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Reg istered No. 768/97
THE ASSAM GAZETTE
EXTRAORDINARY
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PUBI (SHED BY THE AUTHORITY
101 ^*174, ^£F4R, 4 2008, 15 5'^, 1930 (*F?) No. 101 Dispur, Friday, 4thApril, 2008, 15th Chaitra, 1930 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 4th April, 2008
No . LG L. 2 1/ 20 08 /7 . — The following Act o f the Assam Leg isla tive Assembly which received the assent of the Governor is hereby published for general information.
ASSAM ACT NO. IV OF 2008
'Receive d the a ssen t o f tb^ Governor on 3 d April , 2008)
TH E ASS.GVi A D M IN IS TP VTIVE TR/L UNAL (A ME ND ME NT ) AC T, 2008
AN
ACT
further to amend the Assam Administrative Tribunal Act, 1977. Preamble Whereas it is expedient further to amend the Assam Assam Act Administrative Tribunal Act, 1977, hereinafter referred VIII of 1977 to as the principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Fifty-ninth Year of the Republic of India as follows
Short title, 1.(1 ) This Act may be called the Assam extent and Administrative Tribunal (Amendment) Act, commencement 2008. t
(2) It extends to w hole of Assam.
(3) It shall come into force at once.
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418 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 4, 2008 \ Amendment of 2. In the principal Act, in section 3, for sub-section (5), section 3. the following shall be substituted, namely :-
"(5) No person shall be retained as a member of the Tribunal after he has attained the age of sixty five years or after completion o f a period o f 5 years from the date of his re-employment, whichever is earlier :
Provided that, -
(a) any Government servant appointed as a member of the Tribunal shall retire as such member on attaining the age of 60 years as usual applicable to a servant of the State Governm ent;
(b) if such a member, who was a servant of the State Government, retired at the age of 60 years as such member of the Tribunal is re- employed as a member of the Tribunal, he shall retire on attaining the age of 65 years or shall continue for a period o f 5 years from the date of his re-employment, whichever is earlier;
(c) the provisions of clauses (a) and (b) shall not be applicable in the case of the Chairman of the Tribunal who shall retire on attaining the age of superannuation as per condition of service governe ?/; y the expe'Tjv • Service Rules of his service cadre,"
MOHl). A. HAQUE,
Secretary to the Governmexf Assam, Legislative Department,
GUWAHATI-Prin ted and Published by the Dy. Director (P&S), Direc torate of Ptg. & Sty., Assam, Guwahati-21 , (Ex-Gazette) No. 201-500-600-4-4-2008.
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