LexThe ASSAM DISTRICTWISE POPULATION PATTERN REFLECTION IN SERVICES (IN CLASS III AND CLASS IV POSTS) ACT, 1994.
Assam · state statute
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The Assam Gazette
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, PUBLISHED BY AUTHORITY
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GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEC:USLATIVE D-EPARTMENT : LEGISLA TIVE
" -=- BRANCH . . _
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OTfflGATlbN
The 7th l\fay 1994
No. LGL. l I<J/Cn79' .-"t he fo.Mowin-g Ao of tlie Assam
Legislative Assembly which received the assenLof the
Governo r is hereby pubfo .hed for general. ~jn forn:i'at1op,·
768 THE ASSAM GAZETTE, EXTRAORDI~ARY, MAY 7, 1994
ASSAM ACT NO. XXIX OF 1994
(Reeeived the assent of the Governoir on 6th May, 199_4)
THE ASSAM DISTRICTWISE POPULATION PATTERN
REFLECTION IN SERVICES (IN CLASS III AND CLASS
IV POSTS) ACT, 1994.
AN
ACT
to provide for reflection of districtwise population pattern
in appointment to Services in Class III and ClassIV posls .
Preamble.
Short title,
extent and
commen::e•
mcnt.
. Whereas it is expedient to prowde for
reflection of districtwise population patt
ern i:n appoint'ment in Services in Class
III and Class IV posts in Government and
Sem1-Government Offices in order to
give proper representation o'.li various
sections of the people.
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And whereas the Assam Legisiattve
Assembly, in a resolution adot1ted on 10.tB
February 1976, recommended to the State
Government to take immediate steps to
rationalise appointment in posts in Go
vernment and Sem[LGovernment services
so that the sub-divisionwise population
pattern in the State is suitably reflected:
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And wfiereas it would Be more ratio-
nal to ensure t'o reflect districtwise
popu!a~on pattern ; ... ~
It is hereby enacted [n the Forlty-fUI·
th Year o~ the Republic o! India as follo~
ws, namely:-
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1. (1) This Act. may- be called the
Assam Districtwise Popula11.ilon Palttern
Reflection in Services (in Class III and
Class i'V, posits) Act, 1_994. / -· --·-·. ·:r:.:i.w
£HE ASSAM GAZETTE, E XTRAOROI~~ARY , MAY "!, 1994 769 - - ---- --- - -- __ ...
(2) It exitends t'o tfie whole o'.E Assam.
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(3) It shall come inlto !force on such
date as the Gove rnment may, by no'tifi
cation, appoint.
Dofinitions. 2. In this Act•, unless 'the context
otherwise requires,-
(a) "Commiss10n" means the Assam
Pub li'c Service Commiss<ion ;
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· (b) "Gove rnme nt" m eans the State
Government oii Assam ;
(c) "High Power Officer" means an
officer of the rank o~ Additional Cfiieii
Secretary o:fl the Government appointed
as such under Sectilon 6 of this Act ~
(d) "Class III and Class IV posts"
means posts classified as sucfi
1
in the Cla
ssification o:li Services in the Resoluti'on
on the Report of -Assam Pay Commission,
1988, vide Noitification No. FPC. 24/90/128,
daited 6th December, 1990 ;
(e) "Population Pattern" means the
ratio or percentage o1i various classes 01!
population itQ the total population o:ll a
district 11 and , ;.,,
(f) "Reserved Categories" means
persons belonging to Scheduled Castes/
- Scneduled Tribes/Other Backward Class
es/More Other Backward Classes/ Ex-Ser
vicemap/Physically Handicapped persons,
as t1he case may De. \b -~J
Application. 3. This Act shall apply 'to services of
· all Class III and Class IV posts under rtfue
Government and Semi-Government setr'
vices and agencies recrud.ltmen1l to whicn
77fJ THE ASSAM GAZETTE, EXTRAQ,RDINARY, M AY 7, 1994
are made tlirougli ltlie Commission or
utherwi'se. !:.i
;;;~fg;:ne°!.. 4. ~1l At ffie commencemen\t oi tliis
A'.dt, all appointments t'o Services [n Class
III and Class IV !in the Government or
Sem i-Government Offices or agencies
which are to tie made by direct recruilt
ment shall be regulated in the following
rnanner :-
fa) Minimum Qualification ana stan
dard prescribed shall be maintained in all
examinations and teslts Held for the pur ..
pose of recruit'ment to the Services in
Class III and Class IV posts.
