The Assam Municipal (Amendment) Act, 1997

IX  X ll °i U tZ j
Jj.
Registered No. - 768/97
i  lie A ssam  C  gazette 
® p jw w « r
PUBLISHED hYAUmOlUTY
•R  524 15 C K ’''a5R 5 1997. 24 ® tP f, 1919 (« r )
No. 524 Dispur, Monday, 15th September, 1997, 24th Bhadra, 
1919 (S» E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  LEGISLATIVE BRANCH
NOTIFICATION
The 15th September 1997
No. LGL. 70/93/246.■— The following Act of the Assim 
Legislative Assembly which received the assent of the 
Governor is hereby published for general information.

2302 ASSAM GAZETTE. EXTRAORDINARY. SEPT. 15, 199?
ASSAM ACT No. XXII OF 1997
(Received the Assent of the Governor on 11th September 
1997).
THE ASSAM MUNICIPAL (AMENDMENT) ACT, 1997
AN
ACT
further to amend the Assam Municipal Act, 1956.
P re a m b le . Whereas it is expedient further to amendJ^sam A c t 
the Assam Municipal Act, 1956, herein- ° ' ' 
after referred to as the principal Act, in 
the manner hereinafter appearing;
It is hereby enacted in the Forty-eighth 
Year of the Republic of India as follows :
Short tide, 
extent and 
commen c e- 
m cnt.
1 . (i) This Act may becaliedthe Assam 
Municipal (Amendment) Act, 1997.
(2) It shall have the like extent as the 
principal Act.
(3) It shall come into force at once.
Amendment 2. In the principal Act, in Section 33,—  of Section r  r  j i
33,
(i) for the existing sub-section (2), the 
following shall b e substituted 
namely : —
“(2) At the first meeting of the Munici­
pal Board after a General Election called 
at the instance of the Deputy Commis­
sioner or the Sub-Divisional Officer as 
the case may be, the Commissioner shall 
elect one from amongst the elected 
Commissioners to be the Chairman. The 
election shall be subject to the approval 
of the State Government but pending 
such approval the person elected shall be 
competent to discharge the duties of the 
Chairman ;

THE ASSAM GAZETTE, EXTRAORDINARY, SEPT 15, 1997 2303
Provided that when the first meeting 
is dissolved by the President without 
transacting any business on ground of 
irregularity in the convening of the meet­
ing the next meeting will be deemed to 
be the first meeting for the purposes of 
this section as well as for the purpose of 
Second Schedule.”
(ii) for the existing sub-section (3), 
the following shall be substituted, 
namely :—
“(3) The said Commissioner shall at 
the said meeting or at a subsequent mee­
ting elect one of their elected Commissioners 
to be the Vice-Chairman ”
R epeaiand 3.(1) The Assam Municipal (Amend-„ A, ®sam 
ment) Ordinance, 1997, is herebyNo.'ni Co f 
repealed. 1997
(2) Notwithstanding such repeal, any­
thing done or any action taken un­
der the Ordinance so i epealed shall 
be deemed to have been done or 
taken under the corresponding pro­
visions of this Act.
M. K. DEKA, 
Secretary to the Govt, of Assam, 
Legislative Department.
GUWAHATI—Printed & published by the Dy. Director (P.&S.), Directorate  
of Ptg. and Sty., Assam, Guwahati—21 (Ex-Gazette)  
No. 1047—750—600—15-9-1997
 
 
 

‹ Prev All Assam acts Next ›