Back
SHRI JAGANNATH TEMPLE (AMENDMENT) ACT, 2008
SHRI JAGANNATH TEMPLE (AMENDMENT) ACT, 2008
AN ACT FURTHER TO AMEND SHRI JAGANNATH TEMPLE ACT, 1955.
BE it enacted by the Legislature of the State of Orissa in the Fifty-ninth Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called Shri Jagannath Temple (Amendment) Act, 2008.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Amendment of section 21-B.
Orissa Act 11 of 1955.
2. In Shri Jagannath Temple Act, 1955, in section 21-B,—
(i) in clause (b), for the word ‘him’, the words “an office holder or employee attached to the Temple” shall be substituted and for the full stop appearing at the end, the coma and word ‘‘or’’ shall be substituted; and
(ii) after clause (b), the following clause shall be inserted, namely:—
‘‘(c) where a Sevak is involved in any criminal offence committed inside the Temple premises or in connection with the affairs of the Temple.’’.
