Delhi act 005 of 1994 : The DELHI (DELEGATION OF POWERS) AMENDMENT ACT, 1994

8 Apr 1994
Department
  • Law, Justice and Legislative Affairs Department
Summary

An Act to provide for recovery of the dues as arrears of land revenue in respect of the capital and recurring costs of CETPs.

Enforcement Date

1957-01-04T18:30:00.000Z

2- 9^mf '^^^^ ^frkfn'^^, 191S (1916 4^ s^ins* ^fa^^ni ^^^n a) ^-t trsii^^--^ft^f xrm^ ŝ :ii^, f^f^t ^ ^^r f^Tir^-T q^n^r r^r^T?T^ ^4'ti^m^ 19IS h (1^16 ^! r;^!?s ^^fqfs^^TM ^. u)

(m) ^ra is(3), 22(1), 26, 27(1); 27(2), 28(l), 28(4) 7% 30(l), 30(3), 30(4) 37 39(l), 39(3) tW 40(l) ^i ^^^

'^, 1994

^i^^t am

r prf^r ^^

( S-4-1994)

j^tm x^wsi^r •̂ ^ f5^fr it ^Rt ^\ i^^ ^rfts^^rpT, 1918 ( 1 91 8 m XTfsrf^tr*T ^.

X^ ^3"^ ^ 45^ m if \V^^ TT^F ^^ *ft fa^^r^ ^ntT ^ki ^ ^^^^ ^k,r

/4/i/// 8 ^^^. 1994 *T f*^?T ^FT^^^ ^

~̂ ^^r %:—

} -*rnrf^r^r*^ 1994

(f^F-TT ^rfa^T^^ ?1^TT 4. 1994)

(2)

Commis sioner"

7. Punjab Excise Act, 1914 Secton 15 Financial

(Punjab Act No. I,of 1914)Commi^- as in ftr.-e in Delhistone

^. Wild Life (proieci'on " ' • ' " ri-'-

Act 1972 9. The Essential Com-

modhicsAct. 1955

10.The East Punjab Ayur- Scctjon 5 Financial

vedic & Unani System of Medicines Act, 1949 (Punjab Act 14 of 1949) as in force in Delhi.

11.The Delhi Nursing Homes Section 8(3) Fir.a.^ial Registration Act, 1953"^~:-

(DeShiAct6of 1953)

Secretary

Secti^n 6 C Financial

Sections 31 (7), ^Financial""

operative76(2) Co) & (c) Commissic Societies Act, and Section 80

1972 (No, 35 of

1972)

powers

exercise the may also

authority \y Official or

.,

Administrator in the vesting powers Provisions

ment

"Name of enact

of Legislative Assembly received the assent of the Lt Governor of Delhi, on the 8th April, 1994, and

i hereby published for general information :-

"THE DELHI (DELEGATION OF POWERS) AMENDMENT ACT, 1994

Delhi Act, No. 5 of 1994

(S-4-1994) /(AS passed by the Legislative Assembly of the

fatioaal Capital Territory of Delhi).

AN ACT

to amend the Delhi (Delegation of Powers) Act,

1964 Be it enacted by the Legislative Assembly of the

Naltan.1 Capital Territory of Delta m the Forty- fifth Year of the Republie ot Into as follows .-

1 Short title and oommencement_(l) This Act My'w called the Delhi (Delegation of Powers!

(Amendment) Act, 1994- (2) It shall come into force on such dale as the

Government may, by notification rn the Offltol

Gazette, appoint. 2 Amendment of Section 3.-In the Delta

(Delegation of Powers) Act, 1964 (hereinafter referred ,„ as the 'Prineipal Act., in Section 3, after sub section (1). the following sub-sectton shall be

inserted, namely :— "(!-A) Any power, authority or jurisdiction or

any duly which the Administrator may exercise or

discharge by or under the provisions of any enact ments mentioned at S. Nos. 6 to 11 in column No. 1 of the Schedule may be exercised or discharged also by such other officer or authority as may be specified

in this behalf by the Govt. of National Capital Territory of Delhi by Notification in Official Cazette."

3 Amendment of Schedule .-In the Principal Act 'in the Schedule after S. No. 5, the following

serial numbers and the entries thereof shall be inser

ted, namely :—

[PART P~ DELHI GAZETTE : EXTRAORDINARY