Karnataka Panchayat Raj (Third Amendment) Act, 2000*
| [Karnataka Act No. 30 of 2001] | [12th September, 2001] |
An Act further to amend the Karnataka Panchayat Raj Act, 1993.
Whereas it is expedient further to amend the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty first year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th day of September, 2001 and First published in the Karnataka Gazette Extra-ordinary on the 13th day of September, 2001
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to amend the Karnataka Panchayat Raj Act, 1993, to make it obligatory on the part of every Grama Panchayat to report any case of Bonded Labour in the Panchayat Area to the Deputy Commissioner or to such other authority specified for the purpose and to treat any failure to report the case of bonded labour as a default in the performance of the duties of a Grama Panchayat for the purpose of dissolution.
1. Short title and commencement.- (1) This Act may be called the Karnataka Panchayat Raj (Third Amendment) Act, 2000.
(2) It shall come into force at once.
2. Insertion of new section 58A.- After section 58 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) the following section shall be inserted, namely:-
"58A. Duties of Grama Panchayat to report regarding Bonded Labour System etc.- It shall be obligatory on the part of a Grama Panchayat to report in such form and at such intervals as may be prescribed to the Deputy Commissioner or to any other authority specified by the Government in this behalf, any case of enforcement of bonded labour system which stood abolished under the Bonded Labour System (Abolition) Act, 1976 (Central Act 19 of 1976) in the Panchayat area, failing which it shall be construed as a default in the performance of duties imposed on it, for the purpose of section 268.