The Gauhati Municipal Corporation Act, 2009

w  - a -wfe a Registered No. 768/97
THE ASSAM GAZETTE
EXTRAORDINARY
w  w r
PUBLISHED BY THE AUTHORITY
T° 256 28 v s rr^ T fe , 2009, 6 1931 (*W)
No. 256 Dispur, Friday, 28th August, 2009, 6th Bhadra, 1931 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 28th August, 2009
No.LGL.123/2003/Pt./93:-- The following Act of the Assam Legislative Assembly which 
received the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XVI OF 2009
(Received the assent of Governor on 26th August, 2009)
THE GUWAHATI MUNICIPAL CORPORATION
(AMENDMENT) ACT, 2009

1370
Preamble
Short title, extent 
and 
commencement
Amendment of 
section 4
Amendment 
of section 5
Substitution of  
section 15
Amendment of  
sections 15 B
THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 28, 2009
AN _ X T
ACT
further to amend the Guwahati Municipal Corporation Act, 1969.
Whereas it is expedient further to amend the Guwahati Municipal Corporation Act, 
1969, hereinafter referred to as the principal Act, in the manner hereinafter 
appearing;
It is hereby enacted in the Sixtieth Year of the Republic of India as follows:-
1. (1) This Act may be called the Guwahati Municipal Corporation (Amendment)
Act, 2009.
(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 4, in sub-section (2), for clauses (a), (b), (c) 
and (d), the following clauses shall be substituted, namely: -
“(a) Corporation;
(b) Mayor;
(c) Mayor-in-Council;
(d) Ward Committee;
(e) Area Sabha; and
(f) Commissioner.”
3. In the principal Act, in section 5, in sub-section (1) (a), in clause (i), for the 
existing provisions, the following shall be substituted, namely: -
“(1) (a) (i) There shall be one Councillor for every population of at least 20,000 
subject to the maximum of 31 members.”
4. In the principal Act, in section 15,-
(i) for sub-section (1), the following shall be substituted, namely:- 
“(1) The Corporation shall at its first meeting elect,-
(a) one of its Councillors to be the Mayor: and ?
(b) one of its Councillors other than‘the Mayor to be the Deputy
Mayor.” ’ ' .
(ii) in sub-section (2), in the first line, for the word “first”, the word “second” 
shall be substituted.
Assam
Act I of
1973
5. In the principal Act, in section 15B, after sub-section (2), the following sub­
sections (3), (4) and (5) shall be inserted, namely:-
“(3) The Mayor or Deputy 7 Mayor or Presiding Officer or Deputy Presiding 
Officer or Chairman of any committee, as the case may be, may be 
removed from his office by way of a no-confidence motion approved by a 
simple majority of the elected Councillors in a meeting of the Corporation 
requisitioned for the purpose, by not less than one third of the total 
Councillors on the ground of his proved misbehavior or incapacity or 
corruption or financial irregularities or activities against the public interest 
or against the interest of the corporation or activities contrary to the 
provisions of this Act or the rules made there under.
 
 
 
 
 
 
________ THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 28, 2009 1371
(4)
(5)
In the event of removal of the Mayor or Deputy Mayor or Presiding Officer 
or Deputy Presiding Officer or Chairman of any committee, as the case 
may be, under sub-section (3), the Corporation shall elect one of its 
Councillors other than the removed Mayor or Deputy Mayor or Presiding 
Officer or Deputy Presiding Officer or Chairman of any committee, as a 
Mayor or Deputy Mayor or Presiding Officer or Deputy Presiding Officer 
or Chairman of any committee, as the case may be, within 15 days of such 
removal, for the remaining term of the Corporation.
In case of a meeting requisitioned for removal of Presiding Officer, the 
requisition shall be submitted to the Deputy Presiding Officer of the 
Corporation and Deputy Presiding Officer shall preside over the 
requisitioned meeting.”
Substitution of 
section 20 A
6. In the principal Act, for the existing section 20 A with heading thereof, the 
-  following shall be substituted, namely:-
“Constitution of Area 
Sabhas and Ward 
Committees and their 
functions
20A. The Area Sabhas and Ward Committees of the Corporation shall be 
constituted under the Assam Nagara Raj Act, 2007 and shall discharge 
their duties and functions in accordance with the provisions of the said 
Act.
Assam 
Act No. 
XXVI of
2007"
Amendment 
of section 49 7. In the principal Act, in section 49, in sub-section (1), the words “Mayor and 
Deputy Mayor from Guwahati City” appearing in between the word “ward” 
and the punctuation mark shall be deleted.
Amendment 
of section 50
.8. In the principal Act, in section 50, in sub-section (1), the following sentence 
shall be deleted, namely; -
“No person shall simultaneously contest for the post o f Councillor, Mayor 
and Deputy Mayor from Guwahati City”
Omission of 
section 445 9. In the principal Act, section 445 shall be omitted.
MOHD. A. HAQUE,
Secretary to the Government of Assam, 
Legislative Department, Dispur.
G U W A H A 1 1  Ouwahati-21
 
 
 
 
 
 
 
 
 
 

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