Gujarat Legislative Assembly Members (Removal of Disqualifications) (Amendment) Act, 1984*
| [Gujarat Act No. 17 of 1984] | [6th October, 1984] |
An Act further to amend the Gujarat Legislative Assembly Members (Removal of Disqualifications) Act, 1960.
It is hereby enacted in the Thirty-fifth Year of the Republic of India as follows-
* Received the Assent of the Governor on the 6th October, 1984, is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Legislative Assembly Members (Removal of Disqualifications) (Amendment) Act, 1984.
(2) It shall be deemed to have come into force on the 1st January, 1980.
2. Amendment of Schedule to Guj. I of 1960.- In the Gujarat Legislative Assembly Members (Removal of Disqualifications) Act, 1960 (Guj. 1 of 1960), in the Schedule:-
(1) in entry 11, for the proviso, the following proviso shall be substituted, namely:-
"Provided that the Chairman or any Member of such Committee or body does not receive any remuneration other than compensatory allowance nor does he receive any facilities other than such facilities (including furnished office, staff, vehicle and free residential accommodation) as are deemed by Government to be essential for the efficient performance of his duties as such Chairman or Member.";
(2) entry 13A shall be renumbered as entry 14 and after entry 14 as so renumbered the following entries shall be added, namely:-
"15. The Office of Chairman or Member of the Gujarat Tribal Development Corporation constituted under the Gujarat Tribal Development Corporation Act, 1972,
16. The Office of Chairman or Member of the Gujarat State Social Welfare Advisory Board.
17. The Office of Chairman or Member of the Gujarat Backward Classes Board.
18. The Office of Chairman or Member of the Gujarat Minorities Board.
19. The Office of Chairman or Member of the Gujarat Scheduled Castes Economic Development Corporation Limited.
20. The Office of Chairman or Member of the Gujarat State Scheduled Castes Welfare Advisory Board.
21. The Office of Chairman or Member of the Gujarat Women's Economic Development Corporation.
22. The Office of Chairman or Member of the Gujarat Landless Labourers and Halpati Housing Board.
23. The office of the Executive Chairman and of the Additional Executive Chairman of the High Level Committee for effective implementation of the 20 Point Economic Programme.".
3. Repeal.- The Gujarat Legislative Assembly Members (Removal of Disqualifications) (Amendment) Ordinance, 1984 (Guj. Ord. 4 of 1984) is hereby repealed.