Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT STATE LEGISLATURE (DELEGATION OF POWERS) ACT, 1976 44 of 1976 [30th March, 1976] CONTENTS 1. Short title 2. Definition 3 . Conferment on the President of the power of the State Legislature to make laws GUJARAT STATE LEGISLATURE (DELEGATION OF POWERS) ACT, 1976 44 of 1976 [30th March, 1976] An Act to confer on the President the power of the Legislature of the State of Gujarat to make laws Be it enacted by Parliament in the Twenty-seventh Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Gujarat State Legislature (Delegation of Powers) Act, 1976. 2. Definition :- In this Act, "Proclamation" means the Proclamation issued on the 12th day of March, 1976, under Art.356 of the Constitution of india , by the President, and published with the notification of the Government of India in the Ministry of Home Affairs No.G.S.R. 123 (E) of the said date. 3. Conferment on the President of the power of the State Legislature to make laws :- (1) The power of the Legislature of the State of Gujarat to make laws, which has been declared by the Proclamation to be exercisable by or under the authority of Parliamentry is hereby conferred on the President. (2) In the exercise of the said power, the President may, from time to time, whether Parliament is or is riot insession, enact, as a President's Act, a Bill containing such provisions as he considers necessary: Provided that before enacting any such Act, the President shall, whenever be considers it practicable to do so, consult a Committee constituted for the purpose, consisting of thirty-four members of the House of the People nominated by the Speaker and seventeen members of the Council of States nominated by the Chairman. (3) Every Act enacted by the Prerident under sub-section (2) shall, as soon as may be after enactment, be laid before each House of Parliament. (4) Either' House of Parliament may, by resolution passed within thirty days from the date on which the Act has' been laid before it under sub-sec- tion (3), which period may be comprised in one session or in two successive sessions, direct any modifications to bemade in the Act and if the modifica- tions are agreed to by the other House of Parliament during the session in which the Act has been so laid before it or the session succeeding, such modifications shall be given effect to by the President by enacting an amend- ing A ct under sub-section (2) : Provided that nothing in this sub- section shall affect the validity of the Act or of any action taken therunder before .it is so amended.'