Andhra Pradesh Panchayat Raj (Second Amendment) Act, 1998*
| [Andhra Pradesh Act No. 33 of 1998] | [18th December, 1998] |
An Act further to Amend the Andhra Pradesh Panchayat Raj Act, 1994.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-ninth Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 18-12-1998. For statement of object and reasons please see the Andhra Pradesh Gazette, Part-IV-A, Extraordinary dated 25-07-1998 at Page 4-5.
Andhra Pradesh Panchayat Raj (Second Amendment) Act, 1998*
| [Andhra Pradesh Act No. 16 of 1998] | [14th May, 1998] |
An Act further to Amend the Andhra Pradesh Panchayat Raj Act, 1994.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-ninth Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 14-05-1998. For statement of object and reasons please see the Andhra Pradesh Gazette, Part-IV-A, Extraordinary dated 01-04-1998 at Page 4-5.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Panchayat Raj (Second Amendment) Act, 1998.
(2) It shall come into force on such date, as the Government may by notification, appoint.
2. Amendment of Act 13 of 1994.- In the Andhra Pradesh Panchayat Raj Act, 1994 (hereinafter referred to as the principal Act), for the words "State Election Commission" and "State Election Commissioner", wherever they occur, the words "Andhra Pradesh Election Commission for Local Bodies" and "Andhra Pradesh Election Commissioner for Local Bodies" shall respectively be substituted.
3. Amendment of section 171.- In section 171 of the principal Act, to sub-section (2), the following proviso shall be added, namely:-
"Provided that the amounts received as funds under the Jawahar Rozgar Yojana, Employment Assurance Scheme or other Wage Employment Schemes shall he lodged in nearby. Rationalised Banks an Co-operative Banks or Post Offices in such mariner as may be prescribed".
4. Amendment of section 197.- In section 197 of the principal Act, to sub-section (2), the following proviso shall be added, namely:-
"Provided that the amounts received as funds under the Jawahsr Rozgax Yojana, Employment Assurance Scheme or other wage Employment schemes shall be lodged in nearby Nationalized Banks or Co-operative Banks or Post Offices in such manner as may be prescribed".
5. Repeal of Ordinance No. 1 of 1998.- The Andhra Pradesh Panchayat Raj (Amendment) Ordinance, 1998 is hereby repealed.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh panchayat Raj (Second Amendment) Act, 1998.
(2) It shall be deemed to have come into force on the 20th February, 1998.
3. Insertion of new section 271A.- In the Principal Act, after section 271, the following section shall be inserted, namely:-
271-A. "Penalty for not handing over documents, moneys etc., to the newly elected Sarpanch or Upa-Sarpanch of a Gram Panchayat.- (1) Any person who having been the Sarpanch, Temporary Sarpanch or Upa-Sarpanch of a Gram Panchayat fails to handover any documents of, or any moneys or other properties vested in, or belonging to, the Gram Panchayat, which are in, or have come into, his possession or control, to his successor in office os other prescribed authorityi;-
(i) in every case, within a period of thirty days from the expiry of his term of office as such Sarpanch, Temporary Sarpanch or Upa-Sarpanch and
(ii) in the case of person, who was the Upa-Sarpanch also within a period of thirty days on demand by the Sarpanch shall be punishable with imprisonment which may extend upto six months or with fine not exceeding one thousand rupees or with both, for every such offence.
(2) Any person who is convicted under sub-section (1) fails to handover any documents of, or any moneys or other properties vested in, or belonging to the Gram Panchayat, which are in or have come into, his possession, or control to his successor in office, shall be punishable for each day after conviction during which he continues to persist in his offence with a fine not exceeding one hundred rupees.
(3) In cases falling under sub-sections (1) and (2), the court may, apart from ordering conviction for the offence, order the seizure of the documents, moneys or other properties of the Gram Panchayat from the person convicted."
2. Amendment of section 74.- In the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994) (hereinafter referred to as the principal Act), in section 74, to sub-section (3), the following proviso shall be added, namely:-
"Provided that the amounts received as funds under the Jawahar Rozgar Yojana, Employment Assurance Scheme or other Wage Employment Schemes shall be lodged in nearby Nationalized Banks or Co-operative Banks or Post Offices in such manner as may be prescribed".