The Assam Mobile Theatre (Regulation and Artists' Welfare Fund) Act, 2010

'blr/St 1 Registered No. - 768/97
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THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
273 f W p , W K  7 C6<<W, 2010, 16 ^ R , 1932 (»l^)
No. 273 Dispur, Tuesday, 7th September, 2010, 16th Bhadra, 1932 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 7th September, 2010
No. LGL. 174/2008/13.-- The following Act of the Assam Legislative Assembly which 
received the assent of the Governor is hereby published for general infonnation.
ASSAM ACT NO. XXVI OF 2010
(Received the assent of the Governor on 31st August, 2010)
THE ASSAM MOBILE THEATRE (REGULATION AND ARTISTS’
WELFARE FUND) ACT, 2010

2222 THE ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 7, 2010
AN
ACT
to provide for a better regulation of Mobile Theatres to check haphazard growth of Mobile 
Theatres and constitution of Artists’ Welfare Fund, for the purpose of maintenance of cultural 
standards and welfare of the Artists in the State of Assam including the Hills Districts and 
matters connected therewith and incidental thereto.
Preamble Whereas it is expedient to provide for a better regulation of Mobile 
Theatres to check haphazard growth of Mobile Theatres and constitution 
of Artists’  Welfare Fund for the purpose of maintenance of cultural 
standards and welfare of the Artists in the State of Assam including the 
Hills Districts and matters connected therewith and incidental thereto.
It is hereby enacted in the Sixty-first Year of the Republic of India 
as follows
Short title, 
extent and 
commence­
ment
1. (1) This Act may be called the Assam Mobile Theatre ( Regulation and
Artists’  Welfare Fund) Act, 2010.
(2) It extends to the whole of Assam including the hills Districts.
(3) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint and different dates may be 
appointed for different areas.
Definitions 2. In this Act, unless there is anything repugnant to the subject or context,-
(a) “Artists” means any actor, singer, painter, musician, dancer, 
choreographer, costume designer, dramatist, script writer and other 
technical and non technical staff of the Mobile Theatre who are directly 
involved in the live performance or facilitate the live performance by the 
Mobile Theatre which term shall also include the directors in different 
performing areas or branches of the Mobile Theatre ;
(b) “Committee” means the Artists’ Welfare Fund Committee constituted 
under section 13 ;
(c) “Director” means the Director of Cultural Affairs, Assam ;
(d) “equipment” means electrical items for lighting, generator seit, sound 
system, musical instruments, laser instruments, projector and other items 
having mechanical process involved in i t ;
(e) “existing Mobile Theatre” means a Mobile Theatre which is in existence 
and has been engaged in making live dramatic and cultural performance 
in the State of Assam on the date of coming into force of this A ct;
(f) “Fund” means the Artists’  Welfare Fund constituted under section 11 ;
(g) “Government” means the Government of Assam in the Cultural Affairs 
Department;
(h) “infrastructure” means the stages, settings, pandel, tents, sheds, screens, 
chairs, gallery and other items which are essential for live performance 
by a Mobile Theatre ;

