The Assam Lokayukta and Upa-Lokayuktas (Amendment) Act, 1990

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Registe red N o . A — 12
The Assam Gazet te
EXTRAORDINARY
3 » W  * # * '* « ! » 5 * K J  2T «i-^ 
PUBLISHED BY  AUT HOR ITY
87 s w s t^r , 22 c s r , 1990, 1  w f& , 1912 M
No. 87 O’spa r,  Tu esd ay, 22 ad  Ma y, 1990, 1st Jye igth a,
■  1912 (S . £.}
GOVERNMEN T OF  ASSAM
ORDE RS BY THE GOVERNO R
LEGIS LATIV E DEPAR TMENT  :  LEGISLAT IVE BRANCH
NOT IFIC ATI ON
The 22nd May, 1990
No. LGL.3 2/85/197.—The following Act of  the Assam  
Legislative Assembly which received the assent of  the  
Governor is hereby published for general information.

532 THE  ASSAM GAZETTE, EXTRAORDINARY, MA Y 22, 1990
A S S A M  A C T  No - X I  O F  199 G 
(R ec eiv ed  the assen t o f  the Go ve rn or  on  9th M ay , 199 0)
THE  ASSAM LOK AYU KT A AND  UPA -LOK AYU KTA S  
(AMEN DMENT ) ACT, 1 9 9 0
An
Ac t
farther to amend the Assam Lokayukta and Upa- Loka yukt as Act, 198 5.
Pr ea m bl e Whereas it is  exped ient further to amend the Assa m
Lokayu kta and Upa-Lokayukta s Act , 19 85  (Assam Act  X X  
of 198 6), hereinafter referr ed to as the principal A c’ , in 
the manner hereinafter appearing;
It is  hereby enacted in the Forty-first Year  ef the Re ­
public of  India as follows :—
1.  (1 ) This Act may be called the A ’ sam Lo kayu kta and
LJpa-Lok ayuktas (Amendment) A ct, 19 90 .
(2)  Jt  shall hiv e the (ik e extent as the principal Act .
(3)  It shall come into force at once.
2. In the principal Ac t, in Section 2, in clause (j),
paragraphs (a), (b), (c), (d),  /e), (f) and (g)  of  sub-clause 
(iv) and sub-clause (v) shah be renumbered as sub-clauses  
“ (tv)” , “ (v)”,  “ ( v i ) * '( v i i ) ” , “ (viii)” , “  (ix)” , ‘ (x)”  and
“ fxi)”  respectively. The existing paragraph (k) under so re  
numbered  sub-clau se (xi) shall be read as paragraph (e).
Am en dm en t 3. In the principal Act for  Section 4, the following 
oi Se cti on  Sections shall be substituted, namely : —
4 of  the
Assam Act
XX of 19 86  .. , , , ,, , , ,*  4, (1) The Lokayukta shall be a person wh« is  or has
been  a fudge of  the Supreme Court or the Ch ie f 
Justice  of a High Court:
Provided that the qualifications laid down in this sub­
section shall not apply to the pers on already appointed as 
a Lokay ukta prior to coming into force of (Am enim ent)  
Ac t, 19 90 .
(2 ) The Up a-L oka yuk ta shall be a pers on who is or 
has been  a Judge of a High Co urt .
(3 ) The Loka yukt a or Up a-L ok ay ikt a, as th e c a e  may  be , 
shall be a pers on who is  not o- nevir has been a member o f 
Parliament or a member of  the Le gislature of any  State and 
shall not hold any offic e of trust or profit, ob.er than his 
office as the Lokayukta or an Upa -Lo kay ukt a, as the case
 
