Gujarat Rural Housing Board (Amendment) Act, 1985*
| [Gujarat Act No. 9 of 1985] | [6th July, 1985] |
An Act further to amend the Gujarat Rural Housing Hoard Act, 1972.
It is hereby enacted in the Thirty-sixth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 6th July, 1985, is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Rural Housing Board (Amendment) Act, 1985.
(2) It shall be deemed to have come into force on the 11th January, 1985.
2. Amendment of section 5 of Guj. 22 of 1972.- In the Gujarat Rural Housing Board Act, 1972 (Guj. 22 of 1972) (hereinafter referred to as "the principal Act"), in section 5, in sub-section (1), in the proviso, for the portion beginning with the words "backward classes" and ending with the words "construction of buildings", the following shall be substituted, namely:-
"backward classes, two members shall be persons who possess technical knowledge and experience in the matter of construction of buildings, one member shall he an officer of the Government and one member shall be the Rural Housing Commissioner.".
3. Amendment of section 7 of Guj. 22 of 1972.- In the principal Act, in section 7,-
(1) in sub-section (1), in clause (a), the words "or The State Government" shall be deleted;
(2) after sub-section (1), the following sub-section shall be inserted, namely:-
"(1A) For the purpose of clause (a) of sub-section (1), a person shall not be deemed to hold office or place of profit under the Board by reason only that he is a Housing Commissioner,".
4. Repeal and Savings.- (1) The Gujarat Rural Housing Board (Amendment) (Second) Ordinance, 1985 (Guj. Ord. 9 of 1985) is hereby repealed.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.