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• 397 cast trilltatur lire, i 9 Tf, 1980 3
No. 1901(2)/XVII-V-1-29-1980
Dated Lucknow, July 19, 1980
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Gavernor is pleased to order the publication of the following English translation of the Uttar
Pradesh Krishi Utpadan Mmii Samiti•(Alpakalik Vyawastha) (Sanshodhan) Adhiniyam, 1930
(Uttar Pradesh Adhiniyam Sankhya 7 of 1980), as passed by the Uttar Pradesh Legislatiirre ant
assented to by the Governor on July 18, 1980:
' THE UTTAR PRADESH KRISHI UTPADAN MAND1 SA MITIS (A LPAKALIK
VYAWASTHA) (SANSHODHAN) ADHIN1YAM, 1980
EU. P. Aar no. 7 'OF 1980}
• :(As passed by the Uttar Pradesh Legislature) .
AN
ACT
further to antend the Uttar Pradesh Krishi Utpadan Mandi Santitis (Alpakalik 'Vyawastha)
Adhiniyam, 1972
Ii is HEREBY enacted in the Thirty-first.] Year of the Republic of
follows:— .
(1) This Act may be called the Uttar Pradesh ]Krishi Utpadan
Maaii Sanitis (Alpakalik Vyawastha) (Sanshodha a) Adhiniyam, 1980. •
(2) It shall be deemed to have come into force on March 6, 1980. •
For section 2 of the Uttar Pradt-sh Krishi 'Utpadan Mandi Samitis
(Alpakalik Vyawastha)Adhiniyam, 1972, the following section shall be substi-tuted, namely:—
"2. (1) With effect from thi date of commencement of the Uttar
Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha)
Temporary (Sanshodhan) Adhiniya n, 1980 (hereinafter referred to as the said
Pr"binne- date), the provisions of the Uttar Pradesh Krishi pipadan Mandi garding admi-
nistration of Adhiniyam, 1964 (hereinafter referred to as the said Adhiniyam)
Mandl Samitis. shall, for a period of one year or until the constitution of
an elected Mandl Samiti under section 13 of the said Adhiniyami
whichever is earlier, have effect in relation to every market area which existed
on the said date or which is declared to be so during the said period, subject to
the following provisions, namely—
(a) notwithstanding anything contained in the said Adhiniyam,
every ad hoc committee constituted under this Act :(as it existed-
immediately before the said date), shall stand dissolved, and the
Chairman and every other member of such committee shall cease to
hold their respective offices ;
(b) all powers, functions and duties of the Committee, its
Chairman and Vice-Chairman shall be vested in and be exercised,
performed and discharged by the District Magistrate of the
district in which the Principal Market Yard is situate, and such
District Magistrate shall be deemed in law to be the Committee, its
Chairman or Vice-Chairman as the occasion may require ;
subject to any general or special orders of the State Govern-
ment, such District .,Magistrate may delegate, subject to such
terms and conditions as he may think fit to impose, all or any of
the powers conferred on him by clause (b) to any officer to be speci-fied by him in this behalf;
the State Government may from time to time, by notification in the Gazette, make such incidental and consequential provisions, ' including provisions for adapting, modifying or suspending, in whole
or ih part, the operation of any provisions of the said Adhiniyam,
but not affecting the substance, as may appear to it to be necessary
or desirable for any of the foregoing or connected purposes. _ .
India fas
Short title and
commencement.
Amendment of
section 2 of U. P.
Act Co. 7 of 1972.
.mmmrtvrm,19qm,isao , ' 3
No. 1901 (2)/XVII-V-1—29-I 980
Dated Lucknow, July 19, 1980
'1}; pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
‘the Governor is pleased to order the publication of the following English translation of the Uttar
Pradesh Krishi Utpadan Minii Samiti'(Alpal<alik Vyawastha) (Sanshodhan) Adlliningljll‘ggg
(Uttar Pradesh Adhiniyam Sankhya 7 of 1980), as passed by the Uttar Pradesh Legislature and
assented to by the Governor on July 18, 1980:
‘ ‘ :I‘HE UTTARPRADESH KRISHI UTPADAN MANDl SAMITIS (ALPAKALIK
4 ' VYAWASTHA) (SANSHODHAN) ADHINIYAM, 1980
, - ', . .' |'U. P. 'A'cr NO. 7 bF 1980} .'
. {(A5 passed by the Utter Prade'rh Legislature)~
V An
ACT
further to onend the Ultar Pradesh Kris-hi Utpadau Mandi Sumiti: (Alpakalik Vyawanlm)
' Adhiniyam, .1972 ‘
It IS aim“ enacted in the Thirty-first] Year of the Republic of India [as
. ,, ,
followsz— .. .
l. (1) This Act may he called the Uttar Pradesh }Krishi Utpadan Shofl title and
Mandi Samitis (Alpakalik Vyawastha) (S-anshodhan) Adhiniyam, 1980. ~ ”‘3‘"???an
(2) It shall be deemed to have come into force on March 6, 1980.
