Karnataka Command Areas Development (Amendment) Act, 2003*
| [Karnataka Act No. 25 of 2003] | [16th May, 2003] |
An Act further to amend the Karnataka Command Areas Development Act, 1980.
Whereas it is expedient further to amend the Karnataka Command Areas Development Act, 1980 (Karnataka Act 6 of 1980) for the purposes hereinafter appearing:
Be it enacted by the Karnataka State Legislature in the fifty fourth year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th day of May, 2003 and First published in the Karnataka Gazette Extra-ordinary on the 20th day of May, 2003
STATEMENT OF OBJECTS AND REASONS
The Annual Reports prepared by the Authority every year is placed before each House of the Legislature, as provided in the Act. But, there is no specific provision to place the CADA accounts audited and certified by the Controller of State Accounts before each of the Houses of the State Legislature.
It is, therefore, considered necessary to amend section 24 of the Act to provide for placing the accounts audited before each House of the State Legislature alongwith the Annual Reports, as soon as it is received by the State Government.
Hence the Bill.
[L.C. Bill No. 2 of 2003]
[Entry 17 of List-II of Seventh Schedule to the Constitution of India]
1. Short title and commencement.- (1) This Act may be called the Karnataka Command Areas Development (Amendment) Act, 2003.
(2) It shall come into force at once.
2. Amendment of section 24.- In section 24 of the Karnataka Command Areas Development Act, 1980 (Karnataka Act 6 of 1980), in sub-section (2), the following shall be inserted at the end, namely:-
"The audited accounts and the report shall be laid before each House of the State Legislature as soon as may be, after it is received by the State Government."