Section 9 in The U.P. Essential Services Maintenance Act, 1966
9. Repeal and saving.
(1)The Uttar Pradesh Essential Services Maintenance Ordinance, 1966 (U.P. Ordinance VI of 1966), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act as if this Act had commenced on the twenty-eighth day of August, 1966.Notifications[1] Notification No. 258-A/11-Kh-2-K (3)-68, dated January 22, 1968, published in U.P. Government Gazette, Extraordinary, dated 22nd January, 1968.Whereas the State Government is satisfied that in the public interest it is necessary and expedient so to do;Now, therefore, the Governor in exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Essential Services Maintenance Act, 1966 (Uttar Pradesh Act No. XXX of 1966), is pleased to order that during a period of six months from the date of publication of this order in the Gazette, strikes are hereby prohibited in all services of the Nagar Mahapalika, Kanpur, and under sub-section (2) of the said section to further direct that this order shall be published in the Official Gazette with a view to bring it to the notice of the persons affected by it.[2] Notification No. 84/2/66-CX, dated April 20, 1968, published in U.P. Gazette, Extraordinary, dated 20th April, 1968.Whereas the State Government is satisfied that in the public interest it is necessary and expedient so to do, the Governor is pleased, under subsection (1) of Section 3 of the U.P. Essential Services Maintenance Act, 1966 (Act No. XXX of 1966), to order that during a period of six months from the publication of this Order, strikes are hereby prohibited in all public services in connection with the affairs of the State of Uttar Pradesh.Under sub-section (2) of the said section the Governor is further pleased to direct that this Order shall be published in the Official Gazette.[3] Notification No 2500-A/XI-A-7S-68, dated April 20, 1968, published in U.P. Gazette, Extraordinary, dated 20th April, 1968.Whereas the State Government is satisfied that in the public interest it is necessary and expedient so to do, the Governor in exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Essential Services (Maintenance) Act, 1966 (Uttar Pradesh Act No. XXX of 1966), is pleased to order, in continuation of Notification No. 258-A/II-Kh/2-K (3)-68, dated January 22, 1968, that during a period of six months from the date of publication of this order in the Gazette, strikes are prohibited in all services under the Nagar Mahapalikas of Lucknow, Allahabad, Varanasi and Agra and all Nagarpalikas of Uttar Pradesh, and under sub-section (2) of the said section to further direct that this order shall be published in the Official Gazette with a view to bringing it to the notice of the persons affected by it.[4] Noti No. 2492-K/XXXIII-I-63-68, dated April 30, 1968, published in U.P. Gazette, Extra, dated 30th April, 1968.Whereas the State Government is satisfied that in the public interest, it is necessary and expedient so to do, the Governor in exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Essential Services Maintenance Act, 1966 (U.P. Act No. XXX of 1966), is pleased to order that during a period of six months from the date of publication of this order in the Official Gazette, strikes are prohibited in all services under the Zila Parishads and Antarim Zila Parishads of Uttar Pradesh and under subsection (2) of the said section, to further direct that this order shall be published in the Official Gazette with a view to bringing it to the notice of the persons affected by it.[5] Notification No. 59/2/68/CX, dated October 18, 1968, published in U.P. Gazette, Extraordinary, dated 18th October, 1968.Whereas the State Government is satisfied that in the public interest it is necessary and expedient so to do, the Governor is pleased under subsection (3) of Section 3 of the U.P. Essential Services Maintenance Act, 1966 (Act No. XXX of 1966), to extend for a period of six months, Order No. 4/2/66-CX, dated April 20, 1968; which was issued under sub-section (1) of section 3 of the U.P. Essential Services Maintenance Act, 1966, prohibiting strikes in all public services in connection with the affairs of the State of Uttar Pradesh.The Governor is further pleased to direct that this order shall be published in the Official Gazette.[6] Notification No. 7189-A/XI/Ka-7-G-68, dated November 1, 1968, published in U.P. Gazette, Extraordinary, dated 1st November, 1968.Whereas the State Government is satisfied that in the public interest it is necessary and expedient so to do, the Governor, in exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Essential Services Maintenance Act, 1966 (Uttar Pradesh Act No. XXX of 1966), is pleased to order that during a period of six months from the date of publication of this order in the Official Gazette, strikes are prohibited in all services under all Nagar Mahapalikas and Nagarpalikas of Uttar Pradesh, and under sub-section (2) of the said section of the said Act to further direct that this order shall be published in the Official Gazette, with a view to bringing it to the notice of the persons affected by it.