The Assam Backward Classes Commission (Amendment) Act, 2015

RegisteredNo.-768/97
THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
'1",7 Nxr~,~~, 8~, 2016, 18~, 1937 (~)
No.7 Dispur,Friday,8thJanuary,2016, 18thPausa,1937 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT:: LEGISLATIVE BRANCH
NOTIFICATION
The8thJanuary,2016
No.LGL.12S/2014/28.-ThefollowingActoftheAssamLegislativeAssemblywhichreceiveci
theassentoftheGovernoron31 stDecember,2015 isherebypublishedforgeneralinformation.

16 THE ASSAM GAZETTE, EXTRAORDINARY, JANUARY 8,2016
ASSAM ACT NO. XXX OF 2015
(ReceivedtheassentoftheGovernoron31 stDecember,2015)
THE ASSAM BACKWARD CLASSES COMMISSION (AME TDMENT) ACT,2015
AN
ACT
furthertoamendtheAssamBackwardClassesCommissionAct,1993
Preamble Whereasitisexpedientfurthertoamend theAssamBackwardClasses
CommissionAct,1993, hereinafterreferredtoas theprincipalAct,inthe
mannerhereinafterappearing;
ItisherebyenactedintheSixty-sixthYearoftheRepublicofIndiaas
follows:- '
AssamAct
No.XVII
of 1993.
Shorttitle,1,
extentand
commence-
ment
(1) ThisAct may be calledthe Assam Backward ClassesCommission
(Amendment)Act,2015.
"9(1)
. (a)
ItshallhavethelikeextentastheprincipalAct.
Itshallcomeintoforceatonce.
IntheprincipalAct,insection3, insub-section(2),forclause(a),thefollowing
shallbe substitutednamely:-
"(a) a Chairperson,fromamongstpersonsofeminenceabilityandintegrity;"
IntheprincipalAct,insection9,fortheexistingprovisionthefollowingshall
besubstituted,namely:-
The Commissionshall,-
examinerequestsforinclusionofanyclassofcitizenasa backwardclassinthe
listsand hearcomplaintsofover-inclusionorunder-inclusionofanybackward
classinsuchlistsand tendersuchadvicetotheGovernmentas itdeems
appropriate;
(b) investigateand monitorallmattersrelatingtothesafeguardsprovidedforthe
backwardclassesunderanylawforthetimebeinginforceorunderanyorder
oftheStateGovernmentandtoevaluatetheworkingofsuchsafeguards;
(c) enquireintospecificcomplaintswithrespecttothedeprivationofrightsand
safeguardsofthebackwardclasses;
(d) participateand adviceontheplanningprocessofsocio-economicdevelopment
ofthebackwardclassesandtoevaluatetheprogressoftheirdevelopment;
(e) presenttotheStateGovernmentannuallyitsreportontheworkingof the
Commission;
(f) make insuchreportsrecommendation,astothemeasuresthatshouldbe taken
by theStateGovernmentfortheeffectiveimplementationofthosesafeguards
andothermeasuresfortheprotection,welfareandsocio-economicdevelopment
ofthebackwardclasses;
(g) dis~argesuchotherfunctionsinrelationto theprotection,welfare,
developmentand advancementofthebackwardClassesasmaybe referredtoit
bytheStateGovernment.
The adviceandrecommendationoftheCommissionshallbe consideredbythe
Governmentandthereasonsfordisagreement,ifany,shallbe recorded."
(2)
(3)
Amendment2.
ofsection3
Substitution3.
ofsection9
(2)
S. M. BUZAR BARUAH"
SecretarytotheGovernmentofAssam,
LegislativeDepartment,Dispur.
GUWAHATI- Printed& PublishedbytheDy.Director(P&S), DirectorateofPtg.& Sty.,Assam,Guwahati-21
(Ex-Gazette)No.13-400-10-8-1-2016

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