PUNJAB PANCHAYATI RAJ
(AMENDMENT) ACT, 2000 THE PUNJAB PANCHAYATI RAJ (AMENDMENT) ACT,
2000 [Act No. 15 of 2000] [20th April, 2000] ANACT further to amend the Punjab Panchayati
Raj Act, 1994. BE it
enacted by the Legislature of the State of Punjab in the Fifty-one Year of the
Republic of India as follows:-- (1)
This Act may be called the Punjab Panchayati
Raj (Amendment) Act, 2000. (2)
It shall come into force at once. In the
Punjab Panchayati Raj Act, 1994 (hereinafter referred to as the principal Act),
in section 99, in sub-section (1), for clause (a), the following clauses shall
be substituted, namely :-- (a)
three to five directly elected members from
territorial constituencies in the Panchayat Samiti area as may be determined
under section 100 of this Act and notified by the State Government so far as
practicable, having regard to the uniformity of population of each
constituency; (b)
representatives of the Sarpanches of the Gram
Panchayats in the Panchayat Samiti area elected by them from amongst themselves
: Provided
that the ratio of the representatives of the Sarpanches and that of the
directly elected members shall be seventy; thirty;". In the
principal Act, in section 100,-- (i)
for the words "every six thousand
population", the words "every thirty thousand population" shall
be substituted; and (ii)
in the first proviso, for the words
"fifteen" and "twenty five", the words "three",
and "five" shall, respectively, be substituted. In the
principal Act, after section 100, the following section shall be Inserted,
namely :--"100-A. Determination of
number, of members of Panchayat Samitis to be elected from amongst the
representatives of the Sarpanches of Gram Panchayats. (1)
Subject to the provisions of section 99, the
number of members of a Panchayat Samiti to be elected from amongst the
representatives of the Sarpanches of Gram Panchayats in the Panchayat Samiti
area, shall be determined by the State Government by notification. (2)
While determining the number of members of a
Panchayat Samiti as provided in sub-section (1), the Panchayat Samiti area
shall be divided into territorial constituencies in such a manner, that the
ratio between the number of Sarpanches of the Gram Panchayats of these
territorial constituencies and the number of seats allotted to the Panchayat
Samiti area, shall, so far as practicable, be the same throughout the Panchayat
Samiti area. (3)
The number of members of a Panchayat Samiti
to be determined Under this section shall not be more than fifteen and less
than ten.". In the
principal Act, after section 101, the following section shall be inserted,
namely :--"101-A. Determination of
number of territorial constituencies for the members of a Panchayat Samiti to
be elected from amongst the representatives of the Sarpanches. (1)
Subject to the provisions of section 100-A,
the number of Gram Panchayats to be included in a territorial constituency,
shall, be determined by the State Government, by notification, by dividing the
total number of Gram Panchayats in a Panchayat Samiti area by the number of
members to be elected from amongst the Sarpanches of Gram Panchayats; Provided
that the Gram Panchayats to be included in each territorial constituency shall,
as far as practicable, be contiguous. (2)
The number of members of a Panchayat Samiti
to be determined under this section shall not be more than fifteen and less
than ten.". (1)
The Punjab Panchayati Raj (Amendment)
Ordinance. 1999 (Punjab Ordinance No. 11 of 1999), is hereby repealed. (2)
Notwithstanding such repeal, anything done or
any action taken under the principal Act, as amended by the Ordinance referred
to in sub-section (1) shall be deemed to have been done or taken under the
principal Act, as Amended by this Act.
Preamble - PUNJAB PANCHAYATI RAJ (AMENDMENT)
ACT, 2000PREAMBLE