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State of Sikkim - Act

Sikkim State Legislators Appointment to Different Authorities Act, 2006

SIKKIM
India

Sikkim State Legislators Appointment to Different Authorities Act, 2006

Act 9 of 2006

  • Published on 17 June 2006
  • Commenced on 17 June 2006
  • [This is the version of this document from 17 June 2006.]
  • [Note: The original publication document is not available and this content could not be verified.]
Sikkim State Legislators Appointment to Different Authorities Act, 2006(Act No 9 of 2006)Last Updated 14th March, 2020[Dated 17.06.2006]An Act to provide for appointment of Members of the State Legislative Assembly to different organisations, bodies, institutions or authorities.Be it enacted by the Legislature of Sikkim in the Fifty -Seventh year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Sikkim State Legislators' Appointment to Different Authorities Act, 2006.
(2)It shall be deemed to have come into force on the 21st day of May, 2004.

2. Definition.

- In this Act, -
(a)"Authority" means any statutory body or organization, institution etc. under the State Government and also include Public Sector Undertaking, Corporations, Committees, Commissions, Councils, Boards or any other Public Authority under the State Government;
(b)"State" means the State of Sikkim.

3. Power to appoint Legislator to different authorities.

(1)Subject to the provisions of any other law in force and in supplement thereto, the State Government may from time to time appoint a Member of the State Legislative Assembly by such designation as may be indicated in the order of the appointment to any authority under the State Government.
(2)The incumbent to any authority upon being appointed by such designation, as may be the case, shall have the powers and privileges as may be conferred upon.

4. Validation of all appointment of Legislators to different authorities.

- All appointment of Legislators made to different authorities shall always be deemed to have been made under this Act.