The Assam Municipal (Amendment) Act, 1995

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Registered No. A-12
EXTRAORDINARY
STS
PUBLISHED BY AUTHORITY
GOVERNMENT OF ASSAM
222 20 w m ,  1995. 23 snfgq, 1917 (w )
No. 222 Dispur, Friday, 20th October, 1995, 28th Asvina,
1917 (S. E.)
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : LEGISLATIVE
BRANCH
_____ \
NOTIFICATION t
The 20th October, 1995
No. LG I). 70/93/200.— The following Act of the Assam 
Legislative Assembly which received the assent of the 
Governor is he-eby published for general information.

1  528 THE ASSAM GAZETTE. EXTRAORDINARY, OCT. 20, 1995
ASSAM ACT NO. XX I OF 1995
(Received the assent of the Governor on 20th October, 1995)
THE ASSAM MUNICIPAL (AMENDMENT) ACT, 1995
AN
ACT
further to emend the Assam Municipal Act, 1956.
Preamble. Whereas it is expedient further to amend the A ssam  A ct 
Assam Municipal Act, 1956, hereinafter referred to ' x *  o f 13o/  
as the principal Act, in the manner hereinafter 
appearing ;
It is hereby enacted in the Forty-sixth Year 
of the Republic of India as follows :—
Short title, 1. (1) This Act may be called the As3am 
extent and Municipal (Amendment) Act, 1995.commence- r
(2) It shall have the like extent as the 
principal Act.
(3) T t shall come into force at once.
Amendment 2. In the principal Act, tn section 11, in sub- 
of section section (3), after existing clause (d), th; following 
new sub-clauses shall fe e  inserted, namely
“(e) seats reserved for Scheduled Castes and 
Scheduled Tribes under sub-clans'- (d) shall be 
determined by the State Government by order 
published in the Official Gazette :
Provided that such scats reserved for Scheduled 
Castes and Scheduled Tribes mav be allotted by 
rotation to different constituencies ir. such manner 
as the State Government may, by order published ' 
in toe Official Gazette, direct.
(f) The number of seats reserved lor women 
belonging to Scheduled Castes ar d Scheduled 
Tribes from amongst the seats reserved for Sche­
duled Castes and Scheduled Tribes under first 
proviso to sub-clause (d) s! all be determined by 
the State Government by order published in the 
Official Gazette :
Provided that such seats reserved for women 
belonging to Scheduled Castes and Scheduled Tribes 
may be allotted by rotation to different consti­
tuencies in such manner as the State Government 
may, by order published in the Official Gazette, 
direct.
 
 
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THE ASSAM GAZETTE. EXTRAORDINARY. OCT. 20, 1995 1529
(g) The number ef the seats reserved for women  
belonging to general category under the second proviso to  
sub-clause (d) shall be determined to y  the State Government  
by order published in the Official Gazette :
Provided that such seats reserved for women belongiag  
to general category may be allotted by rotation to diffe­
rent constituencies in such manner as the State Government  
may, by order published in the Official G azete, ditect.
insertion 3, In the principal Act, in section 26, after sub-section  
U)> 1116 following shad be insserted as sub-section (2) and  
S*inlection t b e «*l s t>ug sub-sections (2) (3) and (4) shall be renumber-  
26 ed as sub-sections (3), '4) and (5) respectively :—
“26 (2) The State Election Commission shall cause the  
results of the general election to be published in the  
Official Gazette and the date of Official Gazette containing  
the publication shall be deemed to be the date of com­
pletion ef the general election.’’
M. K. DEKA,
Joint Secy, and i/c Secy, to the Govt, of Assam, 
Legislative Department.
y
GUWAHATi—Printed A published by the Dy Director (P.&S.), D iieet rate  
of Pig. and Sty , Assim, Ouwahati—21 (Ex-Gazette)  
No. 443—740—  50b— 20-10-1995.
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