THE
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI (AMENDMENT) ACT, 2021
NO.
15 OF 2021
[28th
March, 2021.]
An Act further to
amend the Government of National Capital Territory of
Delhi Act, 1991.
BE it enacted by
Parliament in the Seventy-second Year of the Republic of India as follows:??
Section 1. Short title and commencement.
(1)
This Act may be called the
Government of National Capital Territory of Delhi (Amendment) Act, 2021.
(2)
It shall come into force on
such date as the Central Government may, by notification in the Official
Gazette, appoint.
Section 2. Amendment of section 21.
In section 21 of the
Government of National Capital Territory of Delhi Act, 1991 (hereinafter
referred to as the principal Act), after sub-section (2), the following
sub-section shall be inserted, namely:?
'(3)
The expression "Government" referred to in any law to be made by the Legislative
Assembly shall mean the Lieutenant Governor.'.
Section 3. Amendment of section 24.
In section 24 of the
principal Act, in the second proviso,?
(i)
in clause (c), for the word
and figures "section 43.", the words and figures"section 43;
or" shall be substituted;
(ii)
after clause (c), the
following clause shall be inserted, namely:?
"(d)
incidentally covers any of the matters which falls outside the purview of the
powers conferred on the Legislative Assembly.".
Section 4. Amendment of section 33.
In section 33 of the
principal Act, in sub-section (1),?
(a)
after the words
"conduct of its business", the words "which shall not beinconsistent
with the Rules of Procedure and Conduct of Business in House of thePeople"
shall be inserted;
(b)
in the proviso, for the
words "Provided that", the following shall besubstituted, namely:?
"Provided that
the Legislative Assembly shall not make any rule to enable itself or its
Committees to consider the matters of day-to-day administration of the Capital
or conduct inquiries in relation to the administrative decisions, and any of
the rule made in contravention of this proviso, before the commencement of the
Government of National Capital Territory of Delhi (Amendment) Act, 2021, shall
be void:
Provided further
that".
Section 5. Amendment of section 44.
In section 44 of the
principal Act, in sub-section (2), the following proviso shall be inserted, namely:?
"Provided that
before taking any executive action in pursuance of the decision of the Council
of Ministers or a Minister, to exercise powers of Government, State Government,
Appropriate Government, Lieutenant Governor, Administrator or Chief Commissioner,
as the case may be, under any law in force in the Capital, the opinion of Lieutenant
Governor in term of proviso to clause (4) of article 239AA of the Constitution shall
be obtained on all such matters as may be specified, by a general or special
order, by Lieutenant Governor.".