Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Zilla Parishads And Panchayat Samitis (Amendment) Act, 2011 19 of 2011 [21 April 2011] CONTENTS 1. Short title 2. Amendment of section 10 of Bom. III of 1959 3. Amendment of section 30 of Bom. III of 1959 4. Amendment of section 12 of Mah. V of 1962 5. Amendment of section 42 of Mah. V of 1962 6. Amendment of section 58 of Mah. V of 1962 7. Amendment of section 67 of Mah. V of 1962 8. Power to remove difficulties Maharashtra Zilla Parishads And Panchayat Samitis (Amendment) Act, 2011 19 of 2011 [21 April 2011] PREAMBLE An Act further to amend the Bombay Village Panchayats Act, 1958 and the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961. WHEREAS it is expedient further to amend the Bombay Village Panchayats Act, 1958 (Bom. III of 1959) and the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962), for the purposes hereinafter appearing; it is hereby enacted in the Sixty-second Year of the Republic of India as follows:-- 1. Short title :- This Act may be called the Bombay Village Panchayats and the Maharashtra Zilla Parishads and Panchayat Samitis (Amendment) Act, 2011. 2. Amendment of section 10 of Bom. III of 1959 :- I n section 10 of the Bombay Village Panchayats Act, 1958 (Bom. III of 1959) (hereinafter referred to as "the Village Panchayats Act"), in sub-section (2),-- (a) in clause (b), in the third proviso, for the words "one-third of the total number of seats" the words "one-half of the total number of seats" shall be substituted; (b) in clause (c), in the third proviso, for the words "one third of the total number of seats" the words "one-half of the total number of seats" shall be substituted; (c) in clause (d), for the words "one-third" the words "one-half" shall be substituted. 3. Amendment of section 30 of Bom. III of 1959 :- In section 30 of the Village Panchayats Act, in sub-section (4),-- (a) in clause (a), in the third proviso, for the words "one-third of the total number of offices" the words "one-half of the total number of offices" shall be substituted; (b) in clause (b), in the proviso, for the words "one-third of the offices" the words "one-half of the offices" shall be substituted; (c) in clause (c), for the words "one-third of the total number of offices of Sarpanchas" the words "one-half of the total number of offices of Sarpanchas" shall be substituted; 4. Amendment of section 12 of Mah. V of 1962 :- I n section 12 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962) (hereinafter, referred to as "the Zilla Parishads Act"), in sub-section (2),-- (a) in clause (b), in the third proviso, for the words "one-third of the total number of seats" the words "one-half of the total number of seats" shall be substituted; (b) in clause (c), in the third proviso, for the words "one-third of the total number of seats" the words "one-half of the total number of seats" shall be substituted; (c) in clause (d), for the words "one-third" the words "one-half" shall be substituted; 5. Amendment of section 42 of Mah. V of 1962 :- In section 42 of the Zilla Parishads Act,-- (1) in sub-section (4),-- (a) in clause (a), in the third proviso, for the words "one-third of the total number of offices" the words "one-half of the total number of offices" shall be substituted; (b) in clause (b), in the proviso, for the words "one-third of the offices" the words "one-half of the offices" shall be substituted; (c) in clause (c), for the words "one-third" the words "one-half" shall be substituted; (2) sub-section (5) shall be deleted. 6. Amendment of section 58 of Mah. V of 1962 :- In section 58 of the Zilla Parishads Act, in sub-section (1B),-- (1) in sub-section (5),-- (a) in clause (a), in the third proviso, for the words "one-third of the total number of seats" the words "one-half of the total number of seats" shall be substituted; (b) in clause (c), in the third proviso, for the words "one-third of the total number of seats" the words "one-half of the total number of seats" shall be substituted; (c) in clause (d), for the words "one-third" the words "one-half" shall be substituted; 7. Amendment of section 67 of Mah. V of 1962 :- In section 67 of the Zilla Parishads Act,-- (a) in clause (b), in the third proviso, for the words "one-third of the total number of offices" the words "one-half of the total number of offices" shall be substituted; (b) in clause (b), in the proviso, for the words "one-third of the offices" the words "one-half of the offices" shall be substituted; (c) in clause (c), for the words "one-third" the words "one-half" shall be substituted. (2) sub-section (6) shall be deleted. 8. Power to remove difficulties :- (1) If any difficulty arises in giving effect to the provisions of the Bombay Village Panchayats Act, 1958 (Bom. III of 1959), and the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962), as amended by this Act or by reason of anything contained therein, or in giving effect to any of these Acts in respect of the matters contained in this Act, the State Government may, as occasion arises, by order, do anything which appears to it to be necessary for the purpose of removing the difficulty: Provided that, no such order shall be made after the expiry of the 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 State Legislature.