Himachal pradesh act 012 of 1998 : Himachal Pradesh Lokayukta (Seventh Amendment) Act, 1998

Preamble

Himachal Pradesh Lokayukta (Seventh Amendment) Act, 1998*

[Himachal Pradesh Act No. 12 of 1998]1[19th August, 1998]

An Act further to amend the Himachal Pradesh Lokayukta Act, 1983 (Act No. 17 of 1983).

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

1. Passed in Hindi by the Himachal Pradesh Vidlian Sabha. For Statement of Objects and Reasons see R.H.P. Extra., dated 24.7.1998, P. 2745 & 2750.

* Received the assent of the Governor on 19.8.1998 and was published in Hindi and English both in R.H.P. Extra, dated 19.8.1998, p. 3129-3134

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Lokayukta (Seventh Amendment) Act, 1998.

(2) It shall come into force at once except section 6 which shall be deemed to have come into force on the 1st day of January, 1996.

Section 2. Amendment of section 2

2. Amendment of section 2.- In section 2 of the Himachal Pradesh Lokayukta Act, 1983 (17 of 1983) (hereinafter called the principal Act).-

(a) in clause (d), for the figure "1947", the figure "1988" shall be substituted;

(b) in sub-clause (5) of clause (f), for the figure "1980", the figure "1994" shall be substituted;

(c) for sub-clause (6) of clause (f), the following shall be substituted, namely:-

"(6) a President, Vice-President Member, Executive Officer or Secretary of Municipal Council or Nagar Panchayat constituted or deemed to be constituted by or under the Himachal Pradesh Municipal Act, 1994;";

(d) in sub-clause (3) of clause (I), for the figure "1968", the figure "1994" shall be substituted;

(e) for sub-clause (9) of clause (f), the following shall be substituted, namely:-

"(9) a President or Vice-President or Member of any managing committee of an Apex Society incorporated or registered under the law relating to co-operative societies for the time being in force;";

(f) for sub-clause (10) of clause (f), the following shall be substituted, namely:-

"(10) a President, Vice-President, Managing Director or a Member of the Board of Directors of such other co-operative societies incorporated or registered by or under law relating to co-operative societies for the time being in force as may be notified by the State Government from time to time,"

Section 3. Amendment of section 4

3. Amendment of section 4.- In section 4 of the principal Act, for the article "The" appearing in beginning, the words and sign "Except as provided in section 15-A, the" shall be substituted.

Section 4. Amendment of section 8

4. Amendment of section 8.- In section 8 of the principal Act in clause (d), for the words "ten years", the words "five years" shall be substituted.

Section 5. Amendment of section 15-A

5. Amendment of section 15-A.- In section 15-A of the principal Act,-

(a) in the marginal heading, for the word "Conferment", the word "Entrustment" shall be substituted;

(b) in sub-sections (1) and (2), for the word "confer", the word "entrust" shall be substituted;

(c) in sub-sections (3) and (5), for the word "conferred", the word "entrusted" shall be substituted; and

(d) in clause (b) of sub-section (4), for the word "assignment", the word "entrustment" shall be substituted.

Section 6. Amendment of Second Schedule

6. Amendment of Second Schedule.- In the Second Schedule of the principal Act, for the figure "9,000", the figure "30,000" shall be substituted.

SECTIONS