Preamble
Andhra Pradesh Lokayuktha and Upa-Lokayuktha (Second Amendment) Act, 20021
| [Andhra Pradesh Act No. 20 of 2002] | [17th August, 2002] |
An Act Further to Amend the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-third Year of the Republic of India as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
According to Section 2(k)(iv)(1) of Andhra Pradesh Lokayukta and Upa-Lokayuka and Upa-Lokayukta Act, 1983 (Act XI of 1983), every Chairman of a Zilla Parishad and every President of a Panchayat Samitlii constituted by or under Andhra Pradesh Panchayat Samithis and Zilla Parisads, Act, 1959 shall come under the purview of Lokayukta. On the same analogy, it has been decided to bring every Chairperson and Vice-Chairperson of a Zilla Parishad and President of a Mandal Parishad constituted by or under Andhra Pradesh Panchayat Raj Act, 1994 under the purview of Lokayukta. Accordingly, it has been decided to amend the Act. As the said Act of 959 has been repealed and it is no more in force and the Chairman and Vice-Chairman of Zilla Parishad and President of a Mandal Parishad are constituted under the Andhra Pradesh Panchayat Raj Act, 1991, it is necessary to amend section 2(k)(iv)(1) of Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 suitably.
The Bill seeks to give effect to the above decision.
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Lokayuktha and Upa-Lokayuktha (Second Amendment) Act, 2002.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2. Amendment of section 2
2. Amendment of section 2.- In the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 (Act 11 of 1983), in section 2, in clause (k), in sub-clause (iv) for item (1), the following shall be substituted:-
"(1) Every Chairperson and every Vice-Chairperson of a Zilla Parishad and every President of a Mandal Parishad constituted by or under the Andhra Pradesh Panchayat Raj Act, 1994 (Act No. 13 of 1994)."