delhi act 006 of 2008 : Delhi Sikh Gurdwaras (Amendment) Act, 2008

Delhi Sikh Gurdwaras (Amendment) Act, 2008

DELHI ACT 006 OF 2008

15 September, 2008

An Act further to amend the Delhi Sikh Gurdwaras Act, 1971.

BE it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the Fifty-ninth Year of the Republic of India as follows:

Section 1. Short title, extent and commencement

(1) This Act may be called the Delhi Sikh Gurdwaras (Amendment) Act, 2008.

(2) It extends to the whole of the National Capital Territory of Delhi.

(3) It shall come into force with immediate effect.

Section 2. Amendment of Section 1

In the Delhi Sikh Gurdwaras Act, 1971 (82 of 1971) (hereinafter referred to as the principal Act ), in Section 1, in sub-section (2), for the words Union Territory of Delhi , the words National Capital Territory of Delhi shall be substituted.

Section 3. Amendment of Section 2

In the principal Act, in Section 2,

(i) in clause (d), for the words Union territory of Delhi , the words National Capital Territory of Delhi shall be substituted;

(ii) in clause (e), for the word Administrator , the words Lieutenant Governor shall be substituted;

(iii) after clause (g), the following clause shall be inserted, namely:

(gg) Lieutenant Governor means the Lieutenant Governor of the

National Capital Territory of Delhi appointed by the President under article 239 and designated as such under article 239 AA of the Constitution; ;

(iv) in clause (m), for the word Administrator , the words Lieutenant Governor shall be substituted.

Section 4. Amendment of Section 3

In the principal Act, in Section 3, in sub-section (1), for the word Administrator , the words Lieutenant Governor shall be substituted.

Section 5. Amendment of Section 13

In the principal Act, in Section 13, in sub-section (1), for the word Administrator , the words Lieutenant Governor shall be substituted.

Section 6. Amendment of Section 16

In the principal Act, in Section 16,

(i) in sub-section (5), for the words one year but shall be eligible for re-election for one more term only occurring at the end, the words two years but shall be eligible for re-election for the subsequent term also: shall/be substituted;

(ii) in sub-section (6), for the words or any subsequent annual election , the words or the subsequent biennial election shall be substituted.

Section 7. Amendment of Section 31

In the principal Act, in Section 31, for the word Administrator , the words Lieutenant Governor shall be substituted.

Section 8. Amendment of Section 39

In the principal Act, in Section 39, for the word Administrator wherever it occurs, the words Lieutenant Governor shall be substituted.

1 Promulgated by the Governor on September 15, 2008 and published in the Delhi Gazette, Extra., dated 15th September, 2008