Preamble
Andhra Pradesh Panchayat Raj (Amendment) Act, 20001
| [Andhra Pradesh Act No. 7 of 2000] | [22nd April, 2000] |
An Act further to amend the Andbra Pradesh Panchayat Raj Act, 1994
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-first Year of the Republic of India, as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND RRASONS
Article 334 of Constitution of India providing for reservation of Beats to the Scheduled Castes, Scheduled Tribes and Anglo Indian Community in the House of People and in the Legislative Assemblies of the States ceases to have effect from 26th January, 2000 and under article 243D of the Constitution the reservation of seats to the Scheduler Castes and Scheduled Tribes in the Panchayat Raj Institutions shall cease to have effect on the expiration of the period specified in article 334. Section 203 of the Andhra Pradesh Panchayat Raj Act, 1994 accordingly provided Cor such reservations to cease after 25th January, 2000.
However, the Government of India have introduced a Constitution (Amendment) Bill in the Parliament for extending the reservations for a further period of ten years. To bring the reservations for Scheduled Tribes in the Panchayat Raj institutions in the State, in conformity with the provisions of the Constitution, as amended from time to time, it has been decided to amend section 203 of the Andhra Pradesh Panchayat Raj Act, 1994 to continue the reservations so long as they are provided by article 334 of the Constitution.
This 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 Panchayat Raj (Amendment) act, 2000.
(2) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint.
Section 2. Amendment of section 203
2. Amendment of section 203.- In the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994), in section 203,-
(i) for the words, "shall cease to have effect after the twenty fifth January, 2000", the words, "shall cease to have effect on the expiration of the period specified in article 334 of the Constitution of India", shall be substituted;
(ii) in the marginal heading for the words, "to cease after 25th January, 2000", the words, "to cease on the expiration of the period specified in Article 334." shall be substituted.
Section 3. Repeal of Ordinance No. ??? of 2000
3. Repeal of Ordinance No. ??? of 2000.- The Andhra Pradesh Panchayat Raj (Amendment) Ordinance, 2000 is hereby repealed.