Preamble
Uttaranchal Minority Commission (Amendment) Act, 2003*
| [Uttaranchal Act No. 9 of 2003] | [16th April, 2003] |
An Act To further amend the Uttaranchal Minority Act, 2002 in its application in Uttaranchal.
It is Hereby enacted in the Fifty-fourth Year of the Republic of India as follows:-
Section 1. Short title, extent and commencement
1. Short title, extent and commencement.- (1) This Act may be called the Uttaranchal Minority Commission (Amendment) Act, 2003.
(2) It extends to the whole of Uttaranchal.
(3) It shall be deemed to have come into force at once.
In section 3(2) of the Minority Commission Act, 2002 (hereafter referred to as the Principal Act) the following section shall be substituted namely.
Section 2. Amendment of section 3(2) of the Principal Act
2. Amendment of section 3(2) of the Principal Act.- The Commission shall consist of a Chairman and Four members to be nominated by the Government from amongst persons of eminence, ability and integrity including a Woman; provided that the Chairman and other Four members shall be from amongst the minority communities.