Preamble
| [Haryana Act No. 26 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:-
Section 1. Short title
1. Short title.- This Act may be called the Haryana Panchayati Raj (Second Amendment) Act, 2004.
Section 2. Amendment of section 161 of Haryana Act 11 of 1994
2. Amendment of section 161 of Haryana Act 11 of 1994.- In section 161 of the Haryana Panchayati Raj Act, 1994 (hereinafter culled the principal Act),-
(i) in clause (i) of proviso to sub-section (1), for the words "two months", the words "four months" shall be substituted;
(ii) for sub-section (4), the following sub-section shall he substituted, namely:-
"(4) After the declaration of general election results, the names of elected Panches, Sarpanches, Members, Chairmen, Vice-Chairmen, Presidents and Vice-Presidents shall be published in the Official Gazette by the State Election Commission not earlier than one week before the expiry of the duration of the existing Gram Panchayat. Panchayat Samiti and Zila Parishad:
Provided that notification regarding all other election results shall be published in the Official Gazette by the State Ejection Commission forthwith.".
Section 3. Amendment of section 211 of Haryana Act 11 of 1994
3. Amendment of section 211 of Haryana Act 11 of 1994.- In sub-section (1) of section 211 of the principal Act,-
(i) for sign ??? existing at the end the sign ??? shall be substituted;
(ii) proviso shall be omitted.