ARUNACHAL PRADESH LOCAL AUTHORITIES (PROHIBITION OF DEFECTION) (AMENDMENT) ACT, 2006

Preamble - ARUNACHAL PRADESH LOCAL AUTHORITIES (PROHIBITION OF DEFECTION) (AMENDMENT) ACT, 2006

ARUNACHAL PRADESH LOCAL AUTHORITIES (PROHIBITION OF DEFECTION) (AMENDMENT) ACT, 2006

[Act No. 8 of 2006]

[5th May, 2006]

PREAMBLE

An Act further to amend the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 (Act No. 3 of 2003).

BE it enacted by the Legislative Assembly of Arunachal Pradesh in the Fifty seventh year of the Republic of India as follows:-

 

Section 1 - Short title and commencement

(1)     This Act may be called the Arunachal Pradesh Local Authorities (Prohibition of Defection) (Amendment) Act, 2006.

 

(2)     It shall come into force at once.

 

Section 2 - Amendment of Section 3(1)

In the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 in Section 3(1), the figure '4' shall be omitted.

 

Section 3 - Omission of Section 4

In the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 Section 4 shall be omitted.

 

Section 4 - Substitution of words at Section 6

In the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 in Section 6(2) the words, 'State Election Commissioner' shall be substituted by the words, 'Deputy Commissioner.'

 

Section 5 - Omission of Sl. No. 3 of Explanation below Section 8

In the Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003 Sl. No. 3 of the explanation below Section 8 shall be omitted.