The Assam Khadi and Village Industries Boards (Amendment) Act, 1975

THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 29, 1975 95j
provisions of this Act and shall take effect 
iccordingly.
(5) If for exercising the powers under the 
preceding sub-section any difficulty arises 
in giving effect to any one or more of the 
Statutes, Ordinances and Regulations fra­
med thereunder, the State Government may 
in consultation with the Chancellor by order 
remove such difficulty as may appear to be 
necessary for the purpose of exercising those 
powers.
Saving. 14 42. g  Notwithstanding anything ^.con- 
tained in this Act any decision given, order made, 
anything done, any action taken or any proce­
edings commenced under any of the provisions 
of the Act or Rules, Statutes, Regulations in 
force immediately before the commencement of 
this Act, shall, in so far as they are not inconsis­
tent with the provision of this Act, continue in 
force and shall be deemed to have been given, 
made, done or taken, commenced under the 
provisions of this Act.
Interpreta­
tion. arises as 
provisions
15. 42. C. If any dispute 
interpretation of any of the _ ______ „„ _
Act, the interpretation given by the State 
Government shall be final and binding to all 
concerned.”
The 29tk October 1975
No.LJL.391/75/ ’.—The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby  
published for' general information.—
3
ASSAM ACT XV OF 1975
(Received the assent of the Governor o f A ssam  oa the 23rd  
day October, 1975)
THE ASSAM KHADI AND VILLAGE INDUSTRIES 
BOARD (AMENDMENT)
AN
ACT
Further to amend the Assam Khadi and Village 
Industries Board Act, 1955.
Preamble. Whereas it is expedient further to amend the A ssam  
Assam Khadi and Village Industries Board Act, 1955. A ct 
hereinafter called the principal Act, in the manner " o f 
hereinafter appearing; 1 9 5 5

952 THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 29, 1975
It is hereby enacted in the Twenty Sixth Year 
of the Republic of India, as follows :—
*
I
Short title,  
extent and  
commence­
ment.
1. (1) This Act may be called the Assam Khadi 
and Village Industries Board (Amendment) Act, 1975.
(2) It shall have the like extent as the princi­
pal Act.
(3) It shall come into force at once.
Insertion of
after°Section following shall be inserted as Section 10 H, namely 
10G of the
Assam Act
XVI of 1955
2. After Section 10 G of the principal Act, the
Dissolution 10 H—(1) The State Government may, by notifica­
tion in the official gazette, direct that the Board shall 
be dissolved from the date specified in the notifica­
tion; and thereupon the Board shall be deemed to be 
dissolved accordingly and the Executive Committee, 
Standing Finance Committee and any other Com­
mittee appointed under this Act, shall cease to func­
tion.
“ 1 
of the  
Board.
(2) On and from the said date —
(a) All properties and funds, which im­
mediately before 
the possession of 
poses of this Act
G overnm ent;
the said date 
the Board for 
shall vest in
were in 
the pur- 
the State
(b) all members, shall vacate office 
bers of the Board; and
as mem-
(c) all rights, obligations and liabilities (in­
cluding any liabilities under any contract) 
of the Board shall become the rights, 
obligations and liabilities of the State 
Government.”
 
 
 
 

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