The Gauhati Municipal Corporation (Second Amendment) Act, 1994

No. A-12
•R 121 28 cec^tRt, 1994, 6 1916 (*f^)
No. 121 Dispur, Wednesday, 28th September, 1994, 6th Asvina, 
1910 S. E )
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH
NOTIFICATION
The 28th September, 1994 /
/
No. LGL. 135/93/117.—The following Act of the Assam Legisla­
tive Assembly which received 'the assent of the Governor is hereby 
published for. general information.

1058 THE ASSAM GAZETTE, EXTRAORDINARY, SEPT. 28, 1994
ASSAM ACT NO. XXXIIIOF 1994
(Received the assent of the G overnor on 27th Septem ber, 1994)
THE GUWAHATI MUNICIPAL CORPORATION 
(SECOND AMENDMENT) ACT, 1994
AN
ACT
further to amend the Guwahati Municipal Cor-,• A  a I of 1973.poration Act, 1969.
p re a m b le . Whereas it is expedient further to amend 
the Guwahati Municipal Corporation Act, 
1969, hereinafter referred to as the princi­
pal A ct;
It is hereby enacted in the Forty-fifth 
Year of the Republic of India as follows
ex te n t’^and 1.(1) This Act may be called the Guwahati 
commence- Municipal Corporation (Second Amendment) 
meat. Act, 1994.
(2) It shall have the like extent as the 
principal Act.
(3) It shall come into force at once.
A m e n d m e n t 2. In the principal Act, in section 4, in
° sec lon  ‘sub-section (2), for the existing provisions 
of clauses (a) and (b), the following shall 
be substituted, namely :—
“ (a) the Standing Committee ;
(b) the Ward Committee; and
(c) the Commissioner.”
A m e n d m e n t 3 - In the principal Act, in sections 51, 52 
m  s® 7tionS  a n d 53, the word, “Commissioner”, wherever 
s’’  an< 1 it occurs, the words, “State Election Com­
mission” shall be substnuted.

THE ASSAM GAZETTE, EXTRAORDINARY, SEr T. 28,1994 1059
A m e n d m e n t 4. the principal Act, in section 54, 
5 4 , seCtlon for the words, “the Commissioner”, the 
following shall be substituted, namely : -
“an Officer authorised by the State 
Election Commission”.
A m e n d m e n t 5, jn  t he principal Act, in section 56, of sec tio n  -n  first p a r a gr a ph, for the word,
“Government”, the word, “State Election 
Commission” shall be substituted.
A m e n d m e n t g ln  the principal Act, in section 426, 
4 2 6 .SEC tlO n in sub-section (1), in the end, after the 
word, “provided”, for full stop comma",” 
shall be substituted, and after the comma 
so inserted, the following shall be inserted 
namely -
“except making rules for matters referred 
under clauses (a) to (1) of sub-section (2) 
which may be made after consultation with 
the State Election Commission”.
K. LASKAR, 
Secretary to the Govt, of Assam, 
Legislative Department.
GUWAHATI— Printed & pr bl shed by the Dy. Director (P), Directorate 
of Pt®. and Sty., Assa n, Guwahati - 21 ( Ex.-Gazette ) 
No. 2 4 1 -8 3 0 —400—2.8-9-94.

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