The GUWAHATI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2019

Registered No.-768/97 
THE ASSAM GAZETTE 
~~ct 
EXTRAORDINARY 
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PUBLISHED BY THE AUTHORITY 
"iT~ 379 f#xt~. 1~. 4 ~. 2019, 13 ~. 1941 ~) 
No. 379 Dispur, Wednesday, 4th September, 2019, 13th Bhadra, 1941 (S.E.) 
GOVERNMENT OF ASSAM 
ORDERSBYTHEGOVERNOR 
LEGISLATIVE DEPARTMENT::: LEGISLATIVE BRANCH 
NOTIFICATION 
The 4th September, 2019 
No. LGL. 123/2003/Pt./133.- The following Act of the Assam Legislative 
Assembly which received the assent of the Governor on 26th August, 2019 is hereby 
published for general information. 
ASSAM ACT NO. XIV OF 2019 
(Received the assent of the Governor on 26th August, 2019) 
THE GUWAHATI MUNICIPAL CORPORATION (AMENDMENT) 
ACT, 2019 
1714 THEASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER4, 2019 
Preamble 
Short title, 
extent and 
commencement 
Deletion of 
section 20A 
Amendment of 
section 47 
AN 
ACT 
further to amend the Guwahati Municipal Corporation Act, 1969. 
Whereas it is expedient further to amend the Guwahati 
Municipal Corporation Act, 1969, hereinafter referred to as the 
principal Act, for laying down certain provisions for disqualifications 
for councilorship of the Corporation and providing for provisions for 
non-application of the provisions of the Assam Nagara Raj Act, 2007, 
in respect of the areas covered under Guwahati Municipal Corporation 
Act, 1969, in the manner hereinafter appearing, 
It is hereby enacted in the Seventieth Year of the Republic 
oflndia, as follows :-
1. ( 1) This Act may be called the Guwahati Municipal 
Corporation (Amendment) Act, 2019. 
(2) It shall have the like extent as the principal Act. 
(3) It shall come into force at once. 
2. In the principal Act, section 20A shall be deleted. 
3. In the principal Act, in section 47, in sub-section (1), after 
clause (k), for the punctuation mark ":" appearing at the end, 
the punctuation mark";" shall be substituted and thereafter the 
following new clauses (!), (m), (n) and (o) shall be inserted, 
namely:-
" (I) if he/she has more than two living children from a single 
or multiple partners : 
Provided that this provision shall not be applicable in 
respect of those persons, who have more than two children 
prior to the date of commencement of this Act; 
(m) if he/she has not passed Bachelor's degree or 
equivalent examination from any University recognized by the 
State or the Central Government, as the case may be: 
Provided that in case of candidates belonging to 
Scheduled Castes, Scheduled Tribes, Other Backward Classes 
(OBC) and More Other Backward Classes (MOBC), the 
minimum educational qualification shall be H.S.S.L.C or 
passed equivalent examination under any Board or Council 
recognized by the State or the Central Government, as the case 
may be; 
(n) if he/she does not have a functional sanitary toilet in 
his/her residence premises for the use of the family members; 
Assam 
Act No. I 
of 1973 
Act No. 
XXVI of 
2007 
Insertion of 
new section 
445 
THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4, 2019 1715 
4. 
( o) if he/she had been disqualified previously for 
corruption or if he/she had been convicted for any act under 
any provision of Law.'' • 
In the principal Act, after section 444, the following new 
section 445 shall be inserted, namely :-
"445. Notwithstanding anything contained in the Assam 
Nagara Raj Act, 2007, the provisions of the said Act shall not 
apply in respect of the areas covered under the Guwahati 
Municipal Corporation Act, 1969, and the relevant provisions 
of the Assam Nagara Raj Act, 2007, shall be deemed to have 
been amended accordingly." 
Assam 
Act No. 
XXVI of 
2007 
Assam 
Act No. I 
of 1973 
S.M. BUZAR BARUAH, 
Commissioner & Secretary to the Government of Assam, 
Legislative Department, Dispur, Guwahati-6 
Guwahati :-Printed and Published by the Dy. Director , Directorate of Printing & Stationery, Assam, Guwahati-21. 
Ex. Gazette No. 757-300 + 10-04-09-.2019 . (visit aHipns .assam.gov.in) 

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