Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa State Commission For Children (Amendment) Rules, 2005 CONTENTS 1. Short Title And Commencement 2. Substitution Of New Rule For Rule 9 Goa State Commission For Children (Amendment) Rules, 2005 In exercise of the powers conferred by section 37 read with sub- sections (1) to (6) (both inclusive) of section 13 and section 38 of the Goa Children's Act, 2003 (Goa Act 18 of 2003), and all other powers enabling it in this behalf, the Government of Goa hereby makes the following rules so as to amend the Goa State Commission for Children Rules, 2004, namely:- 1. Short Title And Commencement :- (1) These rules may be called the Goa State Commission for Children (Amendment) Rules, 2005. (2) They shall come into force from the date of their publication in the Official Gazette. 2. Substitution Of New Rule For Rule 9 :- For rule 9 of the Goa State Commission for Children Rules, 2004 the following rule shall be substituted namely:- "9. Salaries and allowances of Member Secretary and other staff:- The administrative expenses including salary, allowances and pension payable to the Member Secretary of the Commission shall be paid out of the grants placed at the disposal of the Commission by the State Government. The salaries allowances and pensions payable to the officers and staff referred to in clause (b) of rule 8 shall be paid by the Government." B y order and in the name of the Governor of Goa. T. S. Sawant, Director, Women and Child Development & ex officio Joint Secretary. Panaji, 20th July, 2005.