= =
Extra No, 17 - ulls aaerud ६२ 3t 3400/
,
Separate paging is given to this Part in order that it may ; te Compilation.
7
PART IV
Acts of Gujarat Legislature and Ordinances promulgated and
Regulations made by the Governor, -
The following Act of the Gujarat Legislature, having been assented fo by the
Governor on the 15" April, 2015 is hereby published for general information
ARVIND AGARWAL,
Additional Chief Secretary to the Gavernment of Gujarat
Legislative and Parliamentary Affairs Department
GUJARAT ACT NO. 17 OF 2015
(First published, after having received the assent of the Governor, in the "Gujarat
Government Gazette", on the 15 April, 2015)
AN ACT ;
further to amend the Gujarat District Planning Committees Act, 2008.
It is hereby enagted in the Sixty-sixth Year of the Republic of India as
follows:-
1. (1) This Act may be called the Gujarat District Planning Committegs Short title
_ (Amendment) Act, 2015.
Guj. 11 of 2. In Gujarat Distriet Planning Committees, Act-2008 (hereinafter referred
to as "the pringipal Act", in section 3,-
P Amendment of
2008.
(1) in sub-section (1), for the words "not less than thirty and not gection 3 of
more thaw forty as it may determine”, the words "as may be Guj. 11 of
determined by the State Government for each of such districts" ~ 2008.
M b‘Ag‘m.-,n’MJ’ * क५५ el TR e
IV Ex.-17 17-1
Amendment of
section 9 of
Guj. 11 of
2008.
172
(8)
()
GUJARAT GOVERNMENT GAZETTE, EX., 15-04-2015
clause (v) shall be deleted; - <
in clause (vi), for the words "as determined", the words "as may be
determined" shall be substituted
In the pringipal Act; in section 9,~ -
in sub-section (2), for the words " Minimum of ten members", the words
& substituted, namely:-
[PART IV
hall be the ex-officio Secretary of the
L
'& हुउरे DRSO LT ३
12३७६ का ' ९
o >
gty T
L& VIR
gahurnt 4 224 RIS
हैंड है +कब ४
3 e
GOVERNMENT CENTRAL PRESS, GANDHINAGAR, '
g’ RO
eedings of the meeting of
,dén;.ml?m‘:»"~ ttg%qm”"'“e*_may decide"