_ 5PR T h e Assam
EXTRAORDINARY
SIS 55^13 MOT «
PUBLISHED BY AUTHORITY
si< 61 fiw ^, 18 1987, 28 wfe, 1909 («w)
No. 61 Di sp ur , Thursday , 18th June, 1987, 28th Jyais tha,
1909 (S .E .)
GOVERNMENT OF ASSAM
ORDERS B Y THE GOVERNOR
LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH
NOT IFIC ATION
The 16th J un e 1987 ! No.LGL.32/85/164.—The following Act of the Assam Legis lative Asse mbly which received the assent of the Pre sident is hereby, pub lish ed for gen era l information.
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352 THE ASSAM GAZETTE. EXTRAORDINARY, JUNE 18, 198?
ASSAM ACT NO.XIV OF 1987
(Received the assent of the President on 10th June, 1987) the Assam lokayuk ta and upa-lokayuktas
(AMENDMENT) ACT, 1987
An
Act
to amend the Assam Lokayukta and Up-Lokayuktas Act, 1985.
Preamble. Whereas it is expedient to amend the Assam Lokayukta and Up-Lokayuktas Act, 1985, herein- after referred to as the principal Act. It is hereby enacted in the Thirty-e ighth Year of the Republic of India as follows : —
short title l. (1) This Act may be called the Assam Lokayu-
commence- kta and Upa-Lokayuktas (Amendment) Act, 1987.
ment.
(2) It shall have the like extent as the principa l Act.
(3) It shall be deemed to have come into force on the 31st day of December, 1986. oA'ukTnd In the principa l Act, for the word "Up- o therepro-Lokayukta", in the title and wherever it occurs,
Assam Act wor<
l "Upa-Lokayukta" shall be substituted.
N o. XX of
1986.
Amradment 3 the principal Act, for Section 22, the
22. 6011011 following section shall be substituted , namely -
"22. For the removal of doubts, it is hereby declared tha t nothing in the Act shall be construed to authorise the Lokayukta and Upa-Lokayuktas to investigate into any allega- tion against—
(a) (i) the Chief Justice or any Judge of the High C ourt ;
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THE ASSAM GAZETTE, EXTRAORDINARY, JUNE It , 1987 153
— — -------------- ■■■ ■ - — --------------------------__ ---------------------------------------------------------------------- ' __________________ ■ y '-r - . - r " "
(ii) Officers and staff of the High Court ;
(iii) Members of the Assam Judicial Service
as defined in clause (b) of Article 236
of the Const itution ;
(b) the Chairman or any Member of the
Assam Public Service Commission ;
(c) the Speaker and the Deputy Speaker of the Assam Legislative Assembly and the
staff of the State Legislature."
MD. SAADULLAH,
Secre tary to the Govt, of Assam, Legislat ive Dep artm ent.
GU WA HA TI— Printed & published by the Supdt. i/c„ Assam Govt. Printin g Pre * (Ex -Gazette) N o. !2 1—1,164—350— 18-6-1987.
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