Back
THE GOA PANCHAYAT RAJ (AMENDMENT) ORDINANCE, 2015
THE GOA PANCHAYAT RAJ (AMENDMENT) ORDINANCE, 2015
(Ordinance No. 2 of 2015)
Promulgated by the Governor of Goa in the Sixty-sixth Year of the Republic of India.
An Ordinance further to amend the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994).
Whereas, the Legislative Assembly of the State of Goa is not in session and the Governor of Goa is satisfied that circumstances exist which render it necessary for her to take immediate action.
Now, therefore, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor of Goa is pleased to promulgate the following Ordinance, namely:—
1. Short title and commencement.—
(1) This Ordinance may be called the Goa Panchayat Raj (Amendment) Ordinance, 2015.
(2) It shall come into force at once.
2. Amendment of section 2.—
In section 2 of the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994) (hereinafter referred to as the “Principal Act”), after clause (16), the following clause shall be inserted, namely:—
“(16A) “political party” means a political party as defined under clause (f) of sub-section (1) of section 2 of the Representation of the People Act, 1951 (Central Act 43 of 1951);”.
3. Amendment of section 117.—
In section 117 of the principal Act,—
(i) in sub-section (2), for the word “thirty”, the word “twenty-five” shall be substituted;
(ii) in sub-section (3), for the word “twenty”, the word “twenty-five” shall be substituted.
4. Amendment of section 119.—
In section 119 of the principal Act, in clause (a), for the expression “30 and 20”, the expression “25 and 25” shall be substituted.
5. Insertion of new section 133A.—
After section 133 of the principal Act, the following new section shall be inserted, namely:—
“133A. Election of the members for Zilla Panchayats.— The election of the members for Zilla Panchayats from constituencies of a Zilla Panchayat shall be for the candidates sponsored by political party as defined under clause (16A) of section 2 of the Act. However, independent candidates shall also be eligible to contest as independents”.
