The Assam Homeopathic Medicine (Amendment) Act, 1959

Th e 24th Oc tob er 1959
No.Lj L. 41 /59.—The following Act of the  Assam Legislative Assembly 
which received the  assent of the  G overnor , is hereby  publis hed  for gen era 1  
info rma tion .
(R eceiv ed the as se nt o f th e Go ver nor o n th e 23rd Oc tobe r 1959)
ASSAM ACT  No. XXVII OF  1959
T H E  ASSA M HO MEO PA TH IC  MED IC IN E (AM ENDM ENT) AC T, 
1959
{Passed by the Assembly)
[Published in the Assam  Gazette, date d the 28th Oc tob er 1959]
Act
to  am end  the Assam Ho me opath ic Medic ine Act, 1955.
Pream ble. Whereas it is exp edie nt to am end  the  Assam Awam  Act
Homeopathic  Medicine Act, 1955, hereinafter called X I  of  19 55  •  
the  prin cipa l Act, in the ma nner hereinafte r appear-

2
It  is hereby  enacted  in the  Te nth Year of the  
Republic of Ind ia as follows;—
Sh ort tit le, l .  (1) This A ct may  be called the  As sam Hoineo-
extent and  p a ,hi c Me dicine (Am endment) Act, 1959.com me nce- r
ine nt.
(2) It shall have  t he like ext ent  as the princi­
pal Act.
(3) It shall com e into  force at  once.
Su bstituti on  2. For  Section 4 o f the  principal A ct, the  following 
c f ^ a m  Act s h a 1 1  b e  sub stituted, na me ly: —
X I of  1955.
‘Fo rm atio n 4, (i ) Each sub seq uen t Board shall function for 
sutee^uent^ a Pe r ‘°^ °f thr ee  years from the  d ate o f the  first meet- 
Ik > ard ^UC * n g the  B oard constituted as under sub-section (2) 
of Section 3 and the  ma nner of election and nom ina ­
tion of the  members of th e Board shall be such as may
be prescribed .
(2) Th e period of thre e years referred to in 
sub-section (3) of Section 3 an d sub-section (1) of this 
section shall include an d shall be deem ed always 
to have incl uded an y period which may  elapse 
between the  expiry of the  said thr ee year s and the 
da te of  the first mee ting  of th e sub seq uen t B ta rd :
Provide d th at  such sub sequen t Board shall sit 
wit hin forty-five days from the day of its constitutio n.
(3) Th e State Governme nt may, by notifica­
tion , for sufficient cause to be stated therein , dire ct, 
from tim e to time , th at  the  term  of  the  Board be 
exte nded by such period not exceeding one year at a 
time, as m ay be specified in the  notification, provide d 
tha t t he total period of  such extension shall n ot exceed 
two yea rs” .
B. C. BARUA,
Secy , to the Govt, of Assam, Law Depth

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