Section 8 in Uttar Pradesh Public Service (Tribunals) Act, 1976
8. Repeal savings and transitory provision.
(1)The Uttar Pradesh Public Service (Tribunal) Ordinance 1976 is hereby repealed.(2)Notwithstanding such repeal or the repeal of the Uttar Pradesh Public Services (Tribunal) Ordinance, 1975 by the Ordinance mentioned in sub-section (1) anything done or any action taken under the said ordinances shall be deemed to have been done or taken under this Act as if this Act was in force at all material times.(3)In relation to orders mentioned in the proviso to clause (b) of subsection (1) of section 5 of this Act and application referred to in sub-section (2) of section 6 of this Act which were not mentioned in the corresponding provisions of the said Ordinance of 1975, the references to the appointed date shall be construed as references to February 16, 1976.[Schedule [Inserted Schedule by section 12 of U.P. Act No. 05 of 2000.][See section 4-A(5) (a)]Matters to be heard and finally decided by a Bench consisting of two members.
