THE GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI (AMENDMENT) ACT, 2021

DELHI
India

THE GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI (AMENDMENT) ACT, 2021

Act 15 of 2021

Published on 28 March 2021
Commenced on 28 March 2021
[This is the version of this document from 28 March 2021.]

THE GOVERNMENT OF NATIONALCAPITALTERRITORYOFDELHI (AMENDMENT)ACT, 2021NO. 15 OF 2021[28th March, 2021.]An Act further to amend the Government of National Capital Territory of Delhi Act, 1991.BE it enacted by Parliament in the Seventy-second Year of the Republic of India as follows:––

1.

(1)This Act may be called the Government of National Capital Territory of Delhi

(Amendment)Act, 2021.

(2)It shall come into force on such date as the Central Government may, by notificationin the Official Gazette, appoint.

2. In section 21 of the Government of National Capital Territory of Delhi Act, 1991 (hereinafter referred to as the principalAct), after sub-section (2), the following sub-section shall be inserted, namely:—

Short title andcommencement.Amendment of section 21 of 1992.

Part II – — Section 1

izkf/kdkj ls izdkf'krPUBLISHED BY AUTHORITYNew Delhi, the 28th March, 2021/Chaitra 7, 1943 (Saka)The following Act of Parliament received the assent of the President on the 28th. March, 2021, and is hereby published for general information:—'(3) The expression "Government" referred to in any law to be made by the LegislativeAssembly shall mean the Lieutenant Governor.'.

3. In section 24 of the principal Act, in the second proviso,—

(i)in clause (c), for the word and figures "section 43.", the words and figures "section 43; or" shall be substituted;

(ii)after clause (c), the following clause shall be inserted, namely:—

"(d) incidentally covers any of the matters which falls outside the purview of the powers conferred on the Legislative Assembly.".

4. In section 33 of the principal Act, in sub-section (1),—

(a)after the words "conduct of its business", the words "which shall not be inconsistent with the Rules of Procedure and Conduct of Business in House of the People" shall be inserted;

(b)in the proviso, for the words "Provided that", the following shall be substituted, namely:—

"Provided that the LegislativeAssembly shall not make any rule to enable itself or its Committees to consider the matters of day-to-day administration of the Capital or conduct inquiries in relation to the administrative decisions, and any of the rule made in contravention of this proviso, before the commencement of the Government of National CapitalTerritory of Delhi (Amendment)Act, 2021, shall be void:Provided further that".

5. In section 44 of the principal Act, in sub-section (2), the following proviso shall be inserted, namely:—

"Provided that before taking any executive action in pursuance of the decision of the Council of Ministers or a Minister, to exercise powers of Government, State Government,Appropriate Government, Lieutenant Governor,Administrator or Chief Commissioner, as the case may be, under any law in force in the Capital, the opinion of Lieutenant Governor in term of proviso to clause (4) of article 239AA of the Constitution shall be obtained on all such matters as may be specified, by a general or special order, by Lieutenant Governor.".————DR. G. NARAYANA RAJU,Secretary to the Govt. of India.Amendmentof section 24.Amendmentof section 44.Amendmentof section 33.

2. THE GAZETTE OF INDIA EXTRAORDINARY [PART II— SEC. 1]

UPLOADED BY THE MANAGER, GOVERNMENT OF INDIA PRESS, MINTO ROAD, NEW DELHI–110002 ANDPUBLISHED BY THE CONTROLLER OF PUBLICATIONS, DELHI–110054.

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