The Assam Administrative Tribunal (Amendment) Act, 1992

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The Assam Gazette
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EXTRAORDINARY
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No. 60 Oia pu r, Th asd ay 23th April, 199 2, 3th Vaisakha
9E 1 (S, E.)
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<T  A HR  N  ML NT OF  ; ASS AM 
OR t EES BY 1  HE GO VE RN OR
LE GI SL AT IV E DE PA RT MEN T :  LE GIS LA TI VE  BLA NCH
NO TIFICA TION  
Th e 28th Apr il 199 2
N o-LGL.36/9 2/39 The follo wing  Act c f the Assam 
Leg isla tive Assembly which received the  assent cf the Go ver­
nor is her eby  publishe d for gen eral info: ma ti on.

454  THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 28, 19 92
ASSAM ACT NO. Il l OF 19 92  
(deceived the assent of the Governor on 27th Apiil, 19 92
THE ASSAM ADMINISTRATIVE TRIBUNAL 
(AMENDMENT) ACT, 19 92
AN
ACT
Preamble- to amend the Assam Administrative Tri­
bunal Act, 19 77 , (Assam Act-VIII of 19 77 ), 
hereinafter called the principal Act, in the 
manner hereinafter appearing ;
It is hereby enacted in the Forty-third Year of the
Republic of India as follow s :—
Short title, 
extent and 
commence­
ment.
Amend­
ment of 
section 2.
1.( 1) The Act may be called the Assam 
Administrative Tribunal (Amendment) 
Act, 19 92 .
(2) It shall have the like extent as the prin­
cipal Act.
(3) It shall come into force at once.
2. T n  the principal Act, in section 2, after 
sub-clause (ii) of clause (e), the following 
shall be inserted, namely:—
“(iii) all matters arising out of applica­
tion of the Fundamental Rules and 
Subsidiary Rules.”
Amend- 3.(1 ) In the principal Act, in section 9, the 
ment of existing provisions of sub-section (2)
section 9. and (3) shall be substituted as follows,
namely: —
“(2) Notwithstanding anything contained 
in any law, no civil court or other autho­
rity shall entertain any civil suit or other 
proceedings with respect to any matter 
relating to any condition of service of 
any civil servant or question in any form

THE AS SA M GAZE TTE. EXTRAO RD INA RY  APRIL 28, 1992 455
any order passed by the Tribunal in any 
appeal or review with respect to any 
matter or with respect to any other 
matter which arises out of the exerc ise 
of powers under the Act.”
' <3 ) Notwithstanding anything con­
tained in any law, all suits or other pro­
ceedings with respect of any matter rela­
ting to any condition of service of any 
civil servant and which are pending 
before any civil court or other authority 
on the date of coming into force of 
this Act, shall stand transferred to the 
Tribunal and the civil court or other 
authority before whom such a suit or 
proceeding is pending shall transfer 
all relevant and connected papers and 
records to the Tribunal and thereupon 
the Tribunal shall decide the suit and 
proceedings in the same manner as if 
they were appeals referred under the 
provisions of this Act.”
K. LASKAR
Secretary to the Governm ent of Assam, 
Legislative Department.
GU WA HA TI—P rin ted  and Pub ilsb ed by the Dy. Director (P), Direc torate  
Ptg. an d Sty. Assam, Guw ahati-21, (Ex- Gazette) No. 119— 880-500-28-4-1992

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