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THE UTTARANCHAL STATE COMMISSION FOR OTHER BACKWARD CLASSES (AMENDMENT) ACT, 2003
THE UTTARANCHAL STATE COMMISSION FOR OTHER BACKWARD CLASSES (AMENDMENT) ACT, 2003
[Act No. 1 of 2004]
PREAMBLE
An Act to further amend the Uttaranchal State Commission for Other Backward Classes Act, 2003
Be it enacted in the Fifty-fourth Year of the Republic of India as follows:--
Section 1 - Short title, commencement and extent
(1) This Act may be called the Uttaranchal State Commission for Other Backward Classes (Amendment) Act, 2003.
(2) It shall come into force with immediate effect.
(3) It extends to the whole of Uttaranchal.
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 - Amendment of sub-section (3) of Section 3 of the principal Act
Sub-section (3) of Section 3 of the principal Act shall be amended as follows:--
The words "one Vice-Chairman" shall be added after the word "Chairman".
Section 4 - Amendment in the Sections 4, 6, 16, 17, 19 and 22 of the principal Act
In Sections 4, 6, 16, 17, 19 and 22 of the principal Act, wherever the words "Chairman and Members" occur, shall be read as "Vice-Chairman" after the word "Chairman".
Section 5 - Addition of two new sub-sections (4) and (5) after sub-section (3) of Section 8 of the principal Act
After sub-section (3) of Section 8 of the principal Act, two new sub-sections (4) and (5), respectively, shall be added as follows:--
"(4) If the office of the Chairman falls vacant or if the Chairman is, for any reason, absent or unable to discharge the duties of his office, these duties shall, until the new Chairman assumes office or the existing Chairman resumes his office, as the case may be, be discharged by the Vice-Chairman.
(5) If the offices of both Chairman and Vice-Chairman fall vacant, the duties of the office of Chairman shall be discharged by such member, as the State Government may, by order, direct.".
