Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Panchayat Raj (Sansodhan) Adhiniyam, 2003 8 of 2003 CONTENTS 1. Short Title and Commencement 2. Amendment of Section 28 3. Amendment of Section 36 4. Amendment of Section 122 Chhattisgarh Panchayat Raj (Sansodhan) Adhiniyam, 2003 8 of 2003 An Act further to amend the Chhattisgarh Panchayat Raj Adhiniyam, 1993. Be it enacted by the Chhattisgarh Legislature in the fifty-fourth year of the Republic of India as follows:- 1. Short Title and Commencement :- (1) This Act maybe called the "Chhattisgarh Panchayat Raj (Sansodhan) Adhiniyam, 2003 (No. 8 of 2003)". (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment of Section 28 :- In sub-section 4 of section 28 of the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994) (here-in-after referred to as the Principal Act) for the words "the Commissioner", the words "Director, Panchayat" shall be substituted. 3. Amendment of Section 36 :- In section 36 of the Principal Act, In sub-section (3) and (4) for the word "the Commissioner" the words "Director, Panchayat" shall be substituted. 4. Amendment of Section 122 :- In clause (iii) of sub-section (1) of section 122 of the Principal Act, for the words "the Divisional Commissioner" the words "Director, Panchayat" shall be substituted.