LexThe Chhattisgarh Vidhan Mandal Sadasya Nirharta Nivaran Adhiniyam,1967
Chhattisgarh · state statute
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~ ~, ~ 5 ~ 2006 606 (S)
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CHHAITISGARH ACT
( No. 30 of 2006)
THE CHHATTISGARH VIDHAN l\IANDAL SADASYA NIRARHATA
NIVARI\N (SANSHODHAN) ADHINIYAM, 2006.
An Act further to amend the Chhattisgarh Vidhan Mandal Sadasya Nirarhata
Nivaran Adhiniyam, 1967 (No. 16 of 1967).
I3c it enacted hy the Chhattisgarh Legislature m the Fifty-Scveiith Year of the
Short title and 1. (I) This Act may be called the Chhattisgarh Vidhan Manda\
Commencement S.1dasya Nirarhata Nivaran {Sanshodhan) Adhiniyam, 2006.
(2) lt shall be deemed to have come into force retrospectively with
effect from I st November, 2000.
Definition 2. In this Act. "Principul Act" means the Chhattisgarh Vidhan Manda!
Sadasya Nirarhata N ivaran Adhiniyam, 196 7 (No.16 of 1967).
Amendment of 3. After clause (b) of Section 2 of the Principal Act, the following
Section 2 clause shall be added, namely:-
..
"(c) "Compensatory Allowance'' means any sum of money
payable to the holder of an office by \.1.-ay of travelling
allowance, daily allowance, sitting fee, conveyance
allowance, house rent allowance, communication
allowance or any othet allowance for the purpose of
enabling him to recoup any expenditure incurred by him in
performing the functions of that office."
Amendment of 4. For Section 3 of the Principal Act. the following; Seclions shall be
Section 3 substituted, namely,
"3. Certain offices
of profit not to
disqualify
It is hereby declared that none of tht" offices
specified in the Schedule, in so far as it is
an office of profit under the Government
shall disqualify or shall be deemed ever to
have disqualified the holder thereof for
being chosen as, or for being, a member of
the Chhattisgarh Legislative Assembly. '
(,0(, ( 6)
Amc1Hlmcnt of
Schedule.
w.fu:rrr'f tr>l'R, f0r'.f. ) kri ~ :'l ,u c,
_-=-..-:::_-=------------ --~--- - -_-__ -_-__
:i-:\. Prevenlion of
disq ualifka 1 ion
of certain office-;
Subject tu the pr,wic,ic_,1h o( '.-,:..::1.Ji(ln 3 1h1
rc1·,,1rn lw!din!.! thl' cdlice n1' Ch:Jir,,, ,, 1 1i11d
\"i,x Cluirm:rn or Pr..::,id..::nl ;, \'kc
Prcsid..:nt or Dircct)r or Mernhc, if :,ll\
comrnitti:e slia!l be disqualifo.:J at anv time fr1r hcin:c: chu <'1~ ,1:,. or
fo:· heing. a \.kmh..::r of the Clih,nti,-i:wh L l'gi,bt·1v~ :\,..,c1'.·hl\ h:,
r~·:::;son cnl) ,1r 111..:: i'ad that lie h,i\ds; :::,1ch o11ici.::
Pr,1\·ido.:d that t\w ht>hfor 01· an) such nffin· i:- not i1, r-:ccipt
of any remuneration oth,:r than compcn<.atnr) al km Jnce."
5. In the Sd1<cdule 10 1he Prin(.:tpa\ i\ct:-
{i) in ik;n 8, fx lhc \\OJ'U'i. t1gurcs. and bracket "C1.1de (1f('rirninal
Pr(1cduri;. 1898 (V or \ 81J8)'1 1hi: \\, )rue,_ figuri.:" nr,' hracke1
·-c,·,\de of C..:rirninai i'rnceuurc 1•-n., 1Nn. 2 ('C i9/-l)' ~h .. ili be '·
-,uhst iuik,i.
