Uttar Pradesh Forest Corporation (Uttaranchal Amendment) Act, 2001*
| [Uttaranchal Act No. 7 of 2001] | [17th May, 2001] |
An Act To amend the Uttar Pradesh Forest Corporation Act, 1974, in its application to Uttaranchal, to limit the area operation of the Uttar Pradesh Forest Corporation and to establish the Uttaranchal Forest Development Corporation.
Uttaranchal Vidhan Sabha in the Fifty Second Year of Republic of India enacts as follows.
* In pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Forest Corporation (Uttaranchal Amendment) Bill; 2001 (Uttaranchal Adhiniyam Sankhya 07 of 2001), as passed by the Uttaranchal Legislative Assembly and assented to by the Governor on May 17, 2001.
1. Short title.- This Act may be called the Uttar Pradesh Forest Corporation (Uttaranchal Amendment) Act, 2001.
2. Amendment of section 2 of U.P. Act No. 4 of 1975.- In section 2 of the Uttar Pradesh Forest Corporation Act, 1974 (hereinafter called the Principal Act) following additions shall be made-
(a) In clause (a) of section 2 of the Act. The words and the Uttaranchal Forest Development Corporation established under section 3A shall be added after the words "under section 3"
(b) In clause (f) of section 2 of the Act the words or the Government of Uttaranchal as the case may be shall be added after the words "Government of Uttar Pradesh".
3. Addition of new section 3A.- After section 3 of the Principal Act, the following new section 3A shall be added, namely:-
"3A(1) The State Government of Uttaranchal shall by notification in the gazette and with effect from the date to be specified therein, constitute a corporation by the name of Uttaranchal Forest Development Corporation.
(2) the Corporation shall be a body corporate-having a perpetual succession and a common seal and may sue and be sued in its corporate name and shall have the power to acquire, hold and dispose off property for the purpose of this Act.
(3) The Corporation shall for all purposes be a local authority.
(4) The Uttaranchal Forest Development Corporation shall have its head office at Narendranagar and may have offices at such places as it may consider necessary.
(5) The area of operation of the Uttaranchal Forest Development Corporation shall be the entire territory of the state of Uttaranchal, in respect of which the Uttar Pradesh Forest Corporation will cease to function and operate with effect from the dale. The Uttaranchal Forest Development Corporation is notified in the gazette."
4. The Uttar Pradesh Forest Corporation (Uttaranchal Amendment) Ordinance, 2001 (Ordinance No. 1 of 2001) is hereby repealed.