PUNJAB PANCHAYATI RAJ
(AMENDMENT) ACT, 1998 (15 of 1998) THE PUNJAB PANCHAYATI RAJ (AMENDMENT) ACT,
1998 (15 of 1998) [Act No. 15 of 1998] [ 21st April, 1998] An Act further to amend the Punjab Panchayati Raj Act, 1994. BE It
enacted by the Legislature of the State of Punjab in the Forty-ninth Year of
the Republic of India as follows:-- (1)
This Act may be called the Punjab Panchayati
Raj (Amendment) Act, 1998. (2)
It shall come into force at once. In the
Punjab Panchayati Raj Act, 1994 (hereinafter referred to as the principal Act),
In section 2, In clause (zn), for the words, "the population as" the
words "the rural population as" shall be substituted. In the
principal Act, in section 12, in sub-Section (4), for the words "Gram
Panchayat", the words "Gram Panchayats at the time of every general
election" shall be substituted. In the
principal Act, in section 99, in sub-section (1),-- (i)
In clause (a), for the words "six to
ton", the Words "fifteen to twenty five" shall be Substituted;
and (ii)
clause (b) and the proviso thereto shall be
omitted. In the
principal Act, In Section 100,-- (i)
for the words, "every fifteen thousand
population", the words "every six thousand population" shall be
substituted; and. (ii)
In the first proviso, in the second line, for
the word "six", the word "fifteen" shall be substituted and
in the fifth line, for the word "ten" the words, "twenty
five" shall be substituted. In
section 107,-- (i)
In the heading, the words "after each
census" shall be omitted; and (ii)
for the words, "and rotation for
reservation of seats and offices for different categories shall be determined
on the basis of population of the Panchayat Samiti area at that census "
the words "for reservation of seats and offices for different categories
shall be determined on the basis of population of Panchayat Samiti area at that
census and rotation of seats and offices shall be made at the time of every
general election" shall be substituted. In the
principal Act, in section 170, the words "after each census" wherever
occurring shall be omitted.
Preamble - PUNJAB PANCHAYATI RAJ (AMENDMENT)
ACT, 1998 (15 of 1998)PREAMBLE