ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH
NOTIFICATION
The 29th May, 2015
No. LGL.135/2003/103.-The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XVIII OF 2015
(Received the assent of the Governor on 20th May, 2015)
THE ASSAM MUNICIPAL (AMENDMENT) ACT, 2015
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548 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 29, 2015
AN
ACT
further to amend the Assam Municipal Act, 1956
Preamble
Whereas it is expedient further to amend the Assam Municipal Act, Assam Act 1956,hereinafter referred to as the principal Act, in the manner hereinafter XV of 1957 appearing;
It is hereby enacted in the Sixty-sixth year of the Republic of India as follows
Short title,
extent and
commencement
1(1) This Act may be called the Assam Municipal (Amendment) Act, 2015.
(2) It shall have the like extent as the principal Act.
(3) It shall come in to force at once. Amendment of
section 37
2. In the principal Act, in section 37, in sub-section (1), in the first proviso, the words "where such officer is", appearing in between the words "officer"
and "appointed" shall be deleted.
Amendment of
section 53
3. In the principal Act, in section 53, after sub-section (2), the following new sub-section(3) shall be inserted, namely:-
"(3), (i) Every order or instrument of the Municipal Board or the Town Committee shall be expressed to be made in the name of the Municipal Board or the Town Committee concerned, as the case may be.
(ii) Save in cases where an Officer has been specifically empowered to sign an order or an instrument of the Municipal Board or the Town Committee, every order or instrument shall be signed by the Executive Officer with approval of the Chairman, Municipal Board/Town Committee and such signature shall be deemed to be proper authentication of such order.
(iii) The Executive Officer shall sign any Notification of the Municipal Board or Town Committee on behalf of the Municipal Board or Town Committee with approval of the Chairman, Municipal Board/Town Committee for publication in the Official Gazette."
S. M. BUZAR BARUAH,
Secretary to the Government of Assam, Legislative Department, Dispur. G uw ahati: Printed and Published by the Dy. Director (P & S), Directorate of Ptg. & Sty. Assam, Guwahati-21. Ex Gazette No. 267 - 400 + 100 - 29 - 05 - 2015.
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