In exercise of the
powers conferred by Section 43 of the Orissa Pani Panchayat Act, 2002 (Orissa
Act 10 of 2002), the State Government do hereby make the following rules to
amend the Orissa Pani Panchayat Rules, 2003, namely:- (i)
These
rules may be called the Orissa Pani Panchayat (Amendment) Rules, 2006. (ii)
They
shall come into force on the date of their publication in the Orissa Gazette In the Orissa Pani Panchayat Rules, 2003
(hereinafter referred to as the said rules), in Rule 39, in sub-rule (1), the
words "by depositing necessary fees" shall be deleted. In the said rules, in Form-A, in first
paragraph,- (i)
The
words "Registration No." appearing in third line shall be substituted
by the words "Distinct No." and (ii)
the
word "registered" appearing in fourth line, shall be substituted by
the word "delineated". In the said rules, in Form-B, in Chapter-I
and Chapter-III, the word "Chairman" appearing in first and last
paragraphs respectively shall be substituted by the word "Secretary".ORISSA PANI PANCHAYAT
(AMENDMENT) RULES, 2006
PREAMBLE