ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT:: LEGISLATIVE BRANCH
NOTIFICATION
The 7th May, 2010 No.LGL.124/2005/52. -- The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information, ASSAM ACT No. X OF 2010
(Received the assent of the Governor on 27-04-2010)
THE THENGAL KACHARI AUTONOMOUS COUNCIL
(AMENDMENT) ACT, 2010
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980 THEASSAM GAZETTE, EXTRAORDINARY,MAY7,2010
AN
ACT
further to amend the Thengal Kachari Autonomous Council Act, 2005. . Preamble Whereas it is expedient further to amend the Thengal Kachari Autonomous Council Act, 2005, hereinafter referred to as the principal Act, in the manner hereinafter appearing; Assam Act
No. XXXVIII
of 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 Thengal 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 26 (twenty six) members out of -which 22 (twenty two) 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 22 (twenty two). seats, 18 (eighteen) . seats shall be reserved for scheduled Tribes and 3 (three) seats . shall be reserved for woman, and 1 .(one for general community. "
MOHD. A. HAQUE,
Secretary to the Govt. of Assam, Legislative Department, Dispur. GUWAHATI - Printed and Published by the Dy. Director (P&S), Directorate ofPtg. and Sty., Assam, Guwahati-21 (Ex-Gazette) No:249-500+600-7-5-201O.
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