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DELIMITATION (AMENDMENT) ORDINANCE, 2003
No. 6 OF 2003
Promulgated by the President in the Fifty-fourth Year of the Republic of India.
An Ordinance to amend the Delimitation Act, 2002.
WHEREAS Parliament is not in session and the President is satisfied that circumstances exist which render it necessary for him to take immediate action;
Now, THEREFORE, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, the President is pleased to promulgate the following Ordinance:-
Short title and commencement.
1. (1) This Ordinance may be called the Delimitation (Amendment) Ordinance, 2003.
(2) It shall come into force at once.
Amendment of section 3.
2. In section 3 of the Delimitation Act, 2002 (hereinafter referred to as the principal Act), for the Explanation, the following Explanation shall be substituted, namely:-
“Explanation – For the purposes of clause (c), the State Election Commissioner of concerned State,-
(i) in respect of the duties of the Commission relating to a State (other than the States of Meghalaya, Mizoram and Nagaland), means the State Election Commissioner appointed by the Governor of that State under clause (1) of article 243; and
(ii) in respect of the duties of the Commission relating to the State of Meghalaya or the State of Mizoram or the State of Nagaland, as the case may be, means a person nominated by the Governor of that State for such purposes.”.
Amendment of section 4.
3. In section 4 of the principal Act, in sub-section (2), for the figures “1991”, the figures “2001” shall be substituted.
Amendment of section 8.
4. In section 8 of the principal Act,-
(i) in clause (a), for the figures “1991”, the figures “2001” shall be substituted:
(ii) in clause (b), for the figures “1991”, the figures “2001” shall be substituted.
Amendment of section 9.
5. In section 9 of the principal Act, in sub-section (1), for the figures “1991”, the figures “2001” shall be substituted.
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