Himachal pradesh act 013 of 1996 : Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Amendment Act, 1996

Preamble

Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Amendment Act, 1996*

[Himachal Pradesh Act No. 13 of 1996]1[21st November, 1996]

(Authoritative English Text of the Himachal Pradesh Vidhan Sabha Sadesya (Nirhertain Hatana) Sanshodhan Adhinyam, 1996).

An Act further to amend the Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971 (Act No. 7 of 1971).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-seventh Year of the Republic of India as follows:-

1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects and Reasons see R.H.P. Extra., dated 11.3.1936, p. 990 and 992.

* Received the assent of the Governor on the 21st November, 1996 and was published in Hindi and English in R.H.P. Extra., dated 26th November, 1996 at pages 5259 and 5260

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Amendment Act, 1996.

(2) It shall and shall be deemed to have come into force on the 1st day of August, 1996.

Section 2. Amendment of section 3

2. Amendment of section 3.- In section 3 of the Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971 (7 of 1971),-

(i) after clause (j), the following clause(j-a) shall be added, namely:-

(j-a) the office of the Chairman or Vice-Chairman of any statutory or non-statutory body, where the power to make the appointment or power to remove the person from the office is vested in the State Government; and

(ii) in clause (m), the words and sign "chairman or vice-chairman", shall be deleted.

Section 3. Repeal of Ordinance No. 1 of 1996

3. Repeal of Ordinance No. 1 of 1996.- (1) The Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Amendment Ordinance, 1996 (1 of 1996) is hereby repealed.

(2) Notwithstanding the repeal of the Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Amendment Ordinance, 1996 (1 of 1996) anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.

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