(ii' For items 18 to 22. the fr_,llo\, ing iti.::m-,; shn!l be st1 i·,c;ti1utcd.
namely:-
"18. the oftic~ held by Chic!· :,,1inister nr \1ir istcr Pr I\~ inistcr of
State or Dcput) 1vli1fr,t-.-:r ·10 cx-nfticii_\ cupacity_
19. the office of Chairinan .:ind Vice Cli:iirm..111 (1r , r...:::,idcnt
anJ \'ice President ::.r Din.:ltor and il.fa1nging r,1,r \·tnr or
Member Secretary or Secretary ur :\krnhc1 1. t the
frillowing statutor) bnd:, or committee: -
t l) 1 St,{tc Coordin~•ti,J'l ( 1)111rnittec cunc;tilutvJ 1: 1,h thl' : I . I
; Persons \\ith Di,abilitics ( F,qlul opr .· i•1n1t11:s.
pwtcctio1n _)frighb and full rarticirati,)n) Act ; ~.:~.
·- - t --;--------··---.-··- -. --_.. --·--- ----~-----·- . -~-- -·· QL RJ.\\'.l Shrot (l\.ishnkt1an) Sanstlnn1.
{3) --! St;~-AJv;~orv-8c;~J -c~-i11~tiwt~J-~-11.:ic_r_ -u~: . ~,~-...:-1~ii~~
_____ ' Justice (Care ,{nd Prot<:ctiun ,1!' Chi\Jrcn}_ .6.c!. _, -~:__ __ _
(--!) State Level Vi:;iL1n,~e and Munitorin~
ci.1nsti1utcd fr,r Rum\ IJl.'Vi.'i,1p111c,,t Prngr:1111111
1}) ; C!1h:1!tis~;;r\i S:a1c Rur,li 1 ·rnpi,)> nK11t
--~---·-j
, 1 , ··:rnh.·c '
; Cm;1,-:il.
~ ----- --·- --- - --- ------ --'-· - . -- . - .. ·- -
1 (6) : Chhattisgarh Ciran1in Sadak Vikas Abhibra11 t-----'::-'·-~----~-~-- --- --------------. -- -· .. ---·-·-
[ Cl) Chh:!ltis'.!arr. Gm.min C:.uihi Unmulan S-Ocic\\. ,__,. ,,. - .. ---------'·- ·--~-
L(8) Chhattisgarh R..-1.;y::1 Hindi Cranth Ac::1Jcm'). ,
I- (9) Slwskiya Kirodim::ii Polvtccnic S,xict\. R.1iu.a1•i1 · ·. r------+-- ··--'-;··----;-;- . . --------:---~-::-- "'- - ... - . .--~ I (\0) Karykan S:1rn1t1 (hha1t1sgarh V1g.:,nn ham l',. dhug1k1,
l
Pari sh,'ld.
(I\). I R,J~ ~-\l)JV~SG)'ik l'i·ash~i-.~l~a;1-r:1ri-,l1-:.Hi.-Ch],, •1,gaili. 1 ~--,---- -------------. --------·---- - - - - ---- -- ·· 1
L ( 12)_j_ Ra_jy~: Shikshukt:1 [\1rish::1,J. Chlwttisc',arh. ________ 1
l (\~) ; Standin\.'.. Committee constituted under the l,1:i,.1t1.is2.arh7
' - -
LJ. ' Lok Scva tAnusuchit Jatiy,,n Anusuchit J,wi ,·, :,L111 •. A...ur 1.
Any:i Pichh:idc Vaq;(,n Ke Liye i\rakshan),. 11ini~am.:
_ 19'}~(:"o.21 ofl994). ---· _____ .. ____ ~-:
::::::::::::..::::====--=============0T'f=~=w=14=~====' ::::R-1=i¥==.'i =~==2=00::.:6=====---=-=-==-=========60=6=(1) f Lo
~---•-------( 14) State level Vigilence and . Monitoring Committee !
comtituted under the Chhattisgarh Anusuchit Jati Avam I
Jan·ati ( Atvachar Nivaran) Niyam, 1995. I
(15) ] Chh~ttisgarh ,~dim Jati Mantrana Parisfiad (Tribal j!
