The Assam State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1952

10
AS SA M AC T V II I O F 1952
THE ASSAM STA TE LEGIS LA TU RE  MEMBERS  (REM OV AL 
OF DISQ UA LIF ICAT IONS ) (AM ENDM ENT) ACT , 1952
(Passed by the Assembly)
(R ec ei ved  t h e ass en t o f th e G ov er no r on  th e 8tli O ct ob er  1952 )
[P u b li sh ed  in  th e  Ass am Ga zette,  d a te d  th e 15 th  O c to b e r 1952]
An
Act
fu rt h er to amend  the Ass am State  Leg isla ture Members ( Remo val o f Disqualifications)  
Act, 1950
Preamb le. Whereas it is exp edien t lo ame nd the Assam State
Legislatu re Members (Removal of Disqualifications) Ac t, 
1950, h ere ina fter called the  “ Principa l Act,” in the manne r 
her einafte r appearing ;
It  is hereby enacted  as follows;—
Short t itl e, 1, (1) This Act may be called the Assam State
extent and Legislature Members (Removal of Disqualifications) 
me ntl1CnCe"  (Ame ndme nt) Act, 1952.
(2) It  shall have the like e xten t as the prin cipal Act.
(3) It  shall come into force at once.
cipal Act
Inse rtio n oi 2. In  the  Schedule to the p rinc ipal Act, after item  6, 
new items in the following items shall be inserted, namely :— 
the Schedule
to the Prin- Th e office  of Chairm an, Vice-Chairm an or
members of any Committee, Board or authority app ointed 
by the Governm ent of India  or the Governm ent of any 
State specified in the First Schedule to the cons titution of 
Ind ia.
8. Any office und er the Governm ent which is n ot a 
whole time office rem une rate d eith er by salary or fees.
9. Th e office o f tne Chief Executive Mem ber and the 
oth er Executive Members of a District Counc il in an 
Auto nomous Districtr and of the mem bers  nom inated to 
such a Dis trict  Council by the  Gover nor.”
 

‹ Prev All Assam acts Next ›