The Assam Panchayati Raj (4th Amendment) Act, 1976

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The -Assam Gaz·ette . 
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EXi'RAORDIN,AR'I 
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_ ~~ 52, f~"l 1,~, i( ... <r~~, 19 Cll; 19J6, 29 ~~t* ' 1898~ ~ 
No. 52, Dispur, Wednesclay, M~y· 19th, 1976, 29th Vaisakha, 
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GOVERNMENT OF ASSAM . 
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,;. O.R,DB~S BY THE QOVE~NOR 
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LA w: DEPART\.rENT 
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• NOTIFICA.,TION -
The. 17th May 1976 
No .LJ L.111/76/12 . ._Tb e followin g, ~ct of the . Assam Legislative 
Assetn bly which received the assent of the. Governor i1 her');by publisbe<f 
for : gen eral ii1J:Crmati 0·n. 
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THE ASSAM GAZETTE EXT1 .• Ad~J;:>JNARY, · MAY 12~.-1. ;?.0· 
A~SAM . ACT vni 9F ~ 1976 
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(R«:ceiv~ the assent of the Governor of Assam o~ 7th May,.1976) 
THE ASSAM PANC;HAYATI RAJ (FOURTH · AMENDME~TJ - ·· 
. AC'.I:) 1976 ·,'· 
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· furthe1 · to ame._nd the Assam 1:'anchayati Raj Act, 1972 . 
. . Preamble, Whereas it is expedient further· to amerid . the Assam 
Panc;hayati Raj 'Act, 1972 herE:]irrafter . called the princi­
pal Act, in the manner hereinafter appearihg; . · 
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~ It is hereby enacted in, th~ Twenty Seventh Y,ear of 'the ' 
Republic of India ' as follows:..,..-- · ., . · . . 
§ihoit title, 1. (1) This Act' may be called the Assam Panchayati 
~~::en:e~d Raj ·(Fourth Amendment) ' Act, i976 . 
ment. · 
. . (2) It . shall hav_e ·like extent ·as the principal Act. 
(3) It . shall be de~med to have come I i-iito forc _e, 
w}th effect from 29th April, 1974. - ' · , ' 
Amendment · . 2. In Section . 2 of the princip~l . Act, jn ·sub-secti.on 
of Section (Ul, . the semi-colon . "{;)" at the , end shall be subs­
ic~f ~;sa::f:ti, tuted by a full stop "(.)" and · thereafter th.e following 
1973. shall be added namely:-;- • ,- ' 
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'.'Such · Ex-Officio members or Councillors shall have . 
no right to attend the meeting of the Gaon P.anchay.at or 
the Mohkuina Parishad held for the -pµrpose of electing its 
office bearers),. • 
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Amend~ent ' :3. In Section 9 of ·the principfl.l Act; · in sub-section . of, Section 9 (l) ' · l · of Assam Act ,_ m c ause (e). ~etw,een the words •:nominate" and 
XI of 1973. "one" the words "ifi , the manner prescribed'.' shall be 
· · deleted. 
Amendment 4. Jn Section 10 of. the principal Act, in_ sub-section 
of Section 10 (1) :the words "such members from amongst themselve~ 
~tsra~ 71ctin the .manner p~escribed" shall be sub~titutec;l by . , the 
.. o · · ~ords "its elected and nominated memb~rs if any, from , 
· among:;t the1'!1sel ves." • 
Amendment 
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o'f Ass am Act 
XI of 1973. 
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5. In Sectio'n ·12 of the tn:;incipal ~ct. -
~(a) in 'sub-section · (1) in clause (i), Jhe wor~ "re_v~~· 
nue or dues or loans of Government of Assam" 
shalL be substituted for . the words "Government 
r~venue o,r dues or loans." · (", · . 
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THE A.SSAM GAZETTE EXTHAORD!NARY, MAY 19., -1976 327 - - ...., ·--- ·---~--- . --· ----
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Amendment 
of Section 20 
of Assam Act . 
