Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Charitable Endowments (Karnataka Amendment) Act, 1973 19 of 1973 [23 August 1973] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 12A Charitable Endowments (Karnataka Amendment) Act, 1973 19 of 1973 [23 August 1973] An Act to amend the Charitable Endowments Act, 1890. WHEREAS it is expedient to amend the Charitable Endowments Act, 1890 (Central Act 6 of 1890) as in force in the 1[State of [Karnataka]; BE it enacted by the 1[Karnataka] State Legislature in the Twenty- fourth year of the Republic of India as follows 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973. 1. Short Title And Commencement :- (1) This Act may be called the Charitable Endowments (1[Karnataka] Amendment) Act, 1973. (2) It shall come into force at once. 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973. 2. Insertion Of New Section 12A :- After section 12 of the Charitable Endowments Act, 1890 (Central Act 6 of 1890), as in force in the State of Karnataka, the folowing section shall be inserted, namely:- "12A. Delegation of powers.- Where the appropriate Government is the State Government, it may by notification in the official Gazette, direct that any power exercisable by it under this Act (except the power to make rules under section 13) or rules made thereunder shall, in respect of any endowment which does not exceed rupees ten thousand in value, in relation to such matters and subject to such conditions, if any, as may be specified in the direction, be exercisable also by such officer or authority subordinate to the State Government as may be specified in the notification : Provided that the powers under sections 4 and 5 shall not be delegated to any officer other than the Head of a Department of Government."