The Assam Khadi and Village Industries Boards (Amendment) Act, 1997

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Registered No. A-12
THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY AUTHORITY
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No. 114 Dispur, Wednesday, 30th April, 1997, 10th Vaisakha, 1919 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR •
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 30th April, 1997
No. LGL.36/96/8. -- The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published for 
general information.

862 THE ASSAM GAZETTE. EXTRAORDINARY, APRIL 30.1997
ASSAM ACT NO. XI OF 1997
(Received the Assent of the Governor on 28th April, 1997)
THE ASSAM KHADI AND VILLAGE INDUSTRIES 
BOARD (AMENDMENT) ACT, 1997.
AN 
ACT
further to amend the Khadi and Village Industries 
Board Act, 1955.
Pream ble. Whereas it is expedient further to amend the
Khadi and Village Industries Board Act, 1955, hereinafter A ssam  
referred to as the principal Act, in the manner hereinafter 
appearing;
It is hereby enacted in the Forty-eighth Year of the 
Republic of India as follows
Shorttitle, 1- (1) This Act may be called the Khadi and Village 
extent and Industries Board (Amendment) Act, 1997.
commence-
(2) It shall have the like extent as the principal Act.
(3) It shall be deemed to have come into force on and 
from the 7th September, 1990.
A m endm ent 2. In the principal Act, in section 2, in clause (4), for the 
of section 2. existing provisions, the following shall be inserted, 
namely
"(4)(i) Khadi and Village Industries" means the 
industries specified in the Schedule;
(ii) all or any of the industries specified in the 
Schedule to the Khadi and Village Industries Commission 
Act, 1956 and includes any other industries by reason of Central 
notification or am endm ent issued by the C entral ^1955 
Government under section 3 of the said Act
Insertion 
of a new 
section.
3. In the principal Act, after section 4 B, the following 
new section shall be inserted, namely
"Power to 4C. The State Government may, on its own motion or in 
consultation with the Khadi and V illage Industries 
c u  e ’  Commission and the Board, by notification in the Official 
Gazette, add to, or omit from the Schedule any Khadi and

THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 30, 1997 863
Insertion in 
Schedule.
Village Industry or alter the description of any Khadi and Village 
Industry and thereupon the Schedule shall be amended 
accordingly."
4. In the principal Act, in the Schedule, after item no. 17, the 
following items shall be inserted, namely
"18. Agarbati.
19. Service Industry.
20. Textile Industry."
M.K. DEKA,
Secretary to the Govt, of Assam, 
Legislative Department.
GUWAHATI - Printed and Published by the Dy. Director (P), Directorate of Ptg. and Sty., 
Assam, Guwahati-21 (Ex. Gazette) No. 227-750-605-30-4-97.

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