: Adv1rnry Council). ____ ,
-(-1-6)------+-I chhaii1s-arh Ma~hyamik Shiksha Mand~. =-·_7
(_!.1) .Chh~nisgarh Rajya Van Aushidhi Board.
( 18) Chhattisgarh Stdte Renewable Energy Development
(19)
20
(21
(22)
(23)
(24)
(25)
(26)
A enc (CREDA . --------Chhattis arh Mineral Development Corporation Ltd.
Stale Investment Promotion Board.
Bastar Evam Dakshin Kshetra Adiwasi Vik.as
Pradhikaran.
Sarguja Evam Uttar Kshetra Adiwasi Vikas I
Pradhikaran. _J
Anusuchit Jati Vikas Pradhikaran. --r--------------1 State Planning Board.
Chhanisgarh Infotech and Biotech · Promotion
Society(CHIPS). ~
(27} Chhattisgarh State \Varehousing Corporation.
(28) Chhattisgarh Tourism Board. '
(29) Chhattisgarh Infrastructure Development Corporation
1 Limited. ~----;--------------------~........,]
(30) I Chhanisgarh State Agriculture Marketing Board.
(31) Chhattisgarh State Council of Bhartat Scout and Guide.
(32) Project Advisory Board of Integrated Tribal
-~. Development Prqj_ec_t. __ ----------..,
( 3 3) Chha tt isgarh State Ind ustria I Development Corporation
Limited.
(34) Chhattisgarh_ I lousing Board. . ______ .------ 1
(35) Chhattisgarh State Civil Supplies Corporation Limited. 7
(36) I C~~sgarh l\iishakt Jan Virta_A_v-am Vikas Niga~.-- I
(3 7) ! Chhattisgarh State Legal Service Authority. \ ------~--+-----~----- ---- -- ---· -------. -- -----i ,_JJ8) i.Chha~rh Kh<.1di Tath.'.l Gramodyog Board. j
(39} I Chhatiisgarh R.;jya Hathkargha Vikas Evam Vipnan i
l Sahkari Sangti Ma!;0dit. _______ _j
--(40) Chhattisgarb Hastshilp Vikas Board. i
I
_...(4_1..,__)--+_C_h_hattisgarh Labour Welfare Board. 1
( 4 2) Ch hatt isgarh Sh ram Sal ah ka~_Pari sba_!_ ______ _
(43) i State Level Coordin.:..tion Forum constituted under sui;l
I section ( 4) of Section 166 of the E !cctrici ty ,~ £t, 200 J. ,______...._.._
(44) I Chhattisgarh Bio-Fuel Development Authority
--------~
1
,_(~CBDA) .. -----·------- -----------<
45 , Chhattisgarh Water Standing Committee.
(46 State Flood C_'.on_tr_ol~o_a_rd~. ___ _
( 4 7) S w ashasi Samiti, Shas kiya Ch ikitsa Maha v idyalaya,
(48)
Ja dal ur: --{
Swashasi Samiti, Shaskiya Dant Chiki!sa !
Mahavid ala ·a, R_a ..... ip_u_r·---------~~ 1
(,()(, (1,) ------- -- ~---~- ---------~~- -
(•Pl) : S,\;isln,i S;1111i11. l',mdit .l,m;tl1,:r Lil '\c·lnu Smriti
~ _____ fll i_k it sa ,\ !,!1_1;1~:!d_;, ·!I d;_:1: Rai J~ll I": --
' (50) • S\,a,;l1asi Samiti :\~111,,:d \bli.1,id:-,11:1\,l. Rai11u:. r .-- - - ·-- -- -· -- - - - - -· r - -- - . - "' ~
, ( 5 ! l • Chh:1\l is~<;:rh l\11:1-llh:sii~-.11 Cl ,u1k i L l\;ii 11 u;.
~ ·---· -· -,- - -· -~~ .. ··-- -- -~- - -
I \:'i:'J , Raha S,\astliq ~\i...,...,i11 11. I -·-·· ... _.,_ --- - - ._ --- -
I (53) . Chh:111is'.Wh R;1i\,t \!J)S \i~~mtr,111 S1xic'!:-
[ (5~-)- ' K ll'-hth:i .. lfo~ I\' i< ,1;11r,m Sam i1 i.
r-i-~5-) ~ ~i;1:~ri.1-I \ ,;!11 ribria '.\ i, ;1111r;i11 ">i,111.it i.
t- ~----·-'-· ----·-· ---· - .; --- ·-.
