UTTARAKHAND RIGHT TO SERVICE (AMENDMENT) ACT, 2014

Preamble - THE UTTARAKHAND RIGHT TO SERVICE (AMENDMENT) ACT, 2014

THE UTTARAKHAND RIGHT TO SERVICE (AMENDMENT) ACT, 2014

[Act No. 01 of 2014]

[27th January, 2014]

PREAMBLE

An Act further to amend the Uttarakhand Right to Service Act, 2011

Be it enacted by the Uttarakhand State Assembly in the Sixty-fourth Year of the Republic of India as follows.

 

Section 1 - Short title and commencement

(1)     This Act may be called the Uttarakhand Right to Service (Amendment) Act, 2014.

 

(2)     It shall come into force at once.

 

Section 2 - Amendment of Section 10.--Section 10 shall be substituted as follows, namely

"any person may, who is aggrieved by an order of the second appellate authority make an application for revision of the said order to the Commission within a period of sixty days from the date of such order, which shall be disposed of in the manner as may be prescribed:

Provided that the Commission may acknowledge for revision suo motu,

Provided further that the Commission may entertain the application after the expiry of the said period of sixty days, if it or he is satisfied that the application could not be submitted in time for a reasonable cause.".

 

Section 3 - Re-substitution of Section 12 to 18

The repealed Sections 12 to 18 of the Right to Service Act, 2011 by the Uttarakhand Lokayukta Act, 2011 (Uttarakhand Act No. 27 of 2013) shall be deemed re-substituted.

 

Section 4 - Amendment of Section 12

The proviso to Section 12 is hereby repealed.