1983 :Mah. XXVj 10257
THE ADMINISTRATORS-GENERAL AND OFFICIAL TRUSTEES (MAHARASI-ITRA AMENDMENT) ACT, 1982.
- CONTENTS
PRrAMIJLE. *
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Ø SECTIONS. -
J Short title and commencement.
2 Amendment of section 43 of Act XLV of 1963
3 Amendment of section 19 of Act! o1191 3.
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MAHARASHTRA ACT No. XIV OF 1983'
[ThE ADMJNISTRA7ORS-GENERAL iqn Officia TRusmEs (MARAEASBTBA AMENDMENT) ACT, 1982.]
[This Act received assent of the President on the 24th February 1983; assent was first published in the Maltarashtra Government Gazette, Part IV, Extraordinary,
on the Ist March 1983.]
An Act to amend the Administrators-General Act, 1963 and the Officiai Trustees Act 1913, in their application to the State of Maharashtra.
XLV WHEREAS it is expedient to amend the Administrators-General Act, 1963 and of the Official Trustees Act, 913, in their application to the State of Mahaa-ash;ra, for
the purpose hereinafter appearing; It is hereby enabted in the Thirty-third Year - ¡913. of the Republic of India as follows
1. (1) This Act may be called the Administrators-General and Official Trustees Shoit title (Maharashtra Amendment) Act, 1982. and com-
mencement.
(2) it shall come into force on such date as the State Government may, by noti- fication in the Official Gazette, appoint.
XLV 2. To section 43 of the Administrators-deneral Act, 1963, in its application to ndment of the State of Maharashtra, the following proviso shall be added, namely:- of section 43
1963. of Act XLV
Born. "Provided that, notwithstanding anything contained in tite Bombay local of 1963.
xxv Fund Audit Act, 1930, the State Government may, by order published in the of Official Gazette, direct that all or any of the accounts of the Administrator-General
1 930. for the State, for such period or periods, and in such manner, as may be specified in the order, shall be auditdd by ait officer or officers deputed by the Chief Auditor, Local Fund Accounts, and shall be certified by him or them as provided in section 44.".
li of 3. In section 19 of the Official Trustees Act, 1913, in its application to the State Amendment 1913. of Maharashtra, to sub-section (1), the following proviso shall be added, namely :- of secti 19
' Provided that, notwithstanding anything contained in the Bombay Local of 1913. Xxv Fund Audit Act, 1930, the State Government may, by order published in the
of Official Gazette, direct that all or any of the accounts of the Official Trustee for the I 930. State, for such period or periods, and in such manner, as may be specified in the
order, shall be audited by an officer or officers deputed by the Chief Auditor, Local Fund Accounts, and shall be certified by him or them as provided in sub- section (2).".
'For Statement of Objects and Reasons, see Ma/zares/jira Government Gonfle, 1982, Part V, dated 26th October 1982, at page 300.
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