(xxi)
EXTRAORDINARY
Published by Authority © Govt. of Haryana No. 53-2020/Ext.] CHANDIGARH, THURSDAY, APRIL 23, 2020 (VAISAKHA 3, 1942 SAKA )
LEGISLATIVE SUPPLEMENT
CONTENTS PAGES
PART-I ACTS
THE HARYANA POND AND WASTE WATER MANAGEMENT 73
AUTHORITY (AMENDMENT) ACT, 2020
(HARYANA ACT NO. 8 OF 2020)
PART-II ORDINANCES
NIL
PART-III DELEGATED LEGISLATION
NIL
PART-IV CORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS
NIL
1
HARYANA GOVT. GAZ. (EXTRA.), APR. 23, 2020 (VYSK 3, 1942 SAKA)
73
PART - I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 23rd April, 2020
No. Leg. 8/2020.— The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 31st March, 2020 and is hereby published for general information:-
HARYANA ACT NO. 8 OF 2020
THE HARYANA POND AND WASTE WATER MANAGEMENT AUTHORITY
(AMENDMENT) ACT, 2020
AN
ACT
further to amend the Haryana Pond and Waste Water Management Authority Act, 2018. Be it enacted by the Legislature of the State of Haryana in the Seventy-first Year of the Republic of India as follows:-
1. This Act may be called the Haryana Pond and Waste Water Management Authority (Amendment) Act, 2020.
Short title.
2. For clauses (xv), (xvi) and (xvii) of sub-section (3) of section 3 of the Haryana Pond and Waste Water Management Authority Act, 2018 (hereinafter called the principal Act), the following clauses shall be substituted, namely:-
"(xv) An officer, who is serving or has served on a post in the Central Government or any State Government or any Public Sector Organisation or Organisation under the ownership or control of the State or the Central Government not below the rank or
equivalence of Chief Engineer, to be appointed by the Government as Technical Advisor
Member
(xvi) Three persons from amongst experts/social workers in the field of environment, ecology or pond development and conservation, to be appointed by the Government
Non-Official
Members
(xvii) An officer, who is serving or has served on a post in any Engineering department of the State or the Central Government not below the rank or
equivalence of Chief Engineer to be appointed by the Government.
Member
Secretary"
Amendment of
section 3 of
Haryana Act 33 of
2018.
3. For sub-sections (1) and (2) of section 4 of the principal Act, the following sub-sections shall be substituted, namely:-
"(1) The tenure, salaries, allowances and other conditions of the service of the Executive Vice-Chairperson, Technical Advisor and Member Secretary shall be such, as may be prescribed:
Provided that the Executive Vice-Chairperson, Technical Advisor and Member Secretary shall not hold office beyond the age of sixty-five years.
(2) The tenure of the non-official members shall be such, as may be prescribed.".
Amendment of
section 4 of
Haryana Act 33 of
2018.
BIMLESH TANWAR,
Secretary to Government Haryana, Law and Legislative Department. 8748—L.R.—H.G.P., Pkl.
2