 
TH E AS SA M GA ZE TT E. EX TR AO RD IN AR Y,  MAY  22 , 19 90  533
may be, or  co nn ect ed  with any politica l pa rty  or ca rry  on 
any  busin ess or prac tice  any pro fession  an d acc ord ing ly,  
be for e he enter s up ^n  his office as the  Lo ka ya kta  o. Up a- 
Lo kay ukta, as the  case  may be, sh all ,—
(a ) if  he i- ' a sit tin g fudge  of the Supreme Co ur t or 
the  Ch ief  Justice  or a Judge of  a Hig h Co ur t, as 
th e case may  be, or hold any ot he r office or  tru st 
or pro fit, resign such office ;  or
(b ) if he is conn ects  1  with anv pol idc al party, seve r such  
co nn ec tio n with  it :  er
(cl  if he is car ryiu g on an y busiaess , sever his con nec ­
tio n (sh or t of div esti ng him se.f  of  ow nership ) wi th 
the  con du ct an d ma nag em ent  of  such bu si ne ss ;  or
(d ) if he is pra ctis ing  any profession  susp end prac tice 
of  sucii pro fes sion’ 1.
Am endmen t 4 -  1“ <h « pri nci pal  Act , in sectio n 5, —
of  Section 5
of the Assam
Act XX of
198 6.
(1 ) in su b-se cti on  (1 ),  for the figure an d word s **68 ye ars ” 
the  figure an d words ‘‘ 67  year s whic heve r is earli er"  
sha ll be subst itu ted ,
(2 ) fjr  su b- -tc iio n ( 4 i the follo wing  sub-se ct on shal l be  
su bs tituted , nam ely :—
“ (4 ) ( t )  Th e Lo kay ukt a shal l be ent itle d to  such  pay, 
allow ance s, pen sion , privileg es an d ot he r co nd itio n! of  s ervic e 
as may be adm issible to the  Supreme Co ur t Judge or  the  
Chief Jus tice  of the H ig h Co urt , as the case may be, from  
tim e to time .
(o ) The  Up i-L ok av uk ta  shall  k e ent itle d to such pa y, 
all ow inc es,  pens ion, privileges and  oth er con ditio ns of ser ­
vice, as may be adm issible,  to the Jud ge of a Hig h Co urt  
fra  m tim e to ti n e.
(c)  Th e pay  an d allow ance s and  peng ioa, privileges 
an d ot hr r con dition s of service of the  Lok ayu kta  or Up a-  
Lo kay ukr a shal l no t be varied t> his dis -ad vanta ge  du rin g 
the  ten ure  of his office” ;
(3) fo r sub-section (5), the fo llo win g sub-section shall 
be sub stit ute d, na me ly:  —
“ (5 ) If the Lo kay ukta or  Up a-L oka yuk ta at the  t in s  
of  his ap po int me nt is in rec eip t of a pen sion  (ot he r th an  a 
disab ility or wou ld pen sion ) in respec t of any  prev ious  se r­
vice un der the Go ver nment  of  I nd ia or any of his pre dec ess or

53* THE ASSAM GAZETTE. EXTRAORDINARY, MA V 22, 19 90
Go ver nm ent , his sala ry in respe ct of his ervice as the  
Lo ka yu kta  or  as the Up a-Lo ka yu kta , as the case  may be, 
sha ll be redu ced, —
(a ) by the am ou nt of  th at  pensi on ;  and
(b ) if he has before such ap po int me nt,  rece ived  in 
lieu of a po rti on  of th s pen sion  due  to  him in 
resp ect of  such prev ious  seivi ce, the cots  muted  
valu e the reo l. by the am ou nt of th at  por tion  of 
the pensio n ;  and
(c)  if he has befo re such ap po int me nt,  received a
reti rem ent  gratuity in resp ect of such  previ ous 
serv ice, by the  pen sion  equ ival ent of  th at  gr at ­
ui ty .”
Am end - 3. In th e pri nc ipa l Act, in sect ion 8, in sub- sect ion (1 ),  
m e n to f S e c - in  parag rap h (1 ) of claus e (b ),  (o r th e wor ds “ Third schedu le”  
ti on 8  of t he  the  wo rds  “S econd Sche dule ” sha ll be sub stit ute d.
A s«am Act
X X  o f 19 86 .
Am en d- 6. In the pr inc ipa l Act, in Sac tion 10, aft er sub- sect ion 
m ea t of  S e c -(6 ) the  follo win g sub -sec tion  sha ll be add ed,  na m el y: — 
tio n 10 of
th e Assam
Act  XX of
19 86 .
“ (7 ) The  prov ision s ®f  this  Act shall be in ad dit ion  to  and  
no t in  de rog ati on  ot the  pro vis. ons  of the Pre vent ion 
of Co rru pti on  Ac t, 198 8 or any oth er law for the time 
being in force.
(g ) If  the Lo ka yu kta  declines to inq uire int o any  ma tte r 
ag ain st any per son  who  ma y be his close rel ati on  and  
In case the re is no Up a-Lo ka yu kta  in the  Lok ayu kta  
Organ isation, in  th at eve nt the  Lo kay ukta shal l sub mit  
a re po rt to  the Gov ern or with a reques t to  refe r t he  
matt er in dis pu te to the  Chief Jus tice  of  the High 
Co urt  of th e St ate  for his opini on and  to  decid e the  
dis pute in confo rmity  with such  opi nio n.’’
Am end ment 7, In  th e pri nci pal  Act, the  Seco nd Schedule shall  be 
o f Sc he du le . del ete d and  the  exis ting "T hi rd  Sche dule ” shal l be
re-n um ber ed as "Se con d Schedule” .
K. LA SK AP ,
Secre tary to the  G ovt- o f Assam, 
Legisl ative De par tme nt-
GU WAH AT I.—P rinte d and published by the Dy. D irector (P), Directora te of  Ptg. and  
Sty ., Ass am, C uwa hati—21, (Ex-G azette) No, 173— 1,110—500— 22-5-1990,

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