An Act to repeal the Hyderabad-Karnataka Area Development Board Act, 1991 (Karnataka Act 35 of 1991).
Whereas it is expedient to repeal the Hyderabad Karnataka Area Development Board Act, 1991 (Karnataka Act 35 of 1991) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Sixty Fifth year of the Republic of India as follows:
STATEMENT OF OBJECTS AND REASONS
Amending Act 09 of 2014. Consequent upon establishment of the Hyderabad-Karnataka Region Development Board in the Hyderabad-Karnataka Region Development Board Order, 2013 in pursuance to Article 371 (J) Constitution of the India it has become necessary to provide for,
(i) the repeal of the Hyderabad-Karnataka Area Development Board Act, 1991 (Karnataka Act 35 of 1991);
(ii) the transfer of all the assets and liabilities of the Hyderabad-Karnataka Area Development Board to the Hyderabad-Karnataka Region Development Board;
(iii) the transfer of all staff along with the sanction posts of the Hyderabad-Karnataka Area Development Board to the Hyderabad-Karnataka Region Development Board; and
(iv) to continue all the rules, notifications, orders etc., issued under the repealed Act till the new rules and orders etc., are framed under the Hyderabad-Karnataka Region Development Board Order, 2013.
Hence, the Bill.
[L.A. Bill No. 26 of 2014, File No. Samvyashae 59 Shasana 2013]
[Entry 32 of List II of the Seventh Schedule to the Constitution of India.]
(1) This Act may be called the Hyderabad Karnataka Area Development Board Repeal Act, 2014.
(2) It shall come into force at once.
(1) On and from the date of notification of establishment of the Hyderabad-Karnataka Region Development Board under para 3 of the Hyderabad-Karnataka Region Development Board Order, 2013, The Hyderabad-Karnataka Area Development Board Act, 1991 (Karnataka Act 35 of 1991) shall stand repealed.
(2) Consequent upon such repeal,
(i) all assets and liabilities of the Hyderabad-Karnataka Area Development Board shall stand transferred to the Hyderabad-Karnataka Region Development Board;
(ii) all staff along with the sanctioned posts in the Hyderabad-Karnataka Area Development Board shall stand transferred to the Hyderabad-Karnataka Region Development Board with same terms and conditions in which they were appointed till modifications are made by the Hyderabad-Karnataka Region Development Board;
(iii) all rules, notifications and orders made under the repealed Act shall continue till new rules notifications or orders are made under the Hyderabad-Karnataka Region Development Board Order, 2013, as if they have been framed under the said order;
(iv) Section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act 3 of 1899) shall apply on such repeal.
1. Received the assent of the Governor on the 20th day of February, 2014 and First Published in the Karnataka Gazette Extra-ordinary on the 22nd day of February, 2014