Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Sri Kashi Vishwanath Temple (Amendment) Act, 1989 23 of 1989 CONTENTS 1. Short Title 2. Amendment Of Section 6 Of U.P. Act No. 29 Of 1983 3. Amendment Of Section 9 4. Amendment Of Section 23 Uttar Pradesh Sri Kashi Vishwanath Temple (Amendment) Act, 1989 23 of 1989 An Act further to amend the Uttar Pradesh Sri Kashi Vishwanath Temple Act, 1983 It is hereby enacted in the Fortieth Year of the Republic of India as follows : -- 1 Received the assent of the Governor on October 6, 1989 and published in the U.P. ' Gazette, Extra., Part-1, Section (ka), dated 6th October, 1989, pp. 2-3. 1. Short Title :- This Act may be called the Uttar Pradesh Sri Kashi Vishwanath Temple (Amendment) Act, 1989. 2. Amendment Of Section 6 Of U.P. Act No. 29 Of 1983 :- In Section 6 of the Uttar Pradesh Sri Kashi Vishwanath Temple Act, 1983, hereinafter referred to as the principal Act, in sub-section (2), after clause (k), the following clause shall be inserted, namely -- "(1) The Chief Executive Officer .....ex-officio." 3. Amendment Of Section 9 :- In Section 9 of the principal Act, for sub-sections (3) and (4), the following sub-sections shall be substituted, namely : -- "(3) A member specified in clause (b) of sub-section (2) Section 6 may authorise in writing any person who is a Hindu and a member specified in clause (c) or clause (d) or clause (e) or clause (f) of that sub-section may, if he is unable to attend any meeting of the Board, likewise authorise an officer not below the rank of Joint Secretary in his department, to attend such meeting and the person or officer so authorised shall have the right to take part in the proceedings of the meeting and shall also have the right to vote. (4) No business shall be transacted at any meeting of the Board, unless at least five members including persons or officers authorised under sub-section (3) are present." 4. Amendment Of Section 23 :- In Section 23 of the principal Act, after sub-section (2), the following sub-section shall be inserted, namely : -- "(3) Without prejudice to any other mode of recovery available, any liquidated amount of money due to the Deities Board or Temple Fund shall, on the certificate of the Chief Executive Officer, be recoverable as arrears of land revenue."