ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 7th May, 2010.
No.LGL.34/2005J17.·· The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information. ASSAM ACT No. IX OF 2010
(Received the assent of the Governor on 28-04-2010)
THE SONOWAL KACHARI AUTONOMOUS COUNCIL
(AMENDMENT) ACT, 2010
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978 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7, 2010
AN
ACT
further to amend the Sonowal Kachari Autonomous Council Act, 2005. Preamble Whereas it is expedient furthr .to amend the Sonowal Kachari Assam Act Autonomous Council Act, 2005, hereinafter referred to as the principal Act, No.:XX of in the manner hereinafter appearing; 2005
It is hereby enacted in the Sixty-first Year of the Republic of India as follows»
Short title, 1.
. extent and commencement
(1) This Act may be called the Sonowal Kachari Autonomous Council (Amendment) Act, 2010 ..
(2) .It shall have the like extent as principal Act.
(3) It shall come into force at once. Amendment 2.
of section 6
In the principal Act, in Section 6, for sub-section (1), the following shall be substituted, namely:-
"6(1) The General Council shall consist of 30 (thirty) members out of which 26 (twenty six) shall be elected members and 4 (four) members shall be nominated by the Government of Assam to give representation of those group/communities of the council area which are not otherwise represented in it. Out of 26 (twenty six) seats, 20 (twenty) shall be reserved for scheduled Tribes and 5 (five) seats shall be reserved for woman, and 1 (one) for general community."
MOHD. A. HAQUE,
Secretary to the Govt. of Assam, Legislative Department, Dispur. GUW AHATI - Printed and Published by the Dy. Director (P&S), Directorate ofPtg. and Sty., Assam, Guwahati-21 (Ex-G,tzette) No. 247-500+600-7-5-2010.
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