I ( 56) I Rasllt r·i\ ;1 I hi sht ihc,:111;1 \! i, :i1.i11 <..;,illl i1 i.
\-·,sn-·'. Ksltil\ ~; l{u!.!, :"\i~ ;mtr:111 S:1111 it i.
1--0-~ )- -~ -1~;~1~.:~!1 S !1 i: l~-~1 S-,, a "1 I 1: i1- S :;n 1 it i.
i ( 59J Ballu 1\> :1mi S:ubkritik:1 S;m .... 1li;u1. R:1ipur.
!j i;il) ! ( "hh:111 i-i'!;~r-,~-P.~r~-::;t;m-s~ii;i~k a~-1 i: 1:"ml. . 1-- - - - ··--· - -------- -,.. __ -·-- -•-- .. --- . -- -- - -
; _t(!.I _) _. 11_,_ 11<:J l'r;1h:111dl_1;1!1 S:Hhl h:rn. R:1 ip)1 r. _ _
! ( r,::) Cl 1h;,1t i,~:irh :\bhi l;1 KI l'>h.
i (/1_,)
{ h-1)
r 65)
(M)
;__i () 7_)
, IMO i---- ----
St.lie' SnL· ial \\'..:! iJrL' H, ,;11 d l" hh.1ni--r. 1d1.
l'hli,1ui;c1-_arll St:JIL' (
0
<>1ll'l)i..;-.i1 ,n 1; •r \\"d111~·n.
C 'hh,1rt is~arh P.11h,1~ :t Pu-.1:1 k \ i ,!;m1.
Chh:111i-.g:uh :\bd-:rs:i I h1:m!.
' Chh:.ini,!.!,irh Rai\·a San,l..rit lh,;1rd.
·- +------ -~-- - ... _ ·----· • - --· -·-- - --
.: \l!l_~nis~~t!_h ~tajy~ Sabh:1i1;1 \li,-.i,,11 1:1aJl~il..:tr,.ll1_.
({i(j J ( ·11 haHis!.!.arh R:iiL'-:\ { iandh i Sit ik sh,'. \ 1 i..;, i, ,n. • ' ~---~- ., ----·- -·-' -· - - - - --· --· - -·- - -
l_½~i;,_a ~l~thri __ y~ik,i'> :\ hl~i~_:_1_ra11.___ _ ___ _ _ __ _ J.?~
(71) Ch hau isgarh R:.ij> a I h:..:_i ham K 1·i_,h: \' ik,i-; \ ii,::rn,
I .irnit..:d.
•~ -~•-• • •---•- --~- .-•~r •• --• •• ••r •
~ __ (_T:.._) . c_~!1.ittisg~r_!!_ ,~~\i_~ :1 lk~j __ l_'.ra__1_11:m ikilTil!l Sa11,1l1:1.
: { 7 3 ) __ L (.J1h :11 ~i sgarl1 __ j_tak I k\ _..:_r~ig_~·:'. _L: 1 ,~p( )r.t t i1__:n I _._i 1'.! i 1o.:J. _
