UTTARAKHAND MEDICAL SERVICES SELECTION BOARD (AMENDMENT) ACT, 2016

Preamble - UTTARAKHAND MEDICAL SERVICES SELECTION BOARD (AMENDMENT) ACT, 2016

THE UTTARAKHAND MEDICAL SERVICES SELECTION BOARD (AMENDMENT) ACT, 2016

[Act No. 27 of 2016]

PREAMBLE

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.

 

Section 1 - Short title and commencement

(1)     This Act may be called the Uttarakhand Medical Services Selection Board (Amendment) Act, 2016.

 

(2)     It shall come into force at once.

 

Section 2 - Amendment of Section 8

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".