HIMACHAL PRADESH STATE COMMISSION FOR WOMEN (AMENDMENT) ACT, 2008

Preamble - HIMACHAL PRADESH STATE COMMISSION FOR WOMEN (AMENDMENT) ACT, 2008

THE HIMACHAL PRADESH STATE COMMISSION FOR WOMEN (AMENDMENT) ACT, 2008

[Act No. 12 of 2008]

PREAMBLE

An Act to amend the Himachal Pradesh State Commission for Women Act, 1996 (Act No. 22 of 1997).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-ninth Year of the Republic of India as follows:--

Section 1 - Short title

This Act may be called the Himachal Pradesh State Commission for Women (Amendment) Act, 2008.

Section 2 - Amendment of section 4

In section 4 of Himachal Pradesh State Commission for Women Act, 1996 (22 of 1997), for sub-section (1), the following sub-section shall be substituted, namely:--

"(1)? The Chairperson and non-official members shall hold office during the pleasure of State Government but not exceeding three years.".