Uttaranchal Commission for Minorities (Second Amendment) Act, 2003*
| [Uttaranchal Act No. 3 of 2004] | [27th February, 2004] |
An Act To further amend The Uttaranchal Commission for Minorities Act, 2002
Be it enacted in the Fifty-fourth Year of the Republic of India as follows:-
* As passed by the Uttaranchal Legislative Assembly and assented to by the Governor on February 27, 2004.
1. Short title Extent & Commencement.- (1) This Act may be called The Uttaranchal Commission for Minorities (Second Amendment) Act, 2003.
(2) It extends to the whole of Uttaranchal.
(3) It shall come into force with immediate effect.
2. Amendment of clause (c) or Section 2 or the Principal Act.- Clause, (c) of Section 2 of the Principal Act shall be amended as follows:-
The words "and Vice Chairman" shall be added after the word "Chairman".
3. Substitution of Sub-section (2) of Section 3 of the Principal Act.- Sub-section (2) of Section 3 of the Principal Act shall be substituted as follows:-
The Commission shall consist of a Chairman, a Vice Chairman and nine members nominated by the Government from amongst persons of eminence, ability and integrity including a woman, provided that the Chairman, Vice Chairman end members shall be from amongst the minority communities.
4. Amendment of Section 4, 5, 14, 16 & 17 of the Principal Act.- Wherever the words "Chairman and Members" occur in Section 4, 6, 14, 16 & 17 of the Principal Act shall be read as "Chairman, Vice Chairman and Members."
5. Addition of low new Sub-section (4) & (5) after Sub-section (3) of Section 8 of the Principal Act.- After Sub-section (3) of Section 8 of the Principal Act, two new Sub-sections (4) & (5) shall be added as follows:-
(4) If the office of the Chairman becomes vacant or if the Chairman is, for any reason, absent or unable to discharge the duties of his office, these duties shall, unit the new Chairman assumes office or the existing Chairman resumes his office, as the case may be, be discharged by the Vice Chairman.
(5) If the offices of both Chairman and Vice Chairman become vacant, the duties of the office of Chairman shall be discharged by such member, as the State Government may, by order, direct.