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THE UTTARANCHAL SCHEDULED CASTES AND SCHEDULED TRIBES COMMISSION (AMENDMENT) ACT, 2003
THE UTTARANCHAL SCHEDULED CASTES AND SCHEDULED TRIBES COMMISSION (AMENDMENT) ACT, 2003
[Act No. 2 of 2004]
PREAMBLE
An Act to further amend the Uttaranchal Scheduled Castes and Scheduled Tribes Commission Act, 2003
Be it 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 Scheduled Castes and Scheduled Tribes Commission (Amendment) Act, 2003.
(2) It extends to the whole of Uttaranchal.
(3) It shall come into force with immediate effect.
Section 2 - Amendment of clause (e) of Section 2 of the principal Act
Clause (e) of Section 2 of the principal Act shall be amended as follows:--
The words "and Vice-Chairman" shall be added after the word "Chairman".
Section 3 - Substitution of sub-section (1) of Section 4 of the principal Act
The sub-section (1) of Section 4 of the principal Act shall be substituted by the following subsection:--
'The Commission shall consist of a Chairman, a Vice-Chairman and five Members. Chairman, Vice-Chairman and all Members of the Commission, will be from amongst Scheduled Castes and Scheduled Tribes including one woman member. Any male or female member belonging to Scheduled Castes and Scheduled Tribes shall be eligible for the post of Chairman and Vice-Chairman.".
Section 4 - Amendment in the Sections 5, 17 and 19 of the principal Act
Wherever the words "Chairman and Members" occur in Sections 5, 17 and 19 of the principal Act, shall be read as "Vice-Chairman" after the word Chairman.
Section 5 - Amendment of sub-section (3) of Section 9 of the principal Act
In sub-section (3) of Section 9 of the principal Act shall be amended as follows:--
Wherever the words "senior member" occur, shall be read as "Vice-Chairman".
Section 6 - Addition of new sub-section (5) after sub-section (4) of Section 9 of the principal Act
After sub-section (4) of Section 9 of the principal Act, a new sub-section (5) shall be added as follows:--
"(5) If the offices of both Chairman and Vice-Chairman become vacant, the duties of the office of Chairman shall be discharged by such member, as the State Government may, by order, direct.".