[7] Notification No. A-6797/XV-196, dated November 27, 1968, published in U.P. Gazette, Extraordinary, dated 27th November, 1968.Whereas the State Government is satisfied that in the public interest it is necessary and expedient so to do, the Governor is pleased, under subsection (1) of Section 3 of the U.P. Essential Services Maintenance Act, 1966 (Act No. XXX of 1966), to order that during a period of six months from the publication of this Order, strikes are hereby prohibited in all the services under an educational institution recognised by the Director of Education, Uttar Pradesh, or by the Board of High School and Intermediate Education, Uttar Pradesh or the services under a University incorporated by or under an Uttar Pradesh Act.Under sub-section (2) of the said section the Governor is further pleased to direct that this Order shall be published in the Official Gazette.[8] Notification No. 359-A/XI-Ka-7-G-68, dated January 29, 1970, published in U.P Gazette, Extraordinary, dated 31st January, 1970.Where as the State Government is satisfied that in the public interest it is necessary and expedient so to do, the Governor in exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Essential Services Maintenance Act, 1966 (U.P. Act No. XXX of 1966), is pleased to order, in continuation of Notification No. 5072-A/XI-Ka-7-G-68, dated July 30, 1969, that during a period of six months from January 31, 1970, strikes are prohibited in all services under all Nagar Mahapalikas and all Nagarpalikas of Uttar Pradesh and under sub-section (2) of the said section to further direct that this order shall be published in the Official Gazette with a view to bringing it to the notice of the persons affected by it.[9] Noti No. 6154-A/XI/A-65/(SK)-70, dated August 18, 1971, published in U.P. Gazette, Extraordinary, dated 19th August, 1971.Whereas, the State Government is satisfied that in the public interest it is necessary and expedient so to do, the Governor, in exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Essential Services Maintenance Act, 1966 (Uttar Pradesh Act No. XXX of 1966), is pleased to order that during a period of six months from the date of publication of this Order in the Official Gazette, strikes are prohibited in all services under all Nagar Mahapalikas and Nagarpalikas of Uttar Pradesh and under sub-section (2) of the said section to further direct that this order shall be published in the Official Gazette, with a view to bringing it to the notice of the persons affected by it.[10] Notification No. 1870-T/IX-1-78-332-SA-77, dated June 15, 1978, published in U.P. Gazette, Extraordinary, dated 15th June, 1978.Whereas, the State Government is satisfied that in the public interest, it is necessary and expedient so to do, the Governor in exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Essential Services Maintenance Act, 1966 (Uttar Pradesh Act No. XXX of 1966), is pleased to order that during a period of six months commencing from June, 15, 1978, strikes are prohibited in all services under all Nagar Mahapalikas, Nagarpalikas, Town Areas, Notified Areas and Local Development Authorities of Uttar Pradesh under sub-section (2) of the said section to further direct that this Order shall be published in the official Gazette, with a view to bringing it to the notice of persons affected by it.[11] Notification No. 2189/XXXVI-5, dated July 11, 1978, published in U.P. Gazette, Extraordinary, dated 11th July, 1978.Whereas the State Government is satisfied that in the public interest it is necessary and expedient so to do, the Governor, in exercise of the powers under sub-section (1) of Section 3 of the U.P. Essential Services Maintenance Act, 1966, hereby prohibits with immediate effect strike in any public service connected with the Industrial Training Institutes run by the State Government and directs under sub-section (2) of Section 3 of the said Act that this order be published in the Gazette.[12] Notification No. 1417-Section 13/XVI-1978, dated September 6, 1978, published in U.P. Gazette, Extraordinary, dated 6th September, 1978.Whereas, the State Government is satisfied that in the public interest it is necessary and expedient so to do, the Governor, in exercise of the powers under sub-section (1) of Section 3 of the Uttar Pradesh Essential Services Maintenance Act, 1966, hereby prohibits with immediate effect strike in the services of doctors, nurses and other hospital staff of all categories under the State, and under sub-section (2) of Section 3 of the said Act directs that this order be published in the Gazette.[13] Notification No. 6713-P-2/23/78-4-EH-66, dated November 6, 1978, published in U.P. Gazette, Extraordinary, dated 6th November, 1978.Whereas the State Government is satisfied that in the public interest it is necessary and expedient so to do, the Governor is pleased under subsection (1) of Section 3 of the U.P. Essential Services Maintenance Act, 1966 (U.P. Act No. XXX of 1966), to order that during a period of six months from the publication of this Order, strikes are prohibited in all services in connection with the affairs of the Uttar Pradesh State Electricity Board.
