KARNATAKA PANCHAYAT RAJ (AMENDMENT) ACT, 1998

Preamble - KARNATAKA PANCHAYAT RAJ (AMENDMENT) ACT, 1998

[1]THE KARNATAKA PANCHAYAT RAJ (AMENDMENT) ACT, 1998

[Act No. 29 of 1998]

[24th November, 1998]

PREAMBLE

An Act further to amend the Karnataka Panchayat Raj Act, 1993.

Whereas, it is expedient further to amend the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) for the purposes hereinafter appearing;

Be it enacted by the Karnataka State Legislature in the Forty-ninth year of the Republic of India, as follows,--

Section 1 - Short title and commencement

(1)     This Act may be called the Karnataka Panchayat Raj (Amendment) Act, 1998.

 

(2)     Section 2 shall be deemed to have come into force with effect from the Twenty-fourth day of August, 1998 and Sections 3 and 4 shall be deemed to have come into force with effect from the Twenty-first day of September, 1998, the remaining provisions shall come into force at once.

Section 2 - Amendment of Section 5

In Section 5 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) (hereinafter referred as the 'Principal Act'),--

(i)       in sub-sections (2), (3) and (4), for the words "shall be reserved" wherever they occur, the words "shall, subject to the general or special order of the State Election Commission, be reserved by the Deputy Commissioner" shall be substituted;

(ii)      in sub-section (5), for the words "the State Election Commission", the words "and subject to the general or special order of the State Election Commission, the Deputy Commissioner" shall be substituted;

 

(iii)     in sub-sections (6) and (8), for the words "State Election Commission", the words "Deputy Commissioner" shall be substituted.

Section 3 - Amendment of Section 10

In Section 10 of the Principal Act, for sub-section (3), the following shall be substituted, namely.--

"(3) The Tahsildar concerned shall prepare in the prescribed manner, a list of voters for each Grama Panchayat Constituency and the Secretary of the Grama Panchayat shall maintain a copy of such list".

Section 4 - Amendment of Section 126

In Section 126 of the Principal Act, for sub-section (3), the following shall be substituted, namely.--

"(3) The Tahsildar concerned shall prepare in the prescribed manner, a list of voters for each Taluk Panchayat Constituency and the Executive Officer of the Taluk Panchayat shall maintain a copy of such list".

Section 5 - Amendment of Section 196

In Section 196 of the Principal Act, in sub-section (1), the following proviso shall be inserted, namely.--

"Provided that if a suitable officer not below the rank of the Deputy Commissioner of a District is not available for appointment as Chief Executive Officer of the Zilla Panchayat, the Government may for a period of three years from the date of commencement of the Karnataka Panchayat Raj (Amendment) Act, 1998 appoint an officer of the Karnataka Administrative Service (Selection Grade) or an officer belonging to the Development and Local Government Branch of the Karnataka General Services holding a post in a Grade equal to that of the Karnataka Administrative Service (Selection Grade) as Chief Executive Officer of the Zilla Panchayat".

Section 6 - Repeal and Savings

(1)     The Karnataka Panchayat Raj (Amendment) Ordinance, 1998 (Karnataka Ordinance 4 of 1998) and Karnataka Panchayat Raj (Second Amendment) Ordinance, 1998 (Karnataka Ordinance 6 of 1998) are hereby repealed,

 

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