---- THE ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 7. 2010 2223
(i) “Mobile Theatre” means a theatre group engaged in the business of live
* *  dramatic and other cultural performances in the State of Assam in
consideration of monetary payment to them, performing such activities 
in different places on a temporary basis, having at least two stages with 
light and sound system erected temporarii. inside a temporary pandel 
with sitting arrangement for audience in front of the stages, having 
adequate number of artists and other staff, both technical and non 
technical, either casual or regular, in its pay roll and having fixed land 
and property for the use by the Mobile Theatre in the name of the 
Mobile Theatre or the producer as the case may be, and the words 
“Mobile Theatre Groups” shall be construed accordingly;
(j) “prescribed” means prescribed by rules made under this A ct;
(k) “producer” means any person, group of persons, body or firm who 
produces, establishes, runs,- operates, or sets up a Mobile Theatre and is 
solely responsible for its finance, maintenance, management and 
payment to the artists and other staff including other ancillary matters 
connected with the running of the Mobile Theatre group concerned;
(l) “Registered Mobile Theatre” means a Mobile Theatre group registered 
under section 3;
(m) “section” means a section of this A ct;
(n) “year” means the year commencing on the first day of April of a year 
ending with the 31 st day of March of the succeeding year.
Registration of 3.(1) No person shall carry on the business of Mobile Theatre 
Mobile Theatre in the State of Assam including the Hills Districts without being Regis­
tered as a Mobile Theatre Group or renewal thereof, before the Director 
under the provisions of this Act.
(2) Every person desirous of setting up of a new Mobile Theatre shall 
make an application in such form and accompanied by such fee as may 
be prescribed, before the Director for obtaining a provisional 
registration of the Theatre Group on furnishing of an undertaking in 
the prescribed form to fulfill all the requirements under section 6 and 
to complete the setting up of the Mobile Theatre within a period of two 
months from the date of such undertaking. The application shall 
accompany the documents relating to the land and property available 
in the name of the producer or the Mobile Theatre Group as the case 
may be, a plan and estimate for one year in respect of establishment 
and running of the proposed Mobile Theatre showing the recurring and 
non-recurring expenditure involved for the purpose, and a Bank 
Guarantee to prove the financial soundness of the proprietor or the 
Theatre Group as the case may be, depending upon which, the Director 
shall issues a provisional registration certificate with the condition that 
the proprietor or the Theatre Group shall be required to complete the 
setting up of the Mobile Theatre with all required infrastructure, 
equipment, artists and other staff within the stipulated period of two 
months and on such completion, the provisional registration shall be 
made final for the concerned year after following the procedure as 
provided under section 4. In the event of failure on the part of the 
proprietor or the Mobile Theatre group to complete the requirements 
within the stipulated period, the provisional registration shall 
automatically stand cancelled after the expiry of two months from the 
date of signing of the undertaking and the concerned proprietor or the 
Mobile Theatre group shall not be entitled to carry on the business of 
the proposed Mobile Theatre.

2224 THE
(3) The exL ups who do not already possess the
requirements as ;  ed under section 6, shall also apply before the 
Director for provisional registration in the same manner as stipulated 
under sub-section (2) within thirty days from the date of commencement 
of this Act and on fulfillment of all the requirements under section 6 
they shall be finally registered by the Director as a Mobile Theatre group 
after completing necessary formalities under this Act. In the event of 
failure by the existing Theatre groups to fulfil all the requirements under 
section 6, the existing Theatre groups shall not be entitled to carry on the 
business of Mobile Theatre any further.
(4) The existing Mobile Theatre groups already possessing all the 
requirements under section 6 and having all the infrastructure 
equipments, requisite number of artists and other staff as required under 
this Act shall make an application on the prescribed form accompanied 
by such fees as may be prescribed before the Director within thirty days 
from the date of coming into force of this Act. The application shall also 
accompany the documents relating to land and property, infrastructure, 
equipments, artists and other staff for getting the Mobile Theatre 
registered and obtaining a final registration certificate in their favour to 
run the Mobile Theatre. On receipt of such application, the Director shall 
cause an enquiry to be made by the concerned Officer-in-Charge of the 
Cultural Centres of the respective District within thirty days from the 
date of receipt of the application by the Director. The concerned Officer­
in-Charge of the Cultural Centres shall after making such enquiry and 
inspection as may be required, furnish a report to the Director within 
fifteen days of receipt of the order for enquiry, on the basis of which 
final registration to the concerned Mobile Theatre may be granted for 
rest of the period of the year subject to payment of prescribed 
registration fee and a Certificate of Registration shall be issued in favour 
of the registered Mobile Theatre in the form as may be prescribed.
(5) If the report of the Officer-in-Charge of Cultural Centres of the 
concerned districts indicates that any Theatre group seeking registration 
under sub-section (4) is lacking of the required infrastructure, 
equipments, requisite number of artists and other staff and other 
requirements under this Act, the Director shall refuse to grant final 
registration to such Theatre group and the ground for such refusal shall 
be duly communicated to the concerned producer. Such Theatre groups 
to whom registration is refused by the Director, shall not carry on their 
performance any further and immediately stop the business:
Provided that as soon as the Theatre group acquires the 
required infrastructure, equipments, requisite number of artists and other 
staff and other requirements under this Act, it shall be intimated to the 
Director and the Director after an enquiry caused to be made, if satisfied 
that the Theatre group has fulfilled all the requirements under this Act, 
may grant final registration and issue a Certificate of Registration for the 
remaining period of the year to the said Mobile Theatre group, subject to 
payment of the prescribed registration fees.

