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State of Maharashtra - Section

Section 8 in The Maharashtra Devdasi System (Abolition) Act, 2005

8. Constitution of District Committee.

(1)The State Government may, by notification in the Official Gazette, constitute a District Devdasi Practice Control Committee (hereinafter referred to as "the District Committee"), for such District or Districts, as deemed fit, for the purposes of this Act:Provided that, the District Committee constituted for a district may have under its jurisdiction and work as the District Committee for more than one districts.
(2)A District Committee shall consist of the following members, namely :-
(a) [ [Clause (a) substituted by Maharashtra 22 of 2013, Section 3 (w.e.f. 21-8-2013).] the Chief Judicial Magistrate or AdditionalCollector or Chief Executive Officer of the Zilla Parishad or theSuperintendent of Police, of the District, or any of theDistricts, for which a common District Committee is constituted,to be appointed by the Government............. [Clause (a) substituted by Maharashtra 22 of 2013, Section 3 (w.e.f. 21-8-2013).]   Chairman] [Clause (a) substituted by Maharashtra 22 of 2013, Section 3 (w.e.f. 21-8-2013).];
(b) three persons to assist the Chairman, who shallbe Member the persons of ability, integrity and standing and haveadequate knowledge and experience of dealing with the problemsrelating to exploitation of women, to be nominated by the StateGovernment, of whom at least one shall be a women, nominated inconsultation with the State Women's Commission ....   Member
(c) the District Women and Child Development Officer....   Ex-officioMember-Secretary.
(3)The term of office of the members of every District Committee shall be of five years from its constitution.
(4)No act or proceeding of the District Committee shall be invalid by reason only of a vacancy therein, or any defect in the nomination of any member, if such act or proceeding is otherwise in accordance with the provisions of this Act.
(5)Appointments made, from time to time, as members under Clause (b) of subsection (2) shall be published in the Official Gazette.
(6)The District Committee shall meet at such time and place, as the Chairman of such Committee may think fit and shall observe such procedure in regard to the transaction of its business as may be prescribed.
(7)The members nominated under clause (b) of sub-section (2) shall receive such fees and allowances as may be prescribed.
(8)The provisions of section 7 regarding the disqualification and removal of the non-official members nominated by the State Government shall mutatis mutandis, apply to the members of a District Committee, nominated under clause (b) or subsection (2).