The Gauhati Municipal Corporation (Amendment) Act, 1995

Registered No. A-12
The Assam Gazette
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EXTRAORDINARY
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PUBLISHED BY AUTHORITY
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No. 223 Dispur, Friday, 20th October, 1995, 28th Asvina,
1917 (S. E.)
GOVERNMENT OE ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : LEGISLATIVE
BRANCH
NOTIFICATION I J, j
The 20th October, 1995
No. LGL. 135/93/183.—The following Act of the Assam 
Legislative Assembly which received the assent of the 
Governor is hereby published for general information.

1532 THE ASSAM GAZETTE. EXTRAORDINARY, OCT. 20, 1995
ASSAM ACT NO. X X II OF 1995
(Received the assent of the Governor on 20th October, 1995)
THE GUW aHATI MUNICIPAL CORPORATION (AMENDMENT) 
ACT, 1995.
AN
ACT
further to amend the Guwahati Municipal Corporation Act, 1969. 
Preamble Whereas it is expedient further to emend the A ssam
Guwahati Municipal Corporation Act, 1  9 6 9, ^ct-1 ° *  
hereinafter referred to as the principal Act;
It is hereby enacted in the Forty-sixth Year 
of the Republic of India as follow:—
Short title, extent and com m ence­ment.
Amendment 
of section 5.
1. (1) This Act may be called the Guwahati 
Municipal Corporation (Amendment) Act, 
1995
(2) It shall have the like extent as the 
principal Act.
(3) It shall come into force at once.
2. In the principal Act, in section 5, in sub­
section (1) (a),—
(i) in 3ub-clause (v), for the existing third 
proviso, the following provisos shall be 
substituted, namely;—
“Provided further that the office of the Mayor 
shall be reserved for the Scheduled Castes, the 
Scheduled Tribes and women on roster basis, 
and six percent, four percent and forty percent 
of the roster points shall be reserved for the 
Scheduled Castes, the Scheduled Tribes and women 
respectively in the manner set out in fifth Schedule:
Provided further that the State Government 
may from time to time review the implementa­
tion of reservation and take adequate measures 
including increase or decrease of percentage men- 
tioged in the preceding proviso,”
(ii) for sub-clause (ix), the following shall 
be substitued, namely: —
“ (ix) The term of office of the Mayor and the 
Deputy Mayor sbaii be one year from the c ’atc 
of their elections.”
3-
 
THE ASSAM GAZETTE EXTRAORDINARY. OCT. 20 1995 1533
Insertion 3. In the nrincipal Act, after the Fourth Sche- 
of new  duk, the following shall be inserted as the Fifth 
Schedule. Schedule, namely:—
“The Fifth Schedule
[See third and fourth proviso to sub-clause (v) 
•f section 5 (1) (a)]
1st Unreserved.
2nd Women.
3rd Scheduled Caste.
4th Unreserved
5th Women.
6tb Unreserved.
7th Women.
8th Scheduled Tribes. 
9th Women.
10th Unreserved, 
lltb  Unreserved.
12th Women.
13th Unreserved.
14th Unreserved.
15th Women.
16th Unreserved.
17th Women.
18th Unreserved.
19th Women.
20th Unreserved.”
Repeal 3. (1) The Guwahati Municipal Corporation A ssam
a?d (Amendment) Ordinance, 1995 is hereby repealed. Ord ‘a *"c,e saving IV of 1995.
(2) Notwithstanding such repeal anything done 
or any action taken under the Ordinance so rep­
ealed shall be deemed to have been done o r taken 
under the coiresponding provisions of this Act as 
if this Act came into force on the date the 
Ordinance came into force.
M. K- DEKA,
Joint Secy, and i/c Secy, to the Govt, of Assam, 
Legislative Department.
GUWAHATI-—Printed & published by the Dy. Direc-or (P. &  S.)_
Directorate of Ptg. &  Sty., Assam, Guwahati-2i (Ex-Gazette)
No. 445-740— 500—20-10-1995

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