Registered No.-768/97
THE ASSAM GAZETTE
~~ct
EXTRAORDINARY
ett~
PUBLISHED BY THE AUTHORITY
"iT~ 379 f#xt~. 1~. 4 ~. 2019, 13 ~. 1941 ~) No. 379 Dispur, Wednesday, 4th September, 2019, 13th Bhadra, 1941 (S.E.)
GOVERNMENT OF ASSAM
ORDERSBYTHEGOVERNOR
LEGISLATIVE DEPARTMENT::: LEGISLATIVE BRANCH
NOTIFICATION
The 4th September, 2019 No. LGL. 123/2003/Pt./133.- The following Act of the Assam Legislative Assembly which received the assent of the Governor on 26th August, 2019 is hereby published for general information.
ASSAM ACT NO. XIV OF 2019
(Received the assent of the Governor on 26th August, 2019)
THE GUWAHATI MUNICIPAL CORPORATION (AMENDMENT)
ACT, 2019
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1714 THEASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER4, 2019
Preamble
Short title,
extent and
commencement
Deletion of
section 20A
Amendment of
section 47
AN
ACT
further to amend the Guwahati Municipal Corporation Act, 1969. Whereas it is expedient further to amend the Guwahati Municipal Corporation Act, 1969, hereinafter referred to as the principal Act, for laying down certain provisions for disqualifications for councilorship of the Corporation and providing for provisions for non-application of the provisions of the Assam Nagara Raj Act, 2007, in respect of the areas covered under Guwahati Municipal Corporation Act, 1969, in the manner hereinafter appearing,
It is hereby enacted in the Seventieth Year of the Republic oflndia, as follows :-
1. ( 1) This Act may be called the Guwahati Municipal Corporation (Amendment) Act, 2019.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. In the principal Act, section 20A shall be deleted.
3. In the principal Act, in section 47, in sub-section (1), after clause (k), for the punctuation mark ":" appearing at the end, the punctuation mark";" shall be substituted and thereafter the following new clauses (!), (m), (n) and (o) shall be inserted, namely:-
" (I) if he/she has more than two living children from a single or multiple partners :
Provided that this provision shall not be applicable in respect of those persons, who have more than two children prior to the date of commencement of this Act;
(m) if he/she has not passed Bachelor's degree or equivalent examination from any University recognized by the State or the Central Government, as the case may be:
Provided that in case of candidates belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes (OBC) and More Other Backward Classes (MOBC), the minimum educational qualification shall be H.S.S.L.C or passed equivalent examination under any Board or Council recognized by the State or the Central Government, as the case may be;
(n) if he/she does not have a functional sanitary toilet in his/her residence premises for the use of the family members; Assam
Act No. I
of 1973
Act No.
XXVI of
2007
Insertion of new section
445
THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4, 2019 1715
4.
( o) if he/she had been disqualified previously for corruption or if he/she had been convicted for any act under any provision of Law.'' •
In the principal Act, after section 444, the following new section 445 shall be inserted, namely :-
"445. Notwithstanding anything contained in the Assam Nagara Raj Act, 2007, the provisions of the said Act shall not apply in respect of the areas covered under the Guwahati Municipal Corporation Act, 1969, and the relevant provisions of the Assam Nagara Raj Act, 2007, shall be deemed to have been amended accordingly."
Assam
Act No.
XXVI of
2007
Assam Act No. I of 1973
S.M. BUZAR BARUAH,
Commissioner & Secretary to the Government of Assam, Legislative Department, Dispur, Guwahati-6 Guwahati :-Printed and Published by the Dy. Director, Directorate of Printing & Stationery, Assam, Guwahati-21. Ex. Gazette No. 757-300 + 10-04-09-.2019. (visit aHipns.assam.gov.in)
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