The Assam Panchayati Raj (6th Amendment) Act, 1978

Reg1stereo 1 ~ o ~ A ·12 
The Assam Gazette 
EXTRAORDINAR'i 
Pt:•LIIHED BY AUTHORITY 
--~-------- ---- ~ 
_,~ 111 flfl'!~, ~LQ>~R, 7 ~~C'ft~, 1978, 16 ~t<f, 1900 ( "1<1>) 
No. 111 Diapur. Friday, 7th July, 1578, 16th Asadha, 
1900 (S. E.) 
·---------
COVERl'llMENT OP ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLAT_IVE DEPARTMENT 
NOTIFICATION 
The 6th July 1978 
No.LGL.114/78/11.-The following Act of tre Assam legislative 
Assembly which received the assent of the Gonrnor is hereby 
rublishcd fer genrraJ information. 
760 THE ASSAM GAZETTE, EXI'RAORDINARY, JULY 7, 1978 
ASSAM ACf IX OF 19.78 
(Received the assent of the }avernor on the 5th July 1978) 
THE ASSAM PANCHAYATI RAJ' (SIXTH AMENDMENT ) 
ACf, 1978. 
Preamble. 
Sho rt titl e, 
<'x tent and 
commenc e­
ment. 
An 
Act 
further to amend the Assam Pancha yati 
Raj Act, 1972 
Whereas it is expedient further to 
amend the Assam P'.'tnchayati Raj. Act, ~;5~~19~3 ~ 
1972 (Assam Act XI of 1973), hereinafter 
called the prjncipal Act , in the manner 
hereinafter appearing; 
It is hereby enacted in the Twenty­
ninth year of the Repuplic of India as 
follows 
1. (1) This Act may be called th t 
Assam Panchayati Raj (Sixth Amendment) 
Act, 1978. 
(2) It . shall have like extent as the 
principal Act. 
(3) It shall be deemed to have come 
into force on the 1st day of May, 1978. 
Am cndm 0 nt 2. In the principal Act, in Section 11, 
zi ors~~!~~ ahfte
1
r
1 
thbe .Provisod, the 
1
ro11owing provisos 
Act x1 or s 4 e mserte , name y :-
1973. " Provided further that the term of a 
Gaon Panchayat, which is constituted after 
the constitution of other Gaon Panchayats 
in a regular election, shall expire with the 
expiration of 4-year term of other Gaon 
Pan cha ya ts irrespective of the fact . that the 
form~r has not completed 4-year term : 
Provided further that the State Gov ern­
ment may, where it is . ·not possible to 
hold election for the constitution of new 
THE ASSAM GAZETTE. EXTRAORDINARY, JULY 7. 19_78 761 
Gaon Panchayats immediately after the 
expiry of the term, extend the said term 
for a period n0t exceeding three months 
at a time subject to a maximum period 
of nine months or make any · alternative 
arrangement for the purpose of carrying out 
the fun ctions of the Gaon Panchayats till 
the constitution of new Gaon Panchayats". 
Amendm ~ nt 3. In the principal Act, in Section 22, 
of Sec tion • b . ( l) f h . h 22 of t..ssam m su ·section , a ter t e proviso, t e 
~9~ 3• x r of following provisos shall be inserted, namely:-
''Provided further that the term of a 
Mohkuma Parishad which is constituted 
aft er the constitution of other Mohkuma 
Parishads in a regular ekction, shall expire 
with the expiration of 4 -year term of the 
oth er Mohkuma Parishads irre spective of 
the fact that the former has not completed 
4-ye ar term: 
Provided further that the State Gov­
ernment may, where it is not possible to 
hold election for the constituti on of new 
Mohku ma Parish ads immediat ely after the 
expiry of the term, extend the said term 
for a period not exceeding three months 
at a time subje-.::t to a m aximum period 
of nine months or make any alternativ e 
arrangement for the purpo se of carrying out 
the functi ons of the Mohkuma Parish.ad s 
till the constitu tion of new Mohkuma Pari­
shads" . 
U. TAHBILDAR, 
Secretary to the Govt. of Assam , 
Legislative Department. 
(,_.:'\UHATf- Pr\nted ai;d published by t!Je Supdt. i/c •• Assam Govt. Printing P' e' '• 
(Ex-Gazette) l\o.221-732+1,010-7-7-197 8. 

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