4The 9 th M ay 1967 N o .L J L ,32/66/11.—Th e follow ing Ac t of the Assam Legis lative Assembly which received the assent o f the Gov erno r is hereby published for general
informat ion. A S S A M A C T V I O F 1967 [Re ceived th e assent o f th e Gov erno r on th e 8th M ay , 1967]T H E A S S A M S T A T E L E G IS L A T U R E M E M B E R S (R E M O V A L O F D IS Q U A L IF IC A T IO N S ) (A M E N D M E N T ) A C T , 1967 [Published in the Assam Gazette Ext rao rdina ry, dated the 9th M ay , 1967]
An Ac t
fa rt h e r to am en d the Ass am State Le gi slatur e Mem ber s (R em ova l o f D is qual if ic at io ns) Act, 1930
Pream ble. Whereas it is expedient further to amend (he Assam Assam Ac tStat e Legisl ature Members (Removal of Disq uali fica- X I I I of tions) A ct, 1950, herein after calle d the principal Act , 5,5 ’ in the manner hereinaf ter appearing ;It is here by enacted in the Eighteent h Ye ar o f the Re pu bli c of India as fol low s:— Short tit le , 1. (1) Th is Act may be called the Assam Stat e extent a i d Legislatu re Mem bers (Re mo val of Disqu alifications) mwnt3' 06" (Ame ndme nt) A ct , 1967.
(2) It shall have the lik e exten t as the prin cipa l A ct . (3) It shall fee deemed to have come into force on the F irst day of J an ua ry 1962.
Ame ndm ent 2. In the S che dul e to the prin cipa l Act , in item 6, of the Sche- between the words “ the” and “ De pu ty Mi nis ter ” the dule to the o r (j s “ Minis ter of State and ” shall be in serte d. principal Ac t Rep eal ai d 3.(1) Th e Assam Sta te Legis latur e Mem bers
Savi ng. (Re moval of Disqu alific ation s) (Ame ndme nt) O rd inan ce, 1966 is hereby repeale d,(2) Not wit hstand ing such repe al, anythin g done or any actio n t aken unde r the Or din ance as repealed shall be deemed to have been don e or taken under this Act as if this Ac t had commen ced on the Fif teenth d ay of Oc to be r, 1966 (the date o f promulgation of the Or din an ce) . B. SARM A,
Secy, to the Govt, of Assam. Law Dep artm ent «