Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com City Of Panaji Corporation (Amendment) Act, 2016 [16 February 2016] CONTENTS 1. Short title and commencement 2. Amendment of section 17 City Of Panaji Corporation (Amendment) Act, 2016 [16 February 2016] 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-sixth 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, 2016. (2) It shall come into force at once. 2. Amendment of section 17 :- In section 17 of the City of Panaji Corporation Act, 2002 (Goa Act 1 of 2003), after sub-section (1), the following sub-section shall be inserted, namely:- "(1A) At the first meeting of the Corporation, every Councillor shall take oath of office in such form, and before such officer, as the Government may, by notification in the Official Gazette, specify. No Councillor who has not taken such oath shall vote or take part in the proceedings of any meeting of the Corporation."