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MAHARASHTRA ACT NO. XLVIII OF 2017
(First published, after having received the assent of the Governor in the
“ Maharashtra Government Gazette ”, on the 19th August 2017).
An Act further to amend the Shree Sai Baba Sansthan Trust (Shirdi)
Act, 2004.
WHEREAS both Houses of the State Legislature were not in session ;
AND WHEREAS the Governor of Maharashtra was satisfied that
circumstances existed which rendered it necessary for him to take immediate
action further to amend the Shree Sai Baba Sansthan Trust (Shirdi) Act,
2004, for the purposes hereinafter appearing ; and, therefore, promulgated
the Shree Sai Baba Sansthan Trust (Shirdi) (Amendment) Ordinance, 2017,
on the 13th July 2017 ;
AND WHEREAS it is expedient to replace the said Ordinance by an Act
of the State Legislature; it is hereby enacted in the Sixty-eighth Year of the
Republic of India as follows :—
1. (1) This Act may be called the Shree Sai Baba Sansthan Trust
(Shirdi)(Amendment) Act, 2017.
Short title and
commencement.
Mah.
XIV of
2004.
Mah.
Ord. XII
of 2017.
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RNI No. MAHENG/2009/35528
In pursuance of clause (3) of article 348 of the Constitution of India, the following translation
in English of the Shree Sai Baba Sansthan Trust (Shirdi) (Amendment) Act, 2017 (Mah. Act No.
XLVIII of 2017), is hereby published under the authority of the Governor.
By order and in the name of the Governor of Maharashtra,
N. J. JAMADAR,
Principal Secretary and Remembrancer
of Legal Affairs to Government,
Law and Judiciary Department.
----------------------------------
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(2) It shall be deemed to have come into force on the 13th July 2017.
2. In section 2 of the Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(hereinafter referred to as “the principal Act”), after clause (c), the following
clause shall be inserted, namely :—
“ (c-1) “ Chief Executive Officer ” means the Chief Executive Officer
of the Committee;”.
3. In section 11 of the principal Act,—
(a) to sub-section (2), the following proviso shall be added,
namely :—
“Provided that, when a quorum is required but not present,
the presiding authority shall adjourn the meeting for thirty minutes
and the business which would have been brought before the
original meeting had there been a quorum thereat, shall be brought
before the adjourned meeting, and may be disposed of in such
adjourned meeting, whether there be a quorum present or not. ” ;
(b) in sub-section (5), for the words “ the Executive Officer ” the
words “ the Chief Executive Officer ” shall be substituted.
4. In section 13 of the principal Act,—
(a) in sub-section (1),—
(i) for the words “ the Executive Officer ” the words “ the
Chief Executive Officer ” shall be substituted ;
(ii) in the proviso, for the words “ the Executive Officer ”,
where they occur, the words “ the Chief Executive Officer ” shall
be substituted ;
(b) for sub-section (2), the following sub-section shall be
substituted, namely :—
“ (2) The Chief Executive Officer shall be selected from
amongst the officers from the cadre of Indian Administrative
Services :
Provided that, such officer shall be a devotee of Shree Sai
Baba and shall make such declaration in the prescribed form :
Provided further that, the officer belonging to the Indian
Administrative Services appointed as the Executive Officer prior
to the date of commencement of the Shree Sai Baba Sansthan
Trust (Shirdi) (Amendment) Act, 2017, and working on that date
shall be deemed to have been appointed as the Chief Executive
Officer under this section.”;
(c) in sub-section (3), for the words “ the Executive Officer ”, at
both the places where they occur, the words “ the Chief Executive
Officer ” shall be substituted ;
(d) in sub-section (4), for the words “ the Executive Officer ” the
words “ the Chief Executive Officer ” shall be substituted ;
(e) in the marginal note, for the words “ Executive Officer ” the
words “ Chief Executive Officer” shall be substituted.
Amendment
of section 2
of Mah. XIV
of 2004.
Mah.
XIV of
2004.
Amendment
of section 11
of Mah. XIV
of 2004.
Amendment
of section 13
of Mah. XIV
of 2004.
Mah.
XLVIII
of 2017.
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5. In section 14 of the principal Act,—
(a) in sub-section (1), for the words “ The Executive Officer ” the
words “ The Chief Executive Officer ” shall be substituted ;
(b) in sub-section (2),—
(i) for the words “ the Executive Officer ” the words “ the
Chief Executive Officer ” shall be substituted ;
(ii) for clause (a), the following clause shall be substituted,
namely :—
“ (a) (i) to transfer any officer or employee as and when
needed ;
(ii) to take disciplinary action against any officer or
employee of the Committee ;
(iii) to propose the suspension of any officer or employee
of the Committee to the Committee ;” ;
(iii) in clause (b), for the words “ twenty-five thousand rupees ”
the words “ five lakh rupees ” shall be substituted ;
(c) in sub-section (3), for the words “ the Executive Officer ” the
words “ the Chief Executive Officer ” shall be substituted ;
(d) after sub-section (3), the following sub-section shall be added,
namely :—
“ (4) The Chief Executive Officer may, in case of emergency,
direct execution of any work or the doing of any act, involving
expenditure not exceeding rupees five lakh, which is not provided
for in the budget for the year and the immediate execution or the
doing of which is in his opinion necessary for the preservation of
the properties of the Trust or for the services or safety of the
pilgrims resorting to the Sansthan and may also direct that such
expenses not exceeding five lakh rupees for executing such work
or doing of such act, shall be paid from the Trust Fund.
