Back
CHHATTISGARH LOK AYOG (SANSHODHAN) ACT, 2007
CHHATTISGARH LOK AYOG (SANSHODHAN) ACT, 2007
(No. 7 of 2007)
An Act to amend the Chhattisgarh Lok Ayog Adhiniyam, 2002 (No. 30 of 2002)
Be it enacted by the Chhattisgarh Legislature in the Fifty-eighth Year of the Republic of India as follows:
Short title and commencement
1. (1) This Act may be called the Chhattisgarh Lok Ayog (Sanshodhan) Adhiniyam, 2007.
(2) It shall be deemed to have come into force retrospectively with effect from 2nd November, 2002.
Amendment of Section 4
2. In Section 4 of the Chhattisgarh Lok Ayog Adhiniyam, 2002 (No. 30 of 2002) (hereinafter referred to as the Principal Act),-
(1) For proviso to sub-section (1), the, following shall be substituted, namely:-
“Provided that the Pramukh Lokayukta shall, notwithstanding the expiration of his term, continue to hold office untill his successor enters upon his office.
Provided further that-
(a) he may, by writing under his hand addressed lo the Governor, resign his office and such resignation shall take effect as soon as it is tendered;
(b) he may be removed from office in the manner specified in Section 5 of this Adhiniyam”
(2) In sub-section (3), for the words “six months” the words “one year” shall be substituted.
Repeal
3. The Chhattisgarh Lok Ayog (Sanshodhan) Ordinance, 2007 No. 4 of 2007) is hereby repealed.
