| [Pondicherry Act No. 19 of 1966] | [14th February, 1967] |
An Act fo amend the French Decree dated 6th July, 1934 relating to the establishment of the Chamber of Commerce in Pondicherry.
Be it enacted by the Legislative Assembly of Pondicherry in the Seventeenth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Pondicherry Chamber of Commerce Constitution (Amendment) Act, 1966.
(2) It shall come into force at once.
2. Amendment of Article 18.- In the French Decree dated 6th July, 1934, in Article 18-
(i) for paragraph 1, the following paragraph shall be substituted, namely:-
"The Chamber of Commerce shall elect from among the members a President, a Vice-President, a Secretary; and a Treasurer";
(ii) in paragraph 2, for the word "nominations" the word "elections" shall be substituted.