken under the provisions of 
this Act and to be and al ways to have been valid as if the 
provisions of this Act were in force at all material times with 
effect from April 1, 1961. 
Overriding effect 4-  Save as otherwise provided, the provisions of this Act shall 
have effect, notwithstanding anything inconsist ent therewith 
contained in any other law for the time being in force or in 
any instrument having effect by virtue of any law for the 
time being in force other than this Act. 
 
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