The Manipur Panchayati Raj (third Amendment) Act, 1998

GOVERNMENT OF MANIPUR
SECRETARIAT: LAW & LEGISLATIVE AFFAIRS
DEPARTMENT
No.2/32/98-Leg/L : The following Act of the Legislature, Manipur which received assent
of the Governor of Manipur on 12/8/98 is hereby published in the Manipur Gazette.
(Sd/- L.Ib0mcha Singh)
Secretary to the Govt. of Manipur
THE MANIPUR PANCHAYATI RAJ (THIRD AMENDMENT) ACT, 1998
(Manipur Act No. S.Of 1998)
An
Act
further to amend the Manipur Panchayati Raj Act, 1994 (N0. 26 of 94)
Be it enacted by the Legislature of Manipur in the Forty-ninth year of the Republic of
India as follows :
1. Short title and commencement:- (1) This Act may be called the
Manipur Panchayati Raj (Third Amendment) Act, 1998.
(2) It shall come into force from the date of its publication in the Official Gazette.
2. Amendment of section 57:— In section 57 of the Manipur Panehayati Raj Act, 1994
(a) In sub-section (4)
(i) for the words “one-half’, the words “one-third” shall be substituted.
(ii) the last sentence “in the initial two years of their term as Adhyaksha 0r
Up—Adhyaksha, as the case may be, of Zilla Parishad, no motion of no—
confidence shall be brought against them” shall be deleted.
(b) In sub-section (5), for the words “once rejected” and “rejection”, the words
“defeated” and “defeat” respectively shall be substituted.
Memo No. 2/32/98-Leg/L Imphal, the 14‘h Aug. 1998
Copy to:-
1) The Secretary, Legislative Assembly, Manipur. '
2) The Under Secretary (RD&PR), Govt. of Manipur.
3) The Director, Printing & Stationery, Manipur for favour of publication in the
Manipur Gazette Extra-Ordinary dated 14-8—98. He is requested kindly to send
50(fifty) copies of the publication to the Law Department.
Sdl-
(Th.Kamini Kumar Singh)
Asstt. Draftsman (Law)
Govt. of Manipur

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