The Goa (Quorum in the Legislative Assembly) Act, 2001

Goa · state statute
Open in Lexace · Ask the AI about this act
The Goa (Quorum in the Legislative Assembly) Act, 2001 
(Goa Act 57 of 2001) [12-9-2001] 
AN 
ACT 
to provide for the quorum to constitute a meeting of the Goa Legislative Assembly at  variance with the 
quorum provided for the Legislature of a State in article 189(3) of  the Constitution of India. 
 
Be it enacted by the Legislative Assembly of Goa in the fi fty-second Year of the  Republic of India as 
follows:— 
 
1. Short title and commencement. — (1) This Act may be called the Goa (Quorum in  the Legislative 
Assembly) Act, 2001. 
 
 (2) It shall be deemed to have come into force on the very day on which Rule 17 of the Rules of  
Procedure and Conduct of Business of the Goa Legislative Assembly came into force. 
 
2. Quorum.— The quorum to constitute a meeting of the Legislative Assembly of the  State of Goa shall 
be one-fifth of the total number of members of the Legislative Assembly. 
 
3. Procedure for amendment of this Act.— (1) This Act shall not be amended except in the manner 
specified herein. 
 
(2) A Bill for amendment of this Act shall, after introduction, be immediately referred  by the 
Speaker of the Legislative  Assembly of the State of Goa to any existing  Committee of the Legislative 
Assembly or to a new Committee of the Legislative  Assembly that may be nominated by him in that 
behalf. 
 
(3) The Committee of the Legislative Assembly of the State of Goa, to which the Bill has been so 
referred by the Speaker, shall make a report on the Bill to the Legislative  Assembly, if it is in session, or 
to the Speaker, if it is not in session, within 60 days of such reference. 
 
(4) When the Bill, thereafter, is passed by the Legislative Assembly and received the assent of the 
Governor, this Act shall stand amended accordingly. 
 
 
 
 
Secretariat Annexe,          V. P. SHETYE, 
Panaji.          Secretary to the Government of Goa, 
Dated: 19-9-2001.                        Law Department (Legal Affairs). 

‹ Prev All Goa acts Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.