Karnataka Transparency in Public Procurements (Amendment) Act, 2003*
| [Karnataka Act No. 4 of 2003] | [27th March, 2003] |
An Act further to amend the Karnataka Transparency in Public Procurements Act, 1999.
Whereas it is expedient further to amend the Karnataka Transparency in Public Procurements Act, 1999 (Karnataka Act 29 of 2000) 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 27th day of March, 2003 and First published in the Karnataka Gazette Extra-ordinary on the 27th day of March, 2003
STATEMENT OF OBJECTS AND REASONS
Clause (d) of section 4 of the Karnataka Transparency in Public Procurements Act, 1999 (Karnataka Act 29 of 2000) provides for exemption from the applicability of the Act, for a period of two years from the date of commencement of the Act, in respect of the Government Departments, Public Sector Undertakings, Boards, Corporations and such other Institutions specified by the Government. It is considered necessary to extend the period of exemption from the existing period of two years to three years.
Hence the Bill.
(LA Bill No. 3 of 2003)
(Entry 5 of List-II and entry 12 of List-III of the Seventh Schedule to the Constitution of India)
1. Short title and commencement.- (1) This Act may be called the Karnataka Transparency in Public Procurements (Amendment) Act, 2003.
(2) It shall come into force at once.
2. Amendment of section 4.- In section 4 of the Karnataka Transparency in Public Procurements Act, 1999 (Karnataka Act 29 of 2000) in clause (d) for the words "two years" the words "three years" shall be deemed always to have been substituted.