The State Housing Board (Amendment) Act, 2018

- htsb- /s>4 Registered No.-768/97
wlwix
ttcilAc| 'jw/i
THE ASSAM GAZETTE
'SRtSfW 
EXTRAORDINARY 
zna <t=4^<!
PUBLISHED BY THE AUTHORITY
157  22^75, 2018, 1 1940 (*t<F)
No. 157 Dispur, Thursday, 22nd March, 2018, 1st Chaitra, 1940 (S. E.)
GOVERNMENT  OF ASSAM
ORDERS  BY  THE GOVERNOR
LEGISLATIVE  DEPARTMENT  : : : LEGISLATIVE  BRANCH
NOTIFICATION
The 22nd March, 2018
No. LGL.221/2017/9.- The following Act of the Assam Legislative Assembly 
which received the assent of the Governor on 16th March, 2018 is hereby published for general 
information.
ASSAM ACT NO. V OF 2018
(Received the assent of the Governor on 16th March, 2018)
THE ASSAM STATE HOUSING BOARD (AMENDMENT) ACT, 2018

754 THE ASSAM  GAZETTE,  EXTRAORDINARY,  MARCH  22, 2018
Preamble
Short title, 1 
extent and 
commencement
Amendment of
section 2
Amendment of 
section 4
AN
ACT
further to amend the Assam State Housing Board Act, 1972.
Whereas it is expedient to amend the Assam State Housing Board 
Act, 1972, hereinafter referred to as the principal Act, in the manner 
hereinafter appearing;
It is hereby enacted in the Sixty-ninth Year of the Republic of 
India as follows
. (1) This Act may be called the Assam State Housing Board 
(Amendment) Act, 2018.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
. In the principal Act, in section 2,-
(i) after clause (8), the following new clause (8-A) shall be 
inserted, namely :-
“(8-A) “Vice-Chairman” means the Vice-Chairman of the 
Board;” ;
(ii) in clause (11), in between the words “Chairman” and “ and” , 
the punctuation mark and word Vice-Chairman” shall be 
inserted.
i. In the principal Act, in section 4,-
(i) for sub-section (I), the following shall be substituted, namely:-
“(1) The Board shall consist of a Chairman and a Vice-Chairman 
appointed by the Government, and the following members, 
namely :-
(a) Secretary, Urban Development Department;
(b) Secretary, Finance Department or his representative ;
(c) Chief Engineer, Public Works Department (Road and 
Buildings) or his representative;
(d) Chief Engineer, Public Health Engineering Department;
(e) Director, Town and Country Planning, Assam;
(f) Commissioner of Panchayat and Rural Development, Assam 
and Director of Municipal Administration, Assam;
(g) Three members to be elected by the Assam Legislative 
Assembly from amongst its members.”
(ii) in sub-section (2), in between the words and punctuation mark 
“Chairman,” and “or”, the word “Vice-Chairman” shall be 
inserted.
Assam
ActNo.I 
of 1974

THE ASSAM  GAZETTE,  EXTRAORDINARY,  MARCH  22, 2018 755
Amendment of
section 5
4. In the principal Act, in section 5, the existing provision shall be re­
numbered as section 5(1) and thereafter the following new sub-section 
(2) shall be inserted, namely :-
“(2) The Chairman may from time to time, grant to the Vice- 
Chairman such leave as may be admissible under the rules and 
any person whom the Chairman appoints to act for the Vice- 
Chairman during such absence or leave shall while so acting 
be deemed for all purposes of this Act to be the Vice- 
Chairman.”
Amendment of 
section6
5. In the principal Act, in section 6, in sub-section (1), in between the 
words “Chairman” and “or”, the punctuation mark and word “, Vice - 
Chairman” shall be inserted.
Substitution of
section 7
6. In the principal Act, for section 7, the following shall be substituted, 
namely
“7.(1) The Chairman, Vice- Chairman and every other member (not 
being an ex-officio member) shall hold office during the 
pleasure of the Government.
(2) The Chairman or the Vice-Chairman may hold office in a 
honorary capacity or on payment of remuneration. If any, 
remuneration is to be paid to the Chairman or the Vice- 
Chairman, such remuneration and other conditions of service 
shall be such as may be prescribed.
(3) The allowances to the members and the remuneration if any, to 
the Chairman or the Vice-Chairman shall be paid from the fund 
of the Board.”
Amendment of 
section 10
7. In the principal Act, in section 10, in between the words “Chairman” 
and “or”, the punctuation mark and word “, Vice- Chairman” shall be 
inserted.
Amendment of
section 11
8. In the principal Act, in section 11, in between the words “Chairman” 
and “is”, the words “or Vice-Chairman” shall be inserted.
Amendment of 
section 17
9. In the principal Act, in section 17, for the existing clause (c), the 
following shall be substituted, namely :-
“(c) every meeting shall be presided over by the Chairman and in 
his absence, the Vice-Chairman to preside over the meeting;”
S. M. BUZAR BARUAH,
Commissioner &  Secretary to the Government of Assam, 
Legislative Department, Dispur, Guwahati-6.
Guwahati: Printed and Published by the Dy. Directors (P &  S), Directorate of Printing &  Stationery, Assam, Guwahati-21. 
Extraordinary Gazette No. 313 - 300 + 10-22 -03-2018. (visit at- www.dpns.assam.gov.in)

‹ Prev All Assam acts Next ›