(7--IJ Chhattis,;arh Ra.i::i .-\nt:,a\;1. .... ,1yi S:th;1k.ni \·iu:1 1 \,!Ill
· Vik a:-- !\ i~am. --
1 O 5) Chhan is!!arh Raj, a \\ ald:1 Hnard.
!-- \ 76 J - . -l ·11ti{1tt ~~ari1 -i:fa'j~;,-r\n11~~;ci1 i~lm1-J ,iti .\ ~ 0;-_-----
i -( 7 7 ;· : Tl~ ha II(~{ ;r~ --~ !\JH~;~ ;~· 11 fi Ii Ii-:.\\ ( l!.! _~,._
l----- -~---- - --· -- - - -- - -~ - . ■ -----·- -· --- --- ·- - ,t__ ..... ·--·- -·---·
I (7};) Chhall i..;!!arh Raj\ ,1 Pi.: hhnda Var!!u .-\ \ n!.!. 1-~- - - -· -~-- - ... -- _.!a: ___ -·-- .:t..~. -·· ·--·- -· - - ----- ---~- ·---- • ~- - ·- - -
, 09_) __ ~ (hha~ti~1=:~rh R~jy~1 .'\ 111-Sak_l_~: ~k :\.' ~)_f :_ ____ _
0-:0) ' U1h;1His!.!.:trh R,1i\a '\'ll\;1 :'\\.i!!.
-~- - --- - -~----· - &J....'t. - -----· '.!Ii - -
( 81 ) ' Ch ~l_:!~~ra~l~_!_{;~> n ( i:1t1-S_':~ :\_:\~Py. _ -18:') l'l1h .. 1t1i~;g.irh .-\n,~:,,1 l"hil..iha '-.]iik\han 1-\,llll
. - - - - 1\nt1'-,l(l~l!;_u1 S_:1:11 i1 i. _1{;1ip11r .
; ii'UJ
i
( hh:t!I l\g:irh I{ :1_i~ :1 Sahi-ari rvl:1h~ :t \ hm,h,lllf,d:
f· ( 8-l l
~Jar~ ,td it.
- - -· -- --· --·-- - - . ·- ··- --- -··-· -- ·- --- ----
Srnt. Sury,1111 ukhi Dl'\ i Ra_j g,u11111 i S,11111':1da "'-·:1111 I! i
(:''.fa)~~l_:_l½ijn:11~d:.::h~1~ _____ -----·-- __
j 85_)_ -- ~ hl_!_:_1_l_'.i~_[(l!_!_, _~,llll \ :id.
\};h) . ~ hh:nti,..,g:trh f!ii.i~! \';m \_'.i~~~,h ~i,.;:1i.1._ _
(87) Chh:1lli<.~;1rh Stat..: \-1in,ir I \lt"L'St Pr,1dl1-:( (! rad...: ,ind
'. l)_:\1.'h)rll!l'll\) ("1l-1ipc'l"nti~L' lc1.kraliun l.illlikd.
( 8 8) Cbh;itt isgarh '-l:ltl' \\' i Id !. i le Bn:inl.
( XlJ) Ch hall isg,Jrh .bi\ \ I\ idht:1 B, 1:m ! .
(90) .. kc,:lll Deep S:1rni11 nt( 11nc·r11111cnt l l""l1i!a!."
Spcl·i:11 pruviSion
.ts lo ,·:tli<fation.
(,. (I} NDI\\ ith-.;tanding an} ju_dgmcnt or onlcr or any i.:l1urt or
trihunal or any on.h:r or npinion of any olhl'r authorit). thl' onil'':-'"
ml'ntiom:J in the S.:hcJulc as umcndcd hy this Aq. s.llaH nt1t
disqu:ill!~' nr shall bl' dl'cml'd never to ha\'i.' <lisqualifil.'d thl'
holder:-. thl'rcor for being d111scn a-.. 11r fnr being a mc:mbcr 11f the
Chh:111i\garh l.cgiskitivc :\~sl•mhly a-.; if the Principal ,\ct. as;
amcmkd In this Act. had liccn in lilm.· ,.t :1!1 nwtt·rbl timl''-. . ..
/:!) For ihc removal of douhts.. it b h1:n:hy cfarilicd th.ft any·
pctitiDn or rdi:rcncc pending hl'l{ire an) l'Ourl or olhl·r authority
11n tlu.: dak of commcm:cri1cnt <if lhis Ac:t. -.;fia!I he disposed ,,r in
<:tl.'C(1rJa!ll.'C \\ i1l.1 lhc proYisinn-. .of the Princij,al !\ct. as ankmkd
hJ thi~ ACt.
f47
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~~-~.~~-
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0ffil~M~~
(~SWl._2019)
'6~ fcrur-:r ~ ~ ~ ~ ~. 1967 ("ii. 16 W{_ 1967) cliT
am i!:i:t111t1a m ~ ~ft!PtllJi.
