RELIGIOUS ENDOWMENTS (UTTAR PRADESH AMENDMENT) ACT, 1951

Preamble - RELIGIOUS ENDOWMENTS (UTTAR PRADESH AMENDMENT) ACT, 1951

THE RELIGIOUS ENDOWMENTS (UTTAR PRADESH AMENDMENT) ACT, 1951 [1]

[Act No. 29 of 1951]

[12th November, 1951]

PREAMBLE

[Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 27 1951, and by the Uttar Pradesh Legislative Council on September 10, 1951.]

An Act to amend the Religious Endowments Act, 1863, in its application to Uttar Pradesh for certain purposes

Whereas it is expedient to amend the Religious Endowments Act, 1863 (Act no. XX of 1863), in its application to Uttar Pradesh for certain purposes;

It is hereby enacted as follows:

Section 1 - Short title, extent and commencement

(1)     This Act may be called the Religious Endowments (Uttar Pradesh Amendment) Act, 1951.

 

(2)     It extends to the whole of Uttar Pradesh.

 

(3)     It shall come into force on such date[2] as the State Government may, by notification in the official Gazette, appoint in this behalf.

Section 2 - Amendment of section 10 of Act XX of 1863

For paragraph 2, section 10 of the Religious Endowments Act, 1863 (hereinafter called 'the principal Act') the following shall be substituted:

"The remaining members of the Committee and, where no members remain, the State Government shall, as soon as possible, give public notice of such vacancy and shall fix a day, which shall not be later than three months from the date of such vacancy, for election of new members by the persons interested as above provided under rules for elections which shall be framed by the State Government."

Section 3 - Addition of section 10-A to Act XX of 1863

 

After section 10 of the principal Act, the following shall be added as section 10-A:

"10-A. Subject to the provisions of section 14, every member whether elected or appointed, under the provisions of section 10 shall hold his office for a period of five years from the date of his election or appointment, as the case may be:

Provided that in the case of a member who was elected or appointed more than four years before the date of commencement of the Religious Endowments (Uttar Pradesh Amendment) Act, 1951, the period as above provided shall be deemed to expire on a date after one year from the said date."