Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran (Sanshodhan) Adhiniyam, 2013 27 of 2013 [13 August 2013] CONTENTS 1. Short title 2. Amendment of Section 2 3. Repeal and saving Madhya Pradesh Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran (Sanshodhan) Adhiniyam, 2013 27 of 2013 [13 August 2013] An Act further to amend the Madhya Pradesh Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran Adhiniyam, 1979. Be it enacted by the Madhya Pradesh Legislature in the Sixty-fourth Year of the Republic of India as follows:-- Notes Statement of Objects and Reasons.--It is expedient in the public interest to amend Section 2 of the Madhya Pradesh Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran Adhiniyam, 1979 (No. 10 of 1979) so that the persons getting monetary benefits in whatever name from the State Government or its agency and who are required to discharge duties for the benefit of public in relation to public health, may be brought in the ambit of essential service. 2. As the matter was urgent and the Madhya Pradesh Legislative Assembly was not in session, the Madhya Pradesh Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran (Sanshodhan) Adhyadesh, 2013 (No. 1 of 2013) was promulgated for the purpose. It is now proposed to replace the said Ordinance by an Act of the State Legislature without any modification. 3. Hence this Bill. * Published in M.P. Rajpatra(Asadharan) dated 13-8-2013 Page 722(1). 1. Short title :- This Act may be called the Madhya Pradesh Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran (Sanshodhan) Adhiniyam, 2013. 2. Amendment of Section 2 :- In Section 2 of the Madhya Pradesh Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran Adhiniyam, 1979 (No. 10 of 1979), in the explanation,-- (i) in clause (iii), the word "and" shall be omitted; (ii) in clause (iv), for the full stop, a semi-colon shall be substituted and thereafter the word "and" shall be inserted; (iii) after clause (iv), the following clause shall be inserted, namely:-- "(v) persons getting monetary benefits in whatever name from the State Government or its agency and who are required to discharge duties for the benefit of public in relation to public health.". 3. Repeal and saving :- (1) The Madhya Pradesh Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran (Sanshodhan) Adhyadesh, 2013 (No. 1 of 2013) is hereby repealed. (2) Notwithstanding the repeal of the said Ordinance, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.