LexThe Chhattisgarh Zila Yojna Samiti Adhiniyam, 1995
Chhattisgarh · state statute
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Short titJe.
~ili~ili'illlfin'll~ ,
MADHYA PRADESH ACT
No. 2 OF 1999.
it. 1ft. W'!f, -llfiTfu, ~ -
THE MADHYA PRADESH ZILA YOJANA SAMITI (SANSHODHAN)
ADHINIY AM, 1999.
{Received lhe a.sscnt of the Governor on the 28th March. 1999: as.sent first published in the ··Madhy:i Pradesh
Gazette (Extraordinary)'. dated the 29th March. 1999.)
An Act to amend the Madhya Pradesh Zila Yojana Samiti Adhiniyam, 1995.
Be it enacted by the Madhya Pradesh Legislature in the Fiftieth Year of the Republic
of India as follows :-
1. This . Act may be called the Madhya Pradesh Zila Yojana Sarni ti (Sanshodhan)
Adhiniyam. I 999.
Amendment of 2. For the existing long title of the Madhya Pradesh Zila Yojana Samiti Adhiniyarn,
tong title. 1995 (No. 19 of 1995) "1ereinafter referred to as the Principal Act), the following long title
shall be substituted, namely :-
"An Act to constitute District Planning Committee for the purposes of Article 243-ZD
of the Constitution of India and to discharge the functions of the State
__ ,,-/
,--- ..,~ u;;rq':il, ~ 29 '!1'11999 380 ( 1)
.:_~--==========================================
Government in reeard to the items. of business of the Government and for
matters ancillary thereto.".
3. For sub-section (I) of Section 3 of the Principal Act, the following sub-section shall Amendment of
be substituted. namely :- Section 3-
""(I)
4.
I There shall be constituted in each district a Disu:ift Planning Committee, to
consolidate the plans prepared by the Pa~chayats '; nd Munic ipalities in7tre'
district and to prepare a draft development plan for the district as a whole
and to exercise such other powers as may be c.:ntrusted to it by the State
Go~ernment from time to time. 'l. r=-
After Section 7 of the Principal Act, the followi ng Section shall be insened, Insertion or new
Section 7-1\.-namely
~ -A ( " / "" /·., , The Committee shall exe rcise such powers as may be notified under this Powers or the
Act or may be allotted to it by the State Government in respect or the Committee.
business of the Government.
(2) The State Government may prescribe anu notify the manner in which the
powers so notified or allotted to the Committee may be exe rcised.
(3) While exercising such powers. the Committee shall be deemed to be a
body subordinate to the State Government and shal l exerc ise these
powers, for and on behalf of the State Government.".
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Sections :
I.
2.
3.
4.
5.
~~~~'!T'!,'lo'll~ ,
am:~-~. ~ ~-
,MADHYA PRADESH ACT
No. 3 OF 2000.
THE MADHYA PRADESH ZILA YOJANA SAMITI .(DWfJ'JYA SANSHODHAN)
s• ADHINIY AM, 1999.
Short title and commencement.
Amendment of Section 2.
Amendment of Section 3.
\
TABLE OF CONTENTS.
\
\.
'
Substitution of new Section for Section 4.
Amendment of Section 5.
6. Substitution of Schedule.
I
·I
l
;
~,
ii
•I
I
i
MADHYA PRADESH ACT
No. 3 OF 2000. y
THE MADHYA PRADESH ZILA YOJANA SAMITI (DWITIYA · SANSHODHAN) ADHINIYAM, 1999,
[Received the assent of the Governor on the 31st December 1999; assent first published in the "Madhya
Pradesh Gazelle (Extra-ordinary)" dated the 4th January 2000.] An Att further to amend the Madhya Pradesh Zila Yojana Samiti Adhiniyam, 1995. BE it enacted by the Madhya Pradesh Legislature in the Fiftieth Year of the Republic of India
as follows :-•
Short '-rttle.,..aad_ I. (I) This Act may be called the Madhya Pradesh ZiJa_yojana ·samiti (Dwitiya -sansnodhan )
cornmencemenL Adhiniyam .. 1999 · _;_ -- -
(2) It shall come into force on such date as the State Government may, by notification, appoint ·
and different dates may be appQinted for different provision" Gf this Act. __ Ame11dment
-Sectionl. oL ___.2....ln-Seetiorrhf,nrnaclhya
Pr~ Zi1a Yojana Samiti Adhiniyam, 1995 (No. 19 of 1995)
(hereinafter referred to as the Principal Act), for clause (b), the following clause shall be
substituted. namely :-
Amendment of Section 3.