THE ASSAM GAZETTE. EXTRAORDINARY, SEPTEMBER 7, 2010 2225
Fi&alisation 
provisional 
registration
Renewal of  
Registration
of 4.(1) Before expiry of the term of the provisional registration 
granted to a Theatre group under sub-section (2) and (3) of 
section 3, the producer of the Theatre group shall complete the 
requirements for setting up of the Mobile Theatre and make an 
application in the prescribed form furnishing such fees as may be 
prescribed, before the Director for granting final registration and 
issuing ft al Certificate of Registration in favour of the concerned 
Mobile Theatre
(2) On receipt of the application, the Director shall cause an enquiry to be 
made by the Officer-in-Charge of the concerned Cultural Centre of the 
district within fifteen days of receipt of the application. The Office-in- 
Charge of the concerned Cultural Centre of the District shall make 
such enquiry and such inspection as may be required and furnish a 
report to the Director within fifteen days of receipt of order of the 
Director, on the basis of which the Director may grant final 
registration and issue a Certificate of Registration for one year or rest 
of the year as the case may be, to the concerned Mobile Theatre, 
subject to payment of necessary registration fee as may be prescribed.
(3) If the report of the Officer-in-Charge of the Cultural Centre of the 
concerned District indicates that any Theatre group seeking final 
registration under sub-section (1), is lacking of the required 
infrastructure, equipments, requisite number of artists and other staff 
and other requirements under the Act, the Director shall refuse to grant 
final registration to such Theatre group and the ground for such refusal 
shall be duly communicated to the concerned producer :
Provided that as soon as the Theatre group acquires the 
required infrastructure equipments, requisite number of artists and 
staff and other requirements under this Act, it shall be intimated to the 
Director and the Director after an enquiry caused to be made, if 
satisfied that the Theatre group has fulfilled all the requirements under 
this Act, may grant final registration and issue a Certificate of 
Registration for remaining period of the year to the said Mobile 
Theatre, subject to the payment of the prescribed registration fee.
5. (1) Any producer of registered Mobile Theatre desirous of continuing 
the Mobile Theatre in the succeeding year s also, shall make an 
application before 31 st of day of March every year before the Director 
for renewal of the registration of the Mobile Theatre, in the prescribed 
form, on payment of such fees, as may be prescribed. The application 
shall be accompanied by an Income Tax Clearance Certificate and 
Entertainment Tax Clearance Certificate in respect of the previous 
year.
(2) On receipt of an application for renewal of registration, the Director 
shall after an enquiry caused to be made, if satisfied that the Mobile 
Theatre group has successfully completed their performance during the 
preceding year, and has been maintaining the required infrastructure, 
equipments, requisite number of artists and other staff and other 
requirements under this Act, may grant renewal of registration and 
issue a Renewal Certificate of Registration to the Mobile Theatre for 
the relevant year before 30 th day of April every year.

2226 THE ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 7. 2010
Requirements to 
be fulfilled for 
Registration as 
a Mobile Theatre 
and renewal 
thereof
6. A Theatre group shall be required to fulfil the following requiremects 
to be eligible for registration as a Mobile Theatre and renewal there 
of
(i) The Theatre group shall possess at least two stages and adequate light 
and sound system;
(ii) It shall have at least one hundred artists and other staff both technical 
and non-technical in its pay roll, either casual or regular as the case 
may be or such number of artists and other staff both technical and 
non-technical as may be specified by the Government by notification 
from time to time ;
(iii) It shall have fixed land and property in the name of the producer or the 
Mobile Theatre as the case may be, which are exclusively used for the 
Mobile Theatre group;
(iv) It shall possess requisite infrastructure and equipments without which 
the performance by the Mobile Theatre is considered to be 
impossible;
(v) It shall provide necessary fire fighting arrangements including 
equipments for fire fighting ;
(vi) It shall engage adequate number of security personnel of its own as 
may be considered necessary;
(vii) It shall produce the latest Income Tax. clearance certificate for entire 
funds by which the theatre would be promoted;
(viii) It shall possess such other things, items, facilities and maintain such 
standards as may be prescribed in the rules.
Effect of non 7.(1) Any Mobile Theatre group having no valid registration or renewal
registration thereof as required under this Act, shall not be entitled to carry on the 
business of Mobile Theatre.
(2) If it comes to the notice of the Director that a Mobile Theatre group 
has been running the business and engaged in live dramatic and other 
cultural performances in any place without having any valid registration 
required under this Act, he may issue notice to the concerned Mobile 
Theatre group or to its producer to immediately stop the performance.
(3) Any Mobile Theatre group which runs a Mobile Theatre and carry on 
their performances without a valid registration under this Act shall be 
liable to pay a fine of Rupees one thousand (Rs. 1,000/-) per day for 
every day of such performance made without registration, which shall be 
charged from the date from which the Mobile Theatre group has been 
running the Mobile Theatre and making performance without a valid 
registration.
(4) The amount of fine shall be deposited by the producer on demand made 
by the Director within the period as stipulated in the Demand Notice, 
which shall be credited to the Artists’  Welfare Fund :
Provided that necessary receipt in respect of payment of fine shall 
be issued to the producer by the Director.
(5) No benefit of tax of any kind shall be admissible to those Mobile 
Theatre Groups who fail to produce a valid registration certificate while 
claiming any exemption of tax from the Government.
 
