Section 1 in Uttar Pradesh Public Service (Tribunals) Act, 1976
1. Short title, extent, commencement and application.
(1)This Act may be called the Uttar Pradesh Public Services [Tribunal] [Substituted by section 3 U.P. Act no 07 of 1992.] Act, 1976.(2)It extends to the whole of Uttar Pradesh.(3)It shall be deemed to have come into force on November 24, 1975.(4)This section and sections 2 and 6 shall apply in relation to all public servants while the remaining provisions shall not apply to the following classes of public servants, namely:-(a)a member of a judicial service;(b)[an officer or servant of the High Court or of a court subordinate to the High Court;] [Substituted, clause by, in section 2 U.P. Act no 01 of 1977.](c)a member of the secretariat staff of any House of the State Legislature;(d)a member of the staff of the State Public Service Commission;(e)a workman as defined in the Industrial Disputes Act, 1947 or the United Provinces Industrial Disputes Act, 1947.(f)[ a member of the Staff of the Lok Ayukta.] [Added by section 2 of U.P. Act no. 13 of 1985.](g)[ the Chairman, Vice-Chairman, Members, officers or other employees of the Tribunal.] [Inserted by section 2 of U.P. Act no 05 of 2000.]
