act 004 of 2006 : Commissions for Protection of Child Rights (Amendment) Act, 2006 [Repealed]

Commissions for Protection of Child Rights (Amendment) Act, 2006 [Repealed]

ACTNO. 4 OF 2006
12 May, 2008

[Repealed by Act 23 of 20162]

An Act to amend the Commissions for Protection of Child Rights Act, 2005

Be it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:

Prefatory Note Statement of Objects and Reasons. With a view to give importance and impetus to the issues relating to women and children, the Department of Women and Child Development has been given the status of Ministry of Women and Child Development with effect from the 30th January, 2006.

2. Section 4 of the Commissions for Protection of Child Rights Act, 2005 (4 of 2006) provides that the Chairperson of the National Commission for Protection of Child Rights shall be appointed on the recommendation of a three member Selection Committee constituted by the Central Government under the Chairmanship of the Minister in-charge of the Ministry of Human Resource Development. It has become necessary to make consequent change in the Chairmanship of the Selection Committee for selection of Chairperson of the Commission from Minister in-charge of the Ministry of Human Resource Development to the Minister in-charge of the Ministry or the Department of Women and Child Development.

3. As per practice, it would be appropriate if the concerned Minister of the Ministry administratively concerned with the Commission heads the Selection Committee for the selection of the Chairperson of that Commission.

4. The Bill seeks to achieve the aforesaid objective.

Section 1. Short title

This Act may be called the Commissions for Protection of Child Rights (Amendment) Act, 2006.

Section 2. Amendment of Section 4 of Act 4 of 2006

In the Commissions for Protection of Child Rights Act, 2005, in the proviso to Section 4, for the words Minister in-charge of the Ministry of Human Resource Development , the words Minister in-charge of the Ministry or the Development of Women and Child Development shall be substituted.

1 Received the assent of the President on 29-12-2006 and published in the Gazette of India, Extraordinary, Part II, Section 1, dated 2-1-2007, pp. 1-2, No. 4.

2 Ed.: Act 4 of 2007 repealed by Act 23 of 2016, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2016: 4. Savings. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.

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