The Manipur (Hill Areas) District Councils(Fourth Amendment) Act, 2017

GAZETTE
 
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 541 Imphal, Friday, January 12, 2018 (Pausa 22, 1939)
GOVERNMENT OF MANIPUR
SECRETARIAT: LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICA TION
Imphal,the12thJanuary,2018
No. 2/78/2017-Leg/L:Thefollowing Actof theLegislature,Manipur which receivedassentof
the Governor of Manipur on January 12,2018 ishereby publishedinthe OfficialGazette:
THE MANIPUR (HILLAREAS)DISTRICTCOUNCILS (FOURTH AMENDMENT)
ACT,2017
(MANIPURACTNO. 1 OF 2018)
AN :
ACT
Jurthertoamend theManipur (HillAreas)DistrictCouncilsAct,197]
BEit enactedby theLegislatureofManipur intheSixty-eightYear ofthe Republicof Short titleand
Indiaasfollows: commencement
1. (1) ThisAct may becalled theManipur(Hill Areas)DistrictCouncils(Fourth
Amendment) Act, 2017.
(2) Itshallcomeinto forcewithimmediateeffect.
2. Insection4 oftheManipur (HillAreas)DistrictCouncilsAct, 1971 (hereinafter Amendment of
referredtoasthePrincipalAct) aftersub-section(3),thefollowingsub-sectionshall section4be added,namely:-
“(4) The members so nominated under sub-se; n ction(3)shallhavevotingrightsinallmeetingsof the DistrictCounciltowhich theyarenominated.”
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3 In sub-section(2)of section23of the PrincipalAct,the following,provisosshal] Amendmentof
be added namely:- section23
«ap, Saetacl oe .a Proyidedthatno motionfor suchresolutionshall be broughtagainstthe
7 ee or Vice-Chairman,as thecasemay be,withinoneyear ofhis assumption
ofo ViceastheChairman orVice-Chairman,as thecasemay be,oftheDistrict
Council.
  
Provided.furtherthat ifamotionforsuchresolutionis defeated,no motion
forsuchresolutionshallbe broughtwithina periodofone yearfrom thedateof
suchdefeat ofthe motion.”
PATIENCE PANMET,
UnderSecretary (Law),
Governmentof Manipur.
dat theDirectorateof Printing& Stationery,Government of Manipur/305-C12-01-2018
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