(b) Cand ida ties possessing m1mmum
uali ficatti.on and achiev 1in P' minimum stan
c:la"t<;:l shall be given due ,., weightlage so as
to ensu re t•he reflectfon of the population
pat'tern 'in tihe distriotl. .
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12) There shall be backlog for not
fillin g of the vacancy in any year for non
·. avajlability of candidate .
Recr~tment 5. Notwitlhstanding anythin~ con'tai-
to be subject d ... th"' A t ··i.. t d thi to rescrva- ne In : lig C ,- recrUl 1Lmen Un er S
tion. .Net shaJJ be subjeot to .reservation !in
· favour of . candidates who are memE'ers
of the Scnedu led Castes{lfue · Sched 'uled
Tribes (Hills)/ the Sclieduled Ttioes
(Plains)/the Other Backwa rd Classes
including More other Backward Classes/
the Ex-Serviceman and tlfe Physically
Handicapped persons as laid down oy tlie
Government from ~Ime to times
1, ·
Provided that in refiedtfn~ district-.
wise populaition patter n In such recruit
•• .:! ment the oyerall quo ta for the reserved
• 'categorfos .sliall be mainta[ned ~·
THE ASSAM GAZETTE, EXTRAORDrnARY , MAY 7, f994 771
Provided further that the reserva ...
tion on all counts shall not exceed 50%.
of the vacancies.
Ap~oiut!Ilcnt 6. (1) The Governmen t sinll appoin t
Vow~•gh a High Power Officer o~ the rank oli Ad"'!
Officer. ditional Chief Secretary exclusively ~- ,
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(i) to examin e the population paH-ern
in suitable manner;
(ii) to determi: ·1e non representat·ion/
more representation/less represen ..
tation in ter.ms of ·the population
patt.ern rn the existing Govern~
ment S.2rv1ices/Semi-Government
Se1'vices; and
~iii) tto recommend to Government the
mode of reflection of such popula
Non patt·t:~rn in recruitment to
Government I Semi -Government
Offices.
(2) The Gm;ernment shall consider
the recommendat'ion of the officer appoin
ted under sub-sectio:p. (1) and shall de
termine the basis for recrui1 tmen~ tlo re
flect the population pattern.
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Power to 7. Tne Government 1 may oy ndti'.fica ... make rulea. . . . •
hon m the Official Gazette, make rules
for carrying out the purposes dli tllls '.Ac~
Power t~ 8, If any dHficul'ty arises in giving
~~f:;:e diffi· effect to the provisfons of this Ac't1, tihe
Government may by order published in
the Official Gazette , make provision not
inconsistent with the provisfons o! this
Act1 as appears tn be necessary for remov
ing the difficul,~y.
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772 THE ASSAM GAZETTE, EXTRAORDI:;{ARY, MAY 7, 1994:
Power to
review. 9. The Governor shall review the
progress made in implementing the pro
visions of this Act in reflecting the popu
lation pattern 1 n t·he services iin Class HI
and Clase:, IV posts from time t o time at
ieast once in every two vears and tak en
appropriate measures accordingly.
: ' . '. [:
Repeal
Saving. and lG. (1) Tbt A~sam Distric'twise pop·l-( Assam Ordi·
~ ,ftion pattern Heflecttlon in services (Cla~~~r~~9 4f0 • 1
'· U and Clas..; IV posts) Ordinance. 199ll, 1s •
her ebs repe olul .
c;.
(2) Notwithstan ding such repeal, any-
ithffng done or any action taken under tine
ordinance so repealed shall be deed to
have done or taken under the correspona ..
ing provision of this Act.
'K. LASKAR,
Secretary to the Govt. of Assam,
Legislative Department.
Guwaha ti: P ri ~ te d anc1 ,.ubl'isbel by ihe D y. D'rn .:tor (P), Dlreet nra to,
of Ptg and Sty. As7"am, Gu ahati;; ~ l (Ex. G~ zclte) No. 127-lOOSP
400-6 - 5 -~ 4 .
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