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Assam act 028 of 1964 : The Assam Panchayat (2nd Amendment) Act, 1964

The 22nd Dec ember 1964

No.LJL.36/64/4.—Th e following Act of the Assam Legisla tive Assembly which received the assent of th e Governor is here by publ ished for general inform atio n.

(Received the asse nt of the Governor on the 21st December , 1964) ASSAM ACT No. XXVIH OF 1964

TH E ASSA M PANCHAYAT (SECOND A ME ND ME NT) AC T, 1964

[Published in the Assam Gazette Ext raor dina ry , dated the 24th December, 1964]

An Act farther to amend the Ass am Panchayat Act$ 1959 Preamble Whereas it is exp edient fur the r to amend theAct Assam Pan cha yat Act, 1959 here inafter called theoi principal Act , in the manne r hereinafter appea ring ; It is hereb y enacted in the Fift een th Year of the Republic of Ind ia as follows :—

Short itlc, 1. (1) T his A ct m ay be ca lled th e Assam exte and Panch aya t (Second Amendment) Act, commence- j 964

ment.

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(2) It shall have the like extent as the prin cipal Act.

(3) It shall come into force at once. Amendment 2. j n sub-section (5) of Section 14 of th e principa l ofAssam Ac .Act—-for clause (ii), the following shall be subst itu- XXIV of ted, nam ely

1959,

" (ii) Th e vot ing shall be by show of hands except in case of elect ion or no-confidence motion when voting shall be by secre t bal lot " . Am endm ent

of Sec tion 16

of A ssam Ac t Act

X X IV of

1959.

Sub-section (3) of Section 16 of th e prin cipal shall be dele ted.

Am endm ent

of Sec tion lg

of Assam Act

X X IV of

1959,

4. In sub-section (1) of Section 19 of the princi - pal Act,-—(1) in the second proviso afte r the word "co-op ted " punctuat ion " (, )" shall be delet ed ;

(2) aft er punc tua tion " ( , )" as so deleted , the words and punctua tion "or nom ina ted ," shall be inserted between the words "co-opted" and " the" . Amendment 5. j n s u b.s e c tion (1) of Section 22 of the prin- tion 22 of cipa l Act, for the second proviso, the following Assam Act shall be substituted, namely:-—

X X IV of

1959.

" Provided fur the r that the Mohku ma Parishad shall from within the are a of its jur isd ic- tion , co-opt two women members, if no wom an is a mem ber and one wom an, if only one is a memb er."

^ f6ndi

Sec- Section 24 of the prin cipal Act— tio n 24 of

Assam Act

X X IV of

1959.

X

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(1) in sub-section (2), for the brac kets and figures " (ii) and (iii )" occurring between the words, bracke t and figure " clauses (i)" , and " of " , the brackets and figures and word " (iii) and (iv) " shal l be substituted ;

(2) in clause (b) the words " Legisla tive Assembly" shall be substituted by the word " Legislature" ; j v

*! *.

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(3) in clause (c) for the words "School Board"

occurring b etween the w ord " the" and

"as" the words " Co-o pera tive Cen tral Bank" shall be subs tituted ;

(4) in sub-section (3), for the bracke t and figure " (IV )" occ urr ing betw een the words " clause" an d " of" , the bracket and figure " (V) " shall be substituted.

U. TAHB ILD AR ,

Depu ty Secy, to the Govt, of Assam, Law Depa rtment.

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