Jallianwala Bagh National Memorial (Amendment) Act, 2019
An Act further to amend the Jallianwala Bagh National Memorial Act, 1951.
Be it enacted by Parliament in the Seventieth Year of the Republic of India as follows:
Section 1. Short title and commencement
This Act may be called the Jallianwala Bagh National Memorial (Amendment) Act, 2019.
Section 2. Amendment of section 4
In the Jallianwala Bagh National Memorial Act, 1951 (25 of 1951) (hereinafter referred to as the principal Act), in section 4, in sub-section (1),
(i) clause (b) shall be omitted;
(ii) for clause (d), the following clause shall be substituted, namely:
(d) the Leader of Opposition recognised as such in the House of the People or where there is no such Leader of Opposition, then the Leader of the single largest Opposition Party in that House; .
Section 3. Amendment of section 5
In section 5 of the principal Act, the following proviso shall be inserted, namely:
Provided that the term of office of a Trustee nominated under clause (g) of sub-section (1) of section 4 may be terminated before the expiry of the period of five years by the Central Government. .
1. Received the assent of the President on the 5th December, 2019, published in the Gazette of India, Extra., Part II, Section 1, No. 63, dated 5-12-2019.