Arunachal pradesh act 008 of 2006 : Arunachal Pradesh Local Authorities (Prohibition of Defection) (Amendment) Act, 2006

Preamble

Arunachal Pradesh Local Authorities (Prohibition of Defection) (Amendment) Act, 2006¹

[Arunachal Pradesh Act No. 8 of 2006]

[5th May, 2006]

An Act further to amend the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 (Act No. 3 of 2003)

Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Fifty seventh year of the Republic of India as follows:-

1 Received the assent of the Governor on 5th May, 2006.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Arunachal Pradesh Local Authorities (Prohibition of Defection) (Amendment) Act, 2006.

(2) It shall come into force at once:-

Section 2. Amendment of Section 3(1)

2. Amendment of Section 3(1).- In the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 in Section 3(1), the figure ‘4’ shall be omitted.

Section 3. Omission of Section 4

3. Omission of Section 4.- In the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 Section 4 shall be omitted.

Section 4. Substitution of words at Section 6

4. Substitution of words at Section 6.- In the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 in Section 6(2) the words, ‘State Election Commissioner’ shall be substituted by the words. ‘Deputy Commissioner.’

Section 5. Omission of Sl. No. 3 of Explanation below Section 8

5. Omission of Sl. No. 3 of Explanation below Section 8.- In the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 Sl. No. 3 of the explanation below Section 8 shall be omitted.