Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Panchayati Raj (Amendment) Act, 2015 7 of 2015 [01 April 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 19, Rajasthan Act No. 13 of 1994 3. Repeal and savings Rajasthan Panchayati Raj (Amendment) Act, 2015 7 of 2015 [01 April 2015] An Act further to amend the Rajasthan Panchayati Raj Act, 1994. Be it enacted by the Rajasthan State Legislature in the Sixty-sixth Year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Rajasthan Panchayati Raj (Amendment) Act, 2015. (2) It shall be deemed to have come into force on and from 8th December, 2014. 2. Amendment of section 19, Rajasthan Act No. 13 of 1994 :- I n section 19 of the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994), hereinafter referred to as the principal Act,- (i) after the existing clause (p) and before the existing proviso, the following new clause shall be inserted, namely:- "(q) does not have a functional sanitary toilet in the house and any of his family members defecate in the open:"; (ii) the existing Explanation shall be renumbered as Explanation-I; and (iii) after the Explanation-I so renumbered, the following new Explanation shall be added, namely:- "Explanation-II.- For the purpose of the clause (q) of this section- (i) "sanitary toilet" means a water sealed toilet system or setup surrounded by three walls, a door and a roof; and (ii) "family members" means spouse of such person, children and his parents living with such person.". 3. Repeal and savings :- (1) The Rajasthan Panchayati Raj (Amendment) Ordinance, 2014 (Ordinance No. 1 of 2014) is hereby repealed. (2) Notwithstanding such repeal, all things done, actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been done, taken or made under the principal Act as amended by this Act.