STATE OF MAHARASHTRA (SPECIAL RESPONSIBILITY OF GOVERNOR FOR VIDHARBHA, MARATHWADA AND THE REST OF MAHARASHTRA) SECOND AMENDMENT ORDER, 2005

STATE OF MAHARASHTRA (SPECIAL RESPONSIBILITY OF GOVERNOR FOR VIDHARBHA, MARATHWADA AND THE REST OF MAHARASHTRA) SECOND AMENDMENT ORDER, 2005^[1]

PREAMBLE

Whereas the President has, in exercise of the powers conferred by clause (2) of article 371 of the Constitution, made the State of Maharashtra (Special Responsibility of Governor for Vidarbha, Marathwada and the rest of Maharashtra) Order, 1994 (hereinafter referred to as the said Order) giving effect to the Resolutions passed by the Maharashtra State Legislature for establishment of separate Development Boards for Vidarbha, Marathwada and the rest of Maharashtra by the Governor of that State;

And whereas the said Order came into force with effect from the 1ts day of May, 1994 and in terms of sub-clause (3) of clause I of the said Order it was to remain in force up to the 30th day of April, 1999 or up to such date as the President may, by order made in this behalf, specify;

And whereas in pursuance of the said Order, the Governor of Maharashtra had set up the Development Boards for Vidarbha, Marathwada and the rest of Maharashtra till the said Order remained in force, that is, up to the 30th day of April, 1999;

And whereas the President, in exercise of the powers conferred by clause (2) of article 371 of the Constitution, read with sub-clause (3) of clause I of the said Order, had specified in the Constitution Order 175 that the State of Maharashtra (Special Responsibility of Governor for Vidarbha, Marathwada and the rest of Maharashtra) Amendment Order, 1999 shall remain in force up to the 30th day of April, 2004;

And whereas in pursuance of the State of Maharashtra (Special Responsibility of Governor for Vidarbha, Marathwada and the rest of Maharashtra) Amendment Order, 1999, the Governor of Maharashtra had extended the term of the Development Boards for Vidarbha, Marathwada and the rest of Maharashtra up to the 30th day of April, 2004;

And whereas the President, in exercise of the powers conferred by clause (2) of article 371 of the Constitution, read with sub-clause (3) of clause I of the said Order, had specified in the Constitution Order 203 that the State of Maharashtra (Special Responsibility of Governor for Vidarbha, Marathwada and the rest of Maharashtra) Amendment Order, 2004 shall remain in force up to the 30th day of April, 2005;

And whereas in pursuance of the State of Maharashtra (Special Responsibility of Governor for Vidarbha, Marathwada and the rest of Maharashtra) Amendment Order, 2004, the Governor of Maharashtra had extended the term of the Development Boards for Vidarbha, Marathwada and the rest of Maharashtra up to the 30th day of April, 2005;

And whereas the President, in exercise of the powers conferred by clause (2) of article 371 of the Constitution, read with sub-clause (3) of clause I of the said Order, had specified in the Constitution Order 208 that the State of Maharashtra (Special Responsibility of Governor for Vidarbha, Marathwada and the rest of Maharashtra) Amendment Order, 2005 shall remain in force up to the 30th day of April, 2006;

And whereas the Governor of Maharashtra considers it expedient in the interest of the said areas to continue the said Development Boards and on the approval of the State Government of Maharashtra has requested the President to extend the duration of the said Order;

Now, therefore, in exercise of the powers conferred by clause (2) of article 371 of the Constitution, read with sub-clause (3) of clause 1 of the said order, the President hereby specifies that the said Order shall remain in force up to the 30th day of April, 2010.