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THE CHHATTISGARH SINCHAI PRABANDHAN ME KRISHAKON KI BHAGIDARI (AMENDMENT) ADHINIYAM, 2005
THE CHHATTISGARH SINCHAI PRABANDHAN ME KRISHAKON KI BHAGIDARI (AMENDMENT) ADHINIYAM, 2005
[Act No. 6 of 2006] (Published in C.G.. Rajpatra (Asadharan) dated 8-2-2006 Pages 96.)
[23rd January, 2006]
PREAMBLE
An Act to amend of Chhattisgarh Sinchai Prabandhan Me Krishakon Ki Bhagidari Adhiniyam, 1999.
Be it enacted by the Chhattisgarh Legislature in the Fifty-sixth Year of the Republic of India as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Chhattisgarh Sinchai Prabandhan Me Krishakon Ki Bhagidari (Sanshodhan) Adhiniyam, 2005.
(2) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 4
For sub-section (5) of Section 4 of the Chhattisgarh Sinchai Prabandhan Me Krishakon Ki Bhagidari Adhiniyam, 1999 (No. 23 of 1999) the following shall be substituted, namely: --
"The President and the members of the Managing Committee shall if not recalled earlier, be in office for a term of five years from the date of appointment of the competent authority under sub-section (1) of Section 21:
Provided that if on the expiry of the term of the President and the members of the Managing Committee, a new Managing Committee is not constituted, the State Government may by notification extend the term of the President and the members of the Managing Committee for a period of One year from the date of expiry, with reasons for such extension being placed on record.".
Section 3 - Repeal
The Chhattisgarh Sinchai Prabandhan Me Krishakon Ki Bhagidari (Amendment) Ordinance, 2005 (No. 3 of 2005) is hereby repealed.
