The Garo Hills Autonomous District (Chairman's and Deputy Chairman's Salaries and Allowances) (Ninth Amendment) Bill, 2001
Published vide Notification No. GDC-L/8/87/Part 2/202, dated the 29th August, 2001
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Notification No. GDC-L/8/87/Part II/202, dated the 29th August, 2001. - In exercise of the powers conferred under the Sixth Schedule to the Constitution of India read with Rule 73 of the Assam and Meghalaya Autonomous Districts (Constitution of District Councils) Rules, 1951, as amended, the following Bill called the Garo Hills Autonomous District (Chairman's and Deputy Chairman's Salaries and Allowances) (Ninth Amendment) Bill, 2001 which is intended to be introduced in the next session of the Garo Hills District Council is published together with the Statement of Objects and Reasons with the prior approval of the Governor of Meghalaya under sub-rule (3) (a) of Rule 73 of the said Rules.
A Bill further to amend the Garo Hills Autonomous District (Chairman's. and Deputy Chairman's Salaries and Allowances) Act, 1958.
Preamble. - Whereas it is expedient further to amend the Garo Hills Autonomous District (Chairman's and Deputy Chairman's Salaries and Allowances) Act, 1958, (hereinafter referred to as the Principal Act) in the manner hereinafter appearing.
It is hereby enacted in the Fifty Second Year of the Republic of India as follows:-
1. Short title and commencement. - (i) This Act may be called the Garo Hills Autonomous District (Chairman's and Deputy Chairman's Salaries and Allowances (Ninth Amendment) Act, 2001.
(ii) It shall come into force with immediate effect.
2. Amendment to Section 2 of the principal Act. - In Section 2 of the principal Act, for the words "six thousand three hundred fifty' and "five thousand nine hundred fifty" the words "thirteen thousand" and "twelve thousand" shall be respectively substituted.
3. Amendment to Sub-Section (2) of Section 4 of the principal Act. - In sub-section (2) of Section 4 of the principal Act, for the words "one thousand eight hundred" the words' three thousand six hundred" shall be substituted.
4. Amendment to sub-sections (2) and (3) of Section 7 of the principal Act. - (ii) In sub-section (2) of Section 7 of the principal Act, for the words "five hundred the words "two thousand" shall be substituted.
(ii) In sub-section (3) of Section 7 of the principal Act, for the words "three hundred" the words "six hundred" shall be substituted.
