The Assam Municipal (Amendment) Act, 2015

Registered No.-768/97
THE ASSAM GAZETTE
EXTRAORDINARY
PUBLISHED BY THE AUTHORITY
* T ®  134 W H  29 CT’, 2015, 8 CT&, 1937 f*t^)
No. 134 Dispur, Friday, 29th May, 2015, 8th Jaistha, 1937 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  :  :  LEGISLATIVE BRANCH
NOTIFICATION
The 29th May, 2015
No. LGL.135/2003/103.-The following Act of the Assam Legislative Assembly which received 
the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XVIII OF 2015
(Received the assent of the Governor on 20th May, 2015)
THE ASSAM MUNICIPAL (AMENDMENT) ACT, 2015

548 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 29, 2015
AN
ACT
further to amend the Assam Municipal Act, 1956
Preamble Whereas it is expedient further to amend the Assam Municipal Act, A ssam  A ct 
1956,hereinafter referred to as the principal Act, in the manner hereinafter X V  of 1 957 
appearing;
It is hereby enacted in the Sixty-sixth year of the Republic of India
as follows
Short title, 
extent and 
commencement
1(1) This Act may be called the Assam Municipal (Amendment) Act, 2015.
(2) It shall have the like extent as the principal Act.
(3) It shall come in to force at once.
Amendment of 
section 37
2. In the principal Act, in section 37, in sub-section (1), in the first proviso, 
the words “where such officer is”, appearing in between the words “officer” 
and “appointed” shall be deleted.
Amendment of 
section 53
3. In the principal Act, in section 53, after sub-section (2), the following new 
sub-section(3) shall be inserted, namely:-
“(3), (i) Every order or instrument of the Municipal Board or the Town 
Committee shall be expressed to be made in the name of the Municipal 
Board or the Town Committee concerned, as the case may be.
(ii) Save in cases where an Officer has been specifically empowered to sign 
an order or an instrument of the Municipal Board or the Town Committee, 
every order or instrument shall be signed by the Executive Officer with 
approval of the Chairman, Municipal Board/Town Committee and such 
signature shall be deemed to be proper authentication of such order.
(iii) The Executive Officer shall sign any Notification of the Municipal 
Board or Town Committee on behalf of the Municipal Board or Town 
Committee with approval of the Chairman, Municipal Board/Town 
Committee for publication in the Official Gazette.”
S. M. BUZAR BARUAH,
Secretary to the Government of Assam, 
Legislative Department, Dispur.
G uw ahati: Printed and Published by the Dy. Director (P & S), Directorate of Ptg. & Sty. Assam, Guwahati-21. 
Ex Gazette No. 267 - 400 + 100 - 29 - 05 - 2015.

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