The Bodoland Autonomous Council (Amendment) Act, 1999

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Registered No.-768/97 
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THE ASSAM GAZETTE 
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EXTRAORDINARY ·' 
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PUBLISHED BY AUTHORITY 
OR 72-D tiPf91<(, ~!lfiil<ll\ 1 l.\f-.T, 1999, 11 ro, 1921 ~) 
Noi72 Disp9~, Tuesday, 1st June,. 1999, 11th Jyaistha, 1921 (S.E.) 
NOTIBICATION 
The l~t June 1999 , 
No.LGL.30/93/51 :--The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information. 
ASSAM ACT NO. XVI OF 1999 
(Reeeived the assent of the Governor .on 29th May 1999) 
.J 
TIIEBODOLANDAUTONOMOUSCOUNCIL 
(AMENDMENT) ACT, 1999. 
AN 
ACT 
. . 
further to amend the Bodoland Autonomous Council 
Act, 1993. 
Preamble . Whereas it is expedient further to amend the Assam Act 
Bodoland Autonomous Council Act, 1993, XI of 1993. 
hereinafter referred to as the principaI Act, in the 
'manner hereinafter appearing ; 
'~ . 
It is hereby enacted in the Fiftieth Year of the Republic 
of India as follows:-
·' t . 
THE ASSAM GAZETTE. EXTRAORDINARY. JUNE 1_. 1999 551 
Short title , 
extent and 
commence­
ment. 
Amendment 
of section 2. 
1. (1) This Act may be called the Bodoland 
Autonomous Council (Amendmt. ) Act, 1999. 
(2) It shall have the like extent as the 
principal Act. 
(3) It shall come into force at once. ' 
2. In the principal Act, in section 2, after clause (0), 
the following clause shall be inserted; namely:--
"(P) "Commission" means State Election Commission, 
Assam Constituted vide Government Notification 
No.PDA.116/94/5 dated Dispur, May'31, 1994. 
Amendment 3. In the ptincipal Act, in section 31 in sub-section (1), 
of section 3. between the words 'areas' and' 'as' the following shall be 
inserted; namely :--
"With special consideration in regard to Tribal 
Belts/Blocks, and areas falling within Reserved Forest." 
Amendment 4. (a) In the principal Act, in section 10, in 
of section 10. sub-section (3), for the words "The Govemmenf', 'the words 
"The Commission" shall be substituted. 
Amendment 
of section 12. 
Amendment 
of section 15. 
Amendment · 
of section 19. 
(b) In the principal Act, in section 10, after the existing 
sub-section (3), the following shall be · inserted as 
sub-section ( 4) thereto, namely :--
" (a) All powers relating to preparation of the electoral rolls in 
accordance with the provision of sub-section (I) for the 
conduct of elections to the General Council shall vest in 
the Commission." 
5. In the principal Act, in section 12, for the word "direct" 
occurring between the words "may" and "in", the word 
"recommend" shall be substituted. 
6. In the principal Act, in section 15, for the words "the 
Government", the words "the Commission" shall be 
substituted. 
7. In the principal Act, in section 19, in clause (a), the words 
"the officer or authority who may prepar~ and maintain 
the electoral roll under section 1 O" occurring after the 
word "and" shall be substituted by the words "the 
manner in which the electoral roll under section 10 shall 
be prepared, published and maintained by the 
Commission." 
M. K.DEKA, 
Secretary to the Govt. of Assam, 
Legislative Department 
GUW AHATI - Printed and published by the Dy. Director(P) Directorate of Ptg. & Sty. , 
Assam, Guwahati-21(Ex-Gazette) No.143-600-1-6-99 . 

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