ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT:: LEGISLATIVE BRANCH
NOTIFICATION
The 8th January, 2016
No. LGL.12S/2014/28.- The following Act of theAssam Legislative Assembly which receiveci the assent of the Governor on 31st December, 2015 is hereby published for general information.
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16 THE ASSAM GAZETTE, EXTRAORDINARY, JANUARY 8,2016
ASSAM ACT NO. XXX OF 2015
(Received the assent of the Governor on 31st December, 2015)
THE ASSAM BACKWARD CLASSES COMMISSION (AME TDMENT) ACT, 2015
AN
ACT
further to amend the Assam Backward Classes Commission Act, 1993 Preamble Whereas it is expedient further to amend the Assam Backward Classes Commission Act, 1993, hereinafter referred to as the principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Sixty-sixth Year of the Republic of India as follows :- '
Assam Act
No.XVII
of 1993.
Short title, 1,
extent and
commence-
ment
(1) This Act may be called the Assam Backward Classes Commission (Amendment) Act, 2015.
"9(1)
. (a) It shall have the like extent as the principal Act. It shall come into force at once.
In the principal Act, in section 3, in sub-section (2), for clause (a), the following shall be substituted namely :-
"(a) a Chairperson, from amongst persons of eminence ability and integrity;"
In the principal Act, in section 9, for the existing provision the following shall be substituted, namely:-
The Commission shall, -
examine requests for inclusion of any class of citizen as a backward class in the lists and hear complaints of over-inclusion or under-inclusion of any backward class in such lists and tender such advice to the Government as it deems appropriate;
(b) investigate and monitor all matters relating to the safeguards provided for the backward classes under any law for the time being in force or under any order of the State Government and to evaluate the working of such safeguards;
(c) enquire into specific complaints with respect to the deprivation of rights and safeguards of the backward classes;
(d) participate and advice on the planning process of socio-economic development of the backward classes and to evaluate the progress of their development;
(e) present to the State Government annually its report on the working of the Commission;
(f) make in such reports recommendation, as to the measures that should be taken by the State Government for the effective implementation of those safeguards and other measures for the protection, welfare and socio-economic development of the backward classes;
(g) dis~arge such other functions in relation to the protection, welfare, development and advancement of the backward Classes as may be referred to it by the State Government.
The advice and recommendation of the Commission shall be considered by the Government and the reasons for disagreement, if any, shall be recorded."
(2)
(3)
Amendment 2. of section 3 Substitution 3. of section 9
(2)
S. M. BUZAR BARUAH"
Secretary to the Government of Assam, Legislative Department, Dispur. GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate ofPtg. & Sty., Assam, Guwahati-21 (Ex-Gazette) No. 13-400-10-8-1-2016
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