The Assam State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1970

ASSA M ACT V n i OF 1970
(R ece iv ed  th e a ss en t o f  th e G ov er no r on  t h e 14 th  J u ly  197 0)
THE ASSAM  STA TE LE GI SL AT UR E MEM BERS (REM OV AL  OB 
DI SQ UA LIFICA TION S) (AM EN DM EN T) AC T, 1970
[Pu blis hed in the Assam Gazette,  Extraord ina ry, dated  the 
17th Ju ly , ±9 70 ]
An
Act
fu rt her  to  am en d th e A ss a m  St at e L eg is la tu re  M em ber s  
(R em ov al  o l D is qual ific at io ns)  (A m en dm en t) Ac t, 1950
Whereas i t is expe dien t furt her to a me nd the  Assam -  
State Legislature  Members (R.emoval of Disqualifi- x in & ®f 
cations) Act, 1950, hereinafte r called the  princi pal  1950.
Act, in the ma nner here inafter  app earing ;
It  is hereb y enacted  in t he  Twenty-first Ye ar of the 
Repub lic of Ind ia as follows:—
Preamble.
Short tit le , 1.  (1) This Act may  be called the  Assam State 
ex ten t an d Legislature Members (Remov al of Disq ualificat ions) 
mST en Ce' (Am endment) Act, 1970.
(2) It shall have th e like extent as the prin cipa l
Act.
(3) It shall be deemed to have  come into  force 
on 24th Ma rch , 1970 .
Am end - 2. In  section 2 of the princi pal  Act,— 
in ert  of
sect ion 2 of (1)  aft er the word “ heret o” occurring at  the 
Assam Ac t end, the pu nctua tion “ ( . )”  shall be deleted
°’ and the  wo rds “in so far as it is an office of
profit under the  S tat e Governme nt” followed 
by the punct uat ion  “ ( . )” shall be add ed ;
(2) in the Schedule, after item numb er 6, the  
fo ! lowing shall be inserted ai item  num ber  
6A, na mely:—
“ 6 A. Any office held by a Min ister, Minister 
of Sta te,  Deputy Min iste r or Par liame nta ry 
Secretary for t he State of Assam”
AGP (Leg) 14 /7 0- 1, 50 0— 30-7-70.
 

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