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Registered No. A-I2
«W 9< ' '^' The Assam Gazette e r s n s m r
EXTRAORDINARY
£M *W swfcww FUl-LISHED BY AUT HOR ITY -»< 6 ) SRS'jq , 28 1592, 8 ^R t, 1914 (>w)
No. 60 Oiapu r, Thasd ay 23th April, 1992, 3th Vaisakha
9E1 (S, E.)
" " ....... *........................■' ..T
OR t EES BY 1 HE GO VE RN OR
LE GI SL AT IV E DE PA RT MEN T : LE GISLA TI VE BLA NCH
NO TIFICA TION
The 28th Apr il 1992 N o-LGL.36/92/39 The follo wing Act c f the Assam Leg isla tive Assembly which received the assent c f the Go ver- nor is her eby publi she d for gen era l info: ma ti on.
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454 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 28, 1992
ASSAM ACT NO. Il l OF 1992
(deceived the assent of the Governor on 27th Apiil, 1992
THE ASSAM ADMINISTRATIVE TRIBUNAL
(AMENDMENT) ACT, 1992
AN
ACT
Preamble- to amend the Assam Administrative Tri- bunal Act, 1977, (Assam Act-VIII of 1977), hereinafter called the principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Forty-third Year of the Republic of India as follows :—
Short title,
extent and
commence-
ment.
Amend-
ment of
section 2.
1.(1) The Act may be called the Assam Administrative Tribunal (Amendment)
Act, 1992.
(2) It shall have the like extent as the prin- cipal Act.
(3) It shall come into force at once.
2. Tn the principal Act, in section 2, after sub-clause (ii) of clause (e), the following shall be inserted, namely:—
"(iii) all matters arising out of applica- tion of the Fundamental Rules and Subsidiary Rules."
Amend- 3.(1) In the principal Act, in section 9, the ment of existing provisions of sub-section (2) section 9. and (3) shall be substituted as follows, namely: —
"(2) Notwithstanding anything contained in any law, no civil court or other autho- rity shall entertain any civil suit or other proceedings with respect to any matter relating to any condition of service of any civil servant or question in any form
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THE AS SA M GAZETTE. EXTRAO RDINA RY APRIL 28, 1992 455
any order passed by the Tribunal in any appeal or review with respect to any matter or with respect to any other matter which arises out of the exercise of powers under the Act."
' <3) Notwithstanding anything con- tained in any law, all suits or other pro- ceedings with respect of any matter rela- ting to any condition of service of any civil servant and which are pending before any civil court or other authority on the date of coming into force of this Act, shall stand transferred to the Tribunal and the civil court or other authority before whom such a suit or proceeding is pending shall transfer all relevant and connected papers and records to the Tribunal and thereupon the Tribunal shall decide the suit and proceedings in the same manner as if they were appeals referred under the provisions of this Act."
K. LASKAR
Secretary to the Government of Assam, Legislative Department.
GU WA HA TI—Prin ted and Pub ilsb ed by the Dy. Director (P), Di rec torate Ptg. an d Sty. Assam, Guw ahat i-21 , (Ex-Gazette) No. 119—880-500-28-4-1992
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