Himachal Pradesh Panchayati Raj (Amendment) Act, 1976*
| [Himachal Pradesh Act No. 39 of 1976]1 | [11th October, 1976] |
An Act further to amend the Himachal Pradesh Panchayati Raj Act, 1968 (Act No. 19 of 1970).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-seventh Year of the Republic of India as follows:-
1. For statement of Objects and Reasons, see R.H.P. Extra, dated 30-5-1376, p. 1586.
* Received the assent of the Governor on 11-10-1976 and was published in R.H.P. Extra, dated 13-10-1976, p. 1789
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Panchayati Raj (Amendment) Act, 1976.
(2) It shall come into force at once.
2. Amendment of section 40.- For section 40 of the Himachal Pradesh Panchayati Raj Act, 1968 (19 of 1970), the following section shall be substituted and shall be deemed always to have been substituted, namely;-
"40. There shall be a Sabha Fund for each Panchayat and the same shall be utilised for carrying out the duties and obligations imposed on the Panchayat or any Committee thereof by this or any other enactment and for such other purposes, within or outside the territorial jurisdiction of the Panchayat, as the State Government may prescribe or direct from time to time."
3. Repeal and Savings.- The Himachal Pradesh Panchayati Raj (Amendment) Ordinance, 1976 (7 of 1976) ishcreby repealed:
Provided that anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.