Back
THE UTTARANCHAL STATE COMMISSION FOR OTHER BACKWARD CLASSES (THIRD AMENDMENT) ACT, 2006
THE UTTARANCHAL STATE COMMISSION FOR OTHER BACKWARD CLASSES (THIRD AMENDMENT) ACT, 2006
[Act No. 2 of 2006]
PREAMBLE
An Act further to amend the Uttaranchal State Commission for Other Backward Classes Act, 2003
Be it enacted by the Uttaranchal State Assembly in the Fifty-sixth Year of the Republic of India as follows:--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Uttaranchal State Commission for Other Backward Classes (Third Amendment) Act, 2006.
(2) It extends to the whole State of Uttaranchal.
(3) It shall come into force at once.
Section 2 - Amendment of Section 3
In the Uttaranchal State Commission for Other Backward Classes Act, 2003 (hereinafter referred to as the principal Act); in sub-section (3) of Section 3 in place of the words "Vice-Chairman" the word "Two Vice-Chairmen" shall be substituted.
Section 3 - Amendment of Sections 4, 6, 16, 17 and 19
In Sections 4, 6, 16, 17 and 19 of the principal Act, for the word, "Vice-Chairman" the words, "Two Vice-Chairmen" shall be substituted.
Section 4 - Amendment of Section 8
In Section 8 of the principal Act, the following subsections shall be substituted in place of sub-sections (4) and (5) respectively:--
"(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 senior Vice-Chairman. If senior Vice-Chairman is also absent along with Chairman due to above reasons, in such circumstances junior Vice-Chairman shall discharge the duties of the Chairman.
(5) If the offices of the Chairman and both the Vice-Chairmen fall vacant, the duties of the office of the Chairman shall be discharged by such member, as the State Government may, by order direct.".
