Section 4(3) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(3)The Appointment (3) Department Government Order, No. 5/2/1973 dated November 2, 1973, shall be deemed to have been rescinded with effect from the same date and no order of compulsory retirement shall be deemed to be or ever to have been invalid on the ground of any inconsistency with aforesaid Government Order.
