Orissa act 018 of 1994 : Orissa State Commission for Backward Classes (Amendment) Act, 1994

Preamble

*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]

Section 1. Short title

1. Short title.- This Act may be called the Orissa State Commission for Backward Classes (Amendment) Act, 1994.

Section 2. Amendment of section 3

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."

Section 3. Amendment of section 13

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.

SECTIONS