Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Panchayat Raj (Third Amendment) Act, 2000 30 of 2001 [12 September 2001] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 58A Karnataka Panchayat Raj (Third Amendment) Act, 2000 30 of 2001 [12 September 2001] An Act further to amend the Karnataka Panchayat Raj Act, 1993. Whereas it is expedient further to amend the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty first year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Panchayat Raj Act (Third Amendment) Act, 2000. (2) It shall come into force at once. 2. Insertion Of New Section 58A :- After section 58 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) the following section shall be inserted, namely:- 58A. Duties of Grama Panchayat to report regarding Bonded Labour System etc.- It shall be obligatory on the part of a Grama Panchayat to report in such form and at such intervals as may be prescribed to the Deputy Commissioner or to any other authority specified by the Government in this behalf, any case of enforcement of bonded labour system which stood abolished under the Bonded Labour System (Abolition) Act, 1976 (Central Act 19 of 1976) in the Panchayat area, failing which it shall be construed as a default in the performance of duties imposed on it, for the purpose of section 268.