 
 
 
 
THE ASSAM GAZETTE. EXTRAORDINARY. SEPTEMBER 7 2010 2227
Realisation of  
fine as an 
arrear of Land 
Revenue
Obligation of  
the Mobile 
Theatre
8- (1) Any amount of fine under sub-section (3) and (4) of section 7, 
remaining unpaid shall be treated as an arrear of Land Revenue 
and shall be recovered under the provisions of the Bengal Public 
Demand Recovery Act, 1913 ( Act No. Ill of 1913)
9. (1) Every Mobile Theatre Groups shall endeavor to protect and preserve 
the cultural heritage of Assam and all programmes produced by the 
Mobile Theatre Group shall be devoid of vulgarity and obscenity. An 
undertaking to this effect shall have to be given by the producer before 
the Director in the prescribed form at the time of final registration of 
the Mobile Theatre
Power of  
inspection 
and 
enquiry
(2) If any public opinion is created or any complaint or other information 
is received by the Director, against any Mobile Theatre group that the 
Mobile Theatres group has violated the provisions made in the 
undertaking given under sub-section(l), the Director may get the 
complaint or information as the case may be, verified by a group of 
experts as he may appoint for the purpose and on receipt of the report 
from the expert group, if the Director is satisfied that the Mobile 
Theatre group has actually produced a programme or scene containing 
vulgarity or obscenity, he may issue a notice to the Mobile Theatre 
group furnishing a copy of the report of the expert group to desist 
from showing such a programme or scene as the case may be, which 
shall be binding on the Mobile Theatre group. Non-compliance of such 
direction of the Director may be a point for refusal of renewal of 
registration to the concerned Mobile Theatre group in the next year. 
Moreover the concerned producer of such Mobile Theatre group 
defying such direction may also be treated as disqualified for 
producing a Mobile Theatre in future:
Provided that refusal of renewal of registration or 
registration on the ground of non-compliance of the direction of the 
Director under this section, shall be communicated in writing to the 
concerned Mobile Theatre group or to the concerned producer as the 
case may be.
10. Nothing in this Act or any other law for the time being in force, shall 
prevent the Director or the Government or any person or authority as may 
be authorized by the Director or the Government as the case may be, to 
make any inspection or carry on any enquiry in any matter pertaining to 
the Mobile Theatre group for the purpose of smooth implementation of 
this Act.
Establishment 11.(1) The State Government shall, by Notification in the Official Gazette
of Artists’ 
Welfare Fund
constitute a Fund to be called the Artists’ Welfare Fund, for the welfare 
of the artists of Mobile Theatre in Assam, with effect from the 
commencement of this Act.
(2) There shall be credited to the Fund,-
(a) All sums of money collected by way of registration fees and 
renewal fees of the Mobile Theatres under sections 3,4 and 5;
 
 
 
 
 
 
 
 
 
