Preamble
Uttaranchal (The United Provinces Shri Badrinath Temple Act, 1939) (Amendment) Act, 2002*
| [Uttaranchal Act No. 18 of 2002] | [27th December, 2002] |
(Enacted by the State Assembly in the Fifty-third Year of the Republic of India)
An Act To further amend the United Provinces Shri Badrinah Temple Act, 1939 in it's application to Uttaranchal State.
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called Uttaranchal (The United Provinces Shri Badrinath Temple Act, 1939) (Amendment) Act, 2002.
(2) It shall come into force at once.
Section 2. Amendment of Para (b) of Sub-Section (1) of the Section 5 of Act No. 16 of 1939
2. Amendment of Para (b) of Sub-Section (1) of the Section 5 of Act No. 16 of 1939.- (1) In Para (b) of Sub-Section (1) of the Section 5 of Act No. 16 of 1939 the words "one member of the Legislative council" shall be deemed repealed and "two" persons elected from Hindu members of Legislative Assembly", shall be read as "three persons elected from Hindu members of Legislative Assembly".
(2) In Para (g) of Sub-Section (1) of Section 5 of the Principal Act the number of nominated members by the State Government shall be read as "ten and a Vice Chairman" instead of "seven".
Section 3. Insertion of a new proviso after Para (g) of Sub-Section (1) of Section 5 of the Principal Act
3. Insertion of a new proviso after Para (g) of Sub-Section (1) of Section 5 of the Principal Act.- A new proviso after Para (g) of Sub-Section (1) of Section 5 of the Principal Act shall be inserted as follows:-
The State Government may nominate such officers of the Government as members as it may deem necessary.