Uttarakhand act 005 of 2007 : Uttarakhand Panchayat Law (First Amendment) Act, 2007

Preamble

Uttarakhand Panchayat Law (First Amendment) Act, 2007*

[Uttaranchal Act No. 5 of 2007][16th July, 2007]

An ACT further to amend the United Provinces Panchayat Raj Act, 1947 (as applicable to the State of Uttarakhand and as amended from time to time) in the context of State of Uttarakhand.

Be it enacted in the Fifty-eighth year of the Republic of India as follows:-

* As Passed by the Uttarakhand Legislative Assembly and assented to by the Governor on July 16, 2007:

Section 1. Short title, Extent and Commencement

Part-1

1. Short title, Extent and Commencement.- (1) This Act may be called Uttarakhand Panchayat Law (First amendment) Act, 2007.

(2) It shall come into force at once.

(3) It shall be applicable to the whole State of Uttarakhand.

Section 2. Substitution or sub-section (1) section 14

Part-2

2. Substitution or sub-section (1) section 14.- In place of sub-section (1) of section 14-B of the United Provinces Panchayal Raj Act, 1947 (as applicable to the State of Uttarakhand and as amended from time to time) the following sub-section shall be substituted, namely:-

"(1) Removal of Up-Pradhan-The Gram Panchayat may at a meeting specially convened for the purpose and of which at least fifteen days previous notice shall be given, remove the Up-Pradhan by a majority of two-third of the members of the Gram Panchayat."

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