Back
THE AIZAWL DEVELOPMENT AUTHORITY (AMENDMENT) ACT, 2008
|
THE AIZAWL DEVELOPMENT AUTHORITY (AMENDMENT) ACT, 2008
(Act No. 4 of2008)
[Received the assent of the Governor of Mizoram on 31st March, 2008]
An Act to amend the Aizawl Development Authority Act, 2005 (No. 9 of2005) (here in after referred to as the Principal Act).
It is enacted by Legislative Assembly of Mizoram in the fifty-ninth year of the Republic of India as follows:-
1. Short title, extend and commencement.
1) This Act may be called the Aizawl Development Authority (Amendment) Act, 2008.
2) It shall have like extent as the Principal Act.
3) It shall come into force from the date of its publication in the official Gazette.
2. Amendment of Section 3.
1) In sub-section (3) of Section 3 of the Principal Act, the following shall be added, namely:-
"(ff) Commissioner/Secretary, Urban Development & Poverty Alleviation Department;
(ii) Principal Chief Conservator of Forest;
(ll) Director, Urban Development & poverty Alleviation;
(mm) Director, Disaster Management & Rehabilitation;
(nn) Secretary, Aizawl Development Authority to be the Member Secretary;"
2) In clause (o) of sub-section (3) of Section 3 of the Principal Act, the words, 'Chief Town and Country Planner of the Government' shall be substituted by the words, 'Head of Town and Country Planning'.
3) In sub-section (6) of Section 3 of the Principal Act, the letters '(p), (q) and (r)' shall be substituted by the letters '(q), (r) and (s)' respectively.
4) In sub-section (7) of Section 3 of the Principal Act, the words and letters, 'clause (q) and clause (r) shall be substituted by the word and letters 'clauses (q), (r) and (s)’.
3. Amendment of Section 19.
1) Sub-section (3) of Section 19 of the Principal Act, shall
be substituted with the following "The Authority may keep in current account or savings account of the State Bank of India or any other Bank approved by the Government in this behalf such sum of money as may be received/raised by the Authority through the sources listed in sub-section (1) of Section 19".
|
