Sikkim Panchayat (Amendment) Act, 2001*
| [Sikkim Act No. 7 of 2001] | [5th November, 2001] |
An Act Further to amend the Sikkim Commission for Backward Classes Act, 1993.
(1) Be it enacted by the Legislature of Sikkim in the Fifty second year of the Republic of India as follows:
* Received the assent of the Governor on the 5th day of November, 2001 and published in the Sikkim Government Gazette, Extraordinary, No. 7/LD/2001, Dated: 12.11.2001.
1. Short title and commencement.- (1) This Act may be called the Sikkim Panchayat (Amendment) Act, 2001.
(2) It shall come into force at once.
2. Amendment of Section 12.- In section 12 of the Sikkim Panchayat Act, 1993 in sub-section (1) for the existing provision the following provision shall be substituted, namely:
"Provided however, that the existing system of the traditional institutions of Dzumsa practiced in the two villages of the Lachen and Lachung in the north district of the state shall continue to exist in accordance with the traditional and customary laws of the Dzumsas. Notwithstanding other provisions of the Sikkim Panchayat Act the traditional institutions of the Dzumsas existing in the villages of Lachen and Lachung shall exercise the powers and functions as provided under the Act in addition to the powers and functions exercised by them under the existing traditional and customary law."