The Assam Administrative Tribunal (Amendment) Act, 2005

Re gister ed No. 768 /97
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THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
204  W W ,  20 C T ’, 200 5, 30 ^ 1 ,  1927 (*R s)
No. 2 04 Disp ur, Friday, 20th May, 200 5, 30th Vaisa kha, 1927 (S.E .)
GO VE RN ME NT  OF ASSA M 
ORDERS BY TH E GO VERN OR  
LEGISLATIVE DEPART MEN T ::: LEGISLATIVE BRANCH
NOTIFICATIO N
The 18th May, 2005
No. LG L.39/2005/11. — The following Act o f the Assam Legislative 
Assem bly which received the assent of the Governor is hereby published for 
general information.

1668 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 20, 2f)5
ASSAM ACT NO. XXX OF 2005 
(Received the assent of th e Governor on 13th M ay, 2005)
THE ASSAM ADMINISTRATIVE TRIBUNAL (AMENDMENT) 
ACT, 2005 
AN
ACT
further to amend the Assam Administrative Tribunal Act, 1977.
.»  Whereas it is expedient to amend the Assam  A m m A ct N o.  
Administrative Tribunal Act, 1977, hereinafter referred to as the 
principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Fifty-sixth Year of the Republic of  India 
as follows
Sho rt « rk ,  
extent a nd  
co mm encem ent.
Am en d meet 
o f the ton g t itle  
and sh ort ti tle .
lo ae rtio a in the  
Pr ea mble
.Amendment 
of  section 2.
Amendment  
of section 3.
Amen dm en t 
o f section 4.
1. (1) This Act may be called the Assam Administrative and 
Pension Tribunal (Amendment) Act, 2005.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. In the principal Act in the long utle and Short title, in between 
the words “Administrative” and “Tribunal” the words “and 
Pension” shall be inserted.
3. In the principal Act, in the Preamble, in between the words 
“service" a nd “o f ’ , the words “including pension matters" 
shall be inserted.
4. In the principal Act, in section 2,-
(i) in clause (e), in sub-clause (i), in between the words 
“service’*  and “o f’, the words "and pension matters” shall be 
inserted.
(ii) in clause (j), in between the words “Administrative” and 
“Tribunal”, the words “and pension” shall be inserted.
5. In the pnncipal Act, in section 3, in sub-section (1), in between
the words “Administrative” and “Tribunal”, the words “and 
Pension” shall be inserted.
6. In the pnncipal Act, in section 4, in sub-section (1), the 
(lull stop) appearing at the end shall be deleted and thereafter 
the words “and pension matters”, shall b e inserted.”
M.K.DEKA,
Com mission er & Secy, to th e Gov t, of  Assam, 
Legislative Depa rtment.
GUWAHAT!- Printed  & Published by the Dy. Direc tor (P&S), Directorate o f Ptg. & Sty., 
Assam, Guwahati-21, (Ex-Gazette) No. 407-500-600-20-5-2005.

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