The Assam Lokayukta and Upa-Lokayuktas (Amendment) Act, 1987

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T h e  Assam
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EXTRAORDINARY
SIS 55^13 M O T «
PUB LISHED  BY AUT HOR ITY
si<  61  fiw ^,  18  1987, 28 wfe, 1909  («w)
No. 61 Di sp ur , Thursday , 18th June, 1987, 28th Jy ais tha,  
 1909 (S .E .)
GOVERNMENT OF ASSAM
ORD ERS B Y T HE GOVERNOR
LEGIS LATIVE DEPARTMENT : LEGISLATIVE BRANCH
NOT IFIC ATION
The 16th J un e 1987 !
No.LGL.32/85/164.—The following Act of the  Assam Legislative  
Asse mbly which received the assent of the  Pre sid ent  is hereby, 
pub lish ed for  gen eral infor mation.
 
 
352 THE ASSAM GAZETTE. EXTRAORDINARY, JUNE 18 , 198?
ASSAM ACT NO.XIV OF 198 7
(Received the asse nt of the President on 10th June, 1987)
the A ssam lokayuk ta  and upa-lokayuktas
(AMENDMENT) ACT, 1987
An
Act
to amend the Assam Lokayukta and Up-Lokayuktas  
Act, 1985.
P re a m b le . Whereas it is expedient to amend the Assam 
Lokayukta and Up-Lokayuktas Act, 19 85 , herein­
after referred to as the principal Act.
It is hereby enacted in the Thirty-eighth Year 
of the Republic of India as follows : —
short title l. (1) This Act may be called the Assam Lokayu- 
commence- kta and Upa-Lokayuktas (Amendment) Act, 198 7. 
ment.
(2) It shall have the like extent as the 
principal Act.
(3) It shall be deemed to have come into 
force on the 31st day of December, 198 6.
oA 'ukT nd  In the principal Act, for the word “Up- 
o  th e r e pro-Lokayukta”, in the title and wherever it occurs, 
Assam Act w o r<l “Up a-Lokayukta” shall be substituted. 
N o. XX  of
1986.
A m ra d m e n t 3 the principal Act, for Section 22, the 
22. 6 0 1 1 0 1 1 following section shall be substituted, namely -
“2 2. For  the removal of doubts, it is hereby 
declared that nothing in the Act shall be 
construed to authorise the Lokayukta and 
Upa-Lokayuktas to investigate into any allega­
tion against—
(a) (i) the Chief Justice or any Judge of 
the High C ourt ;
 
THE ASSAM GAZETTE, EXTRAORDINARY, JUNE  It , 1987 153
—  — -------------- ■ ■ ■  ■  - —  --------------------------__ ---------------------------------------------------------------------- ’ __________________  ■  y ’ -r - .  -  r " "
(ii) Offic ers and staff of the High Court ;
(iii) Members of the Assam Judicial Serv ice 
as defined in clause (b) of Article 236 
of the Constitution ;
(b) the Chairman or any Member of the 
Assam Public Service Commission ;
(c) the Speaker and the Deputy Speaker of 
the Assam Legislative Assembly and the 
staff of the State Legislature.”
MD. SAADULLAH,
Secre tar y to the  Govt, of Assam,
Legislat ive Dep artm ent.
GU WA HA TI—  Printed & published by the Supdt. i/c„  Assam  Govt. Printin g P re *  
(Ex -Ga zette) N o. !2 1—1,164—350— 18-6-1987.

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