Substitution of new Section ror
Se-ctior.4.
Composition of
Committees.
"(b) "District' means a district as construed in the Madhya Pradesh Land Revenue Code, 1959
(No. 20 6f 1959) and includes one or more such revenue districts, or pans thereof ,
as are comprised Wi~in the Zila Pa0chayat constituted for the district.". 3. In Section 3 of the Principal Act,-
(i) in sub.section (I), for the words "in each district", the words "for a revenue district or
a group of revenue districts -and parts thereof with a common Zila Panchayat" shall
be substituted ;
,,, -(ii) after sub-section (2), the following sub-section shall be inserted, namely :-"'(3) Where the term of the existing members of the Municipality/Zita Panchayat has
expired and the elected members cease to be members of the committee then the
committee with remaining members shall continue to discharge the functions tiil
new elections are held.".
4. For Section 4 of the Principal Act, the following section shall be substitured , namely .-
·•4_ (I) The Committee shall consist of JO, 15 or 20 members in different districts, as specified
in the Schedule.
(2) (i) Four-fifths of the total number of members of the .Cominittee shall be elected in the
Prescribed manner by and from amongst the elected members of the Zila Panchayat
and of the Munic1palities in the district or group of revenue districts. as the case
may be.
· . (ii) The nuljlber of members to be elected from the rural and urban areas shail be as nearly
as is possible, in proportion to the ratio between th~ population of the rural and urban
areas of the district or group of revenue districts. as the case may be.
I
\
!
I
~ uarla', ~ 4 "f'i<m 2000 18 (5)
==-_:;;··· ::..::· ======================
(:,) c remaining members 9f the committee shall be-
(a)
(b)
(c)
(i)
(ii)
a Minister of ihe State of Madhya Pradesh to be ·~ominated by the State Government,
who shall be the Chairperson of the Com~ittee: ·
the District Collector who shall be the Member-Secretary;
where the number uf members of the committee. as specified in the sch~dule is
fifteen one member; or
twenty two members to be. nominated by the State Government:
Provided tha_t the Collector of the district which describes the Zila Pancbayat shall
be the Member-Secretal3/-of the Dis trict Planning Committee.
(4) Tj,e members nominated under clause (c) of sub-section (3) shall hold office for such
rerm as may be notified by the Slate Governnient. ·
5. A~ction(2) of Section 5 of the PrincipaJ-Act;-the following sub-seclion--Sha!Lhe--Amendment of
ted, namely :- · Section S.
"(3) The President of the Zila Panchayat and the Mayor of the Municipal Corporation in the
district shall also he permanent special invitees. in case they are not elected Members
of the Committee.".
6. For the Schedule to the Principal Act, the following Schedule shall be substituted, namely:- Substitution or
Schedule.
"THE SCHEDULE ./
;.No.
t i)
Name of the Committee ·
(2)
[See.Section 4 (l)J
District Planning·Committccs of the districts of
I. Shcopur
2. Datia
3. Umaria
4. Ncemuch
5. Harda
6. Dindori
,.,,,.,: korea
- s. Jashpur
~9. Kawardha
,, 10. Dhamtari
II. Kankcr
12. Dantewada
2. District Planning Committees of the districts of
I. Tikamgarh
2. Panna
Number of Members
(3)
JO
15
18 (6) ~ ~. ~ 4 '""'1ro 2000 -
(;) (2) (3)
---------------~-------------- ~-3. Damoh
4. Mandsaur
5. Badwani
6. Raisen
7. Schue
8. Hoshangabad
9. Katni
10. Narsinghpur
II. Mandia
12. Korba
13. Mahasmufl
3. District Planning Comn:iittees Or the districlS of 20
I.
