Himachal pradesh act 020 of 2000 : Himachal Pradesh Prevention of Specific Corrupt Practices (Amendment) Act, 2000

Preamble

Himachal Pradesh Prevention of Specific Corrupt Practices (Amendment) Act, 2000*

[Himachal Pradesh Act No. 20 of 2000]1[17th August, 2000]

An Act further to amend the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 (Act No. 3 of 1984)

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-first 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 6.4.2000, p. 812 & 814.

* Received the assent of the Governor on the 17th August, 2000 and was published in Hindi and English in R.H.P. Extra., dated 11.9.2000, P. 2913-2914

Section 1. Short title

1. Short title.- (1) This Act may be called the Himachal Pradesh Prevention of Specific Corrupt Practices (Amendment) Act, 2000.

Section 2. Amendment of section 36

2. Amendment of section 36.- In section 36 of the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 (Act No. 3 of 1984), for the words "Divisional Commissioner", the words "Under Secretary" shall be substituted.

SECTIONS