The Guwahati Metropolitan Development Authority (Amendment) Act, 2004

Registered No. - 768/97
THE ASSAM GAZETTE
EXTRAORDINARY
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PUBLISHED BY AUTHORITY
14 W R ,  18 2005, 28 1926 (*RD
No. 14 Dispur, Tuesday, 18th January, 2005, 28thPausa, 1926 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  ;  :  LEGISLATIVE BRANCH
NOTIFICATION
The 18th January, 2005
No. LGL.86/2004/5.-- The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
general information.

38 THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 18,
ASSAM ACT NO. I OF 2005
(Received the assent of the Governor on 13th January, 2005)
GUWAHATI METROPOLITAN DEVELOPMENT AUTHORITY 
(AMENDMENT) ACT, 2004
AN
ACT
further to amend the Guwahati Metropolitan Development Authority Act, 
1985.
Whereas, it is expedient further to amend the Guwahati Metropolitan 
Preamble Development Authority Act, 1985, hereinafter referred to as the Principal Act, in A ssam  
the manner hereinafter appearing, Act No.XX
of 1987.
It is hereby enacted in the Fifty fifth year of the Republic of India as follows:-
Short title, 
extent and 
Commence­
ment
1. (1) This Act may be called the Guwahati Metropolitan Development 
Authority (Amendment) Act, 2004
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Amendment 
ofSecton-5
2. In the principal Act, in section 5, (I) in sub-section (1), for the existing 
clauses (a) and (b), the following shall be substituted, namely:-
“(a) The post of Chairman o f the Authority shall be filled up by 
nomination by the State Government, by such person as the State 
Government may think fit.
(b) Two posts of Deputy Chairman of the Authority shall be filled up by 
nomination by the State Government by such persons as the State 
Government may think fit”,
(ii) After sub-section (11), the following sub-sections (12), (13), (14), (15), 
(16) and (17) shall be inserted,namely
“(12) The Chairman and the Deputy Chairman shall hold office for a 
period of three years from the date of their nomination as Chairman or 
Deputy Chairman, as the case may be:
Provided that after the expiry of the period of his appointment a person 
shall be eligible for re-appointment as Chairman or Deputy Chairman as the case 
may b e :
Provided further that no person shall be appointed as Chairman or Deputy 
Chairman for more than two consecutive terms:
(13) A person shall be disqualified for being appointed or continuing as the 
Chairman or the Deputy Chairman as the case may be, if he -
(a) holds any office of profit under the Authority,
(b) is of unsound mind,

THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 18, 2005 39
(c) is an uncertified bankrupt or an undischarged insolvent,
(d) has held directly or indirectly by himself or by any  
partner, any share or interest in any contract with, by or  
on behalf of the Authority, or
(e) has been or is convicted o f any offence involving moral  
turpitude.
(14) The Chairman and the Deputy Chairman may hold office in an  
honorary capacity or on payment o f remuneration. If any remuneration is to be  
paid to the Chairman or the Deputy Chairman, such remuneration and other  
conditions o f  service shall be such as may be prescribed. The remuneration, if any.  
to the Chairman or the Deputy Chairman shall be paid from- the fund o f the  
Authority.
(15) The State Government may, by notification in the Official Gazette  
remove the Chairman or Deputy Chairman, as the case may be, from office, who  
in the opinion o f the State Government has been guilty o f any misconduct or  
negligence or has so abused his position as to render his continuance as Chairman  
or Deputy Chairman, as the case may be, detrimental to the interest o f the  
Authority or the general public, after giving him a reasonable opportunity o f being  
heard.
(16) The Chairman, or the Deputy Chairman may resign his office by  
giving notice in writing to the State Government and on the resignation being  
accepted by the State Government, he shall cease to be the Chairman or the  
Deputy Chairman,as the case may be.
(17 ) A n y vacancy to the office o f  the Chairman or the Deputy Chairman,  
as the case may be, created by resignation, removal or otherwise shall be filled up  
by fresh nomination by the State Government."
M. K. DEKA,
Commissioner & Secretary to the Govt, of Assam, 
Legislative Department, Dispur.
GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., 
Assam, Guwahati-21, (Ex-Gazette) No. 27-500-600-18-1-2005.
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 

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