Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra District Planning Committees (Constitution And Functions) (Amendment) Act, 2012 33 of 2012 [24 December 2012] CONTENTS 1. Short Title 2. Amendment Of Section 4 Of Mah. Xxiv Of 1998 3. Power To Remove Difficulty Maharashtra District Planning Committees (Constitution And Functions) (Amendment) Act, 2012 33 of 2012 [24 December 2012] PREAMBLE An Act further to amend the Maharashtra District Planning Committees (Constitution and Functions) Act, 1998. WHEREAS it is expedient further to amend the Maharashtra District Planning Committees (Constitution and Functions) Act, 1998(Mah. XXIV of 1998), for the purposes hereinafter appearing; it is hereby enacted in the Sixty-third Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Maharashtra District Planning Committees (Constitution and Functions) (Amendment) Act, 2012. 2. Amendment Of Section 4 Of Mah. Xxiv Of 1998 :- I n section 4 of the Maharashtra District Planning Committees (Constitution and Functions) Act, 1998(Mah. XXIV of 1998),- (1) in sub-section (2),- (a) in the first proviso, for the words "one-third" the words "one- half shall be substituted; (b) in the second proviso, the words "and where only two seats are reserved for the Scheduled Castes, one of the two seats shall be reserved for woman belonging to the Scheduled Castes" shall be deleted; (2) in sub-section (3), in the proviso, for the words "one-third" the words "one-half" shall be substituted; (3) in sub-section (4), for the words "One-third" the words "One- half" shall be substituted. 3. Power To Remove Difficulty :- (1) If any difficulty arises in giving effect to the provisions of the Maharashtra District Planning Committees (Constitution and Functions) Act, 1998(Mah. XXIV of 1998), as amended by this Act or by reason of anything contained therein, or in giving effect to the said Act in respect of the matters contained in this Act, the State Government may, as occasion arises, by an order published in the Official Gazette, do anything not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for the purpose of removing such difficulty: Provided that, no such order shall be made after the expiry of a period of two years from the date of commencement of this Act. (2) Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.