Administrators-General and Official Trustees (Maharashtra Amendment) Act, 1982
Maharashtra Act No. 14 of 1983
mh551
Received the assent of the President on the 24th February, 1983; published in the Maharashtra Shasan Rajpatra, Part IV, dated 3rd March, 1983 at pp. 78-79.
An Act to amend the Administrators-General Act, 1963 and the Official Trustees Act, 1913, in their application to the State of Maharashtra.
Whereas, it is expedient to amend the Administrators-General Act, 1963 (XLV of 1963), and the Official Trustees, Act (II of 1813), in their application to the State of Maharashtra, for the purpose hereinafter appearing; It is hereby enacted in the Thirty-third Year of the Republic of India as follows :-
1. Short title and commencement. - (1) This Act may be called the Administrators-General and Official Trustees (Maharashtra Amendment) Act, 1982.
(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 43 of Act XLV of 1963. - To section 43 of the Administrators-General Act, 1963 (XLV of 1963), in its application to the State of Maharashtra, the following proviso shall be added, namely:-
"Provided that, notwithstanding anything contained in the Bombay Local Fund Audit Act, 1930 (Bombay XXV of 1930), the State Government may, by order published in the Official Gazette, direct that all or any of the accounts of the Administrators-General for the State, for such period or periods, and in such manner, as may be specified in the order, shall be audited by an officer or officers deputed by the Chief Auditor, Local Fund Accounts, and shall be certified by him or them as provided in section 44."
3. Amendment of section 19 of Act II of 191. - In section 19 of the Official Trustees Act, 1913 (II of 1913), in its application to the State of Maharashtra, to sub-section (1), the following proviso shall be added, namely :-
"Provided that, notwithstanding anything contained in the Bombay Local Fund Audit Act, 1930 (Bombay XXV of 1930) the State Government may, by order published in the Official Gazette, direct that all or any of the accounts of the Official Trustee for the State, for such period or periods, and in such manner, as may be specified in the order, shall be audited by an officer or officers deputed by the Chief Auditor, Local Fund Accounts, and shall be certified by him or them as provided in sub-section (2)."
