The Thengal Kachari Autonomous Council (Amendment) Act, 2010

RegisteredNo.768/97
THE ASSAM GAZETTE
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EXTRA ORDINARY
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PUBLISHED BY THE AUTHORITY
<=f~125 m ,~,7 CIl",2010, 17 ~?f, 1932 (~)
No.125 Dispur,Friday,7thMay,2010, 17thVaisakha,1932(S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT:: LEGISLATIVE BRANCH
NOTIFICATION
The 7thMay,2010
No.LGL.124/2005/52. --The followingActoftheAssamLegislativeAssemblywhichreceived
theassentoftheGovernorisherebypublishedforgeneralinformation,
ASSAM ACT No.X OF 2010
(ReceivedtheassentoftheGovernoron27-04-2010)
THE THENGAL KACHARIAUTONOMOUS COUNCIL
(AMENDMENT) ACT,2010

980 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7,2010
AN
ACT
furthertoamendtheThengalKachariAutonomousCouncilAct,2005. .
Preamble WhereasitisexpedientfurthertoamendtheThengalKachari
AutonomousCouncilAct,2005, hereinafterreferredtoas the
principalAct,inthemannerhereinafterappearing;
AssamAct
No.XXXVIII
of2005
ItisherebyenactedintheSixty-firstYear oftheRepublicof
Indiaasfollows:-
Shorttitle, 1.
.extentand
commencement
(1) ThisActmaybe calledtheThengalKachariAutonomous
Council(Amendment)Act,2010.
(2) ItshallhavethelikeextentasprincipalAct.
(3) Itshallcomeintoforceatonce.
.Amendment 2.
ofsection6
IntheprincipalAct,inSection6,forsub-section(1), the
followingshallbe substituted,namely:-
"6(1) The GeneralCouncilshallconsistof 26 (twentysix)
membersoutof-which22 (twentytwo)shallbe elected
membersand 4 (four)membersshallbe nominatedby the
Governmentof Assamtogiverepresentationof those
group/communitiesofthecouncilareawhicharenototherwise
representedinit.Outof22 (twentytwo).seats,18 (eighteen).
seatsshallbe reservedforscheduledTribesand3 (three)seats.
shallbe reservedforwoman,and 1 .(one forgeneral
community."
MOHD. A.HAQUE,
SecretarytotheGovt.ofAssam,
LegislativeDepartment,Dispur.
GUWAHATI -PrintedandPublishedbytheDy.Director(P&S), DirectorateofPtg.andSty.,Assam,Guwahati-21
(Ex-Gazette)No:249-500+600-7-5-201O.

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