The Assam Municipal (Amendment) Act, 2003

Registered No. - 768/97
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THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY AUTHORITY
^?58 27 2003, 6 F’o, 1925 (*1^)
No.58 Dispur, Thursday, 27th March, 2003, 6th Chaitra, 1925 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : LEGISLATIVE BRANCH
NOTIFICATION
— ii,
y
The 28th March, 2003
No. LGL.138/96/45.-- The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
general information :

504 THE ASSAM GAZETTE, EXTRA ORDINARY. MARCH 27, 2003 
ASSAM ACT NO II OF 2003
(Received the assent of the Governor on 26th March, 2003)
THE ASSAM MUNICIPAL (AMENDMENT) ACT, 2003
AN
ACT
further to amend the Assam Municipal Act, 1956.
Preamble
Short title,  
extent and  
commencement
Whereas it is expedient further to amend 
the Assam M unicipal Act, 1956, hereinafter Assam Act  
referred to as the principal Act, in the manner ° f
hereinafter appearing ;
It is hereby enacted in the Fifty-fourth Year 
o f the Republic of India as follows :
1. (1) T his A ct m ay be called the A ssam  
Municipal (Amendment) Act, 2003.
(2) It shall have the like extent as the principal 
Act.
(3) It shall come into force at once.
insertion of 2. In the principal Act, after section 12., the 
new section ”  following new section shall be inserted
12A - namely
“ 12A. Municipal Election to vest with 
State Election Commission.
(1) The Superintendence, direction and control 
of the preparation of electoral rolls for, and 
the conduct o f all electio n  to the 
M unicipalities and Town Committees 
shall be vested in the State Election 
C om m ission co n stitu ted  by the 
Government of Assam.
(2) The State Government shall when so requested 
by the State Election Com m ission make 
available to the State Election Commission 
such staff as m ay be necessary for the 
discharge o f the functions this Act.”
Substitution 3. i n  the principal Act, for section 14, the 
o f following section shall be substituted, namely
Section 14.
“ 14. Q ualifications for registration in an 
electoral roll.
 
 
 
THE ASSAM GAZETTE, EXTRA ORDINARY MARCH 27, 2003 505
(1) A person who -
(a) is a citizen of India ;
(b) is not less than 18 years of age on the 
qualifying date ; and
(c) is ordinarily resident in a Municipal 
area; shall be entitled to be registered 
in the electoral roll for that Municipal 
area.
(2) A person shall not be deem ed to be 
ordinarily resident in a ward on the ground 
only that he owns, or is in possession o f a 
dw elling house th erein . A p e rso n  
absenting himself temporarily from his 
place o f ordinary residence shall not be 
reason thereof cease to be ordinarily 
resident therein.
(3) No person shall be entitled to be registered
in the electoral roll for any municipality 
if his name has already been registered 
as a voter in the electoral roll for any other 
Municipality or Town Committee.
(4) No person shall be entitled to be registered
in the electoral roll for more than one 
ward. . ~
(5) No person shall be entitled to be registered
in the electoral roll if he suffers from any 
disqualifications under section 16 o f the 
Representation o f the people Act, 1950.
Provided that the State Election 
C om m ission shall take the c u rre n t 
Assembly electoral roll prepared under 
the Representation o f the people Act, 
1950 as the basis for preparation o f draft 
electoral roll for the wards or such part of 
the wards in a M unicipality or Town 
Committee falling within the Assembly 
constituency.
Central
Act 43  
of 1950.
Central
Act 43  
of 1950.

506 THE ASSAM GAZETTE, EXTRA ORDINARY. MARCH 27, 2003
Amendment  
of 
section 301.
4.
E xplan ation “qualifying d a te ” in 
relation to the preparation or revision of 
every electoral roll under this section, 
means the 1st day of January o f the year 
in which it is so prepared or revised”.
In the principal Act, in section 301, in sub­
section (2), in clause (i), in between the 
w ords “ re g istra tio n  o f v o te rs” and 
“qualification of candidates”, the following 
shall be inserted, namely
“the manner and procedure for preparation 
finalisation and publication o f electoral 
rolls for the M unicipality and Town 
Committees”.
S. K. SINHA, 
GOVERNOR OF ASSAM
K. D. PHUKAN, 
Secy, to the Govt, o f Assam, 
Legislative Department.
GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., 
Assam, Guwahati-21 (Ex-Gazette) No. 115-500-600-27-3-2003.
 
 

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