Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Panchayat Samithis And Zilla Parishads (Amendment) Act, 1983 12 of 1983 [24 September 1983] CONTENTS 1. Short title and Commencement 2. Amendment of section 5 3. Amendment of section 33 4. Amendment of section 37 5. Special provision for existing President or Chairman 6. Repeal of Ordinance of 1983 Andhra Pradesh Panchayat Samithis And Zilla Parishads (Amendment) Act, 1983 12 of 1983 [24 September 1983] PREAMBLE An Act further to amend the Andhra Pradesh Pancayat Samithis and Zilla Parishads Act, 1959. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty fourth Year of the Republic of India as follows :-- * Received the Assent of the Governor on the 24th September, 1983 For Statement of Objects and Reasons, Please see the Andhra Pradesh Gazette Extraordinary, dated the 14th March, 1983, Part- IV-A, Pages 3 and 4. 1. Short title and Commencement :- (1) This Act may be called the Andhra Pradesh Panchayat Samithis and Zilla Parishads (Amendment) Act, 1983. (2) It shall be deemed to have come into force on the 1st February, 1983. 2. Amendment of section 5 :- In the Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959( Act XXXV of 1959) (hereinafter referred to as the principal Act), in section 5, in sub-section (2) in. the first proviso, for the words "One year" in the two places here they occur the words "fifteen days" shall be substituted. 3. Amendment of section 33 :- In section 33 of the principal Act,- (i) in sub-section (4),- (a) for the word "three fifths" the word "majority" shall be substituted; (b) the explanation shall be omitted. (ii) in sub-section (12), for the words, "not less than three fifths", the word "majority" shall be substituted. 4. Amendment of section 37 :- In section 37 of the principal Act, in sub-section (1), for the first proviso, the following shall be substituted, namely :- "Provided that a Member of either House of the State Legislature or of Parliament who is a member of the Zilla Parishad specified in clauses (ii) to (v) of sub-section (3) of section 36, shall be eligible to be elected as Chairman of the Zilla Parishad; but he shall cease to hold office unless within fifteen days from the date of election to such office he ceases to be a Member of either House of the State Legislature or of Parliament by resignation or otherwise; and if a Chairman subsequently becomes a Member of either House of the State Legislature or of Parliament, he shall cease to hold such office unless within fifteen days from the date on which he se becomes such Member, he ceases to be a Member of either House of the State Legislature or of Parliament but a member of either house of the State Legislature or of Parliament elected as Chairman shall, where he ceases to be such Member by exercising his option, as aforesaid be an ex-officio member of the Zilla Parishad, for purposes of this Act, by virtue of his office as such Chairman and shall be entitled to vote at the meeting of the Zilla Parishad". 5. Special provision for existing President or Chairman :- Notwithstanding anything in section 5 or section 37 of the principal Act, a Member of either House of the State Legislature or of Parliament holding office as President of Panchayat Samithi or Chairman of the Zilla Parishad, on the date of commencement of the Andhra Pradesh Panchayat Samithis and Zilla Parishads (Amendment) Act, 1983 shall cease to hold the said office unless within fifteen days from such date of commencement he ceases to be such Member by resignation or otherwise. 6. Repeal of Ordinance of 1983 :- The Andhra Pradesh Panchayat Samithis and Zilla Parishads (Amendment) Ordinance, 1983 is hereby repealed.