XI of 1973 · 
Amendment 
of Section 2l 
.of Assam Act 
XI .of 1973. 
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U>) after · sub-section I (1), the , follo 'wirig shall be 
· inserted a·s a new sub-section (2) viz. . . 
'. · " (2) · No CouI?-cillor, Chairman, J:hief · ~xecutive . 
Councillor, Deputy Chief Exe.cuti:ve Councillor of \ a 
Mohkuma Parishad or a President, Vice-Pr.esident or 
member . of a Gaon Papchayat ._shall seek ·election- to 
the Assam .Legisla .tive Assembly or ', as a member 
of any of the Houses of Parliament 'from any Co'ns:._ 
~ituericy in Assam. . · · 
If any such person aforesaid seeks any ·such ' e-lec­
tion he 'shall immediately cease · to · l,iolct- the, officf;. 
9f _the, Counci119r, C~airman, Chief E:Xec:tttive · Coun ­
cillor, Deputy '! Ghief Execl!tive Councillor of . a 
Mohkur'na Parishad or the President, Vice-P,resideht 
Of Member of'. ? Gaon Panchayat , as the case may 
be." ' """·:~'tl 
6'. .In Be~tion 20' of the principal AQt-
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(1)· in. clause (d) of · siib-secti~n 
words "nominate" arid "not" the 
~ __ m.anner pres~ribed" shall be deleted. 
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(1.) between · the 
words • "in the 
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(2) in clause ,(b) of"sub-section (2) '£or the , words 
"Chaii:man ·and Chief -Execu£ive . Coun~mor" the 
words · "Chairman, Chief Executive Councillor and 
Deputy Ch'ief E~ecutive Councillor" ·shall be subs-· · 
tituted ., 
7. In Sec'tion 21 of the prindpal Act -
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(a) in · sub-section ~1) 1 for the ~ord_s "a· ,Chairman 
and : a Chief Executive . . Councillor of ~ the Moh~rnma 
P.arishad by its Councillors - from amongst them­
selves 'in· the manner presc:dbed" : the worqs• "::!· 
Cha frm an, _a . Chief Executive Councilloi. and a De­
puty Chief . Executive Councillor of the ' M'ohkuma 
Pari shad :by ' its elected · and ,nominated 'Coul)cillors., . if 
any from amo,ngst _then-i:selves" shall be ..sµbstituled. 
(b) after sub-sectiol!l. .(1)' thr folloyving new proviso 
shall be. iD;s-e r~e d , namely :,--:- . , " · 
...:"Provided · that · the ; first election of the DepYty 
Chlef Executi ve Councillor shail be held within 
three .. months . fr~m the date 0£ publication .of the 
Assa~ Pancpayati Raj (Fourth Art1endment) ~ct. 
1076 in the official Gazette and th~ P\OCedure fo1·. 
election of the · Chief Executive -Counc.il:Cdr ·· shall, 
mutatis · ·m:utandis . be' followed in · resp~ct ~ of. such 
'. election". .. 
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328 THE ASSA_!\'I GAZETTE EXTRAORDINARY, MAY 19, 1976 
Amepd:_nent 8 In sub-1'eCtio·n: (1) . <;>f Sectipn 22 of ~ the i)rincipal 
u~ 1section1c~Act, betwee n the words '~Chief Executive Councillor'' 
XI' ~rl973. ·and "and" the punctuation comma "(,)" and the wor().s 
"DeputY, . Chief Executive Cou,ncill?r" shal,l .be inserted. 
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A endment · '9. hi Section 22-A of ~ the principal Act ; after the 
~£Section words J'Chief · Executiv~ Councillor" wher.ever · these 
-22:A of, occur , the punctuation comma '''(,)1' and words" "Deputy . 
