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THE UTTARANCHAL MINORITY COMMISSION (AMENDMENT) ACT, 2003
THE UTTARANCHAL MINORITY COMMISSION (AMENDMENT) ACT, 2003
[Act No. 9 of 2003]
PREAMBLE
An Act to further amend the Uttaranchal Minority Act, 2002 in its application in Uttaranchal
It is hereby enacted in the Fifty-fourth Year of the Republic of India as follows:--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Uttaranchal Minority Commission (Amendment) Act, 2003.
(2) It extends to the whole of Uttaranchal.
(3) It shall be deemed to have come into force at once.
Section 2 - Amendment of Section 3(2) of the principal Act
In Section 3(2) of the Minority Commission Act, 2002 (hereafter referred to as the principal Act) the following section shall be substituted, namely:--
"2. The Commission shall consist of a Chairman and four members to be nominated by the Government from amongst persons of eminence, ability and integrity including a woman; provided that the Chairman and other four members shall be from amongst the minority communities.
