WTO
Reg iste red No .-76 8/97
THE ASSAM GAZETTE
W T W W
EXTRAORDINARY
W f
PUBLISHED BY THE AUTHORITY
135 29 (X , 2015, 8 CSf ,̂ 1937 (*t^) No. 135 Dispur, Friday, 29th May, 2015, 8th Jaistha , 1937 (S.E.)
GO VERNMENT OF ASSAM
ORD ERS BY THE G OVERNOR
LEGISLA TIVE DEPARTM ENT : : : LEGISLATIVE B RANCH
NOTIFICATION
The 29th May, 2015
No. LG L.40 /20 15 /15 .- The follow ing Act o f the Assa m L egis lative Assembly w hich received the asse nt of the G ove rnor is hereby pub lish ed for gene ral information .
ASSAM ACT NO. XVI OF 2015
(Received the assent of the Governor on 20th May, 2015)
THE ASSAM HOME GUARDS (AMENDMENT) ACT, 2015
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550 THE ASSAM GAZETTE. EXTRAORDINARY, MAY 29, 2015
AN
ACT
further to amend the Assam Home Guards Act, 1947. Preamble Whereas it is expedient further to amend the Assam Home Guards Act, 1947, 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.
XXIV
of 1947 Short title, extent and
1. (1) This Act may be called the Assam Home Guards (Amendment) Act, 2015.
commence-
ment
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once. Amendment 2. in the principal Act, in section 3, after sub-section (1), of section 3 the following new sub-section (1 A) shall be inserted, namely
"(1A) Without prejudice to the generality of the provision of the sub-section (1), the Government may make rules requiring every member of the Home guards to,-
(a) serve in aid of the Police Force and generally to help the maintenance of the security of the state ;
(b) help the public during any emergency including natural calamities, fire or epidemic ;
(c) render nursing and first aid ; and
(d) facilitate the maintenance and transport services and the control of traffic and crowds."
Amendment 3. in the principal Act, in section 4, in sub-section (2), for the of section 4 words "Inspector General of Police", the words
"Commandant General of Home Guards" shall be substituted.
Amendment 4. in the principal Act, in section7, in sub-section (2), for the of section 7 punctuation mark " . " appearing at the end, the punctuation mark " : " shall be substituted and thereafter the following proviso shall be inserted, namely :-
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THE ASSAM GAZETTE, EXTRAORDINARY, MAY 29, 2015 551
Amendment
of section
10
"Provided that the period of reserve may be extended with the consent of the person, recorded in a prescribed manner, for a block of three years at a time after examining the physical fitness in a prescribed manner till he attains the age of 55 years."
In the principal Act, in section 10, the punctuation mark
" appearing at the end, the punctuation mark " : " shall be substituted and thereafter, the following proviso shall be inserted, namely
"Provided that every member of Home Guard shall during the period of train ng or service in Home Guards receive from the Government or the employer as the case may be, such allowances as may be prescribed."
S. M. BUZAR BARUAH,
Secretary to the Government o f Assam, Legislative Department, Dispur. Gu wa hati: Printed and Published by the Dy. Direc tor (P & S), Directorate of Ptg. & Sty. Assam, Guw ahati-21. Ex Gazette No. 269 - 400 + 100 - 29 - 05 - 2015.
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