The Assam Local Authorities Grants(Charged) act, 1959

It is her eby en acted in the Teuth Y ear of t he Repub lic o f Ind ia a s
foll ows :
1. S bort tit le, extent and commmc ement. (1) Th is Act may be called
the Assam Lo ca l Auth orities G ra nt s (Charged) Act. 1959.
(2) It ext end s to the wbole of the State o f A ssam .
(3) It sha n come into force witb eff ect from s ucb d ate as m ay be not­
Hied in th e official G azett e by t be St ate Governm ent.
*Publ ish ed in th e Assam G azet te. dat ed th e 5th August. 1959.
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SCHEDULE
Sect ion
3. Notificat ion of the L ocal Au th-
orities.
4. Exp enditur e 10 be charged .
4.A . Power 10 make rul es.
5. Repeal.
(Ra eived the assent of th e Governor on the stst July, 1959 ]
An Act to authorise grant s to the Local Authorities and t o declare such
grant s to b e expenditure charged on the Co nsoli date d Fund of th e
State of Assam
Preambl e, Whereas b y vir tue of Art. 266 (I) o f th e Constitut ion o f
India, a ll revenu es to t he G overnment o f A ssam s ha ll f orm th e Cons oli­
da ted Fu nd of tbe Stale of Assam;
A nd wher eas o n suc h r evenues form ing t he C on solidated Fu nd o f the
State of Assam it i s expedient to mak e pr ovisi on lor grant s to thc Local
Auth orities am ount ing to such share of the rece ipt s as a re collected in th eir
respective j uri sd ict ion for the pu r pose of ca rr ying o ut the du tie s a nd func­
tions en joined upon th em by l aws ;
And wher ea s it is expedien t to declare such g ra nts to the Local Au th­
ori ti es to be expend iture cha rged on the Consolidated Fund of the St at e o f
AS5sm ;
ASSAM LOCAL AUTHORITIES GRANTS (CHARGED)"
ACT. 1959*
(Assam Act No. XXIIl of 1959 )
CONTENTS
Prea mb le
Sect ion
J. Short title. ext ent and com­
mence ment.
2. Pa yment of grant s to Local
A ut hori ties.
2-A. P ayme nt of local rate 10
Gao n or A nchalik Panchayat .
2.B . Creat ion o f fund f or giving
specia l gran ts.
s .4-A] ASSAMLOCAL AUtHOR ITIES GRANTS (CHARGED) ACT, 1359 741
I
r
, .
2. Payment of grants to Local Authorities . The State Governm ent
shall grant to t he L ocal Authoriti es not ified under S. 3, such share o f the
receipts as a re collec ted in th eir res pective jur isdicti on from t he sourc es
detaile d in the Schedu le to th e Act and cr edited to the Consol idated Fund
of t he Slate o f Assam,
2-A. Payment of local rnt e to Ga o~ or AnehaUk Panchayar . Notwith ­
sta nding anyth ing in S , 2 the local ra te collecte d t rom rural areas shall be
distr ibuted to the Gaon Panchayat s as es ta blished und er the Assam Pan­
chayat Act, 1959 (Assam A ct No. XXIV of 1959) at twent y-five naye Paise
per capita of popula tions:
Provided that l oca l rate co llected from any area where G aon Pan­
chaya t has not been es tablis hed, sball be paid to the Anchal ik Panchaya t
as established un der the Assam Pancb ayat Act, 1959 at th e same rate.
COMMENTS
Section 2-A. Th is sec tion was i nserted vide Assam Act No. XVII of
1964 publ ished i n tb e Assam Gazell e, dated 5-8-1964, to have c ome i nto
force on 1-4-1964,
2-8 . Creation of fund for glviog special gUDtS. The excess of local
rates collected over th e amount di sbur sed to the Gaon or Ancb alik Pan­
chayat, as t he case may be, under S. 2-A, if any, sha ll be credit ed to a fund
to be establi shed for the p urpose in the manner as prescribed und er the
rule s. Such fun d sha ll be utilised fo r making u p the d eficit in collection
of local rate in any part icular year , if necessary, an d for giving special
grants to the Goon 0 Anchalik Panchayat o r M ohkuma Par isbad, as the
case may b e, whenever s ufficient surplus accumulates in the fund, in tbe
manner a s prescribed.
COMMENTS
Section 2·B. Thi s section was inser ted vide Assam Act No. XVII o f
1964 publ ished in the A ssam Gazelle , dated 5-8-1964, to have come i nto
force on 1-4-1964.
3. Notification of tbe Loca l ADthorltles. Tbe State G overnment shall,
from time to time as occasi on may a ri se, notify in the officia l Gazelle, the
names of the local auth orit ies wbich shall receive gr ant under S. 2.
4. Ex penditure to he cbar ged. The ex penditure re lating to the grants
under Ss. 2. 2-A and 2-D shall be charge d upon the Con sol idated Fund of
the S tate of Assam, in accorda nce w ith the pr ovisions of Art . 202 (3) (f)
of the Co nstit utio n of Ind ia.
COMMENI'S
Sectio n 4. In this se ction the words and figu res "2-A a nd 2·8'. were
inserted by Assam Ac t XVII of 1964,
4·A. Power t o make rul es. (I ) The St ate Government may mak e
rul es for carrying out t he purposes of the Act.
COMMEN TS
Section 4-A . This s ect ion was i nserte d vide Assam Act XVII of 1964
publis bed in t he Assa m Gazette , dat ed 5-8-196 4.
5, Rep ea l. T he Assam Local Authorit ies C ompens ato ry G rant
(Cha rged ) A ct, 1 9~0 (Assam Act II o f 1940) and tb e Assam Local Au th­
orities Compen sat ory G rant s ( Charged) Act, 1953 ( Assa m Ac t XXXIV o f
1953) a re h ereb y rep ealed .
(2) Ev ery rul e mad e under this sectio n s ha ll be lai d as s oo n as may be
after it is m ad e befo re th e As sam l.egi slative Assembly white it is in
sess ion for a t otal period of four teen days wh ich may be comp ri sed i n one
sessio n or i n two success ive ses sions ; and if, before the exp iry o f the
session i n wh ich it is so la id o r t he sessio n immedi at ely follow ing, th e
Assa m Leg isl at ive A ssembl y agr ee in mak ing any modific ations in t he rule
or the Assa m Legisla tive Assemb ly ag ree tha t the rule sho u ld not be made ,
th e rut e sha ll therea fter have e ffect o nly i n such m odified form o r b e o f n o
effect. as th e case may be , so howev er, that any such m odificat ion or
a nn u lment shall be w it hout prej udi ce to the validity of anyth ing prev iously
don e und er tha t rule.
"
•
IS. 5N ORm- EASlWl N IUm ON L OCAL A CTS I!i: RULE!
SCHEDU LE
[Set Secti on 2 ]
I. Local ra te s reali sed u nder tb e Assam Loca l R ates R egul at ion,
1979.
2. All receip ts from t he sal es o f ferr ies other rh a n th e Pu bl ic Works
Depar tment Ferr ies und er the Nor th Ind ia Fe rr ies Act, 1878 ,
3. A ll judicial fine s rea lised und er tb e A ssa m M un icipal Act, 1956
(Assam Act XV o f 1957) o r by -laws made thereund er or und er t he A ssam
Pa nchaya t A ct , 1959 o r ru les made there un der ,
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