133
It is hereby enacted in the Twelfth Year of the Republic of India as follows:-
Short title,
extent and
commence-
ment.
1. (1) This Act m>ly be called the Assam Offi Language (Amendment) Act, 196 • •. ~
(2) It extends to the whole of the Stat
(3) It shall come into force at once. Amendment 2. In Section 2 of the Principal Act of Section 2 and t e) sha\l be deleted. ' of Asia m \
Aot XXXIII
of 1960.
Amendment 3. For Section 5 of the Princip11 Act, the following of Section Sshall be substituted, namely:-
of Ass am
Act XXXIII
of 1960. "5. Without prejudice to the prov1S1ons contained in Section 3, the Bengali Language shall be used fur administrative anrl other official purposes upto and _including the district level in the district of Cachar". / ASSAM ACT No.:XXIV OF 196l
'THE ASSAM EXCISE (EXTENSION TO M!ZO DISTRICT)
ACT, 1961.
(As passed by the ksembly) (Received the assent of the Governor on the 20th November 1961) {Published ii the Assam Gazette Extraordinary. dated the 21st November
1961. 1
An
Act
to extend the -provisions of the A9sain Excise Act, 1910 to Mizo District.
Preamble. WHEREAS the Assam Excise Act, 1910 is not Act I in force in the Mizo District: of 191ra
AND WHEREAS it is expedient to bring the said Act into force in the said District:
It is hereby enacted in the Twelfth Year of the Republic of India, as follows :-
Short title, 1. (1) This Act may be called the Assam extent and Excise (Extension to Mizo District) Act, 1961. cemmence·
ment.
134
(2) It extends to the Mizo District.
(3) It shall come into force from such date as the State Government may, by notification, in the Official Gazette, appoint.
Application
of Act I
ofl910to ihe
r..iizo ~istrict.
Act I
2. All the provisions of the Assam Excise Act, of 1910. 1910 as amended from time to time
shall apply to the Mizo District.
ASSAM ACT No.XXV OF 1961
THE A&.':>AM SECONDARY EDU9A TION ACT. 1961 (As passed by the Assembly)
(Received HIC' assent of . the G<>vernor on the 4th December 1960 [Published in the Assam Gazette, Extraordinary, dated the 5th De<.:ember
1961]
CONTE~!S
1. Short title, extent and commencement.
2. Admission of Institutions in other States and Administrations to the Privileges of the Board.
3. Definitions.
4. Incorporation of the Board.
5. Constitution of the Board.
6. Publication of names of the members of the Board.
7. Term of cffice of members.
8. Disqualification for membership.
9. Resignation of members and casual vacancy, etc.
10. Meetings of !he Board.
11. Quorum. Proceedings not invalidated by reason of vacancies.
12. Officers of the Board.
13. Powers and duties of the Board.
14. Powers cf the State Government.
15. Constitution :oif Secondary Education Board Fund.
16. Custody and investment of the Secondary Education Boarcl Fund.
17. ,Application of the Fund.
18. Audit of the accounts of the Board.
19. Powers and duties. of the Chairman.
20. Powers and duties of the Secretary.
21. Powers and duties of other officers.
22. Committees of Board.
23. Exercise of powers delegated by the Board to Committees.
24. Power of Board to make regulations.
25. BoarJ to furnish reports, returns, etc., to the State Government.
26 Power of State Government to reconstitute the Board.
27 Vesting of powers till the reconstitution of the Board.
28 Power of State Government to make rules.