The Assam Panchayat (Amendment) Act, 2001

- ct’5atr/iBei Registered No. A-7 68/9 7
THE ASSAM GAZETTE
^ p n w i
EXTRAORDINARY
W  W l  W tP T \s
PUBLISHED BY AUTHORITY
•T C  186 19  '' 5 U'3l' <H , 2001 27 1923 ('“R 0
No. 186 Dispur, Friday, 19  October, 2001 27 Asvina, 1923 (S.E.)
GOVER NM ENT OF ASS AM
ORDE RS BY THE GOV ERN OR 
LEG ISL ATIVE  DEP ARTMENT  :: LEG ISLATIVE BRA NCH
NOT IFIC ATION
The  19th Oc tober, 2001
No.LGL . 145/98/2 2.—  The followi ng Ac t o f the Assa m L egislative 
Assem bly wh ich  re ce ived  the  asse nt of  the  G ov er no r is he reby  
pub lish ed for general information.

2448___THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 19, 2001
ASSAM ACT NO. XVI OF 2001  
(Re ceiv ed the  assent of the  Governo r on 17th October, 20 01
THE ASSAM PANCHAYAT (AMENDMENT) ACT, 2001  
AN 
ACT
further to amend the Assam Panchayat Act, 199 4.
Pre am bl e Whereas it is expedient further to amend the Assam Assam  
Panchayat Act, 1994 , hereinafter referred to as the Act  
principal Act, in  the manner hereinafter appearing, XVIII of
1 9 9 4
Sh or t tit le,  
exten t and  
com m en ce­
m en t
It is hereby enacted in the Fifty-second Year of 
the Republic of India as follows :-
In se rti o n 
of  new  sec ­
tion 70A
1.  (1) This Act m ay be called the Assam Panchayat
(Amendment) Act, 2001.
(2) It shall have the like extent as the principal
Act.
(3) It shall come into force at once.
2. In the principal Act, after section 70, the 
following new section 70A shall be inserted, 
namely
"  R es er vati on 
for the  
of fic es  of  
the Pr esi dent  
and the Vice  
Pr esiden t of  
the Zilla  
Par is had .
70A (1) Such number of offices of the President
and the Vice President of the Zilla Parishad shall be /
reserved, for the persons belo ngin g to the
Scheduled Castes and the Scheduled Tribes and the 
number of such offices bearing as nearly as may be 
the same proportion to the total number of offices in 
the State as the population of the Scheduled Castes 
or the Scheduled Tribes in the State bears to the 
total population of the State, in such manner as may 
be prescribed.
(2) Not less than one-third of the total number 
of offices reserved under sub-section (1) 
shall be reserved for women belonging to 
the Scheduled Castes or the Scheduled
Tribes, as the case may be.
(3) Not less than one-third (including the 
number of office s reserved for women 
belonging to the Scheduled Castes and the 
Scheduled Tribes) of the total number of 
offic es of the Presiden t and the Vice
President of the Zilla Parishad in the State
 
 
 
 
 
 
 
 
 
 
 
 
 
 
THE ASSAM GAZETTE. EXTRAORDINARY. OCTOBER 19, 2001 2443
sh all  be re se rv ed  fo r wo me n an d suc h 
of fi ce s ma y be  all ot te d by  ro ta tio n to 
diff eren t Z illa  P aris had s, in such  m ann er as 
may  b e p resc ribe d."
Amendmen t 3 i n  th e pr in ci pa l A ct , in se ct io n 1 4 0 , in 
t 4 0S.e c ° n sub -se cti on  (1 ),  aft er the  ex ist ing  pro vis ion , 
the  fo llo w in g pr ov is o sh all  be  in se rt ed ,
namely
"Pr ov ide d tha t no ap po int me nt un der  t his  
su b- se ct io n sh al l be  ma de  by th e C hi ef  
Exe cuti ve off ice r w itho ut the pri or appr oval  o f 
the State  G ove rnm ent ."
M. K. DE KA ,
Sec reta ry to the Go vt, o f A ssam , 
Legi slativ e D epa rtme nt.
GUWAHATI - Printed and Publoished by the Dy. Director (P) Directorate of  Ptg. and Sty.  
Assam, Guwahati-21 (Ex. Gazette) No. 371-500-600-19-10-200 1.
 

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