Section 36 in The U.P. Secondary Education Services Selection Board Act, 1982
36. Repeal and savings
. - (1) The Uttar Pradesh Secondary Education Services Commission and Selection Boards (Second) Ordinance, 1981 (U.P. Ordinance No. 23 of 1981) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1) of the Uttar Pradesh Secondary Education Services Commission and Selection Boards Ordinance, 1981 (U.P. Ordinance No. 8 of 1981) shall be deemed to have been done or taken under this Act, as if this Act were in force at all material times.The Schedule(See Section 9)[* * *] [Schedule omitted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).][Inserted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).][Substituted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).]
