The Assam State Legislature (Delegation of Powers) Act, 1980

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The Assam Gazette 
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EXTRAORDINARY 
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.PtJBUSmfi> BY A1JTHOIUTY 
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ri~ 38 N"'f~~, "tf;r~t~. 19 'S'f"fl~. 1980, 28 ~t~ fq, 1902 ("i~) 
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No. 38 Dispur, Saturday , 19th July, 1980, 28th Asadha, 
190J (S. E.) 
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GOVERNMENT QF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT 
NOTIFICATION 
The 19th July 1980 
No.LGL.105/80.-The following Act made by the Parlia­
ment and published in the Gazette of India, Extraordinary 
Part II of Section I, dated 11th July, 1980 is republished 
for general information . 
Name of Act 
The Assam State Legislature 
(Delegation of Powers) 
Act, 1980. 
. --7f~r>;.-~~"it.~ 
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U. TAHBILDAR, 
Secretary to the Govt. of Assam, 
Legislative Department. 
No. of Act 
Parliament Act 
No. 38 of, J 980. 
Date of assent 
I Ith July 1980 
190 TRE ASSAM GAZETTE, EXfRAOR DtNARY, JULY 19, 198 
Parliament Act No. 38 of 1980. 
THE ASSAM STATE LEGISLATURE (DELEGATION 
OF POWERS) ACT 1980. 
[Rece ived the assen t of the President on 11th July, 1980] 
An 
Act 
to confer on the President the power of the Legislature of 
the State of Assam to make laws. 
Be it enacted by Parliamen, t in the Thirty-first Year 
of the Republic of India as follows:-
Short title 1 This Act may be called the Assam State Legisla­
ture (Delegation of Powers) Act, 1980. 
Definition 
Confer­
ment on 
Presid ent 
of the 
power of 
the State 
Legisl ature 
to make 
laws. 
2. In this Act. "Proclamation" means the Proclama­
tion issued on the 12th day of December , 1979 under 
artJicle 356 of the Constitution, by ithe President, and 
published with the notificaition of the Government of 
India in the Ministry of Home Affa irs, No.GSR.688(E) 
of the said date 
3. (1) The power of the Legislature of ithe State of 
Assam to make laws, which has been declared by the 
Proclamation to be exercisable by Ol' under ithe autho ­
rity of Parliament. is hereby conferred on the Preside~t 
(2) In the exercise of the said power . the President 
may from time ito time, whether Parliamen t is or is 
not in session, enact, as a Presid en\t's Act . a Bill con­
taining such provisions as he considers necessary : 
Provided tha tJ before enacting any such Aot the Pre ­
sident shall whenever he considers i.~ practic~ble to do­
so, consult a Commi\ttee constituted , for fhe purpose_ 
consisting · of thirb members of tJhe House of the 
People nominated by the Speaker and fiJlteen members 
of the Council of S\tates nominated by the Chairman 
(3) Every Act enadted by the Pres ident under sub- · 
sec:tion (2) shall. as soon as may be aftler enadtment be 
Jaid before each H_ouse of Par!iamentl; 
THE ASSAM GAZET'I'E, EX1RAOFDINARY,JULY 19, 1'80 19J 
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(4) Either House o! Parliame1'1; may, by resolution 
passed within !thirty days from the date on which the 
Act has been laid before it1 under sub-seotion (3) which 
period may be comprised on one session or in t.;,o suc ­
cessive sessions, direct any modifications rt;o be made 
in the ·Act and if the modifications are agreed tp by 
ithe other House of Parliament during fjhe session in 
which the Act has been so }aid before it or the session 
succeed ing such modifications shall be given effect ·t• 
by tJhe President by enacting an amending Act under 
sub-section (2) : -
Provided that nothing in this sub-section shall atfeai 
the validity o! the Act or of any action taken there- ; 
under before it is so amended. . 
__ N. ~ANJI'VA REDDY , 
President. 
R. V_ S PERI SASTRI, 
Secy . to the Government of India. 
( 
---- ----- - - ----~uhatl-Prlnted and published by the Supdt. l/c .• Assam Govt Printtn.g Pre.v 
{El•Oa•atte) No 75-900 - 500-25:.._19- 7-19!\0. 

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