Gujarat Panchayats (Second Amendment) Act, 1993*
| [Gujarat Act No. 14 of 1993] | [13th August, 1993] |
An Act further to amend the Gujarat Panchayats Act, 1961.
It is hereby enacted in the Forty-fourth Year of the Republic of India as follows:-
* (Received the assent of the Governor on 13th August, 1993 and published in the "Gujarat Government Gazette" on the 13th August, 1995)
1. Short title and commencement.- (1) This Act may be called the Gujarat Panchayats (Second Amendment) Act, 1993.
(2) It shall be deemed to have come into force on the 17th June, 1993.
2. Amendment of section 2 of Guj. VI of 1962.- In the Gujarat Panchayats Act, 1961 (Guj. VI of 1962) (hereinafter referred to as "the principal Act"), in section 2, in clause (8A), in sub-clause (c), for the words "the Chief Electoral Officer for the State of Gujarat", the words an officer not lower in rank than that of Secretary to the Government as the State Government may, by general or special order appoint in this behalf" shall be substituted.
3. Amendment of section 312 of Guj. VI of 1962.- In the principal Act, in section 312, in sub-section (1), for the words "eight grams", the words "eight grain panchayat" shall be substiuted.
4. Repeal and savings.- (1) The Gujarat Panchayste (Amendment) Ordinance, 1993 is hereby repealed.
(2) Notwithstanding Rich 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.