2,
3.
4.
5.
6.
7.
8.
·9.
10.
II.
12.
13.
14.
15.
· 16.
)7.
18.
19.
20.
21.
22.
23.
24.
25.
26.
27.
28.
29.
30.
31.
32.
33.
34.
35.
36.
Morena
Bhind
Gwalior
Guna
Shivpuri
Chhatarpur
Satna
Shahdol
Sidhi
Ratlam
U_ijain
Shajapur
~f>ewas
Jhabua
Dhar
Khargone
Khandwa
Rajgarh
.Vidisha
. Bhopal
Betul
Balaghat
Chhindwara
Seoni
Janjgir
Raigarh
Rajnandgaon
Bastar
Sagar
Rewa
Indore
Jabalpur
Sarguja
Bilaspur
Durg
Raipur. ".
. -
~il\,,y.
•Cfns! _.~~rtlt
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~~~:5j'"~tl'oerr~
~ it;: lt,i't~ ->1fofc"J ;rr;-a:
YIADHYA PRADESH .-\CT
No. 30 oF2000.
THE ',fAIJ!IYA- PRADESH ZlLl:YOJANASAJ.VIITI( SANSHO0EIA,.'I)
.-illBJNfY AM.. 2000.
{Reccn-cdtbc1SS<ClcottheG,,),..eroot"ootbe?.6c.b~bcr-:?O()ir.-a:s.scntli:otpub6slledinlhc ''),(adtzy:aPl"31'.W:ShGan:ttc
{~)"; da<ed the-Jed Octol,cr-~)
An Act funhec to amend thei'Yladhya Pradesh Zila Yojana Samiii Adhiniyam. l9995
s~ it enacted by the Madhya Pradesh Lcgislarure in the Fifty-~rst Y eacoi the R..;,ub!ic of looia
lS foi\c•.vs ·-
L Tnis A.ct rn.iy be called the Madhya ?racksn Zila YoJane- Sarruci (Sansho<i.t~n)
.\<lhiniyo.m. 2000.
\ niendrnem 11f :.__ For suO-secuon (I) of Sccuon 9 of the Madhya 2ndesh Zila Y □JanJ. Sam1ti .-\.dhinry-am •. 995
'\:c11110 '1- (No. 19 of !995). r.he foHowif}g sub-secuoa shall be subsaruc.ed.. namdy :-
~(I) The Commmee may conscirure sub-committees constSOng o[ members of the ::nmnuctet:!
✓ J.nd the pennanem specl.'.U invitees to discn:?.rge one or mere of th.e funcnons-eam.sr:ed
to tt under this AcL". ,._
--
/. sJif; "-i7'I <hl '1'.1 :,r,;r'l'ft
V ~ fwrt ~ ~ -i'i-il -;;ef.l %
t'..;t; aff'lll . 31"fJfu . 'la
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~ 4726121-a,1(>1W!Ul)12001.-~ fcl•m u'lfl<f.'lf.r:;{@fura 31f'lf.rrq, min:~ 21-s- 2001 <li'I~ <l,l ~,11!1 m ~ t, ~ -wrni'TI"'1 <l,l ~ ~ft'!'Q, ~~ 'GlT\11 t.
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~ ~ m;iAT m'imf;~. \995 ~,rn- -~ ~
, 'ffi_cf, ll'iRl"i! if( :>W-!iR ~ ii ~ ,f<rtl,R ~ ~ ~ '{'<'Cf ij ~ 3'ffelf.l m ,_, .
~-. 111N <1111 1. <1 i ~-1 '>if>il'l"fll<1,nifll!fl'IJ'1~f;;f<.n~mi:ifu cmi\>r-li atr"-lf,;qtr, 2001 <l5lli
~ - ').fl 20(' 1) t
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itji ¼; @1.l f'f)I 'il$ii fy@ q(r_':;ii ~-. .,, .