(1)
mJl'ti•t~f~m.n:i~~~f.rcrnur~. t967(sti. t6Wf..t967) ii.~~~19
~~ii.~~ 90~~ f.i1-1R';iRsla ~~. ~~:-
414 (1)
116 ffi<Jffi~
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118 0ffi1't'l•I~ ,(f~.p:~~f~cfiRHl~
119 ffi<J~~~~ fsfilfi,iqlf-1 ~~~
123 0d\'t'l•i~'<.~~ .~
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0d\-a,1;; ~~~ 'ITTl~nm~1~:t1•j~Ft.
~~-~.~~-
414 (2)
Short title and
commencement.
Amendment of
Schedule.
CHHAITISGARH ACT
(No. 8 of 2019)
THE CHHATIISGARH VIDHAN MANDAL SADASYA NIRARHATA NIVARAN
(SANSHODHAN) ADHINIYAM, 2019
An Act further to amend the Chhattisgarh Vidhan Mandal Sadasya Nirarhata
NivaranAdhiniyam, 1967 (No.16of1967).
Be it enacted by the Chhattisgarh Legislature in the Seventieth Year of the
Republic oflndia , as follows :-
I.
2.
(1) This Act may be called the Chhattisgarh Vidhan Manda! Sadasya Nirarhata
Nivaran (Sanshodhan)Adhiniyam, 2019 .
(2) It shall be deemed to have come in to force retrospectively with effect from I st
January, 20 I 9.
In the Chhattisgarh Vidhan Manda! SadasyaNirarhataNivaranAdhiniyam , 1967 (No. 16
of 1967), in the table of item 19 of the Schedule, after serial number 90, the following
shall be added, namely :-
''91 Chhattisgarh Film Development Corporation, Raipur
92 State disaster Management Authority
93 Chhattisgarh Road Development Corporation Limited, Raipur
94 Chhattisgarh State Co-operative Bank Limited, Raipur
95 Chhattisgarh State Co-operative Association Limited, Raipur
96 District Cooperative Central Bank Limited, Raipur, Durg, Rajnandgaon,
Jagdalpur, Bilaspur, Ambikapur
97 Chhattisgarh State Food Commission
98 Chhattisgarh Rajya Bal Adhikar Samakshan Ayog
99 Raipur Development Authority, Raipur
100 Chhattisgarh Environment Conservation Board
101 Atal Nagar Vikash Pradhikaran
102 Chhattisgarh Yoga Aayog
103 Chhattisgarh State Kesh Shilpi Welfare Board
104 Chhattisgarh State Medicinal Plants Board, Raipur
105 Chhattisgarh Building and Other Construction Workers Welfare Board
106 Chhattisgarh Unorgnized Workers State Social Security Board
107 Chhattisgarh Rajya krishak Kalyan Parishad, Raipur
108 Chhattisgarh Machua Kalyan Board
109 Chhattisgarh State Animal Welfare Board
110 Chhattisgarh Matikala Board
111 Chhattisgarh State Marketing Corporation Limited
112 Chhattisgarh Micro and Small Enterprise Facilitation Council
113 Chhattisgarh Railway Corporation Ltd.
114 Chhattisgarh Rajya Shiksha Aayog
115 Chhattisgarh Professional Examination Board
116 State Finance Commission
117 Chhattisgarh State Cooperative Dairy Federation Limited
118 Chhattisgarh State Livestock Development Agency
119 State Level Twenty Point Implementation Review Committee
120 Chhattisgarh Rajya Gramin Avam Anya Pichhda Varg Kshetra Vikash
Pradhikaran
121 Chhattisgarh State Haj Committee
122 Chhattisgarh Urdu Academy
123 Chhattisgarh Official Language Commission, Raipur
124 Chhattisgarh Sindhi Academy, Raipur
125 Padumlal-Punnalal Bakshi Shrijan Peeth, Bhilai
126 , South Central Region Cultural Centre Nagpur
127 Chhattisgarh Sahitya Academy
128 Third Gender Welfare Board"
414 (3)
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CHI{ATTISGARH ACT
(No.22 of 2019)
TIM CHHATTISGARH VIDHAN MAI\DAL SADASYA NIIRARHAIA NIVARAN
(sAnsHoDHAN) ADHINTYAM, 2019
An Act further to amend the Chhattisgarh Vidhan Mandal Sadasya Nirarhata
Nivaran Adhiniyam, 1967 (No. 16 of 1967).
