69B. [ Centralisation of services of Municipal Officers and servants. -] [Substituted by U.P. Act No. 29 of 1966.] [(1) Notwithstanding anything contained in Sections 57, 59, 65 to 68, 69, 69-A, 71, 74, 79 and 80, the State Government may at any time, by rules provided for the creation of one or more services of such officers and servants as the State Government may deem fit, common to all or some] [Substituted by U.P. Act No. 5 of 1984.] [Nagar Panchayats or Municipal Councils or to the Nagar Panchayats, Municipal Councils, Municipal Corporation and Jal Sansthans in the State] [Substituted by U.P. Act No. 12 of 1994.] and prescribe the methods of recruitment and conditions of service of persons appointed to any such service.
(2)When any such service is created, officers and servants serving on the posts included in the service may, if found suitable, be absorbed in the service, provisionally or finally and the services of others shall stand determined, in the prescribed manner :[Provided that such absorption in the service shall not operate as a bar against holding or continuing to hold any disciplinary proceedings against a member of the service in respect of act committed before the date of such absorption.] [Inserted by U.P. Act No. 15 of 1983.](3)Without prejudice to the generality of the provisions of sub-sections (1) and (2), such rules may also provide for consultation with the State Public Service Commission in respect of any of the matters referred to in the said sub-sections.(4)[ Notwithstanding anything contained in the preceding sub-sections (1), (2) and (3) or any other provision of the Act, the State Government may by rules also provide for regularisation of temporary and ad hoc appointments made before the prescribed date, without consultation with the State Public Service Commission.] [Inserted by U.P. Act No. 15 of 1983.][Explanation. - For the purposes of this sub-section it is clarified that services common to the Nagar Panchayats and Municipal Councils or Nagar Panchayats, Municipal Councils, Municipal Corporation and Jal Sansthans in the districts of Garhwal and Kumaon Divisions of the State may be created.] [Inserted by U.P. Act No. 12 of 1994.]
