Sikkim Commission for Backward Classes (Amendment) Act, 2001*
| [Sikkim Act No. 10 of 2001] | [6th November, 2001] |
An Act to amend the Sikkim Commission for Backward Classes Act, 1993.
Be it enacted by the Legislature of Sikkim in the Fifty-second Year of Republic of India as follows:
* Received the assent of the Governor on the 6th day of November, 2001 and published in the Sikkim Government Gazette, Extraordinary, No. 10/LD/2001, Dated 12.11.2001.
1. Sort title, extent and commencement.- (1) This Act may be called the Sikkim Commission for Backward Classes (amendment) Act, 2001.
(2) It extends to the whole of Sikkim.
(3) It shall come into force at once.
2. Amendment of Section 3.- In the Sikkim Commission for Backward Classes Act, 1993, in section 3, for sub-section 4, the following shall be substituted namely:
"(4) The State Government shall appoint a person who is a socio-political worker of eminence ability, integrity and standing and who inspires confidence amongst the other backward classes as the Chairperson of the Commission".