UTTARAKHAND
MEDICAL SERVICES SELECTION BOARD (AMENDMENT) ACT, 2016 THE UTTARAKHAND MEDICAL SERVICES SELECTION BOARD (AMENDMENT) ACT,
2016 [Act No. 27 of 2016] An Act further to amend the Uttarakhand Medical Services Selection
Board Act, 2015 (Uttarakhand Act No. 18 of 2015) Enacted by the Uttarakhand
Legislative Assembly in the 67th Year of the Republic of India. (1)
This Act may be called the Uttarakhand Medical Services Selection
Board (Amendment) Act, 2016. (2)
It shall come into force at once. In the Uttarakhand Medical
Services Selection Board Act, 2015, a new proviso after first proviso of
sub-section (1) of Section 8, shall be inserted as follows, namely-- "Provided further that
the first Chairman of the Board shall be appointed for six year from the date
of his appointment".
Preamble - UTTARAKHAND MEDICAL SERVICES SELECTION BOARD
(AMENDMENT) ACT, 2016PREAMBLE