The Assam Khadi and Village Industries Board (Amendment) Act, 1975

THE ASSA M GAZETTE EXTRAOR DINARY, OCT. ~29, 1975 9St 
-...... -- ' ------ - - - ·- ~-
provisions of this Act and sh all take effect 
1ccordingly . 
(5) If for exercising th e power s und er t he 
prec eding sub -sec tion any difficulty arises 
in giving effect to an y one or more of the 
Statut e3, Ord inances and Regulat ions fra­
med thereunder, the State Gover nment may 
in consultati on with the Chancello r by order 
remov e such difficulty as may appea r t o b e 
n ecessary fo r th e purpose of exercisi ng those 
powe rs. 
Saving . 14. 42. B. Notwithstanding anythin g con-
tained in this Act any decision given, order m ade , 
anyt h ing done , any action taken or any pro ce­
edings commenced under any of th e provisions 
of the Act or Rules, Statu'tes, Regulations in 
force immed iately before the comme ncement of 
this Act, shall, in so far as 'they are not inconsis­
tent with the provision of this Act, con tin ue in 
force and shall be deemed to h ave been given, 
made, done or taken, commenced und er the 
provisions of this Act. 
Interpreta ­
tion. 15. 42. C. If any dis pute arises as to the 
int erpreta'tion of any of the provi s10ns of this 
Act, the inter pretation given by the St&te 
Governm ent shall be fina l and binding to all concer ned." 
The 29th October 1975 
No.LJL.391/75/'J.- The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby 
pu blished for general informa tion.-
ASSAM ACT XV OF 1975 
(R eceived the assent of the Govern or of AH am oa ite 23rcl 
day October, 1975) 
THE ASSAM KHADI AND VILLAGE IND USTRIES 
BOARD (AMENDMEN T) 
AN 
ACT 
F urther to ame nd t he Assam Kh adi and Villa ~e 
Indust ries Board Act, 1955. 
Preamble. Whereas it is expedien t further to amend t he Assam 
Assam Kha di and Village . I~dustrie s ~o ar d Act, .1955. ~~tI 
here in aft er called the prmc1pal Act, m the mann er of 
hereinafter appe aring ; 1955 
952 THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 29, 1975 
It is hereby enacted in the Twenty Sixth Year ~ 
of the Republic of India, as follows:-
Short title, 1. (1) This Act may be called the Assam Khadi 
~~~e:c~~ and Village Indus tries Board (Amendment) Act, 1975. 
ment. 
• 
(2) It shall have the like extent as the princi­
pal Act. 
(3) It shall come into force at once . 
Inse~tion of 2. After Section 10 G of the principal Act the Section 1 OH . . . , 
after Sectionfollowmg shall be inserted as Section 10 H, namely:­
IOG of the 
Assam Act 
XVI of 1955 
"Dissolution 10 H-(1) The State Government may, by not.ifica-
r{ t~e tion in the official gazette, direct that the Board shall 
oar · be dissolved from the date specified in the notifica­
tion; and thereupon the Board shall be deemed to be 
dissolved accordingly and the Executive Committee, 
Stan din g Finance Committee and any other Com­
mittee appointed under this Act, shall cease to func­
tion. 
(2) On and from the said date -
(a) All properties and funds, which im­
mediately before the said date were in 
the possession of the Board for the pur­
poses of this Act shall vest in the State 
Government ; 
(b) all members, shall vacate office as mem­
bers of the Board; and 
(c) all rights, obligations and liabilities (in­
cluding any liabilities under any contract) 
of the Board shal1 become the rights, 
obligations and liabilities of the State 
Government.'' 
n. 

‹ Prev All Assam acts Next ›