Gujarat Legislative Assembly Members (Removal of Disqualifications) (Amendment) Act, 1997*
| [Gujarat Act No. 1 of 1997] | [26th February, 1997] |
An Act further to amend the Gujarat Legislative Assembly Members (Removal of Disqualifications) Act, 1960.
It is hereby enacted in the Forty-eighth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 26th February, 1997, 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, 1997.
(2) The provisions of section 2 shall be deemed to have come into force on the 16th November, 1996, section 3 shall be deemed to have come into force on the 23rd November, 1996 and section 4 shall be deemed to have come into force on the 20th December 1996.
2. Amendment of Schedule to Guj. 1 of 1960.- In the Gujarat Legislative Assembly Members (Removal of Disqualifications) Act, 1960 (Guj. 1 of 1960) (hereinafter referred to as "the principal Act"), in the Schedule,-
(1) in entry 26, for the word "Chairman", the words "Chairman or Director" shall be substituted;
(2) after entry 32, the following entries shall be added, namely:-
"33. The office of Chairman or Director of the Gujarat State Financial Corporation established under the State Financial Corporations Act, 1951 (63 of 1951)."
34. The office of Chairman or, Director of the Gujarat Mineral Development Corporation Limited.
35. The office of Chairman or Director of the Gujarat State Seeds Corporation Limited."
3. Amendment of Schedule to Guj. 1 of 1960.- In the principal Act, in the Schedule, after entry 35 as so added, the following entry shall be added, namely:-
"36. The office of Chairman or Director of the Gujarat Agro-Industries Corporation Limited.".
4. Amendment of Schedule to Guj. 1 of 1960.- In the principal Act in the Schedule, after entry 36 as so added, the following entries shall be added, namely:-
"37. The office of Chairman of Director of the Gujarat Tractor Corporation Limited.
38. The office of Chairman of Director of the Gujarat Water Resources Development Corporation Limited.
39. The office of Chairperson or member of the Gujarat State Wakf Board established under the Wakf Act, 1995 (43 of 1995).
40. The office of Chairman or member of the Gujarat Pollution Control Board constituted under the Water (Prevention and Control of Pollution) Act, 1974. (6 of 1974).".
5. Repeal and Savings.- (7) The Gujarat Legislative Assembly Members (Removal of Disqualifications) (Amendment) Ordinance 1996 (Guj. Ord. 14 of 1996), the Gujarat Legislative Assembly Members (Removal of Disqualifications) (Second Amendment) Ordinance, 1996 (Guj. Ord. 15 of 1996) and the Gujarat Legislative Assembly Members (Removal of Disqualifications) (Third Amendment) Ordinance, 1996 (Guj. Ord. 19 of 1996) are hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinances, shall be deemed to have been done or taken under the principal Act as amended by this Act.