2228 _  THE ASSAM GAZETTE. EXTRAORDINARY. SEP T E M B E R 20 10----------
(b) The amount of Government subscription made annually, against 
registration and renewal of the Mobile Theatres in a year, 
which shall in no case be less than the amount collected under 
clause (a) of this sub-section ;
(c) All sums of money collected/deposited by way of fine under sub­
section (3) and (4) of section 7 and section 8, as the case may be ;
(d) Any other donation, contribution or subscription made by any 
person, body, authority or committee, or grant, if any, made by the 
Government.
Utilization 12.  
of the Artists’ 
Welfare Fund
The Artists’  Welfare Fund shall be utilized for giving 
periodical or one time financial assistance to the artists of the registered 
Mobile Theatre in Assam in case of urgent need of money on the 
following reasons :-
(i) For the purpose of his own or his family member’s medical treatment 
due to illness of serious nature;
(ii) If the artist becomes incapable of performing in the Mobile Theatre due 
to his illness, old age or other physical disability or mental incapacity ;
(Hi) Any other cause for which urgent financial assistance to the concerned 
artist, is considered to be necessary by the Artists’  Welfare Fund 
Committee.
Explanation For the purposes of this section the words “family member” 
shall mean an include the wife or husband, dependent parents and non 
earning sons and daughters of the artists and the word “parent” shall include 
the step parents also.
Constitution 13.(1) The State Government shall constitute, by notification in the Official 
of the Artists’  Gazette, with effect from such date as may be specified therein, a
Welfare Committee to be called the Artists’ Welfare Fund Committee.
Fund
Committee
(2) The Committee shall be a body corporate having perpetual succession 
and a common seal with power to acquire, hold and dispose of property 
and shall by the said name, sue and be sued.
(3) The Committee shall consist of, -
(a) Seniormost Secretary to the Government of Assam, 
Cultural Affairs Department.
(b) Director, Cultural Affairs, Assam
(c) Two representatives of the All Assam Mobile 
Theatre Producers Association.
(d) Two eminent Theatre personalities.
(e) One representative of the Finance Deptt./or 
Director of Accounts, Assam.
(f) One representative of the Deptt. of 
Public Enterprises.
- Ex-officio Chairman
- Member-Secretary
- Members
- Members
- Member
- Member
 
 
THE ASSAM GAZETTE. EXTRAORDINARY, SEPTEMBER 7, 2010 2229
(4) The term of the non-official members shall be for a period of three years 
from the date of notification:
Disqualification 
and renewal of  
nominated 
members
Provided that any member completing the three years term 
may be renominated by the State Government for another period of 
three years.
14. No person shall be nominated and continue as a member of the Committee 
if he, --
(a) is of unsound mind and stands so declared by a competent Court; or
(b) is, or at any time has been, adjudicated insolvent;  or
(c) is or has been convicted by a Criminal Court for an offence involving 
moral turpitude, unless such conviction has been set aside ; or
(d) is a defaulter to the Fund.
Resignation 
and 
Casual 
Vacancy
15.(1)  Any non official member of the Committee may resign his office by 
giving two months notice in writing to the Chairman of the 
Committee and on such resignation being accepted by the Chairman, the 
said member shall be deemed to have vacated his office.
(2) If any member of the Committee becomes subject to disqualification 
under section 14 or is absent without leave from three consecutive
meetings of the Committee, his seat shall thereupon become vacant.
(3) A vacancy of non official member arising under sub-section (1) and (2) 
shall be filled as soon as possible in the same manner and for the same 
term or duration as in sub-section (4) of section 13.
Act of Committee 
not to be 
invalidated by 
vacancy, defect,  
irregularity
Vesting and 17.
application of  
the Fund
16. No act done or proceedings taken, under this Act or the rules made there 
under, by the Committee shall be invalid merely by reason of, --
(a) any vacancy or defect in the constitution of the Committee; or
(b) any defect or irregularity in the nomination of any person as a 
member thereof; or
(c) any defect or irregularity in such proceedings not affecting the 
merit of the case.
The Fund shall vest in and be held and applied by the 
Committee subject to the provisions and for the p urposes of this Act.
Functions of 
the Committee
18. (1) The Committee shall administer the fund.
(2) In the administration of the Fund, the Committee shall, subject to the 
provisions of this Act and the rules made there under,-
(a) collect, preserve, manage and utilize the fund ;
(b) hold the amount in an account to be opened and operated jointly by 
the Chairman and the Member-Secretary in a Nationalized Bank.
(c) receive application from any artist of the registered Mobile Theatre 
claiming financial assistance from the fund and to dispose of such 
claims periodically. For the purpose of disposal of such claims the 
Committee may conduct such enquiry as may be deemed necessary ;
 
 
 
 
 
 
 
 
 
 
 
