The Assam Administrative Tribunal (Amendment) Act, 2008

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Reg istered No. 768/97
THE ASSAM GAZETTE
EXTRAORDINARY
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PUBI (SHED BY THE AUTHORITY
10 1 ^*174, ^£F4R, 4 2008, 15  5’^,  1930 (*F ?)
No. 101  Dispur, Friday, 4thApril, 2008, 15th Chaitra, 1930 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPAR TMENT :: LEGISLAT IVE BRANCH
NOTIFICAT ION
The 4th April, 2 008
No . LG L.  2 1/ 20 08 /7 . —  The following  Act of the Assam Legislative  Assembly which 
received the assent of the Gov ernor is hereby published for general inform ation.
ASSAM ACT NO. IV OF 2008 
'Receive d the a ssen t o f tb^ Governor on 3  d April, 2008)
TH E ASS.G Vi A D M IN IS T P VTIVE TR /L U N A L (A ME ND ME NT ) AC T, 2008
AN
ACT
further to amend the Assam Administrative Tribunal Act, 1977.
Preamble Whereas it is expedient further to amend the Assam Assam Act
Administrative Tribunal Act, 1977 , hereinafter referred VIII of  1977 
to as the principal Act, in the manner hereinafter
appearing;
It is hereby enacted in the Fifty-ninth Year of  the 
Republic of India as follows
Short title, 1.(1 ) This Act may be called the Assam
extent and Administrative Tribunal (Amendment) Act,
commencement 2008. t
(2) It extends to w  hole of Assam.
(3) It shall come into force at once.

418 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 4, 2008 \
Amendment of 2. In the principal Act, in section 3, for sub-section (5), 
section 3. the following shall be substituted, namely :-
“(5) No person shall be retained as a member of the 
Tribunal after he has attained the age of sixty five years 
or after completion o f a period o f 5 years from the date 
of his re-employment, whichever is earlier :
Provided that, -
(a) any Government servant appointed as a 
member of the Tribunal shall retire as such 
member on attaining the age of  60 years as 
usual applicable to a servant of the State 
Governm ent;
(b) if such a member, who was a servant of the 
State Government, retired at the age of 60 
years as such member of the Tribunal is re­
employed as a member of the Tribunal, he 
shall retire on attaining the age of 65 years or 
shall continue for a period o f 5 years from the 
date of his re-employment, whichever is 
earlier;
(c) the provisions of  clauses (a) and (b) shall not 
be applicable in the case of the Chairman of 
the Tribunal who shall retire on attaining the 
age of superannuation as per condition of 
service governe ?/; y the expe'Tjv •  Service 
Rules of  his service cadre,”
MOH l). A. HAQUE,
Secretary to the Governme xf Assam, 
Legislative Department,
GUW AHATI-Printed and Published by the Dy. Director (P&S), Direc torate of  Ptg. & Sty., Assam, Guwahati-21, 
(Ex-Gazette) No. 201-500-600-4-4-2008.

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