Section 22 in U.P. State Commission for Backward Classes Act, 1996
22. Savings.
- Notwithstanding anything in this Act the Commission constituted by the Uttar Pradesh Government Order No. 22/16/92-KA-2-93; dated March 9, 1993, shall be deemed to have been duly constituted under the provision of this Act and the term of three years of the Chairman and other Members of the said Commission shall be computed from the date on which they had assumed charge of their respective offices:
