Section 4 in Uttar Pradesh Education Service Selection Commission Act, 2019
4. Transfer of assets and liabilities.
- On and from the commencement of this Act.-(a)all properties and assets of the Uttar Pradesh Higher Education Services Commission and the Uttar Pradesh Secondary Education Services Selection Board shall stand transferred to, and vest in the Commission;(b)all debts, liabilities and obligations of the Uttar Pradesh Higher Education Services Commission and the Uttar Pradesh Secondary Education Services Selection Board whether contractual or otherwise, shall stand transferred to the Commission;(c)the services of every whole-time employee of the Uttar Pradesh Higher Education Services Commission and the Uttar Pradesh Secondary Education Services Selection Board shall stand transferred to the Commission;(d)any matter pending before the Uttar Pradesh Higher Education Services Commission and the Uttar Pradesh Secondary Education Services Selection Board established under the Uttar Pradesh State Universities Act, 1973 as it stood immediately before establishment of the Commission shall stand transferred to the Commission.
