Report No. 250

71. Punjab Gram Panchayat Samithi and Zilla Parishad (Chandigarh) Repeal Act, Act 17 of 1994

Category: Laws Relating to Administration of Union Territories and Delhi

Recommendation: Repeal

This Act was enacted to repeal the Punjab Gram Panchayat Act, 1952 and the Punjab Panchayat Samities and Zilla Parishads Act, 1961 as in force the Union territory of Chandigarh. Both these Acts have been repealed by the Punjab Panchayati Raj Act, 1994 which extends to the whole State of Punjab. Hence, the Chandigarh Repeal Act of 1994 is now redundant. The Central Government should repeal this Act. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-5).