Preamble
Gujarat Legislative Assembly Members (Removal of Disqualifications) (Second Amendment) Act, 1991*
| [Gujarat Act No. 16 of 1991] | [17th September, 1991] |
An Act further to amend the Gujarat Legislative Assembly Members (Removal of Disqualifications) Act, 1960.
It is hereby enacted in the Forty-second Tear of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (7) This Act may be called the Gujarat Legislative Assembly Members (Removal of Disqualifications) (Second Amendment) Act, 1991.
(2) It shall be deemed to have come into force on the 3rd April, 1991.
Section 2. Amendment of Schedule to Guj. I of 1960
2. Amendment of Schedule to Guj. I of 1960.- In the Gujarat Legislative Assembly Members (Removal of Disqualifications) Act, 1960 (Guj. II of 1960), in the Schedule,-
(1) in entry 14, for the word "member", the word "Director" shall be substituted;
(2) after entry 25, the following entries shall be added, namely:-
"26. The office of Chairman of the Gujarat State Road Transport Corporation established under the Road Transport Corporations Act, 1950 (64 of 1950).
27. The office of Chairman or Director of the Gujarat Dairy Development Corporation Limited.
28. The office of Chairman or Director of the Gujarat State Handloom Development Corporation Limited.
29. The office of Chairman or Director of the Gujarat State Export Corporation Limited.
30. The office of Chapman or Director of the Gujarat State Warehousing Corporation established under the Warehousing Corporations Act, 1962 (58 of 1962).".
Section 3. Repeal and Savings
3. Repeal and Savings.- (1) The Gujarat Legislative Assembly Members (Removal of Disqualifications) (Amendment) Ordinance, 1991 (Guj. Ord. I of 1991) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.