Section 10 in Uttarakhand Public Services (Reservation for Economically Weaker Sections) Act, 2019
10. Laying of orders etc. -
Every order made under sub-section (3) of Section 3, Section 4 and Section 8 shall be laid, as soon as may be, before State Legislative Assembly and the provisions of sub section (1) of Section 23(a) of Uttar Pradesh General Clauses Act, 1904 (as applicable in Uttarakhand) shall apply as they apply in respect of the rules made by the State Government under any Uttarakhand Act.