Be it enacted by the Chhattisgarh Legislature in the SeventiethYear of the Republic of
I-ndia, as follows :-
1. (1) This Act may be called the Chhattisgarh Vidhan Mandal Sadasya Nirarhata Short title and
' Nivaran(Sanshodhan) Adhiniyam,20l9. commencement'
@ It shall be deemed to have come in to force retrospectively with effect from I st
August,20l9.
2. In the ChhattisgarhVidhanMandalsadasyaNirarhataNivaran Adhiniyam, 1967 Amendment of
( No. 16 of 1967 ), in the table of item 19 ofthe Schedule,- schedule'
(D in serial numb er 22, for the words "Bastar Evam Dakshin Kshetra Adiwasi
Vikas Pradhikaran"o the words "Bastar KshetraAdiwasi Vikas Pradhikaran"
shall be substituted;
(ii) in serialnumber23,for the words "Surguja Evam Uttar Kshetra Adiwasi
Vikas Pradhikaran", the words "Surguja KshetraAdiwasi Vikas Pradhikaran"
shall be substituted; and
(ii| after serial number 128, the following shall be added, namely :-
*129. Chhattisgarh Sports DevelopmentAuthority.
130. MadhyaKshetraAdiwasiVikasPradhikaran."
tawt, gru aw Aq{ srcm, Eilq{q em {rgfrq Uiund{, {fl {rqgt sreil :Tm i gha aw rorka - zo u.
“
“
”
CHHA TTISGARH ACT
(No. 16 of 2021)
THE CHHATTISGARH VIDHAN MANDAL SADASY A NIRARHAT A NIV ARAN
(SANSHODHAN ) ADHINIY AM, 2021
An Act further to amend the Chhattisgarh Vidhan Mandal Sadasya Nirarhata Nivaran
Adhiniyam, 1967 (No. 16 of 1967).
Be it enacted by the Chhattisgarh Legislature in the Seventy-Second Year of the
Republic of India, as follows :-
1. (1) This Act may be called the Chhattisgarh Vidhan Mandal Sadasya
Nirarhata Nivaran (Sanshodhan) Adhiniyam, 2021.
(2) It shall be come into force from the date of its publication in the Official
Gazette.
2. In the Chhattisgarh Vidhan Mandal Sadasya Nirarhata Nivaran Adhiniyam, 1967
( No. 16 of 1967 ), in the table of item 19 of the Schedule, after serial number 130, the
following shall be added, namely :-
“131. Chhattisgarh Medical Services Corporation Limited.”
Amendment of
Schedule.
Short title and
commencement.
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CHHATTISGARH ACT
(No. 16 of 2023)
THE CHHATTISGARH VIDHAN MANDAL SADASYA NIRARHATA NIVARAN
(SANSHODHAN) ADHINIYAM, 2023.
An Act further to amend the Chhattisgarh Vidhan Mandal Sadasya Nirarhata Nivaran Adhiniyam, 1967
(No. 16 of 1967).
Be it enacted by the Chhattisgarh Legislature in the Seventy -Fourth Year of the Republic of India , as
follows :-
1. (1)
(2)
This Act may be called the Chhattisgarh Vidhan Mandal Sadasya
Nirarhata Nivaran (Sanshodhan) Adhiniyam, 2023.
It shall be come into force fro m the date of its publication in the
Official Gazette.
Short title and
commencement.
2. In the Chhattisgarh Vidhan Mandal Sadasya Nirarhata Nivaran
Adhiniyam, 1967 (No. 16 of 1967) , in serial number 25 of the table
of item 19 of the Schedule, for the words “State Planning Board”, the
words “State Planning Commission” shall be substituted.
Amendment of
Schedule.