Section 7(3) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(3)[ The power to make rules under clause (d) of sub-section (2) shall include the power to make such rules or any of them retrospectively from a date not earlier than the date of commencement of the Uttar Pradesh Public Services (Tribunal) (Amendment) Act, 1992, but no such retrospectives effect shall be given to any such rule so as to prejudicially affect the interest of any person to whom such rules may be applicable.] [Substituted by section 11 of U.P. Act no 05 of 2000.]
