Uttaranchal Panchayat (Third Amendment) Act, 2003*
| [Uttaranchal Act No. 28 of 2003] | [13th January, 2004] |
An Act A Bill further to amend the Uttar Pradesh Panchayat Raj Act, 1947 (as applicable to the State of Uttaranchal)
Be it enacted by the State Assembly in Fifty-Fourth Year of the Republic of India as follows:
* As passed by the Uttaranchal Legislative Assembly and assented to by the Governor on January 13, 2004:-
Chapter-I
CHAPTER-1
1. Short title Extent and Commencement.- (1) This Act may be called the Uttaranchal Panchayat (Third Amendment) Act, 2003.
(2) It shall be applicable to the whole State of Uttaranchal.
(3) It shall come into force on such date as the State Government may; by ratification in the Gazette appoint.
Chapter-II
CHAPTER-2
2. Amendment of section 29 of the principal Act.- Section 29 of the Uttar Pradesh Panchayat Raj Act, 1947 (As applicable to the State of Uttaranchal) (hereinafter referred to as principal Act) shall be amended as follows, namely:
(1) The words "Six other members" of sub-section (2) of section 29 of the principal Act shall be substituted by the words "Four other members".
The following provision shall be inserted in this sub-section:
"Provided further that the State Government may designate any Government servant as Co-Secretary to a committee related to any particular subject."
(2) After sub-section (2) of section 29 of the principal Act, a new sub-section (3) shall be inserted as follows, namely:
"(3) The State Government may, if and when so required, constitute a sub-committee for a particular subject to assist the main committee by notification."