2. mjlwr1 f.JF'H '>;J1;;r,n flfilfu ~ -'.1'195'.(~ 19 Wf.1995) (-;;ft~~~
~" -i,; '1Tii ij ~ t) 'ii <ffi'lA ~~ii; 1"IA 'fl', ~ ~ -"'l)ll ~ flfi>-1!
3i'-ITT!:- . . .
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~ zj'Jf;FI 'fiP!Rl 3 ~'ai!•-IR! ( 1) 'I> '{>!Alf{~ ~ [email protected]~ ~ . . . . ·~ -: ,- . , ''. -.~:~,-F•'-" , ·.
• ·,_ . . • ~· ' ,' . .-.~ ... :t,'f._ ,· ;
f<!;m U:~ ·~ ;91.,u;;m.i ~t~~~ (Jr!) '1l1 -~. ;j;tt~'tr ~'Will t.'¥: ~'a.!l) ~'>TI i;:m'~ 'l>1 ~ ~>Ti 'l>1 . '• :,'l1itir ~~
~ -~<!ii~ w. ~ ¥-ful.lWiif;;f<.n >ii= mil@~-%,.i 'fl.r.,,J ~-
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,li1llqi" 4726/21-3!/(Jm"l'U!)/2001:-'lR<f 'l;'tifclttR'I;' ~348 ~~(.$)~~if ; ~f,;jffi-.frar-lTW!fu
(mmR) fcl,)-qq;-, 2001 (,i,, 21 W!_ 2001) ,t;l ~ ~ ~ % ~ ,)~-~ f<l;"l] oITT!1 %,
~%~%"'1Jll i! <l'-ll ~ '
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364 (8)
Shod title extent and
-commenccme.nl.
Antendntent of long
title..
Amendment or St..'C
tkm .l.
S. No.
(I)
I.
2.
~ ~. ~ 11 <>Pl«'! 2001
CHHA'l7'JSGARH ADHINIYM1
(No. 21 or 2(X)IJ
THE CHHATTI SGA RH ZIL_A YOJANA SAMIT ! (SANSODHAN) AD HIN IYi\M , 200 1.
An Act to amend the Chhattisgarh Zila Yojana Samati Adhiniyam, 1995.
Be it enacted by the Chhattisgarh Legislature in the fifty second ycaror the Rcpuhlic of!ndia
as follows:-
I. (l)This Act may be~all~d .theChha\tiJgarh°:l;;1a Yojal\a Samiti (San.,9dhan) Adiliniyam,200 I
(No. 21 of2001). ··.·~· -·-· ,_,· ----- ·,-_. .
' . .
. . :
(2) It extends to the whole of Chhanisga.rl1.
(3) -Tt shall come inro force on such da.te as rh~·State _ Governmelll may. by notification,
appoint. ' · ' · · · - · ··•.
' ' . -
2. for th.e17isling long title o·ftlie Ch~attisgarh Zjla Yojana Samjti•Adhiniya111 .. 1995 (No. 19
of 1995) (hereinafter referred -tcfas ljle Principal ·Act) , the following long t\tle shall be substituted.
namely :- ,. ' ·
An A~t to constirµteQ istrict Plaµnin g Comrrtittee for the purpose s of Articlc '243-ZD 9f ihc
Constitutuio _n of India_ · •· ·
3. For Sub-section ( l) of Secti_on 3 of the Pdi1cipal Act, the following Sub-section shall he
substitutc:9, namely :- ' -
'
( l)"fhere.shall · be co11sti.ri.ited f pr~ r,:~en~{di~t'rici or a groµp ofdistri~ts, lµ]d part th~rNf
having a_' commo~ :zua.Panc!iaya _1;.a District _Planiiing Committe e, to conso _li,datc 'the plans . -
Prep')l'ed by tl1ep{lriclµiy;i~·l!lldM~nic _ipalities in·the clistrict and to prepare a dmft develop- ·
men_t plan for the district as wliole: . C, ·•_· ,. • • .. ., •
Section 7-A of the Principal ,Act sh~II be _<iminc_d. 4.
