SIKKIM
PANCHAYAT (AMENDMENT) ACT, 1983
Preamble - SIKKIM PANCHAYAT (AMENDMENT)
ACT, 1983
THE SIKKIM PANCHAYAT
(AMENDMENT) ACT, 1983
[Act No. 05 of 1983]
[31st March, 1983]
PREAMBLE
An Act to amend the
Sikkim Panchayat Act, 1982.
Be
it enacted by the Legislature of Sikkim in the Thirty-fourth Year of the
Republic of India as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Sikkim Panchayat
(Amendment) Act, 1983.
(2) It shall be deemed to have come into force on the
18th day of December, 1982.
Section 2 - Amendment of section 6
In
the Sikkim Panchayat Act, 1982 (hereinafter referred to as the principal Act),
in section 6, clause (3) shall be omitted.
Section 3 - Insertion of new sections 101A and 101B
In
the principal Act, after section 101, the following sections shall be inserted,
namely:--
"101A. "Electoral Offences''.
Any
act of commission or omission which is an electoral offence in relation to
elections to the Legislative Assembly of Sikkim under Chapter VII of the
Representation of the People Act, 1951 (43 of 1951), or under any law for the
time being in force shall be deemed to be an electoral offence in relation to
the elections to the Gram Panchayats under this Act.
101B. Requisition of premises, vehicles etc., for
election purpose
The
State Government shall have the same powers in the matter of requisition of
premises, vehicles and animals for the purpose of the conduct of elections to
the Gram Panchayats as in the case of elections to the Sikkim Legislative
Assembly."
Section 4 - Amendment of section 115
In
the principal Act, in section 115, after sub-section (3), the following
sub-section shall be inserted, namely:--
"(4)
Any person who contravenes the provisions of this Act or rules made thereunder
for which no penalty is provided for under this Act shall be punishable with
imprisonment for a term which may extend to six months or with fine which may
extend to two hundred rupees, or with both."
Section 5 - Repeal and Saving
(1) The Sikkim Panchayat (Amendment) Ordinance, 1982
(Ordinance 3 of 1982) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any
action taken under the Ordinance so repealed, shall be deemed to have been done
or taken under the corresponding provisions of this Act.