| [Haryana Act No. 19 of 2004] |
An Act further to amend the Haryana Panchayati Raj Act, 1994
Be it enacted by the Legislature of the State of Haryana in the Fifty-fifth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Haryana Panchayati Raj (Amendment) Act, 2004.
(2) It shall be deemed to have come into force with effect from the 22nd day of May, 2003.
2. Amendment of section 14 of Haryana Act 11 of 1994.- After sub-section (2) of section 14 of the Haryana Panchayati Raj Act, 1994, the following sub-section shall be added, namely:-
"(3) No person who is less than thirty-two years and more than fifty years of age on the date of application to the prescribed authority for appointment to the office of Gram Vikas Sahayak, shall be appointed if he is not inhabitant of the concerned sabha area:
Provided that inhabitants of nearby village within the same block hiving the prescribed qualification may be considered if no candidate, having the prescribed qualification, is available in the concerned sabha area.".