| [Sikkim Act No. 1 of 1991] | [30th March, 1991] |
An Act further to amend the Sikkim Panchayat Act, 1982.
Be it enacted by the Legislature of Sikkim in the Forty-Second Year of the Republic of India as follows:
1. Short title.- This Act may be called the Sikkim Panchayat (Amendment) Act, 1991.
2. Amendment of section 2.- In section 2 of the Sikkim Panchayat Act, 1982 (hereinafter referred to as the "Principal Act"), for clause (d) the following clause shall be substituted, namely:
"(d)" "District Development Officer-cum-Panchayat Officer" means the District Development Officer-cum-Panchayat Officer of the District appointed by the State Government.
3. Substitution of reference to certain expression by certain other expression.- Throughout the Principal Act unless otherwise expressly provided, for the words "Deputy Development Officer-cum Planning Officer" wherever they occur, the words "District Development Officer-cum-Panchayat Officer" shall be substituted.
4. Amendment of section 42.- In section 42 of the Principal Act in sub-section (2), after clause (d) the following clause shall be inserted, namely:
(e) one senior Pipon each from Lachen and Lachung Dzumsas in case of Zilla Panchayat. North District.
5. Amendment of section 45.- In section 45 of the Principal Act for proviso to sub-section (1), the following proviso shall be substituted, namely:
"Provided that the members referred to in clauses (b), (c) and (e) of sub-section (2) of section 42 shall not be eligible for such election nor shall they have any voting right thereof."
6. Ordinance No. 1 and 2.- (1) The Sikkim Panchayat (Amendment) Ordinance, 1991 (Ordinance No. I of 1991) and Sikkim Panchayat (Amendment) Ordinance, 1991 (Ordinance No. 2 of 1991) are here-by repealed
(2) Repeal and Saving.- Notwithstanding such repeal, any thing done or any action taken under the Ordinances so repealed shall be deemed to have been taken under the corresponding provisions of this Act.