2. Far section 2 of the Uttar Pradesh Krishi ~Utpadan Mandi Samitis Amendment of
‘ gttlfgkggxléeysyawastha) Adhiniyam, 1972, the following section shall be substl- 2523;373:3933:
a '_ ' '
“2. (1) With efi‘eet from the date of commencement of the Uttar
Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha)
Tamper“? (Sanshodhan) Adhiniya n, 1980 (hereinafter refer-red to as the said
mix-110:3: date), the provisions of the Uttar Pradesh Krishi Qtpadan Mandi
“Samson of ' Adhiniyam, 1964 (hereinafter referred to as the sad Adhiniyam)
Mandi Samitis- shall, for a period of one year or until the constitution of
an elected Mandi Samiti under section 13 of the said Adhiniyam,»
whichever is earlier, have effect in relation to every market area which existed 1
on the said date or which is declared to be so during the said period, subject to
the following provisions, namely— '
(a) notwithstanding anything contained in the said Adhiniyam,
every ad hac committee constituted under this Act .(as itexisted-
immediately before the said date), shall stand dissolved, and the '
Chairman and every other- member of such committee shall cease to
hold their respective ofl'ices '
(b) all powers, functions and duties of the Committee, its
Chairman and Vice-Chairman shall be vested in and be exercised,
performed and discharged by the District Magistrate of the
district in which the Principal Market Yard is situate, and such
' District Magistrate shall be deemed in law to be the Committee, its
Chairman or Vice-Chairman as the occasion may require -
s
‘ (c) subject'to any general or special orders of the State Govern-
ment, such District {Magistrate may delegate, subject to such '
terms and conditions as he. may think fit to impose, all or any of -
. (d) the State Government may from time to time, by notification
_1n the. Gazette, make such incidental and consequential provisions,
Including provisions for adapting, modifying or- suspending, in whole
01' 11.1 part, the operation of any provisions of the said Adhiniyam,
ut not affecting the substance, as may appear to it to be necessary
or desirable for any of the foregoing or connected purposes.
4
3fft srkyr *mita-cur Tire, is Vit, 1980
(2) Every notification issued under clause (d) of sub-section (1) shall
as soon as may be after it is issued, be laid before each House of the
State Legislature, while it is in seation, for a total period of not less than
thirty days extending in its ,one session or more than one successive ses-
sions, and shall, Unless some later date is appointed, take effect from the '
date of its publication in the . Gazette, subject to such modificatioist or
annulments as the two Houses of the Legislature may during the said
period agree to make, so, however, that any such modification or
annulment shall be without prejudice to the validity of anything previously
done thereunder."
Reixal and 3. (1) TheT Uttar Pradesh- Krishi Utpadan Mandi Samitis (A) ?akalik
savings. Vyawastha) (Dwitiya Sanshodhan)_Adhyadesh, 1979, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under
the.Uttar Pradesh Krishi Utpadan Mandi Sa
p
mitis (Alpakalik Vyawastha) Adhi-
niyam, 1972 as amended by the Ordinance referred to in sub-section (1) or by
the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha)
(Dwitiya Sanshodhan) Adhyadesh, 1979 or by the Uttar Pradesh Krishi
Utpadan Mandi Samitis (Alpakalik Vyawastha) (Sanshodhad) Adhyadesh,
1980, shall be valid and be deemed always to have been valid.
By order,
R. C. DEO SHARMA,
Sachiv.
u.P4
guinea'
of 19
W.;
74!
410710A09.18--70410 71 010 (fAnT0)--20-7-80--(1250 ) ---1980---650 (480) I
WI 2331 mm WE, refit-31% 19's 0
(2) Every notification issued under clause (d) of sub-section (1) shall
as soon as may be after it is issued, be laid before each House of the
State Legislature, while it is ‘in session, for a total period of not less than
thirty days extending in its one session or more than ,one successive ses-
‘sions, and shall, unless some later date” is appointed, take efl‘ect from the
date of its publication in the Gazette, subject to such modifications or
annulments as the two Houses of the Legislature may during the said
period agree to make, so, however, that any such modification or
annulment shall be without prejudice to the validity of anything previously
done thereunder.”
.' Repeal and .3. (l) Therttar- Pradesh' Krishi Utpadan Mandi Samitis (Al pakalik
savings. - Vyawastha)'(Dwitiya Sanshodhan)»Adhyadesh, 1979, is hereby repealed.
' . (2)' Notwithstanding such repeal; anything done or any action taken under
the;Uttarv Pradesh Krishi Utpadan Mandiflr‘Sami’tis (Alpakaljk Vyawastha) Adhi-
niyam, 1972 as amended by the,0rdina.nce referred to in sub-section (1) or by
the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha)
(Dwitiya Sanshodhan)'Adhyadesh, 1979 or by the Uttar Pradesh' Krishi
Utpadan Mandi Samitis (Alpakalik V'yawastha) (Sanshodhad) Adhyadesh,
' 1980, shall be valid and be deemed always to have been valid. . »
By order,
R. C. DEO SHARMA,
Sacliiv.
' z
qtogaogow’towqow‘to 712110 (famo)——20—7—80——(1250)-—198__g.7650(53:0) I
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