Himachal Pradesh Schedules Castes and Scheduled Tribes Development Corporation (Amendment) Act, 1987*
| [Himachal Pradesh Act No. 7 of 1987]1 | [11th April, 1987] |
An Act further to amend the Himachal Pradesh Scheduled Castes and Scheduled Tribes Development Corporation Act, 1979 (Act No. 20 of 1979)
Be it enacted by the Legislative Assembly or Himachal Pradesh in the Thirty-eighth Year of the Republic of India as follows:-
1. For Statement of Objects and Reasons see R.H.P. Extra., dated 11-3-1987 p. 397.
* Received the assent of the Governor of Himachal Pradesh on the 11th April, 1987 and was published in R.H.P. Extra, dated 13-4-1987, at pages 687-688
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Scheduled Castes and Scheduled Tribes Development Corporation (Amendment) Act, 1987.
(2) It shall and shall always be deemed to have come into force with effect from the 12th day of February, 1987.
2. Amendment of section 1.- In section 2 of the Himachal Pradesh's scheduled Castes and Scheduled Tribes Development Corporation Act, 1979 (20 of 1979) (hereinafter called the principal Act),-
(i) for the existing clause (d), the following clause (d) shall he substituted, namely:
"(d) ‘Chairman’ and ‘Vice-Chairman mean the Chairman and the Vice-Chairman of the Corporation"; and
(ii) in clause (f) after the word "Chairman" but before the sign the words "and the Vice-Chairman" shall be inserted.
3. Amendment of section 7.- In section 7 of the principal Act,-
(i) for sub-section (2), the following sub-section (2) shall be substituted, namely:-
"(2) The State Government shall nominate out of the directors, appointed under sub-section (1), the Chairman and the Vice-Chairman of the Corporation.";
(ii) in sub-section (3), after the word "Chairman", the sign and words "the Vice-Chairman" shall be inserted;
(iii) for sub-section (4), the following sub-section (4) shall be substituted, namely:-
"(4) The Chairman and the Vice-Chairman shall perform such duties and exercise such powers as may be assigned to them or conferred upon them by the Board under sub-section (2) of section 15 of this Act." and
(iv) in sub-section" (5), after the word "Chairman", the sign and words "the Vice-Chairman" shall be inserted.
4. Amendment of section 8.- In section 8 of the principal Act, after the word "Chairman", the sign and words "the Vice-Chairman" shall be inserted.
5. Amendment of section 11.- For the words "A director" occurring in the beginning of section II of the principal Act, the words and sign ‘The Chairman, the Vice-Chairman or a director’ shall be substituted.
6. Amendment of section 12.- In section 12 of the principal Act-
(i) after the words "in his absence" but before the words "any other director" occurring in sub-section (2), the words and sign "the Vice-Chairman, or in the absence of both" shall be inserted; and
(ii) after the words "or in his absence "but before the words "the person presiding" occurring in sub-section (3), the words and sign "the Vice-Chairman, or in the absence of both" shall be inserted.
7. Amendment of section 15.- In sub-section (2) of section 15 of the principal Act, before the words "the managing director", the words and sign "the Vice-Chairman," shall be inserted.
8. Amendment of section 38.- After the word "Chairman" occurring in clause (a) of sub-section (2) of section 38 of the principal Act, the sign and word the Vice-Chairman" shall be inserted.
9. Repeal and savings.- (1) The Himchal Pradesh Scheduled Castes and Scheduled Tribes Development Corporation (Amendment) Ordinance, 1987 (1 of 1987) is hereby repealed.
(2) Notwithstanding such repeal, 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, as if this Act had come into force on the day on which such thing was done or action was taken.