Right to Information (Repeal) Ordinance, 2005
An Ordinance to repeal the Karnataka right to Information Act, 2000.
Whereas both the Houses of the Karnataka State Legislature are not in session and the Governor of Karnataka is satisfied that the circumstances exist which render it necessary for him to take immediate action to repeal the Karnataka Right to Information Act, 2000 (Karnataka Act 28 of 2000) for the purposes hereinafter appearing;
Now, therefore, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor of Karnataka is pleased to promulgate the following Ordinance, namely:
Section 1. Short title and commencement
(1) This Ordinance may be called the Karnataka Right To Information (Repeal) Ordinance, 2005.
(2) It shall come into force at once.
Section 2. Repeal of Karnataka Act 28 of 2000
The Karnataka Right to Information Act, 2000 (Karnataka Act 28 of 2000) is hereby Repealed;
Provided that the provisions of section 6 of the Karnataka General Clauses Act, 1899 shall be applicable in respect of the repeal of the said enactment.
1. Promulgated by the Governor of Karnataka in the 56th year of the republic of India and first published in the Karnataka Gazette Extra-ordinary on the 17th day of October, 2005