Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Rakshak Dal (Amendment) Act, 2009 24 of 2009 CONTENTS 1. Short Title 2. General Amendment In U.P. Act No. 38 Of 1948 3. Amendment Of Section 2 4. Amendment Of Section 9 5. Amendment Of Section 10 6. Amendment Of Section 11 7. Amendment Of Section 12 8. Amendment Of Section 16 9. Amendment Of Section 17 10. Omission Of Section 19 Uttar Pradesh Rakshak Dal (Amendment) Act, 2009 24 of 2009 An Act to amend the United Provinces Rakshak Dal Act, 1948 It is hereby enacted in the Sixtieth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on August 26, 2009 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 27th August, 2009, pp. 3-4 1. Short Title :- This Act may be called the Uttar Pradesh Rakshak Dal (Amendment) Act, 2009. 2. General Amendment In U.P. Act No. 38 Of 1948 :- In the United Provinces Rakshak Dal Act, 1948, hereinafter referred to as the principal Act, for the words "United Provinces", "Rakshak Dal", "Provincial Government" and "Administrative Commandant" wherever occurring including headings, sub-headings, marginal heading and the Schedule the words "Uttar Pradesh" "Prantiya Rakshak Dal/Vikas Dal", "State Government" and "Director General" shall respectively be substituted. 3. Amendment Of Section 2 :- In Section 2 of the principal Act, in clause (a) the words "Honorary Officer of equivalent rank" shall be omitted. 4. Amendment Of Section 9 :- I n Section 9 of the principal Act, for the words "two hundred rupees" the words "five hundred rupees" shall be substituted. 5. Amendment Of Section 10 :- I n Section 10 of the principal Act, the words "or any Honorary Officer of equival (sic equivalent) rank" shall be omitted. 6. Amendment Of Section 11 :- In Section 11 of the principal Act,-- (a) the words "or any Honorary Officer of equivalent rank" shall be omitted. (b) in clause (a) for the words "to the ranks" the words "in General Category" shall be substituted. 7. Amendment Of Section 12 :- I n Section 12 of the principal Act, the words "or any Honorary Officer of an equivalent rank" shall be omitted. 8. Amendment Of Section 16 :- I n Section 16 of the principal Act, the words "or any Honorary Officer of equivalent rank" shall be omitted. 9. Amendment Of Section 17 :- In Section 17 of the principal Act, in sub-section (3) for the words "two hundred rupees" the words "five hundred rupees" shall be substituted. 10. Omission Of Section 19 :- Section 19 of the principal Act shall be omitted.