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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Uttar Pradesh - Subsection

Section 74(2)(b) in Uttar Pradesh State Universities Act, 1973

(b)all proceedings of Selection Committee which took before the commencement of this Act and all actions by the management or by the Executive Council, as the case may be, in respect of the recommendation of such Selection Committees,where no orders of appointment on the basis thereof were passed before the commencement of this Act, shall, notwithstanding that the procedure for selection has been modified by this Act, be deemed to have been valid but further proceeding in connection with such pending selections shall be taken in accordance with the provisions of this Act and be continued from the stage where they stood immediately before such commencement.]