The Deori Autonomous Council (Amendment) Act, 2010

Registered No. 768/97
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THE ASSAM GAZETTE
EXTRA ORDINARY
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PUBLISHED BY THE AUTHORITY
JR 126 f^ T ^ , ^RTFF, 7 CT, 2010, 17 W^f, 1932 (* T 4 > ) 
No.126 Dispur, Friday, 7th May, 2010, 17th Vaisakha, 1932 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 7th May, 2010
No.LGL.33/2005/57 —  The following Act of the Assam Legislative Assembly which received 
the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XI OF 2010
(Received the assent of the Governor on 27-04-2010)
THE DEORI AUTONOMOUS COUNCIL
(AMENDMENT) ACT, 2010

982 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7,2010
Preamble
AN
ACT
further to amend the Deori Autonomous Council Act, 2005.
Whereas it is expedient further to amend the Deori Assam Act
Autonomous Council Act, 2005, hereinafter referred to as the No. XXV of 
principal Act, in the manner hereinafter appearing; 2005
It is hereby enacted in the Sixty-first Year of the Republic 
of India as follows:-
Short title 1 .
extent and 
commencement
(1) This Act may be called the Deori Autonomous Council 
(Amendment) Act, 2010.
(2) It shall have the like extent as principal Act.
(3) It shall come into force at once.
Amendment 
of Section 6
2. In the principal Act, in Section 6, for sub-section (1), the 
following shall be substituted, namely: -
“6(1) The General Council shall consist of 20 (twenty) members 
out of which 18 (eighteen) shall be elected members and 2 
(two) members shall be nominated by the Government of 
Assam to give representation of those group/communities of 
the council area which are not otherwise represented in it. 
Out of 18 (eighteen) seats, 14 (fourteen) shall be reserved 
for scheduled Tribes and seats shall be reserved for
woman, and 1  (one) seat is general.”
MOHD. A. HAQUE,
Secretary to the Govt, of Assam, 
Legislative Department, Dispur.
GUWAHATI - Printed and Published by the Dy. Director (P&S), Directorate of Ptg. and Sty., Assam, Guwahati-21 
(Ex-Gazette) No. 251-500+600-7-5-2010.
 
 

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