Himachal pradesh act 010 of 1980 : Himachal Pradesh Courts (Amendment) Act, 1980

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Courts (Amendment) Act, 1980.

(2) It shall and shall always be deemed to have come into force on the 5th day of July, 1980.

Section 2. Amendment of section 21

2. Amendment of section 21.- In clause a of sub-section, (1) of section 21 of the Himachal Pradesh Courts Act, 1976 (23 of 1976), (hereinafter called the principal Act) for the words "ten thousand rupees" the "twenty-five thousand rupees" shall be substituted.

Section 3. Addition of section 21-A

3. Addition of section 21-A.- After section 21 of the principal Act the following new section 21-A along with its heading shall be added, namely:-

"21-A Power of the Chief Justice to transfer pending appeals and proceedings to District Courts. The Chief Justice of the High Court of Himachal Pradesh may transfer any appeal or other proceedings, which are pending before the High Court of Himachal Pradesh immediately before the 5th day of July, 1980, to the District Court, in the State of Himachal Pradesh which would have jurisdiction to entertain such appeal or proceedings, had such appeal or proceedings been instituted or filed for the first time after the 5th day of July, 1980."

Section 4. Repeal and savings

4. Repeal and savings.- The Himachal Pradesh Courts (Amendment) Ordinance, 1580 (1 of 1980) is hereby repealed;

Provided that anything done, any notification issued or any action taken under the Said Ordinance shall be deemed to have been done, issued or taken under this Act, as if this Act had come into force with effect from the 5th day of July, 1980.²

(b) to review the Co-operative movement and to suggest ways for co-ordinating the activities of the co-operative societies in the State;

(c) to suggest ways and means to remove the difficulties experienced by the co-operative societies in the State in the administration;

(d) to make sue motu recommendation to the State Government in regard to any matter relating to the administration of co-operative societies;

(e) to report to the State Government on such matters as may be referred to it by the State Government for its opinion;

(f) the Council should meet at least once a year with the prior concurrence of the Chairman; and

(g) the term of the non-official nominated members of the Council as mentioned in clause 2(iv) above shall be one year provided that the same is extended by the Government from time to time.