The Assam Secondary Education (Amendment) Act, 1972

; 
':l080 l!lf:>'PT zj~9f<:il, ~Jft<ff1't, ~ ~r;~t<i~, ':l:;iH 
1040 'l'HE ASSAM GAZETTE, EXTRAORDINARY, OCT. 6, 
(3) It shall come into force at once. 
Amend~ent 2. In Section 3 of the principal Act, for sub-sect\on 
~~ se~~~~~ ( 1) the following shall be substituted, namely:-
Act XXX of 
1964. 
"(1) There shall be levied and paid to the State 
Government a duty, to be called the 'electricity 
duty', at the rate of three paise per unit of energy~ 
(a) supplied to a consumer by the Board; or 
(b) supplied to a consumer by a licensee 
generating energy or procuring energy in 
bulk from the Board ; or 
(c) generated by a 'person for his own use or 
con~umption." 
Md. SAADULLAH, 
1972 
Joint Secretary to the Govt. of Assam, 
Law Department. 
The 4th October 1972 
No.351/72/2.-The following Act of the Asiam Legi:.olative Assembly 
which received the assent of the Governor hereby published for general 
information. 
ASSAM ACT XXIII OF 1972 
(Received the assent of the Governor of the 28th September, 1972) 
THE ASSAM SECONDARY EDUCATION' (AMENDMENT) ACT, 1972 
[Published in the Assam Gazatte Extraodinary, 
dated the 6th October, 1972] 
An 
Act 
to amend the Assam Secondary Education Act, 1961 
(Assam Act No.XXV of 1961) 
Preamble Whereas it is expedient to amend the Assam 
Secondary Education Act, 1961 hereinafter called the Assam Act 
principal Act, in the manner hereinafter appearing. xxv of 
1961. 
It is hereby enacted in the Twenty-third Year of 
the Republic of India as follows:-
- ------------ - - - -------- ----- --- -------- ---- -------- -
\ 
_}. ~~ 'ft~~. ~ajt:1~ct, ~ ~n:~t<r<f, :i:ii'I.~ :ios :i 
THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 6, 1972 1041 
-------
Short title, 1. (1) This act may be called the Assam Secondary 
extent and Education (Amendment) Act 1972. commence- ' 
ment. (2) It shall have the like extent as the principal 
Act. 
(3) It shali come into force on such date ot 
dates as the State Government may, by a notification 
in the official Gazette, appoint. 
Amendment 2. In Section 13 of the principal Act,-
of Seclion (1) S b . (") h 11 b b . d - b h 13 of Assam u -section I s a e su st1tute y t e 
Act XXV following:- · · 
of 1961. "(i) to prescribe cul'riculum, syllabus, and 
course of instruction for High- Schools, Higher Secon• 
dary Schools and High Madrassas," 
(2) Sub-section (viii) shall be substituted by 
the fellowing:-
"(viii) to prescribe and select text- books and 
supplementary books." · 
Inclusion of 3. After Section 13 of the principal Act, following 
a new sec- shall be added as a new Section 13 A. tion after 
Section 13 "13 A. It shall be the endeavour of the Board 
of Assam to prepare and publish t~xt books and supplementary 
~;:J1 XXV books through the Assam State Text Book Production 
1 
' and Publication Corporation Ltd., a State Govern­
ment undertaking from such date or dates after the 
Corporation i~ registered under the Indian Companies 
Act, 1956 as may be notified by the State Government 
in the official Gazette. 
If, however, the Assam State Text Book Produc 
tion and Publication Corporation Ltd., ' fails to prepare 
and publish text books and supplementary books 
within a reasonable period, the Board will have 
freedom to prepare and publish them through any 
other agencies or under its own control giving proper 
notice to the Assam State Text Book Production 
and Publication Corporation Ltd. 
Md. SAADULLAH, 
Joint Secretary to the Govt. of Asaam; 
Law Department. 
SHILLONG :-Printed and published by the Superintendent, Go•t. 
Press (Ex-c:iazette ), No.239-1,87 6 +60-6-10-72. 

‹ Prev All Assam acts Next ›