5. For the schedu!e to the Principal Act , the followin _g Schedule shall be subs\itutcd. narnel_y :- '
Name of~ Coin~ittee
(2,
"THE SCHEDULE "
.[ See Rule 4 (1)]
District Planning Committees of the District of
I. I<;orea .
2. Jashpur
3. Kawardha
4.Dhamtari
S. Kank:er
6. Dantewada
District Planning Committees of !he Dislri ct of
I. Korba
2. Mahasamund
Number of Member
. (3)
10
15
ill
,\,
l l V
t
I
?
(2)
1)1,trict Planning c,,mmit lcc~ or lhc Oistricl of
l. J.mj gir
2. Raigarh
3. R;1jnandgaon
4. Ilaslar
5. Sarguja
6. Bilaspur
7. Durg.
8. Raipur
,";
i( i J,
-----·---•-·-- -
](I
- . - ·-
f .r"';·:, -rr:~- 1-, - , · , mq:(1 y.-.Ji1-1~r,rn'.i1nirner~ '9;!"TP'F.l.Tfa-:tj""~c=.;'i;l{Fs:"ii?ll..J9<i>lfffi:!-200J
./
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fuft1 ,m,: fc!~ q;r;f fc!'I-TJ11
~. 'it. ~- 11:B. 'l,cR , w:IT
~ . ~ 161:f-{2001
~ -gf/2233/21- 3'! (~) WT/2001.-'lmf"l>ma!'!TI"l"I> ~ 213 "I> 3l>!R~ "l> ~ ~ <Rrl!TJ'll
~ ~~ 'l>l ~ ~ ~ %'ll =i.
194 ( 1)
~~~~'TT'lif<l'll~ ,
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194 (2) ~ ~ . ~ 16 ~ 2001
0-dh-11,~a:f~
~ 4 <f-l 2001
0'i1lfl•f1'fm;Jr~'fl'ftira~(~)~, 2001
"'«1:U"'i~Fl!,lR~qi!msm'j_,ITTlaln~~~c!ilWll"1RmTTmt f<I; ~
~ ~ t ~ qi!"{U1 '«, ~ m TTm t f<I; -it ¥-ii~ cP. ;
~ 'Tm!~ tifc!!'1R ~ ~ 213, ~ ( 1 l ~ "IIG<I ~ c!i'r roi ii ffi sv: ~ ~
~~3l~"lr&IIT'@~t :-
( 1 J ..i a1~ qi! m&IB ,m ~ Fs@T ~ <Wlfil -m~ (mn>Rl a1~, 2001
( ~ <l,:_2007) t_
( 3 i '«, ~ 1i!Ul?l <m 'lf'f'i! m nm ,:r,,; m,i,r,: , u.R'I ,1 3<f~ i;:m f-1'«! ~ am f>rff-t'ffl ~
~ fu1< f'!?! cmra" mo -m ;;ii~-
2. <fo<!'ITTl<nT~ ~ Fs@T ~ mi:ifu 3TT~, 1995 (~ 19 <A:_ 1995) (-;;i\ ~ ~ WeiT<l "1i<'l
3. l!ITTl3'fil~
4. l!ITTl7-,i;'fil-.itq
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194 (4)
Short title, extent and
commencement.
" . Am.endmentoflo ng
title.
3. AmendmentofSec
tion 3
4. Omission of Section
7-A.
5. Substitution of
Schedul e.
~ ~. ~ 16 ~ 2001
CHHAITISGARH ORDINANCE
No. 4 of2001
Tiffi CHHAITISGARH ZILA YOJANA SAMITI ADHINIYAM (SANSODHA N)
ADHY ADESH, 200 I
Promulgated by the Governor of Chhattisgarh in the fifty-second year of the Republic of India
An Ordinance to amend the Chhattisgarh Zila Yojana Samiti Adhini yam, 1995.