Assam Act Chief Executive Councillor " shall be inserted XI of197 • . · . . • 
Amendment · 10· In Section 23 of the principal {\ct, after sub ~ 
sub-section (3) shall be in~erted, of Se.ction 23section (2) a new of Assam Act. ' . •' XI of 1973. namely:- , · 
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"(3) The Deputy ·Chief Executive Councillor shall 
'dl.scharge all functions and dutlE\5 of the Chief Exe­
cuti t e Councillor under tht1 . Act 'and Rules made 
thereunder duriag vacancy in ·the, of%e of the Chief 
Execu tiv e Councillor . or temporary al;>sence of the 
-Chief Executive Councillor." - . 
mendi;ner1t . • 11. In Secti on '24 of the principal Act in between 
of Section 2 the words, "C::hief .Executi ve Councillor" . and "or" the 
ofAssamA, . ''()" ' d h d "D t Ch' f x 1 of 1973. punctnat10n comma , an t ~ wor s epu -y ie 
Executive Councill 5r" shall be inserted. 
Amendment 
of Section 25 ., of Assam Act 
XI of 1973.-. 
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Amendment of Section 26 
of Assam Act 
XI of 19-73. 
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12. In Section 25 of the principal.Act .- ,. 
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(1) in sub-section (1) in between the words, "Chief 
.Executive Councillor"' and "or' ' the words · "or De­
puty Chi ef Executive Couneillor " shall be inserted. · 
(2) in sub'-section:s (2), (.3) and ( 4) in between the 
words ·"Chief Executive Councillor" and "or" the 
words "or Deputy . Chief Executive Councillor" shall 
be inserted. · -
13 In Section 26 of the yri~cipal Aot­
(1 ). in sub-section (1), 
(a) between the words ·"Ch ief Executive Coi.m­
cillor" ·and "or" the words "or Deputy Chie.f Exe­
. . cutive Coun cillo r" shall be inserted. 
(b) for , th
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e ·words '.'two" in betwe en the woJ'.ldls 
' "within'l and "months" the word "six" shall be 
substituted. ~ . . 
. (c) the words and punctuation · comma "(.)" "bv 
holding pye-election,"· ' ap~e-aring between the words 
"occurred" and "in" shall 1:ie deleted. 
(2) in sl1b-sectioh (2), . between the word s "Chie f 
' Executive Councillor" and "or" the- words "or De­
puty_ Chief Executive Councillor" shall be insert ed. 
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\me r d_ment 14. Clause (a) of sub-section (2) of Section 28 o [ the 
~~s~~.~:.~c~principal Act shall be substi tuted by the follow ing, 
XI of 1973 namely:-" (2) (2) '.i'he Mohkuma l"arishad shall have an 
,\mendment 
ef Section 
15<1 of Assam 
.\ct XI of 
1973. 
Executive Committee consii, ing of the Chief . Exe­
cutive Cot.ncillor, Deputy Chief Executive Coun cill or 
and all the Presidents of the Standing Committee::> 
formed under sub-sectio n (1). The Chief Executive 
Councillor and the Secretary of the Mohkuma Pari­
shad shall function as tbe President and the Sec­
retary respective ly of the Executive Comm itt ee. " 
15- In Sect ion 156 of the prin cipal Act -
(1) sub-section (3) shall be renumbered as sub­
section (4) and after sub-section (2) the following 
s .. all be inserted as new sub-section (3), namely:­
"(3) Any rule framed under this Act and sub­
sections (1) and (2) above may be given retrospective 
effect." 
(2) in sub-section (1) ithe punctuation "(,)" occuring 
after the word "may" shall be deleted and the words and 
punctuation " (,)" "aft er previous publication, " sha ll also 
be deleted, 
MD. SAADULLAH, 
Joint Secretary to the Govt. of Assam, 
Law Department. 
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GAUHATI-Printed and publiahod by the Supdt. i/c., Pri nting 
Press, Directorat e of Ptg. & Sty., A1sam (EK.-Gazett e) , 
No.103-l,651+2,50 0-19-5-1976; 

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