 
2230 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 7, 2010
(d)
(e)
(f)
(g)
(h)
(i)
communicate to the applicant by registered post with 
acknowledgement due its decision on the application;
sit once in the first week of every quarter for disposal of various 
business of the Committee o t at such earlier times as may be 
required, which shall be determined by the Member-Secretary with 
the approval of the Chairman;
pay out of the Fund all amounts due and payable under this Act and 
incur all expenditure relating to the management and administration 
of the Fund;
send periodicals, annual reports, annual audited statements of 
accounts to the Government from time to time;
make payment of sitting allowance and conveyance allowance from 
out of the Fund, to the non-official members of the Committee in 
connection with its meetings, at such rates as may be prescribed;
.  determine its own procedure in conducting its meetings.
Functions of 
the Member- 
Secretary
19. The Member-Secretary of the Committee shall,-
(a)
(b)
(c)
(d)
(e)
(f)
(g)
(h)
be the Chief Executive of the Committee ;
represent the Committee in suits and proceedings ;
authenticate by his signatures all the decision of the Committee ; 
convene meetings of the Committee and issue notices thereof at least 
before fifteen days of the meeting;
attend the meeting of the Committee with all necessary records and 
information and record its minutes ;
maintain such forms, registers and other records and do all 
correspondence relating to the Committee ;
prepare an annual statement of accounts and other business during 
each financial year and place before the Committee ;
do all other things as may be directed by the Committee.
Accounts 
and Audit
20. (1)
(2)
(3)
The Committee shall keep and maintain books of accounts and other 
books in such form and in such manner as may be prescribed.
The accounts of the Committee shall be got audited by the Committee 
annually by a registered Chartered Accountant.
The Committee shall pay from the fund the charges for the audit. *
Manner of  
holding 
Meetings 
of the 
Committee
The Committee shall determine the manners and procedures in 
conducting its meeting.
(2) One third of the members of the Committee shall form a quorum.
21. (1) <
(3) The Chairman and in his absence any member of the Committee shall 
preside over the meeting.
(4) Any matter coming before the Committee for its decision shall be 
decided by a majority of votes of the members present and voting.
(5) The Member-Secretary of the Committee shall have no voting right in 
the meeting.
Appeal 22. (1) Any person aggrieved by any decision or order of the Director or the 
Committee as the case may be, under this Act, may prefer an appeal 
against that decision or order before the Government within thirty days of 
receipt of such decision or order.
 
 
 
 
 
 
 
THE ASSAM GAZETTE. EXTRAORDINARY. SEPTEMBER 7, 2010 2231
(2) The appeal shall be in prescribed form accompanied by a copy of the order 
appealed against.
(3) The Government may call for such records and after hearing the parties 
shall dispose of the appeal- within thirty days of receipt of the same.
(4) The decision of the Government in appeal shall be final and binding on the 
parties.
Protection 
of action 
taken in 
good faith
23.(1) No suit, presentation or other legal proceedings shall lie against 
any person for anything which is done in good faith or intended to be done 
in pursuance with the provisions of this Act or any rules made thereunder.
(2) No suit or other legal proceeding shall lie against the Director or the 
Committee for any damage caused or likely to be caused by anything 
which is done in good faith or intended to be done in pursuance of the 
provisions of this Act or any rules made thereunder.
Bar of 24.  
jurisdiction 
of Civil
Court
No Civil Court shall have jurisdiction to settle, decide or deal 
with any question or to determine any matter which, by or under 
this Act, require to be settled, decided or dealt with or to be 
determined by the Director or the Committee, as the case may be.
Power to 25.(1)  
make rules
(2)
The Government may, by notification in the Official Gazette, 
make rules for carrying out the provisions of this Act.
All rules made by the Govemment.under this Act shall, as soon as may be 
after they are made, be laid before the State Legislature, while it is in 
session, for a total period of not less than fourteen days which may be 
comprised in one session or two or more successive sessions, and shall, 
unless some later date is appointed take effect from the date of their 
publication in the Official Gazette, subject to such modifications or 
annulments as the Legislature may, during the said period agree to make, 
so however, that any such modification or annulment shall be without 
prejudice to the validity of anything previously done thereunder.
MOHD. A. HAQUE,
Secretary to the Government of Assam. 
Legislative Department, Dispur.
GUWAHATI- Printed & Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., Assam, Guwahati-21 
(Ex-Gazette) No. 545-500-600-7-9-2010
 
 
 
 
 
 

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