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State of Madhya Pradesh - Act

The Madhya Pradesh State Legislature (Delegation Of Powers) Act, 1993

MADHYA PRADESH
India

The Madhya Pradesh State Legislature (Delegation Of Powers) Act, 1993

Act 9 of 1993

  • Published on 1 January 1993
  • Commenced on 1 January 1993
  • [This is the version of this document from 1 January 1993.]
  • [Note: The original publication document is not available and this content could not be verified.]
Central Government ActThe Madhya Pradesh State Legislature (Delegation Of Powers) Act, 1993THE MADHYA PRADESH STATE LEGISLATURE (DELEGATION OF POWERS) ACT, 1993NO. 9 OF 1993[ 31st March, 1993.]An Act to confer on the President the power of the Legislature of theState of Madhya Pradesh to make laws.BE it enacted by Parliament in the Forty- fourth Year of theRepublic of India as follows:--

1. Short title. This Act may be called the Madhya Pradesh State Legislature (Delegation of Powers) Act, 1993 .

2. Definition. In this Act," Proclamation" means the Proclamation issued on the 15th day of December, 1992 , under article 356 of the Constitution, by the President, and published with the notification of the Government of India in the Ministry of Home Affairs No. G. S. R. 926 (E) of the said date.

3. Conferment on the President of the power of the State Legislature to make laws.(1) The power of the Legislature of the State of Madhya Pradesh to make laws, which has been declared by the Proclamation to be exercisable by or under the authority of Parliament, is hereby conferred on the President.

(2)In exercise of the said power, the President may, from time to time, whether Parliament is or is not in session, enact, as President' s Act, a Bill containing such provisions as he considers necessary: Provided that before enacting any such Act, the President shall, whenever he considers it practicable to do so, consult a Committee constituted for the purpose, consisting of twenty members of the House of the People nominated by the Speaker and ten members of the Council of States nominated by the Chairman.
(3)Every Act enacted by the President under sub- section (2) shall as soon as may be after enactment, be laid before each House of Parliament.
(4)Either House of Parliament may, by resolution passed within thirty days from the date on which the Act has been laid before it under sub- section (3), which period may be comprised in one session or in two successive sessions, direct any modifications to be made in the Act and if the modifications are agreed to by the other House of Parliament during the session in which the Act has been so laid before it or the session succeeding, such modifications shall be given effect to by the President by enacting an amending Act under sub- section (2): Provided that nothing in this sub- section shall affect the validity of the Act or of any action taken thereunder before it is so amended.

1. Short title. This Act may be called the Rajasthan State Legislature (Delegation of Powers) Act, 1993 .

2. Definition. In this Act," Proclamation" means the Proclamation issued on the 15th day of December, 1992 , under article 356 of the Constitution, by the President, and published with the notification of the Government of India in the Ministry of Home Affairs No. G. S. R. 930 (E) of the said date.

3. Conferment on the President of the power of the State Legislature to make laws.(1) The power of the Legislature of the State of Rajasthan to make laws, which has been declared by the Proclamation to be exercisable by or under the authority of Parliament, is hereby conferred on the President.

(2)In exercise of the said power, the President may, from time to time, whether Parliament is or is not in session, enact, as President' s Act, a Bill containing such provisions as he considers necessary: Provided that before enacting any such Act, the President shall, whenever he considers it practicable to do so, consult a Committee constituted for the purpose, consisting of twenty members of the House of the People nominated by the Speaker and ten members of the Council of States nominated by the Chairman.
(3)Every Act enacted by the President under sub- section (2) shall, as soon as may be after enactment, be laid before each House of Parliament.
(4)Either House of Parliament may, by resolution passed within thirty days from the date on which the Act has been laid before it under sub- section (3), which period may be comprised in one session or in two successive sessions, direct any modifications to be made in the Act and if the modifications are agreed to by the other House of Parliament during the session in which the Act has been so laid before it or the session succeeding, such modifications shall be given effect to by the President by enacting and amending Act under sub- section (2): Provided that nothing in this sub- section shall affect the validity of the Act or of any action taken thereunder before it is so amended.