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THE ARUNACHAL PRADESH PANCHAYAT RAJ (AMENDMENT) ACT, 2003
THE ARUNACHAL PRADESH PANCHAYAT RAJ (AMENDMENT) ACT, 2003
(ACT NO. 1 of 2003)
An Act Further to amend the Arunachal Pradesh Panchayat Raj Act, 1997 (Act No. 5 of 2001).
WHEREAS, it was expedient to amend the Arunachal Pradesh Panchayat Raj Act 1997 (Act No. 5 of 2001);
AND WHEREAS it was considered necessary lo immediately amend the Arunachal Pradesh Panchayat Raj Act, 1997 ;
AND WHEREAS the Arunachal Pradesh Legislative Assembly was not in session ;
AND WHEREAS the Governor of Arunachal Pradesh was satisfied that circumstances existed which rendered it necessary for him to make immediate action to amend the aforesaid Act. therefore, promulgated the Arunachal Pradesh Panchayat Raj (Amendment) Ordinance No. 3 of 2002 on 30th December, 2002.
AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature ; it is hereby enacted in the Fifty-fourth year of the Republic of India as follows
Short title and commencement.
1. (i) This Act may be called the Arunachal Pradesh Panchayat Raj (Amendment) Act, 2003.
(ii) It shall be deemed to have come into on 30th December, 2002.
Amendment of Section-11
2. In Sub-section (2) of Section 11 of the Arunachal Pradesh Panchayat Raj Act, 1997 (hereinafter, referred to as the Principal Act), the words 'on non party basis’ shall be omitted.
Amendment of Section-104
3. For sub-section (4) of Section 104 of the Principal Act, the following sub-section shall be substituted, namely:
“The State Election Commissioner shall, in consultation with the State Government, appoint an officer of the State Government lo be the District Election Officer and Sub-Divisional Election Officer to Co-ordinate and Supervise work in the District and Sub-Division in connection with the conduct of election under its superintendence and control”.
Repeal and Saving.
4. (i) The Arunachal Pradesh Panchayat Raj (Amendment) Ordinance No. 3 of 2002 is hereby repealed.
(ii) Not withstanding such repeal, anything done or any action taken under the Principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the Principal Act , as amended by this Act.
