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THE CHHATTISGARH MANTRI (VETAN TATHA BHATTA) (SANSHODHAN) ADHINIYAM, 2002
THE CHHATTISGARH MANTRI (VETAN TATHA BHATTA) (SANSHODHAN) ADHINIYAM, 2002
(No. 24 of 2002)
An Act to amend the Chhattisgarh Mantri (Vetan Tatha Bhatta) Adhiniyam 1972 (No. 25 of 1972).
Be it enacted by the Chhattisgarh Legislature in the Fifty-third Year of the Republic of India as follows:-
1. Short title and Commencement
(1) This Act may be called the Chhattisgarh Mantri (Vetan Tatha Bhatta) Sanshodhan Adhiniyam, 2002 (No. 24 of 2002).
(2) It shall come into force from the date of its publication in the official Gazette.
2. Insertion of Section 5(1)
After Section (1) of Section 5 of the Chhattisgarh Mantri (Vetan Tatha Bhatta) Adhiniyam, 1972 (No. 25 of 1972) (Which is hereinafter referred to as the Principal Act) before the proviso of above Section the following proviso shall be inserted, namely:-
“Provided that some portion of the Official residence of every Minister, Minister of State, Deputy Minister and Parliamentary Secretary not being used as a residence on them and their family members may be declared as the residential office.”
3. Omission of Sub-section 4 of Section 5.
Sub-section (4) of Section 5 of the Principal Act shall be omitted.
4. Substitution in Section 5(1), 5(3), 9(1) and (a) (ii)
In sub-section (1) and (3) of Section 5 and sub-section 9(1)(a) and (ii) of the Principal Act the word “Bhopal” wherever it occurs the word “Raipur” shall be substituted.
