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THE ORISSA STATE COMMISSION FOR BACKWARD CLASSES (AMENDMENT) ACT, 1994
THE ORISSA STATE COMMISSION FOR BACKWARD CLASSES (AMENDMENT) ACT, 1994
Orissa Act 18 of 1994
[Received the assent of the Governor on the 5th October 1994, first published in an extraordinary issue of the Orissa Gazette dated the 7tb October 1994]
An act to amend the Orissa State Commission for Backward Classes act, 1993.
Be it enacted by the Legislature of the State of Orissa in the Forty-fifth Year of the Republic of India as follows:-
1. Short title.
This Act may be called the Orissa State Commission for Backward Classes (Amendment) Act, 1994.
2. Amendment of section 3.
In section 3 of the Orissa State Commission for Backward Classes Act, 1993 (hereinafter referred to as the principal Act), in sub-section (2), for clause (d), the following clause shall be substituted, namely;—
"(d) a member-Secretary, who is or has been an officer of the State Government not below the rank of a Joint Secretary to the Government of Orissa.”
3. Amendment of section 13.
In section 13 of the principal Act,—
(i) in sub-section (1) the words and comma "in consultation with the Accountant-General, Orissa" appearing at the end shall be omitted;
(ii) for sub-section (2), the following sub-section shall be substituted, namely:—
“(2) The Accounts of the Commission shall be subject to audit under the Orissa Local Fund Audit Act, 1948;” and
(iii) sub-section (3) shall be deleted.
