The Assam Shramik Bahini (Amendment) Act, 1970

ASSAM ACT.i I OF 1972 
THE ASSAM SHRAMIK BAHINI (AMENDMENT) ACT, 197<11 
(P..ibli;h-!1 ia t\ :! .4 .;a 11 Ga:?.tt~, Extra Jdina7, d-:i.ted the 7th 
January, 1972]. 
(Rieoeived the ass ent of the Gover11<>r on the 3rd January l ~ 72) 
An 
Act 
ftirtile r to a tn~!l:l t'.1e Asn.m s:.ira nik Bci1iiui Act, 1959 
Preamble. Where as it is expedi.ent to amend the Assam Shramik ~~:[~A~~ 
Bahini Act , 1959, hereinafter calied the principal Act, 1960. 
in the manner h ereinafoer appearing ; 
It is hereb y enacted in the Twenty-first Year of the 
Republic of India as follows:-
Short title, I. (1) This Act may be called the Assam Shramik 
extent and Bahini (Amen dment) Ac1., 1970. commence-
ment. 
(2) It shall have the like extent as the principal 
Act. 
(3) !,>shall come into force on su,ch date as the 
State Government may, by notification in the official 
Gazette, appoint . 
.\ren~me2t 2. In sect ion 2 of the principal Act, after clause (9), 
~f A!~: Act the following shall be inserted as clause ( l 0), 
XXIV of namely:-
19fi0. "(10) "Gaon Sabha" means a Gaon Sabha as A!sam Ac 1 
d efined in clause ( 15) of section 2 of the Assam Pan- XXIV : r 
chayat Act, 1959." 11959, 
Amendment 3. In sectio n 3 of the principal Act, in sub-section 
of section 5 ( l), for the wo~ds "in an area'' occurring between the 
of Assam words "Shra m1ks" and "may" the words "of a G <1 on Act XXIV · . 
of 1960. Sabhi." shall be substituted. 
-'mend;'llent 4. For secti on 6 of the principl\l Act, the 
of section 6 shall be substitute d namely ·-of Assam ' · 
followi ng 
Act XXIV 
of 1960. "6. The Executive Engineers of the Public Works 
Departm ent of both Wings, viz ; Roads and Buildings, 
Flood Control and Irrigation, shall be the registering 
authority of the Shramik Bahini. The registration in 
one win .~ shall be binding on the other in the same 
area of jurisdiction ." 
Amend~ent 5. In sectio n 8 of the principal Act, for the word s 
of section 8 "The Chief Engineer or the officer not below the rank 
of Assam f E . E • d b h" . h" A~tXXIV ~ o an xecut1ve ng1neer empowere y · 1m m t 1s 
of 1960. behalf" the words "The Executive Engineers of the 
Public Works Department of both Wings, viz; Roads 
and Buildi ngs and Flood Control and Irrig1>tion," shal' 
~ sµbstituted 
/ 
/ 
Amendment 
n f section 9 
of Assam 
Act XXIV 
of 1960. 
2 
6. For section 9 of the principa l Act, the following 
shall be substituted, namely:-
"Ev_ideuc.e of 9. ( 1) The Executive Engineer s on registe ring a 
Registrat10 n·Shramik Bahini under section 8 shall issue a certificate 
of registration in the prescribed .form which shall be 
C'.)ndusive evidence that the Shramik Bahin i has been 
duly registered under this Act. The Registrati on shall 
be valid for one year which may be renewed in the 
manner as pre3cribed." 
Amen~ment 7. In section 10 of the principal Act, ( l) in sub­
of ~[cJ:~~~o section ( 1), lhe following Explanation shall be inserted 
Act XXIV at the en.l, namely: -
of 1960. 
"Explanation.-'Sk.illed L:tbour' for the purpme of 
this section ~hall include any Shramik or Shramik 
Bahini having special knowledge in any particular 
project, undertaking, work or contra ct of the State 
Government or any other Statutory bod y or Local 
Authority." 
(2) For sub-section (2J, the following shall be substi­
tuted, namely:-
"(2) The appropriate authority may, as and when 
consid ered necessary, allot works of any kind the value 
of which does not exceed Rupees fifty thousand only 
to a Shramik B<lhini for execution without callin g for 
tender at e>timated rate on receipt or an application 
from a Registered Sbrami k Babi n\ . In case where 
tenders are invited the wo• ks may be allotte d to Shra ­
mik Bahini at the lowest accepted 'tender rate'." 
Amfend• 8. For section 24 of the princi pal Act, the follow· 
mcnt o sec• . h ll b b . d l tion 24 of ing s a e su st1tute , name y :-
Assam Act 
XX IV ('J 
1960. 
Enquiry by 
Subdi\l'isio­
nal .Officer, 
Pubic WorkB 
Department. 
24. ( l) The Subdivisional Officer of the Public 
Works Department of both Wings, viz, Roads 
and Buildings and Flood Control and Irriga­
tion, may, of his own motion, or on the 
applicati on of a majority of the Executive 
Committee, or of not less than one-third of 
the members, hold an enquiry into the con• 
stitution, working, financial condi tions and 
accounts of a Shramik Bahini. 
i.' 
Amendment 
of section 
25 of Assam 
Act XXIV 
of 1960. 
3 
(2) The Nayak, the President and the 
Shramik Member of a Shramik Bahini shall 
furnish such information in regard to the 
affairs of the Shramik Bahini as the Enquiry 
Officer may require." 
9. In section 25 of the principal Act~-
(I) in su b-section (I) for the words "Chief 
Engineer" the words "Executive Engineer" 
shall be substituted. 
(2) For sub-section (2), the following shall be 
substituted, uamc-ly :-
~2) T he aggrieved ::Shramik Bahini whose regis· 
tration is cancelled by a Registerfog 
Authority may, within thirty days from 
the date of such cancellation of registra­
tion, submit an appeal to the Superin~ 
tending Engineer of the Circle of Public 
Works Department of both Wings, viz., 
Roads and Buildings and Flood Control 
and Irrigation, as the case may be, where 
the Shramik Bahini has been registered 
originally, and the Superintentling Engi· 
neer shall be the Appellate Authority 
whose decision shall be final and not open 
to appeal or revision in any court. 
ASSAM ACT II OF 1972 
T HE IND IAN STAMP (ASSAM AMENDMEN'T) ACT, 1 ~ 71 
[Published in the Assam Gazette, Extraordinary, dated ~he 
i9th January 1972] 
(Receiv ed the a sse n t of the Governor on the 13th January 1972) 
An 
Act 
further to a rnen d the Indian Stamp Act, 1899, in its application 
to Assatn. 
Preamble. Whereas it is expedient further to amend the Central Act 
Indi an S tam p Act, 1899, hereinafter called the II of 1899. 
prin cipal Act, in its application to Assam , in 
the mann er herQinafter appearing ; 
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