The Assam Panchayat (2nd Amendment) Act, 1964

Th e 22nd Dec ember  1964
No.LJL.36/64/4.—Th e following Act of the Assam Legislative Assembly 
which  received the assent of th e Gov ernor is here by published for general  
inform atio n.
(Received the asse nt of the Governor on the 21st December, 19 64)
ASSA M ACT  No. XXVIH OF 1964
TH E ASSA M PANCHAYAT (SECOND A ME ND ME NT ) AC T, 1964
[Published in the  Assam Gazette Ext ra or dina ry , dated  the  24th 
December, 1964]
An
Act
farther to amend the Ass am Panchayat Act $ 19 59
Preamble  Whereas it is exp edi ent  furthe r to amend  the  A ct
Assam Pan cha yat  Act, 1959 here inafter  called the  oi
principal Act, in the  manne r her ein after appea ring ;
It is h ereb y ena cted  in the  Fift een th Year of the 
Republic of Ind ia as follows :—
Short itlc, 1. (1) T his  A ct  m ay  be  ca lled  th e Assam  
exte and Panch aya t (Second Am endmen t) Act,
commence- j 964
ment.

2
(2) It  shall have the like ext ent  as the
prin cipal Act.
(3) It  shall come into force at  once.
Am end ment 2. j n  sub-section  (5) of Sectio n 14 of th e prin cipa l 
ofA ssa m Ac .Act—-for clause (ii), the following shall be substitu-
XXIV of ted, nam ely 
1959,
“ (ii) Th e voting shall be by show of hands except 
in case of election or no-confidence motio n 
whe n voting shall be by secre t bal lot ”.
Am endm ent 
of Sec tion  16 
of A ssam Ac t Act
X X IV  of
1959.
Sub-section  (3) of Section 16 of  th e prin cipal 
shall be dele ted.
Am endm ent 
of  Sec tion  lg  
of  Assam Act
X X IV  of 
1959,
4. In  sub-section (1) of Section 19 of the  princi ­
pal Act,-—(1) in the second proviso afte r the  
word “co-op ted ” punct uat ion  “ (, )”  shall be d elet ed ;
(2) aft er pu nctua tion “ ( , )” as so deleted , the  
words and punctua tion “or nom ina ted ,”  shall be 
inserted between the words “co-opted” an d “ th e” .
Am end me nt 5. j n  s u b. s e ction (1) of Section 22 of the  prin- 
tio n 22 of cipa l Act, for the second proviso, the  following 
Assam  Act shall be substituted, namely:-—
X X IV  of 
1959.
“ Pro vided fur the r th at the  Mohku ma Parisha d 
shall from within the  are a of its jurisdic­
tion , co-o pt two women members, if no 
wom an is a mem ber an d one wom an, if 
only one is a  memb er.”
^ f  6 n d i Sec- Sectio n 24 of the  prin cipal Act—
tio n 24 of 
Assa m Act  
X X IV  of 
1959.
X
I
(1) in sub-section (2), for the  brac kets  and
figures “ (ii) an d (iii)”  occurring between 
the words, bracket and figure “ clauses 
(i)” , and “ of ” , the brackets and figures 
and  word  “ (iii) and  (iv) ” shall be 
substituted ;
(2) in clause (b) the  words “ Legislative
Assembly”  shall be substituted by the 
word “ Legislature”  ;
j
v

* !
* .
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(3) in clause (c) for the words “School Board”
occurring b etween the  w ord “ th e”  and 
“as”  the  words “ Co-o perative Cen tral  
Bank” shall be substituted ;
(4) in sub-section (3), for the  bra cke t and
figure “ (IV )” occ urring  betw een the 
words “ clause”  an d “ of” , the  bracket 
an d figure “ (V) ” shall be sub stituted.
U.  TA HB ILD AR ,
Depu ty Secy, to the Govt, of Assam, 
Law Depa rtment.

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