Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com City Of Panaji Corporation (Amendment) Act, 2012 13 of 2012 [31 August 2012] CONTENTS 1. Short title and commencement 2. Insertion of new section 22A City Of Panaji Corporation (Amendment) Act, 2012 13 of 2012 [31 August 2012] PREAMBLE AN ACT further to amend the City of Panaji Corporation Act, 2002 (Goa Act 1 of 2003). Be it enacted by the Legislative Assembly of Goa in the Sixty-third Year of the Republic of India, as follows:-- 1. Short title and commencement :- (1) This Act may be called the City of Panaji Corporation (Amendment) Act, 2012. (2) It shall come into force at once. 2. Insertion of new section 22A :- After section 22 of the City of Panaji Corporation Act, 2002 (Goa Act 1 of 2003), the following section shall be inserted, namely:-- "22A. Honoraria or allowances to Mayor, Dy. Mayor and Councillors of the Corporation.-- The Mayor, Dy. Mayor and Councillors of the Corporation may be paid such honoraria or other allowances by the Corporation, as may be prescribed by rules made by the Government."