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THE UTTARANCHAL PANCHAYAT (SECOND AMENDMENT) ACT, 2003
THE UTTARANCHAL PANCHAYAT (SECOND AMENDMENT) ACT, 2003
[Act No. 26 of 2003]
PREAMBLE
An Act to further amend the Uttar Pradesh Panchayat Raj Act, 1947 (as applicable 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 Panchayat (Second Amendment) Act, 2003.
(2) It shall be applicable to the whole State of Uttaranchal.
(3) It shall be deemed to have come into force on the date the notification is issued by the State Government.
Section 2 - Amendment of Section 109-A of the principal Act
In the Uttar Pradesh Panchayat Raj Act, 1947 (As applicable in the State of Uttaranchal) (hereinafter referred to as the principal Act) shall be amended as follows, namely:--
(1) The word "Secretary" shall be substituted by the word "Pradhan" in clause (a) of sub-section (1) of Section 109-A of the principal Act.
(2) The word "Pradhan/" shall be inserted between the words "The" and "Secretary" in clause (b) of sub-section (1) of Section 109-A of the principal Act.
(3) A new clause (c) shall be inserted after clause (b) of sub-section (1) of Section 109-A of the principal Act as follows, namely:--
"(c) Secretary of the Gram Panchayat shall be responsible for proper maintenance and making entries in the records.".
Section 3 - Repeal and savings
(1) The Uttaranchal Panchayat (Second Amendment) Ordinance, 2003 (Ordinance No. 5 of 2003) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under this Act, as if the provisions of this Act were in force at all material times.
