The Gauhati Municipal Corporation (Amendment) No.2 Act, 1995

THE ASSAM GAZETTE
EXTRAORDINARY
4 ^ ^  w h i ?pH*i\©
PUBLISHED BY AUTHORITY
H x  8 5  ft-rpi, 1Q <$R R , 21 4tM  1995, 1 1917 (*R 5)
No. 85 Dispur, Friday, 21st April, 1995, 1st Vaishakha 1917 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT:: LEGISLATIVE BRANCH
NOTIFICATION
The 21st April, 1995
No. LGL. 135/93/207.- The following Act of the Assam Legis­
lative Assembly which received the assent of the Governor is hereby 
published for general information.

528 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 21, 1995
Preamble.
ASSAM ACT NO. XIII OF 1995
(Received the assent of the Governor on 21st April, 1995)
THE GUWAHATI MUNICIPAL CORPORATION 
(AMENDMENT) NO. 2 ACT, 1995
AN
ACT 
further to amend the Guwahati Municipal Corporation 
Act, 1969.
Whereas it is expedient further to amend the Assam Act  
Guwahati Municipal Corporation Act, 1969, herein- I of 1973.  
after referred to as the principal Act.
It is hereby enacted in the Forty-sixth Year of 
the Republic of India as follows :-
Short title,  
extent and 
commence­
ment.
1. (1) This Act may be called the Guwahati 
Municipal Corporation (Amendment) Act, 
1995.
Insertion of  
new sub-  
clauses in  
section S.
(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), after sub-clause (V), the 
following new sub-clauses shall be inserted, 
namely :-
"(vi) Seats reserved for Scheduled Castes and 
Scheduled Tribes under sub-clause (V), shall 
be determined by the State Government by 
order published in the Official Gazette :
Provided that such seats reserved for 
Scheduled Castes and Scheduled Tribes may 
be allotted by rotation to different wards in 
such manner as the State Government may, 
by order published in the Official Gazette, 
direct.
(vii) The number of seats reserved for women 
belonging to Scheduled Castes and 
Scheduled Tribes from amongst the seats 
reserved for Scheduled Castes and 
Scheduled Tribes under first proviso to 
sub-clause (V) shall be determined by 
the State Government by order published in 
the Official Gazette:

THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 21. 1995 529
Provided that such seats reserved for 
women belonging to Scheduled Castes and 
Scheduled Tribes may be allotted by rotation 
to different wards in such manner as the 
State Government may, by order published 
in the Official Gazette, direct.
(viii) The number of seats reserved for women 
belonging to general category under second 
proviso to sub-clause (V) shall be 
determined by the State Government by 
order published in the Official Gazette:
Provided that such seats reserved for 
women belonging to general category may 
be allotted by rotation to different 
wards in such manner as the State 
Government may, by order published 
in the Official Gazette, direct.
(ix) The term of office of the Mayor reserved for 
Scheduled Castes, Scheduled Tribes and 
Women under third proviso to sub-clause(V) 
shall be determined by the State Government 
by order published in the Official Gazette."
Repeal and 3. (1) The Guwahati Municipal Corporation 
S a v in g . (Amendment) Ordinance, 1995 is hereby
repealed.
(2) Notwithstanding such repeal anything done or 
any action taken under the Ordinance so 
repealed shall be deemed to have been done 
or taken under the corresponding provisions 
of this Act as if this Act came into force on 
the date the Ordinance came into force.
Assam
Ordinance II  
of 1995
M. K. DEKA, 
Joint Secretary and 
I/C 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. 169-740-400-21-4-95.
 
 

‹ Prev All Assam acts Next ›