The Assam Gramdan (Amendment) Act, 1978

The Ass am  Gazette
W W
EX TR AO RD INA RY
sw ifaB
PUBLISHED BY AUTHORITY
« ■ ? ?  184 *t n< xs t, 23 fsessw, 1978 s 2 ’V , 1900
No. 184 Dispax’ , Saturday, 23^ d De ce mbe r/1978, 2nd Pausa,
1900 (S. E.) 
GO VE RN ME NT  OF  AS SA M
ORD ERS  BY  THE  GOVERNO R
LE GISL AT IVE depart men t
. .  .  . . .  ...
NOTI FI CATI ON
The  22nd Dec ember  1978
No .LGL .15 4/7 7/1 1.—The follow ing Act of  the  Ass am Legislative 
Assembly which received the  assent of The  Go ve rn or  is here by 
pub lished for gene ral inform ation.

1222 THE AS SA M GAZETTE , EXTRAO RDINA RY. DEC. 23, 197 S
Assam Act XIX of 1978
(Received the assent of the Governor on 20th December,  
1978)
THE ASSAM GRAMDAN (AMENDMENT) ACT, 1978
An
Act
to amend the Assam Gramdan Act, 19 61 .
i
Preamb le. Whe reas it is expedient to amend A«am Act  
the  Assam Gra md an Act, 1961, h ere in - 1  8f 1  62 ' 
after called the  prin cipal Act, in the 
ma nner herei nafte r ap pe ar in g;
It is hereb y enacted  in the  Tw enty- 
nin th Year of the  Repu blic of India as 
follo ws :—
fx te nV ln d 1 - (1)  This Act may  be called the
com me nce - Assam Gra md an (Amendment) Act, 1978. 
meat.
(2) It shall hav e like exten t as the  
prin cipal Act.
(3)  It shall come into force  on such
date as may  be specified by 
the  Sta te Government in a 
notification pub lish ed in the 
official Gazette. .  . . . . . .  J
Insertion
o f n e w  2.  In the  principal  Act, aft er Section 
27A ?lon 27, the  follow ing shall be inserted as
new  Section 27 A, n amely :—
B o a r d °d m  A  (!) T i le Sta te Gov ernment may, a t A”£ ™  A^  
functio n a«  any  time, by a notification pub - 1 9 6 6 .
B o aH ” lishe d in the  official Gazette,
declare th at the Bhoodan Board 
establish ed and func tioning
 
 
THE AS SA M GAZETTE, EXTRAORDINA RY , DEC. 23, 1978 1223
under the  Assam Bhoodan Act, 
1965, sha ll also functio n with 
effect from  such  date as may  
be specified in the notification 
as a Gra md an Boa rd for exer­
cising the  powers and dis­
chargin g the  functions here­
inafter  specified in sub-section 
(3) of this Section.
(2) The Sta te Government also 
may at any  time, by a notifica­
tion  pub lish ed in the  official 
Gaz ette, declare  th at the  
Bhoodan Board func tion ing as 
a Gra md an Board under the 
preceding sub-sec tion  shall 
cease to functio n as such 
Gra md an Board with effect 
from  such date as may  be 
specified in the notification.y
(3) The powers and functions of 
the  Gra mdan Board fun ctio n­
ing under sub-sec tion  (1)  above 
shall be the  following, nam e­
ly :—
(i) to issue such directions and 
guid ance to the Gram 
Sabhas in exercising powers 
and disc harging  functions 
un der this Act,
(ii) t o do such oth er acts as may 
be necessa ry and  expedient 
for the  purpose and fu r­
the ran ce of the  objects of 
this Act.
H(4) Notwithstanding anyth ing  con­
tained  in this  Act the  Gram 
Sabhas shall, in exercising the 
powers and disc harging  the 
functions under this Act, give

<
1224 THE ASSAM GAZETTE, EXTRAORDINARY, DEC. 23, 19 78
due considerations to the di­
rections and guidan ce issued 
from time to time by the 
Gram dan Board under this 
Act.
(5 ) The State Gove rnment may, 
by rules framed under this 
Act , provide for matt ers rel a­
ting to the exer cise and dis­
charge of powers and functions 
of the Gram dan Board  under 
this Ac t.” .
U. TAH BILDAR ,
Secretary to the Government of Assam,  
Legislative Department.
6A WHA TI—Prin ted and published by the Supdt. i /c ., Assam ®* vt. Pr iatia g Press,  
(Ex-Gaz ette) N».367 —»40—1 ,6 0 —23-12-1S78.
t

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