(1)With effect from the appointed day the enactments mentioned in sub-sections (2) and (3) shall stand amended as specified in the said sub-sections.(2)In the U.P. Kshettra Samitis and Zila Parishad Adhiniyam, 1961, in Section 43, in sub-section (2), for the words "teachers and any other" the words "such other" shall be substituted and in sub-section (3) clause (a) shall be omitted, and in the proviso thereto, for the words "the Shiksha Chunao Samiti or Chunao Samitis" as the case may be, the words "the Chunao Samiti" shall be substituted.(3)In the U.P. Municipalities Act, 1916 -(a)in Section 68, for sub-section (1) the following sub- section shall be substituted namely :"(1) A board may, and if so required by the State Government shall, by special resolution, appoint the principal officers of its technical departments such as Civil Engineer, Assistant Civil Engineer, Electrical Engineer, Assistant Electrical Engineer, Waterworks Engineer, Assistant Waterworks Engineer, Electrical and Waterworks Engineer, Assistant Electrical and Waterworks Engineer or Overseer and also Secretary where there is already an Executive Officer."(b)[Section 73 shall cease to apply in relation to basic schools] [Substituted by U.P. Act No. 5 of 1977 and shall be deemed always to have been substituted.](c)in Schedule 1 for the entry in column (2) relating to Section 68 the following entry shall be substituted, namely :"To appoint Civil Engineer, Assistant Civil Engineer, Electrical Engineer, Assistant Electrical Engineer, Waterworks Engineer, Assistant Waterworks Engineer, Electrical and Waterworks Engineer, Assistant Electrical and Waterworks Engineer, qualified Overseer or Sub-Overseer, Secretary."[18A. Board to become tenant in respect of certain buildings. - (1) Where any building or part thereof was on the appointed day occupied as tenant by any local body for the purpose of any basic school, the tenancy in respect of such building or part shall, with effect from the said day,stand transferred in favour of the Board.(2)Where any building or part thereof belonging to a local body was on the appointed day occupied by it for the purposes of any basic school, the Board shall, with effect from the said day, be deemed to have become licensee on behalf of the local body in respect of such building or part on such terms and conditions as .the State Government may by general or special order determine.(3)The provisions of this section shall have effect, notwithstanding anything contained in any contract, lease or other instrument, or any law for the time being in force.] [Inserted by U.P. Act No. 5 of 1977 and shall he deemed always to have been inserted.]
