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Cabinet approves amendment to Sikh Gurudwaras Act and Mines Act- (Ministry Of Home Affairs) (10 Mar 2016)

MANU/PIBU/0312/2016

Miscellaneous

The Union Cabinet approved proposals of the Ministry of Home Affairs to amend the Sikh Gurdwaras Act, 1925 retrospectively. The amendment, to be introduced in Parliament, will remove the exception granted to Sahjdhari Sikhs in 1944 to vote in the elections to the members of the Board and Committees constituted under the Act.

Approval was also granted for amendment to the Mines and Minerals (Development and Regulation) Act, 1957, allowing for transfer of captive mining leases not granted through auction. Such will allow mergers and acquisitions of companies and facilitate ease of doing business for companies to improve profitability.

Relevant : Amendment to the Mines and Minerals (Development and Regulation) Act, 1957 MANU/PIBU/0315/2016

Tags : SIKH   GURDWARAS   AMENDMENT   PARLIAMENT  

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