Section 8(3) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(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.
