NATHDWARA TEMPLE (AMENDMENT) ACT, 1966

Preamble - NATHDWARA TEMPLE (AMENDMENT) ACT, 1966

THE NATHDWARA TEMPLE (AMENDMENT) ACT, 1966

[Act No. 08 of 1966]

[06th April, 1966]

PREAMBLE

An Act further to amend the Nathdwara Temple Act, 1959. Be it enacted by the Rajasthan State Legislature in the Seventeenth Year of the Republic of India, as follows:--

Section 1 - Short title

This Act may be called the Nathdwara Temple (Amendment) Act, 1966.

Section 2 - Amendment of section 8, Rajasthan Act 13 of 1959

In the Nathdwara Temple Act, 1959 (Rajasthan Act 13 of 1959), to section 8, the following provisos shall, as from the 2nd day of November, 1965, be deemed to have been added, namely:--

"Provided that the outgoing President or members shall continue in office until the reconstitution of the Board:

Provided further that the President and members (other than the ex-officio member) of the Board first reconstituted after the commencement of the Nathdwara Temple (Amendment) Ordinance, 1966 (Rajasthan Ordinance 3 of 1966), shall, subject as aforesaid, hold office for the aforesaid period or for such shorter period as may be notified by the State Government in this behalf.".

Section 3 - Repeal

The Nathdwara Temple (Amendment) Ordinance, 1966 (Rajasthan Ordinance 3 of 1966) is hereby repealed.