The Assam Local Funds (Accounts and Audit) (Amendment) Act, 1969

•
ASSAM ACT X OF 1969
[Received the asse nt of the Governor on the 8th May, 1969 ]
TH E ASS AM LOCAL FU N DS (ACCOUN T S AND AU DI T )
(A MI:;NDMENT ) ACT, 1969
(P ublished in the Assa m Gazette Extrao rdinary , dated the 14th May, 1969 )
An
Act
to amen d t he Assam. Local Funds (Accounts and Audit)
Act, 1930 (Assam. Act II of 1930)
F. ~ amble. Whereas it is expedien t to ame nd "the Assam ASJam Act
Local Funds (Accounts and Audit) Ac t, 1930 herein - II of 1930
after called the principal Act, in the man ner
herei nafter appearing;
It is hereby enacted in the Twentieth Year of
the Rep ublic of India as f ollow s:-
Short title, 1. (1) T h is Act m ay be called the Assam Local
extent and Fund s (Accoun ts and Aud it) (Amendment) Act, 1969.commence-
ment.
(2) It shall have the like extent as the pri ncipal
Ac t.
(3) It shall come into ferne at] odce,
Amend- 2. In section 4 of the principal Act, for sub- section
f!lent4offsAec-
(2), the followi ng shall be substi tuted, namely:-
non ° s-
sam Act II
of 1930.
"(2) The Exam iner of Local Acc oun ts may
appoint auditors of Local Accounts."
Insertion (;1' 3. A fter s ection 4 of the principal Act, the fol-
new sectionlowing shall be inserted as section 4A, namel y i-«
4A in Assam
Act II - of
1930.
"Validation 4A. (1) No appointm en t of any pers on to be
of ap point- an auditor m ade a t any tim e between the period from
me~ts, and the 30th May, 1963 to the date of comi ng into force
ac tions ta~en of the Assam Local Funds (Accounts and Audit)
by certa in ( d ) A J969 h . ha n i dauditors. Ame n merit ct, - ot erwise t Jan In accor ance
\\)
p ric e Rs.0 .512. Or 1 : d. only .
.~ .
with the provision of sub-sectio n ( 2) of section 4 of t his
Ac t by the Examiner of Local Accounts shall he deemed
to be illegal or void or e ver to have become illegal or
void by reason only of the fact that such appointme nt
was not made in accord ance with the said provisi on.
(2) N o action taken by any person at any t ime
betw een t he period from the 30th May, 1963 to the ­
date of coming into force of the Assam Local Funds
(Accou nts and Audit) (Amendment) Act, 1969
appoi nted 3S an auditor otherwise than in accorda nce
with the provision of sub -section (2) of section 4 of
this Act by the Examiner of Local Accounts sha ll be
deeme d to be illegal or invalid by rea son only o f
the fact that such appoi ntment was n ot mad e in
accord an ce with the said provision ."
AGP (Leg) 13/69- ·1,500+50-3·6·69.

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