Karnataka Guarantee of Services to Citizens (Amendment) Act, 2012*
| [Karnataka Act No. 36 of 2012] | [30th August, 2012] |
An Act to amend the Karnataka Guarantee of Services to Citizens Act, 2011.
Whereas, it is expedient to amend the Karnataka Guarantee of Services to Citizens Act, 2011 (Karnataka Act 1 of 2012) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the sixty third year of the Republic of India as follows:-
* Received the assent of the Governor on the 30th day of August, 2012 and First published in the Karnataka Gazette Extra-ordinary on the 3rd day of September, 2012
STATEMENT OF OBJECTS AND REASONS
Amending Act 36 of 2012.- It is considered necessary to amend the Karnataka Guarantee of Services to Citizens Act, 2011,-
(i) to change the title of the Act as "The Karnataka Sakaala Services Act, 2011" as the suggestions received from the public and as decided by the committee under the Chairmanship of the Hon'ble Minister for Law and Parliamentary Affairs; and
(ii) to make provision for appointment of an officer not below the rank of Group B or C as the competent officer to impose cost by amending section 10.
Hence, the Bill.
[L.A. Bill No. 27 of 2012, File No. Samvyashae 32 Shasana 2012]
[Entry 5 and 41 of List II of the Seventh Schedule to the Constitution of India.]
1. Short title and commencement.- (1) This Act may be called the Karnataka Guarantee of Services to Citizens (Amendment) Act, 2012.
(2) It shall come into force with effect from the 2nd day of April, 2012.
2. Amendment of title.- In the Karnataka Guarantee of Services to Citizens Act, 2011 (Karnataka Act 1 of 2012) (hereinafter referred to as the principal Act), for the title "THE KARNATAKA GUARANTEE OF SERVICES TO CITIZENS ACT, 2011", the title "THE KARNATAKA SAKAALA SERVICES ACT, 2011" shall be substituted.
3. Amendment of section 1.- In section 1 of the principal Act, in sub-section (1), for the words, punctuation and figures "The Karnataka Guarantee of Services to Citizens Act, 2011", the words, punctuation and figures "The Karnataka Sakaala Services Act, 2011" shall be substituted.
4. Amendment of section 10.- In section 10 of the principal Act, in sub-section (1), for the words "Group B officer", the words "Group B or C Officer" shall be substituted.