Whereas it is expedient to amend the Chhattisgarh Zila Yojana Samiti Adhiniyam, 1995;
AND WHEREAS the State Legislature is not in session, and the Governor of CHA TilSGARH
is satisfied that circumstances exit which render it necessary for him to take immediate action :-
NOW THEREFORE , in exercise of the powers conferred by clause ( I) of Article 2 13 of the
Constituti on of India, the Governor of Chhattisgarh is pleased t o promulgate the followin,
ordenance :-
(I) This Ordinan ce may be called the Chhattisgarh Zila Yojna Samiti Adhiniyam (Sa nshodhan
Adhyadesh, 200 I.
(2) It exte nds to the whole of Chhattisgarh.
(3) It shall come into force on such dale as the State Govermnrn• may, by notification, appoinl fo
different areas.
2. for the existing long title of the Chhattisgarh Zila Yojna Sa,nin Adhmiyam, 1995 (No.19 c
I 995) (hereinaft er referred to as the Principa l Act.), the following long ti tie shall be substitute<
namely,:-
"An Act to constitute District Planning Committee for the purpose of Article 243-ZD or th
Constitution of India.
For sub-section (I ) of Section 3 of the Principal Act, the following sub-section shall t
substituted, namely :-
"( I) There shall be constituted for a revenue district or a group of districts, and parts thereo
having a common Zila Panchay at, a District Planning Committee , to consolidate the plans prepar<
by the Panchayats and Municipaliti es in the district and to prepare a draft development plan for tt
district as whole.
Section 7-A of the Principal Act shall be omitted .
For the schedule to the Principal Act, the following schedule shall be substituted, namely :-
"THE SCHEDULE"
[ See Section 4 (I) J
S. No.
(I)
Name of die Committee Number of Member
(3)
I. District Planning Committee of the Districts of
I.Korea
2.Jashpur
IO
2.
3.
Raipur
Date
~~.~16~2001
(2)
3. Kawardha
4. Dhamtari
5. Kanker
6. Dantewada
District Planning Committee of the Districts of
I. Korba
2. Mahasamund
District Planning Committee of the Districts of
I. Janjgir
2. Raigarh
3. Rajnandgaon
4. Bastar
5. Sarguja
6. Bilaspur
7. Durg
8. Raipur
(3)
15
20
194 (5)
Sd/
Governor
Chhattisgarh.
~oll'l q;'\ 1l'f 3RflPTT
~ f.r-rr 5Jqi GTU ~ ,;rrH;
fuct 3l:fl<I. 3f:!IITTI-'!;!
"'· ~ -m:;,rr.
~ 139 j
(~)
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~. mi:rcm:, ~ 25 ~ 2001-~ 4, ffi> 1923
ffi, ~ ~, ~, a:rrf~ l.;cl Bif&lcf;l, 20 ~ ~ fshl.ll-<:ilH lcf'IWT
~ , ~- ~- ~- 'llcR, ~
~.~25 ~2001
~ ~ - 1- 4/2001tfcru~ /269.-~ f;;i"ffi <iloRT .ffe.fu 31-f~ (fflQ,) 3'!~. 2001 (~ 4 tl'l_
2001) q;'\ mu 1 q;'\ -ai:imu C 3) q;'\ ~ q;'\ 1r'IT'l -q ~ siz U"'l ~. ~ fc;;!iq; 16 -i:r{, 2001 q;'\ <!"B <ITU&~ .,q -q
A<@ cn«TT t f;;mq;) ~ ~ ~ U"'l -q ~ m.
Raipur, the 25th June 200 1
NOTIFICATION
No. F-1-4/200 l/Finan ce/plann ing/269.- ln exercise of the powers conferred by sub-section (3) of Section I of the
Chhattisgarh Zila Yojana Samiti Adhiniyam r~1nshodhan) Adhyadesh, 200 1 (No. 4 of 200 1), the State Government,
hereby, appoints the date 16th May, 2001 on which it shall come into force in the whole State ofChhattisgarh.
~~~~"'ffll~oeii~.
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I
CHHATilSGARH/ ACT .
. (No. 3 of 20li) · ·
- . I .
