THE IUMATmR AU1'01YOMOUS COUNCIL ACT, 2020
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incidenral &reto and cond%p??r; th . h m b k Where= it ts'&&iem t& provitte for the esttlhlislmcnt of a
Km~~tapur Autimmpn Coy&l whip ihc Ssc& of Assom within the
fhncwork o f the Canstttutio~ of indin, comprising o f Koch Rajbongshi Community &&tiatEd vill of Mpbm, Dhubri, Bongaigaon and
South Sal- District exel&ng the Bodoland Territorial Couacil nnd IQWB Ilswrg AMonoamss COrmeil ateus for sacial, ec!onomic,
educational, ethnic and cultural advancement ol' the Koch R a j h g v h i Community residing therein;
It is lwcby enacted in the Seventy- first Year o f the Repuhlic of lndin, as follcnkr*:-
QLtnt tkk, 1. (1) This Act may be csllad thc Kamatapur Autonomous
8steM nod Council Act,XUO. . .
~o~II~~.CCII~CR~ (2) It Wends to tho Kocb 'kajbotishi communitj dominated villagos of the bimm qf Coalprra. Dbubri, RongHigam
and %uth S a h m Wsvia excluding the Rodoland Tmitwial Cwncil a d Rabhn I4rsong Autonomous Council ueu.
3) It shall come into force on such date os the St* Gmrnmmt my, by betHiunion in the Off%11t Gb&b
.pp~iqt and di(Sarm &yes m y he nppointed for djfkrmt
pnwisions of this Act nr diffemu areas.
Whlitk~ Z. h this Act, unl.ur the cuntrxt ohmvise requires,- ] "bye-bwuJ inrslM~ ihc bye-law mmcd by tho General
Gotmik
(b) ' ~s t i cu t ion" mans the Constitution or lndin;
oCgag*wy" uwm.thc canstitucncy referred to in.
seaion 30,
(d) "CaWICil M" means IJre K~mrtaprlr Autonomous Council Ares;
(e) "FXoWtive Counci(.. Incans the cxecutivc body of the O.nwol ~ouncit of 4 k Kamatapur Autononious Coctneil Consthutcd under skction 5 (3);
(f) "Elcutor" in &ation to a constituc~lcy tneans a person whosc name is cmiered in the clcctord roll of tlrst constituency;
(g) "General Council Fund" Incans the fund constituted under section 43:
(h) "Oomment" r n w the State Government uCAssam;
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(2) NdwitWding wy(hing eanrrinsd in sub-sc~lion (1) Ceove, t l ~ ~ Chief etMcutivs Councilor or the Executive Councilors Julloo1sc to hold dftw as such fotthwith if he, f b a y ~ c ~ t o b s q m e m b c r .
8. (I) 'Ilre CBior Elfccutiw Cwneibr m tho Exmmtiw Councilors amyonc@fBulnor.II ofdran may ba n m d from ~ b y r r o r a l u t h ~ b y a m ~ j a c i r y o f t b t o t s f ~ d * h r ~ 8 t . . C P T L l m b 0 t i ~ 0 f * ~ ~ t l U bar tha wqme upan a requisition
~ m ~ b y l l ~ t k a s t h . R a n c t h i r B o f I h e m e m b e r s o t t A i , ~ C o u n c i l .
(a) h his eldon, iq conviceod by r orinninel cour~ of m olleact imokiq moral turpta$c punishrbk with h p r i w n w t fer rsy paid e x d i n g six months or
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(h) he has be& convictsd by r ~ o u n ofan offhcc involving
d twpitudc p u n i h t b with impriwninent for a period o f m t k v l &raar~bserm & &Cbapt&1~-~ af the Indian Panoi C@sf !,&If% C-ill, PW lUor CDnrral MI Put Vti w.~w .pfBeoplcsAn,lPSt sn8 4Snf 1#6U Cwuml A a : ~ w . ~ h a w Q @ t c X , ~ : ~ ~ ~ d ~ i o n o f No,43
&ssntmc;a:
- . 1951
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w p t q any 0%
- , , . . , ,L.. tlhan his e l d o n
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~ -- , . , : .-<. :-=.!.a::~ ' - *d*m 3 ~nrar to~r; r l ,, ,,A& .TIW; G o u j e $ l i & ' ~ i , ,haw ,+: garemf power to issue a
bswdb lu i d , 'b a fi# <'so:'.: ~.fli9purpost of ,':~:lkaee3 -
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Ponrr Lo mrk S8. (1) h Government may make ~ks providing for any matter
m b which with any provision of this Act is q u i d to be pmscribsd orto bo pwvided for by rules.
(2) Every rules mytt under this section shall bc laid, as soon as . may be after it is made befm the State Legislahuc, while it
is in session for a t w l period of fmrtteen days which may be ~ ~ ~ t p r i s o d in one susion or in two or more successive sessions and if befwe the expiry of the sessions
i m d i & i l y followhg the session or the successive sessions aforisaid. ttlt State Legislature agrees in making any d i f m l i o n in tb rule or da State Lcgislatwa agws
that the mle should not be made. the rule shall thcrclRer
have s f k t oniy in such modified form or bt of no e m , ssthoerpelnrybe:
Provided ~ V C T that any such modification or urnultnest W bs without prejudice to the validity of anythimg praviotoly done under the rule.
8.rl.J . 59. Nothing ia this Act &dl affect the application of any law,
wheth?9r rrtale b e f h ar after this Act, to ihc council a m unless
auch law spwiAo*lly provides for exclusion ofthe Council area
of suck gpliian. Explrmdue :- For the purpose of this section 'Law' shalt. indude any onretnrr,nt, ordinance, regulation, order, bye-law,
rub, aehnc, lrotiTrtltion or &her instrument having the force
of law. F -. . . . . .
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