The Assam Panchayat (Amendment) Act, 1970

Assa m  act  xi x of  197®
(Received the assent of the Governor on the 19th December, 1970]
THE ASSAM PANCHA YAT  (AM END MENT)  ACT, 1970
(Published in the Assam Gazett e Ex tra ord ina ry,  dated the  19th 
Decem ber, 1970)
An
Ac t
fa rt he r to  am en d the A ss am  P an ch ay at Act,  1959.
Preamble. Whereas it is expedient fu rth er to amend the Assam A ss am  Act
Panchayat Act, 1959 hereinafter called the  princi pal  x x ^v  o f  
Act, in the  manner here inaf ter app earing  ; 195 '
It  is hereby enacted in the  Twenty-first Yea r of the 
Repub lic of India  as follow s:—
Short tit le , 1.(1) This Act may be called the Assam Panch aya t 
extent a n d  (Amendment) Act, J  97O . 
commence­
ment.
(2) It shall have the like extent as t he princ ipa l
Act.
(3) It sh all c ome into force  at  once .
Amendment 2.  In  section 11 of the  prin cipal Act, for
f  AC tl° n  s u b-section (2) the  following shall be substitute d* 
Act XX IV  nam el y  
of 195 9.
"(2 ) Not wit hstand ing any vacancy in the  mem ­
bership of the Gao n Pan cha yat, the Depu ty 
Commissioner or the  Subd ivisional Officer 
as the case may be, shall call a meetin g of 
the Gao n Panchayat (which me etin g shall 
be called the  first meetin g of the  Gaon 
Panchayat ), for election of a President and  
a Vice-Pre siden t from amongst its members 
in the  ma nner pres crib ed.”
Am endm ent 3. For section 13 of the  prin cipa l Act, the  follow* 
of tection jn g  shall be sub stituted, na mely:—
13 of the
Auam Act
XX IV  of
1959. “ 13. (1) Th e M ahkuma  Pa ns ha d shall app oin t a
Secretary of  the Gaon Panchayat who shall 
also fun ction as the  Secretary of  the 
Gao n Sab ha conce rne d:
Provided that one Secretary may be appointed  
for more than one Gaon Panchayat.

2
(2) Qua lification, salary and oth er conditions 
of  service incl udin g disciplinary actions of 
the  Secretary so app oin ted  shall be govern­
ed by the  rules to be ma de for the 
purpose .”
Amend men t 4. In  section 18 of  the prin cipa l Act, for sub-
°w Se? :?n section (1) the  following shall be substitu ted, 18 of the „ OT V,„ i„ .Assam A ct n a m e ty  •
X X IV  o f
1959.
“ (1) Notwithstanding any vacancy in the 
me mbership of the  Anch alik Panch aya t, 
the  Dep uty Comm issioner or the  Sub- 
divisional Officer, as t he  case m ay be, shall 
call a meeting of the Anchalik Panchayat 
(wh ich mee ting shall be called the first 
meeting of the Anch alik Pan chayat)  for t he 
election of  a Preside nt and  a Vice-President 
from amongst its mem bers in the  manne r 
prescribed.”
Amen dmen t 5, In  section 23 o f the  prin cipal Act, for sub- 
^ ’oFthe s c c t’o n  t ^i e  following shall be subst ituted ,
Assam Ac t namely
X X IV  o f 
1959.
“ (1) Notwithstanding any vacancy* in the me mb er­
ship of the Ma hku ma Parisha d, the  Dep uty Commis­
sioner o r the Subdivisional Officer, as th e case may  be, 
shall call a meeting of the Mahku ma Parish ad (which 
meeting shall be called the first meeting of the  Mah­
kum a Parishad ) for the  election of  a President and a 
Vice-President fro m amo ngst  its mem bers in the manner 
prescribed.”
Ame ndment 6. In  secdon 32 of the principal Act, in the  existing
Act X X IV  
of  1959 a» 
amended 
by Assam 
Panch ayat 
(Am end­
ment) A ct ,
1966.
(1) the words “except Gao n Pan cha yat  Secretaries” 
occurring between the words  “ employees” and  
“ app oin ted ” and the  word “ First” occu rring between 
he wo rd “ Panch aya t”  a nd  brac ket and  word “ (Amend­
me nt) ” shall be .deleted ;
 
 
 
 
 
 
7 /
3
(2) the punctuation "full-stop (.)”  occ urring a t the 
end shall be substituted by the p unctuation "col on (:) ” 
and  ther eaft er the following proviso shall be added, 
na me ly:—
"Pr ovided  further  tha t a ll the G aon  Panchayat Secre­
taries appointed by th e State Governme nt after th e date 
of coming into force o f the  Assam Panchyat (Amend- Assam Act  
ment) Act, 1964 shall be deemed to have been appo in- \  
ted by the Mahku ma Parishad und er this Act.”
7. (1) Th e Assam Pan cha yat (Amendm ent) Ordi- A m* ™  O *-  
nanc e, 1970 is h ereby repeale d. kf*v}7 0
(2) Notwithst anding such rep eal , anyth ing  done  
or any  acti on taken under th e Assam Panchayat 
(Amendm ent) Ordin ance, 1970 shall be deemed to 
have been don e or take n under  this Act as i f this Act 
had  commenced on the twenty-sixth day of Sep tember, 
1970 (the da te of p rom ulg ation o f th e Ordin anc e).
AGP (Law) 4/7 1-6 ,0 00—29-1-71,
 

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