Assam act 008 of 1970 : The Assam State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1970

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ASSAM ACT V n i OF 1970

(R ece iv ed th e a ss en t o f th e G ov er no r on t he 14 th J u ly 197 0)

THE ASSAM STA TE LE GI SL AT UR E MEM BERS (REM OV AL OB DI SQ UA LIFICA TION S) (AM EN DM EN T) ACT, 1970

[Published in the Assam Gazette, Extraord ina ry, da ted the 17th Ju ly , ±970]

An

Act

fu rt her to am en d th e A ss am St at e L eg is la tu re M em ber s (R em ov al o l D is qual if ic at io ns) (A m en dm en t) Ac t, 1950

Whereas i t is expedien t furt he r to a mend the Assam - State Legis lature Members (R.emoval of Disqualifi- x in & ®f cations) Act, 1950, hereinafte r called the princi pal 1950. Act, in the ma nner here inafter app ear ing ;

It is hereby enacted in t he Twenty- first Year of the Repub lic of Ind ia as follows:—

Preamble.

Short tit le , 1. (1) This Act may be called the Assam Sta te ex ten t an d Legislature Members (Removal of Disquali ficat ions) mSTen Ce' (Am endment) Act, 1970.

(2) It shall have the like extent as the principa l Act.

(3) It shall be deemed to have come into force on 24th Ma rch , 1970.

Am end - 2. In section 2 of the princi pal Act,— in ert of sect ion 2 of (1) aft er the word “ hereto” occurring at the Assam Ac t end, the punc tua tion “ ( . )” shall be deleted

°’ and the words “in so far as it is an office of prof it under the S tat e Governme nt” followed by the punctuat ion “ ( . )” shall be add ed ;

(2) in the Schedule, afte r item numb er 6, the fo ! lowing shall be inser ted ai item num ber 6A, na mely:—

“ 6 A. Any office held by a Min iste r, Minister of Sta te, Deputy Min iste r or Par liamenta ry Secreta ry for t he State of Assam”

AGP (Leg) 14 /7 0- 1, 50 0—30-7-70.

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