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Union of India - Act

The National Commission For Safai Karamcharis (Amendment) Act, 2001

UNION OF INDIA
India

The National Commission For Safai Karamcharis (Amendment) Act, 2001

Act 55 of 2001

  • Published on 1 January 2001
  • Commenced on 1 January 2001
  • [This is the version of this document from 1 January 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the National Commission for Safai Karamcharis Act, 1993.Be it enacted by Parliament in the Fifty- second Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the National Commission for Safai Karamcharis (Amendment) Act, 2001 .

2. Amendment of section 1.-

In the National Commission for Safai Karamcharis Act, 1993 (64 of 1993 ) (hereinafter referred to as the principal Act), in section 1, in sub- section (4), for the figures, letters and words" 31st day of March, 2002 ", the figures letters and words" 29th day of February, 2004 " shall be substituted.

3. Amendment of section 4.-

In section 4 of the principal Act, after sub- section 1, the following sub- section shall be inserted, namely:-" (1A) Notwithstanding anything contained in sub- section (1), the Chairperson, Vice- Chairperson and every Member appointed on or after the 16th day of February, 2001 , shall hold office for a period not exceeding three years from the date of assumption of is office or up to the 29th day of February, 2004 , whichever is earlier.".