The Manipur Panchayati Raj (Fifth Amendment) Act, 2008

GOVERNMENT OF MANIPURSECRETARIAT: LAW &' LEGISLATIVE AFFAIRS
D E P A R T M E N T
NOTIFICATION
Imphal, the 18‘h October, 2008
No.2/55/2008-Leg/L: The following Act bf the Legislature, Manipur which receivedassent of the Governor of Manipur on 18-12-2008 is hereby published in the officialazette:
.
THE MANIPUR PANCHAYATI RAJ (FIFTH AMENDMENT) ACT, 2008(Manipur Act No. 5 of 2008)
An
Act
fizrther to amend the ManipurPanchayati Raj Act, 1994 (Act No.26 of 1994).
Be it enacted by_the Legislature of Manipur in the F ifty ninth Year of
Republic of India as follows: ,
1. Short title and commencement.- (1) This Act may be called the Manipur
Panchayati Raj (Fifih Amendment) Act, 2008.
(2) It shall come into force on such date as the State Government may,
by notification in the official Gazette, appoint.
2. Amendment of section 57. - In section 57 of the Manipur Panchéyati Raj
Act, 1994-
(a) after the last sentence of sub-section (4), the following sentence
shall be added, namely,-
“In the first year of his term as iAdhyaksha or Up-Adhyaksha, as the
case may 'be, of Zilla Parishad, no motion of no-confidence shall
be brought against him”;
(b) in sub—section (5), for the words, “six months”, the words “one
year” shall be substituted. _ C I - ,
. ' A&AO . 94578.
(A. Sukumar Smgh)
Secretary (Law), Govt. of Manipur
Copy to:
l. The Commissioner (RD & PR), Government of Manipur.
2. The Secretary, Manipur‘Legislative Assembly, Imphal.
The Director, Printing & Stationery, Manipur for favour of publication in the
Manipur Gazette Extra Ordinary dated 18-10-2008. He is requested kindly to
send 10 (ten) copies of the publication to the Law & Legislative Affairs
Department, Government of Manipur.

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