Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Devdasi System (Abolition) (Amendment) Act, 2013 22 OF 2013 [21 August 2013] CONTENTS 1. Short title 2. Amendment of section 5 of Mah. XXXIII of 2006 3. Amendment of section 8 of Mah. XXXIII of 2006 Maharashtra Devdasi System (Abolition) (Amendment) Act, 2013 22 OF 2013 [21 August 2013] An Act to amend the Maharashtra Devdasi System (Abolition) Act, 2005. WHEREAS it is expedient to amend the Maharashtra Devdasi System (Abolition) Act, 2005, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-fourth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Maharashtra Devdasi System (Abolition) (Amendment) Act, 2013. 2. Amendment of section 5 of Mah. XXXIII of 2006 :- I n section 5 of the Maharashtra Devdasi System (Abolition) Act, 2005 (hereinafter referred to as "the principal Act"), in sub-section (2), for clause (a), the following clause shall be substituted, namely:- " (a) a person, who is or has been a Judge not below the rank of a Selection Grade District Judge, to be appointed by the Government in consultation with the High Court, or a person who is or has been an officer not, below the rank of a Secretary to the Government, to be appointed by the Government...... Chairman:". 3. Amendment of section 8 of Mah. XXXIII of 2006 :- In section 8 of the principal Act, in sub-section (2), for clause (a), the following clause shall be substituted, namely:- "(a) the Chief Judicial Magistrate or Additional Collector or Chief Executive Officer of the Zilla Parishad or the Superintendent of Police, of the District, or any of the Districts, for which a common District Committee is constituted, to be appointed by the Government...... Chairman;".