Back
THE CHHATTISGARH PANCHAYAT RAJ (SANSODHAN) ADHINIYAM, 2003
THE CHHATTISGARH PANCHAYAT RAJ (SANSODHAN) ADHINIYAM, 2003
[Act No. 8 of 2003]
PREAMBLE
An Act further to amend the Chhattisgarh Panchayat Raj Adhiniyam, 1993.
Be it enacted by the Chhattisgarh Legislature in the fifty-fourth year of the Republic of India as follows :-
Section 1 - Short Title and Commencement
(1) This Act maybe called the "Chhattisgarh Panchayat Raj (Sansodhan) Adhiniyam, 2003 (No. 8 of 2003)".
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2 - Amendment of Section 28
In sub-section 4 of section 28 of the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994) (here-in-after referred to as the Principal Act) for the words "the Commissioner", the words "Director, Panchayat" shall be substituted.
Section 3 - Amendment of Section 36
In section 36 of the Principal Act, In sub-section (3) and (4) for the word "the Commissioner" the words "Director, Panchayat" shall be substituted.
Section 4 - Amendment of Section 122
In clause (iii) of sub-section (1) of section 122 of the Principal Act, for the words "the Divisional Commissioner" the words "Director, Panchayat" shall be substituted.
