The Kamatapur Autonomous Council Act, 2020

THE IUMATmR AU1'01YOMOUS COUNCIL ACT, 2020 
incidenral &reto and cond%p??r;th. 
hmbk Where= it ts'&&iem t& provitte for the esttlhlislmcnt of a 
Km~~tapur Autimmpn Coy&l whip ihc Ssc& of Assom within the 
fhncwork of the Canstttutio~ of indin, comprising of Koch Rajbongshi 
Community &&tiatEd vill of Mpbm, Dhubri, Bongaigaon and 
South Sal- District exel&ng the Bodoland Territorial Couacil nnd 
IQWB Ilswrg AMonoamss COrmeil ateus for sacial, ec!onomic, 
educational, ethnic and cultural advancement ol' the Koch Rajhgvhi 
Community 
residing therein; 
It is lwcby enacted in the Seventy- first Year of the Repuhlic 
of lndin, as follcnkr*:- 
QLtnt tkk, 1. (1) This Act may be csllad thc Kamatapur Autonomous 
8steM nod Council Act,XUO. . . 
~o~II~~.CCII~CR~ (2) It Wends to tho Kocb 'kajbotishi communitj dominated 
villagos of the bimm qf Coalprra. Dbubri, RongHigam 
and %uth Sahm Wsvia excluding the Rodoland 
Tmitwial 
Cwncil ad Rabhn I4rsong Autonomous 
Council ueu. 
3) It shall come into force on such date os the St* 
Gmrnmmt my, by betHiunion in the Off%11t Gb&b 
.pp~iqt and di(Sarm &yes my he nppointed for djfkrmt 
pnwisions of this Act nr diffemu areas. 
Whlitk~ Z. h this Act, unl.ur the cuntrxt ohmvise requires,- 
] "bye-bwuJ inrslM~ ihc bye-law mmcd by tho General 
Gotmik 
(b) '~sticution" mans the Constitution or lndin; 
oCgag*wy" uwm.thc canstitucncy referred to in. 
seaion 30, 
(d) "CaWICil M" means IJre K~mrtaprlr Autonomous 
Council Ares; 
(e) "FXoWtive Counci(.. Incans the cxecutivc body of the 
O.nwol ~ouncit of 4k Kamatapur Autononious Coctneil 
Consthutcd 
under 
skction 5 (3); 
(f) "Elcutor" in &ation to a constituc~lcy tneans a person 
whosc 
name is cmiered in the clcctord roll of tlrst 
constituency; 
(g) "General Council Fund" Incans the fund constituted under 
section 43: 
(h) "Oomment" rnw the State Government uCAssam; 

(2) NdwitWding wy(hing eanrrinsd in sub-sc~lion (1) 
Ceove, tl~~ Chief etMcutivs Councilor or the Executive 
Councilors Julloo1sc to hold dftw as such fotthwith if he, 
fbay~c~tobsqmembcr. 
8. (I) 'Ilre CBior Elfccutiw Cwneibr m tho Exmmtiw Councilors 
[email protected] ofdran may ba nmd from 
~byrroraluth~byam~jaciryoftbtotsf 
~d*hr~8t..CPTLlmb0ti~0f* 
~~tl U bar tha wqme upan a requisition 
~m~byll~tkasth.RancthirBofIhemembers 
ottAi,~Council. 
(a) h his eldon, iq conviceod by r orinninel cour~ of m 
olleact imokiq moral turpta$c punishrbk with 
hpriwnwt fer rsy paid exding six months or 







(h) he has be& convictsd by r ~oun of an offhcc involving 
d twpitudc punihtb with impriwninent for a period 
ofmtkvl &raar~bserm & &Cbapt&1~-~ 
af the Indian Panoi C@sf !,&If% C-ill, PW lUor CDnrral MI 
Put Vti w.~w .pfBeoplcsAn,lPSt sn8 4Snf 1#6U 
Cwuml Aa :~w.~hawQ@tcX,~:~~~d~ionof No,43d 
&ssntmc;a: 
-. 1951 
wptq any 0% 
-, , . . , ,L.. tlhan his eldon 

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'2 2; , . .:, ~ :"]ISCE~NEoU& . ,..,< ~, -&&. *& 
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*d*m 3 ~nrarto~r;rl ,, ,,A& .TIW; Gouje$li&'~i, ,haw ,+: garemf power to issue a 
bswdblu id, 'b a fi# <'so:'.: ~.fli9 purpost of ,':~:lkaee3 - 
qfrhioAct.. ,. . . ,,.> .-.?+&!L. ;,!;~ :;~, 
&I ad 0th c&h of this Act. in matters oertainin~ 6 their ~-~~ ~~~ 
,~ - 
etkirgmap@.;Z 2z Irurgua&e, lit~af~n., culture, Jigion, customs and traditions : 

- 
Ponrr Lo mrk S8. (1) h Government may make ~ks providing for any matter 
mb which with any provision of this Act is quid to be 
pmscribsd orto bo pwvided for by rules. 
(2) Every rules mytt under this section shall bc laid, as soon as 
. may be after it is made befm the State Legislahuc, while it 
is in session for a twl period of fmrtteen days which may 
be ~~~tprisod in one susion or in two or more successive 
sessions and if befwe the expiry of the sessions 
imdi&ily followhg the session or the successive 
sessions 
aforisaid. ttlt State Legislature agrees in making 
any 
difmlion 
in tb rule or da State Lcgislatwa agws 
that the mle should not be made. the rule shall thcrclRer 
have sfkt oniy in such modified form or bt of no em, 
ssthoerpelnrybe: 
Provided ~VCT that any such modification or 
urnultnest W bs without prejudice to the validity of 
anythimg praviotoly done under the rule. 
8.rl.J . 59. Nothing ia this Act &dl affect the application of any law, 
wheth?9r rrtale befh ar after this Act, to ihc council am unless 
auch law spwiAo*lly provides for exclusion ofthe Council area 
of suck gpliian. 
Explrmdue :- For the purpose of this section 'Law' shalt. 
indude any onretnrr,nt, ordinance, regulation, order, bye-law, 
rub, aehnc, lrotiTrtltion or &her instrument having the force 
of law. 
F -. . . . . . 

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