The Chief Executive Officer shall forthwith report to the
Committee, the action taken under this section for approval
alongwith the reasons therefor.”.
6. After section 14 of the principal Act, the following section shall be
inserted, namely :—
“ 14A. For the purpose of execution of proposals included in
the development plan of Shree Sai Baba Mahasamadhi Centenary
Celebration, duly approved by the Action Plan Committee constituted
under the Government Resolution, Law and Judiciary Department,
No. SSV. 2013/C.R. No. 1/D-16, dated the 22nd October 2013,—
(a) the Chief Executive Officer shall have power to sanction
the expenditure upto twenty-five lakh rupees ;
(b) the Committee shall have power to sanction the
expenditure upto one crore rupees ; and
(c) the proposals involving expenditure of more than one crore
rupees shall be sanctioned by the State Government.”.
Insertion of
section 14A
in Mah. XIV
of 2004.
Powers for
execution of
development
plan of Shree
Sai Baba
Mahasamadhi
Centenary
Celebration.
Amendment of
section 14 of
Mah. XIV of
2004.
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7. In section 15 of the principal Act,—
(a) in sub-section (1), for the words “ The Executive Officer ” the
words “ The Chief Executive Officer ” shall be substituted ;
(b) in sub-section (3), for the words “ the Executive Officer ” the
words “ the Chief Executive Officer ” shall be substituted ;
(c) in the marginal note, for the words “ Executive Officer ” the
words “ Chief Executive Officer ” shall be substituted.
8. In section 17 of the principal Act, in sub-section (2), in clause (d), for
the words “Executive Officer” the words “the Chief Executive Officer” shall
be substituted.
9. In section 18 of the principal Act,—
(a) in sub-section (1), after clause (viii), the following clauses shall
be inserted, namely :—
“(viii-a) one officer nominated by the State Government from
the Indian Revenue Services or the Indian Audit and Accounts
Services ;
(viii-b) one officer or representative nominated by the State
Government from the Information Technology Department ;
(viii-c) one Joint Secretary or Deputy Secretary from the Law
and Judiciary Department who shall be nominated by the Principal
Secretary and Remembrancer of Legal Affairs ;
(viii-d) one Architect or person holding equivalent
qualifications in State Services, nominated by the State
Government ;
(viii-e) two devotees of Shree Sai Baba nominated by the
Committee ;
(viii-f) the Joint Director, Town Planning, Nashik ;”;
(b) in sub-section (3), for the words “ The Executive Officer ” the
words “ The Chief Executive Officer ” shall be substituted.
10. In section 23 of the principal Act, for the words “ the Executive
Officer ”, at both the places where they occur, the words “ the Chief Executive
Officer ” shall be substituted.
11. In section 27 of the principal Act, for the words “ Deputy Secretary ”
the words “ Joint Secretary ” shall be substituted.
12. In section 28 of the principal Act,—
(a) in sub-section (1), for the words “the Executive Officer” the
words “the Chief Executive Officer” shall be substituted ;
Amendment
of section 18
of Mah. XIV
of 2004.
Amendment
of section 23
of Mah. XIV
of 2004.
Amendment
of section 27
of Mah. XIV
of 2004.
Amendment
of section 28
of Mah. XIV
of 2004.
Amendment
of section 15
of Mah. XIV
of 2004.
Amendment
of section 17
of Mah. XIV
of 2004.
¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, +ÉìMɺ]õ 19, 2017/¸ÉÉ´ÉhÉ 28, ¶ÉEäò 1939 5
Amendment
of section 29
of Mah. XIV
of 2004.
Amendment
of section 30
of Mah. XIV
of 2004.
Amendment
of section 34
of Mah. XIV
of 2004.
(b) to sub-section (1), the following proviso shall be added,
namely :—
“Provided that, the Chief Executive Officer may send such of
the resolutions of the Committee to the Government which he
thinks it necessary to be brought to the notice of the
Government.” ;
(c) in sub-section (2), for the words “decision or order of the
Executive Officer”, at both the places where they occur, the words
“ decision, resolution or order of the Chief Executive Officer ” shall be
substituted.
13. In section 29 of the principal Act, in sub-section (1), for the words,
figures and letters “the 30th June” the words, figures and letters “ the 30th
September ” shall be substituted.
14. In section 30 of the principal Act,—
(a) in sub-section (1), for the words “ the Executive Officer ” the
words “ the Chief Executive Officer ” shall be substituted ;
(b) in sub-section (4), for the words “ the Executive Officer ” the
words “ the Chief Executive Officer ” shall be substituted.
15. In section 34 of the principal Act, in sub-section (3), for the words
“ below the rank of Collector ” the words “below the rank of Divisional
Commissioner” shall be substituted.
16. (1) The Shree Sai Baba Sansthan Trust (Shirdi) (Amendment)
Ordinance, 2017, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
(including any notification or order issued) under the corresponding
provisions of the principal Act, as amended by the said Ordinance, shall be
deemed to have been done, taken or issued, as the case may be, under the
corresponding provisions of the principal Act, as amended by this Act.
ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY SHRI PARSHURAM JAGANNATH GOSAVI, PRINTED AT
GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTING,
STATIONERY AND PUBLICATION, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004, EDITOR : SHRI PARSHURAM JAGANNATH GOSAVI.
Mah.
Ord. XII
of 2017.
Repeal of
Mah. Ord. XII
of 2017 and
saving.