The Assam Lokayukta and Upa-Lokayuktas (Amendment) Act, 1999

(K Ld  V
Registered No.768/97
THE ASSAM GAZETTE
"SPT WW'I
EXTRAORDINARY
W  W l
PUBLISH ED BY AUTHORITY
24 <[*F IH 2 GFg<n< 2000, 13 1921 (W )
No. 24 Dispur, Wednesday, 2nd February, 2000, 13th Magha, 1921 (S.E.)
GOVER NMENT  OF A SSAM
ORDR RS BY THE  GOVER NOR
LEG ISLATI VE DEP ARTMENT  :  : LEG ISLATI VE BRA NCH
NOTIFICATIO N
The  20th December, 1999
N o. LG L.37/99 /5 :--Th e follo wing Ac t of the  As sa m Le gi slat iv e 
Assem bly  whi ch rec eiv ed the ass ent  o f the Go ver nor is hereby  publishe d 
for  general info rmation.

112 TH E AS SA M GAZETTE , EXTRAO RDINA RY, FEB. 2, 2000
AS SA M ACT. No. XXIV OF 1999 
(Re ceiv ed the asse nt o f the G ove rnor on 15th De cem ber, 1999)
THE A SSA M LO KAY UKTA AND UP A-LOKA YUK TAS 
(AM END MENT) ACT, 1999.
AN
ACT
furthe r to ame nd the Ass am Lokayu kta and  Upa-Lokay uktas Act, 1985.
Pre amble
1.
A m en d- 2. 
me nt of  
se ct io n  3.
Wh ereas it is ex pedient fu rthe r to am end the  Assam 
Asa m L oka yuk ta and U pa-Lok ayu ktas Act, 1985, ^ct X* 
here in af te r r ef err ed to  a s th e pri nci pal  A ct , in  th e ° 
m an ner  he re -in- af te r a pp ea ring  ;
It  is  here b y  en act ed in  th e F if ti eth  Y ear o f th e 
Rep ub lic  o f In di a as f ol lo ws
(1) Thi s Ac t may be cal led  the Assam  Lo ka yukta  and 
Upa-Lokayuktas (Amendm ent) Act, 1999.
(2) It shall have the like extent as the principal Act.
(3) It sh all c ome into for ce at once.
In the principal Act, in s ection 3,—
(i) in  s ub-section  (1), in clause (b),
in the first paragraph, punctua tion  m ark colon, appearing 
at the end, shall be omitted and ther eafter the following  
shall be inserted, na mely
"provided, how ever, that when  the of fice of  the Lok ayukta 
is va cant the Up a-L okayukta or Up a-L okayuktas  shall be 
ap po inted follo wi ng the sam e proc ed ure as pro vid ed at 
clause  (a) for appo intm ent o f the L okay ukta." ;
(ii) in sub-sec tion  ( 3),—
(a) a fter the f irst para grap h, the following prov iso shall 
be inserted, namely
"P rovide d tha t in the  ev en t of  the offic e of  the  
Lo ka yu kta falls  va cant the du tie s of  the  offic e of  the 
Lo ka yu kta shall be perfo rm ed by the  Up a-Lo kayukta  or 
Upa -L ok ay uk tas un till  the  Lo ka yu kta ap po inted  un der 
section 3 enters upon  his office ;
(b) in the  ex istin g pr ov iso, af ter the  wo rd,  
"Pro vided", th e w ord  "further" shall be inserted.
M. DEKA,
Secr etary to the G ovt, of  Assam, 
Legislative Depart ment.
GUWAHATI - Printed & Published by the Dy. Director (P), Directorate of Ptg. & 
Sty., Assam, Guwahati (Ex-Gazette) No. 47-500-400- 2-2-2000.

‹ Prev All Assam acts Next ›