Section 11 in Uttarakhand Public Services (Reservation for Economically Weaker Sections) Act, 2019
11. Savings. -
(1)The provisions of this Act shall not be apply to cases in which selection process has been initiated before the commencement of this Act and such cases shall be dealt in accordance with the provisions of law and Government orders as they stood before such commencement;Explanation. - For the purpose of this sub section selection process shall be deemed to be initiated where, under relevant service rules, recruitment is to be made on the basis of :-(i)written exam or interview only, the written test or interview, as the case may be, has started, or(ii)both written exam and interview, the written test has started.(2)The provisions of this Act shall not be apply to the appointment, to be made under Uttar Pradesh Recruitment of Dependant of Government Servants Dying in Harness Rules, 1974 and The Dependant of martyr soldiers of Indian Army/ Paramilitary Forces (Permanent Resident of Uttarakhand) on compassionate basis in State Services Employment Rules, 2018.
