Gujarat act 019 of 1989 : Gujarat Panchayats (Second Amendment) Act, 1989

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Gujarat Panchayats (Second Amendment) Act, 1989.

(2) It shall be deemed to have come into force on the 3rd August, 1989.

Section 2. Amendment of section 17A of Guj. VI of 1962

2. Amendment of section 17A of Guj. VI of 1962.- In the Gujarat Panchayats Act, 1961 (Guj. VI of 1962) (hereinafter refereed to as "the principal Act"), in section 17A, clause (c), shall be deleted.

Section 3. Substitution of section 21 of Guj. VI of 1962

3. Substitution of section 21 of Guj. VI of 1962.- In the principal Act, for section 21, the following section shall be substituted namely:-

"21. ??? of ??? for every ???.- (1) For every, electoral division, there shall be a list of voters.

(2) The list of voters shall be the Dame as the electoral roll of the Gujarat Legislative Assembly prepared under the provisions of the Central Law for the time being in force, which shall be published by the competent authority in the prescribed manner.

(3) No person shall be entitled to have his name included in the list of voters for more than one electoral division of the same panchayat.

(4) The list of voters for any electoral division published under sub-section (2) shall remain in operation until a new list of voters for that electoral division is published.".

Section 4. Deletion of sections 21A to 21J of Guj. VI of 1962

4. Deletion of sections 21A to 21J of Guj. VI of 1962.- In the principal Act, sections 21A to 21J (both inclusive) shall be deleted.

Section 5. Amendment of section 56 of Guj. VI of 1962

5. Amendment of section 56 of Guj. VI of 1962.- In the principal Act, in section 56, in sub-section (1), for the words, letters and figures "an honorarium of Rs. 400 per month", the words "such honorarium as may be prescribed" shall be substituted.

Section 6. Amendment of section 68 of Guj. VI of 1962

6. Amendment of section 68 of Guj. VI of 1962.- In the principal Act, in section 68, in sub-section (1), for the Words, otters and figures "an honorarium of Rs. 800 per month", the words "such honorarium as may be prescribed" shall be substituted.

Section 7. Amendment of section 111 of Guj. VI of 1962

7. Amendment of section 111 of Guj. VI of 1962.- In the principal Act, in section 111, in sub-section (9), in clause (a), for the words "shall be such as may be determined by the panchayat the words "shall be for such period not exceeding one year as the panchayat may consider necessary" shall be substituted.

Section 8. Amendment of section 111A of Guj. VI of 1962

8. Amendment of section 111A of Guj. VI of 1962.- In the principal Act, in section 111A, for the words, letters and figures "an honorarium of Rs. 200 pet month", the words "such honorarium as may be prescribed" shall be substituted.

Section 9. Amendment of section 131 of Guj. VI of 1962

9. Amendment of section 131 of Guj. VI of 1962.- in the principal Act, in section 131,-

(1) in sub-section (1),-

(a) in clause (iv), the word "irrigation" shall be deleted;

(b) after clause (viii), the following clause shall be inserted, namely:-

"(ix) An Irrigation Committee for performing function relating to irrigation.

(x) A Committee for Implementation of 20 Point Programme and its review.";

(2) in sub-section (2), after the words "may constitute" the words "for such period not exceeding one year as it may consider necessary" shall be inserted;

(3) in sub-section (3), in clause (iv), for the words, brackets and figures "in clauses (iv), (v) and (vi)", the words, brackets and figures "in clauses (iv), (v), (vi), (ix) and (x)" shall be substituted;

(4) in sub-section (7), for clause (b), the following clause shall be substituted, namely:-

"(b) The term of any other committee-

(i) constituted under sub-section (1), shall be two years and on the expiry of the term it shall be reconstitution;

(ii) constituted under sub-section (2), shall not exceed one year."

Section 10. Amendment of section 132 of Guj. VI of 1962

10. Amendment of section 132 of Guj. VI of 1962.- In the principal Act, in section 132, in sub-section (1), in clause (a), for the words, letters and figures "an honorarium of Rs. 400 per month", the wards "such honorarium as may be prescribed" shall be substituted.

Section 11. Amendment of section 133 of Guj. VI of 1962

11. Amendment of section 133 of Guj. VI of 1962.- In the principal Act, in section 133, in sub-section (1), in clause (a), for the words, letters and figures "an honorarium of Rs. 400 per month", the words "such honorarium as may be prescribed" shall be substituted.

Section 12. Amendment of section 210 of Guj. VI of 1962

12. Amendment of section 210 of Guj. VI of 1962.- In the principal Act, in section 210,-

(1) in sub-section (1), for the words "there members", the words "five members" shall be substituted;

(2) after sub-section (3), the following sub-section shall be inserted, namely:-

"(3A) A member of the Board shall hold office for a term of six years from the date he enters upon his office or until he attains the age of sixty-two years, whichever is earlier and shall be eligible for re-appointment to that office for a further term of six-years only;

Provided that no person appointed as member shall continue to hold his office as such after he attains the age of sixty-two years."

Section 13. Amendment of section 323 of Guj. VI of 1962

13. Amendment of section 323 of Guj. VI of 1962.- In the principal Act, in section 323, for sub-section (2B), the following sub-section shall be substituted, namely:-

"(2A) The power to make rules in respect of matters required to be determined by rules under sub-section (1) and (4) of section 56, sub-section (1) and (4) of section 68, 111A, 112, 132, 133 and 133A may be exercise either prospectively or ???".

Section 14. Repeal and saving

14. Repeal and saving.- (1) The Gujarat Panchayats (Amendment) Ordnance, 1989 (Guj. Ord. No. 3 of 1989) 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.