UTTAR PRADESH HOME GUARDS (SANSHODHAN) ADHINIYAM, 1972

Preamble - UTTAR PRADESH HOME GUARDS (SANSHODHAN) ADHINIYAM, 1972

THE UTTAR PRADESH HOME GUARDS (SANSHODHAN) ADHINIYAM, 1972

[Act No. 04 of 1972]

[19th January, 1972]

PREAMBLE

An Act to amend the Uttar Pradesh Home Guards Adhiniyam, 1963

It is hereby enacted in the Twenty-second Year of the Republic of India as follows:

Section 1 - Short title and commencement

(1)     This Act may be called the Uttar Pradesh Home Guards (Sanshodhan) Adhiniyam, 1972.

 

(2)     It shall come into force on such date as the State Government may by notification in the Gazette appoint.

 

Section 2 - Amendment of section 2 of U.P. Act XXIX of 1963

In section 2 of the Uttar Pradesh Home Guards Adhiniyam, 1963 (hereinafter referred to as the principal Act)--

(i)       for clause (a) the following clause shall be substituted, namely--

"(a) 'District Commandant' means the officer commanding the Home Guards in a district;";

(ii)      clauses (i) and (1) shall be omitted.

 

Section 3 - Amendment of section 6

In section 6 of the principal Act, for sub-section (3), the following subsection shall be substituted, namely:--

"(3) Subject to the general control and direction of the District Magistrate, the administration of the Home Guards in a district shall vest in and be exercised by the District Commandant."

 

Section 4 - Amendment of section 8

In section 8 of the principal Act, in clause (a), for the words "the District Magistrate" the words "the District Magistrate or the District Commandant" shall be substituted.

 

Section 5 - Amendment of section 13

In section 13 of the principal Act--

(i)       in sub-section (4) for the words "the Commandant of a battalion", the words "the District Commandant" shall be substituted; and

 

(ii)      in sub-section (5), for the words "the Commandant of the battalion", the words "the District Commandant" shall be substituted.