Section 4(2) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(2)For the removal of doubts it is hereby declared that nothing in the said Rule 56 or in the said Regulations or in any orders or instructions in that behalf shall be deemed to have ever required the actual payment of the Government servant's pay for the whole or part of the period of notice before or simultaneously with the retirement required by the order and the failure to make such payment shall not have or be deemed over to have had any effect on the validity of the order, any judgment, decree or order of any Court to the contrary notwithstanding, and it shall be open to the State Government to apply to any Court for review of any such judgment, decree or order within three months from the commencement of this Act.
