~ '«<'lI"'C/~ ~~
THE ASSAM GAZETTE
Registered No.-768/97 \5PlT~'t
EXTRAORDINARY
PUBLISHED BY THE AUTHORITY
o:f~306 ~~, C)"jI~"'IC!I,4 \blC~I"'C!I,2010, 12~, 1932 (~) No. 306 Dispur, Monday, 4th October, 2010, 12thAsvina, 1932 (S.B.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT: : LEGISLATIVE BRANCH
NOTIFICATION
The 4th October, 2010 No. LGL. 40/98/240.- The following Act of the Assam Legislative Assembly which received the assent of the President is hereby published for general information.
ASSAM ACT NO. XXX OF 2010
(Received the assent of the President on 8th September, 2010) THE ASSAM ADVOCATES' WELFARE FUND
(AMENDMENT) ACT, 2009
1
THE ASSAM GAZETIE, EXTRAORDINARY, OCTOBER 4, 2010 .444 --------------------------------~--------------~----------~--------~~----
AN
ACT
Amendment of 'Section 18.
3.
to amend the Assam Advocates' Welfare Fund Act, 1998. Whereas it is expedient to amend the Assam Advocates' Assam Act No. Welfare Fund Act, 1998, hereinafter referred to as the principal Act, XVIII of 1999 in the manner hereinafter appearing;
It is hereby enacted in the Sixtieth Year of the Republic ofIndia as follows :-
1. (1) This Act may be called the Assam Advocates r Welfare Fund (Amendment) Act, 2009.
(2) It shall have the like extent as the principal Act,
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. In the principal Act, in Section 15, in sub-section (5)-
(i) for the words "one thousand", occurring in between the words "of rupees"
and the words "as membership fee", the words "two thousand" shall be substituted; and
(ii) for the words "five hundred", occurring in between the words "instalments of rupees" and the words "each within one year", the word "one thousand"
shall be substituted.
In the principal Act, in Section 18, in sub-section( 1), for the words "three and six", appearing in between the words "rupees" and "respectively", the words
"six and twelve" shall be substituted. In the principal Act, in Section 19, in sub-section Cl)-
(i) for the word 'six', occurring in between the words "one Fund Stamp of the value of" and the words "rupees in case ofVakalatnama", the word "twelve"
shall be substituted; and
(ii) for the word "three", occurring in between the words "Authority and rupees"
and the words "in all other cases", the word "six" shall be substituted. Preamble
Short title,
extent and
Commencement.
Amendment of
Section 15.
Amendment of
Section 19.
4.
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. 611-500+ 100-1-10-2010.
2