Gujarat Panchayats (Second Amendment and Validation) Act, 1981*
| [Gujarat Act No. 7 of 1981] | [2nd March, 1981] |
An act further to amend the Gujarat Panchayats Act, 1961 and to validate establishment of district family welfare funds by certain district panchayats.
It is hereby enacted in the Thirty-second Year of the Republic of India, as follows:-
* (Received the assent of the Governor on 2nd March, 1981 and published in the "Gujarat Government Gazette" on the 5th March, 1981)
1. Short title.- This Act may be called the Gujarat Panchayats (Second Amendment and Validation) Act, 1981.
2. Insertion of new section 141A in Guj. 6 of 1962.- In the Gujarat Panchayats Act, 1961 (hereinafter referred to as "the principal Act"), after section 141, the following section shall be inserted, namely:-
"141A. District Family Welfare Fund.- (1) Notwithstanding anything contained in sections 140 and 141, in each district, there shall be established by the district panchayat a fund to be called the District Family Welfare Fund which shall consist of-
(a) all the sums received by way of gifts or contribution from the State Government or the Central Government or any person for the purpose of family welfare programmes;
(b) the proceeds of entertainment programme arranged by the panchayat;
(c) the sale proceeds of family welfare sends.
(2) The Fund shall be applied by the panchayat for the purpose of family welfare programmes in the district.
(3) Any sum in the fund which may not be required for the current expenditure may be invested in such manner as may be prescribed.".
3. Validation of establishment of District Family Welfare Fune by certain district panchayata.- Notwithstanding anything contained in flip principal Act, a District Family Welfare Fluid Established and applied by a district panchayat for the purpose of family welfare programmes, before the commencement of this Act shall be deemed to have been validly Established and applied in accordance with law, as if, section 141A of the principal Act as amended by this Act had been in force at all material times, when such fund was established and applied.