Sikkim Mining Corporation Proclamation (Amendment) Act, 2000*
| Act of 2000 | [7th April, 2000] |
An Act to amend the Sikkim Mining Corporation Proclamation, 1960.
Be it enacted by the Legislature of Sikkim in the Fifty-first year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th day of April, 2000 and published in the Sikkim Government Gazette, Extraordinary, No. 2LD/2000, Dated the 17th April, 2000
Sikkim Mining Corporation Proclamation (Amendment) Act, 2000*
| Act of 2000 | [7th April, 2000] |
An Act to amend the Sikkim Mining Corporation Proclamation, 1960.
Be it enacted by the Legislature of Sikkim in the Fifty-first year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th day of April, 2000 and published in the Sikkim Government Gazette, Extraordinary, No. 2LD/2000, Dated the 17th April, 2000
1. Short title and commencement.- (1) This Act may be called the Sikkim Corporation Proclamation (Amendment) Act, 2000
(2) It shall come into force at once.
2. Amendment of Section 8.- In the Sikkim Mining Corporation Proclamation, 1960, in sub-section (1) of section 8.
(i) for clause (a), the following clause shall be submitted, namely:-
"(a) The Chairman who shall be appointed by the Governor of Sikkim".
(ii) in clause (b), for the word "one", the word "two" shall be substituted".
1. Short title and commencement.- (1) This Act may be called the Sikkim Corporation Proclamation (Amendment) Act, 2000.
(2) It shall come into force at once.
2. Amendment of Section 8.- In the Sikkim Mining Corporation Proclamation, 1960, in sub-section (1) of section 8.
(i) for clause (a), the following clause shall be submitted, namely:-
"(a) The Chairman who shall be appointed by the Governor of Sikkim".
(ii) in clause (b), for the word "one", the word "two" shall be substituted".