Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat District Planning Committees (Amendment) Act, 2015 17 OF 2015 [15 April 2015] CONTENTS 1. Short title 2. Amendment of section 3 of Guj. 11 of 2008 3. Amendment of section 9 of Guj. 11 of 2008 Gujarat District Planning Committees (Amendment) Act, 2015 17 OF 2015 [15 April 2015] AN ACT further to amend the Gujarat District Planning Committees Act, 2008. It is hereby enacted in the Sixty-sixth Year of the Republic of India as follows:- 1. Short title :- (1) This Act may be called the Gujarat District Planning Committees (Amendment) Act, 2015. 2. Amendment of section 3 of Guj. 11 of 2008 :- I n Gujarat District Planning Committees Act-2008 (hereinafter referred to as "the principal Act", in section 3,- (1) in sub-section (1), for the words "not less than thirty and not more than forty as it may determine", the words "as may be determined by the State Government for each of such districts" shall be substituted; (2) in sub-section (2),- (a) clause (v) shall be deleted; (b) in clause (vi), for the words "as determined", the words "as may be determined" shall be substituted . 3. Amendment of section 9 of Guj. 11 of 2008 :- In the principal Act, in section 9, - (1) in sub-section (2), for the words " Minimum of ten members", the words "One-third of the total members" shall be substituted; (2) for sub-section (3), the following sub-section shall be substituted, namely:- "(3) The District Planning Officer shall be the ex-officio Secretary of the Committee who shall maintain records and the proceedings of the meeting of the Committee and shall take such action as the Committee may decide".