Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tripura Panchayats (Fifth Amendment) Act, 2010 05 of 2010 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 14 3. Amendment Of Section 20 4. Amendment Of Section 72 5. Amendment Of Section 79 6. Amendment Of Section 124 7. Amendment Of Section 131 Tripura Panchayats (Fifth Amendment) Act, 2010 05 of 2010 AN ACT Further to amend the Tripura Panchayats Act, 1993 BE it enacted by the Tripura Legislative Assembly in the 61st year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called The Tripura Panchayats (Fifth Amendment) Act, 2010 (2) It shall come into force on such date as the State Government, may by notification in the official gazette, appoint. 2. Amendment Of Section 14 :- In the Principal Act, in sub-sections (2) and (3) of Section 14, the words " Not less than one-third" shall be substituted with the words "Fifty percent". After sub-section (3), the following proviso shall be added namely: "Provided that such reservation, as prescribed in sub-section (2) and (3) of Section 14, may be less than fifty percent if the particular Gram Panchayat is constituted with members in odd number". 3. Amendment Of Section 20 :- In the Principal Act, in sub-section (4) of Section 20, the words "Not less than one-third" shall be substituted with the words "fifty percent" After first proviso to sub-section(4) the following proviso shall be added namely:- "Provided further that such reservation, as prescribed in sub-section (4) of Section 20, may be less than "fifty percent" if the total number of the offices of Pradhan of Gram Panchayat in the State is in odd number". 4. Amendment Of Section 72 :- In the Principal Act, in sub-sections (2) and (3) of Section 72, the words "Not less than one-third" shall be substituted with the words "Fifty percent". After sub-section (3) the following proviso shall be added namely:- "Provided that such reservation, as prescribed in sub-section (2) and (3) of Section 14, may be less than Fifty percent if the particular Panchayat Samiti is constituted with members in odd number". 5. Amendment Of Section 79 :- In the Principal Act, in sub-section (2) of Section 79, the words "Not less than one-third" shall be substituted with the words "Fifty percent". After first proviso to sub-section(2) of Section 79, the following proviso shall be added namely:-"Provided further that such reservation, as prescribed in sub-section (2) of Section 79, may be less than "Fifty percent" if the total number of offices of the Chairman of Panchayat Samiti in the State is in odd number". 6. Amendment Of Section 124 :- In the Principal Act, in sub-section (2) and (3) of Section 124, the words " Not less than one-third" shall be substituted with the words "Fifty percent". After sub-section (3), the following proviso shall be added namely:- "Provided that such reservation, as prescribed in sub-section (2) and (3) of Section 124, may be less than fifty percent if the particular Zilla Parishad is constituted with members in odd number". 7. Amendment Of Section 131 :- In the Principal Act, in sub-section (2) of Section 131, the words " Not less than one-third" shall be substituted with the words "Fifty percent". After first proviso to sub-section (2) of Section 131, the following proviso shall be added namely:- "Provided further that such reservation, as prescribed in sub-section (2) of Section 131, may be less than "Fifty percent" if the total number of offices of the Sabhadhipati in the State is in odd number.