Gujarat act 007 of 1977 : Gujarat Panchayats (Amendment) Act, 1977

Section 1. Short title

1. Short title.- This Act may be called the Gujarat Panchayats (Amendment) Act, 1977.

Section 2. Insertion of now section 199A in Guj. VI of 1962

2. Insertion of now section 199A in Guj. VI of 1962.- In the Gujarat Panchayats Act, 1961, after section 199, the following new section shall be inserted, namely:-

"199A. Temporary withdrawal from District Gram Encouragement Fund or District Development Fund for certain purposes.- (1) Notwithstanding anything contained in sections 198 and 199 it shall be lawful for the district panchayat to utilise, at any time during the period ending on the 31st July, 1977, the amount standing to the credit of the District Gram Encouragement Fund established under section 198 or of the District Development Fund established under section 199, for the purpose of giving financial assistance to landless labourers for construction of houses on the plots of lands allotted for such purpose to such labourers by the State Government:

Provided that the maximum amount of such financial assistance to be giver from any of the said Funds during the aforesaid period and the mode of payment of such assistance, shall be regulated, by general or special order made by the State Government in that behalf.

(2) Any amount withdrawn from any of the aforesaid Funds for the purpose of sub-section (1) shall be regarded as an advance, repayable without any interest by the district panchayat to the credit of the concerned Fund within a period of one year from the date of its withdrawal.".

Section 3. Repeal of Guj. Ord. No. 3 of 1977

3. Repeal of Guj. Ord. No. 3 of 1977.- The Gujarat Panchayats (Amendment) Ordinance, 1977 (Guj. Ord. No. 3 of 1977) is hereby repealed and die provisions of section 7 of the Bombay General Causes Act, 1904 (Bom. I of 1904) shall apply to such repeal as if that Ordinance were an enactment.