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THE UTTARANCHAL PANCHAYAT (THIRD AMENDMENT) ACT, 2003
THE UTTARANCHAL PANCHAYAT (THIRD AMENDMENT) ACT, 2003
[Act No. 28 of 2003]
PREAMBLE
An Act further to amend the Uttar Pradesh Panchayat Raj Act, 1947 (as applicable to the State of Uttaranchal)
Be it enacted by the State Assembly in 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 (Third Amendment) Act, 2003.
(2) It shall be applicable to the whole State of Uttaranchal.
(3) It shall come into force on such date as the State Government may, by notification in the Gazette appoint.
Section 2 - Amendment of Section 29 of the principal Act
Section 29 of the Uttar Pradesh Panchayat Raj Act, 1947 (as applicable to the State of Uttaranchal) (hereinafter referred to as the principal Act) shall be amended as follows, namely:--
(1) The words "Six other members" of sub-section (2) of Section 29 of the principal Act shall be substituted by the words "Four other members". The following provision shall be inserted in this sub-section:--
"Provided further that the State Government may designate any Government servant as Co-Secretary to a committee related to any particular subject.".
(2) After sub-section (2) of Section 29 of the principal Act, a new sub-section (3) shall be inserted as follows, namely:--
"(3) The State Government may, if and when so required, constitute a subcommittee for a particular subject to assist the main committee by notification".
