DELIMITATION (AMENDMENT) ACT, 2003[REPEALED]

DELIMITATION (AMENDMENT) ACT, 2003[REPEALED]

Preamble 1 - DELIMITATION (AMENDMENT) ACT, 2003

THE DELIMITATION (AMENDMENT) ACT, 2003

[Act No. 3 of 2004]

[1st January, 2004]

Preamble

An Act to amend the Delimitation Act, 2002.

BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:--

Section 1 - Short title and commencement

(1)     This Act may be called the Delimitation (Amendment) Act, 2003.

(2)     It shall be deemed to have come into force on the 31st day of October, 2003.

Section 2 - Amendment of section 3

In section 3 of the Delimitation Act, 2002(33 of 2002) (hereinafter referred to as the principal Act), for the Explanation, the following Explanation shall be substituted, namely:--

"Explanation.--For the purposes of clause (c), the State Election Commissioner of concerned State,--

(i)       in respect of the duties of the Commission relating to a State (other than the States of Meghalaya, Mizoram and Nagaland), means the State Election Commissioner appointed by the Governor of that State under clause (1) of article 243K; and

(ii)      in respect of the duties of the Commission relating to the State of Meghalaya or the State of Mizoram or the State of Nagaland, as the case may be, means a person nominated by the Governor of that State for such purposes.".

Section 3 - Amendment of section 4

In section 4 of the principal Act, in sub-section (2), for the figures "1991", the figures "2001" shall be substituted.

Section 4 - Amendment of section 8

In section 8 of the principal Act,--

(i)       in clause (a), for the figures "1991", the figures "2001" shall be substituted;

(ii)      in clause (b), for the figures "1991", the figures "2001" shall be substituted.

Section 5 - Amendment of section 9

In section 9 of the principal Act, in sub-section (1), for the figures "1991", the figures "2001" shall be substituted.

Section 6 - Repeal and saving

(1)     The Delimitation (Amendment) Ordinance, 2003(Ord. 6 of 2003) is hereby repealed.

(2)     Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.