ORDERS BY THE GOVERNOR
LEGISLAT_IVE DEPARTMENT
NOTIFICATION
The 6th July 1978 No.LGL.114/78/11.-The following Act of tre Assam legislative Assembly which received the assent of the Gonrnor is hereby rublishcd fer genrraJ information.
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760 THE ASSAM GAZETTE, EXI'RAORDINARY, JULY 7, 1978 ASSAM ACf IX OF 19.78
(Received the assent of the }avernor on the 5th July 1978) THE ASSAM PANCHAYATI RAJ' (SIXTH AMENDMENT) ACf, 1978.
Preamble.
Short title,
<'x tent and
commence-
ment.
An
Act
further to amend the Assam Pancha yati
Raj Act, 1972
Whereas it is expedient further to
amend the Assam P'.'tnchayati Raj. Act, ~;5~~ 19 ~3~ 1972 (Assam Act XI of 1973), hereinafter called the prjncipal Act, in the manner hereinafter appearing;
It is hereby enacted in the Twenty-
ninth year of the Repuplic of India as follows
1. (1) This Act may be called th t Assam Panchayati Raj (Sixth Amendment) Act, 1978.
(2) It . shall have like extent as the principal Act.
(3) It shall be deemed to have come into force on the 1st day of May, 1978. Amcndm 0
nt 2. In the principal Act, in Section 11, zi ors~~!~~ ahfte
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r
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thbe .Provisod, the
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ro11owing provisos Act x1 or s 4 e mserte , name y :-
1973. " Provided further that the term of a Gaon Panchayat, which is constituted after the constitution of other Gaon Panchayats in a regular election, shall expire with the expiration of 4-year term of other Gaon
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THE ASSAM GAZETTE. EXTRAORDINARY, JULY 7. 19_78 761 Gaon Panchayats immediately after the expiry of the term, extend the said term for a period n0t exceeding three months at a time subject to a maximum period of nine months or make any · alternative arrangement for the purpose of carrying out the functions of the Gaon Panchayats till the constitution of new Gaon Panchayats".
Amendm~nt 3. In the principal Act, in Section 22, of Section • b . ( l) f h . h 22 of t..ssam m su ·section , a ter t e proviso, t e ~9~
3 • x r of following provisos shall be inserted, namely:-
''Provided further that the term of a
Mohkuma Parishad which is constituted
aft er the constitution of other Mohkuma Parishads in a regular ekction, shall expire with the expiration of 4 -year term of the other Mohkuma Parishads irrespective of
the fact that the former has not completed 4-year term:
Provided further that the State Gov-
ernment may, where it is not possible to hold election for the constitution of new Mohkuma Parishads immediately after the
expiry of the term, extend the said term for a period not exceeding three months
at a time subje-.::t to a maximum period of nine months or make any alternative
arrangement for the purpose of carrying out the functions of the Mohkuma Parish.ads
till the constitution of new Mohkuma Pari- shads" .
U. TAHBILDAR,
Secretary to the Govt. of Assam, Legislative Department. (,_.:'\ UHATf-Pr\n ted ai;d published by t!Je Supdt. i/c •• Assam Govt. Printing P'e' ' • (Ex-Gazette) l\o.221-732+1,010-7-7-1978.
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