ANDHRA PRADESH HOUSING BOARD (AMENDMENT) ACT, 2010

Preamble - THE ANDHRA PRADESH HOUSING BOARD (AMENDMENT) ACT, 2010

THE ANDHRA PRADESH HOUSING BOARD (AMENDMENT) ACT, 2010

[Act No. 12 of 2010]

[07th August, 2010]

PREAMBLE

An Act further to amend the Andhra Pradesh Housing Board Act, 1956.

Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty first Year of the Republic of India as follows:

Section 1 - Short title and commencement

(1)     This Act may be called the Andhra Pradesh Housing Board (Amendment) Act, 2010.

 

(2)     The provisions of Sections 6, 7, 9 and 10 of this Act shall be deemed to have come into force with effect from 1st April, 2002.

 

(3)     The provisions of Sections 2, 3, 4, 5 and 8 of this Act shall come into force on such date as the State Government may, by notification, appoint.

Section 2 - Amendment of Section 4(Act No. XL VI of 1956)

(1)     In the Andhra Pradesh Housing Board Act, 1956, (hereinafter referred to as the principal Act) in Section 4, in sub-section (1),-

 

(i)       for clauses (c) and (d), the following clauses shall be substituted, namely:-

"(c) The Commissioner of Weaker Sections Housing Programmes and Managing Director, Andhra Pradesh State Housing Corporation Limited, Housing Department; Ex-officio.; 

(d) One officer of the Housing Department to be nominated by the Government."; 

(ii)      For clauses (f), (g), (h), (i), (j), (k) and (l), the following clauses shall be substituted, namely:-

"(f) The Chief Engineer (Public Health), Municipal Administration and Urban Development Department, Ex-officio; 

(g) The Chief Engineer (Buildings), Roads and Buildings Department, Ex-officio.; 

(h) The Director, Town and Country Planning, Municipal Administration and Urban Development Department, Ex-officio.;

(i) The Commissioner and Director of Municipal Administration and Urban Development Department, Ex-officio.;

(j) The Chairman & Managing Director, Andhra Pradesh Central Power Distribution Co., Ltd., Ex-officio;

(k) The Commissioner Greater Hyderabad Municipal Corporation, Hyderabad, Ex-officio;

(l) The Metropolitan Commissioner, Hyderabad Metropolitan Development Authority, Ex-officio;".

Section 3 - Amendment of Section 14

In Section 14(1) of the principal Act,-

(i)       in clause (a), for the words "of Rupees fifteen lakhs and more", the words "more than the limits as may be fixed by the Government from time to time" shall be substituted;

 

(ii)      in clause (b),-

 

(a)      in sub-clause (i), for the words "three thousand and more" the words "as may be fixed by the Government from time to time", shall be substituted;

 

(b)      in sub-clause (ii), for the words "three thousand and more", the words "as may be fixed by the Government from time to time" shall be substituted.

Section 4 - Amendment of Section 26

fn Section 26 of the principal Act, after the words, "as it deems fit", the words "The programme, the budget and the schedule so sanctioned shall be laid before the Legislative Assembly as soon as may be after the programme is published." Shall be omitted.

Section 5 - Amendment of Section 29

In Section 29 of the principal Act, for the words "included in the programme sanctioned by the Government", the words "sanctioned by the Government, without deviating from the very purpose for which it is sanctioned."Shall be substituted.

Section 6 - Amendment of Section 40

In Section 40 of the principal Act, after subsection (1), the following sub-section (1-A) shall be inserted, namely:-

"(1-A) The Government may also transfer land to the Board for development under Public Private participation as a joint Venture, or for sale. The proceeds thereof shall form part of the Consolidated Fund of the State and shall be remitted into it accordingly, or disposed as may be directed by the Government."

Section 7 - Amendment of Section 40-C

In Section 40-C,

(i)       sub-section (1), shall be renumbered as (1)(a);

 

(ii)      after so renumbered clause (1)(a), the following clause shall be inserted, namely:-"(b) The Government may transfer any land to the Housing Board for development under Public Private Participation as a Joint Venture or for sale. The proceeds thereof shall form part of the Consolidated Fund of the State and shall be remitted into it accordingly or as directed by the Government."

Section 8 - Amendment of Section 45

In Section 45, the words "and situated in the area comprised in any housing scheme sanctioned under this Act" shall be omitted.

Section 9 - Amendment of Section 58

In Section 58, after sub-section (6), the following sub-section shall be added, namely:-

"(7) Notwithstanding anything contained in sub-sections (1), (4) and (5) of this section, the surplus net revenue after meeting the expenditure of the Board shall vest in Consolidated Fund of the State of Andhra Pradesh. Such surplus revenue shall be transferred to the State Government of Andhra Pradesh into such account non quarterly basis, as the State Government from time to time instruct or advice the Board in this behalf."

Section 10 - Amendment of Section 59

In Section 59, at the beginning, the following words and expressions shall be inserted, namely:-

"Subject to the provisions contained in sub-section (7) of Section 58,".

Section 11 - Repeal of Ordinance No. 6 of 2010

The Andhra Pradesh Mousing Board (Amendment) Ordinance, 2010 is hereby repealed.