Haryana act 022 of 2007 : Haryana Panchayati Raj (Second Amendment) Act, 2007

Section 1. Short title

1. Short title.- This Act may be called the Haryana Panchayati Raj (Second Amendment) Act, 2007.

Section 2. Insertion of section 173A in Haryana Act 11 of 1994

2. Insertion of section 173A in Haryana Act 11 of 1994.- After section 173 of the Haryana Panchayati Raj Act, 1994 (hereinafter called the principal Act), the following section shall be inserted, namely:-

"173A. Application of certain sections of Central Act 43 of 1951 to Haryana Act 11 of 1994.-The provisions of sections 20B, 33A, 134A, 13413, 135B and 135C of the Representation of the People Act, 1951 (Central Act 43 of 1951), shall mutatis mutandis apply to the provisions of this Act:

Provided that provisions of section 135B shall be applicable to the residents of the area."

Section 3. Amendment of section 175 of Haryana Act 11 of 1994

3. Amendment of section 175 of Haryana Act 11 of 1994.- In section 175 of the principal Act for clause to, the following clauses shall be substituted, namely:-

"(r) admits the claim against Gram Panchayat without proper authorization in this regard;

(s) furnishes a false caste ??? at the time of ???:

Provided that the disqualifications under clauses (r) and (s) shall be for a period of six years".

Section 4. Amendment of section 187 of Haryana Act 11 of 1994

4. Amendment of section 187 of Haryana Act 11 of 1994.- In sub-section (1) of section 187 of the principal Act.-

(i) in clause (g), for sign ??? existing at the end the sign and word "or" shall be substituted; and

(ii) after clause (g), the following clause shall re added at the end, namely:-

"(h) makes false declaration or submits false contents in the affidavit or conceals any information, as the case may be, at the time of filing nomination.".