THE CHHATTISGARH ZILA YOJANA SAMffl (SANSHODHAN) . I
. ~CT,201i
An Act further to amend the Cbhattisgarh Zila Yojana Samiti Adhiniyam, 1995
(No. 19 ofl995), · . • • . / · -
I J .
Be it enacted by the Chhattisgarh Legislatyre tn the Sixty-first year of the Republic of
India, as follows :......:. / ·
L
I
(1) • This Act may be called the Chhattisgarh Zila Yojana Samiti (Sanshodhfill) •
Adhiniyam, 2010. / · .
(2) It shall come _into force from· th., date o~ its publication in the Official Gazette.
In the ~chedule appended to the Chhattiskllth Zita Yojana Samiti Adhiniyam, 1995 (No.
19 of t995), after ~erial.number 6. of column number (2) the following serial nui:n.ber
and entries relatin_g thereto sh!tll be inseited, namely :- . • . . . I .
Sr.No.
(1)
·SCHEDULE I .
T See Sectjon 4 (1) J
I
Name of Commiitee
c2> I I
I
I
7. N¥ayanpur1
8. · Bijapur · 1
I
I
I
I
I
I
I
1 ·
I
I
I
I
I
/.
I
I
I I
. I
I
I
I
I I
I
I,
I
I
I.
I :
I I
I
I
I ,·
i
No: of Members.
(3)
. IO
. IO
,,,--')-91 ,..
24 (1)
·Short title and
Commencement.
Amendment of'
Schedule.·
~.~ll'llffll'l~~-;m~tiftq~~~~""'ffllffl-2011.
1·· . .
I
I /·.
i
·I
• 498
'· ==============================-
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~. ~ Z3 ~ 2015
~ 1674~. 138/21-'41/rmf,./i§ . .Y./15.- llffif ~ ~~ ~ 348 ~~ (3) ~ ~if ~immt~
[email protected]~~ 23-04-2015 ~ ~ ~~~~it~~Ffi<ll\i@Tt.
0«tt'tM<i~~~wm:Jit~t '3li~l±!;flR,
~ffl<ffl.·~~-
CHHATTISGARH ACT
(No. 14of20I5)
THE CHHAITISGARH ZILA YOJANA SAMITI (SANSHODHAN)ADHINIYAM, 2015
Au Act further to amend the Chhattisgarh Zlla Yojana Samiti Adhiniyam, 1995
(No. 19ofl995).
Be it enacted by the Chhattisgarh Legislature in the Sixty-sixth Year of the Republic of
[ndia. as follows:-
l.
1
(1) This Act may be called the Chhattisgarh Zila Yojana San1iti (Sanshodhan)
Adhiniyam, 2015.
(2) It shall come into force from the date ofits publication in the Official Ga.zette.
For the Schedule appended to the Chhattisgarh Zila Yojna Samiti Adhiniyam, 1995
(No. 19 of 1995), the following shall be substituted, namely:-
Short title and
commencement.
Amendment of
Schedule.
.. 498 (2)
S.No.
(I)
l.
2.
,..
.).
"SCHEDULE
[See Section 4 (I)]
Name of Committee
(2)
Number of Members
(3)
District Planning Committee of the following Districts:- 10
(i) Korea.
(ii) Jashpur.
(lil) Kabirdham.
(iv) Dhamtmi.
(v) Kanker.
(vi) D~wada.
(vit) Narayanpur.
(viii) Bijapur.
(ix) Bastar.
(x) Surguja.
(Xl) Sllkma.
(:xii) J{ondagaon.
(xfu) Gariaband.
(xiv) Bemetara.
(xv) Balod.
(XV!) Mungeli.
(xvii) Surajpur
(xviii) Balrampur-Ramanujganj.
District Planning Committee of the following Districts:- 15
(i) Korba.
(ii) Mahasamund.
(iii) Baloda Bazm--Bhatapara.
District Planning Committee of the following Districts:- 20"
{i) Janjgir-Champa.
(ii) Raigarh.
(iii} Rajnandgaon.
(iv) Bilaspur.
(v} Durg.
( vi) Raipur.