Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Panchayat Raj (Amendment) Act, 2015 [01 June 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 2 3. Amendment of section 117 4. Amendment of section 119 5. Insertion of new section 133A 6. Repeal and Saving Goa Panchayat Raj (Amendment) Act, 2015 [01 June 2015] Goa Act 6 of 2015 AN ACT further to amend the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994). 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 Goa Panchayat Raj (Amendment) Act, 2015. (2) It shall be deemed to have come into force on the 4th day of February, 2015. 2. Amendment of section 2 :- In section 2 of the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994) (hereinafter referred to as the "principal Act"), after clause (16), the following clause shall be inserted, namely:- "(16A) "political party" means a political party as defined under clause (f) of sub-section (1) of section 2 of the Representation of the People Act, 1951 (Central Act 43 of 1951);". 3. Amendment of section 117 :- In section 117 of the principal Act,- (i) in sub-section (2), for the word "thirty", the word "twenty-five" shall be substituted; (ii) in sub-section (3), for the word "twenty", the word "twenty- five" shall be substituted. 4. Amendment of section 119 :- In section 119 of the principal Act, in clause (a), for the expression "30 and 20", the expression "25 and 25" shall be substituted. 5. Insertion of new section 133A :- After section 133 of the principal Act, the following section shall be inserted, namely:- "133A. Election of the members for Zilla Panchayats.- The election of the members for Zilla Panchayats from constituencies of a Zilla Panchayat shall be for the candidates sponsored by political party as defined under clause (16A) of section 2 of the Act. However, independent candidates shall also be eligible to contest as independents". 6. Repeal and Saving :- (1) The Goa Panchayat Raj (Amendment) Ordinance, 2015 (Ordinance No. 2 of 2015) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.