The Assam State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1967

4
T he  9 th M ay  1967
N o .L J L ,32/66/1 1.—Th e follow ing Ac t of  the Assam Legis lativ e Assem ­
bly which  received the assent o f the Gov erno r is hereby published for general 
information.
A S S A M  A C T  V I O F  19 67
[Re ceived  th e assent o f th e Gov er no r on  th e 8t h M ay, 1967]
T H E  A S S A M  S T A T E  L E G IS L A T U R E  M E M B E R S  (R E M O V A L  O F 
D IS Q U A L IF IC A T IO N S )  (A M E N D M E N T ) A C T , 19 67  
[Publi shed in the Assam Gazett e Ext rao rdina ry,  dated the 9th M ay , 1967 ]
An
Ac t
fa rt h e r to am en d the Ass am  State Le gi sl at ur e M em ber s  
(R em ova l o f Dis qual ific at io ns)  A ct, 1930
Pream ble. Whereas it is expedient further to amend (he Assam Assam  Ac t
Stat e Legisl ature Memb ers (Re moval of  Disq uali fica - X I I I  of  
tions) A ct,  1950, herein after calle d the pri ncipal A ct , 5,5 ’ 
in the manner hereinaf ter appea ring ;
It  is here by enacted  in the Eighteent h Ye ar  o f the 
Re pu bli c of  In di a as fol low s:—
Short tit le , 1. (1) Th is Act  may be called the Assam  Stat e 
extent a i d  Legi slatu re Mem bers  (Re mo val  of  Disqu alifica tions)  
m w n t3'  06" (Ame ndme nt) A ct , 1967.
(2)  It  shall have the lik e exten t as the prin cipa l A ct .
(3) It  shall fe e dee med to have come into  force on 
the F irst day  of  J an ua ry  1962 .
Ame ndm ent  2. In  the  S che dul e to the prin cipa l Act , in item  6, 
of t he Sche- between the words “ the”  and “ De pu ty  Mi nis ter ”  the
dule to the o r (j s “ Minis ter  of  State and ”  shall be in serte d.principal
Ac t
Rep eal ai d 3.(1) Th e Assam Sta te Legis latur e Mem bers  
Savi ng. (Re mo val of Disqu alific ation s) (Ame ndme nt) O rd i­
nan ce,  196 6 is hereby  repeale d,
(2)  Not wit hst and ing  such repe al, anythin g done 
or any  actio n t aken  unde r the Or din ance as repealed 
shall be deemed to h ave been don e or taken  under 
this Act  as if  this Ac t had com men ced on the 
Fifteenth  d ay of  Oc to be r, 1966 (the  date o f pro mu lga­
tion of  the Or din an ce) .
B. SA RM A,
Secy, to the Govt, of  Assam.  
La w Dep artm ent
«
 
 
 

‹ Prev All Assam acts Next ›