*Orissa State Commission for Backward Classes (Amendment) Act, 1994**
| [Orissa Act No. 18 of 1994] | [5th October, 1994] |
An Act to Amend the Orissa State Commission for Backward Classes Act, 1993.
Be it enacted by the Legislature of the State of Orissa in the Forty-fifth Year of the Republic of India as follows:-
* For the Bill see Orissa Gazette extraordinary dated the 20th September, 1994 (No. 1122).
** [Received the assent of the Governor on the 5th October, 1994, first published in an extraordinary issue of the Orissa Gazette dated the 7th October, 1994]
1. Short title.- This Act may be called the Orissa State Commission for Backward Classes (Amendment) Act, 1994.
2. Amendment of section 3.- In section 3 of the Orissa State Commission for Backward Classes Act, 1993 (Orissa Act 16 of 1993) (hereinafter referred to as the, principal Act), in sub-section (2), for clause (d), the following clause shall be substituted, namely;-
"(d) a member-Secretary, who is or has been an officer of the State Government not below the rank of a Joint Secretary to the Government of Orissa."
3. Amendment of section 13.- In section 13 of the principal Act,-
(i) in sub-section (1) the words and comma "in consultation with the Accountant-General, Orissa" appearing at the end shall be omitted;
(ii) for sub-section (2), the following sub-section shall be substituted; namely:-
"(2) The Accounts of the Commission shall be subject to audits under the Orissa Local Fund Audit Act, 1948 (Orissa Act 5 of 1948)"; and
(iii) sub-section (3) shall be deleted.