Section 12(2) in U.P. Janhit Guarantee Adhiniyam, 2011
(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 the provisions of this Act were in force at all material times.NotificationEnglish translation of Notification No. 2198/1-14-2010-33-(100)-2010-TC-III, dated 15.01.2011, published in the U.P. Gazette, Extraordinary, Part 4, Section (Kha), dated 15.01.2011In exercise of the powers under Section 3 of the Uttar Pradesh Janhit Guarantee Adhyadesh, 2011 (U.P. Ordinance, No. 1 of 2011), the Governor is pleased to notify with immediate effect, the services, designated officers, first appeal officers, second Appellate Authority and stipulated time limits for services and for disposal of first appeal mentioned in the Schedule below:
