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4. Trustees of the Jallianwala Bagh National Memorial.- 1[(1) The Trustees of the Jallianwala Bagh National Memorial shall be the following, namely:- (a) the Prime Minister -Chairperson,
(c) the Minister in-charge of Culture, 3[(d) the Leader of Opposition recognised as such in the House of the People or where there is no such Leader of Opposition, then the Leader of the single largest Opposition Party in that House;] (e) the Governor of the State of Punjab, (f) the Chief Minister of the State of Punjab, and (g) three eminent persons to be nominated by the Central Government.] (2) The Trustees shall be a body corporate with perpetual succession by the name of the "Trustees of the Jallianwala Bagh National Memorial" and a common seal, and in that name shall sue and be sued, and shall 3 have power acquire and hold property, to enter into contracts and to do all acts necessary for, and consistent with, the purposes of this Act. 1. Subs. by Act 51 of 2006, s. 2, for sub-section (1) (w.e.f. 21-12-2006). 2. Clause (b) omitted by Act 39 of 2019, s. 2 (w.e.f. 5-12-2019). 3. Subs. by s. 2, ibid., for clause (d) (w.e.f. 5-12-2019).    |
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