The Assam Home Guards (Amendment) Act, 2015

WTO
Reg iste red  No .-76 8/97
THE ASSAM GAZETTE
W T W W
EXTRAORDINARY
W f
PUBLISHED BY THE AUTHORITY
135 29 (X , 2 015, 8 CS f^, 1937 (*t^)
No. 135 Dispur, Friday, 2 9th May, 2 015, 8th Jaistha , 1937 (S.E.)
GO VERNME NT OF ASSAM  
ORD ERS  BY THE G OV ERNO R 
LEGISLA TIVE  DEPA RTM ENT  : :  :  LEGISLA TIVE  B RANCH
NOTIFICATION
The 29th May, 2015
No. LG L.40/20 15/15 .- The follow ing Act o f the Assa m L egis lative Assembly w hich receiv ed 
the asse nt of  the G ove rnor is hereby pub lish ed for gene ral information.
ASSAM ACT NO. XVI OF 2015  
(Received the assent of the Governor on 20th May, 2015) 
THE ASSAM HOME GUARDS (AMENDMENT) ACT, 2015

550 THE ASSAM GAZETTE. EXTRAORDINARY, MAY 29, 2015
AN
ACT
further to amend the Assam Home Guards Act, 1947.
Preamble Whereas it is expedient further to amend the
Assam Home Guards Act, 1947, hereinafter referred to as 
the principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Sixty-sixth Year of the 
Republic of India as follows
Assam 
Act No. 
XXIV 
of 1947
Short title, 
extent and
1 . (1) This Act may be called the Assam Home Guards 
(Amendment) Act, 2015.
commence­
ment
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Amendment 2. in the principal Act, in section 3, after sub-section (1), 
of section 3  the following new sub-section (1 A) shall be inserted,
namely
"(1A) Without prejudice to the generality of the provision 
of the sub-section (1), the Government may make rules 
requiring every member of the Home guards to,-
(a) serve in aid of the Police Force and generally to help 
the maintenance of the security of the state ;
(b) help the public during any emergency including 
natural calamities, fire or epidemic ;
(c) render nursing and first aid ;  and
(d) facilitate the maintenance and transport services and 
the control of traffic and crowds."
Amendment 3 . in the principal Act, in section 4, in sub-section (2), for the 
of section 4 words "Inspector General of Police", the words
"Commandant General of Home Guards" shall be 
substituted.
Amendment 4. in the principal Act, in section7, in sub-section (2), for the 
of section 7 punctuation mark " .  " appearing at the end, the 
punctuation mark " :  " shall be substituted and thereafter
the following proviso shall be inserted, namely :-

THE ASSAM GAZETTE, EXTRAORDINARY, MAY 29, 2015 55 1
Amendment 
of section 
10
"Provided that the period of reserve may be 
extended with the consent of the person, recorded in a 
prescribed manner, for a block of three years at a time 
after examining the physical fitness in a prescribed manner 
till he attains the age of 55 years."
In the principal Act, in section 10, the punctuation mark 
" appearing at the end, the punctuation mark " :  " shall 
be substituted and thereafter, the following proviso shall be 
inserted, namely
"Provided that every member of Home Guard shall 
during the period of train ng or service in Home Guards 
receive from the Government or the employer as the case 
may be, such allowances as may be prescribed."
S. M. BUZAR BARUAH,
Secretary to the Government o f Assam, 
Legislative Department, Dispur.
Gu wa hati: Printed and Published by the Dy. Director (P & S), Directorate of  Ptg. & Sty . Assam, Guw ahati-21 . 
Ex Gazette No. 269 - 400 + 100 - 29 - 05 - 2015.

‹ Prev All Assam acts Next ›