The Mizoram (Establishment of Independent Local Body) Ombudsman (Amendment) Act, 2012

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973     Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
VOL - XLI     Aizawl,   Wednesday  29.8.2012     Bhadrapada   7,     S.E.  1934,     Issue No. 418
NOTIFICA TION
No. H. 12018/219/2011-LJD, the 28 th  August , 2012. The following Act is hereby published for
general information.
The Mizoram (Establishment of Independent Local Body)
Ombudsman (Amendment) Act, 2012 (Act No. 12 of 2012)
{Received the assent of the Governor of Mizoram on the 3rd August, 2012}
Zahmingthanga Ralte,
Deputy Secretary to the Govt. of Mizoram.
- 2 -Ex-418/2012
ACT No. 12 OF 2012
THE MIZORAM (ESTABLISHMENT OF INDEPENDENT LOCAL BODY) OMBUDSMAN
(AMENDMENT) ACT, 2012
AN
ACT
to amend the Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011 (Act
No. 8 of 2011)(hereinafter referred to as the Principal Act).
It is enacted by the Legislative Assembly of Mizoram in the Sixty Third Year of the Republic of
India as follows :-
1. Short title, extent and (1) This Act may be called The Mizoram (Establishment of Independent
commencement :- Local Body) Ombudsman (Amendment) Act, 2012.
(2) It shall have the like extent as the Principal Act.
(3) It shall come into force with immediate effect.
2. Amendment of After clause (e) of sub-section (1) in Section 2 of the Principal Act, new
Section 2 :- clause shall be inserted, namely :- “(f) ‘Local Body’ means and includes
Village Councils and Local Councils and any other institution of Local Self
Government as may be notified by the Government to be a Local Body for
the purpose of this Act.” Clause (f), (g), (h), (i) and (j) shall be renumbered
accordingly.
3. Amendment of (1) In the Principal Act, all the words ‘Village Council’ appearing in
Principal Act :- Section 2(b)(a) (iv), 2(b)(b), (c), Section 2 (b)(h), Section 7 sub-
section (1) (b)(c) (ii) & (iii), Section 7 sub-section (2), Section 9
sub-section (3), Section 11 sub-section (2), Section 12 sub-section
(2), Section 13 sub-section (1) & (2), Section 17 sub-section (1)
(ii) and sub-section (2) shall be substituted by the words “Local Body”.
(2) In the Principal Act, all the words, “Village Councils” appearing in
Section 3 sub-section (1), Section 14, Section 15, Section 17 sub-
section (2), Section 18 and Section 19 shall be substituted by the
words “Local Bodies”.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/500

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